ACIT v. Magarpatta Township Development & Construction Co. Ltd 3 M/s.Mukund Global Finance Ltd.

152 ITD 469Income Tax Appellate Tribunal2015#22711 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2016 to 2018.

Judgments citing ACIT v. Magarpatta Township Development & Construction Co. Ltd 3 M/s.Mukund Global Finance Ltd.

ACIT - 4(2)(1), Mumbai vs. Progressive Share Brokers Pvt. Ltd., Mumbai

The appeal of the Revenue is dismissed

ITA 5317/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Jun 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Acit-4(2)(1), M/S Progressive Share Room No.642, 6Th Floor, Brokers Pvt. Ltd. बनाम/ Aayakar Bhavan, B, 1St Floor, Fort Chambers, Vs. M. K. Road, Homi Modi Cross Street, Mumbai-400020 Off. Hamam Street, Fort, Mumbai-400001 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaacp6712H

Section 14ASection 43(5)Section 73

…e following decisions : (a) CIT v. Taikisha Engineering India Ltd. [2015] 370 ITR 338 (Delhi) ; (b) CIT v. I. P. Support Services India (P.) Ltd. [2015] 378 ITR 240 (Delhi) ; (c) Asst. CIT v. Magarpatta Township Development and Construction Co. Ltd. [2015] 152 ITD 469 ; [2014] 46 taxmann.com 284 (Pune-Trib) ; and (d) AFL P. Ltd. v. Asst. CIT [2013] 28 ITR (Trib) 263 (Mum). 11. The learned Departmental representative on the other hand has relied upon the findings of the lower authorities. 12. We have considered the rival contentions and gone through record. It may be observed that in the case of Godrej and Bo…

ACIT 3(2)(1), Mumbai vs. Mukund Global Finance Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 809/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 May 2017AY 2012-13

Bench: Shri R.C.Sharma, Am Acit – 3 (2) (1), Mumbai Vs. M/S. Mukund Global 3Rd Finance Ltd., Floor, Bajaj Bhavan, 226, Jamnalal Bajaj Marg, Nariman Point, Mumbai – 400 021 Pan/Gir No. Aaacm8384N Appellant) Respondent) ..

Section 115JSection 14Section 143(3)Section 14A

…49 & 3185/Mum/2011) (Order dated 30 April 2012); • DCIT vs. Jindal Photo Ltd (2011-TIOL-653-ITAT-Del); • REI Agro Ltd. v. DCIT [2013] 144 ITD 141 (Kol); • ACIT v. Magarpatta Township Development & Construction Co. Ltd 3 M/s.Mukund Global Finance Ltd., [2015] 152 ITD 469 (Pune); • Fali S Nariman vs. Addnl. CIT [2015] 68 SOT 134 (Mum. ITAT) • ACIT vs. Pawan Kumar Jhunjhunwala [2016] 66 Taxmann.com 13 (Kol. ITAT) • Damodar Valley Corporation vs. CIT [2016] 66 Taxmann.com 25 (Kol. ITAT) • CIT vs. Om Prakash Khaitan [2015] 376 ITR 390 (Delhi) • DCIT v. Subramanya Constructions & Development Co. Ltd. (ITA No. 404/2013…

Jm Financial Services Ltd, Mumbai vs. JCIT (OSD) 4(3), Mumbai

Accordingly dismissed. However, in view of our findings given above, the appeal of the assessee is treated as partly allowed

ITA 3654/MUM/2014[2009-10]Status: DisposedITAT Mumbai28 Dec 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Gargassessment Year: 2009-10 M/S. J.M. Financial Services The Joint Commissioner Of Ltd., Income-Tax (Osd)-4(3), (Formerly Jm Financial Room No.635, Services Pvt. Ltd.), Aayakar Bhavan, Vs. 7Th Floor, Cnergy, M.K. Road, Appasaheb Marathe Marg, Mumbai - 400020 Prabhadevi, Mumbai – 400 025 Pan: Aaacj5977A (Appellant) (Respondent) Assessment Year: 2009-10

For Appellant: Shri K. Shivaram, A.RFor Respondent: Shri Alok Johri, D.R

Section 14A

…in this regard has also placed on the following decisions: a) CIT v. Taikisha Engg. India Ltd. (2015) 370 ITR 275 (Del) b) I. P. Support Services India (P.) Ltd. (2015) 378 ITR 240 (Del) c) ACIT v. Magarpatta Township Development & Construction Co Ltd. (2015) 152 ITD 469/(2014) 46 taxmann.com 284 (Pune - Trib.). AFL P. Ltd. v. ACIT (2013) 28 ITR (Trib.) 263 (Mumbai) d) 11. The Ld. DR on the other hand has relied upon the findings of the lower authorities. 12. We have considered the rival contentions and gone through record. It may be observed that in the case of ‘Godrej & Boyce Manufacturing Co. Ltd.’ 328 ITR 8…