ACIT v. Mahindra Holidays and Resorts India Limited

59 SOT 438Income Tax Appellate Tribunal#15989 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2016.

Judgments citing ACIT v. Mahindra Holidays and Resorts India Limited

ACIT 9(1), Mumbai vs. Aakash Lavlesh Leisure P.Ltd, Mumbai

ITA 5339/MUM/2012[2007-08]Status: DisposedITAT Mumbai26 Sept 2016AY 2007-08

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7905/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) Aakash Lavlesh Leisure Ito -9(1)(1), बनाम/ Private Limited Aayakar Bhavan V. Juhu Club Millenium Mumbai-400020 A-1, Gulmohar Road Jvpd Scheme, Juhu Mumbai-400 049

Section 143(3)Section 147

…on the following case laws: a) CIT v. Diners Business Services Private Limited 263 ITR 1(Bom.) b) CIT v. W.I.A.A Club Limited 136 ITR 569(Bom.) c) ACIT v. Karnavati Club Limited 4 ITR Trib. 174-Ahd. Trib d) ACIT v. Mahindra Holidays and Resorts India Limited 59 SOT 438 (Chennai –SB) e) CIT v. Aspee Distributors Association (1994) 209 ITR 294(Bom.) The learned DR on the other hand supported the orders of the AO and relied on decision of Hon’ble Patna High Court in the case of CIT v. United Club ITA 7905 & 8140/Mum/2011 21 & ITA no. 5316 & 5337-5339/Mum/2012 (1986) 161 ITR 853(Pat. HC) and Hon’ble Supreme Cou…

ACIT 9(1), Mumbai vs. Aakash Lavlesh Leisure P.Ltd, Mumbai

ITA 5338/MUM/2012[2006-07]Status: DisposedITAT Mumbai26 Sept 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7905/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) Aakash Lavlesh Leisure Ito -9(1)(1), बनाम/ Private Limited Aayakar Bhavan V. Juhu Club Millenium Mumbai-400020 A-1, Gulmohar Road Jvpd Scheme, Juhu Mumbai-400 049

Section 143(3)Section 147

…on the following case laws: a) CIT v. Diners Business Services Private Limited 263 ITR 1(Bom.) b) CIT v. W.I.A.A Club Limited 136 ITR 569(Bom.) c) ACIT v. Karnavati Club Limited 4 ITR Trib. 174-Ahd. Trib d) ACIT v. Mahindra Holidays and Resorts India Limited 59 SOT 438 (Chennai –SB) e) CIT v. Aspee Distributors Association (1994) 209 ITR 294(Bom.) The learned DR on the other hand supported the orders of the AO and relied on decision of Hon’ble Patna High Court in the case of CIT v. United Club ITA 7905 & 8140/Mum/2011 21 & ITA no. 5316 & 5337-5339/Mum/2012 (1986) 161 ITR 853(Pat. HC) and Hon’ble Supreme Cou…

ACIT 9(1), Mumbai vs. Aakash Lavlesh Leisure P.Ltd, Mumbai

ITA 5337/MUM/2012[2005-06]Status: DisposedITAT Mumbai26 Sept 2016AY 2005-06

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7905/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) Aakash Lavlesh Leisure Ito -9(1)(1), बनाम/ Private Limited Aayakar Bhavan V. Juhu Club Millenium Mumbai-400020 A-1, Gulmohar Road Jvpd Scheme, Juhu Mumbai-400 049

Section 143(3)Section 147

…on the following case laws: a) CIT v. Diners Business Services Private Limited 263 ITR 1(Bom.) b) CIT v. W.I.A.A Club Limited 136 ITR 569(Bom.) c) ACIT v. Karnavati Club Limited 4 ITR Trib. 174-Ahd. Trib d) ACIT v. Mahindra Holidays and Resorts India Limited 59 SOT 438 (Chennai –SB) e) CIT v. Aspee Distributors Association (1994) 209 ITR 294(Bom.) The learned DR on the other hand supported the orders of the AO and relied on decision of Hon’ble Patna High Court in the case of CIT v. United Club ITA 7905 & 8140/Mum/2011 21 & ITA no. 5316 & 5337-5339/Mum/2012 (1986) 161 ITR 853(Pat. HC) and Hon’ble Supreme Cou…

Addl CIT 9(1), Mumbai vs. Aakash Lavlesh Leisure P.Ltd, Mumbai

ITA 5316/MUM/2012[2004-05]Status: DisposedITAT Mumbai26 Sept 2016AY 2004-05

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7905/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) Aakash Lavlesh Leisure Ito -9(1)(1), बनाम/ Private Limited Aayakar Bhavan V. Juhu Club Millenium Mumbai-400020 A-1, Gulmohar Road Jvpd Scheme, Juhu Mumbai-400 049

Section 143(3)Section 147

…on the following case laws: a) CIT v. Diners Business Services Private Limited 263 ITR 1(Bom.) b) CIT v. W.I.A.A Club Limited 136 ITR 569(Bom.) c) ACIT v. Karnavati Club Limited 4 ITR Trib. 174-Ahd. Trib d) ACIT v. Mahindra Holidays and Resorts India Limited 59 SOT 438 (Chennai –SB) e) CIT v. Aspee Distributors Association (1994) 209 ITR 294(Bom.) The learned DR on the other hand supported the orders of the AO and relied on decision of Hon’ble Patna High Court in the case of CIT v. United Club ITA 7905 & 8140/Mum/2011 21 & ITA no. 5316 & 5337-5339/Mum/2012 (1986) 161 ITR 853(Pat. HC) and Hon’ble Supreme Cou…

ITO 9(1)(1), Mumbai vs. Aakash Lavlesh Leisure (P) Ltd, Mumbai

ITA 8140/MUM/2011[2008-09]Status: DisposedITAT Mumbai26 Sept 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7905/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) Aakash Lavlesh Leisure Ito -9(1)(1), बनाम/ Private Limited Aayakar Bhavan V. Juhu Club Millenium Mumbai-400020 A-1, Gulmohar Road Jvpd Scheme, Juhu Mumbai-400 049

Section 143(3)Section 147

…on the following case laws: a) CIT v. Diners Business Services Private Limited 263 ITR 1(Bom.) b) CIT v. W.I.A.A Club Limited 136 ITR 569(Bom.) c) ACIT v. Karnavati Club Limited 4 ITR Trib. 174-Ahd. Trib d) ACIT v. Mahindra Holidays and Resorts India Limited 59 SOT 438 (Chennai –SB) e) CIT v. Aspee Distributors Association (1994) 209 ITR 294(Bom.) The learned DR on the other hand supported the orders of the AO and relied on decision of Hon’ble Patna High Court in the case of CIT v. United Club ITA 7905 & 8140/Mum/2011 21 & ITA no. 5316 & 5337-5339/Mum/2012 (1986) 161 ITR 853(Pat. HC) and Hon’ble Supreme Cou…

Aakash Lavlesh Leisure P. Ltd, Mumbai vs. ITO 9(1)(1), Mumbai

ITA 7905/MUM/2011[2008-09]Status: DisposedITAT Mumbai26 Sept 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7905/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) Aakash Lavlesh Leisure Ito -9(1)(1), बनाम/ Private Limited Aayakar Bhavan V. Juhu Club Millenium Mumbai-400020 A-1, Gulmohar Road Jvpd Scheme, Juhu Mumbai-400 049

Section 143(3)Section 147

…on the following case laws: a) CIT v. Diners Business Services Private Limited 263 ITR 1(Bom.) b) CIT v. W.I.A.A Club Limited 136 ITR 569(Bom.) c) ACIT v. Karnavati Club Limited 4 ITR Trib. 174-Ahd. Trib d) ACIT v. Mahindra Holidays and Resorts India Limited 59 SOT 438 (Chennai –SB) e) CIT v. Aspee Distributors Association (1994) 209 ITR 294(Bom.) The learned DR on the other hand supported the orders of the AO and relied on decision of Hon’ble Patna High Court in the case of CIT v. United Club ITA 7905 & 8140/Mum/2011 21 & ITA no. 5316 & 5337-5339/Mum/2012 (1986) 161 ITR 853(Pat. HC) and Hon’ble Supreme Cou…

ACIT v. Mahindra Holidays and Resorts India Limited (59 SOT 438) — Cited in 6 Judgments | BharatTax