ACIT v. Prem Anand 2017 TaxPub(DT 1296 (Del-Trip)

60 ITR (Trib) 150Income Tax Appellate Tribunal2017#21258 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2022.

Judgments citing ACIT v. Prem Anand 2017 TaxPub(DT 1296 (Del-Trip)

DCIT - 14(3)(1), MUMBAI vs. M/S RUPA INFOTECH & INFRASTRUCTURE P. LTD, MUMBAI

In the result, appeals filed by the revenue are dismissed

ITA 3597/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Apr 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri T. Shankar

Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 3596 & 3597/MUM/2019 (A.Ys: 2009-10 & 2013-14) DCIT – 14(3)(1) v. M/s. Rupa Properties and Securities Pvt. Ltd., 401, Rupa Plaza, Above IDBI Bank Room No. 455, 4th Floor Jawahar Road, Ghatkopar(E) Aayakar Bhavan, M.K. Road Mumbai – 400077 Mumbai - 400020 PAN: AAACR7176F (Appellant) (Respondent) Assessee by : Shri Shankarlal Jain Department by : Shri T. Shankar Date of Hearing : 30.03.2022 Date of Pronouncement : 27.04.2022 O R D E R PER S. RIFAUR…

DCIT 14(3)(1), MUMBAI vs. M/S RUPA PROPERTIES & SECURITIES P. LTD, MUMBAI

In the result, appeals filed by the revenue are dismissed

ITA 3596/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Apr 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri T. Shankar

Section 143(1)Section 143(3)Section 147Section 148Section 68

M/S RADHISHWARI DEVLOPERS P LTD,INDORE vs. PR CIT -2 INDORE, INDORE

In the result, Assessee’s appeal in ITANo

ITA 493/IND/2018[13-14]Status: DisposedITAT Indore20 Jul 2021

Bench: Hon’Ble Rajpal Yadav & Hon’Ble Manish Boradvirtual Hearing Assessment Year 2013-14 M/S. Radhishwari Developers P. Ltd. (Now Known As R.C. Warehousing Pvt. Ltd. ) Indore : Appellant Pan :Aafcr1916A V/S Pr. Cito-2 : Respondent Indore Appellant By S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue By Shri S.S. Mantri, Cit-Dr Date Of Hearing 24.05.2021 Date Of Pronouncement 20.07.2021

Section 133(6)Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2013-14 M/s. Radhishwari Developers P. Ltd. (Now Known as R.C. Warehousing Pvt. Ltd. ) Indore : Appellant PAN :AAFCR1916A V/s Pr. CITO-2 : Respondent Indore Appellant by S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing 24.05.2021 Date of Pronouncement 20.07.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal f…

M/S GARWARE SYNTHETICS LIMITED,MIRA ROAD vs. ASST CIT CIRCLE-15 (1)(2), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 6832/MUM/2019[2016-17]Status: DisposedITAT Mumbai24 Jun 2020AY 2016-17

Bench: Shri G. Manjunatha & Shri Ravish Soodgarware Synthetics Limited Vs. Acit,Circle-15(1)(2) Manish Textile Ind. Premises Aaykar Bhawan Opp. Golden Chemicals M.K.Road Penkar Pada, Post Mira Mumbai-400 020 Thane-401 104 Pan/Gir No.Aaacg4208M (Appellant) .. (Respondent)

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Garware Synthetics Limited Vs. ACIT,Circle-15(1)(2) Manish Textile Ind. Premises Aaykar Bhawan Opp. Golden Chemicals M.K.Road Penkar Pada, Post Mira Mumbai-400 020 Thane-401 104 PAN/GIR No.AAACG4208M (Appellant) .. (Respondent) Assessee by Shri Haridas Bhat, AR Revenue by Shri V.Vinod Kumar, JCIT -DR Date of Hearing 24/02/2020 Date of Pronouncement 24/06/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed against order…