What is ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. authority for?

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

How many judgments cite ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.?

1,030 judgments on BharatTax cite ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (291 ITR 500), spanning 2008 to 2026.

Which sections of the Income Tax Act does ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 143(1), Section 142(1), Section 68.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (291 ITR 500)

The Director of Income Tax, (Exemptions) vs. Royal Education Society

ITTA/392/2016HC Telangana20 Oct 2016

Bench: ANIS,SANJAY KUMAR

Sudhanshu Suresh Pandhare, Mumbai vs. ITO WD 21(3)(2), Mumbai

In the result, the appeal filed by the assessee is treated as allowed

ITA 5185/MUM/2012[2004-05]Status: DisposedITAT Mumbai05 Oct 2016AY 2004-05

Bench: Shri B.R. Baskaran (Am)& Ramlal Negi (Jm)

Section 143(1)Section 148Section 54FSection 68

…arned CIT(A) expressed the view that the Assessing Officer had sufficient reason to believe about escapement of income and accordingly, by placing reliance on the decision rendered by Hon'ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) and also other cases mentioned in the order, dismissed the ground relating to validity of reopening of the assessment. 3 Sudhanshu Suresh Pandhare 4. Before learned CIT(A), the assessee also contended that he was not allowed to cross examine Mukesh Chokshi since assessment has been made by the Assessing Officer on the basis of the statement gi…

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

In the result appeals bearing No

ITA 530/MUM/2008[2004-2005]Status: DisposedITAT Mumbai28 Sept 2016AY 2004-2005

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri Ashok D. Mehta, A.RFor Respondent: Shri S.D. Srivastava, D.R

Section 143(2)Section 153ASection 68

…iled written submissions. To stress his point that the return processed u/s. 143(1) cannot be said to be an assessment but a mere intimation, he has relied upon the judgment of Hon’ble Supreme Court in the case of “Rajesh Jhaveri Stock Brokers P. Ltd.” (2007) 291 ITR 500 (SC). His contention has been that in the case in hand the assessment was not done originally u/s. 143(3) hence the estimation in question has been rightly made u/s. 153A of the Act by the AO. He has further contended that the principal laid down by the Special Bench of the Tribunal in the case of “All Cargo Global Logistics Ltd.” 137 ITD 287 can…

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

In the result appeals bearing No

ITA 529/MUM/2008[2003-2004]Status: DisposedITAT Mumbai28 Sept 2016AY 2003-2004

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri Ashok D. Mehta, A.RFor Respondent: Shri S.D. Srivastava, D.R

Section 143(2)Section 153ASection 68

…iled written submissions. To stress his point that the return processed u/s. 143(1) cannot be said to be an assessment but a mere intimation, he has relied upon the judgment of Hon’ble Supreme Court in the case of “Rajesh Jhaveri Stock Brokers P. Ltd.” (2007) 291 ITR 500 (SC). His contention has been that in the case in hand the assessment was not done originally u/s. 143(3) hence the estimation in question has been rightly made u/s. 153A of the Act by the AO. He has further contended that the principal laid down by the Special Bench of the Tribunal in the case of “All Cargo Global Logistics Ltd.” 137 ITD 287 can…

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

In the result appeals bearing No

ITA 528/MUM/2008[2002-2003]Status: DisposedITAT Mumbai28 Sept 2016AY 2002-2003

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri Ashok D. Mehta, A.RFor Respondent: Shri S.D. Srivastava, D.R

Section 143(2)Section 153ASection 68

…iled written submissions. To stress his point that the return processed u/s. 143(1) cannot be said to be an assessment but a mere intimation, he has relied upon the judgment of Hon’ble Supreme Court in the case of “Rajesh Jhaveri Stock Brokers P. Ltd.” (2007) 291 ITR 500 (SC). His contention has been that in the case in hand the assessment was not done originally u/s. 143(3) hence the estimation in question has been rightly made u/s. 153A of the Act by the AO. He has further contended that the principal laid down by the Special Bench of the Tribunal in the case of “All Cargo Global Logistics Ltd.” 137 ITD 287 can…

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

In the result appeals bearing No

ITA 527/MUM/2008[2001-2002]Status: DisposedITAT Mumbai28 Sept 2016AY 2001-2002

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri Ashok D. Mehta, A.RFor Respondent: Shri S.D. Srivastava, D.R

Section 143(2)Section 153ASection 68

…iled written submissions. To stress his point that the return processed u/s. 143(1) cannot be said to be an assessment but a mere intimation, he has relied upon the judgment of Hon’ble Supreme Court in the case of “Rajesh Jhaveri Stock Brokers P. Ltd.” (2007) 291 ITR 500 (SC). His contention has been that in the case in hand the assessment was not done originally u/s. 143(3) hence the estimation in question has been rightly made u/s. 153A of the Act by the AO. He has further contended that the principal laid down by the Special Bench of the Tribunal in the case of “All Cargo Global Logistics Ltd.” 137 ITD 287 can…

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

In the result appeals bearing No

ITA 526/MUM/2008[2000-2001]Status: DisposedITAT Mumbai28 Sept 2016AY 2000-2001

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri Ashok D. Mehta, A.RFor Respondent: Shri S.D. Srivastava, D.R

Section 143(2)Section 153ASection 68

…iled written submissions. To stress his point that the return processed u/s. 143(1) cannot be said to be an assessment but a mere intimation, he has relied upon the judgment of Hon’ble Supreme Court in the case of “Rajesh Jhaveri Stock Brokers P. Ltd.” (2007) 291 ITR 500 (SC). His contention has been that in the case in hand the assessment was not done originally u/s. 143(3) hence the estimation in question has been rightly made u/s. 153A of the Act by the AO. He has further contended that the principal laid down by the Special Bench of the Tribunal in the case of “All Cargo Global Logistics Ltd.” 137 ITD 287 can…

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

In the result appeals bearing No

ITA 525/MUM/2008[1999-2000]Status: DisposedITAT Mumbai28 Sept 2016AY 1999-2000

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri Ashok D. Mehta, A.RFor Respondent: Shri S.D. Srivastava, D.R

Section 143(2)Section 153ASection 68

…iled written submissions. To stress his point that the return processed u/s. 143(1) cannot be said to be an assessment but a mere intimation, he has relied upon the judgment of Hon’ble Supreme Court in the case of “Rajesh Jhaveri Stock Brokers P. Ltd.” (2007) 291 ITR 500 (SC). His contention has been that in the case in hand the assessment was not done originally u/s. 143(3) hence the estimation in question has been rightly made u/s. 153A of the Act by the AO. He has further contended that the principal laid down by the Special Bench of the Tribunal in the case of “All Cargo Global Logistics Ltd.” 137 ITD 287 can…

Sh. Manju Agarwal, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2324/DEL/2014[2004-05]Status: DisposedITAT Delhi28 Sept 2016AY 2004-05

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2004-05 Ms. Manju Agarwal, 14B/23, Vs. Income Tax Officer, Ward- 1St Floor, Dev Nagar, Karol 33(1), New Delhi Bagh, New Delhi Pan : Adrpa7112P (Appellant) (Respondent) Appellant By Sh. Deepak Ostwal, Ca Respondent By Sh. Surender Pal, Sr. Dr Date Of Hearing 20.07.2016 Date Of Pronouncement 28.09.2016 Order Per O.P. Kant, A.M.: This Appeal By The Assessee Is Directed Against Order Dated 02/01/2014 Of Learned Commissioner Of Income-Tax (Appeals)-Xxviii, New Delhi For Assessment Year 2004-05 Raising Following Grounds: I. On Facts & In Circumstances Of The Case, Cit (A) Has Erred Both On Facts & In Law, In Upholding Illegal Action Of Re-Assessment & Assumption Of Jurisdiction By The Respondent Without Issue/Service Of Notice U/S 148 & Without Recording The Reasons For Reopening The Assessment. Therefore, Impugned Assessment Order Is Liable To Be Quashed As Unsustainable, Both On Facts & In Law.

Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2004-05 Ms. Manju Agarwal, 14B/23, Vs. Income Tax Officer, Ward- 1st Floor, Dev Nagar, Karol 33(1), New Delhi Bagh, New Delhi PAN : ADRPA7112P (Appellant) (Respondent) Appellant by Sh. Deepak Ostwal, CA Respondent by Sh. Surender Pal, Sr. DR Date of hearing 20.07.2016 Date of pronouncement 28.09.2016 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 02/01/2014 of learned Commissioner of Income-tax (Appeals)-XXVIII, New De…

Mol Corporation, Gurgaon vs. Addl. DIT, New Delhi

In the result appeal of the assessee for the assessment year

ITA 6089/DEL/2012[2007-08]Status: DisposedITAT Delhi26 Sept 2016AY 2007-08

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Nageswar Rao, AdvFor Respondent: Sh. Dheeraj Batnagar, CIT

Section 143Section 144CSection 147Section 9(1)(vi)

…a as royalty. LD DRP vide its direction dated 24/09/2012 disposed of the objection of the appellant. Regarding the reopening of the assessment, relying upon the decision of the Hon‘ble Supreme Court in ACIT versus Rajesh Jhaveri stockbrokers private limited ( 291 ITR 500) (SC), objection was dismissed as assessee has not filed any return of income. Objection against the order of the Ld. assessing officer in holding that the payments received by the assessee are from a source in India and hence taxable under section 9 (1) (vi) read with article 12 of the Double Taxation Avoidance Agreement, held that in view of th…

M/S. A.T. Kearney India Private Limited, Gurgaon vs. ITO, New Delhi

In the result the ground No

ITA 511/DEL/2014[2007-08]Status: DisposedITAT Delhi23 Sept 2016AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishiat Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent) At Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent)

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. Amit Ray, Sr. DR

Section 10ASection 10A(7)Section 115JSection 147Section 148Section 80I

…on of the ITAT for Assessment Year 2009-10 in ITA No. 348/Del/2013. 9. Against this the ld DR submitted that the ld CIT(A) has upheld the reopening relying on the decision of the Hon'ble Supreme Court in case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. 219 ITR 500 (SC) and therefore the reopening has been correctly initiated by the ld Assessing Officer. He vehemently relied on para 4.3 of the order of the ld CIT(A), further, he submitted that the assessment proceedings in case of the assessee of subsequent years becomes a tangible material based on which assessment can be reopened. 10. We have carefully co…

M/S. A.T. Kearney India Private Limited, Gurgaon vs. ITO, New Delhi

In the result the ground No

ITA 510/DEL/2014[2005-06]Status: DisposedITAT Delhi23 Sept 2016AY 2005-06

Bench: Smt Diva Singh & Shri Prashant Maharishiat Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent) At Kearney India Private Ito, Limited, Ward-1(1), Vs. 6Th Floor, Tower-D, Global New Delhi Business Park, Gurgaon Pan:Aadca1436G (Appellant) (Respondent)

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. Amit Ray, Sr. DR

Section 10ASection 10A(7)Section 115JSection 147Section 148Section 80I

…on of the ITAT for Assessment Year 2009-10 in ITA No. 348/Del/2013. 9. Against this the ld DR submitted that the ld CIT(A) has upheld the reopening relying on the decision of the Hon'ble Supreme Court in case of ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. 219 ITR 500 (SC) and therefore the reopening has been correctly initiated by the ld Assessing Officer. He vehemently relied on para 4.3 of the order of the ld CIT(A), further, he submitted that the assessment proceedings in case of the assessee of subsequent years becomes a tangible material based on which assessment can be reopened. 10. We have carefully co…

Ecofriendly Hotels India P.Ltd, Mumbai vs. Asst CIT 10, Mumbai

ITA 2333/MUM/2015[2006-07]Status: DisposedITAT Mumbai21 Sept 2016AY 2006-07

For Appellant: Shri Haridas BhattFor Respondent: Shri R.K. Sahu-DR

Section 143Section 143(1)Section 143(3)Section 147Section 148Section 254(1)

…addition could not be made in the hands of the assessee, despite such glaring facts. Those were issues in the realm of assessment, once allowed to be reopened. The reopening of the assessment was valid.” In the case of Rajesh Jhaveri Stockbrokers Private Ltd(291 ITR 500) the Hon’ble Supreme Court has held as under: “Under the scheme of section 143(1) of the Income-tax Act, 1961, as substituted with effect from April 1, 1989, and prior to its substitution with effect from June 1, 1999, what were permissible to be adjusted under the first proviso to section 143(1)(a) were : (i) only apparent arithmetical errors in…

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Appeals of the assessee are dismissed

ITA 4534/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Sept 2016AY 2010-11

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri Farrok V. IraniFor Respondent: Shri Jasbir Chouhan

Section 144C(3)Section 148Section 9(1)(vi)

…ed on the stand of assessing authority for other assessment years, and thus there is enough cause and justification for invoking Sec. 147/148 of the Act and following the judgment of Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers Pvt. Ltd., 291 ITR 500 (SC) initiation of proceedings u/s 147/148 of the Act are upheld. Thus, on this aspect also assessee fails. 12. Resultantly, captioned appeals of the assessee are dismissed. Order pronounced in the open court on 21st September, 2016. (AMARJIT SINGH) ACCOUNTANT MEMBER Mumbai, Date : 21st September, 2016 *SSL* 10 M/s. Gartner Ireland Ltd. ITA N…

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Appeals of the assessee are dismissed

ITA 2622/MUM/2014[2009-10]Status: DisposedITAT Mumbai21 Sept 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri Farrok V. IraniFor Respondent: Shri Jasbir Chouhan

Section 144C(3)Section 148Section 9(1)(vi)

…ed on the stand of assessing authority for other assessment years, and thus there is enough cause and justification for invoking Sec. 147/148 of the Act and following the judgment of Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers Pvt. Ltd., 291 ITR 500 (SC) initiation of proceedings u/s 147/148 of the Act are upheld. Thus, on this aspect also assessee fails. 12. Resultantly, captioned appeals of the assessee are dismissed. Order pronounced in the open court on 21st September, 2016. (AMARJIT SINGH) ACCOUNTANT MEMBER Mumbai, Date : 21st September, 2016 *SSL* 10 M/s. Gartner Ireland Ltd. ITA N…

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Appeals of the assessee are dismissed

ITA 2621/MUM/2014[2008-09]Status: DisposedITAT Mumbai21 Sept 2016AY 2008-09

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri Farrok V. IraniFor Respondent: Shri Jasbir Chouhan

Section 144C(3)Section 148Section 9(1)(vi)

…ed on the stand of assessing authority for other assessment years, and thus there is enough cause and justification for invoking Sec. 147/148 of the Act and following the judgment of Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers Pvt. Ltd., 291 ITR 500 (SC) initiation of proceedings u/s 147/148 of the Act are upheld. Thus, on this aspect also assessee fails. 12. Resultantly, captioned appeals of the assessee are dismissed. Order pronounced in the open court on 21st September, 2016. (AMARJIT SINGH) ACCOUNTANT MEMBER Mumbai, Date : 21st September, 2016 *SSL* 10 M/s. Gartner Ireland Ltd. ITA N…

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Appeals of the assessee are dismissed

ITA 2620/MUM/2014[2005-06]Status: DisposedITAT Mumbai21 Sept 2016AY 2005-06

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri Farrok V. IraniFor Respondent: Shri Jasbir Chouhan

Section 144C(3)Section 148Section 9(1)(vi)

…ed on the stand of assessing authority for other assessment years, and thus there is enough cause and justification for invoking Sec. 147/148 of the Act and following the judgment of Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers Pvt. Ltd., 291 ITR 500 (SC) initiation of proceedings u/s 147/148 of the Act are upheld. Thus, on this aspect also assessee fails. 12. Resultantly, captioned appeals of the assessee are dismissed. Order pronounced in the open court on 21st September, 2016. (AMARJIT SINGH) ACCOUNTANT MEMBER Mumbai, Date : 21st September, 2016 *SSL* 10 M/s. Gartner Ireland Ltd. ITA N…

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Appeals of the assessee are dismissed

ITA 2619/MUM/2014[2003-04]Status: DisposedITAT Mumbai21 Sept 2016AY 2003-04

Bench: Shri G.S. Pannu & Shri Amarjit Singh

For Appellant: Shri Farrok V. IraniFor Respondent: Shri Jasbir Chouhan

Section 144C(3)Section 148Section 9(1)(vi)

…ed on the stand of assessing authority for other assessment years, and thus there is enough cause and justification for invoking Sec. 147/148 of the Act and following the judgment of Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers Pvt. Ltd., 291 ITR 500 (SC) initiation of proceedings u/s 147/148 of the Act are upheld. Thus, on this aspect also assessee fails. 12. Resultantly, captioned appeals of the assessee are dismissed. Order pronounced in the open court on 21st September, 2016. (AMARJIT SINGH) ACCOUNTANT MEMBER Mumbai, Date : 21st September, 2016 *SSL* 10 M/s. Gartner Ireland Ltd. ITA N…

Yes Bank Ltd, Mumbai vs. DCIT 7(3), Mumbai

The appeal of the AO is dismissed

ITA 1991/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09

For Appellant: Ms. Krupa Gandhi and Shri Nimesh Jain-ARFor Respondent: Ms. Vidisha Kalra-DR

Section 143(3)Section 148Section 14ASection 254(1)Section 35DSection 36Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, मुंबई “ “ “ “ जी जी जी” खंडपीठ जी Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, "याियक राम लाल नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/1991/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Yes Bank Limited DCIT, -8(3)(2) 9th Floor, Nehru Centre, discovery Room No.615, 6th Floor, A…

Sh. Dev Raj Kataria, Panipat vs. DCIT, Panipat

In the result, appeal filed by the assessee stands disposed off accordingly

ITA 270/DEL/2014[2004-05]Status: DisposedITAT Delhi18 Aug 2016AY 2004-05

Bench: Shri R. S. Syal & Smt. Beena A. Pillai

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Anil Kumar Sharma, Sr. DR

Section 76Section 87

…on of the AO of escapement of income is sufficient to issue notice u/ s 148 of the Act. In this regard, reference is D3ade to the 'decision of the Hon'ble supreme court in the case of ACIT, Vs. Rajesh Jhaveri, 11 I.T.A.No.270/Del/2014 Stock Brokers (P) ltd, 291 ITR 500 (Se). The Head note from that decision is reproduced below:- “Reassessment-Intimation-Provision for initiating reassessment applies only one of two conditions to be complied with-Only reason to believe that Income chargeable to tax has escaped Assessment- "Reason. to Believe" formation of belief within subjective satisfaction of Assessing Officer…

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

What is ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

The Director of Income Tax, (Exemptions) vs. Royal Education Society

Sudhanshu Suresh Pandhare, Mumbai vs. ITO WD 21(3)(2), Mumbai

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

Mrs. Sumanlata Bansal, Mumbai vs. The ACIT Cen Cir-8, Mumbai

Sh. Manju Agarwal, New Delhi vs. ITO, New Delhi

Mol Corporation, Gurgaon vs. Addl. DIT, New Delhi

M/S. A.T. Kearney India Private Limited, Gurgaon vs. ITO, New Delhi

M/S. A.T. Kearney India Private Limited, Gurgaon vs. ITO, New Delhi

Ecofriendly Hotels India P.Ltd, Mumbai vs. Asst CIT 10, Mumbai

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Gartner Ireland Ltd, Mumbai vs. DDIT (It) RG 3(1), Mumbai

Yes Bank Ltd, Mumbai vs. DCIT 7(3), Mumbai

Sh. Dev Raj Kataria, Panipat vs. DCIT, Panipat