ACIT vs Mafatial S. Bafna 1 SOT 162 (Mum)(2004) Asia Investments P Ltd. v. ACIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Judgments citing ACIT vs Mafatial S. Bafna 1 SOT 162 (Mum)(2004) Asia Investments P Ltd. v. ACIT

SICOM LTD ,MUMBAI vs. DY COMMISSIONER OF INCOME TAX CIRCLE 3(3)(1), MUMBAI

In the result, the appeal filed by the assesee is partly allow for statistical purpose and the appeal filed by the revenue is allowed for statistical purposes

ITA 1694/MUM/2023[2013-2014]Status: DisposedITAT Mumbai22 Nov 2023AY 2013-2014

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadale, Judicialmember Sicom Ltd, Vs. Dy Commissioner Of Solitaire Corporate Income Tax Circle Park, Bldg No.04, 3(3)(1), Chakala, Andheri(E), 6Th Floor, Room No. Mumbai-400093. 609,Aayakar Bhavan, Maharishi Karve Road, Mumbai- 400020. "थायी लेखा सं./जीआइआर सं.Pan/Gir No. Aaacs5524J (अपीलाथ"/Applicant) (""यथ"/Respondent) Dy Commissioner Of Vs. Sicom Ltd, Income Tax Circle Solitaire Corporate Park, 3(3)(1), Bldg No.04, Chakala, 6Th Floor, Room No. Andheri(E), 609,Aayakar Bhavan, Mumbai-400093. Maharishi Karve Road, Mumbai- 400020. "थायी लेखा सं./जीआइआर सं.Pan/Gir No. Aaacs5524J (अपीलाथ"/Applicant) (""यथ"/Respondent)

Section 10(34)Section 14ASection 234BSection 36(1)(ii)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “G” BENCH MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIALMEMBER Sicom Ltd, Vs. Dy Commissioner of Solitaire Corporate Income Tax Circle Park, Bldg No.04, 3(3)(1), Chakala, Andheri(E), 6th Floor, Room No. Mumbai-400093. 609,Aayakar Bhavan, Maharishi Karve Road, Mumbai- 400020. "थायी लेखा सं./जीआइआर सं.PAN/GIR No. AAACS5524J (अपीलाथ"/Applicant) (""यथ"/Respondent) Dy Commissioner of Vs. Sicom Ltd, Income Tax Circle Solitaire Corporate Park, 3(3)(1), Bldg No.04, Chakala, 6th Floor, Room No. Andheri(E), 609,Aayakar Bhavan, Mumbai-400093. M…

GUARDIAN NUTRITION & HEALTH SUPPLEMENTS PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(2), NEW DELHI

Appeal of the assessee is dismissed

ITA 6738/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat[Assessment Year: 2012-13

Section 143(3)Section 36(1)(iii)Section 40

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year: 2012-13 M/s Guardian Nutrition & Health Supplements Vs DCIT, Circle 10(2), Pvt. Ltd., New Delhi. A-258, Phase-I, Okhla Industrial Area, New Delhi-110020. PAN:AACCG2848K APPELLANT RESPONDENT Assessee represented by None Department represented by Sh. Anuj Garg, Sr. DR Date of hearing 21.11.2022 Date of pronouncement 21.11.2022 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commiss…

M/S IOL CHEMICALS AND PHARMACEUTICALS LTD.,LUDHIANA vs. ADDL. CIT, R-I, LUDHIANA

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 1419/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh10 Jun 2021AY 2011-12

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Smt. C. Chandrakanta, CIT

Section 115JSection 250(6)Section 36Section 36(1)(iii)Section 41(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA NO. 1419/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 M/s IOL Chemicals and Addl. CIT बनाम Pharmaceuticals Ltd. Range-7, Ludhiana Industrial Area-A, Ludhiana "थायी लेखा सं./PAN NO: AABCI1842A अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar, CA Shri Aditya Kumar,CA Shri Bhavesh Jindal, CA राज"व क" ओर से/ Revenue by…

DCIT 2(3)(2), MUMBAI vs. SHEBA PROPERTIES LTD, MUMBAI

In the result, appeal filed by the revenue for assessment year 1998-

ITA 246/MUM/2016[1998-99]Status: DisposedITAT Mumbai05 Feb 2018AY 1998-99

Bench: Shri R.C. Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 1998-99 The Dcit-2(3)(2), M/S Sheba Properties Limited, Room No. 552, 5Th Floor, C/O Telco Nanavati Mahalaya, Aayakar Bhavan, M.K. Road, 3Rd Floor, Homi Modi Street, Mumbai - 400020 Vs. Hutatma Chowk, Mumbai - 400001 Pan: Aaecs0591F (Appellant) (Respondent) Revenue By : Shri V. Justin (Dr) Assessee By : Shri Rajan Vora & Nikhil Tiwari (Ar) Date Of Hearing: 07/11/2017 Date Of Pronouncement: 05/02/2018

For Appellant: Shri Rajan Vora & Nikhil Tiwari (AR)For Respondent: Shri V. Justin (DR)

Section 143Section 14ASection 36(1)(iii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI R.C. SHARMA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 1998-99 The DCIT-2(3)(2), M/s Sheba Properties Limited, Room No. 552, 5th Floor, C/o Telco Nanavati Mahalaya, Aayakar Bhavan, M.K. Road, 3rd Floor, Homi Modi Street, Mumbai - 400020 Vs. Hutatma Chowk, Mumbai - 400001 PAN: AAECS0591F (Appellant) (Respondent) Revenue by : Shri V. Justin (DR) Assessee by : Shri Rajan Vora & Nikhil Tiwari (AR) Date of Hearing: 07/11/2017 Date of Pronouncement: 05/02/2018 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the revenue ag…