Amco Power Systems Ltd, 2015, 379 ITR 375 (Kar) 8 Wadhwa & Associates Realtors (P) Ltd. v. ACIT

M/S. VEENA PATIL HOSPITALITY P. LTD.,MUMBAI vs. PR. CIT-8, MUMBAI

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

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalem/S. Veena Patil Vs. Pcit-8 Hospitality Pvt Ltd Room No. 611, 701To 705, Neelkanth 6Th Floor, Aayakar Corporate Park, Kirol Bhavan, Mk Road, Road, Vidhyavihar Mumbai – 400 020 West, Mumbai - 400086 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecv4768R Appellant .. Respondent Appellant By : Shri. Yogesh Thar.C.A. Ar Respondent By : Shri. Achal Sharma.Dr Date Of Hearing 30.11.2021 Date Of Pronouncement 14.02.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Pr.Commissioner Of Income Tax (Pr.Cit)-8, Mumbai, Passed U/S 263 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. Veena Patil Vs. PCIT-8 hospitality Pvt Ltd Room No. 611, 701to 705, Neelkanth 6th Floor, Aayakar Corporate Park, kirol Bhavan, MK Road, Road, Vidhyavihar Mumbai – 400 020 West, Mumbai - 400086 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAECV4768R Appellant .. Respondent Appellant by : Shri. Yogesh Thar.C.A. AR Respondent by : Shri. Achal Sharma.DR Date of Hearing 30.11.2021 Date of Pronouncement 14.02.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assesse…

WHEELABRATOR ALLOY CASTINGS LTD.,MUMBAI vs. PR. CIT - CENTRAL- 2, MUMBAI

Bench: Us, Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld. Pcit Had Validly Assumed Revisionary Jurisdiction U/S.263 Of The Act In The Facts & Circumstances Of The Instant Case.

…ice, the assessee filed a detailed reply dated 18/02/2019 filed in tapal on 22/02/2019. The assessee also placed reliance on the decision of the Co-ordinate Bench of Mumbai Tribunal in the case of Wadhwa and Associates Realtors Pvt. Ltd., vs. ACIT reported in 92 Taxmann.com 37 wherein it was held that ownership of shares with same person is not contemplated for denying set off of loss u/s.79 of the Act and requisite test is whether 51% of voting power is beneficially held by same persons on last day of previous year and on the first day of next year. The ld. AO after going through the reply filed by the assessee…

ARAMEX INDIA P.LTD,MUMBAI vs. DCIT RG 9(1)(2),

In the result, the appeal is partly allowed

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2012-13 Aramex India Pvt. Ltd, Deputy Commissioner Of Income 821, Solitaire Corporate Vs. Tax -9(1)(2), Room No. 260A, 2Nd Park Andheir Ghatkopar Rd Floor, Aayakar Bhavan, M.K. Road, Chakala Andheeri (E), Mumbai-400020. Mumbai-400093. Pan No. Aacca6756A Appellant Respondent Assessee By : Mr. Nishant Thakkar & Hiten Chande, Ars Revenue By : Mr. Anand Mohan, Cit-Dr & C.A.K. Singh, Sr. Dr Date Of Hearing : 16/08/2019 Date Of Pronouncement : 08/11/2019

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Aramex India Pvt. Ltd, Deputy Commissioner of Income 821, Solitaire Corporate Vs. Tax -9(1)(2), Room No. 260A, 2nd Park Andheir Ghatkopar RD Floor, Aayakar Bhavan, M.K. Road, Chakala Andheeri (E), Mumbai-400020. Mumbai-400093. PAN No. AACCA6756A Appellant Respondent Assessee by : Mr. Nishant Thakkar & Hiten Chande, ARs Revenue by : Mr. Anand Mohan, CIT-DR & C.A.K. Singh, Sr. DR Date of Hearing : 16/08/2019 Date of pronouncement : 08/11/2019…