Anil Shah v. ACIT

162 Taxmann 39Reported decision2007#4982 most cited
23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 143(3)Section 263Section 10(37)Section 145A(b)Section 147Section 148Section 151Section 56(2)(viii)

Issues it is cited on

section 141section 282a(1)section 194lasection 145a(b)section 145bsection 45(5)section 57(iv)section 56(2)(viii)section 10(37)doctrine of mergerenhanced compensationsection 197

Judgments citing Anil Shah v. ACIT

International Cargo Terminals & Rail Infrastructure Private Limited (Formerly Known As Boxtrans Logistrics (India) Services Private Limited, Mumbai vs. Pr.CIT-1, Mumbai

ITA 1637/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Nov 2019AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 1637/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Nitesh Joshi, AR byFor Respondent: Shri Awangshi Gimson, DR
Section 143(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 1637/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) DCIT -1(1)(1), M/s International Cargo Terminals Room No. 533, & Rail Infrastructure Pvt. Ltd. Aayakar Bhavan, (formerly known as Boxtrans M.K. Road, बिधम/ Logistics (I) Services Pvt. Ltd.) Mumbai-400 020 Godrej Coliseum, Office No. 801, Vs. C-wing, Behind Everard Nagar, Off Somaiya Hospital Road, Sion (east), Mumbai – 400 022 स्थायीलेखासं./जीआइआरसं./PAN No. AACCB8054G (अपीलाथी/Appellant) (प्रत्यथी / : Respondent) अपीलाथीकी…

Sanjay Kumar Daryani, Indore vs. Pr CIT -1, Indore

In the result, the appeal of the assessee is partly

ITA 563/IND/2019[2014-15]Status: DisposedITAT Indore24 Oct 2019AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2014-15 Shri Sanjay Kumar Daryani Pr. Cit-1 505, Emerald Court C-Block Indore बनाम/ Sanjana Park Vs. Near Agrawal Public School Indore (Appellant) (Revenue ) P.A. No.Aiopd3135D

Section 143(3)Section 263

…[ITA No.563/Ind/2019] [Shri Sanjay Kumar Daryani, Indore] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2014-15 Shri Sanjay Kumar Daryani Pr. CIT-1 505, Emerald Court C-Block Indore बनाम/ Sanjana Park Vs. Near Agrawal Public School Indore (Appellant) (Revenue ) P.A. No.AIOPD3135D Appellant by Shri Girish Agrawal & Miss Nisha Lahori, A.Rs Respondent by Smt. Ashima Gupta, D.R. Date of Hearing: 09.10.2019 Date of Pronouncement: 24.10.2019 आदेश / O R D E R PER KUL…

Sanjay B. Paymaster, Mumbai vs. CIT 21, Mumbai

ITA 3211/MUM/2014[2009-10]Status: DisposedITAT Mumbai25 Oct 2017AY 2009-10

Bench: Shri Mahavir Singh () & Shri G Manjunatha ()

Section 142Section 143(2)Section 263Section 263oSection 48

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI Before Shri Mahavir Singh (JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.3211/Mum/2014 (Assessment year 2009-10) Shri Sanjay B Paymaster vs Commissioner of Income-tax-21, 148-A, 3rd Floor, Jain Society Mumbai Sion (W), Mumbai-22 PAN : AGJPP4603K APPELLANT RESPONDEDNT Appellant by Shri Hitesh P Shah Respondent by Shri Ram Tiwari Date of hearing 25-10-2017 Date of pronouncement 25-10-2017 O R D E R Per G Manjunatha, AM : This appeal filed by the assessee raises the following grounds of appeal:- “I. INVOKING SECTION 263 OF…