Anup Engineering Ltd. v. CIT

114 Taxmann 584High Court#22060 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2018.

Judgments citing Anup Engineering Ltd. v. CIT

DCIT 10(1), Mumbai vs. Sportina Payce Infrastructure P.Ltd, Mumbai

In the result, the appeal of the revenue is partly allowed

ITA 1630/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Aug 2018AY 2010-11

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM) I.T.A. No. 1630/Mum/2014 (Assessment Year 2010-11) DCIT 10(1) M/s. Sportina Payce Room No. 455 Vs. Infrastructure P. Ltd. Aayakar Bhavan A/4, Vinay Bhavya M.K. Road Complex, 159, CST Mumbai-400 020. Road, Kalina, Santacruz (East) Mumbai-400 098. PAN : AALCS4997E (Appellant) (Respondent) Assessee by Shri H.S. Raheja Department by Shri R. Manjunatha Swamy Date of Hearing 14.06.2018 Date of Pronouncement 03.08.2018 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the revenue is directed against…

Ashtvinayaka Construction, Navi Mumbai vs. JCIT Cir 22(3), Mumbai

In the result, appeal of the assessee is partly allowed for statistical purposes and that of revenue stands dismissed

ITA 3883/MUM/2015[2011-12]Status: DisposedITAT Mumbai09 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Bhadresh DoshiFor Respondent: Shri T A Khan
Section 143(1)Section 143(2)Section 143(3)Section 40

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एफ”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “F” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.3821/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Dy.Commissioner of Income Tax M/s Ashtavinayaka -28(1), Construction बनाम/ Room No.306, 3rd floor, Plot No.478, Vashi Railway Station Complex, TTC Industrial Area, Vs. Vashi, MIDC Rabale, Navi Mumbai-400703 Navi Mumbai-400701 I.T.A. No.3883/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) M/s Ashtavinayaka Construction JtCommissioner of Income Plot No.478, Tax -22(3), Mumbai बनाम/ TTC Ind…

DCIT Cir 28(1), Navi Mumbai vs. Ashtavinayaka Construction, Navi Mumbai

In the result, appeal of the assessee is partly allowed for statistical purposes and that of revenue stands dismissed

ITA 3821/MUM/2015[2011-12]Status: DisposedITAT Mumbai09 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Bhadresh DoshiFor Respondent: Shri T A Khan
Section 143(1)Section 143(2)Section 143(3)Section 40

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एफ”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “F” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.3821/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Dy.Commissioner of Income Tax M/s Ashtavinayaka -28(1), Construction बनाम/ Room No.306, 3rd floor, Plot No.478, Vashi Railway Station Complex, TTC Industrial Area, Vs. Vashi, MIDC Rabale, Navi Mumbai-400703 Navi Mumbai-400701 I.T.A. No.3883/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) M/s Ashtavinayaka Construction JtCommissioner of Income Plot No.478, Tax -22(3), Mumbai बनाम/ TTC Ind…

Anup Engineering Ltd. v. CIT (114 Taxmann 584) — Cited in 3 Judgments | BharatTax