Atir Textile Industries (P.) Ltd. v. Deputy Commissioner of Income-tax

55 Taxmann.com 380High Court2015#25254 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 143(3)Section 37(1)Section 57(iii)Section 153ASection 234ASection 234BSection 36(1)(iii)Section 57

Issues it is cited on

section 57(iii)section 57income from other sourcestotal incomeinterest

Judgments citing Atir Textile Industries (P.) Ltd. v. Deputy Commissioner of Income-tax

Magendra Singh Rathore, Alwar vs. DCIT Central Circle-2, Jaipur

In the result the appeal of the assessee is partly allowed

ITA 483/JPR/2024[2017-18]Status: DisposedITAT Jaipur23 Sept 2024AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargiya (Adv.) &For Respondent: Shri Anup Singh (Addl. CIT)
Section 143(3)Section 234ASection 36(1)(iii)Section 57

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 460/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2016-17 Sh. Magendra Singh Rathore cuke The ACIT, Ganga Niwas, Bank colony, Vs. Central Circle-2, Jaipur. Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AIYPR0804M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 483/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 Sh.…

Deepak Naraindas Sippy, Chembur Mumbai vs. ACIT 27 ( 1) Mumbai, Mumbai

In the result, appeal of the assessee is allowed

ITA 775/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Aug 2024AY 2015-16

Bench: Ms Kavitha Rajagopal & Shri Girish Agrawal

For Appellant: Dr. Gopalakrishna, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 143(3)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 775/MUM/2024 Assessment Year: 2015-16 Deepak N Sippy, Bunglow No.01, Priyanka Apartment, S.T. Road, Opp. Atur Park, Chembur, H.O., Mumbai – 400 071 (PAN : BIOPS8598E) (Appellant) Vs. Assistant Commissioner of Income Tax – 27(1), Mumbai (Respondent) Present for: Assessee : Dr. Gopalakrishna, CA Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 20.06.2024 Date of Pronouncement : 30.08.2024 ORDER PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the asses…

DCIT, CC-6(4), Mumbai vs. Archana Ajay Mittal, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 1032/MUM/2023[2017-18]Status: DisposedITAT Mumbai20 Jun 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahmanthe Dcit, Cc-6(4) Archana Ajay Mittal Room No. 1925, 19Th 302, Level-3, Ceejay बनाम/ Floor Air India Bldg, House, Anne Besant Vs. Nariman Point, Road, Worli, Mumbai-400021. Mumbai-400018 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagpm6545C (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Ms.Kavita Kaushik.DRFor Respondent: None
Section 10Section 142(1)Section 143(2)Section 14ASection 250Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER The DCIT, CC-6(4) Archana Ajay Mittal Room No. 1925, 19th 302, Level-3, Ceejay बनाम/ Floor Air India Bldg, House, Anne Besant Vs. Nariman Point, Road, Worli, Mumbai-400021. Mumbai-400018 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGPM6545C (""थ" / Respondent) (अपीलाथ" /Appellant) Appellant by : Ms.Kavita Kaushik.DR Respondent by : None. सुनवाई की तारीख / Date of Hearing 15/06/2023 घोषणा की तारीख /Date of Pronouncement 22/06/2023 आदेश / ORDER PER PAVAN KUMAR GADALE -…