Atul Barot v. DCIT

65 SOT 83Income Tax Appellate Tribunal2014#18160 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Atul Barot v. DCIT

DCIT, CC-5(4), Mumbai vs. Shri Rajenderkumar Miglani, Mumbai

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

ITA 2925/MUM/2019[2010-11]Status: DisposedITAT Mumbai25 Apr 2022AY 2010-11

Bench: Shri Amarjit Singh, Jm & S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 2925/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-5(4) बिधम/ Rajindrakumar Miglani Room No.1927, 19Th Floor, Uttam House, 69, P „Dmello Vs. Air India Building, Nariman Road, Carnac Bunder, Point, Mumbai-400021. Mumbai-400009. & Cross Objection No.20/Mum/2021 आयकर अपील सं/ I.T.A. No. 2925/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Rajindrakumar Miglani बिधम/ Dcit, Central Circle-5(4) Room No.1927, 19Th Floor, Uttam House, 69, P „Dmello Vs. Road, Carnac Bunder, Air India Building, Nariman Mumbai-400009. Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpm7288D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Sanjeev Kashyp (Dr) Assessee By: Shri K Shivaram & Rahul Hakani सुनवाई की तारीख / Date Of Hearing: 30/03/2022 घोषणा की तारीख /Date Of Pronouncement: 25/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 25.02.2019 Passed By The Commissioner Of Income Tax (Appeals)-53, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11. C.O. No.20/Mum2021 A.Y.2010-11

For Appellant: Shri K Shivaram & Rahul HakaniFor Respondent: Shri Sanjeev Kashyp (DR)
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153A

…he search action. Hence such addition cannot be made in the order u/s 153A r.w.s. 143(3) as has been done by the assessing officer. The appellant has relied on the decisions such as the decision of the Mumbai ITAT in the case of Atul Barot vs DCIT reported in 65 SOT 83 dated 26.02.2014 and ACIT vs Jayendra P Jhaveri 65 SOT 118 (Mum). The jurisdictional High Court decision in the case of CIT vs Murli Agro Products Ltd. [2014] 49 taxmann.com172 dated 29.10.2010 is also relied upon. The appellant also submitted copy of statement recorded u/s 132(4) dated 30.03.2012 during the course of search action, claiming that t…

Assistant Commissioner of Income Tax 2(3)(2), Mumbai vs. Kotak Mahindra Bank Limited, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 781/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Aug 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Pawan Singh

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…8.78 crores as on 01.04.2012 and Rs.385.05 crores as on 31.03.2013 and investment in Foreign company as on 01.04.2012 at Rs. 10.43 lakhs and as on 31.03.2013 at Rs.33.31 lakhs relying on the decision of the Hon'ble ITAT in the case of Garware Wall Ropes Ltd. (65 SOT 83) without appreciating the fact that the decision of Hon'ble ITA T has not been accepted by the department and appeal has been admitted by the Hon'ble High Court." 3. "On the facts and in the circumstances of the case and in law, the Ld.CIT(A) erred in holding that the broken period interest is allowable on the matching principles, without realizing…

Kanji Pitamber & Co., Mumbai vs. DCIT CC 40, Mumbai

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

ITA 467/MUM/2015[2009-10]Status: DisposedITAT Mumbai14 May 2018AY 2009-10

Bench: Shri C.N. Prasad & Shri Rajesh Kumar

For Appellant: Shri Rahul K. Hakani, A.RFor Respondent: Shri Anadi Varma, D.R
Section 132(1)Section 143(2)Section 143(3)Section 153ASection 234BSection 37

…nder Singh Bawa (2016) 386 ITR 483 (Bom.) (HC) 2. Gurinder Singh Bawa vs. Dy. CIT (2014) 150 ITD 40 (Mum.) (Trib.) 3. Nenshi L. Shah vs. Dy. CIT ITA No.3577, 3581, 3583 & 3575/Mum/2011, A.Y. 2003-04 dt.24/5/2017 (Mum.) (Trib.) 4. Atul Barot vs. Dy. CIT (2014) 65 SOT 83 (URO) (Mum.) (Tri.) M/s. Kanji Pitamber & Co. 5. ACIT vs. Jayendra P. Jhaveri (2014) 65 SOT 118 (Mum.) (Trib.) 6. M/s. Ideal Appliances Co. Pvt. Ltd. vs. DCIT ITA No.173 to 177/M/2015, A.Y.s 2005-06 to 2009- 10 dt.31.12/2015 (Mum.) (Trib.) 8. The Ld. D.R., on the other hand, relied on the order of Ld. CIT(A) by submitting that in this case no asse…

DCIT-2(3)(2), Mumbai vs. Kotak Mahindra Bank Ltd., Mumbai

The appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 2817/MUM/2016[2012-13]Status: DisposedITAT Mumbai28 Feb 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am The Dy. Commissioner Of Kotak Mahindra Bank Ltd. Income Tax, Circle 2(3)(2), 27 Bkc, G Block, Bandra Mumbai R. No. 552, 5Th Floor, Kurla Complex, Bandra Vs. Aayakar Bhavan, M.K. Road, (East), Mumbai-400 023 Mumbai-400 020 Appellant .. Respondent Pan No. Aaack4409J

For Appellant: Farrokh V. Irani, ARFor Respondent: B. Sriniwas, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM The Dy. Commissioner of Kotak Mahindra Bank Ltd. Income Tax, Circle 2(3)(2), 27 BKC, G Block, Bandra Mumbai R. No. 552, 5th Floor, Kurla Complex, Bandra Vs. Aayakar Bhavan, M.K. Road, (East), Mumbai-400 023 Mumbai-400 020 Appellant .. Respondent PAN No. AAACK4409J Cross Objection No. 38/Mum/2018 (Arising in ITA No. 2817/Mum/2016 for A.Y. 2012-13) Kotak Mahindra Bank Ltd. The Dy. Commissioner of 27 BKC, G Block, Bandra Income Tax, Circle 2(3)(2), Mumbai R. No. 552, 5 th Kurla Complex, Bandra Vs. (…

Dy. C.I.T. Central Cir2(2), Nagpur vs. M/S Shree Agrawal Coal India Pvt. Ltd., Nagpur

In the result, Revenue’s appeal for assessment year 2005–06,

ITA 20/NAG/2016[2005-06]Status: DisposedITAT Nagpur21 Jun 2017AY 2005-06

Bench: Shri P.K. Bansal & Shri Amarjit Singh

For Appellant: Shri J.M. RanadeFor Respondent: Shri A.R. Ninawe
Section 139(1)Section 142(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI P.K. BANSAL, VICE PRESIDENT AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA no. 20/Nag./2016 (Assessment Year : 2005–06) Dy. Commissioner of Income Tax, Central …………… Appellant Circle–2(2), Nagpur v/s Shree Agrawal Coal India Pvt. Ltd. 216, Devi Kripa Society ..…….………. Wardhman Nagar, Nagpur Respondent PAN – AAFCS6709L ITA no. 21/Nag./2016 (Assessment Year : 2006–07) Dy. Commissioner of Income Tax, Central …………… Appellant Circle–2(2), Nagpur v/s Shree Agrawal Coal India Pvt. Ltd. 216, Devi Kripa Society ..…….………. Respondent Wardhman Nagar…

Atul Barot v. DCIT (65 SOT 83) — Cited in 5 Judgments | BharatTax