Bombay in CIT v. Shivanand Electronics

75 Taxmann 93High Court1994#4227 most cited
28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 139(1)Section 143(1)Section 44ABSection 250Section 80IA(7)Section 80IASection 80IBSection 119(2)(b)

Issues it is cited on

section 80j(6a)section 80ia(7)section 115bbasection 80iesection 119(1)section 80jsection 10b(8)section 115bacsection 143(1)(a)(v)section 139(9)section 288section 143(1)(a)(ii)

Judgments citing Bombay in CIT v. Shivanand Electronics

Income Tax Officer -1(1), Indore vs. Agroh Toll Highways Private Limited, Indore

Appeal of the Revenue is dismissed

ITA 344/IND/2025[2021-22]Status: DisposedITAT Indore27 Mar 2026AY 2021-22

Bench: Shri B.M. Biyani & Shri Paresh M Joshiincome Tax Agroh Toll Highways Private बनाम/ Officer-1(1), Limited Vs. Indore Floor No.104, Krishna Harmony, 14/2 New Palasia, Indore, Indore (Pan:Aalca2341L) (Appellant) (Respondent) Assessee By Sh. Soumya Bumb, Ca Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 25.03.2026 Date Of 27.03.2026 Pronouncement आदेश/ O R D E R

Section 139(1)Section 143Section 143(1)Section 246ASection 250Section 253Section 80Section 801ASection 801A(7)

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER Income Tax Agroh Toll Highways Private बनाम/ Officer-1(1), Limited Vs. Indore Floor No.104, Krishna Harmony, 14/2 New Palasia, Indore, indore (PAN:AALCA2341L) (Appellant) (Respondent) Assessee by Sh. Soumya Bumb, CA Revenue by Shri Ashish Porwal, Sr.DR Date of Hearing 25.03.2026 Date of 27.03.2026 Pronouncement आदेश/ O R D E R Per Paresh M Joshi, J.M.: This is an Appeal filed by the Revenue under section 253 of the income tax Act 1961,…

Bhagwandas Surajkaran Somani HUF, Thane vs. Income Tax Officer, Thane

In the result, all the appeals of the assessee are allowed

ITA 8629/MUM/2025[2022-2023]Status: DisposedITAT Mumbai16 Feb 2026AY 2022-2023

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Ms. Dinkle HariaFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 115B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “H(SMC)” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Bhagwandas Surajkaran 8628/Mum/2025 2021-22 Somani HUF, Income Tax Officer, 26, Radhakrishna Circle-1, Soham Gardens, Qureshi Mansion, 8629/Mum/2025 2022-23 Manpada, Gokhale Road, Thane West, Thane West, Maharashtra-400601 Maharashtra. 8627/Mum/2025 2023-24 [PAN: AANHS8839N] For Assessee : Ms. Dinkle Haria For Revenue : Shri Pravin Salunkhe, Sr.DR Date of Hearing : 11-02-2026 Date of Pronouncement : 16-02-2026 O R D…

Bhagwandas Surajkaran Somani HUF, Thane vs. Income Tax Officer, Thane

In the result, all the appeals of the assessee are allowed

ITA 8628/MUM/2025[2021-2022]Status: DisposedITAT Mumbai16 Feb 2026AY 2021-2022

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Ms. Dinkle HariaFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 115B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “H(SMC)” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Bhagwandas Surajkaran 8628/Mum/2025 2021-22 Somani HUF, Income Tax Officer, 26, Radhakrishna Circle-1, Soham Gardens, Qureshi Mansion, 8629/Mum/2025 2022-23 Manpada, Gokhale Road, Thane West, Thane West, Maharashtra-400601 Maharashtra. 8627/Mum/2025 2023-24 [PAN: AANHS8839N] For Assessee : Ms. Dinkle Haria For Revenue : Shri Pravin Salunkhe, Sr.DR Date of Hearing : 11-02-2026 Date of Pronouncement : 16-02-2026 O R D…

Bhagwandas Surajkaran Somani HUF, Thane vs. Income Tax Officer, Thane

In the result, all the appeals of the assessee are allowed

ITA 8627/MUM/2025[2023-2024]Status: DisposedITAT Mumbai16 Feb 2026AY 2023-2024

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Ms. Dinkle HariaFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 115B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “H(SMC)” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Bhagwandas Surajkaran 8628/Mum/2025 2021-22 Somani HUF, Income Tax Officer, 26, Radhakrishna Circle-1, Soham Gardens, Qureshi Mansion, 8629/Mum/2025 2022-23 Manpada, Gokhale Road, Thane West, Thane West, Maharashtra-400601 Maharashtra. 8627/Mum/2025 2023-24 [PAN: AANHS8839N] For Assessee : Ms. Dinkle Haria For Revenue : Shri Pravin Salunkhe, Sr.DR Date of Hearing : 11-02-2026 Date of Pronouncement : 16-02-2026 O R D…

Nagahat Tea Estate Private Limited, Kolkata vs. Income Tax Officer Ward -1, Jorhat

ITA 20/GTY/2025[2022-23]Status: DisposedITAT Guwahati17 Nov 2025AY 2022-23

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 119(1)Section 119(2)(b)Section 139(1)Section 139(9)Section 143(1)Section 143(1)(a)Section 250Section 36(1)Section 36(1)(va)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 18/GTY/2025 Assessment Year: 2021-22 I.T.A. No. 19/GTY/2025 Assessment Year: 2021-22 I.T.A. No. 20/GTY/2025 Assessment Year: 2022-23 Nagahat Tea Estate Private Limited, 52/1, 10th Floor, Unit 10A, Shakespeare Sarani, Kolkata - 700001 [PAN: AAACB9306R] .....................…...……………....Appellant vs. Income Tax Officer, Ward 1, Income Tax Office Tarajan, Jorhat, Assam - 785001 ...…..…................................. Respondent App…

Nagahat Tea Estate Private Limited, Kolkata vs. Income Tax Officer Ward -1, Jorhat

ITA 19/GTY/2025[2021-22]Status: DisposedITAT Guwahati17 Nov 2025AY 2021-22

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 119(1)Section 119(2)(b)Section 139(1)Section 139(9)Section 143(1)Section 143(1)(a)Section 250Section 36(1)Section 36(1)(va)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 18/GTY/2025 Assessment Year: 2021-22 I.T.A. No. 19/GTY/2025 Assessment Year: 2021-22 I.T.A. No. 20/GTY/2025 Assessment Year: 2022-23 Nagahat Tea Estate Private Limited, 52/1, 10th Floor, Unit 10A, Shakespeare Sarani, Kolkata - 700001 [PAN: AAACB9306R] .....................…...……………....Appellant vs. Income Tax Officer, Ward 1, Income Tax Office Tarajan, Jorhat, Assam - 785001 ...…..…................................. Respondent App…

Nagahat Tea Estate Private Limited, Kolkata vs. Income Tax Officer Ward -1, Jorhat

ITA 18/GTY/2025[2020-21]Status: DisposedITAT Guwahati17 Nov 2025AY 2020-21

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 119(1)Section 119(2)(b)Section 139(1)Section 139(9)Section 143(1)Section 143(1)(a)Section 250Section 36(1)Section 36(1)(va)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 18/GTY/2025 Assessment Year: 2021-22 I.T.A. No. 19/GTY/2025 Assessment Year: 2021-22 I.T.A. No. 20/GTY/2025 Assessment Year: 2022-23 Nagahat Tea Estate Private Limited, 52/1, 10th Floor, Unit 10A, Shakespeare Sarani, Kolkata - 700001 [PAN: AAACB9306R] .....................…...……………....Appellant vs. Income Tax Officer, Ward 1, Income Tax Office Tarajan, Jorhat, Assam - 785001 ...…..…................................. Respondent App…

Comet Power Private Limited, Mumbai vs. Assessing Officer, Mumbai

In the result, appeal of the assessee is allowed

ITA 3321/MUM/2025[2019-2020]Status: DisposedITAT Mumbai04 Nov 2025AY 2019-2020

Bench: Shri Sandeep Gosain & Shri Girish Agrawal

Section 139(1)Section 250Section 80Section 801ASection 801A(7)Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3319, 3320 & 3321/Mum/2025 A.Ys: 2016-17, 2018-19 & 2019-20 Comet Power Pvt Ltd Vs ITO, Ward 3(1)(3) Plot No. 159, C-6, Amar Aayakar Bhavan Inds. Estate Premise CS, Mumbai CST Road, Vidyanagari S.O, Mumbai PAN – AADCC4431B (Appellant) (Respondent) Assessee by Shri Rupesh Pachori Revenue by Shri Virbhadra Mahajan, Sr. DR Date of Hearing 22.09.2025 Date of Pronouncement 04.11.2025 ORDER PER SANDEEP GOSAIN, JM: These three appeals have been filed by the assessee c…

Comet Power Private Limited, Mumbai vs. Assessing Officer, Mumbai

In the result, appeal of the assessee is allowed

ITA 3320/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Nov 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Girish Agrawal

Section 139(1)Section 250Section 80Section 801ASection 801A(7)Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3319, 3320 & 3321/Mum/2025 A.Ys: 2016-17, 2018-19 & 2019-20 Comet Power Pvt Ltd Vs ITO, Ward 3(1)(3) Plot No. 159, C-6, Amar Aayakar Bhavan Inds. Estate Premise CS, Mumbai CST Road, Vidyanagari S.O, Mumbai PAN – AADCC4431B (Appellant) (Respondent) Assessee by Shri Rupesh Pachori Revenue by Shri Virbhadra Mahajan, Sr. DR Date of Hearing 22.09.2025 Date of Pronouncement 04.11.2025 ORDER PER SANDEEP GOSAIN, JM: These three appeals have been filed by the assessee c…

Comet Power Private Limited, Mumbai vs. Assessing Officer, Aayakar Bhawan, Mumbai

In the result, appeal of the assessee is allowed

ITA 3319/MUM/2025[2016-17]Status: DisposedITAT Mumbai04 Nov 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Girish Agrawal

Section 139(1)Section 250Section 80Section 801ASection 801A(7)Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3319, 3320 & 3321/Mum/2025 A.Ys: 2016-17, 2018-19 & 2019-20 Comet Power Pvt Ltd Vs ITO, Ward 3(1)(3) Plot No. 159, C-6, Amar Aayakar Bhavan Inds. Estate Premise CS, Mumbai CST Road, Vidyanagari S.O, Mumbai PAN – AADCC4431B (Appellant) (Respondent) Assessee by Shri Rupesh Pachori Revenue by Shri Virbhadra Mahajan, Sr. DR Date of Hearing 22.09.2025 Date of Pronouncement 04.11.2025 ORDER PER SANDEEP GOSAIN, JM: These three appeals have been filed by the assessee c…

Arif Industries Pvt.Ltd., Lucknow vs. CIT(A), Lucknow

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 638/LKW/2024[2022-23]Status: DisposedITAT Lucknow28 Oct 2025AY 2022-23

Bench: Shri Kul Bharat & Shri Nikhil Choudharyआयकर अपील सं/ Ita No.638/Lkw/2024 ननिाारण वर्ा/ Assessment Year: 2022-23 Arif Industries Pvt Ltd V. Commissioner Of Income 2Nd Floor Metro City Centre, Tax Appeals/National Metro City, Paper Mill Faceless Appeal Centre Compound, Nishat Ganj, Delhi. Lucknow-226006. Pan:Aacca2048M अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Rajeev Joshi, Ca प्रत्यर्थी कक और से /Respondent By: Shri Amit Kumar, Cit(Dr) सुनवाई कक तारीख / Date Of Hearing: 09 09 2025 घोर्णा कक तारीख/ Date Of 28 10 2025 Pronouncement: आदेश / O R D E R

For Appellant: Shri Rajeev Joshi, CAFor Respondent: Shri Amit Kumar, CIT(DR)
Section 139Section 139(1)Section 143(1)(a)Section 44ASection 80

…आयकर अपीलीय अधिकरण ‘ए’ न्यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW श्री कुल भारत, उपाध्यक्ष एवं श्री ननखखल चौिरी, लेखा सदस्य के समछ BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER आयकर अपील सं/ ITA No.638/LKW/2024 ननिाारण वर्ा/ Assessment Year: 2022-23 Arif Industries Pvt Ltd v. Commissioner of Income 2nd Floor Metro City Centre, Tax Appeals/National Metro City, Paper Mill Faceless Appeal Centre Compound, Nishat Ganj, Delhi. Lucknow-226006. PAN:AACCA2048M अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant by: Shri Raje…

Mangal Tirth Estate Ltd., Chennai vs. ITO, Corporate Ward-4(1), Chennai

In the result the appeal of the assessee is allowed

ITA 30/CHNY/2025[2020-21]Status: DisposedITAT Chennai07 Jul 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:30/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Mangal Tirth Estate Ltd., Income Tax Officer, 769, Spencer Plaza, Anna Salai, Vs. Corporate Ward- 4(1), Mount Road, Chennai. Chennai – 600 002. [Pan:Aaacm-4614-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant By : Shri. N. V. Balaji, Advocate ""थ" की ओर से/Respondent By : Ms. Anitha, Addl. C.I.T. सुनवाई की तारीख/Date Of Hearing : 14.05.2025 घोषणा की तारीख/Date Of Pronouncement : 07.07.2025 आदेश /O R D E R Per S. R. Raghunatha, Am: This Appeal By The Assessee Is Filed Against The Order Of The Commissioner Of Income Tax, Appeal, Addl/ Jcit (A)-4, Hyderabad, For The Assessment Year 2020-21, Vide Order Dated 07.11.2024. 2. The Brief Facts Of The Case Are That The Assessee Is A Company Filed Its Return Of Income For The A.Y.2020-21 On 17.11.2020 Declaring Total Income Of Rs.11,20,57,920/-. The Return Of Income Was Processed By The Ao, Cpc, Bangalore On 29.12.2021 & Raised A Demand Of Rs.93,79,350/- By Denying The Beneficial Tax Rate As Per Section 115Baa Of The Act & By Applying The Tax Rate Of 30%.

For Appellant: Shri. N. V. Balaji, AdvocateFor Respondent: Ms. Anitha, Addl. C.I.T
Section 115BSection 119(2)(b)Section 154

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:30/Chny/2025 िनधा"रण वष" / Assessment Year: 2020-21 Mangal Tirth Estate Ltd., Income Tax Officer, 769, Spencer Plaza, Anna Salai, vs. Corporate Ward- 4(1), Mount Road, Chennai. Chennai – 600 002. [PAN:AAACM-4614-R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Shri. N. V. Balaji, Advocate ""थ" की ओर से/Respondent by…

DCIT, Circle - 19(1), Delhi vs. Presude Lifesciences Pvt. Ltd., Delhi

The appeal is allowed

ITA 3421/DEL/2024[2022-23]Status: DisposedITAT Delhi09 Jun 2025AY 2022-23

Bench: Smt.Annapurna Gupta & Smt. Madhumita Royassessment Year : 2022-23 Dcit, Cir.19(1) Vs. Presude Lifesciences P. Ltd. Delhi. Plot No.Rz-6 (B-6) Upper Ground Floor Om Vihar, Uttam Nagar West Delhi Delhi 110 059. Pan : Aajcp 7759 D अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" य "" यथ" "" य "" य थ" थ"/(Respondent) थ" Revenue By : Ms. Nidhi Agarwal, Ca Assesseeby : Dr. Maninder Kaur, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 09/04/2025 घोषणा क" तारीख /Date Of Pronouncement: 09/04/2025 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta

For Appellant: Dr. Maninder Kaur, Sr.DRFor Respondent: Ms. Nidhi Agarwal, CA
Section 143(1)Section 250(6)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, NEW DELHI ]BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER, JUDICIAL MEMBER Assessment Year : 2022-23 DCIT, Cir.19(1) Vs. Presude Lifesciences P. Ltd. Delhi. Plot No.RZ-6 (B-6) Upper Ground Floor OM Vihar, Uttam Nagar West Delhi Delhi 110 059. PAN : AAJCP 7759 d अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" य "" यथ" "" य "" य थ" थ"/(Respondent) थ" Revenue by : Ms. Nidhi Agarwal, CA Assesseeby : Dr. Maninder Kaur, Sr.DR सुनवाई क" तारीख/Date of Hearing : 09/04/2025 घोषणा क" तारीख /Date of Pronouncement: 09/04/2025 आदेश आदेश/O R…

Mantri Cosmos II Owners Welfare Association, Hyderabad vs. ACIT., Circle-6(1), Hyderabad

In the result, both the appeals of the assessee for the A

ITA 21/HYD/2025[2021-22]Status: DisposedITAT Hyderabad21 Mar 2025AY 2021-22

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos Ii Owners Vs. Asstt. Commissioner Of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad Pan:Aaeam1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocates K Hari Prasad & K Karthik राज" व "ारा/Revenue By:: Smt.M Narmada, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 19/03/2025 घोषणा की तारीख/Pronouncement: 21/03/2025 आदेश/Order

For Appellant: Advocates K Hari Prasad and KFor Respondent: : Smt.M Narmada, CIT(DR)
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 80I

…ITA Nos 20 and 21 of 2025 Mantri Cosmos II Owners Welfare Association आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ DB-B ‘ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos II Owners Vs. Asstt. Commissioner of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad PAN:AAEAM1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Advocates K Hari Prasad and K Karthik राज" व "ारा/Revenue by:: Smt.M Narmada, CIT(DR…

Mantri Cosmos II Owners Welfare Association, Hyderabad vs. ACIT., Circle-6(1), Hyderabad

In the result, both the appeals of the assessee for the A

ITA 20/HYD/2025[2020-21]Status: DisposedITAT Hyderabad21 Mar 2025AY 2020-21

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos Ii Owners Vs. Asstt. Commissioner Of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad Pan:Aaeam1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocates K Hari Prasad & K Karthik राज" व "ारा/Revenue By:: Smt.M Narmada, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 19/03/2025 घोषणा की तारीख/Pronouncement: 21/03/2025 आदेश/Order

For Appellant: Advocates K Hari Prasad and KFor Respondent: : Smt.M Narmada, CIT(DR)
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 80I

…ITA Nos 20 and 21 of 2025 Mantri Cosmos II Owners Welfare Association आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ DB-B ‘ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos II Owners Vs. Asstt. Commissioner of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad PAN:AAEAM1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Advocates K Hari Prasad and K Karthik राज" व "ारा/Revenue by:: Smt.M Narmada, CIT(DR…

Sindhu Resettlement Corporation Limited, Mumbai vs. The DCIT, Circle - 2(3)(1), Mumbai

In the result, the appeal by the assessee is allowed

ITA 2527/MUM/2024[2022-23]Status: DisposedITAT Mumbai27 Sept 2024AY 2022-23

Bench: Shri. Om Prakash Kant & Shri. Sandeep Singh Karhail

For Appellant: Shri. D. M. RindaniFor Respondent: Shri. Ashok Kumar Ambastha Sr. DR
Section 143(1)Section 143(1)(a)Section 250Section 44ASection 80Section 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI. OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI. SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no. 2527/Mum./2024 (Assessment Year : 2022–2023) Sindhu Resettlement Corporation Ltd. 1, PNB House, Sir P. M. Road, ……………. Appellant Fort, Mumbai-400001 PAN - AAACS6525P v/s DCIT, Circle-2(3)(1), Aayakar Bhavan, Mumbai-400001 ……………. Respondent Assessee by : Shri. D. M. Rindani Revenue by : Shri. Ashok Kumar Ambastha Sr. DR Date of Hearing – 24/07/2024 Date of Order – 27/09/2024 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by…

Arathi Vinay Patil, Bangalore vs. Income Tax Officer, Ward-4(3)(4), Bengaluru

In the result, appeal of the assessee is allowed

ITA 604/BANG/2024[2019-20]Status: DisposedITAT Bangalore13 May 2024AY 2019-20

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2019-20

For Appellant: Smt. Suman Lunkar, A.RFor Respondent: Shri V. Parithivel, D.R
Section 115JSection 139(1)Section 143(1)Section 234ASection 44ASection 80Section 801ASection 80I

…ITA No.604/Bang/2024 Arathi Vinay Patil, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2019-20 Arathi Vinay Patil No.871/1, 6th Block ITO Bangalore 560 034 Vs. Ward-4(3)(4) Bangalore PAN NO : ANOPS7476B APPELLANT RESPONDENT Appellant by : Smt. Suman Lunkar, A.R. Respondent by : Shri V. Parithivel, D.R. Date of Hearing : 13.05.2024 Date of Pronouncement : 13.05.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by assessee is directed against order of NFAC for the as…

Annaswamy Sekhar, Coimbatore vs. DCIT, Non Corporate Circle-4, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 1000/CHNY/2023[2017-18]Status: DisposedITAT Chennai20 Feb 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1000/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Shri Annaswamy Sekhar Dcit बनाम 33, Krishna Colony, Singanallur, Non-Corporate Circle-4, / Vs. Coimbatore-641 005. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajups-1902-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri H. Yeswanth Kumar (Ca)-Ld. Ar " थ"कीओरसे/Respondent By : Shri D. Hema Bhupal (Jcit)- Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 06-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024 आदेश / O R D E R

For Appellant: Shri H. Yeswanth Kumar (CA)-Ld. ARFor Respondent: Shri D. Hema Bhupal (JCIT)- Ld. DR
Section 139(1)Section 139(5)Section 143(1)Section 143(1)(a)Section 154Section 36Section 36(1)(va)Section 80I

…आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ&वाल ,लेखा सद) के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.1000/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Shri Annaswamy Sekhar DCIT बनाम 33, Krishna Colony, Singanallur, Non-Corporate Circle-4, / Vs. Coimbatore-641 005. Coimbatore. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AJUPS-1902-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri H. Yeswanth Kumar (CA)-Ld. AR " थ"कीओ…

Sanjay Kukreja, New Delhi vs. ACIT Circle 54(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 652/DEL/2023[2019-20]Status: DisposedITAT Delhi30 Jan 2024AY 2019-20

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.652/Del/2023 िनधा"रणवष"/Assessment Year: 2019-20 बनाम Sanjay Kukreja, Acit A-362, Defence Colony, Vs. Circle-54(1), New Delhi. New Delhi.

Section 139(1)Section 143(1)Section 44ASection 80Section 80I

…I.T.A.No.652/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.652/Del/2023 िनधा"रणवष"/Assessment Year: 2019-20 बनाम Sanjay Kukreja, ACIT A-362, Defence Colony, Vs. Circle-54(1), New Delhi. New Delhi. PAN No.AIQPK9454L अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Mayank Agarwal, Adv. Revenue by Shri Anuj Garg, Sr. DR सुनवाईक"तारीख/ Date of hearing: 02.11.2023 30.01.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M. This appeal is filed by the Ass…

Universal Education Foundation, Mumbai vs. Asst DIT (E) II(2), Mumbai

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

ITA 1097/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jan 2024AY 2011-12

Bench: Shri Kuldip Singh, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleuniversal Education Foundation V. Assistant Director Of Income-Tax (Exemption) – Ii(2) 1St Floor, Filka Building Mumbai Daftary Road, Malad (W) Mumbai - 400097 Pan: Aabcu0516D (Appellant) (Respondent)

Section 11(1)Section 143(3)Section 254Section 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI KULDIP SINGH, HON’BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Universal Education Foundation v. Assistant Director of Income-Tax (Exemption) – II(2) 1st Floor, Filka Building Mumbai Daftary Road, Malad (W) Mumbai - 400097 PAN: AABCU0516D (Appellant) (Respondent) Assessee Represented by : Shri Anant Pai Shri Ashok Kumar Ambartha Department Represented by : Date of conclusion of Hearing : 20.10.2023 Date of Pronouncement : 17.01.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee ag…

Bombay in CIT v. Shivanand Electronics (75 Taxmann 93) — Cited in 28 Judgments | BharatTax