C. ACIT v. Manish Organics India Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing C. ACIT v. Manish Organics India Ltd.

MIDLAND ANIMAL NUTRITION P. LTD,MUMBAI vs. ITO WD 2(1)(2), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 3203/MUM/2015[2010-11]Status: DisposedITAT Mumbai26 Sept 2018AY 2010-11

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.3203/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2010-11) बिधम/ Midland Animal Nutrition Ito Ward-2(1)(2), Mumbai- Pvt. Ltd. 6W, Merchant 400020. Vs. Chambers, 6Th Floor, No.41, New Marine Lines, Opp, Patkar Hall, Mumbai- 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc2964Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri D Dharmesh Shah & Dhaval Shah Revenue By: Shri Suman Kumar (Dr) सुनवाई की तारीख / Date Of Hearing: 11.07.2018 घोषणा की तारीख /Date Of Pronouncement: 26.09.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 11.05.2015 Passed By The Commissioner Of Income Tax (Appeals)-4, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2010-11 Wherein The Penalty Levied By The Ao U/S 271(1)(C) Of The I.T. Act, 1961 Has Been Ordered To Be Upheld.

For Appellant: Shri D Dharmesh Shah & DhavalFor Respondent: Shri Suman Kumar (DR)

Section 115JSection 133(6)Section 143(3)Section 271(1)(c)Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.3203/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2010-11) बिधम/ Midland Animal Nutrition ITO Ward-2(1)(2), Mumbai- Pvt. Ltd. 6W, Merchant 400020. Vs. Chambers, 6th Floor, No.41, New Marine Lines, Opp, Patkar Hall, Mumbai- 400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACC2964Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri D Dharmesh Shah & Dhaval Shah Revenue by: Shri Suman Kumar (DR) सुनवाई की तारीख / Date of Hearing: 11.07.2018 घोषणा की तारीख /Date of P…

SHRI TUSHAR HASMUKHBHAI SONI,,PETLAD vs. THE INCOME TAX OFFICER, WARD -1,, ANAND

In the result, the appeal of the assessee is allowed

ITA 2045/AHD/2015[2005-06]Status: DisposedITAT Ahmedabad26 Apr 2018AY 2005-06

For Appellant: Shri Sunil Talati, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 133ASection 143(3)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2005-06 Shri Tushar Hasmukhbhai The ITO, Soni, Prop. Sainath Ward-1, Jewellers, Chpwad, Vs Anand Kansara Bazar, (Respondent) Petlad-388001 PAN: AZTPS6277K (Appellant) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri Sunil Talati, A.R. Date of hearing : 12-03-2018 Date of pronouncement : 27-04-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2005-06, arises from order of the CIT(A)- 4, Vadodara dat…

ACIT 33(1), MUMBAI vs. BALAJI CONSTRUCTION, MUMBAI

ITA 217/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri Ashwani Taneja, Accountatn Member

Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER & SHRI ASHWANI TANEJA, ACCOUNTATN MEMBER I.T.A. No. 217/Mum/2015 (Assessment Year: 2009-10) The ACIT-33 (1) Vs M/s Balaji Construction, Room No. 308, 3rd Floor, F/803, Pruthvi Classiqu, Bldg, no. C-11, Modi Park, IraniWadi, PratyakshakarBhavan, Road No. 03, BandraKurla Complex, Kandivali (W), Bandra (East), Mumbai - 400067 Mumbai- 400051 PAN : AAGFB7408P (Appellant) (Respondent) Appellant by Shri M.C. Omi Ningshen (DR) Respondent by Ms. Chandani Patel & Sh. S. Sriram Date of hearing : 02/02/2017 Date of o…