Cartini India Ltd. v. Addl. C.I.T

179 Taxmann 157High Court#17034 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing Cartini India Ltd. v. Addl. C.I.T

DCIT Cir 3(1), Mumbai vs. Icici Bank Ltd, Mumbai

ITA 5191/MUM/2009[2004-05]Status: DisposedITAT Mumbai03 Jul 2019AY 2004-05

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5191/Mum/2009 (िनधा"रण वष" / Assessment Year: 2004-05) Dcit-Circle 3(1) Icici Bank Limited बनाम Room No.607, 6Th Floor नाम/ नाम नाम Icici Bank Towers Aaykar Bhavan Bandra-Kurla Complex Vs. Mumbai-400 020. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-1195-H (अपीलाथ" / Appellant) (ू"यथ" / Respondent) : & C.O. No.127/Mum/2010 [Arising Out Of I.T.A. No.5191/Mum/2009] (िनधा"रण वष" / Assessment Year: 2004-05) Icici Bank Limited Dcit-Circle 3(1) बनाम नाम नाम/ नाम Room No.607, 6Th Floor Icici Bank Towers Bandra-Kurla Complex Aaykar Bhavan Vs. Mumbai-400 051. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci 1195 H (""ा"ेप ""ा"ेप ""ा"ेप /Cross Objector) ""ा"ेप (ू"यथ" / Respondent) :

For Appellant: Ms. Aarti Vissanji-Ld. ARFor Respondent: Shri P.C. Chhotaray -Ld.DR
Section 10Section 143(2)Section 143(3)Section 147Section 148Section 35DSection 36(1)(vii)

…1 ICICI Bank Limited Assessment Year-2004-05 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय माननीय माननीय माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। माननीय माननीय माननीय BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5191/Mum/2009 (िनधा"रण वष" / Assessment Year: 2004-05) DCIT-Circle 3(1) ICICI Bank Limited बनाम Room No.607, 6th Floor नाम/ नाम नाम ICICI Bank Towers Aaykar Bhavan Bandra-Kurla Complex Vs. Mumbai-400 020. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./PAN/GIR…

Maharashtra Stae Road Development Corporation Td, Mumbai vs. DCIT 5(2), Mumbai

ITA 4900/MUM/2011[2002-03]Status: DisposedITAT Mumbai25 Jan 2018AY 2002-03

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Years: 2002-03 Dcit-5(2), M/S Maharashtra State Road R. No.571, Development Corporation बनाम/ Aayakar Bhavan, Limited, Vs. M.K. Road, Pwd Compound, Near Mumbai-400020 Priyadarshni Park, Nepeansea Road, Mumbai-400036 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacm6833C Assessment Years: 2002-03 M/S Maharashtra State Dcit-5(2), Road Development R. No.571, बनाम/ Corporation Limited, Aayakar Bhavan, Vs. Pwd Compound, Near M.K. Road, Priyadarshni Park, Mumbai-400020 Nepeansea Road, Mumbai-400036 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm6833C "नधा"रती क" ओर से / Assessee By Shri B.S. Sharma & Shri Dalpat Shah राज"व क" ओर से / Revenue By Shri Narendra Singh Janpangi-Dr

Section 139Section 142Section 143Section 147Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Years: 2002-03 DCIT-5(2), M/s Maharashtra State Road R. No.571, Development Corporation बनाम/ Aayakar Bhavan, Limited, Vs. M.K. Road, PWD Compound, Near Mumbai-400020 Priyadarshni Park, Nepeansea Road, Mumbai-400036 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACM6833C Assessment Years: 2002-03 M/s Maharashtra State DCIT-5(2), Road Develo…

DCIT 5(2), Mumbai vs. Maharashtra State Road Development Corporation Ltd, Mumbai

ITA 4519/MUM/2011[2002-03]Status: DisposedITAT Mumbai25 Jan 2018AY 2002-03

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Years: 2002-03 Dcit-5(2), M/S Maharashtra State Road R. No.571, Development Corporation बनाम/ Aayakar Bhavan, Limited, Vs. M.K. Road, Pwd Compound, Near Mumbai-400020 Priyadarshni Park, Nepeansea Road, Mumbai-400036 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacm6833C Assessment Years: 2002-03 M/S Maharashtra State Dcit-5(2), Road Development R. No.571, बनाम/ Corporation Limited, Aayakar Bhavan, Vs. Pwd Compound, Near M.K. Road, Priyadarshni Park, Mumbai-400020 Nepeansea Road, Mumbai-400036 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm6833C "नधा"रती क" ओर से / Assessee By Shri B.S. Sharma & Shri Dalpat Shah राज"व क" ओर से / Revenue By Shri Narendra Singh Janpangi-Dr

Section 139Section 142Section 143Section 147Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Years: 2002-03 DCIT-5(2), M/s Maharashtra State Road R. No.571, Development Corporation बनाम/ Aayakar Bhavan, Limited, Vs. M.K. Road, PWD Compound, Near Mumbai-400020 Priyadarshni Park, Nepeansea Road, Mumbai-400036 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACM6833C Assessment Years: 2002-03 M/s Maharashtra State DCIT-5(2), Road Develo…

Total Lubricants India Ltd ( Now Known As Total Oil India P. Ltd ), Mumbai vs. DCIT 8(3), Mumbai

In the result, appeal filed by the assessee in ITA o

ITA 7021/MUM/2011[2004-05]Status: DisposedITAT Mumbai24 Jan 2018AY 2004-05

Bench: Shri C.N. Prasad () & Shri G Manjunatha ()

Section 143(2)Section 143(3)Section 147Section 148

…1 Total Lubricants IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI Before Shri C.N. Prasad (JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.7021/Mum/2011 - AY 2004-05 I.T.A No.7022/Mum/2011 - AY 2005-06 I.T.A No.7023/Mum/2011 - AY 2006-07 Total Lubricants India Ltd vs The Dy.CIT-8(3), Mumbai (now known as Total Oil India Pvt Ltd), 3rd Floor, The Leela Galleia, Andheri Kurla Road, Andheri (E), Mumbai- 59. PAN AAACE2175M APPELLANT RESPONDEDNT I.T.A No.6782/Mum/2011 - AY 2005-06 The Addl. CIT-8(3), Mumbai vs Total Finaelf India Ltd (now known as Total Oil India Pvt Ltd), 3rd Floo…

Sh. Devender Kumar Aggarwal, New Delhi vs. CIT, New Delhi

In the result appeal of the assessee is allowed

ITA 3104/DEL/2014[2009-10]Status: DisposedITAT Delhi25 Oct 2016AY 2009-10

Bench: Shri C.M.Garg & Shri Prashant Maharishidevender Kumar Aggarwal, Cit 1533, Ranu Bagh, New Delhi Delhi-Ix, New Delhi Vs. Pan:Aaapa1974F (Appellant) (Respondent)

For Appellant: Sh. Satish Khosla, AdvFor Respondent: Ms. Mitali Madhusmita, CIT DR
Section 143Section 263Section 54Section 54E

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Devender Kumar Aggarwal, CIT 1533, Ranu Bagh, New Delhi Delhi-IX, New Delhi Vs. PAN:AAAPA1974F (Appellant) (Respondent) Assessee by : Sh. Satish Khosla, Adv Revenue by: Ms. Mitali Madhusmita, CIT DR Date of Hearing 22/08/2016 Date of pronouncement 25/10/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-IX New Delhi dated 11.03.2014 for the Assessment Year 2009-10. 2. The assessee has raised the foll…

Cartini India Ltd. v. Addl. C.I.T (179 Taxmann 157) — Cited in 5 Judgments | BharatTax