CIT, Central-III, Mumbai v. Mirc Electronics 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 2023.

Judgments citing CIT, Central-III, Mumbai v. Mirc Electronics Ltd.

ITO WARD-32(1)(1), MUMBAI vs. DHARAM HASMUKHBHAI JAGDA, MUMBAI

ITA 446/MUM/2021[2014-15]Status: DisposedITAT Mumbai24 Nov 2023AY 2014-15

Bench: Shri Kuldip Singh, Jm & Shri S Rifaur Rahman, Am Dharam Hasmukhbhai Jagda Income Tax Officer 32(1)(1) 154/155, Santvani Bld., Lic R. No. 703, Kautilya Bhavan, Colony, Besides Upadhya Bkc, Bandra (E), Vs. Dairy,Birivali(W), Mumbai-400051 Mumbai-400092 (Appellant) (Respondent) Pan No. Aglpj0431B Assessee By : None Revenue By : Smt. Mahita Nair, Date Of Hearing: 07.09.2023 Date Of Pronouncement : 24.11.2023

For Appellant: NoneFor Respondent: Smt. Mahita Nair

Section 10(38)Section 143(3)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM AND SHRI S RIFAUR RAHMAN, AM Dharam Hasmukhbhai Jagda Income Tax Officer 32(1)(1) 154/155, Santvani Bld., LIC R. No. 703, Kautilya Bhavan, Colony, Besides Upadhya BKC, Bandra (E), Vs. Dairy,Birivali(W), Mumbai-400051 Mumbai-400092 (Appellant) (Respondent) PAN No. AGLPJ0431B Assessee by : None Revenue by : Smt. Mahita Nair, Date of hearing: 07.09.2023 Date of pronouncement : 24.11.2023 O R D E R PER KULDIP SINGH, JM: 01. Appellant Income Tax officer [hereinafter referred to as ”the Revenue”] while filling the present appeal so…

SUN PHARMACEUTICALS INDUSTRIES LTD.,,VADODARA vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCEL-2(1)(1),, VADODARA

The appeal of the assessee stands allowed in above terms

ITA 431/AHD/2017[1999-2000]Status: DisposedITAT Ahmedabad07 Sept 2022AY 1999-2000

For Appellant: Shri Bandish SoparkarFor Respondent: Shri A. P. Singh, CIT/D.R

Section 143(3)Section 250(6)Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 1999-2000 Sun Pharmaceutical The ACIT, Industries Ltd. ‘SPARC’ Circle-2(1)(1), Baroda Tandalija Road, Vadodara Vs (Respondent) PAN No: AADCS3124K (Appellant) Appellant by: Shri Bandish Soparkar, Shri Parin Shah, A.R. Respondent by : Shri A. P. Singh, CIT/D.R. Date of hearing : 28-06-2022 Date of pronouncement : 07-09-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTANT MEMBER:- The present appeal has been filed by the Assessee against the orde…

PHOENIX LAMPS LTD.,NOIDA vs. JCIT, NOIDA

In the result, the appeal of the assessee stands partly

ITA 155/DEL/2014[2005-06]Status: DisposedITAT Delhi24 Oct 2017AY 2005-06

Bench: Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Shashwat Bajpai, Adv. & Shri Sharad AgarwalFor Respondent: Smt. Paramita Tripathy, CIT DR

Section 271(1)(c)Section 3Section 50CSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 155/Del /2014 Assessment Year: 2005-06 Pheonix Lamps Ltd., Joint Commissioner (Formerly Halonix Ltd.,) of Income Tax, vs 59Am NSEZ, Phase-II, Noida, Range-1, Noida. Noida. (PAN: AABCP7718G) (Appellant) (Respondent) Appellant by: Shri Shashwat Bajpai, Adv. & Shri Sharad Agarwal Respondent by: Smt. Paramita Tripathy, CIT DR Date of Hearing : 26.07.2017 Date of Pronouncement: 24.10.2017 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal has been…