CIT v. Asian Hotels Ltd., O(IT vs. Shripal S.Morakhia

7 SOT 609Income Tax Appellate Tribunal2006#18283 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT v. Asian Hotels Ltd., O(IT vs. Shripal S.Morakhia

ACIT - 1(1)(1), MUMBAI vs. CYRUS INVESTMENTS PVT. LTD. (FORMERLY CYRUS INVESTMENTS LTD.), MUMBAI

In the result , appeal of the Revenue is partly allowed as indicated above

ITA 6414/MUM/2016[2012-13]Status: DisposedITAT Mumbai09 May 2018AY 2012-13

Bench: Shri C.N Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6414/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) Assistant Commissioner Of बिाम/ M/S Cyrus Investments Income-Tax-1(1)(1) Private Limited 579, Aayakar Bhawan Esplanade House, Fort V. M K Road, Mumbai-400020 Mumbai-400002 स्थायी ऱेखा सं./ Pan : Aaacc2880P (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri BeharilalFor Respondent: Shri Rajat Mittal (DR)
Section 143(3)Section 14ASection 68

…आयकर अपीऱीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI C.N PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6414/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) Assistant Commissioner of बिाम/ M/s Cyrus Investments Income-tax-1(1)(1) Private Limited 579, Aayakar Bhawan Esplanade House, Fort v. M K Road, Mumbai-400020 Mumbai-400002 स्थायी ऱेखा सं./ PAN : AAACC2880P (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by : Shri Rajat Mittal (DR) Assessee by: Shri Beharilal सुनवाई की तारीख /Date of Hearing : 01…

RANJIT H. BHAVNANI,MUMBAI vs. DCIT 3(3), MUMBAI

In the result, appeals of the assessee are allowed for statistical purposes

ITA 3698/MUM/2012[2007-08]Status: DisposedITAT Mumbai31 Mar 2016AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM आमकय अऩीर सं./ITA Nos.8413 to 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. ITO-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAFPB 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. DCIT-3(3) Mumbai-20 Court, 5,…

MALA RANJIT BHAVNANI,MUMBAI vs. ITO 12(2)(2), MUMBAI

In the result, appeals of the assessee are allowed for statistical purposes

ITA 8415/MUM/2011[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM आमकय अऩीर सं./ITA Nos.8413 to 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. ITO-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAFPB 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. DCIT-3(3) Mumbai-20 Court, 5,…

MALA RANJIT BHAVNANI,MUMBAI vs. ITO 12(2)(2), MUMBAI

In the result, appeals of the assessee are allowed for statistical purposes

ITA 8414/MUM/2011[2004-05]Status: DisposedITAT Mumbai31 Mar 2016AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM आमकय अऩीर सं./ITA Nos.8413 to 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. ITO-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAFPB 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. DCIT-3(3) Mumbai-20 Court, 5,…

MALA RANJIT BHAVNANI,MUMBAI vs. ITO 12(2)(2), MUMBAI

In the result, appeals of the assessee are allowed for statistical purposes

ITA 8413/MUM/2011[2003-04]Status: DisposedITAT Mumbai31 Mar 2016AY 2003-04

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM आमकय अऩीर सं./ITA Nos.8413 to 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. ITO-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAFPB 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. DCIT-3(3) Mumbai-20 Court, 5,…

CIT v. Asian Hotels Ltd., O(IT vs. Shripal S.Morakhia (7 SOT 609) — Cited in 5 Judgments | BharatTax