CIT v. Bramha Associates

414 ITR 47High Court2019#20814 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 362,844 Indian tax judgments — from 2023 to 2023.

Judgments citing CIT v. Bramha Associates

DCIT Central-Circle-2(4), Mumbai vs. Keystone Realtors Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 1946/MUM/2022[2007-08]Status: DisposedITAT Mumbai27 Mar 2023AY 2007-08

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…. 7. Mr. Pangam, the learned counsel for the appellants submits that the substantial question of law at (B) is required to be answered in favour of the assessee and against the Revenue because of the decision of this Court in CIT v. Bramha Associates— (2019) 414 ITR 47 (BOM). He pointed out that the decision in Bramha Associates (supra) was followed by another Division Bench of this Court in Tax Appeal No.13/2014 concerning this very assessee, which was disposed of by Judgment and Order dated 20.03.2014. 8. Mr. Pangam submits that in any case, the pro-rata deduct/on, as was granted by the Commissioner (Appeals)…

Keystone Realtors Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 2(4), Mumbai

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 3003/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Mar 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…. 7. Mr. Pangam, the learned counsel for the appellants submits that the substantial question of law at (B) is required to be answered in favour of the assessee and against the Revenue because of the decision of this Court in CIT v. Bramha Associates— (2019) 414 ITR 47 (BOM). He pointed out that the decision in Bramha Associates (supra) was followed by another Division Bench of this Court in Tax Appeal No.13/2014 concerning this very assessee, which was disposed of by Judgment and Order dated 20.03.2014. 8. Mr. Pangam submits that in any case, the pro-rata deduct/on, as was granted by the Commissioner (Appeals)…

Jt.Commissioner of Income Tax (OSD) - Central Circle 2(4), Mumbai vs. M/S Keystone Realtors Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 2822/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Mar 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…. 7. Mr. Pangam, the learned counsel for the appellants submits that the substantial question of law at (B) is required to be answered in favour of the assessee and against the Revenue because of the decision of this Court in CIT v. Bramha Associates— (2019) 414 ITR 47 (BOM). He pointed out that the decision in Bramha Associates (supra) was followed by another Division Bench of this Court in Tax Appeal No.13/2014 concerning this very assessee, which was disposed of by Judgment and Order dated 20.03.2014. 8. Mr. Pangam submits that in any case, the pro-rata deduct/on, as was granted by the Commissioner (Appeals)…

DCIT Cen Cir 10, Mumbai vs. Keystone Realtors P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 5631/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Mar 2023AY 2010-11

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…. 7. Mr. Pangam, the learned counsel for the appellants submits that the substantial question of law at (B) is required to be answered in favour of the assessee and against the Revenue because of the decision of this Court in CIT v. Bramha Associates— (2019) 414 ITR 47 (BOM). He pointed out that the decision in Bramha Associates (supra) was followed by another Division Bench of this Court in Tax Appeal No.13/2014 concerning this very assessee, which was disposed of by Judgment and Order dated 20.03.2014. 8. Mr. Pangam submits that in any case, the pro-rata deduct/on, as was granted by the Commissioner (Appeals)…

CIT v. Bramha Associates (414 ITR 47) — Cited in 4 Judgments | BharatTax