CIT v. Chetan Das Laxman Das

211 Taxmann.com 61Reported decision#13745 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2023.

Judgments citing CIT v. Chetan Das Laxman Das

DCIT-CC 3(2), Mumbai vs. Aniruddha N Malpani, Mumbai

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 4124/MUM/2019[2015-16]Status: DisposedITAT Mumbai24 Jan 2023AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Hiro Rai a/wFor Respondent: Shri R.S. Srivastav
Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3922/Mum./2019 (Assessment Year : 2015–16) Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar Shahid Bhagat Singh Road ……………. Appellant Near Colaba Bus Station Mumbai 400 005 PAN – AAHPM0693E v/s Dy. Commissioner of Income Tax …………….Respondent Central Circle–3(2), Mumbai ITA no.4118/Mum./2019 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–3(2), Mumbai v/s Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar ……………

DCIT-CC3(2), Mumbai vs. Anjali A Malpani, Mumbai

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 4118/MUM/2019[2015-16]Status: DisposedITAT Mumbai24 Jan 2023AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Hiro Rai a/wFor Respondent: Shri R.S. Srivastav
Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3922/Mum./2019 (Assessment Year : 2015–16) Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar Shahid Bhagat Singh Road ……………. Appellant Near Colaba Bus Station Mumbai 400 005 PAN – AAHPM0693E v/s Dy. Commissioner of Income Tax …………….Respondent Central Circle–3(2), Mumbai ITA no.4118/Mum./2019 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–3(2), Mumbai v/s Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar ……………

Aniruddha N. Malpani, Mumbai vs. DCIT- CC - 3 (2), Mumbai

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 3929/MUM/2019[2015-16]Status: DisposedITAT Mumbai24 Jan 2023AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Hiro Rai a/wFor Respondent: Shri R.S. Srivastav
Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3922/Mum./2019 (Assessment Year : 2015–16) Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar Shahid Bhagat Singh Road ……………. Appellant Near Colaba Bus Station Mumbai 400 005 PAN – AAHPM0693E v/s Dy. Commissioner of Income Tax …………….Respondent Central Circle–3(2), Mumbai ITA no.4118/Mum./2019 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–3(2), Mumbai v/s Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar ……………

Anjali A. Malpani, Mumbai vs. DCIT- CC- 3(2), Mumbai

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 3922/MUM/2019[2015-16]Status: DisposedITAT Mumbai24 Jan 2023AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Hiro Rai a/wFor Respondent: Shri R.S. Srivastav
Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3922/Mum./2019 (Assessment Year : 2015–16) Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar Shahid Bhagat Singh Road ……………. Appellant Near Colaba Bus Station Mumbai 400 005 PAN – AAHPM0693E v/s Dy. Commissioner of Income Tax …………….Respondent Central Circle–3(2), Mumbai ITA no.4118/Mum./2019 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–3(2), Mumbai v/s Smt. Anjali A. Malpani 603, 6th Floor, Jamuna Sagar ……………

DCIT, Central Circle- 19, New Delhi vs. Amq Agro India Pvt. Ltd., New Delhi

In the result, the appeals filed by the Revenue for A

ITA 4287/DEL/2018[2008-09]Status: DisposedITAT Delhi29 May 2020AY 2008-09

Bench: Shri R.K. Panda & Shri K.Narasimha

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms Pramita M. Biswas, CIT, DR
Section 10ASection 132(1)Section 153ASection 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K.NARASIMHA, JUDICIAL MEMBER ITA Nos.2801 to 2803, 169 & 2804/Del/2018 Assessment Years: 2008-09 to 2012-13 AMQ Agro India Pvt. Ltd., Vs ACIT, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi. New Delhi. PAN: AAECA0929M ITA Nos.4287 to 4289, 1499, 4290/Del/2018 Assessment Years: 2008-09 to 2012-13 ACIT, Vs. AMQ Agro India Pvt. Ltd., Central Circle-19, C-134, Ground Floor, New Delhi. Defence Colony, New Delhi. PAN: AAECA0929M (Appellant) (Respondent) Assessee by : Shri Hiren Mehta,…

Amq Agro India Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, the appeals filed by the Revenue for A

ITA 2801/DEL/2018[2008-09]Status: DisposedITAT Delhi29 May 2020AY 2008-09

Bench: Shri R.K. Panda & Shri K.Narasimha

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms Pramita M. Biswas, CIT, DR
Section 10ASection 132(1)Section 153ASection 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K.NARASIMHA, JUDICIAL MEMBER ITA Nos.2801 to 2803, 169 & 2804/Del/2018 Assessment Years: 2008-09 to 2012-13 AMQ Agro India Pvt. Ltd., Vs ACIT, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi. New Delhi. PAN: AAECA0929M ITA Nos.4287 to 4289, 1499, 4290/Del/2018 Assessment Years: 2008-09 to 2012-13 ACIT, Vs. AMQ Agro India Pvt. Ltd., Central Circle-19, C-134, Ground Floor, New Delhi. Defence Colony, New Delhi. PAN: AAECA0929M (Appellant) (Respondent) Assessee by : Shri Hiren Mehta,…

Amq Agro India Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, the appeals filed by the Revenue for A

ITA 169/DEL/2018[2011-12]Status: DisposedITAT Delhi29 May 2020AY 2011-12

Bench: Shri R.K. Panda & Shri K.Narasimha

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms Pramita M. Biswas, CIT, DR
Section 10ASection 132(1)Section 153ASection 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K.NARASIMHA, JUDICIAL MEMBER ITA Nos.2801 to 2803, 169 & 2804/Del/2018 Assessment Years: 2008-09 to 2012-13 AMQ Agro India Pvt. Ltd., Vs ACIT, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi. New Delhi. PAN: AAECA0929M ITA Nos.4287 to 4289, 1499, 4290/Del/2018 Assessment Years: 2008-09 to 2012-13 ACIT, Vs. AMQ Agro India Pvt. Ltd., Central Circle-19, C-134, Ground Floor, New Delhi. Defence Colony, New Delhi. PAN: AAECA0929M (Appellant) (Respondent) Assessee by : Shri Hiren Mehta,…

CIT v. Chetan Das Laxman Das (211 Taxmann.com 61) — Cited in 7 Judgments | BharatTax