CIT v. Dharma Productions (P) Ltd.

104 Taxmann.com 211High Court2019#16368 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Judgments citing CIT v. Dharma Productions (P) Ltd.

MANJU DUDALA,HYDERABAD. vs. INCOME TAX OFFICER, WARD-11(3), HYDERABAD.

In the result, appeal ITA

ITA 665/HYD/2024[2017-18]Status: DisposedITAT Hyderabad08 Jan 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri V. Siva Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.Nos.654 & 665/Hyd./2023 & ITA.No.648/Hyd./2024 Assessment Years 2017-2018, 2018-2019 & 2020-2021 M/s. Eenadu Television The ACIT, Circle-5(1), Private Limited, Hyderabad – 500 004. vs. Hyderabad – 501 212. Telangana. PAN AACCM7226P (Appellant) (Respondent) ITA.No.563/Hyd./2024 Assessment Year 2020-2021 M/s. Eenadu Television The ACIT, Circle-5(1), Private Limited, Hyderabad – 500 004. vs. Hyderabad – 501 212. Telangana. PAN AACCM7226P (Appellant) (Respondent)…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(2), HYDERABAD vs. EENADU TELEVISION PRIVATE LIMITED , HYDERABAD

In the result, the appeal of Revenue is partly allowed for statistical purposes

ITA 2244/HYD/2018[2015-16]Status: DisposedITAT Hyderabad22 Jul 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri V. Siva KumarFor Respondent: Shri Rajendra Kumar, CIT
Section 115JSection 143(3)Section 251(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA No.2244 /Hyd/2018 Assessment Year: 2015-16 The Deputy Commissioner of Vs. M/s. Eenadu Television Income Tax, Circle – 16(2), Private Limited, Hyderabad. Hyderabad. PAN : AACCM7226P. (Appellant) (Respondent) Assessee by: Shri V. Siva Kumar Revenue by: Shri Rajendra Kumar, CIT Date of hearing: 30.06.2022 Date of pronouncement: 22.07.2022 O R D E R Per Laliet Kumar, J.M. This appeal is filled by the Revenue feeling aggrieved with the order of ld.Commissio…

ACIT, CHENNAI vs. A.M.RATNAM, CHENNAI

In the result, appeal filed by the revenue for assessment year 2006-07 is partly allowed for statistical purposes

ITA 1738/CHNY/2013[2006-07]Status: DisposedITAT Chennai05 Jan 2022AY 2006-07

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.1736 To 1738/Chny/2013 ("नधा"रणवष" / Assessment Years: 2004-05 To 2006-07) The Assistant Commissioner Of Income Vs Mr. A.M. Ratnam Tax, 1, Velavan Street, Media Circle-Ii, West Kamakoti Nagar, Chennai-600 034. Valasaravakkam, Chennai-600 087. Pan: Addpr 8973M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: 21.10.2021
Section 147Section 151(1)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखास द"य के सम$ BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.1736 to 1738/Chny/2013 ("नधा"रणवष" / Assessment Years: 2004-05 to 2006-07) The Assistant Commissioner of Income Vs Mr. A.M. Ratnam Tax, 1, Velavan Street, Media Circle-II, West Kamakoti Nagar, Chennai-600 034. Valasaravakkam, Chennai-600 087. PAN: ADDPR 8973M (अपीलाथ"/Appellant) (""यथ"/Respondent) : Ms. R.Anita, Addl.CIT अपीलाथ"क"ओरसे/ Appellant by…

ACIT, CHENNAI vs. A.M.RATNAM, CHENNAI

In the result, appeal filed by the revenue for assessment year 2006-07 is partly allowed for statistical purposes

ITA 1737/CHNY/2013[2005-06]Status: DisposedITAT Chennai05 Jan 2022AY 2005-06

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.1736 To 1738/Chny/2013 ("नधा"रणवष" / Assessment Years: 2004-05 To 2006-07) The Assistant Commissioner Of Income Vs Mr. A.M. Ratnam Tax, 1, Velavan Street, Media Circle-Ii, West Kamakoti Nagar, Chennai-600 034. Valasaravakkam, Chennai-600 087. Pan: Addpr 8973M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: 21.10.2021
Section 147Section 151(1)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखास द"य के सम$ BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.1736 to 1738/Chny/2013 ("नधा"रणवष" / Assessment Years: 2004-05 to 2006-07) The Assistant Commissioner of Income Vs Mr. A.M. Ratnam Tax, 1, Velavan Street, Media Circle-II, West Kamakoti Nagar, Chennai-600 034. Valasaravakkam, Chennai-600 087. PAN: ADDPR 8973M (अपीलाथ"/Appellant) (""यथ"/Respondent) : Ms. R.Anita, Addl.CIT अपीलाथ"क"ओरसे/ Appellant by…

ACIT, CHENNAI vs. A.M.RATNAM, CHENNAI

In the result, appeal filed by the revenue for assessment year 2006-07 is partly allowed for statistical purposes

ITA 1736/CHNY/2013[2004-05]Status: DisposedITAT Chennai05 Jan 2022AY 2004-05

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.1736 To 1738/Chny/2013 ("नधा"रणवष" / Assessment Years: 2004-05 To 2006-07) The Assistant Commissioner Of Income Vs Mr. A.M. Ratnam Tax, 1, Velavan Street, Media Circle-Ii, West Kamakoti Nagar, Chennai-600 034. Valasaravakkam, Chennai-600 087. Pan: Addpr 8973M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: 21.10.2021
Section 147Section 151(1)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखास द"य के सम$ BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.1736 to 1738/Chny/2013 ("नधा"रणवष" / Assessment Years: 2004-05 to 2006-07) The Assistant Commissioner of Income Vs Mr. A.M. Ratnam Tax, 1, Velavan Street, Media Circle-II, West Kamakoti Nagar, Chennai-600 034. Valasaravakkam, Chennai-600 087. PAN: ADDPR 8973M (अपीलाथ"/Appellant) (""यथ"/Respondent) : Ms. R.Anita, Addl.CIT अपीलाथ"क"ओरसे/ Appellant by…

SHRI VIPUL AMRUTLAL SHAH,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX 16(1), MUMBAI

In the result, the appeal of the assessee in ITA no

ITA 6272/MUM/2017[2013-14]Status: DisposedITAT Mumbai01 Jul 2019AY 2013-14

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6272/Mum/2017 (नििाारण वर्ा / Assessment Year: 2013-14) बिाम/ Shri Vipul Amrutlal Shah, Acit-16(1) 101/102, A-Wing, R. No. 467, Bharat Ark, Azad Nagar, Aayakar Bhavan, V. Veera Desai Road, M.K Marg, Andheri (W), Mumbai-400020 Mumbai-400053 स्थायी ऱेखा सं./ Pan: Aecps3110H (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Dr. K. Shivaram & Shri Rahul K. Hakani Revenue By: Shri S.K. Poddar (Cit-Dr) सुनवाई की तारीख /Date Of Hearing : 03.04.2019 घोषणा की तारीख /Date Of Pronouncement : 01.07.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 6272/Mum/2017, Is Directed Against Appellate Order Passed By Learned Commissioner Of Income Tax (Appeals)-4, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14 In Appeal No.Cit(A)-4/It-48/Acit- 16(1)/2016-17 Dated 28.07.2017, The Appellate Proceedings Had Arisen Before Learned Cit(A) From An Assessment Order Dated 14.03.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2013-14. I.T.A. No.6272/Mum/2017

For Appellant: Dr. K. Shivaram &For Respondent: Shri S.K. Poddar (CIT-DR)
Section 143(3)Section 28

…आयकर अपीऱीय अधिकरण “F” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6272/Mum/2017 (नििाारण वर्ा / Assessment Year: 2013-14) बिाम/ Shri Vipul Amrutlal Shah, ACIT-16(1) 101/102, A-Wing, R. No. 467, Bharat Ark, Azad Nagar, Aayakar Bhavan, v. Veera Desai Road, M.K Marg, Andheri (W), Mumbai-400020 Mumbai-400053 स्थायी ऱेखा सं./ PAN: AECPS3110H (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Dr. K. Shivaram & Shri Rahul K. Hakani Revenue by: Shri S.K. Poddar (CIT-DR) सु…

CIT v. Dharma Productions (P) Ltd. (104 Taxmann.com 211) — Cited in 6 Judgments | BharatTax