CIT v. H. Krishna Vijoy Arora

20 Taxmann.com 655High Court2012#19749 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2017.

Judgments citing CIT v. H. Krishna Vijoy Arora

Alia Creative Consultants P Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result, the 1st ground of appeal is allowed for statistical purposes

ITA 7081/MUM/2013[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2005-06 Alia Creative Consultants Dcit-3(1) Pvt. Ltd.107, Jehanagir Vs. Mumbai. Vila, Nathalal Parekh Marg, Colaba, Mumbai- 400005 Pan No. Aabca2766R (Appellant) (Respondent) Assessee By : Mr. Sanjiv M. Shah, Ar Revenue By : Mr. Rajesh Kumar Yadav, Dr Date Of Hearing : 27/09/2017 Date Of Pronouncement : 24/11/2017

For Appellant: Mr. Sanjiv M. Shah, ARFor Respondent: Mr. Rajesh Kumar Yadav, DR
Section 143(1)(a)Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2005-06 Alia Creative Consultants DCIT-3(1) Pvt. Ltd.107, Jehanagir Vs. Mumbai. Vila, Nathalal Parekh Marg, Colaba, Mumbai- 400005 PAN No. AABCA2766R (Appellant) (Respondent) Assessee by : Mr. Sanjiv M. Shah, AR Revenue by : Mr. Rajesh Kumar Yadav, DR Date of Hearing : 27/09/2017 Date of pronouncement : 24/11/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2005-06. The appeal is directed a…

ACIT 26(1), Mumbai vs. Devesh Jani, Mumbai

In the result, the appeal of the assessee is allowed whereas the appeal of the revenue is partly allowed

ITA 7071/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Apr 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Devesh N Jani Vs. Acit 21(2) 372/8 Vasant Chs Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 Pan No. Aepj2009J Assessment Year: 2011-12 Acit 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5Th Floor, 372/8, Vasant Chs Ltd., Bkc ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 Pan No. Aeipj2009J (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, ARFor Respondent: Shri Love Kumar, DR
Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Shri Devesh N Jani Vs. ACIT 21(2) 372/8 Vasant CHS Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 PAN No. AEPJ2009J Assessment Year: 2011-12 ACIT 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5th Floor, 372/8, Vasant CHS Ltd., BKC ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 PAN No. AEIPJ2009J (Appellant) (Respondent) Assessee by : Shri Malav P. Sheth, AR Revenue by: Shri Love Kumar, DR Date of Hearing : 24/0…

Devesh N Jani, Mumbai vs. ACIT 21(2), Mumbai

In the result, the appeal of the assessee is allowed whereas the appeal of the revenue is partly allowed

ITA 6391/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Apr 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Devesh N Jani Vs. Acit 21(2) 372/8 Vasant Chs Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 Pan No. Aepj2009J Assessment Year: 2011-12 Acit 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5Th Floor, 372/8, Vasant Chs Ltd., Bkc ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 Pan No. Aeipj2009J (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, ARFor Respondent: Shri Love Kumar, DR
Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Shri Devesh N Jani Vs. ACIT 21(2) 372/8 Vasant CHS Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 PAN No. AEPJ2009J Assessment Year: 2011-12 ACIT 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5th Floor, 372/8, Vasant CHS Ltd., BKC ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 PAN No. AEIPJ2009J (Appellant) (Respondent) Assessee by : Shri Malav P. Sheth, AR Revenue by: Shri Love Kumar, DR Date of Hearing : 24/0…

Religare Technova Global Solutions Ltd, New Delhi vs. ACIT Cir 2(1), Mumbai

In the result, the appeal is partly allowed

ITA 245/MUM/2012[2007-08]Status: DisposedITAT Mumbai09 Dec 2016AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri N. K. Pradhan, Am

For Appellant: Shri Dhanesh Bafna & Shri RaviFor Respondent: Shri Prakash R. Mane,DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी शि"तिजत डे, "या"यक सद"य, एवं "ी एन के "धान, लेखा सद"य, के सम" BEFORE SHRI SAKTIJIT DEY, JM AND SHRI N. K. PRADHAN, AM आयकर अपील सं/ I.T.A. No.245/Mum/2012 ("नधा"रण वष" / Assessment Year: 2007-08) Religare Technova Global ACIT Cir 2(1),Aaykar बनाम/ Solutions Ltd. (Now known as Bhavan,M K Road, Vs. Dion Global Solutions Ltd) D3, Mumbai -20 P3B, District Centre, Saket, New Delhi-110017 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACF1917E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by: Shri Dhanesh Bafna & Shri Ravi Sawana, AR Department by: Shri Pr…

CIT v. H. Krishna Vijoy Arora (20 Taxmann.com 655) — Cited in 4 Judgments | BharatTax