CIT v. J.K. Investors Ltd.

211 Taxmann 383High Court2012#17275 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. J.K. Investors Ltd.

DCIT,, NEW DELHI vs. M/S ARHAM IT INFRASTRUCTURE PVT. LTD.,, NEW DELHI

In the result the appeal of the Revenue in ITA No

ITA 5300/DEL/2016[2012-13]Status: DisposedITAT Delhi27 Jul 2021AY 2012-13

Bench: Shri N.K. Billaiya & Shri K.N. Chary[A.Y 2013-14]

For Appellant: Shri Sudesh Garg, AdvFor Respondent: Shri Jagdish Singh, Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI [THROUGH VIDEO CONFERENCE] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI K.N. CHARY, JUDICIAL MEMBER [A.Y 2013-14] The Dy.C.I.T Vs. M/s Arham IT Infrastructure Pvt Ltd Circle – 3(1) H-334, Ground Floor New Delhi New Rajendra Nagar, New Delhi PAN: AAACA 7413 Q [Appellant] [Respondent] Assessee by : Shri Sudesh Garg, Adv Revenue by : Shri Jagdish Singh, Sr. DR Date of Hearing : 27.07.2021 Date of Pronouncement : 27.07.2021 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, With this appeal, the Revenue has challenged the correctne…

ACIT 4(3)(1), MUMBAI vs. THE NEW PIECE GOODS BAZAR CO. LTD, MUMBAI

In the result, the Revenues’s appeal is partly allowed for statistical purposes

ITA 6496/MUM/2017[2014-15]Status: DisposedITAT Mumbai25 Sept 2020AY 2014-15
For Appellant: Ms. Kavita P. Kaushik (DR)For Respondent: Sh. B.V. Jhaveri (Adv.)
Section 143(3)Section 22Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, MUMBAI BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. C.N. PRASAD, JUDICIAL MEMBER I. T. A. No. 6496/Mum/2017 [Assessment Year: 2014-15] Asst. CIT 4(3)(1) vs. The New Piece Goods Bazar Co. R.No. 649, 6th Floor, Ltd., 2nd Floor, Office Gally, Aayakar Bhavan, Mumbai – 400020 M.J. Market, Kalbadevi Road, Mumbai [PAN: AAACT 1700F] (Appellant) (Respondent) Appellant by : Ms. Kavita P. Kaushik (DR) Respondent by: Sh. B.V. Jhaveri (Adv.) Date of Hearing: 03.03.2020 Date of Pronouncement: 25.09.2020 ORDER Per Sanjay Arora, AM: This is an Appeal by the Revenue d…

ACIT 32(3), MUMBAI vs. RUSHI BUILDERS & DEVELOPERS, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 580/MUM/2017[2010-11]Status: DisposedITAT Mumbai24 Apr 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Dr. K. Shivaram, A.RFor Respondent: Shri D.G. Pansari, D.R
Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 ACIT 32(3), M/s. Rushi Builders & R No.108, 1st Floor, Developers, C-11, Ronit Arcade, 2nd Floor, Pratyakshkar Bhavan, Vs. Opp. MTNL Exchange, BKC Bandra, Poisar S.V. Road, Mumbai - 400051 Kandiwali (W), Mumbai – 400 067 PAN: AAHFR 4343J (Appellant) (Respondent) CO No.356/M/2017 Assessment Year: 2010-11 M/s. Rushi Builders & ACIT 32(3), Developers, R No.108, 1st Floor, Ronit Arcade, 2nd Floor, C-11, Opp. MTNL Exchange, Vs. Pratyakshkar Bhav…

ACIT 21(1), MUMBAI vs. CAMORON FINANCE & INVESTMENTS, MUMBAI

In the result, the appeal of the Assessee is dismissed, whereas the appeal of the Revenue is treated as partly allowed for statistical purpose

ITA 4583/MUM/2014[2010-11]Status: DisposedITAT Mumbai20 Jan 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Rajesh Kumar: (Assessment Year : 2010-11) M/S. Camoron Finance & Vs Acit-21(1) Investments, 139-140B Shiv, Mumbai (Respondent) Crossing Of Sahar Road & W.E. Highway, Vile Parle (E), Mumbai 400 057 (Appellant) Pan : Aaafc5210A : (Assessment Year : 2010-11) Acit-21(1) M/S. Camoron Finance & Mumbai (Appellant) Investments, 139-140B Shiv, Crossing Of Sahar Road & W.E. Highway, Vile Parle (E), Mumbai 400 057 (Respondent) Pan : Aaafc5210A

For Appellant: Shri Haresh G. Buch &For Respondent: Shri Rajesh Ojha (DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER : (Assessment Year : 2010-11) M/s. Camoron Finance and Vs ACIT-21(1) Investments, 139-140B Shiv, Mumbai (Respondent) Crossing of Sahar Road and W.E. Highway, Vile Parle (E), Mumbai 400 057 (Appellant) PAN : AAAFC5210A : (Assessment Year : 2010-11) ACIT-21(1) M/s. Camoron Finance and Mumbai (Appellant) Investments, 139-140B Shiv, Crossing of Sahar Road and W.E. Highway, Vile Parle (E), Mumbai 400 057 (Respondent) PAN : AAAFC5210A Assessee by : Shri Haresh G. Buch & Ms. M…

CAMORON FINANCE AND INVESTMENTS,MUMBAI vs. ASST CIT 21(1), MUMBAI

In the result, the appeal of the Assessee is dismissed, whereas the appeal of the Revenue is treated as partly allowed for statistical purpose

ITA 4227/MUM/2014[2010-11]Status: DisposedITAT Mumbai20 Jan 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Rajesh Kumar: (Assessment Year : 2010-11) M/S. Camoron Finance & Vs Acit-21(1) Investments, 139-140B Shiv, Mumbai (Respondent) Crossing Of Sahar Road & W.E. Highway, Vile Parle (E), Mumbai 400 057 (Appellant) Pan : Aaafc5210A : (Assessment Year : 2010-11) Acit-21(1) M/S. Camoron Finance & Mumbai (Appellant) Investments, 139-140B Shiv, Crossing Of Sahar Road & W.E. Highway, Vile Parle (E), Mumbai 400 057 (Respondent) Pan : Aaafc5210A

For Appellant: Shri Haresh G. Buch &For Respondent: Shri Rajesh Ojha (DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER : (Assessment Year : 2010-11) M/s. Camoron Finance and Vs ACIT-21(1) Investments, 139-140B Shiv, Mumbai (Respondent) Crossing of Sahar Road and W.E. Highway, Vile Parle (E), Mumbai 400 057 (Appellant) PAN : AAAFC5210A : (Assessment Year : 2010-11) ACIT-21(1) M/s. Camoron Finance and Mumbai (Appellant) Investments, 139-140B Shiv, Crossing of Sahar Road and W.E. Highway, Vile Parle (E), Mumbai 400 057 (Respondent) PAN : AAAFC5210A Assessee by : Shri Haresh G. Buch & Ms. M…

CIT v. J.K. Investors Ltd. (211 Taxmann 383) — Cited in 5 Judgments | BharatTax