CIT v. Jayant H. Modi

232 Taxmann 337High Court2015#23816 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing CIT v. Jayant H. Modi

Khorakiwala Holdings and Investments Pvt. Ltd., Mumbai vs. Asst CIT 14(2(1), Mumbai

Appeal is dismissed

ITA 2177/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Jan 2020AY 2013-14

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2013-14

For Appellant: Dr. K. Shivaram, A.R. &For Respondent: Shri B. Srinivas, D.R &
Section 14ASection 2(22)(e)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Khorakiwala The Assistant Holdings and Investments Commissioner of Income Pvt. Ltd., Tax-14(2)(1), Wockhardt Towers, Vs. Aayakar Bhavan, Bandra Kurla Complex, M.K. Road, Bandra (East), Mumbai - 400020 Mumbai PAN: AAACK1955D (Appellant) (Respondent) Assessment Year: 2013-14 The DCIT -14(2)(1), M/s. Khorakiwala Room No.432, 4th Floor, Holdings and Investments Aayakar Bhavan, Pvt. Ltd., M.K. Road, Vs. Wockhardt Towers, Marine Lines, Bandr…

Pawansut Dwellers Private Limited, Mumbai vs. Income Tax Officer 10(3)(3), Mumbai

The appeal of the assessee is partly allowed for statistical purposes in terms of our aforesaid observations

ITA 317/MUM/2019[2012-13]Status: DisposedITAT Mumbai08 Nov 2019AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri N.K Pradhan, Am

For Appellant: S/shri. Uttam Chand Bothra&
Section 143(1)Section 143(2)Section 143(3)Section 36(1)(iii)Section 37(1)Section 57

…ITA NO. 317 to 320/Mum/2019- A.Y 2012-13 to 2015-16 1 M/s Pawansut Dwellers Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI RAVISH SOOD, JM AND SHRI N.K PRADHAN, AM ITA No(s). 317 to 320/Mum/2019 (निर्धारणवर्ा / Assessment Year(s): 2012-13 to 2015-16) M/s Pawansut Dwellers Private Income Tax Office-10(3)(3), Mumbai. Limited, Plot No. 54-B, 402 Sagar बिधम/ Avenue, Junction of S.V.Road & Vs. Lallu Bhai Park, Andheri(West), Mumbai-400058. स्थायीलेखासं./जीआइआरसं./ PAN No. AAFCP3422R (अपीलाथी /Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे / Appellant by : S/shri. Uttam Chand…

I.T.O WD - 7(1), Kolkata vs. M/S Avro Commercial Company Limited., Kolkata

In the result, the appeal of the revenue is dismissed and cross objection of the assessee is allowed as stated above

ITA 21/KOL/2013[2009-10]Status: DisposedITAT Kolkata09 Mar 2016AY 2009-10

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: Shri Manoj Kataruka, Advocate, ld.ARFor Respondent: Shri Pinaki Mukherjee, JCIT, ld.Sr.DR
Section 143(3)Section 2Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Before : Shri N.V.Vasudevan, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 21/Kol/2013 A.Y 2009-10 I.T.O Ward 7(1), Kolkata Vs. M/s. Avro Commercial Company. Ltd PAN: AAECA 1892M (Appellant) (Respondent) C.O No. 28/Kol/2013 [ arising out of ITA No. 21/Kol/2013 A.Y 2009-10 M/s. Avro Commercial Company. Ltd Vs. I.T.O Ward 7(1), Kolkata (Cross Objector) (Respondent/Department) For the Appellant/Department: Shri Pinaki Mukherjee, JCIT, ld.Sr.DR For the Cross Objector/Assessee: Shri Manoj Kataruka, Advocate, ld.AR Date of Hearin…