CIT v. Khubsurat Resorts Pvt. Ltd.

28 Taxmann.com 93High Court2012#24189 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Judgments citing CIT v. Khubsurat Resorts Pvt. Ltd.

Raoul Thackersey, Mumbai vs. DCIT 12(1), Mumbai

Appeal is partly allowed in above terms

ITA 1262/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Jul 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Girish Agrawal

For Appellant: Shri K. GopalFor Respondent: Smt. Mahita Nair, Sr. DR

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “D” BENCH : MUMBAI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.1262/Mum./2017 Assessment Year 2011-2012 Roaul Thackersey Sir Vithaldas Chambers The DCIT, Circle-12(1), 16-Mumbai Samachar Room No.117, Aayakar Marg, Fort, Mumbai vs. Bhavan, M.K. Road, PIN - 400 001. Mumbai – 400 020. Maharashtra. Maharashtra. PAN ACLPT5869D (Appellant) (Respondent) For Assessee : Shri K. Gopal For Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 11.07.2024 Date of Pronouncement : 22.07.2024 ORDER PER SATBEER SINGH GODARA, J.M.…

Rohit Jainendra Jain, Faridabad vs. ACIT CC-5, New Delhi

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 8024/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Oct 2023AY 2016-17

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2016-17

For Appellant: Shri Sanjay Jain, CAFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 142(1)Section 143(1)Section 143(3)Section 43CSection 50C(1)Section 50C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2016-17 Shri Rohit Jainendra Jain, Vs. ACIT CC-5, 965, Sector-15, Faridabad, New Delhi. Haryana 121007. PAN AAMPJ3039N (Appellant) (Respondent) Assessee by: Shri Sanjay Jain, CA Department by: Shri Vivek Vardhan, Sr. DR Date of Hearing: 29.08.2023 Date of 27.10.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order dated 07.08.2019 of the Ld. Commissioner of Income Tax (Appeals)-2 New Delhi (“CIT(A)”)…

Keshavji B. Gala, Mumbai vs. Asst CIT 24(3), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 6023/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Jan 2018AY 2010-11

Bench: Shri G.S. Pannu & Shri Saktijit Dey

For Appellant: Shri V. Sridharan a/wFor Respondent: Shri Rajesh Kumar Yadav

Section 17(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.6023/Mum./2014 (Assessment Year : 2010–11) Shri Keshavji Bhuralal Gala D/3, Sahyadri Society ……………. Appellant Aarey Road, Goregaon (E) Mumbai 400 063 – AACPG2088A v/s Asstt. Commissioner of Income Tax ……………. Respondent Range–24(3), Mumbai ITA no.4938/Mum./2016 (Assessment Year : 2012–13) Shri Keshavji Bhuralal Gala D/3, Sahyadri Society ……………. Appellant Aarey Road, Goregaon (E) Mumbai 400 063 – AACPG2088A v/s Asstt. Commissioner of Income Tax ……………. Respondent Range–24(…