CIT v. M.B. Stock

64 Taxmann.com 138High Court2015#10729 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Judgments citing CIT v. M.B. Stock

SMS TOLLS AND DEVELOPERS,NAGPUR vs. ITO, WARD 1(5), NAGPUR

In the result, appeal filed by the assessee is partly allowed in terms indicated above

ITA 348/NAG/2023[2011-12]Status: DisposedITAT Nagpur18 Nov 2024AY 2011-12

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil HiraniFor Respondent: Shri Abhay Y. Marathe
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.348/Nag./2023 (Assessment Year : 2011–12) SMS Tolls and Developers Ltd. 267, Ganesh Phadaavis Bhawan Near Triangular Park ……………. Assessee Dharampeth, Nagpur 440 010 PAN – AAMCS5653A v/s Income Tax Officer ……………. Respondent Ward–1(5), Nagpur Assessee by : Shri Kapil Hirani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 07/11/2024 Date of Order – 18/11/2024 O R D E R PER K.M. ROY, A.M. The present appeal has been filed by the assessee challenging the impugned or…

RAMESH PREMJI SHAH,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX , MUMBAI

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

ITA 1985/MUM/2022[2012-13]Status: DisposedITAT Mumbai09 Jan 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1985/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2012-13) Ramesh Premji Shah बिधम/ Dcit 3-6 Shreeji Apartments 45 Aayakar Bhavan, Marine Vs. Jp Road Andheri (W), Lines, Mumbai-400020. Mumbai-400058. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadps2715F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Subhas Bains Revenue By: Ms. Mahita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 19/10/2022 घोषणा की तारीख /Date Of Pronouncement: 09/01/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 15.07.2022 For The Assessment Year 2012-13. 2. The Grounds Of Appeal Raised By The Assessee Are As Under: - “1The Cit(A)/Nfac Has Erred On The Facts & In The Circumstances Of The Case, In As Much As Upholding The Reassessment Order Passed By The Assessing Officer U/S 143(3) Rws 147 Of The It Act Dated 09.12.2019 Which Was Requested To Be Held As Illegal & Bad In Law As No Reassessment Can Be Made For Making Addition U/S 2(22)(E) Of The It Act U/S 147 Especially When The Disallowance Was Made From All The Details & Facts Available On Record And, Therefore, The Main Condition For Reopening The Case Beyond Four Years Which Is Failure On The Part Of Appellant To Disclose Fully & Truly All Material Facts Was Not Established By The Ao. Hon’Ble Itat Is Requested To Reverse The Order

For Appellant: Shri Subhas BainsFor Respondent: Ms. Mahita Nair (Sr. AR)
Section 143(3)Section 147Section 2(22)(e)Section 234ASection 271(1)(c)Section 71

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.1985/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2012-13) Ramesh Premji Shah बिधम/ DCIT 3-6 Shreeji Apartments 45 Aayakar Bhavan, Marine Vs. JP Road Andheri (W), Lines, Mumbai-400020. Mumbai-400058. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AADPS2715F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Subhas Bains Revenue by: Ms. Mahita Nair (Sr. AR) सुनवाई की तारीख / Date of Hearing: 19/10/2022 घोषणा की तारीख /Date of Pronouncement: 09/01/2023 आदेश / O R D E…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-16(2), HYDERABAD vs. MANDAVA HOLDINGS PRIVATE LIMITED, HYDERABAD

In the result, appeal filed by the Revenue is allowed for statistical purposes

ITA 2089/HYD/2017[2014-15]Status: DisposedITAT Hyderabad19 Jul 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2014-15 Dy. C.I.T. Vs. M/S. Mandava Holdings Circle 16(2) (P) Ltd, Hyderabad Hyderabad Pan:Aafcm4964M (Appellant) (Respondent) Assessee By: Shri A.V.Raghuram, Advocate Revenue By: Shri Rajendra Kumar, Cit(Dr) Date Of Hearing: 13/07/2022 Date Of Pronouncement: 19/07/2022 Order Per R.K. Panda, A.M This Appeal Filed By The Revenue Is Directed Against The Order Dated 19.9.2017 Of The Learned Cit (A)-4, Hyderabad Relating To A.Y.2014-15. 2. Facts Of The Case, In Brief, Are That The Assessee Company Is Engaged In The Business Of Core Investment & Filed Its Return Of Income Admitting Total Loss At (-) Rs 1,91,29,508/-. Subsequently, The Assessee Filed Revised Return Of Income On 30.11.2014 Declaring Total Loss Of Rs.1,43,53,566/-. The Return Was Processed U/S 143(1) Of The I.T. Act. Subsequently, The Case Was Selected For Scrutiny & The Statutory Notices Were Issued To The Assessee. During The Course Of Assessment Proceedings, The Page 1 Of 7

For Appellant: Shri A.V.Raghuram, AdvocateFor Respondent: Shri Rajendra Kumar, CIT(DR)
Section 14Section 143(1)Section 14ASection 2(22)(e)

…ITA No 2089 of 2017 Mandava Holdings P Ltd Hyderabad आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 Dy. C.I.T. Vs. M/s. Mandava Holdings Circle 16(2) (P) Ltd, Hyderabad Hyderabad PAN:AAFCM4964M (Appellant) (Respondent) Assessee by: Shri A.V.Raghuram, Advocate Revenue by: Shri Rajendra Kumar, CIT(DR) Date of hearing: 13/07/2022 Date of pronouncement: 19/07/2022 ORDER Per R.K. Panda, A.M This appeal filed by the Revenue is directed against the order dat…

SMT JAMUNA VERNEKAR vs. THE DEPUTY COMMISSIONER OF INCOME TAX

In the result, the impugned order of the tribunal dated

ITA/43/2013HC Karnataka10 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 143(2)Section 2(22)(e)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.43 OF 2013 BETWEEN: SMT. JAMUNA VERNEKAR #107, 2ND MAIN KORAMANGALA, I BLOCK BANGALORE-560034. .... APPELLANT (BY MR. V. CHANDRASEKHAR, ADV., FOR MR. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(5), R.P. BHAVAN NRUPATHUNGA ROAD BANGALORE-560001. ... RESPONDENT (BY MR. E.I. SANMATHI, ADV.,) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER…

SANJAY DIGAMBAR MALVE,,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, NASHIK

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

ITA 1496/PUN/2017[2013-14]Status: DisposedITAT Pune10 Jan 2020AY 2013-14

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Sanket JoshiFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 14ASection 2(22)Section 2(22)(e)

…of lending company at the starting of the year is to be considered and the current year profits has to be excluded and for this proposition he relied on the decision of Hon’ble Gujarat High Court in the case of CIT Vs. M.B. Stock Holding Pvt. Ltd., (2015) 64 Taxmann.com 138 (Guj) and the decision of Pune Tribunal in the case of Smt. Chhaya Valmik Nikhade Vs. ACIT in ITA No.1743/PUN/2014 dated 07.06.2019 (He also placed on record the copy of the aforesaid decision). In support of his contention of the Reserves, he pointed to the copy of the audited Balance-Sheet in the Paper Book. He thereafter submitted t…

SHRI SHRAVAN CHOUDHARY,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5, JAIPUR

In the result, appeal of the assessee is allowed

ITA 517/JPR/2019[2010-11]Status: DisposedITAT Jaipur07 Aug 2019AY 2010-11

Bench: The Date Of Hearing.”

For Appellant: Shri Siddharth Ranka &For Respondent: Shri B.K. Gupta (CIT)
Section 143(3)Section 147Section 148Section 2(22)(e)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 517/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2010-11. cuke Shravan Choudhary, Assistant Commissioner of Vs. 82, Dhuleshwar Garden, Income Tax, Opp. PMG Office, Ajmer Road, Circle-5, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ABIPC 7810 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Siddharth Ranka & Shri…

ASSISTANT COMMISSIONER INCOME-TAX,CIRCLE-2,, NASHIK vs. SMT. CHHAYA VALMIK NIKHADE,LATE SHRI VALMIK R. NIKHADE, , NASHIK

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 1804/PUN/2014[2010-11]Status: DisposedITAT Pune07 Jun 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri Sanjeev Ghei
Section 143(3)Section 2(22)(e)Section 80I

…पुणे म"म"म"म" अिधकरण पुणे पुणे "यायपीठ "यायपीठ “ए” पुणे "यायपीठ "यायपीठ आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सु"ी सुषमा सु"ी सु"ी सुषमा सुषमा चावला सुषमा चावला चावला, "याियक चावला "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं, "ी एवं "ी "ी डी "ी डी डी. क"णाकरा डी क"णाकरा क"णाकरा राव क"णाकरा राव राव , लेखा राव लेखा लेखा सद"य लेखा सद"य सद"य सद"य केकेकेके सम" सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1743/PUN/…

LATE SHRI WALMIK RAGHUNATH NIKHADE,,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 1743/PUN/2014[2010-11]Status: DisposedITAT Pune07 Jun 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri Sanjeev Ghei
Section 143(3)Section 2(22)(e)Section 80I

…पुणे म"म"म"म" अिधकरण पुणे पुणे "यायपीठ "यायपीठ “ए” पुणे "यायपीठ "यायपीठ आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सु"ी सुषमा सु"ी सु"ी सुषमा सुषमा चावला सुषमा चावला चावला, "याियक चावला "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं, "ी एवं "ी "ी डी "ी डी डी. क"णाकरा डी क"णाकरा क"णाकरा राव क"णाकरा राव राव , लेखा राव लेखा लेखा सद"य लेखा सद"य सद"य सद"य केकेकेके सम" सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1743/PUN/…

MOHIT KAMBOJ,MUMBAI vs. ITO 6(2)(1), MUMBAI

In the result, both the appeals filed by the assessee are partly allowed

ITA 3366/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 Jul 2016AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi

Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Ram Lal Negi I.T.A. No. 3365/Mum/2013 (Assessment Year 2008-09) I.T.A. No. 3366/Mum/2013 (Assessment Year 2009-10) Mohit Kamboj ITO-6(2)(1) 66/66A, KBJ Plaza Vs. Mumbai Zaveri Bazar Mumbai-400 002. (Appellant) (Respondent) PAN No.ALCPK2213Q Assessee by Shri Hari Raheja Department by Smt. Vinita Menon Date of Hearing 23.6.2016 Date of Pronouncement 13.7.2016 O R D E R Per B.R. Baskaran (AM) :- Both the appeals filed by the assessee are directed against the separate orders dated 31-01-2013 passed by Ld CIT(A)-12, Mum…

MOHIT KAMBOJ,MUMBAI vs. ITO 6(2)(1), MUMBAI

In the result, both the appeals filed by the assessee are partly allowed

ITA 3365/MUM/2013[2008-09]Status: DisposedITAT Mumbai13 Jul 2016AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi

Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Ram Lal Negi I.T.A. No. 3365/Mum/2013 (Assessment Year 2008-09) I.T.A. No. 3366/Mum/2013 (Assessment Year 2009-10) Mohit Kamboj ITO-6(2)(1) 66/66A, KBJ Plaza Vs. Mumbai Zaveri Bazar Mumbai-400 002. (Appellant) (Respondent) PAN No.ALCPK2213Q Assessee by Shri Hari Raheja Department by Smt. Vinita Menon Date of Hearing 23.6.2016 Date of Pronouncement 13.7.2016 O R D E R Per B.R. Baskaran (AM) :- Both the appeals filed by the assessee are directed against the separate orders dated 31-01-2013 passed by Ld CIT(A)-12, Mum…

CIT v. M.B. Stock (64 Taxmann.com 138) — Cited in 10 Judgments | BharatTax