CIT v. Malabar Industries

93 TTJ 485Income Tax Appellate Tribunal2005#26063 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Judgments citing CIT v. Malabar Industries

C.M. BUILDCON PVT. LTD.,DELHI vs. PR.CIT- 2, DELHI

ITA 6202/DEL/2019[2009-10]Status: DisposedITAT Delhi14 Jun 2023AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Anubhav Sharmaassessment Year: 2009-10

Section 142(1)Section 147Section 148Section 250Section 263

…Auto Industries Ltd. vs. CIT, ITA 495/Chd/2015, Date of order • 05- 01-2016. ITAT Chandigarh Bench. Maya Gupta vs. CIT in ITA NO. 5701/DEL/2014, ITAT Delhi Bench. • Ram Kishan Dass vs. ITO 149 Taxman 55, ITAT Delhi Bench. • Crown Frozen Foods vs. Addl.CIT 93 TTJ 485 ITAT Mumbai Bench. • Pawan Kumar vs AO, 106 TTJ 494 ITAT Jodhpur Bench. • CIT vs. Bharat Aluminium Co. Ltd., (2008) 303 ITR 256 (Del). • CIT vs. Hindustan Marketing and Advertising Co. Ltd. 341 ITR 180 • (Del.). • CIT vs. Design & Automation Engineers (Bombay) (P) Ltd., 323 ITR 632 (Bom). 4. Ld DR however supported the findings of Ld. Tax autho…

INTERNATIONAL CARGO TERMINALS & RAIL INFRASTRUCTURE PRIVATE LIMITED (FORMERLY KNOWN AS BOXTRANS LOGISTRICS (INDIA) SERVICES PRIVATE LIMITED,MUMBAI vs. PR.CIT-1, MUMBAI

ITA 1637/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Nov 2019AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 1637/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Nitesh Joshi, AR byFor Respondent: Shri Awangshi Gimson, DR

Section 143(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 1637/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) DCIT -1(1)(1), M/s International Cargo Terminals Room No. 533, & Rail Infrastructure Pvt. Ltd. Aayakar Bhavan, (formerly known as Boxtrans M.K. Road, बिधम/ Logistics (I) Services Pvt. Ltd.) Mumbai-400 020 Godrej Coliseum, Office No. 801, Vs. C-wing, Behind Everard Nagar, Off Somaiya Hospital Road, Sion (east), Mumbai – 400 022 स्थायीलेखासं./जीआइआरसं./PAN No. AACCB8054G (अपीलाथी/Appellant) (प्रत्यथी / : Respondent) अपीलाथीकी…

NUWAVE ESOLUTIONS PVT. LTD.,NEW DELHI vs. CIT, NEW DELHI

The appeal of the assessee is allowed

ITA 3231/DEL/2013[2007-08]Status: DisposedITAT Delhi27 Dec 2018AY 2007-08

Bench: Shri G. D. Agrawal & Ms Suchitra Kamblenuwave Esolutions Pvt. Ltd. Vs Cit(A) 3Rd Floor, District Centre, Delhi-V Dda Building, Nehru Place New Delhi New Delhi Aabcn5790Q (Respondent) (Appellant)

Section 10Section 10ASection 143(3)Section 148Section 263Section 40Section 92

…forms showing the various facets of the impugned transactions were also submitted during the original assessment proceedings. The Ld. AR relied upon the following case laws: 5 i. CIT Vs. Malabar Industries 243 ITR 83(S.C) ii. Crown Frozen Foods Vs. Addl. CIT 93 TTJ 485 (MUM). iii. Ram Kishan Dass Vs. ITO 149 Taxman 55 DEL-(Mag.) iv. Infosys Technologies Ltd. Vs. Joint CIT(A) (Assessment)-VOL-287-ITR- 211 (Bangalore). v. Pawan Kumar Vs. Assessing Officer –VOL.106-TTJ-494 (JD.) vi. CIT(A) Vs. Bharat Aluminium Co. Ltd. (2008) 303 ITR 256 (Del.) vii. CIT(A) Vs. Design & Automation Engineers (Bombay) (P) Ltd. 13 DTR…