CIT v. Mangalore Ganesh Beedi

265 ITR 658High Court2004#20212 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2013 to 2021.

Judgments citing CIT v. Mangalore Ganesh Beedi

Indian Extrusions, Mumbai vs. ACIT 24(3), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 1994/MUM/2017[2010-11]Status: DisposedITAT Mumbai23 Jun 2021AY 2010-11

Bench: Shri M.Balaganesh () & Shri Ravish Sood () M/S Indian Extrusions Acit-24(3) B-316/317, Virwani Industrial Vs. Mumbai. Estate,Western Express Highway, Goregaon East, Mumbai – 400 063 (Assessee) (Revenue)

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R
Section 143(1)Section 143(2)Section 143(3)Section 45(4)

…ITA No.1994/Mum/2017 A.Y. 2010-11 1 M/s Indian Extrusions Vs. ACIT-24(3) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI M.BALAGANESH (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) M/s Indian Extrusions ACIT-24(3) B-316/317, Virwani Industrial Vs. Mumbai. Estate,Western Express Highway, Goregaon East, Mumbai – 400 063 (Assessee) (Revenue) PAN No. AAAFI2366M Assessee by : Shri Vijay Mehta, A.R Revenue by : Ms. Shreekala Pardeshi, D.R Date of Hearing : 04/06/2021 Date of pronouncement : 23/06/2021 ORDER PER RAVISH SOOD, J.M: The present appeal filed by the assessee is di…

Mdlr Estates Pvt. Ltd., New Delhi vs. DCIT, Central Circle-14, New Delhi

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8215/DEL/2018[2008-09]Status: DisposedITAT Delhi11 Jun 2019AY 2008-09

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2008-09

Section 142Section 144Section 153ASection 264

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 MDLR Builders P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5223C (APPELLANT) (RESPONDENT) Assessment Year: 2008-09 MDLR Estates P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5222D (APPELLANT) (RESPONDENT) Appellant by Sh. Gautam Jain, Advocate Sh. Lalit Mohan, CA Respondent by M…

Mdlr Builders P.Ltd, New Delhi vs. DCIT, Central Circle-14, New Delhi

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8214/DEL/2018[2008-09]Status: DisposedITAT Delhi11 Jun 2019AY 2008-09

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2008-09

Section 142Section 144Section 153ASection 264

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 MDLR Builders P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5223C (APPELLANT) (RESPONDENT) Assessment Year: 2008-09 MDLR Estates P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5222D (APPELLANT) (RESPONDENT) Appellant by Sh. Gautam Jain, Advocate Sh. Lalit Mohan, CA Respondent by M…

The Commr of Income Tax vs. M/S Dynamic Enterprise

The appeal stands dismissed

ITA/1414/2006HC Karnataka16 Sept 2013

Bench: This Bench.

Section 148Section 2(47)Section 45(4)

…AR J., DELIVERED THE FOLLOWING: J U D G M E N T A Division Bench of this Court felt that there is a conflict between the proposition of law laid down in the case of Commissioner of Income Tax Vs. Mangalore Ganesh Beedi Works reported in (2004) 265 ITR 658 and in the case of Commissioner of Income Tax And Another Vs. Gurunath Talkies reported in (2010) 328 ITR 59. In order to resolve the said conflict, this matter was referred to the Full Bench by order dated 31.07.2012. On such reference, 3 Hon’ble Chief Justice has passed an order on 27.08.2013 directing the matter to be listed be…

CIT v. Mangalore Ganesh Beedi (265 ITR 658) — Cited in 4 Judgments | BharatTax