CIT v. Mantri Share Brokers Pvt. Ltd.

96 Taxmann.com 280Supreme Court of India2018#7116 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 153ASection 153CSection 153DSection 65BSection 132Section 132(4)Section 143(3)Section 68

Issues it is cited on

jewellery found during searchunexplained jewellerysection 153a(1)(a)section 65bsection 65section 69bretracted statementpanchnamadumb documentssection 34block periodsection 127

Judgments citing CIT v. Mantri Share Brokers Pvt. Ltd.

ACIT-CIRCLE-2(1)(1), AGRA vs. PUNEET AGARWAL, AGRA

In the result, the appeal filed by the assessee is allowed, the CO raised by the assessee and appeal filed by the Revenue are dismissed

ITA 338/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’: AGRA BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ACIT, Circle 2(1)(1), vs. Shri Vishwambhar Dayal Agarwal, Agra. 16A, Prabhu Nagar, Jaipur House, Agra – 282 002 (Uttar Pradesh). (PAN :AAUPA1985G) CO No.04/Agr/2025 (in ITA No.337/AGR/2025) (Assessment Year: 2015-16) Shri Vishwambhar Dayal Agarwal, vs. ACIT, Circle 2(1)(1), 16A, Prabhu Nagar, Jaipur House, Agra. Agra – 282 002 (Uttar Pradesh). (PAN : AAUPA1985G) Shri Vishwambhar Dayal Agarwal, vs. ACIT, Circle 2(1)(1), 16A, Prabhu Nagar, Jaipur House, Agra. Agra –…

ACIT, CIRCLE-2(1)(1), AGRA, AGRA vs. SH. VISHWAMBHAR DAYAL AGARWAL, AGRA

ITA 337/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’: AGRA BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No.337/AGR/2025 (Assessment Year: 2015-16) ACIT, Circle 2(1)(1), Agra. VS. Shri Vishwambhar Dayal Agarwal, 16A, Prabhu Nagar, Jaipur House, Agra - 282 002 (Uttar Pradesh). (PAN :AAUPA1985G) CO No.04/Agr/2025 (in ITA No.337/AGR/2025) (Assessment Year: 2015-16) Shri Vishwambhar Dayal Agarwal, 16A, Prabhu Nagar, Jaipur House, Agra - 282 002 (Uttar Pradesh). (PAN : AAUPA1985G) VS. ITA No.330/AGR/2025 (Assessment Year: 2015-16) Shri Vishwambhar Dayal Agarwal, 16A, P…

ACIT-CIRCEL-2(1)(1), AGRA vs. MAYANK AGRAWAL, AGRA

In the result, the appeal filed by the assessee is allowed, the CO raised by the assessee and appeal filed by the Revenue are dismissed

ITA 336/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’: AGRA BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ACIT, Circle 2(1)(1), vs. Shri Vishwambhar Dayal Agarwal, Agra. 16A, Prabhu Nagar, Jaipur House, Agra – 282 002 (Uttar Pradesh). (PAN :AAUPA1985G) CO No.04/Agr/2025 (in ITA No.337/AGR/2025) (Assessment Year: 2015-16) Shri Vishwambhar Dayal Agarwal, vs. ACIT, Circle 2(1)(1), 16A, Prabhu Nagar, Jaipur House, Agra. Agra – 282 002 (Uttar Pradesh). (PAN : AAUPA1985G) Shri Vishwambhar Dayal Agarwal, vs. ACIT, Circle 2(1)(1), 16A, Prabhu Nagar, Jaipur House, Agra. Agra –…

VISHWAMBHAR DAYAL AGARWAL,AGRA vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE2(1)(1), AGRA, AGRA

In the result, the appeal filed by the assessee is allowed, the CO raised by the assessee and appeal filed by the Revenue are dismissed

ITA 330/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’: AGRA BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ACIT, Circle 2(1)(1), vs. Shri Vishwambhar Dayal Agarwal, Agra. 16A, Prabhu Nagar, Jaipur House, Agra – 282 002 (Uttar Pradesh). (PAN :AAUPA1985G) CO No.04/Agr/2025 (in ITA No.337/AGR/2025) (Assessment Year: 2015-16) Shri Vishwambhar Dayal Agarwal, vs. ACIT, Circle 2(1)(1), 16A, Prabhu Nagar, Jaipur House, Agra. Agra – 282 002 (Uttar Pradesh). (PAN : AAUPA1985G) Shri Vishwambhar Dayal Agarwal, vs. ACIT, Circle 2(1)(1), 16A, Prabhu Nagar, Jaipur House, Agra. Agra –…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA, LUDHIANA vs. M/S HOME CONSTRUCTION CO., LUDHIANA

In the result, the appeal of the Revenue is dismissed

ITA 351/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh14 Oct 2025AY 2020-21
For Appellant: \nShri Sudhir Sehgal, AdocateFor Respondent: \nSmt. Tarundeep Kaur, CIT, DR
Section 147Section 65B

…{ "clean_text": "आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “ए”, चण्डीगढ़\nIN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH\nHEARING THROUGH: PHYSICAL MODE\nश्री ललित कुमार, न्यायिक सदस्य एवं श्री कृणवन्त सहाय, लेखा सदस्य\nBEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM\nआयकर अपील सं. / ITA No. 351/Chd/2025\nनिर्धारण वर्ष / Assessment Year : 2020-21\nThe DCIT\nCentral Circle-1, Ludhiana\nबनाम\nM/s Home Construction Co.\nOpp. PNB Barewal Road, Ludhiana\nPunjab-141001\nस्थायी लेखा सं./ PAN NO: AAIFH6220M\nअपीलार्थी/Appellant\nप्रत्यर्थी/Respondent\nनिर्धारिती की ओर से / Assessee by :\nS…

SH. BALJINDER KUMAR AGGARWAL 171, MODEL TOWN LUDHIANA,PUNJAB vs. JATIN ABBI THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1 LUDHIANA, PUNJAB

In the result, appeal of the Assessee is partly allowed

ITA 689/CHANDI/2024[2012-2013]Status: DisposedITAT Chandigarh17 Sept 2025AY 2012-2013

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 689/Chd/2024 िनधा"रण वष" / Assessment Year : 2012-13 बनाम Shri Baljinder Kumar Aggarwal, The Acit, 171, Model Town, Circle-1, Vs Ludhiana. Ludhiana. "थायी लेखा सं./Pan /Tan No: Bmcpk7473A अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Shri Manav Bansal, Cit, Dr तारीख/Date Of Hearing : 21.08.2025 उदघोषणा क" तारीख/Date Of Pronouncement : 17.09.2025

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 143(1)Section 148

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 689/CHD/2024 िनधा"रण वष" / Assessment Year : 2012-13 बनाम Shri Baljinder Kumar Aggarwal, The ACIT, 171, Model Town, Circle-1, VS Ludhiana. Ludhiana. "थायी लेखा सं./PAN /TAN No: BMCPK7473A अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Shri Manav Bansal, CIT, DR तारीख/Date of Hearing : 21.08.2025 उदघोषणा क" तारीख…

JAGBIR SINGH NEHRA PROP. SHIV SHANKAR FRUIT COMPANY JALANDHAR-I, GRAIN MARKET S.O JALANDHAR,JALANDHAR vs. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-3 LUDHIANA, LUDHIANA

In the result, the appeal of the Assessee is allowed

ITA 687/CHANDI/2023[2021-2022]Status: DisposedITAT Chandigarh11 Jun 2024AY 2021-2022

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 687/Chd/2023 "नधा"रण वष" / Assessment Year : 2021-22 Jagbir Singh Nehra Vs. The Dcit, बनाम Prop. Shiv Shankar Fruit Company, Central Circle-3, Jalandhar-1, Ludhiana Grain Market S.O. Jalandhar-1, Jalandhar "थायी लेखा सं./Pan No: Ayqps0736D अपीलाथ" ./ Appellant ""यथ" / Respondent

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr.DR
Section 132

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & DR KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 687/CHD/2023 "नधा"रण वष" / Assessment Year : 2021-22 Jagbir Singh Nehra Vs. The DCIT, बनाम Prop. Shiv Shankar Fruit Company, Central Circle-3, Jalandhar-1, Ludhiana Grain Market S.O. Jalandhar-1, Jalandhar "थायी लेखा सं./PAN No: AYQPS0736D अपीलाथ" ./ Appellant ""यथ" / Respondent "नधा"रती क" ओर से/Assessee by : Sh. Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Amanpreet Kaur, Sr.DR सुनवाई क…

DY. COMMISSIONER OF INCOME TAX, CIRCLE - 01,, VARANASI vs. M/S RATANDEEP GOLD & DIAMOND PVT. LTD., CHANDAULI

ITA 136/VNS/2020[2017-2018]Status: DisposedITAT Varanasi03 Feb 2023AY 2017-2018

Bench: Shri Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2017-18 The Deputy Commissioner M/S Ratandeep Gold & Diamond Of Income Tax, V. Pvt. Ltd. Circle-1, M A Road, 19, New Mohal, Varanasi-211001, U.P. Near Balika Inter College, Mugalsarai, Chandauli- 232101, U.P. Pan:Aahcr4764Q (Appellant) (Respondent) C.O. No. 02/Vns/2021 (Arising Out Of Ita No. 136/Vns/2020) Assessment Year: 2017-18 M/S Ratandeep Gold & The Deputy Commissioner Of Diamond Pvt. Ltd. V. Income Tax,Circle-1, M.A. Road 19, New Mohal, Varanasi-211001, U.P. Near Balika Inter College, Mugalsarai, Chandauli- 232101, U.P.

For Appellant: Shri Shishir Bajpai, CAFor Respondent: Shri Amalendu Nath Mishra, CIT DR
Section 143(3)Section 69A

…ITA NO. 136/VNS/2020& CO No 02/VNS/2021 AY:2017-18 DCIT , Circle-1, Varanasi , U.P. v. M/s. Ratandeep Gold & Diamond Pvt. Ltd.,Chandauli,U.P. IN THE INCOME TAX APPELLATE TRIBUNAL CIRCUIT BENCH, VARANASI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year: 2017-18 The Deputy Commissioner M/s Ratandeep Gold & Diamond of Income Tax, v. Pvt. Ltd. Circle-1, M A Road, 19, New Mohal, Varanasi-211001, U.P. Near Balika Inter College, Mugalsarai, Chandauli- 232101, U.P. PAN:AAHCR4764Q (Appellant) (Respondent) C.O. No. 02/VNS/2021 (Arising out of ITA No. 136/VNS/2020) Assess…

DCIT, NEW DELHI vs. M/S. R.J. CORP LTD., NEW DELHI

In the result, the appeal of the assessee on this ground is allowed

ITA 5311/DEL/2015[2012-13]Status: DisposedITAT Delhi25 Aug 2022AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rajat Jain, CA&For Respondent: Sh. T. Kipgen, CIT DR
Section 14ASection 45(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4971/Del/2015: Asstt. Year2011-12 ITA No. 4972/Del/2015 : Asstt. Year2012-13 M/s RJ Corp Ltd. Vs. ACIT, (formerly known as M/s Arctic Drinks Central Circle-7, Ltd.), F-2/7, Okhla Industrial Area, New Delhi Phase-I, New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AAACA2573R ITA No. 5310/Del/2015 : Asstt. Year2011-12 ITA No. 5311/Del/2015 : Asstt. Year2012-13 DCIT, Vs. M/s RJ Corp Ltd. Central Circle-7, (formerly known as M/s Arctic Drinks New Delhi Ltd.), F-…

DCIT, NEW DELHI vs. M/S. R.J. CORP LTD., NEW DELHI

In the result, the appeal of the assessee on this ground is allowed

ITA 5310/DEL/2015[2011-12]Status: DisposedITAT Delhi25 Aug 2022AY 2011-12

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rajat Jain, CA&For Respondent: Sh. T. Kipgen, CIT DR
Section 14ASection 45(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4971/Del/2015: Asstt. Year2011-12 ITA No. 4972/Del/2015 : Asstt. Year2012-13 M/s RJ Corp Ltd. Vs. ACIT, (formerly known as M/s Arctic Drinks Central Circle-7, Ltd.), F-2/7, Okhla Industrial Area, New Delhi Phase-I, New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AAACA2573R ITA No. 5310/Del/2015 : Asstt. Year2011-12 ITA No. 5311/Del/2015 : Asstt. Year2012-13 DCIT, Vs. M/s RJ Corp Ltd. Central Circle-7, (formerly known as M/s Arctic Drinks New Delhi Ltd.), F-…

M/S. RJ CORP LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee on this ground is allowed

ITA 4972/DEL/2015[2012-13]Status: DisposedITAT Delhi25 Aug 2022AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rajat Jain, CA&For Respondent: Sh. T. Kipgen, CIT DR
Section 14ASection 45(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4971/Del/2015: Asstt. Year2011-12 ITA No. 4972/Del/2015 : Asstt. Year2012-13 M/s RJ Corp Ltd. Vs. ACIT, (formerly known as M/s Arctic Drinks Central Circle-7, Ltd.), F-2/7, Okhla Industrial Area, New Delhi Phase-I, New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AAACA2573R ITA No. 5310/Del/2015 : Asstt. Year2011-12 ITA No. 5311/Del/2015 : Asstt. Year2012-13 DCIT, Vs. M/s RJ Corp Ltd. Central Circle-7, (formerly known as M/s Arctic Drinks New Delhi Ltd.), F-…

M/S. RJ CORP LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee on this ground is allowed

ITA 4971/DEL/2015[2011-12]Status: DisposedITAT Delhi25 Aug 2022AY 2011-12

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rajat Jain, CA&For Respondent: Sh. T. Kipgen, CIT DR
Section 14ASection 45(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4971/Del/2015: Asstt. Year2011-12 ITA No. 4972/Del/2015 : Asstt. Year2012-13 M/s RJ Corp Ltd. Vs. ACIT, (formerly known as M/s Arctic Drinks Central Circle-7, Ltd.), F-2/7, Okhla Industrial Area, New Delhi Phase-I, New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AAACA2573R ITA No. 5310/Del/2015 : Asstt. Year2011-12 ITA No. 5311/Del/2015 : Asstt. Year2012-13 DCIT, Vs. M/s RJ Corp Ltd. Central Circle-7, (formerly known as M/s Arctic Drinks New Delhi Ltd.), F-…

A.C.I.T.,CIRCLE-49(1), KOLKATA vs. M/S VISWAKARMA RESIDENCY, KOLKATA

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ Assessment Years:2016-17 बनाम / ACIT, Cir-49(1), Kolkata M/s. Viswakarma Residency Uttarpan Complex, DS-IV, V/s. 2nd Fl., Manicktala Civick Centre, Block-2 & 3, 2nd Fl., Kolkata-700 054. PAN: AAIFV3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing through video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, CIT, DR ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, AR सुनवाई क" तार"ख/Date of Hearing 04-08-2021 घोषणा क" तार"ख/Date of Pronounc…

KOHINOOR CRAFTS,MORADABAD vs. ACIT CENTRAL CIRCLE, MORADABAD

In the result, the appeal filed by the assessee is allowed

ITA 9556/DEL/2019[2017-18]Status: DisposedITAT Delhi22 Sept 2021AY 2017-18

Bench: Shri R.K. Pandaassessment Year: 2017-18 Kohinoor Crafts, Vs. Acit, Turki Estate, Kohinoor Tiraha, Central Circle, Sambhal Road, Moradabad. Moradabad. Pan: Aadfk7275N (Appellant) (Respondent) Assessee By : Shri Mayank Patawari, Ca Revenue By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 01.09.2021 Date Of Pronouncement : 22.09.2021 Order

For Appellant: Shri Mayank Patawari, CAFor Respondent: Shri R.K. Gupta, Sr. DR
Section 131Section 132Section 132(4)Section 139(1)Section 142(1)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2017-18 Kohinoor Crafts, Vs. ACIT, Turki Estate, Kohinoor Tiraha, Central Circle, Sambhal Road, Moradabad. Moradabad. PAN: AADFK7275N (Appellant) (Respondent) Assessee by : Shri Mayank Patawari, CA Revenue by : Shri R.K. Gupta, Sr. DR Date of Hearing : 01.09.2021 Date of Pronouncement : 22.09.2021 ORDER This appeal filed by the assessee is directed against the order dated 21st August, 2019 of the CIT(A)-3, Lucknow, relating to Assessment Year 2017-18. 2. Facts of the case, in brief, are…

DEPUTY COMMISSIONER OF INCOME TAX 1(1)(1), MUMBAI vs. M/S.ADVENTURE MARKETING PRIVATE LIMITED, MUMBAI

Appeal stands allowed

ITA 6091/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2019AY 2013-14

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Vijay Mehta & Shri Mahesh Rajora-For Respondent: Shri Anadi Varma - Ld. CIT-DR
Section 143(3)Section 14ASection 28Section 57Section 69B

…1 आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण “ए” "यायपीठ अिधकरण "यायपीठ "यायपीठ मुंबई "यायपीठ मुंबई मुंबई म"। मुंबई म"। म"। म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय माननीय ौी सी. एन. ूसाद,"याियक सदःय एवं माननीय माननीय एवं एवं एवं माननीय माननीय ौी मनोज कुमार अमवाल ,लेखा सदःय के सम"। माननीय माननीय BEFORE HON’BLE SHRI C.N. PRASAD, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.6091/Mum/2017 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year: 2013-14) वष" DCIT-1(1)(1), M/s Adventure Marketing Pvt. Ltd. 9th Floor, Maker Chambers IV…

DCIT 4(1)(2), MUMBAI vs. AHINSA INFRASTUCTURE & DEVELOPERS LTD, MUMBAI

ITA 3735/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Jun 2019AY 2011-12

Bench: Sandeep Gosain, Jm & Shri G. Manjunatha Dy. Cit, Circle – 4(1) Vs. M/S. Ahinsa Infrastructure & Aayakar Bhavan Developers Ltd., M.K.Road, 60, Muljijetha Building 3Rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 Pan/Gir No. Aadca3891R (Appellant) .. (Respondent) & Co No.282/Mum/2018 (Arising Out Of Ita No.3735/Mum/2017 (Assessment Year: 2011-12) M/S. Ahinsa Infrastructure & Vs. Dy. Cit, Circle – 4(1) Developers Ltd., Aayakar Bhavan 60, Muljijetha Building M.K.Road, 3Rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 Pan/Gir No. Aadca3891R (Appellant) .. (Respondent)

Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SANDEEP GOSAIN, JM & SHRI G. MANJUNATHA Dy. CIT, Circle – 4(1) Vs. M/s. Ahinsa Infrastructure & Aayakar Bhavan Developers Ltd., M.K.Road, 60, Muljijetha Building 3rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 PAN/GIR No. AADCA3891R (Appellant) .. (Respondent) & CO No.282/Mum/2018 (Arising out of ITA No.3735/Mum/2017 (Assessment Year: 2011-12) M/s. Ahinsa Infrastructure & Vs. Dy. CIT, Circle – 4(1) Developers Ltd., Aayakar Bhavan 60, Muljijetha Building M.K.Road, 3rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400…

CIT v. Mantri Share Brokers Pvt. Ltd. (96 Taxmann.com 280) — Cited in 16 Judgments | BharatTax