CIT v. Murli Agro Products Ltd.

49 Taxmann.com 172High Court2014#230 most cited

What is CIT v. Murli Agro Products Ltd. authority for?

Proceedings under Section 153A are initiated only if assessment/reassessment proceedings are pending on the date of search/requisition. Already finalized assessments for the years covered under Section 153A do not abate.

331

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Murli Agro Products Ltd. · section 153A · section 132 · section 132A · pending assessment · abated assessment · search · requisition

Sections most often in play

Section 132Section 143(3)Section 153ASection 115BBESection 147Section 68Section 69ASection 131

Issues it is cited on

section 158b(b)section 153(a)section 158bb(1)accumulated profitssection 158bbsection 2(22)retracted statementsection 2(22)(e)deemed dividendsection 153a(1)entry operatorsection 158b

Judgments citing CIT v. Murli Agro Products Ltd.

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 17/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 15/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 14/PUN/2013[2005-06]Status: DisposedITAT Pune28 Feb 2018AY 2005-06

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 13/PUN/2013[2004-05]Status: DisposedITAT Pune28 Feb 2018AY 2004-05

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 12/PUN/2013[2003-04]Status: DisposedITAT Pune28 Feb 2018AY 2003-04

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 102/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 101/PUN/2013[2007-08]Status: DisposedITAT Pune28 Feb 2018AY 2007-08

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 100/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SRI D.KARUNAKARA RAO, AM AND SRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.12 to 17/PUN/2013 अपील…

Deputy Commissioner of Income-Tax vs. Finolex Industries Ltd., Pune

In the result, the appeal of Revenue is dismissed

ITA 357/PUN/2016[2006-07]Status: DisposedITAT Pune09 Feb 2018AY 2006-07

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Rajeev Kumar, CIT
Section 111ASection 143(2)Section 143(3)Section 153ASection 2(13)Section 253

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.357/PUN/2016 "नधा"रण वष" / Assessment Year : 2006-07 Dy.Commissioner of Income-Tax, ………. अपीलाथ" / Central Circle 1(2), Pune. Appellant बनाम v/s Finolex Industries Limited, D-10, MIDC, Chinchwad, ………. ""यथ" / Pune – 19. Respondent PAN : AAACF2634A. Assessee by : Shri C.H. Naniwadekar. Revenue by : Shri Rajeev Kumar, CIT. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 05.02.2018 Date of Pronouncement: 09.02.2018 आदेश /…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 40/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Jan 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 39/MUM/2015[2007-08]Status: DisposedITAT Mumbai24 Jan 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 38/MUM/2015[2006-07]Status: DisposedITAT Mumbai24 Jan 2018AY 2006-07

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 37/MUM/2015[2005-06]Status: DisposedITAT Mumbai24 Jan 2018AY 2005-06

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

Nemchand J Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 36/MUM/2015[2004-05]Status: DisposedITAT Mumbai24 Jan 2018AY 2004-05

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

Nemchand Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 6423/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

Nemchand Gala, Mumbai vs. DCIT CC 12, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 6422/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 132Section 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69CSection 80D

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.36 to 40/Mum/2015 Assessment Years: 2004-05 to 2008-09 Nemchand J. Gala (formerly DCIT, known as Mekan Gala), CC-12, बनाम/ 93, Dadiseth Agiary Lane, Mumbai Vs. Kalbadevi, Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AACPG1554D ITA Nos.6422 & 6423/Mum/2014 Assessment Years: 2009-10 & 2010-11 Nemchand J. Gala (formerly DCIT, known…

DCIT Cen Cir 2(2), Mumbai vs. Bhavesh L. Gala, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 2542/MUM/2015[2010-11]Status: DisposedITAT Mumbai19 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "J" Bench, Mumbai Before Shri Joginder Singh, Judicial Member and Shri G. Manjunatha, Accountant Member ITA Nos. 2402 to 2406/Mum/2015 (Assessment Years: 2005-06, 2006-07 & 2008-09 to 2010-11) Shri Lakamshi J. Gala DCIT, Central Circle-2(2) Room No. 1, 1st Floor (Earlier DCIT, CC-12) Central Building Vs. Room No. 804, 8th Floor 23, Chowpatty Sea Face Old CGO Bldg., M.K. Road Girgaun, Mumbai 400006 Mumbai 400020 PAN – AACPG4775A Appellant Respondent ITA Nos. 2534 to 2537/Mum/2015 (Assessment Years: 2004-05, 2006-07, 2008-09 & 2009-10) DCIT, Central Circle-2(2) Shri Lakam…

DCIT Cen Cir 2(2), Mumbai vs. Bhavesh L. Gala, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 2541/MUM/2015[2009-10]Status: DisposedITAT Mumbai19 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "J" Bench, Mumbai Before Shri Joginder Singh, Judicial Member and Shri G. Manjunatha, Accountant Member ITA Nos. 2402 to 2406/Mum/2015 (Assessment Years: 2005-06, 2006-07 & 2008-09 to 2010-11) Shri Lakamshi J. Gala DCIT, Central Circle-2(2) Room No. 1, 1st Floor (Earlier DCIT, CC-12) Central Building Vs. Room No. 804, 8th Floor 23, Chowpatty Sea Face Old CGO Bldg., M.K. Road Girgaun, Mumbai 400006 Mumbai 400020 PAN – AACPG4775A Appellant Respondent ITA Nos. 2534 to 2537/Mum/2015 (Assessment Years: 2004-05, 2006-07, 2008-09 & 2009-10) DCIT, Central Circle-2(2) Shri Lakam…

DCIT Cen Cir 2(2), Mumbai vs. Bhavesh L. Gala, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 2540/MUM/2015[2008-09]Status: DisposedITAT Mumbai19 Jan 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "J" Bench, Mumbai Before Shri Joginder Singh, Judicial Member and Shri G. Manjunatha, Accountant Member ITA Nos. 2402 to 2406/Mum/2015 (Assessment Years: 2005-06, 2006-07 & 2008-09 to 2010-11) Shri Lakamshi J. Gala DCIT, Central Circle-2(2) Room No. 1, 1st Floor (Earlier DCIT, CC-12) Central Building Vs. Room No. 804, 8th Floor 23, Chowpatty Sea Face Old CGO Bldg., M.K. Road Girgaun, Mumbai 400006 Mumbai 400020 PAN – AACPG4775A Appellant Respondent ITA Nos. 2534 to 2537/Mum/2015 (Assessment Years: 2004-05, 2006-07, 2008-09 & 2009-10) DCIT, Central Circle-2(2) Shri Lakam…

DCIT Cen Cir 2(2), Mumbai vs. Lakhamshi J Gala, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

ITA 2537/MUM/2015[2009-10]Status: DisposedITAT Mumbai19 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunatha

For Appellant: Ms. Pranali DixitFor Respondent: Ms. Jacinta Zimik Vashai
Section 132Section 139(1)Section 142(1)Section 153ASection 41(1)(a)Section 41(1)(c)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "J" Bench, Mumbai Before Shri Joginder Singh, Judicial Member and Shri G. Manjunatha, Accountant Member ITA Nos. 2402 to 2406/Mum/2015 (Assessment Years: 2005-06, 2006-07 & 2008-09 to 2010-11) Shri Lakamshi J. Gala DCIT, Central Circle-2(2) Room No. 1, 1st Floor (Earlier DCIT, CC-12) Central Building Vs. Room No. 804, 8th Floor 23, Chowpatty Sea Face Old CGO Bldg., M.K. Road Girgaun, Mumbai 400006 Mumbai 400020 PAN – AACPG4775A Appellant Respondent ITA Nos. 2534 to 2537/Mum/2015 (Assessment Years: 2004-05, 2006-07, 2008-09 & 2009-10) DCIT, Central Circle-2(2) Shri Lakam…