CIT v. Paranjay Mercantile Ltd.

43 Taxmann.com 193High Court2014#24976 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Paranjay Mercantile Ltd.

M/S Well Wisher Construction Pvt Ltd., Navi Mumbai vs. DCIT Ward 18 (1), New Delhi

In the result, the appeal of the assessee in ITA

ITA 7605/MUM/2019[2010-11]Status: DisposedITAT Mumbai20 Sept 2022AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Rahul Chaudhary

For Appellant: Shri Khushiram JadhwaniFor Respondent: Shri Tushar Mohite, Sr.D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER I.T.As. No.7605 & 7606/MUM/2019 Assessment Years 2009-10 & 2010-11 M/s. Well Wisher Construction v. Dy. Commissioner of Income Pvt. Ltd., Tax, Office No.5 and 6 Shakti Arcade Ward-18(1), Plot No., Sector 19, Vashii Navi New Delhi. Mumbai. TAN/PAN: AAACW3204H (Appellant) (Respondent) Appellant by: Shri Khushiram Jadhwani Respondent by: Shri Tushar Mohite, Sr.D.R. Date of hearing: 17 08 2022 Date of pronouncement: 20 09 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.:…

M/S Cessna Garden Developers Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

ITA 202/BANG/2019[2011-12]Status: DisposedITAT Bangalore05 Mar 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Pradip Kumar Kedia

For Appellant: Smt. R. Premi, JCIT(DR)(ITAT), BengaluruFor Respondent: Shri. B. Sudheendra, Advocate

Section 143(3)Section 154Section 80I

…ommercial principles and a wrong classification would not alter the true character of income. The taxability of an income under the appropriate head has also been answered by the Hon’ble Gujarat High Court in the case of CIT vs. Pranjay Mercantile Ltd. (2014) 43 Taxmann.com 193 (Guj.) wherein it was observed that the income of the assessee is to be assessee under different heads enumerated in section as per true nature and character of income and not merely on the basis of classification given by the assessee. ITA No. 202 & 203/Bang/2019 Page 7 of 10 7. Having regard to the Circular and judicial precedents refe…

Magic Share Traders Ltd., Ahmedabad vs. The ITO, Ward-2(1)(4), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 635/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad11 Sept 2019AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 635/Ahd/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Magic Share Traders Ltd. बनाम/ Ito 101, Akashganga Building, Ward- 2(1)(4) Vs. Nr. Gujarat College Road, Ahmedabad Ellis Bridge, Ahmedabad- 380006 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aae Cm9 542 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri S. N. Soparkar & Parin

Section 43(5)Section 73

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘B’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER, & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 635/Ahd/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Magic Share Traders Ltd. बनाम/ ITO 101, Akashganga Building, Ward- 2(1)(4) Vs. Nr. Gujarat College Road, Ahmedabad Ellis Bridge, Ahmedabad- 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAE CM9 542 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri S. N. Soparkar & Parin Shah, ARs Shri Mudit Nagpal, Sr.…