CIT v. Paville Fashions Private Limited

398 ITR 603High Court2017#24812 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Paville Fashions Private Limited

Dinesh Kumar Singh, Mirzapur vs. Pr. Commissioner of Income Tax, Allahabad

ITA 11/ALLD/2019[2016-17]Status: DisposedITAT Allahabad04 Nov 2022AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri Praveen Godbole, C.AFor Respondent: Shri Ramendra Kumar Vishwakarma, CIT-DR and Shri A.K. Singh, Sr. D.R

Section 143(2)Section 143(3)Section 263

…sh Kumar v. DCIT reported in (2017) 189 TTJ(Jd)(UO)5 4. ITAT, Jodhpur -Shiv Lal Chaudhary v. PCIT reported in (2017) 188 TTJ(Jd)(UO) 57 5. Hon’ble Bombay High Court judgment and order in the case of CIT v. Paville Fashions Private Limited , reported in (2017) 398 ITR 603 (Bom.HC) 10 Assessment Year: 2016-17 Dinesh Kumar Singh, Mirzapur, U.P. v. Pr. Commissioner of Income Tax,Allahabad, U.P. 6. ITAT, Amritsar Bench-Vikrant Mehra v. ITO (2016) 48 ITR (Trib.) 382 ( Amritsar) 7. Hon’ble Bombay High Court judgment and order in the case of Moil Ltd. v. CIT, reported in (2017) 396 ITR 244 (Bom. HC) 8. Hon’ble Bombay Hi…

Gordon Bruce Serrao, Mumbai vs. Principal Commissioner of Income Tax -28, Mumbai

In the result, appeal stands partly allowed for statistical purposes

ITA 3105/MUM/2018[2013-14]Status: DisposedITAT Mumbai05 Dec 2019AY 2013-14

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Dr. K. Shivaram a/wFor Respondent: Shri M. Daya Sagar

Section 143(3)Section 263Section 54

…lery (I) Ltd., [2015] 372 ITR 303 (Bom.); vii) MOIL Ltd. v/sCIT, [2017] 396 ITR 244 (Bom.); viii) CIT v/s Nirav Modi, [2017] 390 ITR 292 (Bom.); ix) CIT v/s Reliance Communication Ltd., [2017] 244 Taxman 55 (SC); x) CIT v/s Paville Fashhions Pvt. Ltd., [2017] 398 ITR 603 (Bom.); xi) CIT v/s Anandlal Becharlal & Co., [1997] 107 ITR 677 (Bom.); xii) CIT v/s Sun Engineering Works Pvt. Ltd., [1992] 198 ITR 297 (SC); xiii) Malabar Industrial Co. Ltd. v/s CIT, [2000] 243 ITR 83 (SC); xiv) Venkatakrishna Rice Co. v/s CIT, [1987] 163 ITR 129 (Mad.); xv) Bismillah Trading Co. v/s IO, [2001] 248 ITR 292 (Ker.); xvi) Smt. T…

Rpw Projects P.Ltd, Mumbai vs. Pr CIT 8, Mumbai

In the result, the appeal is allowed

ITA 3836/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Mar 2019AY 2012-13

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2012-13 Rpw Projects Private Limited Principal Commissioner Of (Earlier Known As Essel Rpw Income Tax Circle-8, Room Vs. Projects Private Limited 135, No. 611, 6Th Floor, Aayakar Continental Building Dr. Annie Bhavan, M.K. Road, Mumbai- Besant Road, Worli, Mumbai- 400020. 400018. Pan No. Aaecm1665J Appellant Respondent Assessee By : Dr. K. Shivram, Sr. Advocate & : Mr. Rahul Hakani, Ar Revenue By : Mr. A.K. Srivastava, Cit-Dr Date Of Hearing : 26/12/2018 Date Of Pronouncement : 25/03/2019

For Appellant: Dr. K. Shivram, Sr. Advocate &For Respondent: Mr. A.K. Srivastava, CIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 RPW Projects Private Limited Principal Commissioner of (earlier known as Essel RPW Income Tax Circle-8, Room Vs. Projects Private Limited 135, No. 611, 6th Floor, Aayakar Continental Building Dr. Annie Bhavan, M.K. Road, Mumbai- Besant Road, Worli, Mumbai- 400020. 400018. PAN No. AAECM1665J Appellant Respondent Assessee by : Dr. K. Shivram, Sr. Advocate & : Mr. Rahul Hakani, AR Revenue by : Mr. A.K. Srivastava, CIT-DR Date of Hearing : 26/12/20…