CIT v. Petals Engineers (P.) Ltd.

42 Taxmann.com 433High Court2014#24938 most cited

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

Judgments citing CIT v. Petals Engineers (P.) Ltd.

DCIT Cen Cir 8(2), Mumbai vs. Dorf Ketal Chemicals (I) P.Ltd, Mumbai

In the result, the appeals are allowed for statistical purposes

ITA 4682/MUM/2017[2005-06]Status: DisposedITAT Mumbai18 Oct 2019AY 2005-06

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2004-05 & Assessment Year: 2005-06

For Appellant: Mr. Nilesh Patel, ARFor Respondent: Mr.Rajesh Ojha, &

Section 132(1)Section 139Section 139(1)Section 143(3)Section 153ASection 251Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI RAVISH SOOD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2004-05 & Assessment Year: 2005-06 Dy. CIT, CC-8(2), 6th floor, Room M/s Dorf-Ketal Chemical (I) No. 658, AayakarBhavan, M.K. Vs. Pvt. Ltd. Drof Ketal Towers, Road, Mumbai-400020. D’Monte Lane, Oriem, Malad (W), Mumbai-400064. PAN No. AAACD3819P Appellant Respondent Revenue by : Mr.Rajesh Ojha, & Assessee by : Mr. Nilesh Patel, AR Date of Hearing : 23/07/2019 Date of pronouncement: 18/10/2019 ORDER PER N.K. PRADHAN, AM The captioned appeals filed…

M/S Shiv Kumar Sushil Kumar Tea Enterprises Pvt. Ltd., Kota vs. Assistant Commissioner of Income Tax, Circle-1, Kota

In the result, appeal of the assessee is allowed

ITA 75/JPR/2019[2013-14]Status: DisposedITAT Jaipur05 Aug 2019AY 2013-14

For Appellant: Shri B.L. Bhojwani (CA)For Respondent: Shri Kailash Mangal (Addl.CIT)

Section 271(1)(c)Section 44ASection 80ASection 80ISection 80J

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 75/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2013-14 M/s Shiv Kumar Sushil Kumar cuke A.C.I.T., Vs. Tea Enterprises Pvt. Ltd. Circle-1, E-137-A, Road No. 5, IPIA, Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCS 5246 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri B.L. Bhojwani (CA) jktLo dh vksj ls@ Revenue by: S…

Bhoomivijay Properties Private Limited, Mumbai vs. Assistant Commissioner of Income Tax (OSD)-9(2)(1), Mumbai

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

ITA 7396/MUM/2017[2013-14]Status: DisposedITAT Mumbai19 Jun 2019AY 2013-14

Bench: Shri G.S. Pannu & Shri Sandeep Gosain

For Appellant: Shri Bhupendra Shah, ARFor Respondent: Shri Suman Kumar, DR

Section 115JSection 143(3)Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No A.Y. Appellant Respondent M/s. Bhoomi Vijay Properties Pvt Ltd., Flat Assistant Commissioner 7396/Mum/17 2013-14 No.703, Samarpan of Income Tax, Complex, Link Road, OSD -9(2)(1), Opp.Satam Wadi, MUMBAI Chakala, Andheri(East),Mumbai PAN No.AADCB 0560 E Appellant by : Shri Bhupendra Shah, AR Respondent by : Shri Suman Kumar, DR Date of Hearing : 06-06-2019 Date of Pronouncement : 19 - 06-2019 O R D E R PER G.S. PANNU, VICE PRESIDENT: The captioned appeal filed by…