CIT V. S. K Tekriwal 361 ITR 432 (Kol), DCIT v. S. K Tekriwal

17 Taxmann.com 158Reported decision2012#13575 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 14A Section 244A Section 36(1)(vii)Section 36(1)(viia)Section 40(a)(ia)Section 43B Section 80-IA

Judgments citing CIT V. S. K Tekriwal 361 ITR 432 (Kol), DCIT v. S. K Tekriwal

Asst CIT 2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result appeal filed by the assessee as well as revenue stands partly allowed for statistical purposes

ITA 3882/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Apr 2026AY 2010-11

Bench: Smt. Beena Pillai () & Shri Jagadish ()

Section 14ASection 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) & SHRI JAGADISH (ACCOUNTANT MEMBER) I.T.A. No. 3680/Mum/2017 Assessment Year: 2010-11 State Bank of India Vs. The Assistant Commissioner of Financial Reporting & Taxation Income-tax, Circle-2(2)(1), Dept. Mumbai 3rd Floor, Corporate Centre Madam Cama Road Nariman Point Mumbai - 400021 [PAN: AAACS8577K] (Appellant) (Respondent) I.T.A. No. 3882/Mum/2017 Assessment Year: 2010-11 The Assistant Commissioner Vs. State Bank of India of Income-tax, Circle-2(2)(1), Financial Reporting & Taxation Mumbai Dept. 3rd Floor, Corpor…

State Bank of India, Mumbai vs. Asst CIT Cir 2(2), Mumbai

In the result appeal filed by the assessee as well as revenue stands partly allowed for statistical purposes

ITA 3680/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Apr 2026AY 2010-11

Bench: Smt. Beena Pillai () & Shri Jagadish ()

Section 14ASection 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 43B

Ciba India Ltd, Mumbai vs. DCIT (OSD) RG 8(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1381/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2023AY 2009-10

Section 143(3)Section 14ASection 234DSection 244ASection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI G.S. PANNU, HON’BLE PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER M/s. Ciba India Vs. The Deputy Commissioner Ltd.(Through their of Income Tax (OSD) successor Range-8(1) BASF India Limited) Mumbai Vibgyar Towers Aayakar Bhavan Unit No.101, 1st Floor M.K.Road, Block, C-62 Mumbai – 400 020 Bandra Kurla Complex Bandra (E) Mumbai – 400 051 PAN/GIR No.AAACC4147P (Appellant) .. (Respondent) Assessee by Shri Madhur Agrawal a/s. Shri Ninad Patade Revenue by Ms. Samruddhi Hande Date of Hearing 25/01/2023 Date of Pronouncement 19/04/2023 आदेश / O R D…

DCIT, Rohtak vs. M/S. Mahanadi Coal Transport, Rohtak

In the result, the appeal of the Revenue is dismissed

ITA 4708/DEL/2015[2011-12]Status: DisposedITAT Delhi07 Feb 2019AY 2011-12

Bench: Shrik. Narasimha Chary & Shri O. P. Meena

Section 143Section 194CSection 40

…DCIT Rohtak Circle v. M/s. Mahanadi Coal Transport /I.T.A. No. 4708/Del/2015/A.Y.11-12 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”NEW DELHI BEFORE SHRIK. NARASIMHA CHARY, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No. 4708/Del/2015: Assessment Year: 2011-12 Deputy Commissioner of Income- Vs. M/s. Mahanadi Transport Tax, Circle – Rohtak House No. 199, Sector No.14, Rohtak PAN:AAQFM 9726 M Appellant Respondent Assessee by Shri A.K. Jain, Advocate Revenue by Smt. Nain Soin Kapil, Sr. D.R. Date of hearing 07.02.2019 Date of pronouncement 07.02.2019 ORDER PER O. P. MEENA, AM…

M/S Neemrana Hotels Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, ground no. 4 stands allowed

ITA 2893/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Nov 2018AY 2008-09

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2008-09

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri Gaurav Sharma, Sr. DR

Section 194CSection 194ISection 40Section 40a

…ITA No. 2893/Del/2013 Assessment year 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 Neemrana Hotels Pvt. Ltd., Addl. CIT, A-58, Nizamuddin East, Range 13, vs New Delhi-110013 New Delhi. (PAN: AAACN0674J) Appellant Respondent Appellant by: Shri Salil Kapoor, Advocate Shri Sumit Lal Chandani, Adv. Ms Pallavi Saigal, Advocate Respondent by : Shri Gaurav Sharma, Sr. DR Date of hearing: 30.08.2018 Date of pronouncement: 27.11.2018 O R D E R PER SUDHANSHU SRIVASTAVA, JUD…

Ciba India Ltd ( Through Their Succesors Basf India Ltd), Mumbai vs. Addl CIT Cir 8(1), Mumbai

The appeal of the assessee is partly allowed for

ITA 759/MUM/2012[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2007-08 Ciba India Limited (Through Addl. Cit, Their Successors Basf India Circle-8(1), बनाम/ Ltd.), 1St Floor, Vibgyor Aayakar Bhavan, Vs. Towers, Unit No.101, M.K. Road, Plot No.C-62, G-Block, Mumbai-400020 Bandra Kurla Complex, Bandra (East), Mumbai-400051 Pan No. Aaccr3698A (राज"व /Revenue) ("नधा"रती /Assessee)

Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ सी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2007-08 Ciba India Limited (through Addl. CIT, their successors BASF India Circle-8(1), बनाम/ Ltd.), 1st Floor, Vibgyor Aayakar Bhavan, Vs. Towers, Unit No.101, M.K. Road, Plot No.C-62, G-Block, Mumbai-400020 Bandra Kurla Complex, Bandra (East), Mumbai-400051 PAN No. AACCR3698A (राज"व /Revenue) ("नधा"रती /Assessee) "नधा"रती क" ओर से / Assessee by…

ACIT 11(1), Mumbai vs. Lamhas Satellite Services Ltd, Navi Mumbai

ITA 5966/MUM/2013[2010-11]Status: DisposedITAT Mumbai16 Mar 2016AY 2010-11

For Appellant: Shri Shailesh N. DoshiFor Respondent: Shri M. Murli

Section 143(3)Section 194Section 194CSection 194JSection 254(1)Section 40

…आयकर अपीलीय अिधकरण, मुंबई “ए” खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amit Shukla,Judicial Member आयकर अपील सं./I.T.A. No.5966/Mum/2013 िनधा"रण वष" / Assessment Year: 2010-11 Asstt. CIT-11(1) M/s. Lamhas Satellite Services Ltd. Tribunal-161, Tower No.1, 6th Floor Room No.439, Aayakar Bhavan, MK Road International Imfortek, P.A. Vashi, Vs. Mumbai-400 020. Railway Station Complex Vashi, Sector-30,Navi Mumbai-400 705. PAN:AACCL 8423 B (अपीलाथ" /Appellant) (""थ" / Respondent) ""या"ेप सं./C.O. No.134/Mum/2015…