CIT v. Sane & Doshi Enterprises

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing CIT v. Sane & Doshi Enterprises

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, the Revenue’s appeal is dismissed

ITA 124/HYD/2020[2012-13]Status: DisposedITAT Hyderabad07 Oct 2021AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Respondent: Sri Rohit Mujumdar, D.R

Section 115Section 115JSection 143(2)Section 143(3)Section 24Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘B’ BENCH : Hyderabad (Through Video Conference) Before Smt. P. Madhavi Devi, Judicial Member And Shri A. Mohan Alankamony, Accountant Member ITA No.124/Hyd./2020 Assessment Year: 2012-13 Dy.CIT, Circle 1(2) vs. M/s Cache Properties Pvt. Ltd. Hyderabad Hyderabad [PAN: AABCC8341C] (Appellant) (Respondent) For Department: Sri Rohit Mujumdar, D.R For Asessee : Sh Murali Mohana Rao, A.R Date of Hearing : 18/08/2021 Date of Pronouncement : 07/10/2021 O R D E R PER P. MADHAVI DEVI, JM This is Revenue’s appeal for A.Y. 2012-13 against the order of CIT(Appeals)-1, H…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, both the appeals of revenue are dismissed

ITA 65/HYD/2020[2013-14]Status: DisposedITAT Hyderabad09 Jun 2021AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar

Section 115JSection 143(1)Section 143(3)Section 148Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 64 & 65/H/2020 Assessment Year: 2011-12 & 2013-14 Dy. Commissioner of Vs. Cache Properties Pvt. Income-tax, Circle – 1(2), Ltd., Hyderabad. Hyderabad. (Appellant) (Respondent) Revenue by: Shri Rohit Mujumdar Assessee by: Shri P. Murali Mohan Rao Date of hearing: 10/05/2021 Date of pronouncement: 11/06/2021 O R D E R PER L.P. SAHU, A.M.: These appeal filed by the Revenue are directed against CIT(A) – 1, Hyderab…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, both the appeals of revenue are dismissed

ITA 64/HYD/2020[2011-12]Status: DisposedITAT Hyderabad09 Jun 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar

Section 115JSection 143(1)Section 143(3)Section 148Section 24

Cache Properties Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad

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

ITA 571/HYD/2018[2014-15]Status: DisposedITAT Hyderabad27 May 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Respondent: Smt. Neeju Gupta, DR

Section 115JSection 143(2)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER I.T.A. No. 571/HYD/2018 Assessment Year: 2014-15 Cache Properties Private Limited, Deputy Commissioner HYDERABAD Vs of Income Tax, [PAN: AABCC8341C] Circle-1(2), HYDERABAD (Appellant) (Respondent) : Shri P. Murali Mohana Rao, AR For Assessee For Revenue : Smt. Neeju Gupta, DR : 26-02-2019 Date of Hearing Date of Pronouncement : 27-05-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : This is assessee’s appeal for the AY. 2014-15, against the order of th…

M/S.3Nn Corporation, Mumbai vs. Pr.CIT-27, Mumbai

In the result, the appeal of assessee is allowed

ITA 2637/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Apr 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Shekhar Gupta, ARFor Respondent: Shri Ajay Kumar (CIT DR)

Section 143(3)Section 23(1)(a)Section 263

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 2637/Mum/2018 (inaQa-arNa baYa- / Assessment Year 2013-14) 3NN Corporation The Asst. Commissioner of Flat No. B, 1st Floor, Plot No. Income Tax, Circle-27(3), 185, Jagdish Building, 15 th Vs. 417, Vashi Railway Station Road, Chembur, Complex, Tower 6, Vashi, Mumbai-400 071 Navi Mumbai .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा िं./PAN No. A…

Sane & Doshi Enterparises, Mumbai vs. Jt CIT 17(3), Mumbai

In the result appeal of the assessee is dismissed

ITA 998/MUM/2016[2012-13]Status: DisposedITAT Mumbai08 Aug 2018AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri. S.C. TiwariFor Respondent: Shri V. Justin, DR

Section 143(3)Section 24Section 48

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.998/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) बिाम/ M/s. Sane & Doshi Jt. CIT 17(3) Enterprises, 1st floor, 12, Ali Chambers, Aayakar Bhavan, v. Tamarind Lane, Fort, M.K. Road, Mumbai-400023 Churchgate, Mumbai-400020 स्थायी ऱेखा सं./ PAN : AAAFS6687D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. S.C. Tiwari Revenue by : Shri V. Justin, DR सुनवाई की तारीख /Date of Hearing : 12…