CIT v. Sri. Vinayaga Pictures

141 ITR 903High Court#22524 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing CIT v. Sri. Vinayaga Pictures

Deputy Commissioner of Income Tax, Bangalore vs. M/S. Bharat Infra Tech (P)Ltd, Bangalore

In the result, the appeal in ITA No

ITA 1443/BANG/2014[2008-09]Status: DisposedITAT Bangalore23 Mar 2023AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Years: 2008-09

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Smt. Neera Malhotra, CIT (DR)

Section 139(1)Section 142(1)Section 143(3)

…iness. b. CIT, Mysore Vs. Y. V.Sreenivas Murthy, 63 ITR 306 [Mysore High Court] c. CIT Vs. Abdul Razak & Co., 136 ITR 825 [Guj] d. Tar & bitumen Products Ltd., Vs. CIT, 136 ITR 833 [Cal], e. CIT Vs. Sri. Vinayaga Pictures, 161 ITR 65 [Mad], f CIT Vs. K.MMody, 141 ITR 903 [Born], g. Bilasrai Juharmal Vs. CIT, 141 ITR 915 [Born], h. CIT Vs. Cresent Films (P) Ltd., 248 ITR 670 [Mad], i. CIT Vs. Essen (F) Ltd., 49 ITR 109 [Mad]" 16. The Id. CIT(A), after considering the above submissions had allowed the relief. The Id. CIT(DR) has not placed any material on record controverting the findings of CIT(A) and since the or…

Deputy Commissioner of Income Tax, Bangalore vs. M/S Bharat Infra Tech (P)Ltd, Bangalore

In the result, the issues in the Cross Objections raised have become infructuous and dismissed as such

ITA 1442/BANG/2014[2010-11]Status: DisposedITAT Bangalore19 Jan 2018AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Smt. Vandana Sagar, CIT (DR)

Section 132Section 143Section 143(3)Section 153ASection 153CSection 40A(3)

…ess. b. CIT, Mysore Vs. Y. V.Sreenivas Murthy, 63 ITR 306 [Mysore High Court] c. CIT Vs. Abdul Razak & Co., 136 ITR 825 [Guj] d. Tar & bitumen Products Ltd., Vs. CIT, 136 ITR 833 [Cal], e. CIT Vs. Sri. Vinayaga Pictures, 161 ITR 65 [Mad], f. CIT Vs. K.M.Mody, 141 ITR 903 [Born], g. Bilasrai Juharmal Vs. CIT, 141 ITR 915 [Born], h. CIT Vs. Cresent Films (P) Ltd., 248 ITR 670 [Mad], i. CIT Vs. Essen (P) Ltd., 49 ITR 109 [Mad]” 16. The ld. CIT(A), after considering the above submissions had allowed the relief. The ld. CIT(DR) has not placed any material on record controverting the findings of CIT(A) and since the o…

Nareshkumar Malhotra, Mumbai vs. ACIT Cir 19(1), Mumbai

In the result appeals of the assessee is allowed

ITA 7953/MUM/2010[2004-05]Status: DisposedITAT Mumbai28 Apr 2017AY 2004-05

Bench: Shri G.S. Pannu & Shri Pawan Singh

Section 143Section 253Section 254(1)Section 271(1)(c)Section 274Section 57

…ITA No.7953/M/2010 Naresh Kumar Malhotra IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.7953/Mum/2010 for Assessment Year: 2004-05 Naresh Kumar Malhotra, ACIT, C/o KPMG, 1st Floor, Central Circle-19(1) Lodha Excelus, Apollo Mills Mumbai Vs. Compound, N.M. Joshi Marg, Mumbai -400061 (Appellant) (Respondent) Assessee represented by S/Sh. Naresh Kumar, Paras Savla and Ms. Sharddha Swarup - ARs Revenue represented by Sh. Suman Kumar -DR Date of hearing 17.04.2017 Date of order 28.04.2017 Order under section 254(1) of…