CIT v. Stewarts & Lloyds of India Ltd.

28 Taxmann 381High Court1986#24185 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT v. Stewarts & Lloyds of India Ltd.

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4592/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4591/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Oct 2017AY 2010-11

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

ACIT 21(2), Mumbai vs. Kiran Aggarwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1055/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

CIT v. Stewarts & Lloyds of India Ltd. (28 Taxmann 381) — Cited in 3 Judgments | BharatTax