CIT v. Tulip Finance Ltd.

178 Taxmann 182High Court2009#17025 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

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Judgments citing CIT v. Tulip Finance Ltd.

ACIT, Central Circle-2(1), Mumbai vs. M/S Luxora Realtors P. Ltd., Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1096/MUM/2020[2013-14]Status: DisposedITAT Mumbai08 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bleacit – Central Circle – 2(1) V. M/S. Luxora Realtors Pvt. Ltd., Room No. 804, 8Th Floor Soham House, Hari Om Nagar Aayakar Bhavan, M.K. Road Opp. Eastern Express Highway Mumbai - 400020 Mulund(E), Mumbai – 400081 Pan: Aabco3197J (Appellant) (Respondent) Assessee By : Shri Kishore Dewani Department By : Ms. Shailja Rai

For Appellant: Shri Kishore DewaniFor Respondent: Ms. Shailja Rai

Section 132(1)Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ACIT – Central Circle – 2(1) v. M/s. Luxora Realtors Pvt. Ltd., Room No. 804, 8th Floor Soham House, Hari Om Nagar Aayakar Bhavan, M.K. Road Opp. Eastern Express Highway Mumbai - 400020 Mulund(E), Mumbai – 400081 PAN: AABCO3197J (Appellant) (Respondent) Assessee by : Shri Kishore Dewani Department by : Ms. Shailja Rai Date of Hearing : 13.01.2022 Date of Pronouncement : 08.02.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed…

ITO 15(2)(2), Mumbai vs. Luxtra Realtors P.Ltd, Mumbai

ITA 6202/MUM/2016[2012-13]Status: DisposedITAT Mumbai19 Jun 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm Ito-15(2)(2), Mumbai Vs. M/S. Luxora Realtors Pvt.Ltd., Room No.802, 8Th Floor Soham House, Hari Om Nagar Old Cgo Building Off. Eastern Express Highway M.K.Road, Near Checknaka Mumbai – 400 020 Mulund (E), Mumbai- 400081 Pan/Gir No.Aabco3197J (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH, JM ITO-15(2)(2), Mumbai Vs. M/s. Luxora Realtors Pvt.Ltd., Room No.802, 8th Floor Soham House, Hari Om Nagar Old CGO Building Off. Eastern Express Highway M.K.Road, Near Checknaka Mumbai – 400 020 Mulund (E), Mumbai- 400081 PAN/GIR No.AABCO3197J (Appellant) .. (Respondent) Revenue by Shri Hiro Rai and Shri Dhasan Gandhi Assessee by Shri B. Yadagiri Date of Hearing 17/06/2019 Date of Pronouncement 19/06/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.6202/Mum/2016 for A.Y.2012-13 ar…

Seeram Padmanabha Jewellers Private Limited, Eluru vs. ITO, Ward-1, Eluru

In the result, the appeal of the assessee is allowed

ITA 468/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam06 Nov 2018AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.468/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2013-2014) M/S Seeram Padmanabha Vs. Income Tax Officer Jewellers Pvt. Ltd. Ward-1 D.No.6A-2-6, Near Gandhi Statue Eluru Southern Street Eluru [Pan :Aaqcs9501F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Suman Malik, DR

Section 68

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.468/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2013-2014) M/s Seeram Padmanabha Vs. Income Tax Officer Jewellers Pvt. Ltd. Ward-1 D.No.6A-2-6, Near Gandhi Statue Eluru Southern Street Eluru [PAN :AAQCS9501F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee by : Shri G.V.N.Hari, AR ि…

Idhasoft Ltd., Mumbai vs. DCIT - 15(2)(1), Mumbai

ITA 5139/MUM/2016[2007-08]Status: DisposedITAT Mumbai13 Jul 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Idhasoft Ltd. Dcit-15(2)(1), 3, Narayan Building, Room No.357, 3Rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aabci6090G Assessment Year: 2007-08 Dcit-15(2)(1), M/S Idhasoft Ltd. Room No.357, 3Rd Floor 3, Narayan Building, बनाम/ Aayakar Bhavan, 23 L. N. Road, Dadar East, Vs. M. K. Road, Mumbai-400014 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aabci6090G

Section 142(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2007-08 M/s Idhasoft Ltd. DCIT-15(2)(1), 3, Narayan Building, Room No.357, 3rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AABCI6090G Assessment Year: 2007-08 DCIT-15(2)(1), M/s Idhasoft Ltd. Room No.357, 3rd Floor 3, Narayan Building,…

ITO, Ward - 3(4), Kolkata vs. M/S. Chitravali Sales (P) Ltd., Kolkata

In the result, the appeal of the revenue is dismissed and cross objection of the assessee is allowed

ITA 1258/KOL/2010[2006-07]Status: DisposedITAT Kolkata10 Aug 2016AY 2006-07

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Subash Agarwal, Advocate &For Respondent: Shri Niraj Kumar, CIT, DR

Section 133(6)Section 143(3)(ii)Section 68

…1 ITA No. 1258/Kol/2010 & CO No.116 of 2010 Chitravali Sales (P) Ltd. AY 2006-07 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1258/Kol/2010 Assessment Year: 2006-07 Income-tax Officer, Wd-3(4), Kolkata. Vs. M/s. Chitravali Sales (P) Ltd. (PAN: AABCC2251R) (Appellant) (Respondent) & C.O. No.116/Kol/2010 In I.T.A No. 1258/Kol/2014 Assessment Year: 2006-07 M/s. Chitravali Sales (P) Ltd. Vs. Income-tax Officer, Wd-3(4), Kolkata. (Cross Objector) (Respondent) Date of hearing: 05.07.2016 Date of pronouncement: 10.08.2016 For t…