Commissioner of Income-tax, Mysore v. Canara Housing Development Co.

62 Taxmann.com 250High Court2015#4222 most cited
28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2021.

Judgments citing Commissioner of Income-tax, Mysore v. Canara Housing Development Co.

Assistant Commissioner of Income Tax, Central Circle-2(2), Bangalore vs. M/S Century Real Estate Holdings Pvt Ltd, Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 1592/BANG/2017[2011-12]Status: DisposedITAT Bangalore22 Sept 2021AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.R.Ramakrishnan, CAFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.1590/Bang/2017: Asst.Year 2010-2011 ITA No.1589/Bang/2017: Asst.Year 2011-2012 & CO No.34/Bang/2019 : Asst.Year 2011-2012 M/s.Century Real Estate Holdings The Dy.Commissioner of Private Limited, JP Technopark Income-tax, Central Circle 2(2) v. Bangalore. 4th Floor, No.3/1 Millers Road Bangalore – 560 052. PAN : AADCC0651M. (Appellant) (Respondent) ITA No.1592/Bang/2017: Asst.Year 2011-2012 The Dy.Commissioner of Income- M/s.Century Real Estate tax, Central Circle 2(2) Holdings Pr…

Century Real Estate Holdings Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(2), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 1590/BANG/2017[2010-11]Status: DisposedITAT Bangalore22 Sept 2021AY 2010-11

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.R.Ramakrishnan, CAFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.1590/Bang/2017: Asst.Year 2010-2011 ITA No.1589/Bang/2017: Asst.Year 2011-2012 & CO No.34/Bang/2019 : Asst.Year 2011-2012 M/s.Century Real Estate Holdings The Dy.Commissioner of Private Limited, JP Technopark Income-tax, Central Circle 2(2) v. Bangalore. 4th Floor, No.3/1 Millers Road Bangalore – 560 052. PAN : AADCC0651M. (Appellant) (Respondent) ITA No.1592/Bang/2017: Asst.Year 2011-2012 The Dy.Commissioner of Income- M/s.Century Real Estate tax, Central Circle 2(2) Holdings Pr…

Century Real Estate Holdings Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(2), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 1589/BANG/2017[2011-12]Status: DisposedITAT Bangalore22 Sept 2021AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.R.Ramakrishnan, CAFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.1590/Bang/2017: Asst.Year 2010-2011 ITA No.1589/Bang/2017: Asst.Year 2011-2012 & CO No.34/Bang/2019 : Asst.Year 2011-2012 M/s.Century Real Estate Holdings The Dy.Commissioner of Private Limited, JP Technopark Income-tax, Central Circle 2(2) v. Bangalore. 4th Floor, No.3/1 Millers Road Bangalore – 560 052. PAN : AADCC0651M. (Appellant) (Respondent) ITA No.1592/Bang/2017: Asst.Year 2011-2012 The Dy.Commissioner of Income- M/s.Century Real Estate tax, Central Circle 2(2) Holdings Pr…

Jay Ketan Parikh, Mumbai vs. The Dy CIT Central Circle-1(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1955/MUM/2020[2006-07]Status: DisposedITAT Mumbai07 Apr 2021AY 2006-07

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri Rahul Raman, D.R
Section 132Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.1955 & 1956/M/2020 Assessment Years: 2006-07, 2007-08, Mr. Jay Ketan Parikh, The Dy. CIT, 94-D, Tahne Heights, Central Circle-1(2), 66, Nepean Sea Road, 904, 9th Floor, Mumbai- 400 049 Vs. Old CGO Building, PAN: AAIPP6681J Pratishtha Bhavan Annexe, M.K. Road, Mumbai - 400020 (Appellant) (Respondent) ITA Nos.1957 & 1958/M/2020 Assessment Years: 2006-07 & 2007-08 Mr. Raj Hiten Parikh, The Dy. CIT, 42C, Laxmi Nivas, Central Circle-1(2), 87 Nepean Sea Road, Vs…

Assistant Commissioner of Income Tax Central Circle-2(2), Bangalore vs. M/S Gmr Infrastructure Ltd, Bangalore

In the result appeal is filed by assessee as well as revenue stands allowed for statistical purposes and cross objection filed by assessee becomes infructuous

ITA 1581/BANG/2017[2009-10]Status: DisposedITAT Bangalore28 Oct 2020AY 2009-10

Bench: Shri A.K Garodia & Smt. Beena Pillaiassessment Year : 2009-10

For Respondent: Shri Muzaffar Hussain, CIT (DR)
Section 14Section 143Section 143(3)Section 144CSection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI A.K GARODIA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2009-10 The Asst. Commissioner of Vs. M/s GMR Infrastructure Ltd., Income-tax, No.25/1, SKIP House, Central Circle-2(2), Museum Road, Bengaluru Bengaluru-560 025. PAN – AABCG 8889 P APPELLANT RESPONDENT ITA No.1427 & 1428/Bang/2017 Assessment Year : 2008-09 & 2009-10 CO No.02/Bang/2018 Assessment Year : 2009-10 M/s GMR Infrastructure Ltd., Vs. The Asst. Commissioner of No.25/1, SKIP House, Income-tax, Museum Road, Central Circle-2(2), Bengaluru-560 025.…

Sri H.J.Siwani, Bangalore vs. The Deputy Commissioner of Income Tax Central Circle-1(4), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 512/BANG/2017[2013-14]Status: DisposedITAT Bangalore26 Oct 2020AY 2013-14

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Sri M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(4), Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 511/BANG/2017[2013-14]Status: DisposedITAT Bangalore26 Oct 2020AY 2013-14

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.H.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1939/BANG/2016[2012-13]Status: DisposedITAT Bangalore26 Oct 2020AY 2012-13

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.H.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1938/BANG/2016[2011-12]Status: DisposedITAT Bangalore26 Oct 2020AY 2011-12

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.H.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1937/BANG/2016[2010-11]Status: DisposedITAT Bangalore26 Oct 2020AY 2010-11

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.H.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1936/BANG/2016[2009-10]Status: DisposedITAT Bangalore26 Oct 2020AY 2009-10

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.H.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1935/BANG/2016[2008-09]Status: DisposedITAT Bangalore26 Oct 2020AY 2008-09

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.H.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1934/BANG/2016[2006-07]Status: DisposedITAT Bangalore26 Oct 2020AY 2006-07

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1933/BANG/2016[2012-13]Status: DisposedITAT Bangalore26 Oct 2020AY 2012-13

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1932/BANG/2016[2011-12]Status: DisposedITAT Bangalore26 Oct 2020AY 2011-12

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1931/BANG/2016[2010-11]Status: DisposedITAT Bangalore26 Oct 2020AY 2010-11

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1930/BANG/2016[2009-10]Status: DisposedITAT Bangalore26 Oct 2020AY 2009-10

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1929/BANG/2016[2008-09]Status: DisposedITAT Bangalore26 Oct 2020AY 2008-09

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

Shri.M.J.Siwani, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 1928/BANG/2016[2006-07]Status: DisposedITAT Bangalore26 Oct 2020AY 2006-07

Bench: Shri B. R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri V. Chandra Sekhar, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 132Section 143(3)Section 153ASection 153C

…ITA Nos.1928 to 1939/Bang/2016 & ITA Nos.511&512/Bang/2017 Shri M.J. Siwani & Shri H.J. Siwani, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.1928 to 1933/Bang/2016 & ITA No.511/Bang/2017 Assessment Years: 2006-07 & 2008-09 to 2013-14 respectively Shri M.J. Siwani H.M. Geneva House Deputy Commissioner of No.14, Cunningham Road Income-tax Vs. Bangalore-560 052 Central Range-1(4) Bangalore PAN NO : AHWPS5879E APPELLANT RESPONDENT ITA Nos.1934 to 1939/Bang/2016 & ITA No.512/Bang/2017 As…

M/S.Gmr Energy Limited, Bangalore vs. Dy. Commissioner of Income-Tax, Bangalore

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 1917/BANG/2016[2007-08]Status: DisposedITAT Bangalore09 Sept 2020AY 2007-08

Bench: Shri. A.K Garodia & Smt. Beena Pillaiassessment Year : 2007–08

For Appellant: Shri Sunil Jain, C.AFor Respondent: Shri T Roumuan Paite, CIT (DR)
Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. A.K GARODIA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2007–08 M/s GMR Energy Ltd., The Dy. Commissioner of 25/1, Skip House, Income Tax, Museum Road, Central Circle-2(2), Bengaluru-560 025. Vs. Bengaluru. PAN – AAACT 8420 A APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, C.A Respondent by : Shri T Roumuan Paite, CIT (DR) Date of Hearing : 02-09-2020 Date of Pronouncement : 09-09-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been restored back to this Tribunal by Hon’ble Karnataka H…

Commissioner of Income-tax, Mysore v. Canara Housing Development Co. (62 Taxmann.com 250) — Cited in 28 Judgments | BharatTax