Confederation of Real Estate Developers Association of India v. ACIT

119 Taxmann.com 491Income Tax Appellate Tribunal#22161 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2021.

Judgments citing Confederation of Real Estate Developers Association of India v. ACIT

Southern Gujarat Chamber Trade & Industry Development Centre, Surat vs. Income Tax Officer, Surat

In the result the grounds of appeal raised by the assessee are allowed

ITA 910/AHD/2016[2011-12]Status: DisposedITAT Surat06 Jul 2021AY 2011-12

Bench: Shri Pawan Singh () & Dr. Arjun Lal Saini ()

For Appellant: Mr. Rasesh Shah & Ms ChaitaliFor Respondent: Mr. O.P. Vaishnav, CIT-DR
Section 11Section 12ASection 142(1)Section 2Section 2(15)Section 234ASection 234BSection 254(1)

…/2017 (Del. Trib)]  Society of Indian Automobile Manufacturers Vs ITO [159 ITD 659(Del. Trib.)] 8 Assessment Year.2011-12 Southern Gujarat Chamber Trade & Industry Development Centre  Confederation of Real Estate Developers Association of India. Vs. ACIT [119 Taxmann.com 491 (Mum Trib.)]  IP India Foundation vs. DIT [38 ITR(Trib.) 195 (Hyd. Trib)]  Fragrance & Flavors Association of India vs. DDIT [92 taxmann.com 325 (MumTribunal)]  India Trade Promotion Organization vs. DCIT [371 ITR 333(Delhi High Court)]  Indian Chamber of Commerce vs. ITO [52 taxmann.com 52 (Kol. Trib.)] 7. The assessee has also filed…

All India Photographic Trade and Industry Association, Mumbai vs. ITO (E)-1(1), Mumbai

The appeal of the assessee is allowed in terms of our observations recorded hereinabove

ITA 1705/MUM/2019[2014-15]Status: DisposedITAT Mumbai04 Mar 2021AY 2014-15

Bench: Sri Rajesh Kumar, Am & Sri Amarjit Singh, Jm आमकय अऩीर सं./ Ita No. 1387/Mum/2020 (यनधाायण वषा / Assessment Years 2013-14) आमकय अऩीर सं./ Ita No. 1705/Mum/2019 (यनधाायण वषा / Assessment Years 2014-15) All India Photographic Trade & The Income Tax Officer(E) Industry Association Ward 1(1), Mumbai 1 S T C-3/6, Taj Building, 210, फनाभ/ Floor, Dr. D.N. Road, Fort, Vs. Mumbai (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सं./Pan No. Aaaaa0042K अऩीराथी की ओय से/ Appellant By : Shri Kirit Sanghvi, Ar प्रत्मथी की ओय से/ Respondent By : Shri Brajendra Kumar, Dr सुनवाई की तायीख / Date Of Hearing: 22.12.2021 घोषणा की तायीख / Date Of Pronouncement: 04.03.2021

For Appellant: Shri Kirit Sanghvi, ARFor Respondent: Shri Brajendra Kumar, DR
Section 11Section 12ASection 143(3)Section 2(15)

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री याजेश कुभाय, रेखा सदस्म एवं श्री अभयजीत ससंह, न्मायमक सदस्म के सभऺ । BEFORE SRI RAJESH KUMAR, AM and Sri AMARJIT SINGH, JM आमकय अऩीर सं./ ITA No. 1387/Mum/2020 (यनधाायण वषा / Assessment Years 2013-14) आमकय अऩीर सं./ ITA No. 1705/Mum/2019 (यनधाायण वषा / Assessment Years 2014-15) All India Photographic Trade and The Income Tax Officer(E) Industry Association Ward 1(1), Mumbai 1 s t C-3/6, Taj Building, 210, फनाभ/ Floor, Dr. D.N. Road, Fort, Vs. Mumbai (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सं./P…

Indian Beauty and Hygiene Association, Mumbai vs. ITO(E)1(3), Mumbai

In the result, appeal is allowed for statistical purposes

ITA 566/MUM/2019[2013-14]Status: DisposedITAT Mumbai25 Nov 2020AY 2013-14

Bench: Shri Saktijit Dey

For Appellant: Shri Madhur AggarwalFor Respondent: Shri Sanjay J. Sethi
Section 11Section 12ASection 2(15)Section 26

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC–II” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.566/Mum./2019 (Assessment Year : 2013–14) Indian Beauty And Hygiene Association 504, Midas, 5th Floor, Sahar Plaza Complex, M.V. Road, Near Kohinoor ……………. Appellant Hotel, Andheri (E), Mumbai 400 059 PAN – AAATHI1252J v/s Income Tax Officer (Exemp.) ……………. Respondent Ward–3, Mumbai Revenue by : Shri Sanjay J. Sethi Assessee by : Shri Madhur Aggarwal Date of Hearing – 09.11.2020 Date of Order – 25.11.2020 O R D E R Captioned appeal has been filed by the assessee challenging the order dated 30th Nove…