Coronation Agro Industries Ltd. v. DCIT

FALGUN MAHESH OZA ,MUMBAI vs. ITO WARD 22(1)(1), MUMBAI

In the result, grounds of appeal of assesse is allowed

Bench: Shri Pawan Singh(Physical Hearing) Falgun Mahesh Oza Ito, Ward – 22(1)(1), Mumbai 3Rdfloow, Nandan Villa Model Town Vs Society Chs, Gulmohar Cross Road No. 7, Jvpd Scheme, Juhu, Mumbai – 400049. [Pan: Aaapo 0474 A] Appellant / Assessee Respondent / Revenue

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Falgun Mahesh Oza ITO, Ward – 22(1)(1), Mumbai 3rdFloow, Nandan Villa Model Town Vs Society CHS, Gulmohar Cross Road No. 7, JVPD Scheme, Juhu, Mumbai – 400049. [PAN: AAAPO 0474 A] Appellant / Assessee Respondent / Revenue Assessee by Miss Kinjal Bhuta, Advocate Revenue by Shri Surendra Mohan, Sr. DR Date of Institution 29.04.2025 Date of hearing 22.07.2025 Date of pronouncement 25.08.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee i…

GOKUL FUELCHEM PRIVATE LIMITED,MUMBAI vs. NATIONAL FACELESS ASSEMENT CENTRE , DELHI

In the result, the appeal filed by the assessee is allowed

Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G’ BENCH MUMBAI BEFORE: SHRI B.R. BASKARAN, ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, JUDICIAL MEMBER M/s. Gokul Fuelchem Vs. National Faceless Private Limited Assessment Centre 6/6, Bhagwati Delhi Apartment, S.V. Road Malad West Maharashtra-400 064 PAN/GIR No.AADCG2015K (Appellant) .. (Respondent) Assessee by Shri Vimal Punamiya & Shri Rahul Punmiya Revenue by Shri Dinesh A Chourasia Date of Hearing 30/05/2024 Date of Pronouncement 29/07/2024 आदेश / O R D E R PER B.R. BASKARAN (A.M): The assessee has filed this appeal challenging the order dated 20-12-2023 passed by…

JEAN ANTONY SEQUEIRA ,MUMBAI vs. INCOME TAX OFFICER-24(2)(2), MUMBAI

In the result, the appeal of the assessee is partly allowed for statistical purposes

Bench: Shri Amarjit Singhjean Antony Sequeira Vs. Income Tax Officer - Flat No. 702, 7Th Floor, 24(2)(2), Green Wood, I Wing, 514, 5Th Floor, Piramal Andheri Kurla Road, Chambers, Lal Baugh, Chakala, Andheri (E), Parel, Mumbai – 400 059 Mumbai – 400012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Abfps0055B Appellant .. Respondent Appellant By : K. Gopal A/W Om Kandalkar Respondent By : Prakash Kishinchandani Date Of Hearing 26.09.2023 Date Of Pronouncement 18.12.2023

…P a g e | 1 Jean Antony Sequerira Vs. ITO 24(2)(2) IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Jean Antony Sequeira Vs. Income Tax Officer - Flat No. 702, 7th Floor, 24(2)(2), Green Wood, I Wing, 514, 5th Floor, Piramal Andheri Kurla Road, Chambers, Lal Baugh, Chakala, Andheri (E), Parel, Mumbai – 400 059 Mumbai – 400012 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:ABFPS0055B Appellant .. Respondent Appellant by : K. Gopal a/w Om Kandalkar Respondent by : Prakash Kishinchandani Date of Hearing 26.09.2023 Date of Pronouncement 18.12.2023 आदेश / O R D E R Per…

SHRI HITESH JAWRILAL JAIN,MUMBAI vs. ITO, WARD-21(1)(4), MUMBAI

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Hitesh Jawrilal Jain, Income Tax Officer, A-18, Nandan Co. Op. Ward-21(1)(4), Hsg. Soc., Piramal Chambers, Vs. 224, Veer Savarkar Marg, Lalbaug, Parel, Mahim, Mumbai-400 012 Mumbai- 400 016 PAN: ABOPJ6744M (Appellant) (Respondent) Present for: Assessee by : Shri Ketan Vajani, A.R. Revenue by : Shri B. Laxmi Kanth, D.R. Date of Hearing : 13 . 07 . 2023 Date of Pronouncement : 29 . 08 . 2023 O R D E R Per : Kuldip Singh, Judicial Member: The appellant, M/s. Hitesh Jawrilal Jain (…

MR. ANKIT GIRISHKUMAR VASANI,MUMBAI vs. ITO 35(1) (2) , MUMBAI

In the result, the appeal filed by the assessee is allowed

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1593/Mum/2021 (A.Y. 2009-10) Vs. ITO-35(1)(2) Ankit Girishkumar Vasani B-705, Vandana Apartment Pratyakshakar Gorai-I, Borivali West Bhavan Mumbai-400 092. C-12, BKC Bandra East PAN : AFKPV5001K Mumbai-400 051. (Appellant) (Respondent) Assessee by Shri Vishnu Agarwal Department by Shri Manoj Sinha Date of Hearing 14.09.2022 Date of Pronouncement 21.09.2022 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the order dated 12.08.2021 passed by Ld CIT(A), Natio…

DCIT , CC- 8(1), MUMBAI vs. NIRSHILP SECURITIES PVT. LTD., MUMBAI

In the result, the appeal of the revenue in the case of Nirshilp securities Pvt Ltd in ITA No

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI BEFORE: SHRI C.N. PRASAD, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & DCIT-CC-8(1) Vs. M/s.Nirshilp Securities Pvt. Ltd., Room No.656, 6th Floor 301-308, 3rd Floor, Aayakar Bhavan Bhagwati House-A-19 M.K.Road, Mumbai Veera Desai Road Maharashtra-400 020 Andheri (W) Mumbai – 400 058 Maharashtra PAN/GIR No.AABCN4361M (Appellant) .. (Respondent) DCIT-CC-8(1) Vs. M/s.Dolat Investment Ltd., Room No.656, 6th Floor 301-308, 3rd Floor, Aayakar Bhavan Bhagwati House-A-19 M.K.Road, Mumbai Veera Desai Road Maharashtra-400 020 Andheri (W) Mumbai – 400 058…

TIME MEDIA & ENTERTAINMENT LLP (EARLIER TIME MEDIA & ENTERTAINMENT PRIVATE LIMITED),MUMBAI vs. INCOME TAX OFFICER 16(1)(5), MUMBAI

In the result, the appeal of the assessee in ITA no

Bench: Shri Sandeep Gosain & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6534/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ Time Media & Income Tax Officer- Entertainment Llp (Earlier 16(1)(5) Time Media & R.No. 439, 4 Th Floor, V. Entertainment Private Aayakar Bhavan, Ltd.) M.K Marg, 104, Rachna, V.P Road, Mumbai-400020 Vile Parle (W), Mumbai-400056 स्थायी ऱेखा सं./ Pan: Aaact1581C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Reepal G. Tralshawala Revenue By: Shri. D.G. Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 28.03.2019 घोषणा की तारीख /Date Of Pronouncement : 18.06.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 6534/Mum/2017, Is Directed Against Appellate Order Dated 31.07.2017, Passed By Learned Commissioner Of Income Tax (Appeals)-4, Mumbai (Hereinafter Called “The Cit(A)”) In Appeal No. Cit(A)-4/It-89/Ito-16(1)(5)/2016-17, For Assessment Year 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 30.03.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2010-11. I.T.A. No.6534/Mum/2017

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6534/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ Time Media & Income Tax Officer- Entertainment LLP (Earlier 16(1)(5) Time Media & R.No. 439, 4 th Floor, v. Entertainment Private Aayakar Bhavan, Ltd.) M.K Marg, 104, Rachna, V.P Road, Mumbai-400020 Vile Parle (W), Mumbai-400056 स्थायी ऱेखा सं./ PAN: AAACT1581C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Reepal G. Tralshawal…