DCIT v. Anil Dhirajlal Ambani

93 Taxmann.com 492Reported decision2018#21759 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 115JB Section 143(3)Section 143(3A)Section 144B Section 144C(13)Section 234C Section 270A Section 37

Issues it is cited on

legal expenses section 37 transfer company total income business interest nfac

Judgments citing DCIT v. Anil Dhirajlal Ambani

GOLDMAN SACHS (INDIA) SECURITIES PVT.LTD,MUMBAI vs. ACIT CIR 7 (1) (1) , MUMBAI

In the result, ground no. 8 and 9 are allowed for statistical purpose

ITA 2436/MUM/2022[2018-19]Status: DisposedITAT Mumbai03 Jun 2025AY 2018-19

Bench: Shri Pawan Singh&Girish Agrawal(Physical Hearing) Goldman Sachs (India) Securities Acit, Circle-7(1)(1), Private Limited, 951-A, Rational House, Vs Aayakarbhawan, Mumbai- Appasaheb Marathe Marg, Prabhadevi, 400020. Mumbai-400025. [Pan No. Aafca6819F] Appellant / Assessee Respondent / Revenue

Section 143(3)Section 144BSection 254(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER &GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Goldman Sachs (India) Securities ACIT, Circle-7(1)(1), Private Limited, 951-A, Rational House, Vs AayakarBhawan, Mumbai- Appasaheb Marathe Marg, Prabhadevi, 400020. Mumbai-400025. [PAN No. AAFCA6819F] Appellant / Assessee Respondent / Revenue Assessee by Shri Madhur Agrawal, Advocate Revenue by Ms. Neena Jeph, CIT-DR Date of institution of appeal 22.09.2022 Date of hearing 07.05.2025 Date of pronouncement 03.06.2025 Order under section 254(1) of Income Tax Act PE…

M/S A.C.CHOKSHI SHARE BROKERS PVT LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), MUMBAI

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 2990/MUM/2022[2015-16]Status: DisposedITAT Mumbai23 Jan 2024AY 2015-16

Bench: Shri Br Baskaran & Shri Pavan Kumar Gadalem/S. Ac Chokshi Acit, Cc-1(3) Share Brokers Pvt Ltd, 905, 9Th Floor, बनाम/ 2Nd Floor, Itts House, Pratishtha Bhavan, Vs. 28K Dubash Marg, Old Cgo Annex, Kala Ghoda, Fort, M.K.Road, Mumbai-400023. Mumbai-400020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca3464E (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri.Dharan Gandhi.ARFor Respondent: Shri.Manoj Kumar Sinha.DR

Section 271(1)(C)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. AC Chokshi ACIT, CC-1(3) Share Brokers Pvt Ltd, 905, 9th Floor, बनाम/ 2nd Floor, ITTS House, Pratishtha Bhavan, Vs. 28K Dubash Marg, Old CGO Annex, Kala Ghoda, Fort, M.K.Road, Mumbai-400023. Mumbai-400020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA3464E (""थ" / Respondent) (अपीलाथ" /Appellant) Assessee by : Shri.Dharan Gandhi.AR Revenue by : Shri.Manoj Kumar Sinha.DR सुनवाई की तारीख / Date of Hearing 08/12/2023 घोषणा की तारीख /Date of Pronouncement 23/01/2024 आदे…

SHRI AMRIT LAL BATRA,SRINAGAR vs. THE DY. COMMISSIONER OF INCOME-TAX-3, SRINAGAR

Appeals of the appellant are disposed off in the terms indicated as above

ITA 482/ASR/2014[2010-11]Status: DisposedITAT Amritsar06 Oct 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir Sehgal, ARFor Respondent: Sh. Manoj Aggarwal, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 211/Asr/2013 Assessment Year: 2007-08 Sh. Amrit Lal Batra, Vs. Addl. Commissioner of Income P/o M/s Ch. Aishi Ram Tax, Range-3, Srinagar Camp at Batra, Unit-2, Ram Munshi Jammu Bagh, Srinagar [PAN: ABWPB5198B] (Appellant) (Respondent) I.T.A. No. 482/Asr/2014 Assessment Year: 2010-11 Sh. Amrit Lal Batra, Vs. Deputy Commissioner of Income C/o M/s Aishi Ram Tax-3, Srinagar Batra, Unit-2, Ram Munshi Bagh, Srinagar [PAN: ABWPB 5198B] (Appellant) (Respondent)…

SH. AMRIT LAL BATRA, PROP.,SRINAGAR vs. THE ADDITIONAL COMMISSIONER OF INCOME-TAX,, JAMMU

Appeals of the appellant are disposed off in the terms indicated as above

ITA 211/ASR/2013[2007-08]Status: DisposedITAT Amritsar06 Oct 2023AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir Sehgal, ARFor Respondent: Sh. Manoj Aggarwal, Sr. DR