DCIT v. Financial Software and Systems (P.) Ltd.

145 Taxmann.com 36High Court2022#19153 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

full and true disclosurefirst proviso to section 147material facts necessary for assessmentincome escaping assessmentchange of opinionsundry creditorstangible materialescapement of incomereason to believereopening of assessmentsection 69csection 133

Judgments citing DCIT v. Financial Software and Systems (P.) Ltd.

Adala Bhanu Rekha, Hyderabad vs. DCIT., Circle-6(1), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 583/HYD/2024[2017-18]Status: DisposedITAT Hyderabad05 Dec 2024AY 2017-18

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.583/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2017-18) Adala Bhanu Rekha Vs. Dcit Hyderabad Circle-6(1) [Pan : Accpa8679F] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Bg Reddy, Ar रधजस् व द्वधरध/Revenue By:: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 25/11/2024 घोर्णध की तधरीख/Date Of 05/12/2024 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31/03/2024 Of The Learned Commissioner Of Income Tax (Appeals) [Learned Cit(A)], National Faceless Appeal Centre (Nfac), Delhi, Relating To A.Y.2017-18 On The Following Grounds :

For Appellant: Shri BG Reddy, ARFor Respondent: : Shri Srinath Sadanala, DR
Section 143(3)Section 147Section 148Section 54F

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K. Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.583/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2017-18) Adala Bhanu Rekha Vs. DCIT Hyderabad Circle-6(1) [PAN : ACCPA8679F] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri BG Reddy, AR रधजस् व द्वधरध/Revenue by:: Shri Srinath Sadanala, DR सुिवधई की तधरीख/Date of hearing: 25/11/2024 घोर्णध की तधरीख/Date of 05/12/2024 Pronouncement: आदेश / ORDER PER. MANJUNATHA G., A.M: This appeal file…

M/S. Jet Speed Realtors, Mumbai vs. ACIT Circle 32 (1), Mumbai

ITA 63/MUM/2022[2013-14]Status: DisposedITAT Mumbai18 Aug 2023AY 2013-14

Bench: Shri Aby T Varkey () & Ms. Padmavathy S. ()

Section 131Section 133ASection 143(3)Section 147Section 148Section 68Section 69C

…1 ITAs 23,24 & 63/Mum/2022 Jet Speed Realtors IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.23,24&63/Mum/2022 (Assessment years 2011-12, 2012-13 & 2013-14) M/s Jet Speed Realtors vs Asst. Commissioner of Income tax Unit No.111/7, Udyog Nagar, S V Circle 32(1), Bandra Kurla Clomplex Road, Goregaon West, Mumbai-400 Mumbai-400 051 062 PAN : AAGFJ0291C APPELLANT RESPONDENT Assessee represented by Shri Shreyas Shah/ Kunal Shah/Ramesh Vora Department represented by Vranda U Matkari SR. AR. Date of hearing…

Jet Speed Realtors, Mumbai vs. ACIT Cir 32(1), Mumbai

ITA 24/MUM/2022[2012-13]Status: DisposedITAT Mumbai18 Aug 2023AY 2012-13

Bench: Shri Aby T Varkey () & Ms. Padmavathy S. ()

Section 131Section 133ASection 143(3)Section 147Section 148Section 68Section 69C

…1 ITAs 23,24 & 63/Mum/2022 Jet Speed Realtors IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.23,24&63/Mum/2022 (Assessment years 2011-12, 2012-13 & 2013-14) M/s Jet Speed Realtors vs Asst. Commissioner of Income tax Unit No.111/7, Udyog Nagar, S V Circle 32(1), Bandra Kurla Clomplex Road, Goregaon West, Mumbai-400 Mumbai-400 051 062 PAN : AAGFJ0291C APPELLANT RESPONDENT Assessee represented by Shri Shreyas Shah/ Kunal Shah/Ramesh Vora Department represented by Vranda U Matkari SR. AR. Date of hearing…

Jet Speed Realtors, Mumbai vs. ACIT Cir 32 (1), Mumbai

ITA 23/MUM/2022[2011-12]Status: DisposedITAT Mumbai18 Aug 2023AY 2011-12

Bench: Shri Aby T Varkey () & Ms. Padmavathy S. ()

Section 131Section 133ASection 143(3)Section 147Section 148Section 68Section 69C

…1 ITAs 23,24 & 63/Mum/2022 Jet Speed Realtors IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.23,24&63/Mum/2022 (Assessment years 2011-12, 2012-13 & 2013-14) M/s Jet Speed Realtors vs Asst. Commissioner of Income tax Unit No.111/7, Udyog Nagar, S V Circle 32(1), Bandra Kurla Clomplex Road, Goregaon West, Mumbai-400 Mumbai-400 051 062 PAN : AAGFJ0291C APPELLANT RESPONDENT Assessee represented by Shri Shreyas Shah/ Kunal Shah/Ramesh Vora Department represented by Vranda U Matkari SR. AR. Date of hearing…