DCIT v. Fixit (P.) Ltd.

95 Taxmann.com 188Reported decision2018#25931 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 10(2A)Section 115JBSection 143(3)Section 263Section 142(1)Section 143(2)Section 144BSection 1961

Issues it is cited on

section 10(2a)section 115jsection 115jbsection 263section 10section 26section 115section 11section 143(3)total incomeinterest

Judgments citing DCIT v. Fixit (P.) Ltd.

Shakuntala Sadanand Shet Legal Heir of Late Sadanand Sheshgiri Shet, Mumbai vs. Income Tax Officer Ward 22 3 6 Mumbai, Mumbai

In the result, the appeal of the assesse bearing ITA No

ITA 3616/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Aug 2025AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjee

For Appellant: Shri Ronak Doshi & Pranav ZanwarFor Respondent: Shri Swapnil Choudhary – Sr AR
Section 10Section 10(2)(a)Section 115JSection 143(3)Section 234CSection 250Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No.2494/Mum/2025 (Assessment Year: 2013-14) The Birla Group Holding Private Limited vs ACIT, Circle 2(1), Ujjain (As a successor to Turquoise Investments and Finance Pvt Ltd) Aaykar Bhavan, 127, Dewas Road, Bharatpuri, Ujjain, Madhya Pradesh, 456010. Industry House, 1st Floor, 159, Churchgate Reclamation, Marine Lines, Mumbai-400 020 PAN: AAACR2250C APPELLANT RESPONDENT Assessee by : Shri Ronak Doshi & Pranav Zanwar Respondent by : Shri Swapnil Choudhary…

Birla Group Holdings Private Limited, Mumbai vs. Assisstant Commissioner of Income Tax (ACIT), Circle 2(1), Ujjain

In the result, the appeal of the assesse bearing ITA No

ITA 2494/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Aug 2025AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeethe Birla Group Holding Vs Acit, Circle 2(1), Ujjain Private Limited, (As A Aaykar Bhavan, 127, Dewas Road, Successor To Turquoise Bharatpuri, Ujjain, Madhya Investments & Finance Pvt Pradesh, 456010. Ltd) Industry House, 1St Floor, 159, Churchgate Reclamation, Marine Lines, Mumbai-400 020 Pan: Aaacr2250C Appellant Respondent

For Appellant: Shri Ronak Doshi & Pranav ZanwarFor Respondent: Shri Swapnil Choudhary – Sr AR
Section 10Section 115JSection 143(3)Section 234CSection 250Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER The Birla Group Holding vs ACIT, Circle 2(1), Ujjain Private Limited, (As a Aaykar Bhavan, 127, Dewas Road, successor to Turquoise Bharatpuri, Ujjain, Madhya Investments and Finance Pvt Pradesh, 456010. Ltd) Industry House, 1st Floor, 159, Churchgate Reclamation, Marine Lines, Mumbai-400 020 PAN: AAACR2250C APPELLANT RESPONDENT Assessee by : Shri Ronak Doshi & Pranav Zanwar Respondent by : Shri Swapnil Choudhary – Sr AR Date of hearing : 22/07/2025 Date o…

Fine Estates Private Limited, Mumbai vs. PCIT-2, Mumbai

ITA 111/MUM/2024[2018-19]Status: DisposedITAT Mumbai01 Aug 2024AY 2018-19

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 115JSection 143(1)Section 143(2)Section 143(3)Section 263Section 64

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 111/Mum/2024 (Assessment Year: 2018-19) Fine Estates Private Limited 111, Maker Chambers IV, 11th Floor, Nariman Point, Mumbai-400 021 Pr. CIT-2 Room No. 344, 3rd Floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 Vs. PAN/GIR No. AAACF 2738 F (Assessee) (Respondent) Assessee by Shri Vijay Mehta Respondent by Shri Parsoon Kabra Date of Hearing 06.05.2024 Date of Pronouncement 01.08.2024 ORDER Per Kavitha Rajagopal, J M: The captioned appeal has been filed by the assessee, challenging the order o…