DCIT v. Instant Traders P Ltd DCIT Vs Instant Traders P Ltd.

96 Taxmann.com 378Reported decision2018#21679 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing DCIT v. Instant Traders P Ltd DCIT Vs Instant Traders P Ltd.

Bla Power Pvt.Ltd, Mumbai vs. Pr. Commm of Income Tax-3, Mumbai

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

ITA 1180/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Feb 2023AY 2017-18

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Dr. Mahesh Akhade

Section 142(1)Section 143(2)Section 143(3)Section 263Section 36(1)(iii)Section 56(2)(vii)Section 56(2)(viib)Section 79

…During the hearing, the learned AR placed reliance upon the decisions of the coordinate bench of the Tribunal in Khajrana Ganesh Properties Pvt Ltd. vs DCIT, in ITA No. 2629/Mum/2014, order dated 07/09/2017 and DCIT vs Instant Traders Private Limited, [2018] 96 Taxmann.com 378 (Mum-Trib.), wherein it has been held that the issue whether the loss in the year may be carried forward to following year and set off against the income of subsequent year is liable to be determined by the Assessing Officer who deals with the assessment of such a subsequent year. Thus, in view of the facts and circumstances of the present…

DCIT, Range- 8(2), Mumbai vs. M/S Hotel Leela Venture Ltd., Mumbai

In the result, the appeal filed by th

ITA 4453/MUM/2013[2007-08]Status: DisposedITAT Mumbai10 Aug 2022AY 2007-08

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 Asst. Commissioner Of Income M/S Hotel Leela Venture Ltd., Tax, Range 8(2), The Leela Kempinski Sahar, R. No. 216-A, Aayakar Bhavan, Vs. Andheri (East), M.K. Road, Mumbai-400059. Mumbai-400020. Pan No. Aaach 3167 J Appellant Respondent Revenue By : Mr. Rakesh Ranjan, Cit-Dr Assessee By : Mr. Prakash K. Jotwani, Adv. Date Of Hearing : 30/06/2022 Date Of Pronouncement : 10/08/2022

For Appellant: Mr. Prakash K. Jotwani, AdvFor Respondent: Mr. Rakesh Ranjan, CIT-DR

Section 72ASection 79

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2007-08 Asst. Commissioner of Income M/s Hotel Leela Venture Ltd., Tax, Range 8(2), The Leela Kempinski Sahar, R. No. 216-A, Aayakar Bhavan, Vs. Andheri (East), M.K. Road, Mumbai-400059. Mumbai-400020. PAN No. AAACH 3167 J Appellant Respondent Revenue by : Mr. Rakesh Ranjan, CIT-DR Assessee by : Mr. Prakash K. Jotwani, Adv. Date of Hearing : 30/06/2022 Date of pronouncement : 10/08/2022 ORDER PER OM PRAKASH KANT, AM This appeal by the Reve…

DCIT 9(3)(2), Mumbai vs. Future Market Networks Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5234/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Shri Shushil Kumar Poddar

Section 14ASection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no. 5234/Mum./2017 (Assessment Year : 2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Market Networks Ltd. Knowledge House, Shyam Nagar Off Jogeshwari Vikhroli Link Road ……………. Respondent Jogeshwari (E), Mumbai 400 060 PAN – AABCF2006M Revenue by : Shri Shushil Kumar Poddar Assessee by : Shri Dinkle Haria Date of Hearing – 08.01.2019 Date of Order – 30.01.2019 O R D E R PER SAKTIJIT DEY, J.M. This appeal has been filed by the…

DCIT 9(3)(2), Mumbai vs. Future Consumer Limited (Formerly Known As Future Consumer Enterprises Limited ), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5233/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Miss Dipika Arora

Section 32Section 32(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.5233/Mum./2017 (Assessment Year :2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Consumer Ltd. (Formerly known as Future Consumer Enterprises Ltd.) Knowledge House, Off Jogeshwari– ……………. Respondent Vikhroli Link Road, Shyam Nagar Jogeshwari (E), Mumbai 400 060 PAN – AABCS0279B ITA no. 5264/Mum./2017 (Assessment Year : 2013–14) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Human Devel…