DCIT v. Pearless General Finance & Investment Company Ltd.

88 Taxmann.com 708Income Tax Appellate Tribunal2017#21536 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 244adisallowance u/s 14asection 14acompanysection 14indiainterest

Judgments citing DCIT v. Pearless General Finance & Investment Company Ltd.

State Bank of India (Sucessor to Erstwhile State Bank of Indore), Mumbai vs. DCIT Cir 2(2), Mumbai

In the result, appeals filed by the assessee in ITA

ITA 277/MUM/2022[2005-06]Status: DisposedITAT Mumbai20 Sept 2022AY 2005-06

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Ble

Section 14ASection 244ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER ITA NOs. 277, 278, 279 & 280/MUM/2022 (A.Ys: 2005-06, 2009-10, 2010-11 & 2011-12) State Bank of India v. DCIT – Central Circle-2(2) (Successor to Erstwhile State Bank of Indore) Mumbai - 400021 State Bank Bhavan, 3rd Floor FRT Department, Nariman Point Mumbai - 4000021 PAN: AAACS8577K (Appellant) (Respondent) ITA NOs. 410, 411 & 365/MUM/2022 (A.Ys: 2009-10, 2010-11 & 2011-12) ACIT – 2(2)(1) v. State Bank of India Room No. 545, 5th Floor (Successor to Er…

Raymond Ltd, Mumbai vs. DCIT RG 2(3), Mumbai

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

ITA 8642/MUM/2011[2000-01]Status: DisposedITAT Mumbai15 Jun 2022AY 2000-01

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailita Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The Dcit-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaacr4896A Assessee .. Revenue

For Appellant: Nitesh JoshiFor Respondent: Shri T. Shankar
Section 140ASection 14ASection 14A(2)Section 244A(1)(b)Section 80H

…ITA Nos. 8641 & 8642/Mum/2011 A.Ys. 1999-2000 & 2000-01 1 Raymond Limited Vs. The Deputy Commissioner of Income Tax-2(3) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The DCIT-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACR4896A Assessee .. Revenue Assessee by : Nitesh Joshi Revenue by : Shri T. Shankar Date of…

Raymond Ltd, Mumbai vs. DCIT RG 2(3), Mumbai

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

ITA 8641/MUM/2011[1999-00]Status: DisposedITAT Mumbai15 Jun 2022AY 1999-00

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailita Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The Dcit-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaacr4896A Assessee .. Revenue

For Appellant: Nitesh JoshiFor Respondent: Shri T. Shankar
Section 140ASection 14ASection 14A(2)Section 244A(1)(b)Section 80H

…ITA Nos. 8641 & 8642/Mum/2011 A.Ys. 1999-2000 & 2000-01 1 Raymond Limited Vs. The Deputy Commissioner of Income Tax-2(3) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The DCIT-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACR4896A Assessee .. Revenue Assessee by : Nitesh Joshi Revenue by : Shri T. Shankar Date of…

Lubrizol India Pvt Ltd, Mumbai vs. DCIT Ltu-2, Mumbai

In the result, the appeal of the assessee is hereby allowed

ITA 4678/MUM/2019[1989-90]Status: DisposedITAT Mumbai22 Jul 2021AY 1989-90

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 1989-90

For Appellant: Shri Neeraj Sheth, A.RFor Respondent: Shri Satya Pinisetty, D.R. &
Section 154Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 1989-90 M/s. Lubrizol India P. The Deputy Ltd., Commissioner of Income- 9/3, Thane-Belapur tax, LTU-2, Road, Vs. 29th Floor, Turbhe, Centre No.1, Navi Mumbai - 400705 World Trade Centre, PAN: AAACL0126H Cuffe Parade, Mumbai (Appellant) (Respondent) Present for: Assessee by : Shri Neeraj Sheth, A.R. Revenue by : Shri Satya Pinisetty, D.R. & Shri Brajendra Kumar, D.R. Date of Hearing : 09.07.2021 Date of Pronouncement : 22.07.2021 O R D E R Per Raje…

DCIT v. Pearless General Finance & Investment Company Ltd. (88 Taxmann.com 708) — Cited in 4 Judgments | BharatTax