DCIT v. Piramal Realty Pvt. Ltd.

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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. Piramal Realty Pvt. Ltd.

M/S Aadhi Enterprises Private Limited, Chennai vs. ACIT, Central Circle-3(1), Chennai

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

ITA 308/CHNY/2023[2016-17]Status: DisposedITAT Chennai23 Aug 2023AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 308/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 Aadhi Enterprises Pvt. Ltd., The Acit, No.1-130, Perambur Barracks V. Central Circle-3(1), Road, Pattalam, Chennai. Chennai – 600 112. Pan: Aanca 0382P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, Fca Shri S. Neelakantan, Fca Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई क" तारीख/Date Of Hearing : 11.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri S. Senthil Kumaran, CIT

Section 132Section 139(1)Section 143(2)Section 153ASection 68

…अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ीमहावीर "सह, उपा"य" एवं"ी मनोज कुमार अ"वाल, लेखा सद"यके सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 308/CHNY/2023 िनधा"रण वष"/Assessment Year: 2016-17 Aadhi Enterprises Pvt. Ltd., The ACIT, No.1-130, Perambur Barracks v. Central Circle-3(1), Road, Pattalam, Chennai. Chennai – 600 112. PAN: AANCA 0382P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri B. Ramakrishnan, FCA Shri S. Neelakantan, FCA Shri Shrenik Chordia, CA ""यथ…

Income Tax Officer, Bundi vs. M/S Aravali Prime Consultants Pvt. Ltd., Bundi

In the result, the appeal filed by the Revenue is dismissed with no order as to cost

ITA 801/JPR/2019[2009-10]Status: DisposedITAT Jaipur14 Sept 2020AY 2009-10

Bench: The Ld. Cit(A) Who After Considering The Case Of Both The Parties

For Appellant: Shri S.L.Poddar, AdvocateFor Respondent: Smt. Runi Paul , Addl. CIT -. DR &

Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh-'kekZ] ys[kk lnL; ,o lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No.801/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke The ITO M/s. Aravali Prime Consultants Pvt. Ltd. Vs. Bundi Jajoo Sadan, Khoja Gate Road, Bundi LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCA6396 N vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Smt. Runi Paul , Addl. CIT -. DR & Shri B.K. Gupta, CIT – DR fu/kZkfjrh dh vksj ls…

Gvk Power & Infrastructure Limited, Kadiyam vs. The Assistant Commissioner of Income Tax, Circle-2(1), Rajahmundry

In the result, appeal of the assessee is allowed

ITA 553/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam03 Apr 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपीलसं./I.T.A.No.553/Viz/2018 (ननधधारण वर्ा/Assessment Year:2014-15) M/S Gvk Power & Infrastructure Ltd. Vs. Asst.Commissioner Of D.No.5-48, Gvk Power Plant Income Tax Jegurupadu, Kadiyammandal Circle-2(1) East Godavari Rajamahendravaram [Pan :Aaacj5599A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओ रसे/ Appellant By Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से/ Respondent By Shri D.K.Sonowal, Cit Dr सुनवधई की तधरीख / Date Of Hearing : 21.03.2019 घोर्णध की तधरीख/Date Of Pronouncement : 03.04.2019

Section 139Section 143(3)Section 14ASection 36Section 5

…आयकरअपीलीयअधिकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.553/VIZ/2018 (ननधधारण वर्ा/Assessment Year:2014-15) M/s GVK Power & Infrastructure Ltd. Vs. Asst.Commissioner of D.No.5-48, GVK Power Plant Income Tax Jegurupadu, KadiyamMandal Circle-2(1) East Godavari Rajamahendravaram [PAN :AAACJ5599A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओ रसे/ Appellant…

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…