Dharni Developers v. ACIT

40 ITR (Trib) 720Income Tax Appellate Tribunal2015#16330 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

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Judgments citing Dharni Developers v. ACIT

Gaurishankar Chaudhary, Mumbai vs. ACIT, CC-4(4), Mumbai

In the result, all the appeals of the assessee vide ITA No

ITA 6112/MUM/2019[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri Amarjit Singh

For Appellant: NoneFor Respondent: Harmesh Lal
Section 147Section 148Section 271(1)(c)

…ITA Nos. 6110 to 6113/Mum/2019 1 Gaurishankar Chaudhary Vs. ACIT, CC-4(4) IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6110 to 6113/Mum/2019 (A.Ys. 2011-12 & 2014-15) Gaurishankar Chaudhary Vs. ACIT, CC-4(4) Flat No. 103 & 104, Sea 1922, 19th Floor, Air Shell Apartment, Opp. India Building, Nana Nani Park, Seven Nariman Point, Bungalows, Andheri West Mumbai - 400020 Mumbai – 400 061 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: ACXPC8039Q Appellant .. Respondent Appellant by : None Respondent by : Harmesh Lal Date…

Gaurishankar Chaudhary, Mumbai vs. ACIT CC-4(4), Mumbai

In the result, all the appeals of the assessee vide ITA No

ITA 6110/MUM/2019[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Kuldip Singh & Shri Amarjit Singh

For Appellant: NoneFor Respondent: Harmesh Lal
Section 147Section 148Section 271(1)(c)

…ITA Nos. 6110 to 6113/Mum/2019 1 Gaurishankar Chaudhary Vs. ACIT, CC-4(4) IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.6110 to 6113/Mum/2019 (A.Ys. 2011-12 & 2014-15) Gaurishankar Chaudhary Vs. ACIT, CC-4(4) Flat No. 103 & 104, Sea 1922, 19th Floor, Air Shell Apartment, Opp. India Building, Nana Nani Park, Seven Nariman Point, Bungalows, Andheri West Mumbai - 400020 Mumbai – 400 061 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: ACXPC8039Q Appellant .. Respondent Appellant by : None Respondent by : Harmesh Lal Date…

Franklin Templeton Management (India) P.Ltd., Mumbai vs. Dy CIT -Range-6(3)(1), Mumbai

Appeal of the assessee is allowed for statistical purposes

ITA 2046/MUM/2020[2016-17]Status: DisposedITAT Mumbai18 Oct 2022AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm Franklin Templeton Dy. Cit–Range 6(3)(1) Management (India) P. Ltd. Room No.506, 5 Th Floor, 12Th& 13Th Floor, Aayakar Bhavan, India Bulls Finance Center, Vs. Tower–2, Senapati Bapat M.K. Road, Marg, Elphinstone (W), Mumbai-400 020 Mumbai-400013 (Respondent) (Appellant) Pan No.Aaact1609B Assessee By : Shri Farooq Irani, Ar Revenue By : Shri Vrinda U Matkari, Dr Date Of Hearing: 20.07.2022 Date Of Pronouncement: 18.10.2022

For Appellant: Shri Farooq Irani, ARFor Respondent: Shri Vrinda U Matkari, DR
Section 250Section 253Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM Franklin Templeton Dy. CIT–Range 6(3)(1) Management (India) P. Ltd. Room no.506, 5 th Floor, 12th& 13th floor, Aayakar Bhavan, India Bulls Finance Center, Vs. Tower–2, Senapati Bapat M.K. road, Marg, Elphinstone (W), Mumbai-400 020 Mumbai-400013 (Respondent) (Appellant) PAN No.AAACT1609B Assessee by : Shri Farooq Irani, AR Revenue by : Shri Vrinda U Matkari, DR Date of hearing: 20.07.2022 Date of pronouncement: 18.10.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by assess…

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee for assessment year 2005-06 is allowed, as above

ITA 1481/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2016AY 2010-11

Bench: Shri G.S.Pannu & Shri Amarjit Singhto Shri Binod Kumar Singh, C/O. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 Pan:Ajaps5110J ...... Appellant Vs. The Dcit, Cc – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent

For Appellant: Shri Shri Sanjay ParikhFor Respondent: Shri Mohammed Rizwan
Section 132(1)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER To Shri Binod Kumar Singh, C/o. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 PAN:AJAPS5110J ...... Appellant Vs. The DCIT, CC – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent Appellant by : Shri Shri Sanjay Parikh Respondent by : Shri Mohammed Rizwan Date of hearing : 18/10/2016 Date of pronouncement : 21/10/2016 ORDER PER G.S.PANNU,A.M: These are six appeals by the assessee pertaining to assessment years…

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee for assessment year 2005-06 is allowed, as above

ITA 1477/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Oct 2016AY 2006-07

Bench: Shri G.S.Pannu & Shri Amarjit Singhto Shri Binod Kumar Singh, C/O. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 Pan:Ajaps5110J ...... Appellant Vs. The Dcit, Cc – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent

For Appellant: Shri Shri Sanjay ParikhFor Respondent: Shri Mohammed Rizwan
Section 132(1)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER To Shri Binod Kumar Singh, C/o. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 PAN:AJAPS5110J ...... Appellant Vs. The DCIT, CC – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent Appellant by : Shri Shri Sanjay Parikh Respondent by : Shri Mohammed Rizwan Date of hearing : 18/10/2016 Date of pronouncement : 21/10/2016 ORDER PER G.S.PANNU,A.M: These are six appeals by the assessee pertaining to assessment years…

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

In the result, appeal of the assessee for assessment year 2005-06 is allowed, as above

ITA 1476/MUM/2014[2005-06]Status: DisposedITAT Mumbai21 Oct 2016AY 2005-06

Bench: Shri G.S.Pannu & Shri Amarjit Singhto Shri Binod Kumar Singh, C/O. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 Pan:Ajaps5110J ...... Appellant Vs. The Dcit, Cc – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent

For Appellant: Shri Shri Sanjay ParikhFor Respondent: Shri Mohammed Rizwan
Section 132(1)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER To Shri Binod Kumar Singh, C/o. V.J. Shah & Co., 401-406, ‘K’Building, 24, Walchand Hirachand Marg, Ballard Estate, Mumbai 400001 PAN:AJAPS5110J ...... Appellant Vs. The DCIT, CC – 18 &19, Aaykar Bhavan,M.K.Road, Mumbai .... Respondent Appellant by : Shri Shri Sanjay Parikh Respondent by : Shri Mohammed Rizwan Date of hearing : 18/10/2016 Date of pronouncement : 21/10/2016 ORDER PER G.S.PANNU,A.M: These are six appeals by the assessee pertaining to assessment years…