Direct Information Pvt. Ltd. v. ITO

203 Taxmann 70High Court2011#11258 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

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Judgments citing Direct Information Pvt. Ltd. v. ITO

Tangar Exports LLP, Ranipet vs. ADIT, CPC, Bangalore / ACIT, Vellore

In the result, appeal filed by the assessee is allowed

ITA 666/CHNY/2022[2018-2019]Status: DisposedITAT Chennai07 Dec 2022AY 2018-2019

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 666/Chny/2022 िनधा"रण वष" / Assessment Year: 2018-19 Tangar Exports Llp, Adit, No. 3 (Old No. 2A/4), Railway V. Cpc, Bengaluru, Station Road, Acit, Vellore. Ranipet – 632 401. [Pan: Aaift-3781-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. A. Mahesh, Ca ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 07.12.2022 आदेश /O R D E R

For Appellant: Shri. A. Mahesh, CAFor Respondent: Shri. D. Hema Bhupal, JCIT
Section 143Section 143(1)Section 143(1)(a)Section 234BSection 234CSection 80J

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 666/Chny/2022 िनधा"रण वष" / Assessment Year: 2018-19 TANGAR Exports LLP, ADIT, No. 3 (Old No. 2A/4), Railway v. CPC, Bengaluru, Station Road, ACIT, Vellore. Ranipet – 632 401. [PAN: AAIFT-3781-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. A. Mahesh, CA ""यथ" क" ओर से/Respondent by : Shri. D. Hema Bhupal, JCIT स…

Bangalore Raju Mudaliar Mohan, Bangalore vs. Income Tax Officer, Ward- 10(1), Bangalore

In the result appeals filed by both the years under consideration stands allowed

ITA 109/BANG/2020[2009-10]Status: DisposedITAT Bangalore08 Dec 2021AY 2009-10

Bench: Shri B.R. Baskaran & Smt Beena Pillai

For Appellant: Shri B.S. Balachandar, AdvocateFor Respondent: (DR)
Section 10BSection 143Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER ITA. Nos. 108 & 109/Bang/2020 Assessment Years: 2008-09 & 2009-10 Shri Bangalore Raju Mudaliar Mohan, Prop: BNR Exports, Plot No. 125-126, The Income Tax Officer, 4th Phase, Jigani Link Road, Ward -10(1), Bommasandra Industrial Bangalore. vs. Area, Bangalore – 560085. PAN: ACLPM6054B (Appellant) (Respondent) Assessee by : Shri B.S. Balachandar, Advocate Shri Raghavendra Rao, Addl. CIT Revenue by : (DR) Date of Hearing : 02.12.2021 Date of Pronouncement…

Bangalore Raju Mudaliar Mohan, Bangalore vs. Income Tax Officer, Ward- 10(1), Bangalore

In the result appeals filed by both the years under consideration stands allowed

ITA 108/BANG/2020[2008-09]Status: DisposedITAT Bangalore08 Dec 2021AY 2008-09

Bench: Shri B.R. Baskaran & Smt Beena Pillai

For Appellant: Shri B.S. Balachandar, AdvocateFor Respondent: (DR)
Section 10BSection 143Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER ITA. Nos. 108 & 109/Bang/2020 Assessment Years: 2008-09 & 2009-10 Shri Bangalore Raju Mudaliar Mohan, Prop: BNR Exports, Plot No. 125-126, The Income Tax Officer, 4th Phase, Jigani Link Road, Ward -10(1), Bommasandra Industrial Bangalore. vs. Area, Bangalore – 560085. PAN: ACLPM6054B (Appellant) (Respondent) Assessee by : Shri B.S. Balachandar, Advocate Shri Raghavendra Rao, Addl. CIT Revenue by : (DR) Date of Hearing : 02.12.2021 Date of Pronouncement…

ACIT Circle-16(1), Mumbai vs. M/S Farah Khan, Mumbai

The appeal stands dismissed

ITA 4428/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Jul 2021AY 2013-14

Bench: Justice Shri P. P. Bhatt & Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.4428/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Acit-Circle-16(1), Ms. Farah Khan R. No. 439, 4Th Floor बिाम/ A-3501/3601 Oberoi Sky Heights Aayakar Bhavan, M. K. Road Lokhandwala Complex Vs. Mumbai-400 020 Andheri West, Mumbai-400 053 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aadpk-0664-P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Dr. Shanteshwar Swami, Ld. Dr Assessee By : Shri Chetan Karia, Ld. Ar सुनवाई की तारीख/ : 29/06/2021 Date Of Hearing घोषणा की तारीख / : 29/07/2021 Date Of Pronouncement

For Appellant: Shri Chetan Karia, Ld. ARFor Respondent: Dr. Shanteshwar Swami, Ld. DR
Section 143(3)Section 32Section 36(1)(iii)Section 37(1)

…1 Ms. Farah Khan Assessment Year: 2013-14 आयकर अपीलीय अधिकरण “एफ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI माननीय जस्टिस श्री पी. पी. भट्ट, अध्यक्ष एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य BEFORE JUSTICE SHRI P. P. BHATT, PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.4428/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) ACIT-Circle-16(1), Ms. Farah Khan R. No. 439, 4th floor बिाम/ A-3501/3601 Oberoi Sky Heights Aayakar Bhavan, M. K. Road Lokhandwala Complex Vs. Mumbai-400 020 Andheri West, Mumbai-400 053 स्…

Asst CIT 15(2)(1), Mumbai vs. Krystal Colloids P.Ltd, Mumbai

In the result, the appeals are dismissed

ITA 3170/MUM/2016[2006-07]Status: DisposedITAT Mumbai31 Jul 2018AY 2006-07

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2006-07 & Assessment Year: 2007-08 The Asst. Commissioner Of M/S Krystal Colloids Pvt. Ltd. Income Tax 15(2)(1) Room Vs. 119, Purusharth Bldg., Nawroji No. 357, 3Rd Floor, Aayakar Hill Road, No. 2, Dongri, Bhavan, Maharshi Karve Mumbai, 400009. Road, Mumbai-400020. Pan No. Aacck5409J Appellant Respondent Revenue By : Mr. Anoop Hiwase, Dr Assessee By : Mr. Anuj Kisnadwala, Ar Date Of Hearing : 07/05/2018 Date Of Pronouncement: 31/07/2018

For Appellant: Mr. Anuj Kisnadwala, ARFor Respondent: Mr. Anoop Hiwase, DR
Section 143(3)Section 32(1)Section 47

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 & Assessment Year: 2007-08 The Asst. Commissioner of M/s Krystal Colloids Pvt. Ltd. Income Tax 15(2)(1) Room Vs. 119, Purusharth Bldg., Nawroji No. 357, 3rd floor, Aayakar Hill Road, No. 2, Dongri, Bhavan, Maharshi Karve Mumbai, 400009. Road, Mumbai-400020. PAN No. AACCK5409J Appellant Respondent Revenue by : Mr. Anoop Hiwase, DR Assessee by : Mr. Anuj Kisnadwala, AR Date of Hearing : 07/05/2018 Date of pronouncement: 31/07/2018 ORDER PER N.…

ACIT Cir 2(3)(1), Mumbai vs. Tata Chemical Ltd, Mumbai

In the result, the appeal filed is dismissed

ITA 5650/MUM/2016[2004-05]Status: DisposedITAT Mumbai28 Jun 2018AY 2004-05

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2004-05 Acit Circle-2(3)(1), M/S Tata Chemical Ltd. R. No. 552, 5Th Floor, Bombay House, 24, Vs. Aayakar Bhavan, M.K. Homi Mody Street, Fort, Road, Mumbai-400020. Mumbai-400020. Pan No. Aabct4059M Appellant Respondent Revenue By : Ms. S. Padmaja, Dr Assessee By : Mr. Atul T. Suraiya, Ar Date Of Hearing : 18/04/2018 Date Of Pronouncement : 28/06/2018

For Appellant: Mr. Atul T. Suraiya, ARFor Respondent: Ms. S. Padmaja, DR
Section 115JSection 143(3)Section 147Section 148Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2004-05 ACIT Circle-2(3)(1), M/s Tata Chemical Ltd. R. No. 552, 5th floor, Bombay House, 24, Vs. Aayakar Bhavan, M.K. Homi Mody Street, Fort, Road, Mumbai-400020. Mumbai-400020. PAN No. AABCT4059M Appellant Respondent Revenue by : Ms. S. Padmaja, DR Assessee by : Mr. Atul T. Suraiya, AR Date of Hearing : 18/04/2018 Date of pronouncement : 28/06/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the Revenue. The relevant assessment year is 200…

ITO 8(3)(4), Mumbai vs. Vaman Realtors P.Tld, Mumbai

In the result, the appeal is dismissed

ITA 3026/MUM/2014[2010-11]Status: DisposedITAT Mumbai22 Jun 2018AY 2010-11

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 Ito-8(3)(4) M/S Vaman Realtors Pvt. Ltd. Room No. 202, 2Nd Floor, (Now Known As Atul Resorts & Vs. Aayakar Bhavan, Mumbai- Hospitality India Pvt. Ltd. 400020. Mumbai) 501-503, Trade Avenue, 5Th Floor, Suren Road, Off Western Express Highway, Andheri (East), Mumbai-400051. Pan No. Aaccv9048G Appellant Respondent Revenue By : Mr. V. Justin, Dr Assessee By : Mr. Vijay Mehta, Ar Date Of Hearing : 23/05/2018 Date Of Pronouncement: 22.06.2018

For Appellant: Mr. Vijay Mehta, ARFor Respondent: Mr. V. Justin, DR
Section 115JSection 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 ITO-8(3)(4) M/s Vaman Realtors Pvt. Ltd. Room No. 202, 2nd floor, (Now known as Atul Resorts & Vs. Aayakar Bhavan, Mumbai- Hospitality India Pvt. Ltd. 400020. Mumbai) 501-503, Trade Avenue, 5th floor, Suren Road, Off Western Express Highway, Andheri (East), Mumbai-400051. PAN No. AACCV9048G Appellant Respondent Revenue by : Mr. V. Justin, DR Assessee by : Mr. Vijay Mehta, AR Date of Hearing : 23/05/2018 Date of pronouncement: 22.06.2018 OR…

ACIT - 19(1), Mumbai vs. Ganesh J. Modi, Mumbai

In the result, the appeal for the AY 2010-11 of the assessee and the revenue are allowed for statistical purposes

ITA 2770/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Sept 2017AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi Acit Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2Nd G Mahimtura Marg, Floor, Matru Mandir, 3Rdkumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 Pan No. Aacpm0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Acit Circle 19(1), Ganesh J Modi Room No. 203, 2Nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru Mandir, G Mahimtura Marg, 3Rd Tardeo, Kumbharwada, Mumbai-400007 Mumbai-400004 Pan No. Aacpm0690C (Appellant) (Respondent) Assessee By : Shri Sanjiv M. Shah, Ar Revenue By: Shri Saurabh Kumar Rai, Dr Date Of Hearing : 13/06/2017 Date Of Pronouncement: 08/09/2017

For Appellant: Shri Sanjiv M. Shah, ARFor Respondent: Shri Saurabh Kumar Rai, DR
Section 133(6)Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi ACIT Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2nd G Mahimtura Marg, Floor, Matru Mandir, 3rdKumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 PAN No. AACPM0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 ACIT Circle 19(1), Ganesh J Modi Room No. 203, 2nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru…

Ganesh J Modi, Mumbai vs. Asst CIT Cir 19(1), Mumbai

In the result, the appeal for the AY 2010-11 of the assessee and the revenue are allowed for statistical purposes

ITA 1967/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Sept 2017AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi Acit Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2Nd G Mahimtura Marg, Floor, Matru Mandir, 3Rdkumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 Pan No. Aacpm0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Acit Circle 19(1), Ganesh J Modi Room No. 203, 2Nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru Mandir, G Mahimtura Marg, 3Rd Tardeo, Kumbharwada, Mumbai-400007 Mumbai-400004 Pan No. Aacpm0690C (Appellant) (Respondent) Assessee By : Shri Sanjiv M. Shah, Ar Revenue By: Shri Saurabh Kumar Rai, Dr Date Of Hearing : 13/06/2017 Date Of Pronouncement: 08/09/2017

For Appellant: Shri Sanjiv M. Shah, ARFor Respondent: Shri Saurabh Kumar Rai, DR
Section 133(6)Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi ACIT Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2nd G Mahimtura Marg, Floor, Matru Mandir, 3rdKumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 PAN No. AACPM0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 ACIT Circle 19(1), Ganesh J Modi Room No. 203, 2nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru…

Direct Information Pvt. Ltd. v. ITO (203 Taxmann 70) — Cited in 9 Judgments | BharatTax