Dosch Pharmaceuticals (P.) Ltd. v. DCIT

156 Taxmann.com 728Reported decision2023#22800 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 14ASection 48Section 115JBSection 250Section 263Section 36(1)(iii)Section 71(2)

Issues it is cited on

short term capital gainssection 48short term capital gaindisallowance under section 14asection 14aincome from other sourcesappeal before the tribunaltransfersection 143prescribedcompanysection 14

Judgments citing Dosch Pharmaceuticals (P.) Ltd. v. DCIT

Incline Realty Pvt Ltd, Mumbai vs. DCIT, Central Circle -4(1), Mumbai

ITA 112/MUM/2025[2015-16]Status: DisposedITAT Mumbai11 Jun 2025AY 2015-16

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Vranda Matkari
Section 143(3)Section 250Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Incline Realty Private Limited Commerz, 3rd Floor, International Business Park, Oberoi Garden City, Off Western Express Highway, Goregaon (East), Mumbai - 400063. Maharashtra. [PAN:AADCI5238A] …………. Appellant Vs The Deputy Commissioner of Income Tax Central Circle 4(1), Mumbai Room No.419, Kautilya Bhavan, Bandra Kurla Complex, Mumbai – 400051, Maharashtra …………. Respondent Appearance For the Appellant/Assessee : Shri Vijay Mehta For the Respondent/Department : Ms. Vranda Matkari…

Income Tax Officer, Mumbai vs. Barindra Overseas Pvt. Ltd., Mumbai

In the result, the appeals of the revenue for AY 2010-11 and 2011-12 are dismissed

ITA 2606/MUM/2023[2011-2012]Status: DisposedITAT Mumbai10 May 2024AY 2011-2012

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Respondent: Shri Laxmi Kant , Sr. DR
Section 115Section 115JSection 143(3)Section 14ASection 263Section 48

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2605/Mum/2023 (Assessment Year: 2010-11) I.T.A. No. 2606/Mum/2023 (Assessment Year: 2011-12) ITO-6(1)(1) Barindra Overseas Pvt. Ltd. Room No. 503, 5th Floor, 13th Floor, Tower B, Peninsula Aayakar Bhavan, M.K. Road, Bsuiness Park, Senapati Bapat Vs. Mumbai-400020. Marg, Lower Parel (West), Mumbai-400013. PAN : AAACB2699H Appellant) : Respondent) : Shri Nitesh Joshi., CA Appellant/Assessee by Revenue/Respondent by : Shri Laxmi Kant , Sr. DR Date of Hearing : 07.05.2024 Date of Pronouncement…

Income Tax Officer, Mumbai vs. Barindra Overseas Pvt. Ltd., Mumbai

In the result, the appeals of the revenue for AY 2010-11 and 2011-12 are dismissed

ITA 2605/MUM/2023[2010-2011]Status: DisposedITAT Mumbai10 May 2024AY 2010-2011

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Respondent: Shri Laxmi Kant , Sr. DR
Section 115Section 115JSection 143(3)Section 14ASection 263Section 48

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2605/Mum/2023 (Assessment Year: 2010-11) I.T.A. No. 2606/Mum/2023 (Assessment Year: 2011-12) ITO-6(1)(1) Barindra Overseas Pvt. Ltd. Room No. 503, 5th Floor, 13th Floor, Tower B, Peninsula Aayakar Bhavan, M.K. Road, Bsuiness Park, Senapati Bapat Vs. Mumbai-400020. Marg, Lower Parel (West), Mumbai-400013. PAN : AAACB2699H Appellant) : Respondent) : Shri Nitesh Joshi., CA Appellant/Assessee by Revenue/Respondent by : Shri Laxmi Kant , Sr. DR Date of Hearing : 07.05.2024 Date of Pronouncement…

Dosch Pharmaceuticals (P.) Ltd. v. DCIT (156 Taxmann.com 728) — Cited in 3 Judgments | BharatTax