Dr. T.P. Kapadia v. CIT

87 ITR 511Reported decision1973#21511 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing Dr. T.P. Kapadia v. CIT

Lily Jewellery P.Ltd, Mumbai vs. ITO 10(2)(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 1687/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 Feb 2021AY 2012-13

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Lily Jewellery Pvt. Ltd., The Income Tax Unit No. 503, Block No. Ii, Vs. Officer – 10(2)(2) Seepz-Sez, Seepz++, Room No. 350, 3Rd Floor, Andheri (East), Aayakar Bhavan, M.K. Road, Mumbai – 400 096 Mumbai Pan No. Aaacl9600J (Revenue) (Assessee) Assessee By : Shri Aamod Prabhudesai & : Ms. Shubhangi Prabhudesai, A.Rs Revenue By : Shri Sushil Kumar Mishra, D.R Date Of Hearing : 09/02/2021 Date Of Pronouncement : 15/02/2021

For Appellant: Shri Aamod Prabhudesai &For Respondent: Shri Sushil Kumar Mishra, D.R

Section 10ASection 143(1)Section 143(3)Section 2(24)(x)Section 36

…er - Held, yes [Para5] [ In favour of assessee] 6.1 The above decision squarely applies to the present case. This is the only decision of a High Court applicable to the case at hand which has been cited before us. In the case of Dr. T.P. Kapadia vs. CIT[1973] 87 ITR 511 (Mys.) it has been held that a decision of a High Court would have binding force in the State in which it has jurisdiction. 6.2 Even in the case of the assessee for the assessment year 2008-09 (Dania Oro Jewellery Pvt. Ltd. vs. ITO) relied on by the ld. DR, we find that in some of the cases the terms of credit has been extended beyond 700 days an…

Dania Oro Jewellery P.Ltd, Mumbai vs. DCIT 9(3)(1), Mumbai

In the result the ground No

ITA 7002/MUM/2016[2012-13]Status: DisposedITAT Mumbai29 Jun 2020AY 2012-13

Bench: Shri Pawan Singh & Shri S. Rifaur Rahmanit (Tp) A No.7002/Mum/2016 (Assessment Year 2012-13) (Virtual Hearing In Virtual Court No.2) Dania Oro Jewellery Pvt. Ltd. The Dcit-9(3)(1) Unit No. 601 & 602, Block No.I, Room No. 215, 2Nd Floor, Seepz-Sez, Seepz++, Aayakar Bhavan, Andheri (East), M.K. Road, Vs. Mumbai -400096. Mumbai-400020. Pan: Aaccd3214E Appellant Respondent Appellant By : Shri Amod Prabhudesai (Ar) Respondent By : Shri Akhtar H. Ansari (Dr) Date Of Hearing : 29.06.2020 Date Of Pronouncement : 29.06.2020 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Amod Prabhudesai (AR)For Respondent: Shri Akhtar H. Ansari (DR)

Section 10ASection 143(3)Section 254(1)Section 92C

…r - Held, yes [Para5] [ In favour of assessee] 6.1 The above decision squarely applies to the present case. This is the only decision of a High Court applicable to the case at hand which has been cited before us. In the case of Dr. T.P. Kapadia vs. CIT[1973] 87 ITR 511 (Mys.) it has been held that a decision of a High Court would have binding force in the State in which it has jurisdiction. 5 IT (TP) A No. 7002 Mum 2016-Dania Oro Jewellery Pvt. Ltd. 6.2 Even in the case of the assessee for the assessment year 2008-09 (Dania Oro Jewellery Pvt. Ltd. vs. ITO) relied on by the ld. DR, we find that in some of the…

Dania Oro Jewellery P.Ltd, Mumbai vs. ITO 9(3)(1), Mumbai

ITA 7635/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Jan 2018AY 2010-11

Bench: S/Sh. Rajendra & Ravish Soodआयकर अपील अपील संसंसंसं./I.T.A./7635/Mum/2014, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S.Dania Oro Jewellery Pvt. Ltd., The Income Tax Officer – 9(3)(1), Aayakar Bhavan, Gala No.601 & 602, Block No.I, M.K.Road, Seepz-Sez, Seepz Vs. Mumbai. Andheri (East),Mumbai – 400 096. Pan: Aaccd3214E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri V.Jenardhan, Dr Assessee By: Shri Arati Vissanji सुनवाई क" तारीख / Date Of Hearing: 11/10/2017 घोषणा क" तारीख / Date Of Pronouncement: 03/01/2018 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act)

For Appellant: Shri Arati VissanjiFor Respondent: Shri V.Jenardhan, DR

Section 143(3)Section 254(1)

…der –Held, yes [Para5] [ In favour of assessee] 6.1 The above decision squarely applies to the present case. This is the only decision of a High Court applicable to the case at hand which has been cited before us. In the case of Dr. T.P. Kapadia vs. CIT[1973] 87 ITR 511 (Mys.) it has been held that a decision of a High Court would have binding force in the State in which it has jurisdiction. 6.2 Even in the case of the assessee for the assessment year 2008-09 (Dania Oro Jewellery Pvt. Ltd. vs. ITO) relied on by the ld. DR,we find that in some of the cases the terms of credit has been 3 ITA/7635/Mum/2014 extende…

ITO 8(1)(3), Mumbai vs. Dania Oro Jewellery P. Ltd, Mumbai

ITA 802/MUM/2014[2009-10]Status: DisposedITAT Mumbai29 Jul 2016AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri N. K. Pradhan, Am आयकर अपील सं/ I.T.A. No.802/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10) बनाम/ The Income Tax Officer Dania Oro Jewellery Pvt. 8(1)(3) Ltd. Vs. Room No.206, 2Nd Floor, Gala No.601 & 602, Aayakar Bhavan, Block No.1, Seepz-Sez, Mumbai - 400020 Seepz++, Andheri (East) Mumbai - 400096 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccd3214E (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Smt. Arati VissanjiFor Respondent: Shri N. K. Chand

Section 143(3)Section 144C(5)

…r – Held, yes [Para5] [ In favour of assessee] 6.1 The above decision squarely applies to the present case. This is the only decision of a High Court applicable to the case at hand which has been cited before us. In the case of Dr. T.P. Kapadia vs. CIT [1973] 87 ITR 511 (Mys.) it has been held that a decision of a High Court would have binding force in the State in which it has jurisdiction. 6.2 Even in the case of the assessee for the assessment year 2008- 09 (Dania Oro Jewellery Pvt. Ltd. vs. ITO) relied on by the ld. DR, we find that in some of the cases the terms of credit has been extended beyond 700 days a…