E.F. Dinshaw (2013) 218 Taxman 125 (Bom) (Mag) (viii) Sesa Resources Ltd. v. ACIT

219 Taxmann 91High Court2013#19999 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing E.F. Dinshaw (2013) 218 Taxman 125 (Bom) (Mag) (viii) Sesa Resources Ltd. v. ACIT

SOU. KANTADEVI V.OSWAL,,RATNAGIRI vs. ASSISTANT COMMISSIONER OF INCOME-TAX, , RATNAGIRI

In the result, appeal of the assessee is allowed

ITA 2216/PUN/2017[2013-14]Status: DisposedITAT Pune10 Jun 2022AY 2013-14

Bench: Shri Partha Sarathi Chaudhury, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.2216/Pun/2017 िनधा"रणवष" / Assessment Year: 2012-13 Sou. Kantadevi V. Oswal, The Assistant Commissioner Teli Ali, Ratnagiri. Vs Of Income Tax, Ratnagiri. Pan: Aabpo 0047 L Appellant/ Assessee Respondent /Revenue Assessee By Shri M K Kulkarni & J R Chandekar – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 23/03/2022 Date Of Pronouncement 10/06/2022

Section 271(1)(c)Section 80I

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM AND DR. DIPAK P. RIPOTE, AM आयकरअपीलसं. / ITA No.2216/PUN/2017 िनधा"रणवष" / Assessment Year: 2012-13 Sou. Kantadevi V. Oswal, The Assistant Commissioner Teli Ali, Ratnagiri. Vs of Income Tax, Ratnagiri. PAN: AABPO 0047 L Appellant/ Assessee Respondent /Revenue Assessee by Shri M K Kulkarni & J R Chandekar – AR Revenue by Shri S P Walimbe – DR Date of hearing 23/03/2022 Date of pronouncement 10/06/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Assessee…

ASST CIT CEN CIR 29, MUMBAI vs. SHAH RUKH KHAN, MUMBAI

The appeal of the revenue is dismissed in terms of our aforesaid observations

ITA 5767/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 May 2018AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri N.K.Pradhan, Am Dy. Commissoner Of Income-Tax, Shri Shah Rukh Khan Central Circle-4(2), Mumbai 44-Mannat, B.J. Road, Band बिधम/ (Erstwhile Assistant Commissioner Of Income Stand, Bandra (West), Tax, Central Circle-29, Mumbai) Mumbai-400 050. Vs. R. No. 1918, 19Th Floor, Air India Building, Nariman Point, Mumbai-400 021 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aahpk3293L (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

For Appellant: Shri Hiro RaiFor Respondent: Shri V. Justin, D.R

Section 112Section 143(2)Section 23(1)(a)Section 271(1)(c)

…P a g e | 1 ITA No.5767/Mum/2014 A.Y. 2010-11 Dy. Commissioner of Income Tax Vs. Shri Shah Rukh Khan IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI RAVISH SOOD, JM AND SHRI N.K.PRADHAN, AM Dy. Commissoner of Income-tax, Shri Shah Rukh Khan Central Circle-4(2), Mumbai 44-Mannat, B.J. Road, Band बिधम/ (Erstwhile Assistant Commissioner Of Income Stand, Bandra (West), Tax, Central Circle-29, Mumbai) Mumbai-400 050. Vs. R. No. 1918, 19th Floor, Air India Building, Nariman Point, Mumbai-400 021 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AAHPK3293L (अऩीराथी /Revenue) (प्रत्मथी / Assessee) : अऩीराथी की ओय…

AIRLINE FINANCIAL SUPPORT SERVICES (INDIA) LTD ( AMALGAMATED WITH TATA CONSULTANCY SERVICES LTD),MUMBAI vs. DCIT 3(1), MUMBAI

In the result, both appeals of the assessee are allowed

ITA 2549/MUM/2012[2001-02]Status: DisposedITAT Mumbai31 May 2016AY 2001-02

For Appellant: Shri Dinesh VyasFor Respondent: Shri B.D.Naik

Section 10ASection 271(1)Section 271(1)(c)Section 80H

…(Bombay HC) vi) Ultimate Fashion Maker Limited (20 I 0- TIOL-116) (Delhi High Court) vii) Kanbay Software India Private Limited (31 SOT 153) (Pune Tribunal) viii)Oscar Udyog Limited (42 Taxmann 258) (Karnataka High Court) ix) Mansukh Dyeing & Printing Mills (219 Taxmann 91) (Bombay HC) x) Equest India (P.) Limited (41 SOT 225) (Mumbai Tribunal) xi) Hindalco Industries Limited (41 SOT 254) (Mumbai Tribunal) xii) Industrial Development Bank of India Limited (42 SOT 325) xiii) Legrand India (P.) Limited (7 Taxmann 132) (Mumbai Tribunal) xiv) Tata Communications Limited vs Addl CIT (ITA 0.II06IMuml2008) xv) DCIT vs…

AIRLINE FINANCIAL SUPPORT SERVICES (INDIA) LTD ( AMALGAMATED WITH TATA CONSULTANCY SERVICES LTD),MUMBAI vs. DCIT 3(1), MUMBAI

In the result, both appeals of the assessee are allowed

ITA 2547/MUM/2012[2003-04]Status: DisposedITAT Mumbai31 May 2016AY 2003-04

For Appellant: Shri Dinesh VyasFor Respondent: Shri B.D.Naik

Section 10ASection 271(1)Section 271(1)(c)Section 80H