Emgeeyar Pictures (P) Ltd. v. Ltd Vs. DCIT

70 Taxmann.com 43High Court2016#25532 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 143(3)Section 147Section 148Section 149Section 150(1)Section 150(2)Section 48

Judgments citing Emgeeyar Pictures (P) Ltd. v. Ltd Vs. DCIT

A.C..I.T. Circle-41(4)(1), Mumbai vs. Shri Awadhnarayan Laxminarayan Singh, Mumbai

ITA 6227/MUM/2025[2003-04]Status: DisposedITAT Mumbai27 Jan 2026AY 2003-04

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Surendra Mohan,(Sr. DR)
Section 143(3)Section 147Section 149Section 150(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.6226/MUM/2025 (A.Y. 2003-04) & ITA No.6227/MUM/2025 (A.Y. 2003-04) Assistant Commissioner of v/s. Shri Awadhnarayan Income Tax,Circle – 41(4)(1) बनाम Laxminarayan Singh Room No. 852, 8th Floor, G Block, Kautilya Bhavan, BKC, Bandra (East), Mumbai 400051, Maharashtra 204, Awadh House, Thakur Laxmi Singh Estate, S.V. Road, Goregaon(West), Mumbai 400 062, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAGPS0470C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee…

Jaiprakash L. Singh, Mumbai vs. ACIT 31(2)(1), Mumbai

In the result, the appeal filed by the assessee stands

ITA 1301/MUM/2024[2003-04]Status: DisposedITAT Mumbai25 Feb 2025AY 2003-04

Bench: Hon'Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 143(3)Section 148Section 234ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON'BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 1301/Mum/2024 (Assessment Year: 2003-04) Jaiprakash L. Singh Vs. ITO 31(2)(1) Khwaish, Laxmi Singh 615, 6th Floor, Kautilya Estate, S.V. Road, Bhavan, BKC Goregoan (W) – 400062 PAN/GIR No. AACPS4994F (Applicant) (Respondent) Assessee by Shri Vimal Punamiya Revenue by Ms. Neena Jeph, CIT Ld.DR Date of Hearing 14.01.2025 Date of Pronouncement 25.02.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugn…

Bnp Paribas India Solutions P.Ltd, Mumbai vs. DCIT Cir 12(1)(2), Mumbai

ITA 1906/MUM/2015[2010-11]Status: DisposedITAT Mumbai30 Jun 2020AY 2010-11

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Shri Farookh V. IraniFor Respondent: Shri Sanjay Singh
Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER IT(TP)A no.1906/Mum./2015 (Assessment Year : 2010–11) BNP Paribas India Solutions Pvt. Ltd. Unit no.601, Infirnity Building no.4 Off Film City Road, Near Nagari Nivara ……………. Appellant Malad (East), Mumbai 400 097 PAN – AACCB5717E v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–12(1)(2), Mumbai Assessee by : Shri Farookh V. Irani Revenue by : Shri Sanjay Singh Date of Hearing – 20.02.2020 Date of Order – 30.06.2020 O R D E R The captioned appeal has been filed b…