Eureka Stock and Share Broking Services Ltd. v. CIT

82 Taxmann.com 10Supreme Court of India2017#18330 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 147 Section 148 Section 133(6)Section 142(1)Section 143(3)Section 149 Section 151 Section 254(2)

Issues it is cited on

kelvinator mere change of opinion specified authority section 292b section 148a(b)section 292 change of opinion section 149 section 148a section 29 tangible material service of notice

Judgments citing Eureka Stock and Share Broking Services Ltd. v. CIT

Income Tax Officer, Kautaliya Bhavan, Bkc vs. Rajnish Bharti HUF, Darukhana

In the result, both the appeals of the assessee are dismissed

ITA 4378/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 Jan 2025AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mr. C.V. JainFor Respondent: Mrs. Sanyogita Nagpal, CIT-DR

Section 142(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos.3912 & 3941/MUM/2023 Assessment Years: 2009-10 & 2010-11 Rajnish Bharti HUF, 4/281, Opp. Britannia Biscuit Company, Reay Road, Darukhana, Mumbai-10. PAN NO. AAEHR 6595 K Appellant Vs. ITO, Circle 20(3)(1), Piramal Chambers Lalbaug, Mumbai. Respondent ITA Nos.4378 & 4377/MUM/2023 Assessment Years: 2009-10 & 2010-11 ITO-41(3)(3), BKC 436, 4th floor, Kautaliya Bhavan, Mumbai-400051. Vs. Rajnish Bharti HUF, 4/281, Opp. Britannia Biscuit Company, Reay Road,…

Income Tax Officer 41(3)(3), Bkc vs. Rajnish Bharti HUF, Darukhana

In the result, both the appeals of the assessee are dismissed

ITA 4377/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 Jan 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mr. C.V. JainFor Respondent: Mrs. Sanyogita Nagpal, CIT-DR

Section 142(1)Section 143(3)Section 148

Rajnish Bharti HUF, Mumbai vs. The Income Tax Officer 20(3)(1), Mumbai, Lalbaug

In the result, both the appeals of the In the result, both the appeals of the assessee are dismissed assessee are dismissed whereas appeals of the Revenue are allowed

ITA 3941/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 Jan 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mrs. Sanyogita Nagpal, CIT-DRFor Respondent: Mr. C.V. Jain

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos. 3912 & 3941/MUM/2023 Assessment Years: 2009-10 & 2010-11 Rajnish Bharti HUF, ITO, Circle 20(3)(1), 4/281, Opp. Britannia Biscuit Piramal Chambers Lalbaug, Vs. Company, Reay Road, Darukhana, Mumbai. Mumbai-10. PAN NO. AAEHR 6595 K Appellant Respondent ITA Nos. 4378 & 4377/MUM/2023 Assessment Years: 2009-10 & 2010-11 ITO-41(3)(3), BKC Rajnish Bharti HUF, 436, 4th floor, Kautaliya Bhavan, 4/281, Opp. Britannia Biscuit Mumbai-400051. Vs. Company, Reay R…

Rajnish Bharti HUF, Mumbai vs. The Income Tax Officer 20(3)(1), Mumbai, Lalbaug

In the result, both the appeals of the In the result, both the appeals of the assessee are dismissed assessee are dismissed whereas appeals of the Revenue are allowed

ITA 3912/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 Jan 2025AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mrs. Sanyogita Nagpal, CIT-DRFor Respondent: Mr. C.V. Jain

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos. 3912 & 3941/MUM/2023 Assessment Years: 2009-10 & 2010-11 Rajnish Bharti HUF, ITO, Circle 20(3)(1), 4/281, Opp. Britannia Biscuit Piramal Chambers Lalbaug, Vs. Company, Reay Road, Darukhana, Mumbai. Mumbai-10. PAN NO. AAEHR 6595 K Appellant Respondent ITA Nos. 4378 & 4377/MUM/2023 Assessment Years: 2009-10 & 2010-11 ITO-41(3)(3), BKC Rajnish Bharti HUF, 436, 4th floor, Kautaliya Bhavan, 4/281, Opp. Britannia Biscuit Mumbai-400051. Vs. Company, Reay R…

Bharath Hi-Tech Builders Pvt. Ltd., Bangalore vs. Dy. CIT, Circle-1(1)(2), Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 1034/BANG/2023[2009-10]Status: DisposedITAT Bangalore11 Mar 2024AY 2009-10

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Sri.Inder Paul Bansal & Sri.Vivek BansalFor Respondent: Sri.Nilanjan Dey, Addl.CIT-DR

Section 147Section 148Section 151Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, Vice-President & Shri Laxmi Prasad Sahu, Accountant Member ITA No.1034/Bang/2023 : Asst.Year 2009-2010 Bharath Hi-Tech Builders Pvt. Ltd. The Deputy Commissioner of 304 & 306 Gold Tower, 3rd Floor Income-tax, Circle 1(1)(2) v. Gold Residency Road Bangalore. Bangalore – 560 025. PAN : AAACK8043N. (Appellant) (Respondent) Appellant by : Sri.Inder Paul Bansal & Sri.Vivek Bansal Respondent by : Sri.Nilanjan Dey, Addl.CIT-DR Date of Pronouncement : 11.03.2024 Date of Hearing : 07.03.2024 O R D E R Per George George K, V…