Fali S Nariman v. Addl. CIT

56 Taxmann.com 155Reported decision2015#25270 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2016 to 2022.

Judgments citing Fali S Nariman v. Addl. CIT

M/S. Gyanshankar Investment & Trading Company Pvt Ltd, Mumbai vs. ACIT Circle 7(`1) (1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 55/MUM/2022[2016-17]Status: DisposedITAT Mumbai17 Oct 2022AY 2016-17

Bench: Shri Kuldip Singh & Shri Amarjit Singhm/S Gyanshankar Vs. Ito-35(1)(5) Investment & Trading Aayakar Bhavan, Company Pvt. Ltd. Maharishi Carve Road, 1601, Marathon Heights, Mumbai - 400020 P.B. Marg, Lower Parel, Mumbai – 400013 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aabcg83362R Appellant .. Respondent

For Appellant: Amit AgarwalFor Respondent: Harmesh Lal

Section 143(2)Section 14A

…ITA No.55/Mum/2022 A.Y.2016-17 1 M/s Gyanshankar Investment & Trading Vs. ITO-35(1)(5) IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER M/s Gyanshankar Vs. ITO-35(1)(5) Investment & Trading Aayakar Bhavan, Company Pvt. Ltd. Maharishi Carve Road, 1601, Marathon Heights, Mumbai - 400020 P.B. Marg, Lower Parel, Mumbai – 400013 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AABCG83362R Appellant .. Respondent Appellant by : Amit Agarwal Respondent by : Harmesh Lal Date of Hearing 06.10.2022 Date of Pronouncement 17.10.2022 आदेश / O…

M/S Thakur Prasad Sao & Sons (P) Ltd, Kolkata vs. D.C.I.T CC - Xvii, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1560/KOL/2013[2009-10]Status: DisposedITAT Kolkata23 Mar 2016AY 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Amit Kumar ACAFor Respondent: Shri Sallong Yaden, Addl.CIT, ld.DR

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] ITA No.1560/Kol/2013 A.Y 2009-10 M/s. Thakur Prasad Sao & Vs. DCIT, CC-XVII, Kolkata Sons Pvt. Ltd PAN: AABCT9410G (Appellant/Assessee) (Respondent/Department) For the Appellant/Assessee:Shri Amit Kumar ACA For the Respondent/Department: Shri Sallong Yaden, Addl.CIT, ld.DR Date of Hearing : 08.03.2016 Date of Pronouncement :23.03.2016 ORDER SHRI.M.BALAGANESH, AM This appeal of the assessee arises out of the order of the Learned CIT(A), Central-1, Kolkata in Appeal No. 27/CC-XVII/CIT(A),C-…

D.C.I.T.CC - Xxviii, Kol., Kolkata vs. M/S Binani Industries Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 144/KOL/2013[2009-10]Status: DisposedITAT Kolkata02 Mar 2016AY 2009-10

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: S/ Shri K.V. Beswal, FCAFor Respondent: Shri Rajat Subhra Biswas, CIT, ld.DR

Section 115JSection 139(5)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Before : Shri N.V.Vasudevan, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 144/Kol/2013 A.Y 2009-10 D.C.I.T, C.C-XXVIII, Kolkata Vs. M/s. Binani Industries Ltd PAN: AABCB0979C (Appellant) (Respondent) For the Appellant/Department: Shri Rajat Subhra Biswas, CIT, ld.DR For the Respondent/Assessee: S/ Shri K.V. Beswal, FCA Vijay Mehta, ld.ARs Date of Hearing: 15-02-2016 Date of Pronouncement: 02-03-2016 ORDER SHRI M.BALAGANESH, AM : This appeal of the revenue arises out of the order of the Learned CIT(A), Central-1, Kolka…