Geetha Hotels (P) Ltd. v. CLT

254 ITR 649Reported decision2002#9821 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Judgments citing Geetha Hotels (P) Ltd. v. CLT

MAHINDRA HOLIDAYS AND RESORTS INDIA LTD.,CHENNAI vs. DCIT LTU 1 , CHENNAI

In the result the appeals of the assessee i

ITA 1012/CHNY/2019[2015-16]Status: DisposedITAT Chennai10 May 2023AY 2015-16

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

DCIT LTU-1 , CHENNAI vs. MAHINDRA HOLIDAYS & RESORTS (P) LTD., CHENNAI

In the result the appeals of the assessee i

ITA 944/CHNY/2018[2013-14]Status: DisposedITAT Chennai10 May 2023AY 2013-14

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

DCIT LTU-1 , CHENNAI vs. MAHINDRA HOLIDAYS & RESORTS (P) LTD., CHENNAI

In the result the appeals of the assessee i

ITA 943/CHNY/2018[2012-13]Status: DisposedITAT Chennai10 May 2023AY 2012-13

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

DCIT LTU-1 , CHENNAI vs. MAHINDRA HOLIDAYS & RESORTS (P) LTD., CHENNAI

In the result the appeals of the assessee i

ITA 942/CHNY/2018[2011-12]Status: DisposedITAT Chennai10 May 2023AY 2011-12

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

MAHINDRA HOLIDAYS & RESORTS INDIA LTD.,CHENNAI vs. DCIT (LTU) , CHENNAI

In the result the appeals of the assessee i

ITA 941/CHNY/2018[2014-15]Status: DisposedITAT Chennai10 May 2023AY 2014-15

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

MAHINDRA HOLIDAYS & RESORTS INDIA LTD.,CHENNAI vs. DCIT (LTU) , CHENNAI

In the result the appeals of the assessee i

ITA 940/CHNY/2018[2013-14]Status: DisposedITAT Chennai10 May 2023AY 2013-14

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

MAHINDRA HOLIDAYS & RESORTS INDIA LTD.,CHENNAI vs. DCIT (LTU) , CHENNAI

In the result the appeals of the assessee i

ITA 939/CHNY/2018[2012-13]Status: DisposedITAT Chennai10 May 2023AY 2012-13

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

MAHINDRA HOLIDAYS & RESORTS INDIA LTD.,CHENNAI vs. DCIT (LTU) , CHENNAI

In the result the appeals of the assessee i

ITA 938/CHNY/2018[2011-12]Status: DisposedITAT Chennai10 May 2023AY 2011-12

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

DCIT LTPU 1, CHENNAI vs. M/S MAHINDRA HOLIDAYS & RESORTS (P) LTD, CHENNAI

In the result the appeals of the assessee i

ITA 1089/CHNY/2018[2014-15]Status: DisposedITAT Chennai10 May 2023AY 2014-15

Bench: Shri Mahavir Singh, Vp & Shri Arun Khodpia, Am आयकर अपील आयकर अपील संसंसंसं./Ita Nos.936 To 941/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1012/Chny/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 To 2015-2016) वष" M/S Mahindra Holidays & Resorts Ltd Vs The Dcit (Ltu), Chennai-600001 Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. & आयकर अपील आयकर अपील संसंसंसं./Ita Nos.942 To 944/Chny/2018 आयकर आयकर अपील अपील & आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./Ita Nos.1089/Chny/2018 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2011-2012 To 2014-2015) वष" The Dcit (Ltu), Chennai-600001 Vs M/S Mahindra Holidays & Resorts Ltd Mahindra Towers, 2Nd Floor, 17/18, Pattulos Road, Chennai-600002 Pan No. :Aaacm 6469 L (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" ..

Section 143(3)Section 147Section 148Section 32

…आयकर अपीलीय अिधकरण, चे"ई "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL CHENNAI BENCHES, CHENNAI "ी महावीर िसंह, उपा"" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, VP & SHRI ARUN KHODPIA, AM आयकर अपील आयकर अपील संसंसंसं./ITA Nos.936 to 941/CHNY/2018 आयकर आयकर अपील अपील AND आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ITA Nos.1012/CHNY/2019 अपील (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Years:2009-2010 to 2015-2016) वष" M/s Mahindra Holidays & Resorts Ltd Vs The DCIT (LTU), Chennai-600001 Mahindra Towers, 2nd Floor, 17/18, Pattulos Road, Chennai-600002 PAN No. :AAACM 6469 L…

LOTUS ENERGY (I) LTD,MUMBAI vs. CIT RG 8, MUMBAI

In the result, the appeal filed by the assessee in ITA No

ITA 4355/MUM/2011[2006-07]Status: DisposedITAT Mumbai14 Dec 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4355/Mum/2011 ("नधा"रण वष" / Assessment Year : 2006-07) M/S Lotus Energy (India) Commissioner Of Income बनाम/ Ltd., Tax- Range 8, V. 409, Laxmi Plaza, 2 Nd Floor, Aaykar Bhavan, Laxmi Industrial Estate, M.K. Road, Andheri (W), Mumbai. Mumbai -400053. "थायी लेखा सं./Pan : Aabcl6119K (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri R.P. Meena
Section 143(3)Section 263Section 32Section 40

…s for factory electrification are to be treated as Plant and Machinery as the same are used in multiple shifts at the plant. The A.O. has dismissed the audit objection relying on the decision in ITA 4355/Mum/2011 21 the case of Geetha Hotels Pvt. Ltd.(2002) 254 ITR 649 and in the case of Mewar Oil & General Mill Ltd. (2008)216 CTR 65(Raj.). The ld. Counsel relied on the decision in the case of CIT v. Triveni Tissues Ltd. (1994) 206 ITR 92(Cal.) and in the case of CIT v. Bharat Radiators P. Ltd., (1999) 239 ITR 608(Bom.). The ld. Counsel submitted that the order of the A.O. cannot be considered as erroneous and…

ANAND TRANSPORT,CHENNAI vs. ACIT, CHENNAI

In the result, the appeal of the assessee is allowed

ITA 737/CHNY/2014[2005-06]Status: DisposedITAT Chennai14 Aug 2015AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.737/Mds/2014 "नधा"रण वष" / Assessment Year : 2005-06

For Appellant: Dr. Anita Sumanth, AdvocateFor Respondent: Sh. P. Radhakrishnan, JCIT
Section 147

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.737/Mds/2014 "नधा"रण वष" / Assessment Year : 2005-06 M/s Anand Transport, The Assistant Commissioner No.1, 9th Street, v. of Income Tax, Dr. Radhakrishnan Salai, Business Circle – I, Mylapore, Chennai - 600 034. Chennai - 600 034. PAN : AAAFA 1037 D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Dr. Anita S…