Gillette Group India Pvt. Ltd. v. ACIT

22 Taxmann.com 61High Court2012#15392 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing Gillette Group India Pvt. Ltd. v. ACIT

BHAGIRATH C. ARYA,MUMBAI vs. ASST CIT 18(3), MUMBAI

In the result, Ground No.1 of the appeal is allowed

ITA 5705/MUM/2016[2012-13]Status: DisposedITAT Mumbai06 Apr 2018AY 2012-13

Bench: Shri Shamim Yahya & Shri Pawan Singhbhagirath C. Arya Aci-18(3) 8Th Floor, Express Towers, Earnest House, Nariman Point, Nariman Point, Vs. Mumbai-21. Mumbai-400021 Pan:Aadpa1498F (Appellant) (Respondent) Assessee By : Shri Rakesh Joshi (Ar) Revenue By : Ms. Pooja Swaroop (Dr) Date Of Hearing : 15.03.2018 Date Of Pronouncement : 06.04.2018 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assessee Under Section 253 Of Income Tax Act (‘The Act’) Is Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-29

For Appellant: Shri Rakesh Joshi (AR)For Respondent: Ms. Pooja Swaroop (DR)
Section 10(34)Section 143(3)Section 14ASection 234ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “F”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Bhagirath C. Arya ACI-18(3) 8th Floor, Express Towers, Earnest House, Nariman Point, Nariman Point, Vs. Mumbai-21. Mumbai-400021 PAN:AADPA1498F (Appellant) (Respondent) Assessee by : Shri Rakesh Joshi (AR) Revenue by : Ms. Pooja Swaroop (DR) Date of hearing : 15.03.2018 Date of Pronouncement : 06.04.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee under section 253 of Income Tax Act (‘the Act’) is directed aga…

DCIT 2(2)(2), MUMBAI vs. PANATONE FINVEST LTD, MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 6269/MUM/2016[2012-13]Status: DisposedITAT Mumbai22 Nov 2017AY 2012-13

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Khushroo Amroliwalla a/wFor Respondent: Shri Rajat Mittal
Section 14ASection 2Section 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.6269/Mum./2016 (Assessment Year : 2012–13) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(2)(2), Mumbai v/s M/s. Panatone Finvest Ltd. Bombay House, 24, Homi Mody Street ……………. Respondent Fort, Mumbai 400 001 Assessee by : Shri Khushroo Amroliwalla a/w Shri Nikhil Kumar Revenue by : Shri Rajat Mittal Date of Hearing – 06.11.2017 Date of Order – 22.11.2017 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid appeal filed by the Revenue is directed against the…

DCIT 2(3)(1), MUMBAI vs. KALIMATI INVESTMENT CO. LTD, MUMBAI

The appeal of the revenue is partly allowed in terms of our aforesaid observations

ITA 4982/MUM/2015[2011-12]Status: DisposedITAT Mumbai11 Oct 2017AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./ I.T.A. No.4015/Mum/2014 (निर्धारण वषा / Assessment Year: 2010-11) Income-Tax Officer 2(2), M/S Kalimati Investment Co. Ltd. Bombay House Fort; Room No. 549, 5Th Floor, बिधम/ Vs. Mumbai – 400 001. Aaykar Bhawan, M.K Road, Mumbai – 400 020 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aaack4330N (अऩीराथी/Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri. Raj A. KapadiaFor Respondent: Shri. V. Jenardhanan, D.R
Section 143(3)Section 14ASection 155J

…ITO 2(2)(2), Mumbai vs. M/s Kalimati Investment Co. Ltd –A.Y. 2010-11 & 2011-12 Tata Steel Ltd. vs. ITO, 2(2)(2) - A.Y. 2010-11 1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI RAVISH SOOD, JM आमकय अऩीर सं./ I.T.A. No.4015/Mum/2014 (निर्धारण वषा / Assessment Year: 2010-11) Income-Tax Officer 2(2), M/s Kalimati Investment Co. Ltd. Bombay House Fort; Room No. 549, 5th Floor, बिधम/ Vs. Mumbai – 400 001. Aaykar Bhawan, M.K Road, Mumbai – 400 020 स्थामीरेखासं./ जीआइआयसं./ PAN/GIR No. AAACK4330N (अऩीराथी/Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./ I.T.A. No.4982/…

TATA STEEL LTD,MUMBAI vs. ITO 2(2)(2), MUMBAI

The appeal of the revenue is partly allowed in terms of our aforesaid observations

ITA 4361/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Oct 2017AY 2010-11

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./ I.T.A. No.4015/Mum/2014 (निर्धारण वषा / Assessment Year: 2010-11) Income-Tax Officer 2(2), M/S Kalimati Investment Co. Ltd. Bombay House Fort; Room No. 549, 5Th Floor, बिधम/ Vs. Mumbai – 400 001. Aaykar Bhawan, M.K Road, Mumbai – 400 020 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aaack4330N (अऩीराथी/Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri. Raj A. KapadiaFor Respondent: Shri. V. Jenardhanan, D.R
Section 143(3)Section 14ASection 155J

…ITO 2(2)(2), Mumbai vs. M/s Kalimati Investment Co. Ltd –A.Y. 2010-11 & 2011-12 Tata Steel Ltd. vs. ITO, 2(2)(2) - A.Y. 2010-11 1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI RAVISH SOOD, JM आमकय अऩीर सं./ I.T.A. No.4015/Mum/2014 (निर्धारण वषा / Assessment Year: 2010-11) Income-Tax Officer 2(2), M/s Kalimati Investment Co. Ltd. Bombay House Fort; Room No. 549, 5th Floor, बिधम/ Vs. Mumbai – 400 001. Aaykar Bhawan, M.K Road, Mumbai – 400 020 स्थामीरेखासं./ जीआइआयसं./ PAN/GIR No. AAACK4330N (अऩीराथी/Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./ I.T.A. No.4982/…

ITO 2(2)(2), MUMBAI vs. KALIMATI INVESTMENT CO LTD, MUMBAI

The appeal of the revenue is partly allowed in terms of our aforesaid observations

ITA 4015/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Oct 2017AY 2010-11

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./ I.T.A. No.4015/Mum/2014 (निर्धारण वषा / Assessment Year: 2010-11) Income-Tax Officer 2(2), M/S Kalimati Investment Co. Ltd. Bombay House Fort; Room No. 549, 5Th Floor, बिधम/ Vs. Mumbai – 400 001. Aaykar Bhawan, M.K Road, Mumbai – 400 020 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aaack4330N (अऩीराथी/Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri. Raj A. KapadiaFor Respondent: Shri. V. Jenardhanan, D.R
Section 143(3)Section 14ASection 155J

…ITO 2(2)(2), Mumbai vs. M/s Kalimati Investment Co. Ltd –A.Y. 2010-11 & 2011-12 Tata Steel Ltd. vs. ITO, 2(2)(2) - A.Y. 2010-11 1 IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI RAVISH SOOD, JM आमकय अऩीर सं./ I.T.A. No.4015/Mum/2014 (निर्धारण वषा / Assessment Year: 2010-11) Income-Tax Officer 2(2), M/s Kalimati Investment Co. Ltd. Bombay House Fort; Room No. 549, 5th Floor, बिधम/ Vs. Mumbai – 400 001. Aaykar Bhawan, M.K Road, Mumbai – 400 020 स्थामीरेखासं./ जीआइआयसं./ PAN/GIR No. AAACK4330N (अऩीराथी/Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./ I.T.A. No.4982/…

DARASHAW KEKI MEHTA,MUMBAI vs. DCIT RG 2(1), MUMBAI

In the result, appeal of the assessee is allowed for statistical purposes

ITA 2280/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jan 2016AY 2010-11

Bench: Shri D. Karunakara Rao & Shri Sandeep Gosaini.T.A. No.2280/Mum/2014 (Assessment Year: 2010-2011) फनाभ/ Shri Darashaw Keki Mehta, Dcit, Range 2(1), Flat No.3, 1St Floor, Mumbai. Vs. Rajesh Mansion, Sir Dinshaw Vachha Road, Churchgate, Mumbai –400 020. स्थामी रेखा सं./ Pan : Aacpm1850C (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant By : Mr. Ryan Saldanha प्रत्मथी की ओय से/ Respondent By : Shri. B.S. Bist, Dr

For Appellant: Mr. Ryan SaldanhaFor Respondent: Shri. B.S. Bist, DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No.2280/Mum/2014 (Assessment Year: 2010-2011) फनाभ/ Shri Darashaw Keki Mehta, DCIT, Range 2(1), Flat No.3, 1st Floor, Mumbai. Vs. Rajesh Mansion, Sir Dinshaw Vachha Road, Churchgate, Mumbai –400 020. स्थामी रेखा सं./ PAN : AACPM1850C (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant by : Mr. Ryan Saldanha प्रत्मथी की ओय से/ Respondent by : Shri. B.S. Bist, DR सुनवाई की तायीख / Date of Hearing : 12.01.2016 घोषणा की तायीख /Date of Pr…

Gillette Group India Pvt. Ltd. v. ACIT (22 Taxmann.com 61) — Cited in 6 Judgments | BharatTax