Godrej & Boyce vs. DCIT (328 ITR 81 (Bom. H.C.), CIT v. Hero Cycles (

374 ITR 272High Court#20768 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing Godrej & Boyce vs. DCIT (328 ITR 81 (Bom. H.C.), CIT v. Hero Cycles (

WADHAWAN HOLDINGS P.LTD,MUMBAI vs. ACIT CEN CIR 5(4), MUMBAI

In the result, both appeals filed by the assessee and the revenue are partly allowed

ITA 2662/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Jan 2018AY 2009-10

Bench: Shri Mahavir Singh () & Shri G Manjunatha ()

Section 115JSection 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 14A

…1 ITA 2662/Mum/2017 2361/Mum/2017 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”,MUMBAI Before Shri Mahavir Singh (JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.2662/Mum/2017 (Assessment year: 2009-10) M/s Wadhwan Holdings Pvt vs ACIT, Cent.Cir.5(4), Mumbai Ltd, HDIL Towers, 4th Floor Dheeraj Arma, Anant Kanekar Marg, Bandra (E) Mumbai-51 PAN : AAACW5001G APPELLANT RESPONDEDNT I.T.A No.2361/Mum/2017 (Assessment year: 2009-10) Dy.CIT, Cent.Cir.5(4), vs M/s Wadhwan Holdings Pvt Ltd, HDIL Towers, 4th Floor Mumbai Dheeraj Arma, Anant Kanekar Marg, Bandra (E) Mumbai-51 PAN : AAACW5001G…

STCI FINANCE LTD,MUMBAI vs. DCIT RG (OSD) 1(2), MUMBAI

In the result, appeal filed by the assessee is allowed and appeal of the Revenue is

ITA 6321/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Sept 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Pawan Singhstci Finance Limited The Dcit (Osd) -1(2), A/B 1-802, A Wing, 8Th Floor, Aayakar Bhavan, Churchgate, Marathon Innova, Marathon Mumbai-400020. Nextgen Compound, Off Vs. Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013 Pan: Aagcs9709K (Appellant) (Respondent) The Dcit (Osd) -1(2), Stci Finance Limited A/B 1-802, A Wing, 8Th Floor, Aayakar Bhavan, Churchgate, Mumbai-400020. Marathon Innova, Marathon Vs. Nextgen Compound, Off Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013 Pan: Aagcs9709K (Appellant) (Respondent) Assessee By Shri Karthik Natrajan & : Ms. Hetal Vora, (Ar) Revenue By : Shri V. Justin (Sr. Dr) Date Of Hearing : 22.08.2017 Date Of Pronouncement : 29.09.2017 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeal U/S 253 Of The Income-Tax Act (The Act) Are Directed Against The Order Of Ld. Cit(A)-2, Mumbai Dated 14.06.2014 For The Assessment Year (Ay)

For Respondent: Shri V. Justin (Sr. DR)
Section 115JSection 143(3)Section 14ASection 14A(2)Section 250Section 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER STCI Finance Limited The DCIT (OSD) -1(2), A/B 1-802, A Wing, 8th Floor, Aayakar Bhavan, Churchgate, Marathon Innova, Marathon Mumbai-400020. Nextgen Compound, Off Vs. Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013 PAN: AAGCS9709K (Appellant) (Respondent) The DCIT (OSD) -1(2), STCI Finance Limited A/B 1-802, A Wing, 8th Floor, Aayakar Bhavan, Churchgate, Mumbai-400020. Marathon Innova, Marathon Vs. Nextgen Compound, Off Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013…

ASST CIT 1(3), MUMBAI vs. STCI LTD, MUMBAI

In the result, appeal filed by the assessee is allowed and appeal of the Revenue is

ITA 6125/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Sept 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Pawan Singhstci Finance Limited The Dcit (Osd) -1(2), A/B 1-802, A Wing, 8Th Floor, Aayakar Bhavan, Churchgate, Marathon Innova, Marathon Mumbai-400020. Nextgen Compound, Off Vs. Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013 Pan: Aagcs9709K (Appellant) (Respondent) The Dcit (Osd) -1(2), Stci Finance Limited A/B 1-802, A Wing, 8Th Floor, Aayakar Bhavan, Churchgate, Mumbai-400020. Marathon Innova, Marathon Vs. Nextgen Compound, Off Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013 Pan: Aagcs9709K (Appellant) (Respondent) Assessee By Shri Karthik Natrajan & : Ms. Hetal Vora, (Ar) Revenue By : Shri V. Justin (Sr. Dr) Date Of Hearing : 22.08.2017 Date Of Pronouncement : 29.09.2017 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeal U/S 253 Of The Income-Tax Act (The Act) Are Directed Against The Order Of Ld. Cit(A)-2, Mumbai Dated 14.06.2014 For The Assessment Year (Ay)

For Respondent: Shri V. Justin (Sr. DR)
Section 115JSection 143(3)Section 14ASection 14A(2)Section 250Section 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER STCI Finance Limited The DCIT (OSD) -1(2), A/B 1-802, A Wing, 8th Floor, Aayakar Bhavan, Churchgate, Marathon Innova, Marathon Mumbai-400020. Nextgen Compound, Off Vs. Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013 PAN: AAGCS9709K (Appellant) (Respondent) The DCIT (OSD) -1(2), STCI Finance Limited A/B 1-802, A Wing, 8th Floor, Aayakar Bhavan, Churchgate, Mumbai-400020. Marathon Innova, Marathon Vs. Nextgen Compound, Off Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400013…

NIRMAL N KOTECHA,MUMBAI vs. CIT(28), MUMBAI

The appeal of the assessee stands partly allowed

ITA 3700/MUM/2015[2009-10]Status: DisposedITAT Mumbai07 Jun 2017AY 2009-10

Bench: S/Shri Rajendra & Ram Lal Negiआयकर अपील आयकर अपील संसंसंसं./I.T.A./3567/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Acit-17(2) Mr. Nirmal N. Kotecha Room No.134, Aayakar Bhavan 601, Sukh Castle, Bhadarkar Road Vs. M.K. Road, Mumbai-400 020. Matunga,Mumbai-400 019. Pan:Aezpk 2016 H (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./3700/Mum/2015, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2009-10 वष" Mr. Nirmal N. Kotecha Vs. Acit-17(2) Mumbai-400 019. Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Jagdish P. Jangid-Dr Assessee By: Shri Pradeep Kapasi-Ar सुनवाई क" तारीख / Date Of Hearing: 19.05.2017 घोषणा क" तारीख / Date Of Pronouncement: 07.06.2017 आयकर आयकर आयकर अिधिनयम आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Orders,Dated 27/03/2015,Of The Cit(A)-28,Mumbai,The Assessing Officer (Ao)And The Assessee Have Filed Cross-Appeals For The Above-Mentioned Assessment Year. Assessee,An Individual,Filed His Return Of Income On 30/09/2009, Declaring Total Loss Of Rs. 4. 70Crores.The Ao Completed The Assessment,U/S.143(3) Of The Act,On 29/12/2011,Determining His Income At Rs. 49.29 Crores.

For Appellant: Shri Pradeep Kapasi-ARFor Respondent: Shri Jagdish P. Jangid-DR
Section 14Section 143(3)Section 14ASection 254(1)

…the Rules could not have exceeded the amount of Rs. 16.41 lakhs, being exempt dividend income.He referred to the 2 3700&3567/M/15 Nirmal N. Kotecha cases of India Advantage Securities Ltd. (380 ITR 471),HDFC Bank Ltd. (366 ITR 505), Maxopp Investments Ltd.(374 ITR 272) and Everest Canto Cylinders Ltd. (378 ITR 57). 2.4.We have heard the rival submissions and perused the material before us. We find that assessee had shown dividend income of Rs.16,48,785/-,that he himself had made a disallowance of Rs.10.97 lakhs in the return of income filed by him, that the AO made a disallowance of Rs. 2.37 crores, that the…

Godrej & Boyce vs. DCIT (328 ITR 81 (Bom. H.C.), CIT v. Hero Cycles ( (374 ITR 272) — Cited in 4 Judgments | BharatTax