Goldberg Finance (P) Ltd. v. ACIT

78 Taxmann.com 19Reported decision#25632 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

gross total income section 115jb salary section 139(1)section 143(1)section 11 previous year section 13 nfac total income business document

Judgments citing Goldberg Finance (P) Ltd. v. ACIT

DCIT Cent. Cir-2(3), Mumbai vs. Soma Enterprises, Mumbai

In the result, the appeals of the revenue are dismissed and cross objections of the assessee are dismissed

ITA 1818/MUM/2021[2017-18]Status: DisposedITAT Mumbai28 Nov 2022AY 2017-18

Section 127(2)Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & Vs. M/s. Soma Enterprises Ltd Room No.803, 8th Floor, 8-2-623/5/1/1, Avenue-4, Prathistha Bhavan, Banjara Hills Hyderabad, M.K. Road Churchgate, Telangana-500034 Mumbai-400020 PAN/GIR No. AACCS8242F (Appellant) .. (Respondent) CO No.47/Mum/2022 (Arising out of ITA No.1817/Mum/2021) (Assessment Year :2016-17) & CO No.45/Mum/2022 (Arising out of ITA No.1818/Mum/2021) (Assessment Year :2017-18) Soma Enterprises LTD Vs. DCIT Central Circle-2(3) 8th 8-2-623/5/1/1, Avenue- Room…

DCIT Central Cir 2(3), Mumbai vs. Soma Enterprises Ltd, Hyderabad

In the result, the appeals of the revenue are dismissed and cross objections of the assessee are dismissed

ITA 1817/MUM/2021[2016-17]Status: DisposedITAT Mumbai28 Nov 2022AY 2016-17

Section 127(2)Section 132Section 143(2)Section 153A

Mr. Jitendra Kumar Nahata, Bangalore vs. Joint Commissioner of Income Tax (OSD), Circle-6(1)(1) Represented by Assistant Director of Income Tax, CPC, Bangalore

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

ITA 41/BANG/2022[2017-18]Status: DisposedITAT Bangalore13 May 2022AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Smt. Sunaina Bhatia, C.AFor Respondent: Shri. Sankarganesh K, JCIT (DR)

Section 139Section 139(1)Section 143(1)(a)Section 154Section 801ASection 801BSection 80ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2017-18 M/s Jitendra Kumar Nahata, Vs. The Jt. Commissioner of Income-tax No.144, Samriddhi, 11th B Cross, (OSD), Mahalakshmi Layout, Bangalore, Circle-6(1)(1), Mahalakshmipuram Layout S.O, Bengaluru. Bangalore-560 086. PAN – AAOPN 9291 Q APPELLANT RESPONDENT Assessee by : Smt. Sunaina Bhatia, C.A Revenue by : Shri. Sankarganesh K, JCIT (DR) Date of hearing : 10.05.2022 Date of Pronouncement : 13.05.2022 O R D E R Per Laxmi Prasad Sahu, Ac…