Goodearth Ltd. v. CIT

60 Taxmann.com 268High Court2015#6406 most cited
18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Judgments citing Goodearth Ltd. v. CIT

AVANTHA REALTY LTD.,KOLKATA vs. DCIT, CIRCLE- 3(2), NEW DELHI

In the result, the appeal filed by the Assessee stands allowed

ITA 360/DEL/2018[2004-05]Status: DisposedITAT Delhi31 May 2022AY 2004-05

Bench: Shri Pradip Kumar Kedia & Shri N.K. Choudhryassessment Year: 2004-05

For Appellant: ShriUpvan Gupta, AdvocateFor Respondent: Mrs.KirtiSankratyayan, Sr. DR
Section 250(6)Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DLEHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2004-05 Avantha Realty Ltd., vs. DCIT, Circle 3(2), (Erstwhile M/s. Karam Chand Thapar, New Delhi. & Bros. Ltd.), Thapar House, 124, Janpath, New Delhi. PAN : AABCK1282E (Appellant) (Respondent) Appellant by : ShriUpvan Gupta, Advocate Respondent by : Mrs.KirtiSankratyayan, Sr. DR Date of hearing : 10.05.2022 Date of order : 31.05.2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Assessee against the order dated 27.…

ARCHWAY INVESTMENT COMPANY LTD,MUMBAI vs. ITO 2(1)(1), MUMBAI

The appeal of the assessee is disposed off in terms indicated hereinabove

ITA 3744/MUM/2013[2009-10]Status: DisposedITAT Mumbai12 Apr 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2009-10 Archway Investment Income Tax Officer-(2)(1)(1), Company Ltd, Aayakar Bhavan, बनाम/ Neville House, M.K. Road, Vs. J.N. Heredia Marg, Mumbai-400020 Ballard Estate, Mumbai-400001 Pan No.Aaaca5507H ("नधा"रती /Assessee) (राज"व /Revenue)

Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ए, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2009-10 Archway Investment Income Tax Officer-(2)(1)(1), Company Ltd, Aayakar Bhavan, बनाम/ Neville House, M.K. Road, Vs. J.N. Heredia Marg, Mumbai-400020 Ballard Estate, Mumbai-400001 PAN No.AAACA5507H ("नधा"रती /Assessee) (राज"व /Revenue) "नधा"रती क" ओर से / Assessee by Shri Yogesh Thar राज"व क" ओर से / Revenue by Shri Rajesh Kumar Yadav- DR सुनव…

PRIYA LTD.,MUMBAI vs. DCIT (OSD),CIR 2(3), MUMBAI

The appeal of the assessee is disposed off in terms indicated hereinabove and the appeal of the Revenue is dismissed

ITA 3231/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Feb 2017AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Priya Ltd. Dcit(Osd), Circle-2(3), 209-210, Kimatraj Building बनाम/ R. No. 552, 5Th Floor, 02 Floor, 77/79 Vs. Aayakar Bhavan, M.K.Road, M.K. Road, Mumbai-400020 Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaacp2210Q Assessment Year: 2010-11 Dcit(Osd), Priya Ltd. 209-210, Kimatraj Building Circle-2(3), बनाम/ 02 Floor, 77/79 R. No. 552, 5Th Floor, Vs. M.K. Road, Aayakar Bhavan, M.K.Road, Mumbai-400002 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aaacp2210Q

Section 10(33)Section 143(3)Section 14ASection 260A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Priya Ltd. DCIT(OSD), Circle-2(3), 209-210, Kimatraj Building बनाम/ R. No. 552, 5th Floor, 02 Floor, 77/79 Vs. Aayakar Bhavan, M.K.Road, M.K. Road, Mumbai-400020 Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAACP2210Q Assessment Year: 2010-11 DCIT(OSD), Priya Ltd. 209-210, Kimatraj Building Circle-2(3), बनाम/ 02…

ITO 2(1)(1), MUMBAI vs. ARCHWAY INVESTMENTS CO. P. LTD, MUMBAI

The appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 7215/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Feb 2017AY 2007-08

Bench: Shri Rajendra & Shri Sanjay Gargआयकर अपील सं././././Ita Nos.8461/M/2010 & 5598/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Archway Investment Ito-2(1)(1), Company Limited, Mumbai Neville House, बनाम/Vs. J.N. Heredia Marg, बनाम बनाम बनाम Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'यथ% &'यथ%/Respondent) अपीलाथ% अपीलाथ% &'यथ% &'यथ% आयकर अपील सं././././Ita Nos.948/M/2011, 7215/M/2012 & 6013/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year: 2007-08, 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Ito-2(1)(1), Archway Investment Co. Aayakar Bhavan, Ltd., R.No.561, 5Th Floor, Neville House, बनाम/Vs. M.K. Road, J.N. Heredia Marg, बनाम बनाम बनाम Mumbai-400 020 Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'य थ%/Respondent) अपीलाथ% अपीलाथ% &'य &'यथ% &'य थ% थ% Present For: Assessee By : Shri Yogesh Thar, A.R. Revenue By : Shri Rajesh Kumar Yadav, D.R.

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 14A

…आयकर अपीलीय अिधकरण, , , , मुंबई "यायपीठ आयकर अपीलीय अिधकरण मुंबई "यायपीठ ‘ए’ मुंबई । मुंबई । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई "यायपीठ मुंबई "यायपीठ मुंबई । मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI सव" "ी सव" "ी राजे"" राजे"", , , , लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग", "याियक सद"य के "याियक सद"य के सम" । सम" । सव" सव" "ी "ी राजे"" राजे"" लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग" "याियक सद"य के "याियक सद"य के सम" । सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं././././ITA Nos.8461/M/2010 & 5598/M/20…

ITO 2(1)(1), MUMBAI vs. ARCHWAY INVESTMENT CO. LTD, MUMBAI

The appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 948/MUM/2011[2007-08]Status: DisposedITAT Mumbai10 Feb 2017AY 2007-08

Bench: Shri Rajendra & Shri Sanjay Gargआयकर अपील सं././././Ita Nos.8461/M/2010 & 5598/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Archway Investment Ito-2(1)(1), Company Limited, Mumbai Neville House, बनाम/Vs. J.N. Heredia Marg, बनाम बनाम बनाम Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'यथ% &'यथ%/Respondent) अपीलाथ% अपीलाथ% &'यथ% &'यथ% आयकर अपील सं././././Ita Nos.948/M/2011, 7215/M/2012 & 6013/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year: 2007-08, 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Ito-2(1)(1), Archway Investment Co. Aayakar Bhavan, Ltd., R.No.561, 5Th Floor, Neville House, बनाम/Vs. M.K. Road, J.N. Heredia Marg, बनाम बनाम बनाम Mumbai-400 020 Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'य थ%/Respondent) अपीलाथ% अपीलाथ% &'य &'यथ% &'य थ% थ% Present For: Assessee By : Shri Yogesh Thar, A.R. Revenue By : Shri Rajesh Kumar Yadav, D.R.

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 14A

…आयकर अपीलीय अिधकरण, , , , मुंबई "यायपीठ आयकर अपीलीय अिधकरण मुंबई "यायपीठ ‘ए’ मुंबई । मुंबई । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई "यायपीठ मुंबई "यायपीठ मुंबई । मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI सव" "ी सव" "ी राजे"" राजे"", , , , लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग", "याियक सद"य के "याियक सद"य के सम" । सम" । सव" सव" "ी "ी राजे"" राजे"" लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग" "याियक सद"य के "याियक सद"य के सम" । सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं././././ITA Nos.8461/M/2010 & 5598/M/20…

ITO 2(1)(1), MUMBAI vs. ARCHWAY INVESTMENT CO. LTD, MUMBAI

The appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 6013/MUM/2011[2008-09]Status: DisposedITAT Mumbai10 Feb 2017AY 2008-09

Bench: Shri Rajendra & Shri Sanjay Gargआयकर अपील सं././././Ita Nos.8461/M/2010 & 5598/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Archway Investment Ito-2(1)(1), Company Limited, Mumbai Neville House, बनाम/Vs. J.N. Heredia Marg, बनाम बनाम बनाम Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'यथ% &'यथ%/Respondent) अपीलाथ% अपीलाथ% &'यथ% &'यथ% आयकर अपील सं././././Ita Nos.948/M/2011, 7215/M/2012 & 6013/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year: 2007-08, 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Ito-2(1)(1), Archway Investment Co. Aayakar Bhavan, Ltd., R.No.561, 5Th Floor, Neville House, बनाम/Vs. M.K. Road, J.N. Heredia Marg, बनाम बनाम बनाम Mumbai-400 020 Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'य थ%/Respondent) अपीलाथ% अपीलाथ% &'य &'यथ% &'य थ% थ% Present For: Assessee By : Shri Yogesh Thar, A.R. Revenue By : Shri Rajesh Kumar Yadav, D.R.

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 14A

…आयकर अपीलीय अिधकरण, , , , मुंबई "यायपीठ आयकर अपीलीय अिधकरण मुंबई "यायपीठ ‘ए’ मुंबई । मुंबई । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई "यायपीठ मुंबई "यायपीठ मुंबई । मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI सव" "ी सव" "ी राजे"" राजे"", , , , लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग", "याियक सद"य के "याियक सद"य के सम" । सम" । सव" सव" "ी "ी राजे"" राजे"" लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग" "याियक सद"य के "याियक सद"य के सम" । सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं././././ITA Nos.8461/M/2010 & 5598/M/20…

ARCHWAY INVESTMENT COMPANY LTD,MUMBAI vs. ITO 2(1)(1`), MUMBAI

The appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 5598/MUM/2011[2008-09]Status: DisposedITAT Mumbai10 Feb 2017AY 2008-09

Bench: Shri Rajendra & Shri Sanjay Gargआयकर अपील सं././././Ita Nos.8461/M/2010 & 5598/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Archway Investment Ito-2(1)(1), Company Limited, Mumbai Neville House, बनाम/Vs. J.N. Heredia Marg, बनाम बनाम बनाम Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'यथ% &'यथ%/Respondent) अपीलाथ% अपीलाथ% &'यथ% &'यथ% आयकर अपील सं././././Ita Nos.948/M/2011, 7215/M/2012 & 6013/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year: 2007-08, 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Ito-2(1)(1), Archway Investment Co. Aayakar Bhavan, Ltd., R.No.561, 5Th Floor, Neville House, बनाम/Vs. M.K. Road, J.N. Heredia Marg, बनाम बनाम बनाम Mumbai-400 020 Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'य थ%/Respondent) अपीलाथ% अपीलाथ% &'य &'यथ% &'य थ% थ% Present For: Assessee By : Shri Yogesh Thar, A.R. Revenue By : Shri Rajesh Kumar Yadav, D.R.

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 14A

…आयकर अपीलीय अिधकरण, , , , मुंबई "यायपीठ आयकर अपीलीय अिधकरण मुंबई "यायपीठ ‘ए’ मुंबई । मुंबई । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई "यायपीठ मुंबई "यायपीठ मुंबई । मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI सव" "ी सव" "ी राजे"" राजे"", , , , लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग", "याियक सद"य के "याियक सद"य के सम" । सम" । सव" सव" "ी "ी राजे"" राजे"" लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग" "याियक सद"य के "याियक सद"य के सम" । सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं././././ITA Nos.8461/M/2010 & 5598/M/20…

ARCHWAY INVESTMENT COMPANY LTD,MUMBAI vs. ITO 2(1)(1), MUMBAI

The appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 8461/MUM/2010[2007-08]Status: DisposedITAT Mumbai10 Feb 2017AY 2007-08

Bench: Shri Rajendra & Shri Sanjay Gargआयकर अपील सं././././Ita Nos.8461/M/2010 & 5598/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Years: 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Archway Investment Ito-2(1)(1), Company Limited, Mumbai Neville House, बनाम/Vs. J.N. Heredia Marg, बनाम बनाम बनाम Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'यथ% &'यथ%/Respondent) अपीलाथ% अपीलाथ% &'यथ% &'यथ% आयकर अपील सं././././Ita Nos.948/M/2011, 7215/M/2012 & 6013/M/2011 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year: 2007-08, 2007-08 & 2008-09) (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" Ito-2(1)(1), Archway Investment Co. Aayakar Bhavan, Ltd., R.No.561, 5Th Floor, Neville House, बनाम/Vs. M.K. Road, J.N. Heredia Marg, बनाम बनाम बनाम Mumbai-400 020 Ballard Estate, Mumbai-400 001 Pan: Aaaca5507H (अपीलाथ% अपीलाथ%/Appellant) (&'य थ%/Respondent) अपीलाथ% अपीलाथ% &'य &'यथ% &'य थ% थ% Present For: Assessee By : Shri Yogesh Thar, A.R. Revenue By : Shri Rajesh Kumar Yadav, D.R.

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 14A

…आयकर अपीलीय अिधकरण, , , , मुंबई "यायपीठ आयकर अपीलीय अिधकरण मुंबई "यायपीठ ‘ए’ मुंबई । मुंबई । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई "यायपीठ मुंबई "यायपीठ मुंबई । मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI सव" "ी सव" "ी राजे"" राजे"", , , , लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग", "याियक सद"य के "याियक सद"य के सम" । सम" । सव" सव" "ी "ी राजे"" राजे"" लेखा सद"य एवं लेखा सद"य एवं "ी संजय गग" "ी संजय गग" "याियक सद"य के "याियक सद"य के सम" । सम" । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं././././ITA Nos.8461/M/2010 & 5598/M/20…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. DCIT LTU, MUMBAI

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3140/MUM/2012[2008-09]Status: DisposedITAT Mumbai21 Dec 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,E,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2006-07 The Supreme Industries Ltd. ACIT 612 Raheja Chambers, 213, बनाम/ Central Circle 29, Nariman Point, Mumbai Vs. Mumbai-400021 (Appellant) (Respondent ) P.A. No.AAACT1344F Assessment Year: 2006-07 ACIT The Supreme Industries Ltd. Central Circle 29, 612 Raheja Chambers, 213, बनाम/ Mumbai Nariman Point, Vs. Mumbai-400021 (Revenue) (Respondent ) P.A. No.AAACT1344F Assessment Year: 2007-08 The Supre…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ADDL CIT LTU, MUMBAI

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3139/MUM/2012[2007-08]Status: DisposedITAT Mumbai21 Dec 2016AY 2007-08

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,E,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2006-07 The Supreme Industries Ltd. ACIT 612 Raheja Chambers, 213, बनाम/ Central Circle 29, Nariman Point, Mumbai Vs. Mumbai-400021 (Appellant) (Respondent ) P.A. No.AAACT1344F Assessment Year: 2006-07 ACIT The Supreme Industries Ltd. Central Circle 29, 612 Raheja Chambers, 213, बनाम/ Mumbai Nariman Point, Vs. Mumbai-400021 (Revenue) (Respondent ) P.A. No.AAACT1344F Assessment Year: 2007-08 The Supre…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ASST CIT CEN CIR 29, MUMBAI

In the result, the appeals of the assessee are partly allowed and appeals of the Revenue are dismissed

ITA 3138/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Dec 2016AY 2006-07

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2006-07

Section 1Section 11Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,E,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2006-07 The Supreme Industries Ltd. ACIT 612 Raheja Chambers, 213, बनाम/ Central Circle 29, Nariman Point, Mumbai Vs. Mumbai-400021 (Appellant) (Respondent ) P.A. No.AAACT1344F Assessment Year: 2006-07 ACIT The Supreme Industries Ltd. Central Circle 29, 612 Raheja Chambers, 213, बनाम/ Mumbai Nariman Point, Vs. Mumbai-400021 (Revenue) (Respondent ) P.A. No.AAACT1344F Assessment Year: 2007-08 The Supre…

SH. RAJ KUMAR JAIN,NEW DELHI vs. DCIT, NEW DELHI

In the result the appeal is allowed

ITA 2821/DEL/2014[2008-09]Status: DisposedITAT Delhi23 Sept 2016AY 2008-09

Bench: Shri J. Sudhakar Reddy & Shri Kuldip Singhay: 2008-09 Sh. Raj Kumar Jain Vs. Dy.Cit, Circle 24(1) A 2/31, Safdarjung Enclave New Delhi New Delhi 110 029 Pan: Aagpj 5125 R (Appellant) (Respondent) Appellant By : Sh. Gautam Jain, C.A. Respondent By : Sh. Anil Kr. Sharma, Sr.D.R.

For Appellant: Sh. Gautam Jain, C.AFor Respondent: Sh. Anil Kr. Sharma, Sr.D.R
Section 143(3)Section 24Section 36Section 36(1)(iii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER AY: 2008-09 Sh. Raj Kumar Jain vs. Dy.CIT, Circle 24(1) A 2/31, Safdarjung Enclave New Delhi New Delhi 110 029 PAN: AAGPJ 5125 R (Appellant) (Respondent) Appellant by : Sh. Gautam Jain, C.A. Respondent by : Sh. Anil Kr. Sharma, Sr.D.R. ORDER PER J.SUDHAKAR REDDY, ACCOUNTANT MEMBER This is an appeal filed by the assessee directed against the order of the Ld.CIT(A)-XXVIII, New Delhi dated 14.02.2014 pertaining to the Assessment Year (A.Y.). 2. Facts of the c…

M/S. TATA INDUSTRIES LTD,MUMBAI vs. THE ITO 2(3)(3), MUMBAI

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

ITA 4894/MUM/2008[2004-2005]Status: DisposedITAT Mumbai20 Jul 2016AY 2004-2005

Bench: Shri G. S. Pannu, Accoutant Member & Shri Sanjay Gargtata Industries Ltd., Vs. The Income Tax Officer, Ward- Bombay House,24,Homi 2 (3) (3), Room No.555, Mody Street, Fort, Mumbai Aayakar Bhavan, Maharshi 400 001 Karve Road, Mumbai 400 020 Pan: Aaact 4058 L Appellant .. Respondent Appellant By Shri Dinesh Vyas, Ar Respondent By Shri Alok Johri, Dr Date Of Hearing 22-06-2016 Date Of Pronouncement 20-07-2016

Section 10ASection 115JSection 14ASection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, ACCOUTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER TATA Industries Ltd., Vs. The Income Tax Officer, Ward- Bombay House,24,Homi 2 (3) (3), Room No.555, Mody Street, Fort, Mumbai Aayakar Bhavan, Maharshi 400 001 Karve Road, Mumbai 400 020 PAN: AAACT 4058 L Appellant .. Respondent Appellant by Shri Dinesh Vyas, AR Respondent by Shri Alok Johri, DR Date of hearing 22-06-2016 Date of pronouncement 20-07-2016 O R D E R Per Sanjay Garg, Judicial Member: This appeal is preferred by the assessee against the order of Commissioner of I…

FIDUCIARY EUROMAX GLOBAL MARKETS LTD,MUMBAI vs. DCIT 8(1), MUMBAI

In the result, this appeal of the assessee is allowed

ITA 955/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Jun 2016AY 2010-11

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.1349/M/2012 & 955/M/2014 Assessment Years: 2009-10 & 2010-11 M/s. Fiduciary Euromax Global DCIT – 8(1), Markets Ltd., Aayakar Bhavan, Unit No.T7B, 5th Floor, Mumbai - 400020 Phoenix House, Block No.2, Vs. Phoenix Mills Compound, 462, Senapati Bapat Marg, Mumbai – 400 013 PAN: AAACF 1326P (Appellant) (Respondent) Present for: Assessee by : Shri V.C. Shah, A.R. Revenue by : Shri S. Senthil Kumaran, D.R. Date of Hearing : 09.06.2016 Date of Pronouncement : 29.06.2016…

CREATIVE GLOBAL STOCK BROKING P.LTD,MUMBAI vs. DCIT 4(1), MUMBAI

Appeal of the assessee is treated as allowed for statistical purposes

ITA 6236/MUM/2013[2006-07]Status: DisposedITAT Mumbai29 Jun 2016AY 2006-07

Bench: Shri Sanjay Garg & Shri Rajesh Kumar

For Appellant: Shri Rajiv Khandelwal, A.R. &For Respondent: Shri C.W. Angolkar, D.R
Section 147Section 14ASection 194JSection 40Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA Nos.6236/M/2013 & 182/M/2013 Assessment Years: 2006-07 & 2009-10 M/s. Creative Global Stock DCIT 4(1), Broking Pvt. Ltd., Aayakar Bhavan, 401, Sun Industrial Estate, M.K. Road, Vs. Sun Mill Compound, Mumbai - 400020 Lower Parel, Mumbai – 400 020 PAN: AABCC6279R (Appellant) (Respondent) Present for: Assessee by : Shri Rajiv Khandelwal, A.R. & Shri Neel Khandelwal, A.R. Revenue by : Shri C.W. Angolkar, D.R. Date of Hearing : 07.04.2016 Date of Pronouncement : 29.06.…

FIDUCIARY EUROMAX GLOBAL MARKETS LTD,MUMBAI vs. DCIT 8(1), MUMBAI

In the result, this appeal of the assessee is allowed

ITA 1349/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.1349/M/2012 & 955/M/2014 Assessment Years: 2009-10 & 2010-11 M/s. Fiduciary Euromax Global DCIT – 8(1), Markets Ltd., Aayakar Bhavan, Unit No.T7B, 5th Floor, Mumbai - 400020 Phoenix House, Block No.2, Vs. Phoenix Mills Compound, 462, Senapati Bapat Marg, Mumbai – 400 013 PAN: AAACF 1326P (Appellant) (Respondent) Present for: Assessee by : Shri V.C. Shah, A.R. Revenue by : Shri S. Senthil Kumaran, D.R. Date of Hearing : 09.06.2016 Date of Pronouncement : 29.06.2016…

JIGAR P. SHAH,MUMBAI vs. ACIT 21(1), MUMBAI

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

ITA 4366/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Feb 2016AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11 Shri Jigar P. Shah, Acit – 21(1), 60-B, Dolat, Pratyakshakar Bhavan, East West Road No.2, Vs. Bandra Kurla Complex, Jvpd, Vile Parle (W), Bandra, Mumbai – 400 049 Mumbai Pan: Aalps8617G (Appellant) (Respondent) Present For: Assessee By : Shri Rajiv Khandelwal, A.R. Revenue By : Shri K. Mohandas, D.R. Date Of Hearing : 17.02.2016 Date Of Pronouncement : 24.02.2016 O R D E R

For Appellant: Shri Rajiv Khandelwal, A.RFor Respondent: Shri K. Mohandas, D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Jigar P. Shah, ACIT – 21(1), 60-B, Dolat, Pratyakshakar Bhavan, East West Road No.2, Vs. Bandra Kurla Complex, JVPD, Vile Parle (W), Bandra, Mumbai – 400 049 Mumbai PAN: AALPS8617G (Appellant) (Respondent) Present for: Assessee by : Shri Rajiv Khandelwal, A.R. Revenue by : Shri K. Mohandas, D.R. Date of Hearing : 17.02.2016 Date of Pronouncement : 24.02.2016 O R D E R Per Sanjay Garg, Judicial Member: The present appeal has been preferr…

CHEMINVEST LIMITED vs. COMMISSIONER OF INCOME TAX-VI

The appeal is allowed in the above terms

ITA/749/2014HC Delhi02 Sept 2015
Section 10(33)Section 14Section 143(3)Section 14ASection 260A

…ITA No. 749 of 2014 Page 1 of 14 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 16. + ITA 749/2014 CHEMINVEST LIMITED ..... Appellant Through: Mr Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocate. versus COMMISSIONER OF INCOME TAX-VI ..... Respondent Through: Ms Suruchi Aggarwal, Senior Standing Counsel with Ms. Lakshmi Gurung, Advocate. CORAM: HON'BLE DR. JUSTICE S. MURALIDHAR HON'BLE MR. JUSTICE VIBHU BAKHRU O R D E R % 02.09.2015 1. This is an appeal filed by…

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