Gujarat Agro Oil Enterprise Ltd. v. CIT

125 Taxmann 912High Court2002#22275 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Gujarat Agro Oil Enterprise Ltd. v. CIT

M/S Majestic Infracon P.Ltd, Mumbai vs. ACIT 12(3)(2), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 3711/MUM/2019[2014-15]Status: DisposedITAT Mumbai25 Jan 2022AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ravish Sood

For Appellant: Ms. Ritu Kamal Kishore, A.RFor Respondent: Shri Ajaykumar Sharma, D.R
Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA Nos.3710 & 3711/M/2019 Assessment Years: 2013-14 & 2014-15 M/s. Majestic Infracon ACIT 12(3)(2), Pvt. Ltd., Room No.147B, Ground Floor, 1st Floor, D.B. House, Aayakar Bhavan, Vs. General A.K. Vaidya M.K. Road, Marg, Mumbai - 400020 Goregaon (E), Mumbai – 400 063 PAN: AAACT4160F (Appellant) (Respondent) Present for: Assessee by : Ms. Ritu Kamal Kishore, A.R. Revenue by : Shri Ajaykumar Sharma, D.R. Date of Hearing : 25.11.2021 Date of Pronouncement : 25.01.2022…

M/S Majestic Infracon Private Limited, Mumbai vs. ACIT - 12(3)(2), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 3710/MUM/2019[2013-14]Status: DisposedITAT Mumbai25 Jan 2022AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ravish Sood

For Appellant: Ms. Ritu Kamal Kishore, A.RFor Respondent: Shri Ajaykumar Sharma, D.R
Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA Nos.3710 & 3711/M/2019 Assessment Years: 2013-14 & 2014-15 M/s. Majestic Infracon ACIT 12(3)(2), Pvt. Ltd., Room No.147B, Ground Floor, 1st Floor, D.B. House, Aayakar Bhavan, Vs. General A.K. Vaidya M.K. Road, Marg, Mumbai - 400020 Goregaon (E), Mumbai – 400 063 PAN: AAACT4160F (Appellant) (Respondent) Present for: Assessee by : Ms. Ritu Kamal Kishore, A.R. Revenue by : Shri Ajaykumar Sharma, D.R. Date of Hearing : 25.11.2021 Date of Pronouncement : 25.01.2022…

ACIT 11(1), Mumbai vs. Sanjay Navin Bhansali, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 6730/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Oct 2017AY 2010-11

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Chetan KariaFor Respondent: Shri V. Janardhanan
Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA.No.6730/MUM/2014 (A.Y: 2011-12) ACIT 11(1) v. Shri Sanjay Navin Bhansali, R.No.439, Aayakar Bhavan, 701B, Swati Mitra CHS, M.K.Road, Gulmohar Cross Road No.7, Mumbai-400 020 JVPD Scheme, Mumbai – 400 049 PAN NO: AEOPB 8845 G (Appellant) (Respondent) Assessee by : Shri Chetan Karia Revenue by : Shri V. Janardhanan Date of Hearing : 18.08.2017 Date of Pronouncement : 11.10.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Revenue a…

Gujarat Agro Oil Enterprise Ltd. v. CIT (125 Taxmann 912) — Cited in 3 Judgments | BharatTax