How many judgments cite Gulshan Malik v. CIT?

24 judgments on BharatTax cite Gulshan Malik v. CIT (43 Taxmann.com 200), spanning 2015 to 2024.

Which sections of the Income Tax Act does Gulshan Malik v. CIT come up under?

It is most often cited in judgments turning on Section 2(47), Section 271(1)(c), Section 37(1).

Gulshan Malik v. CIT

43 Taxmann.com 200High Court2014#4999 most cited

What is Gulshan Malik v. CIT authority for?

The period of holding of booking rights of an apartment for the purpose of capital gains is counted from the date of execution of the buyer's agreement.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Also referred to as

Gulshan Malik v. CIT · capital asset · transfer · capital gains · booking rights of an apartment · period of holding · buyer's agreement · Agreement to Sell · Section 2(47)

Also reported as

223 Taxmann 243

Sections most often in play

Section 2(47)Section 271(1)(c)Section 37(1)

Issues it is cited on

transfer person interest

Judgments citing Gulshan Malik v. CIT

ACIT, CIRCLE-4(2), NEW DELHI vs. BORANDA INTERNATIONAL PVT. LTD., DELHI

In the result, the appeal of the Revenue in ITA No

ITA 2019/DEL/2021[2016-17]Status: DisposedITAT Delhi27 Aug 2024AY 2016-17

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Sushil Chadha, ARFor Respondent: Shri Kanv Bali, Sr. DR

Section 271(1)(c)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No.2019/DEL/2021[A.Y 2016-17] The A.C.I.T. Vs. M/s Boranda International Pvt Ltd Circle – 4(2), New Delhi 11-B, Anand Lok, Delhi PAN – AADCB 3689 G (Applicant) (Respondent) Assessee By : Shri Sushil Chadha, AR Shri Sarthak Upadhyay Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 08.08.2024 Date of Pronouncement : 27.08.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the Revenue is preferred against the order of the ld. CIT(A) -…

ACIT CIRCLE-28(1), NEW DELHI vs. MODESTY GARMENTS, NEW DELHI

In the result, the appeal of the Revenue stands dismissed

ITA 183/DEL/2020[2014-15]Status: DisposedITAT Delhi29 Mar 2023AY 2014-15

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2014-15 Acit Vs. M/S Modesty Garments, Circle-28(1), B-304, New Friends Colony, New Delhi. New Delhi – 110 065 Pan Aaafm1598F (Appellant) (Respondent)

For Appellant: Sh. Mohit Gupta, CA, Sh. NeerajFor Respondent: Shri Sumit Kumar Verma, Sr. DR

Section 143(1)Section 194A(3)(iv)Section 194ISection 37(1)Section 40Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2014-15 ACIT Vs. M/s Modesty Garments, Circle-28(1), B-304, New Friends Colony, New Delhi. New Delhi – 110 065 PAN AAAFM1598F (Appellant) (Respondent) CO No. 132/Del/2022 Arising out of ITA No. 183/Del/2020 Asstt. Year: 2014-15 M/s Modesty Garments, Vs. ACIT Circle-28(1), B-304, New Friends Colony, New Delhi New Delhi – 110 065. PAN AAAFM1598F (Appellant) (Respondent Assessee by: Sh. Mohit Gupta, CA, Sh. Neeraj Singh, CA, Sh. Nitin Sharma, CA Department by :…

RAMANAMURTHY MATHOD SRINIVASMURTHY,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 281/BANG/2022[2017-18]Status: DisposedITAT Bangalore11 Jul 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 143(3)Section 263

…ITA No.281/Bang/2022 Ramanamurthy Mathod Srinivasmurthy, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2017-18 Ramanamurthy Mathod Srinivasmurthy T-306, III Floor, Suraj Plaza, Deputy Commissioner of 8th F Main, III Block, Jayanagar Vs. Income-tax Bangalore 560 011 Circle-2(1) Bangalore PAN NO : ADFPS2042E APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 11.07.2022 Date of Pronouncement : 11.07.2022 O R…

ACIT (EXEMPTION), CIRCLE-2, AHMEDABAD vs. THE SURAT DISTRICT CRICKET ASSOCIATION, SURAT

In the result, the grounds of appeal raised by the revenue are dismissed

ITA 165/SRT/2020[2009-10]Status: DisposedITAT Surat09 May 2022AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Asst. Commissioner Of The Surat District Cricket Income-Tax (Exemptions), Association, Lalbhai Vs Circle-2, 6Th Floor, Room Contractor Stadium, Surat No.607, Aayakar Bhavan Dumas Road, Vesu, (Vejalpur), Prahlad Nagar Surat-395007 Road, Nr. Sachin Tower, Pan : Aaatt 6114 A Satellite,Ahmedabad-380 015 Appellant / Revenue Respondent / Assessee

Section 11Section 11(1)(d)Section 12ASection 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(15)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Asst. Commissioner of The Surat District Cricket Income-Tax (exemptions), Association, Lalbhai Vs Circle-2, 6th Floor, Room Contractor Stadium, Surat No.607, Aayakar Bhavan Dumas Road, Vesu, (Vejalpur), Prahlad Nagar Surat-395007 Road, Nr. Sachin Tower, PAN : AAATT 6114 A Satellite,Ahmedabad-380 015 Appellant / Revenue Respondent / assessee Assessee by Shri Esmayeel Saherwala, CA Revenue by Shri H.P. Meena, CIT-DR Date of hearing 14.03.2022 Date…

GURBAKSHISH SINGH BATRA,NEW DELHI vs. PR. CIT - 12, NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 396/DEL/2021[2016-17]Status: DisposedITAT Delhi31 Mar 2022AY 2016-17

Bench: Shri R.K. Panda & Shri N.K. Choudhryassessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.Cit-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. Pan: Adspb2480J (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Ca Revenue By : Shri Shashi Bhushan Sukla, Cit, Dr Date Of Hearing : 15.02.2022 Date Of Pronouncement : 31.03.2022 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22Nd March, 2021 Of The Pcit, Delhi-12, Passed U/S 263 Of The It Act For The Assessment Year 2016-17. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 6Th October, 2016 Declaring The Total Income At Rs.44,86,160/-. The Return Was Processed U/S 143(1) Of The It Act. Subsequently, The Case Of The Assessee Was Selected For ‘Limited Scrutiny’ Based On The Following Reasons:-

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri Shashi Bhushan Sukla, CIT, DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 244ASection 263Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.CIT-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. PAN: ADSPB2480J (Appellant) (Respondent) Assessee by : Shri R.S. Singhvi, CA Revenue by : Shri Shashi Bhushan Sukla, CIT, DR Date of Hearing : 15.02.2022 Date of Pronouncement : 31.03.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 22nd March, 2021 of the PCIT, Delhi-12, passed u/s 263 of the…

RAMJI BHARANY,NEW DELHI vs. ACIT, NEW DELHI

The appeals are dismissed

ITA 6066/DEL/2015[2011-12]Status: DisposedITAT Delhi27 Nov 2019AY 2011-12

Bench: Shri Prashant Maharishi & Shri K.N.Charymahesh Bharany, Vs. Acit, 14, Sunder Nagar Market, Circle-32(1), New Delhi New Delhi Pan: Afapb8257M (Appellant) (Respondent) Ramji Bharany, Vs. Acit, 14, Sunder Nagar Market, Circle-32(1), New Delhi New Delhi Pan: Afapb8261R (Appellant) (Respondent)

For Appellant: Shri MP Rastogi, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 143Section 2Section 2(47)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER Mahesh Bharany, Vs. ACIT, 14, Sunder Nagar Market, Circle-32(1), New Delhi New Delhi PAN: AFAPB8257M (Appellant) (Respondent) Ramji Bharany, Vs. ACIT, 14, Sunder Nagar Market, Circle-32(1), New Delhi New Delhi PAN: AFAPB8261R (Appellant) (Respondent) Assessee by : Shri MP Rastogi, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 28/08/2019 Date of pronouncement 27/11/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the two appeals of two different in…

MAHESH BHARANY,NEW DELHI vs. ACIT, NEW DELHI

The appeals are dismissed

ITA 6065/DEL/2015[2011-12]Status: DisposedITAT Delhi27 Nov 2019AY 2011-12

For Appellant: Shri MP Rastogi, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 143Section 2Section 2(47)

DINESH DATTATRAY BORUDE,MUMBAI vs. ITO 31(2)(3), MUMBAI

In the result, appeal of the assessee is allowed in terms of the above

ITA 4266/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Nov 2019AY 2011-12

Bench: Shri Mahavir Singh & Shri M. Balaganesh: A.Y : 2011-12

For Appellant: Shri Ramkrishna R. LingsurFor Respondent: Shri Kumar Padmapani Bora

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER : A.Y : 2011-12 Dinesh Dattatray Borude Vs. ITO-31(2)(2), 1602, Sejal Tower, Sejal Park, Mumbai (Respondent) Off Link Road, Goregaon (W), Mumbai 400 104. (Appellant) PAN : AKCPB3959R Appellant by : Shri Ramkrishna R. Lingsur Respondent by : Shri Kumar Padmapani Bora Date of Hearing : 05/11/2019 Date of Pronouncement: 05/11/2019 O R D E R PER MAHAVIR SINGH, JUDICIAL MEMBER This appeal is filed by the assessee against the order of CIT(A)-42, Mumbai dated 01.03.201…

INCOME TAX OFFICER 30(2)(3), MUMBAI vs. MEETA BHAVESH GANATRA, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 5149/MUM/2017[2013-14]Status: DisposedITAT Mumbai24 Apr 2019AY 2013-14

Bench: Shri Sandeep Gosain, Jm & Shri M.Balaganesh, Am The Income-Tax Officer Vs. Smt. Meeta Bhavesh 30(2)(3) Ganatra C-13, R.No.608, 6Th Floor A-1301, Vikas Park, Pratyaksha Kar Bhavan Link Road, Malad (W) Bkc, Bandra, Mumbai – 400 064 Mumbai – 400 051 Pan/Gir No. Agtpg2793A (Appellant) .. (Respondent)

Section 143(3)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JM & SHRI M.BALAGANESH, AM The Income-Tax Officer Vs. Smt. Meeta Bhavesh 30(2)(3) Ganatra C-13, R.No.608, 6th Floor A-1301, Vikas Park, Pratyaksha Kar Bhavan Link Road, Malad (W) BKC, Bandra, Mumbai – 400 064 Mumbai – 400 051 PAN/GIR No. AGTPG2793A (Appellant) .. (Respondent) Assessee by Shri Vipul J. Shah Revenue by Shri Ashutosh Rajhans Date of Hearing 15/04/2019 Date of Pronouncement 24/04/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5149/Mum/2017 for A.Y.2013-14 arises out of the order by the ld. C…

THE ITO,, GUNTUR vs. ALAPATI RAJENDRA PRASAD,, GUNTUR

In the result, appeal filed by the Revenue is dismissed

ITA 211/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam23 Apr 2019AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleito, Ward-2(2), Vs. Alapati Rajendra Prasad, D.No. 4-5-29/85, 4Th Line, Guntur. Vidya Nagar, Guntur. Pan No. Aetpa 0460 M (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri D.K. Sonawal – CIT DR

Section 143(3)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITO, Ward-2(2), vs. Alapati Rajendra Prasad, D.No. 4-5-29/85, 4th Line, Guntur. Vidya Nagar, Guntur. PAN No. AETPA 0460 M (Appellant) (Respondent) Assessee by : Shri G.V.N. Hari – Advocate. Department By : Shri D.K. Sonawal – CIT DR Date of hearing : 04/04/2019. Date of pronouncement : 23/04/2019. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-1…

ASSISTANT COMMISSIONER OF INCOME TAX 25(2), MUMBAI vs. KEYUR HEMANT SHAH, MUMBAI

The appeal stands dismissed

ITA 6710/MUM/2017[2013-14]Status: DisposedITAT Mumbai02 Apr 2019AY 2013-14

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: V. Chandrashekhar and Harshad

Section 143(3)Section 54F

…1 Shri Keyur Hemant Shah Assessment Year-2013-14 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, , , , लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.6710/Mum/2017 (िनधा"रण वष" / Assessment Year: 2013-14) ACIT-25(2) Shri Keyur Hemant Shah Room No.508, C-10, 5th Floor 2nd Floor, 15 Jaihind Society बनाम नाम नाम/ नाम 12th Road, JVPD Scheme Pratyakshkar Bhavan Vs. Bandra Kurla Complex Juhu-Vile Parle (W) Bandra (E), Mumbai-400 051 Mumbai-400 049. "थायीलेखासं./जीआइआर…

ITO (IT) 4(1)(1), MUMBAI vs. MONISH KAAN TAHILRAMANI, MUMBAI

The appeal stands partly allowed in terms of our above order

ITA 4715/MUM/2015[2011-12]Status: DisposedITAT Mumbai02 Apr 2019AY 2011-12

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Sanjay R. Parikh- Ld. ARFor Respondent: Shri G.N. Makwana- Ld.DR

Section 143(3)Section 53A

…1 Monish Kaan Tahilramani Assessment Year: 2011-12 आयकर अपीलीय अिधकरण “बी बी” "ायपीठ मुंबई म"। बी बी IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी पवन िसंह , "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI PAWAN SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No. 4715/Mum/2015 (िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2011-12) िनधा"रण िनधा"रण वष" वष" ITO(International Taxation)- Monish Kaan Tahilramani 4(1)(1) 10, Ganpat Niketan बनाम बनाम/ बनाम बनाम 18th Road, Khar Room No. 14, Ground Floor Vs. Scindia House, Ballard Estate Mumbai-40…

ELEGANT INFRAWORLD (P) LTD.,NEW DELHI vs. ITO, WARD-1(2), GHAZIABAD

In the result, appeal of Assessee is allowed

ITA 4334/DEL/2018[2010-11]Status: DisposedITAT Delhi11 Jan 2019AY 2010-11

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Akhilesh Kumar &For Respondent: Ms. Shaveta Nakra Dutta, Sr. DR

Section 2(14)Section 45Section 48

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. I.T.A.No.4334/Del./2018 Assessment Year 2010-2011 M/s. Elegant Infraworld The Income Tax Officer, Pvt. Ltd., 6, Toder Mal Ward-1(2), Aayakar Lane, Ground Floor, vs. Bhawan, CGO-I, Near Bengali Market, Hapur Chungi, New Delhi – 110 001. Ghaziabad. PAN AABCE5689B PIN – 201 001. (Appellant) (Respondent) For Assessee : Shri Akhilesh Kumar & Shri Vipin Garg, Advocates For Revenue : Ms. Shaveta Nakra Dutta, Sr. DR Date of Hearing : 03.01.2019 Date of Pronouncement : 11.01.2019 ORDER PER BHAVNESH SAIN…

SMT.MANJU MAHENDRA GOYAL,MUMBAI vs. INCOME TAX OFFICER 19(2)(3), MUMBAI

The appeal of the assessee is partly allowed

ITA 994/MUM/2018[2012-13]Status: DisposedITAT Mumbai08 Oct 2018AY 2012-13

Bench: Shri Joginder Singh, Assessment Year: 2012-13 Smt. Manju Mahendra Goyal Income Tax Officer-19(2)(3), A/802, Surya Apartments, Room No.2018, Matru बनाम/ 53, Bhulabhai Desai Road, Mandir, Tardeo Road, Vs. Mumbai-400026 Mumbai-400007 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aafpg2990N

Section 45Section 54

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2012-13 Smt. Manju Mahendra Goyal Income Tax Officer-19(2)(3), A/802, Surya Apartments, Room No.2018, Matru बनाम/ 53, Bhulabhai Desai Road, mandir, Tardeo Road, Vs. Mumbai-400026 Mumbai-400007 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAFPG2990N None "नधा"रती क" ओर से / Assessee by Shri S.K. Bepari-DR राज"व क" ओर से / Revenue by 08/10/2018 सुनवाई क" तार"ख / Date of Hearing 08/10/2018 आदेश क" तार"ख /Date…

ITO 16(1)(4), MUMBAI vs. SHASHANKA GHOSH, MUMBAI

The appeal of the Revenue is dismissed

ITA 6751/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Oct 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2011-12 Income Tax Officer-16(1)(4), Vs Shri Shashanka Ghosh, Room No.438, 4Th Floor, C-701, Jay Bharat Chs Ltd. Aayakar Bhavan, Off. Yari Road,Near Amarnath M. K. Road, Tower, Varsova Andher (West), Mumbai-400020 Mumbai-400061 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Acwpg5915E

Section 54

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2011-12 Income Tax Officer-16(1)(4), vs Shri Shashanka Ghosh, Room No.438, 4th Floor, C-701, Jay Bharat CHS Ltd. Aayakar Bhavan, Off. Yari Road,Near Amarnath M. K. Road, Tower, Varsova Andher (West), Mumbai-400020 Mumbai-400061 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.ACWPG5915E Shri C.S. Sharma JCIT-DR राज"व क" ओर से / Revenue by "नध…

ACIT 21(2), MUMBAI vs. PRIYA RAVI GEHI, MUMBAI

In the result appeal of the revenue is dismissed

ITA 3974/MUM/2016[2011-12]Status: DisposedITAT Mumbai31 Jul 2018AY 2011-12

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Pradeep Kapasi (AR)For Respondent: Shri M.C. Omi Ningshen

Section 112Section 254(1)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “H”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.3974/Mum/2016 for Assessment Year: 2011-12 ACIT-21(2) Smt. Priya Ravi Gehi, Room No. 115, 1st Floor, Flat No.21, Triveni Apartments, Piramal Chambers, Vs. 220, Cadel Road, Mahim (W), Parel, Mumbai-400012 Mumbai-400016. PAN: AEPPG5062H (Appellant) (Respondent) Assessee by : Shri Pradeep Kapasi (AR) Revenue by : Shri M.C. Omi Ningshen (DR) Date of hearing : 02.07.2018 Date of Pronouncement : 31.07.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDI…

BETTER OPTION ESTATES PVT. LTD.,,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 948/DEL/2017[2012-13]Status: DisposedITAT Delhi25 Jul 2018AY 2012-13

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

…ITA No. 948/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K.N. CHARY, JUDICIAL MEMBER ITA No.-948/Del/2017 (Assessment Year: 2012-13) Better Option Estates P. Ltd. vs DCIT 4th Floor, Punjabi Bhawan, Circle 4(2), 10, Rouse Avenue, New Delhi. New Delhi. PAN No. AACCB8384K Assessee by Sh. M.P. Rastogi, Adv. Revenue by Sh. Ravi Kant Gupta, Sr. DR Date of Hearing 09.05.2018 Date of Pronouncement 25.07.2018 ORDER PER K. NARSIMHA CHARY, J.M. Challenging the order dated 21.10.2016 in appeal no. 102/15-16 passed by the Commissioner of I…

DCIT CIR 3, THANE vs. RAMESH MADHAVRAO BHUJANG, MUMBAI

Appeal stand dismissed

ITA 1072/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.1072/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Deputy Commissioner Of Income Tax Ramesh Madhavrao Bhujang Circle -3 Room No.402, Saket Apartment बनाम/ Room No.02, 6Th Floor Dr.M.B.Raut Road Ashar It Park B-Wing Vs. Shivaji Park, Dadar(W) Wagle Industrial Estate Mumbai-400 028 Thane(W)-400 604 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Alhpb-1341-D (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Raj Kumar Singh, Ld. ARFor Respondent: Ram Tiwari, Ld. DR

Section 143(3)

…ITA No.1072/Mum/2017 Ramesh Madhavrao Bhujang Assessment Year-2012-13 आयकर अपीलीय अिधकरण “डी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. No.1072/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Deputy Commissioner of Income Tax Ramesh Madhavrao Bhujang Circle -3 Room No.402, Saket Apartment बनाम/ Room No.02, 6th Floor Dr.M.B.Raut Road Ashar IT Park B-Wing Vs. Shivaji Park, Dadar(W) Wagle Industrial Estate Mumbai-400 028 Thane(W)-400 604 "था…

PARADISE TEXTILES P. LTD,MUMBAI vs. DCIT CIR 5(2), MUMBAI

The appeals of the assessee are dismissed

ITA 4473/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Nov 2017AY 2011-12

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 143(1)Section 143(2)Section 53A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘सी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member ITA NOs.389 & 4473/Mum/2015 Assessment Years: 2010-11 & 2011-12 M/s Paradise Textiles Pvt. DCIT Ltd. Circle-5(2), बनाम/ 113-11th Floor, 68, Brij Mumbai Vs. Kutir, Nepean Sea Road, Mumbai-400006 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAACP7725L "नधा"रती क" ओर से / Assessee by Shri Naresh Kumar राज"व क" ओर से / Revenue by Shri Rajat Mittal -DR…

PARADISE TEXTILES P.LTD,MUMBAI vs. DCIT CIR 5(2), MUMBAI

The appeals of the assessee are dismissed

ITA 389/MUM/2015[2010-11]Status: DisposedITAT Mumbai28 Nov 2017AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 143(1)Section 143(2)Section 53A

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