H.P. State Forest Corporation Ltd. v. DCIT

60 Taxmann.com 135High Court2015#11734 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2018.

Judgments citing H.P. State Forest Corporation Ltd. v. DCIT

Haware Infotech Ltd, Navi Mumbai vs. DCIT CC 4(2), Mumbai

In the result, the appeal is allowed

ITA 6694/MUM/2016[2010-11]Status: DisposedITAT Mumbai08 Aug 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Haware Infotech Ltd. Dcit-Cc-4(2), Mumbai 413/416 Vardhaman Aayakar Bhavan, M.K. Vs. Market, Sector-17, Dbc, Road, Mumbai- Vashi, Navi Mumbai- 400020. 400705. Pan No. Aabch1613G Appellant Respondent Assessee By : Mr. Ruturaj H. Gurjar, Ar Revenue By : Mr. Manoj Kumar Singh, Dr Date Of Hearing : 02/08/2018 Date Of Pronouncement : 08/08/2018

For Appellant: Mr. Ruturaj H. Gurjar, ARFor Respondent: Mr. Manoj Kumar Singh, DR
Section 143(3)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Haware Infotech Ltd. DCIT-CC-4(2), Mumbai 413/416 Vardhaman Aayakar Bhavan, M.K. Vs. Market, Sector-17, DBC, Road, Mumbai- Vashi, Navi Mumbai- 400020. 400705. PAN No. AABCH1613G Appellant Respondent Assessee by : Mr. Ruturaj H. Gurjar, AR Revenue by : Mr. Manoj Kumar Singh, DR Date of Hearing : 02/08/2018 Date of pronouncement : 08/08/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2010…

Pennozil Quaker State India Ltd, Mumbai vs. DCIT 1(2), Mumbai

In the result, appeal filed by the assessee is allowed as indicated above and the Revenue’s appeal is dismissed

ITA 7503/MUM/2014[2007-08]Status: DisposedITAT Mumbai12 Jan 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri F. V. IraniFor Respondent: Shri Rajat Mittal
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No.7386/MUM/2014 (A.Y: 2007-08) D.C.I.T -1(2)(2) v. M/s. Pennzoil Quaker State India Ltd. R.No.535 Mercury Meeting Room, 407-408, 5th Floor, 4th Floor, Powai Plaza, Aayakar Bhavan, Hiranandani Business Park, M.K.Road, Powai, Mumbai – 400 076 Mumbai-400 020 PAN NO: AAACP 7143 C (Appellant) (Respondent) ITA.No.7503/MUM/2014 (A.Y: 2007-08) M/s. Pennzoil Quaker State India Ltd. v. D.C.I.T -1(2)(2) Mercury Meeting Room, 407-408, R.No.535, 5th Floor, 4t…

DCIT 1(2)(2), Mumbai vs. Pennzoil Quaker State India Ltd, Mumbai

In the result, appeal filed by the assessee is allowed as indicated above and the Revenue’s appeal is dismissed

ITA 7386/MUM/2014[2007-08]Status: DisposedITAT Mumbai12 Jan 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri F. V. IraniFor Respondent: Shri Rajat Mittal
Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No.7386/MUM/2014 (A.Y: 2007-08) D.C.I.T -1(2)(2) v. M/s. Pennzoil Quaker State India Ltd. R.No.535 Mercury Meeting Room, 407-408, 5th Floor, 4th Floor, Powai Plaza, Aayakar Bhavan, Hiranandani Business Park, M.K.Road, Powai, Mumbai – 400 076 Mumbai-400 020 PAN NO: AAACP 7143 C (Appellant) (Respondent) ITA.No.7503/MUM/2014 (A.Y: 2007-08) M/s. Pennzoil Quaker State India Ltd. v. D.C.I.T -1(2)(2) Mercury Meeting Room, 407-408, R.No.535, 5th Floor, 4t…

DCIT 3(2)(1), Mumbai vs. Metmin Investments & Trading P.Ltd, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1489/MUM/2016[2007-08]Status: DisposedITAT Mumbai31 Oct 2017AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledy. Commissioner Of Income-Tax 3(2)(1) V. M/S. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021

For Appellant: Shri Haresh G. BuchFor Respondent: Shri G.N. Makawana
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No: AACCM 2480 P (Appellant) (Respondent) Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Finance and Room No. 674, Holdings Pvt Ltd., Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No…

DCIT 3(2)(1), Mumbai vs. Metmin Finance & Holdings P. Ltd, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1490/MUM/2016[2007-08]Status: DisposedITAT Mumbai31 Oct 2017AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledy. Commissioner Of Income-Tax 3(2)(1) V. M/S. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021

For Appellant: Shri Haresh G. BuchFor Respondent: Shri G.N. Makawana
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Investments & Room No. 674, Trading Pvt. Ltd. Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No: AACCM 2480 P (Appellant) (Respondent) Dy. Commissioner of Income-Tax 3(2)(1) v. M/s. Metmin Finance and Room No. 674, Holdings Pvt Ltd., Aayakar Bhavan, M.K.Road, 161/162, Mittal Court, Mumbai-400 020 A Wing, Nariman Point Mumbai – 400 021 PAN No…

DCIT 2(1), Mumbai vs. Godavari Sugar Mills Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1800/MUM/2013[2004-05]Status: DisposedITAT Mumbai25 Sept 2017AY 2004-05

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 1800/Mum/2013 (निर्धारण वर्ा / Assessment Year: 2004-05)

For Appellant: Shri Vipul Joshi, A.RFor Respondent: Mrs. Vidisha Katra, D.R
Section 143(2)Section 143(3)Section 271(1)(c)

…P a g e | 1 ITA No. 1800/Mum/2013 AY: 2004-05 DCIT Vs. M/s Somaiya Properties IN THE INCOME TAX APPELLATE TRIBUNAL ‘G’ BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. No. 1800/Mum/2013 (निर्धारण वर्ा / Assessment Year: 2004-05) DCIT-2(1), Room No. 561, M/s. Somaiya Properties & 5th Floor, Aayakar Bhavan Investment Pvt. Ltd. M.K.Road, Mumbai- 400 020 बिधम/ (formerly known as M/s Godawari Sugar Mills Ltd.) Vs. Somaiya Bldg, 45-47, M.G. Road, Mumbai-400001 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAACT5004A (अपीलाथी/Revenue) (प्रत्यथी / Assessee) : अपीलाथी की ओर से/Revenue by…

Banggreen Holdings P.Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

In the result, appeal of the assessee for AY 2005-06 is allowed

ITA 1999/MUM/2014[2005-06]Status: DisposedITAT Mumbai31 May 2017AY 2005-06

Bench: Shri P.K. Bansal, Vice- & Shri Pawan Singh

For Respondent: Shri Suman Kumar (DR)
Section 143(3)Section 253Section 254(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI P.K. BANSAL, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 2000/Mum/2014 (Assessment Year-2007-08) Banggreen Holding Pvt. Ltd. DCIT Range (30(1) , Devidas Mansion, 4th Floor, Mumbai. Mereweather Road, Colaba, Vs. Mumbai-400039 PAN: AAACB2093F (Appellant) (Respondent) Assessee by Shri Yogesh A. Thar with : Ms Ayushi Modani (AR) Revenue by : Shri Suman Kumar (DR) Date of hearing : 31.05.2017 Date of Pronouncement : 31.05.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. These two appeals b…

Soma Papers and Industries Ltd, Mumbai vs. DCIT Cir 2(3), Mumbai

ITA 2839/MUM/2012[2002-03]Status: DisposedITAT Mumbai24 Aug 2016AY 2002-03
For Appellant: Dr. K. Sivaram & Ms. Neelam JadhavFor Respondent: Shri J. Saravanan-DR
Section 143(3)Section 224Section 254(1)Section 271Section 271(1)Section 271(1)(c)

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं सी एवं सी सी. एन सी एन एन. "साद एन "साद "साद,"याियक "साद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/2839/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2002-03 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Soma Papers & Industries Ltd. DCIT, Circle 2(3) Indian Mercantile Chambers Mumbai. 3rd Floor, 14 R Kamani Marg Vs.…

Automobiles Products of India Ltd, Chennai vs. Asst CIT RG 10(3), Mumbai

In the result, assessee’s appeal in ITA No 7584/Mum/2013 for the assessment year 2003-04 is allowed as indicated above

ITA 7584/MUM/2013[2003-04]Status: DisposedITAT Mumbai17 Aug 2016AY 2003-04

Bench: Shri Mahavir Singh & Shri Ramit Kochar

For Respondent: Shri A. Ramachandran
Section 139(1)Section 143(2)Section 143(3)Section 271Section 271(1)(c)Section 43B

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.7584/Mum/2013 ("नधा"रण वष" / Assessment Year : 2003-04) Automobile Products of India Assistant Commissioner of बनाम/ Limited, Income Tax- Range 10(3), v. 63-A, North Phase, Mumbai.. SIDCO Industrial Estate, Ambattur, Chennai – 600 098. "थायी लेखा सं./PAN : AABCA0725C .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by Ms. Vasanti B. Patel Revenue by : Shri A. Ramachandran सुनवाई क" तार"ख /Date of Hearin…