Heddle Knowledge Pvt. Ltd. v. ITO

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Judgments citing Heddle Knowledge Pvt. Ltd. v. ITO

DY CIT CC 6 (3), MUMBAI vs. M/S KARANJA TERMINAL AND LOGISTICS PVT LTD., MUMBAI

The appeals of the revenue are dismissed

ITA 6898/MUM/2019[2012-13]Status: DisposedITAT Mumbai21 Oct 2021AY 2012-13

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Ita Nos.6897 & 6898/Mum/2019 (Assessment Years: 2011-12 & 2012-13)

For Appellant: Shri Mihir Naniwadekar, A.RFor Respondent: Shri Ajey Malik, D.R

Section 140A(3)Section 143(1)Section 143(2)Section 143(3)Section 221Section 221(1)

…ITA Nos. 6897 & 6898/Mum/2019 A.Ys. 2011-12 & 2012-13 1 Dy.CIT, CC-6(3) Vs. M/s Karanja Terminal and Logistic Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI SHAMIM YAHYA (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA Nos.6897 & 6898/MUM/2019 (Assessment Years: 2011-12 & 2012-13) Dy. Commissioner of Income- M/s Karanja Terminal Tax, Central Circle – 6(3), Vs. and Logistic Pvt. Ltd. Room No. 1905, 19th Floor, 153, Makers Chambers Air India Building, Nariman III, Nariman Point, Point, Mumbai – 400 021 Mumbai – 400 021 PAN No. AADCK9709Q (Revenue) (Assessee)…

DY CIT CC 6 (3), MUMBAI vs. M/S KARANJA TERMINAL AND LOGISTICS PVT LTD., MUMBAI

The appeals of the revenue are dismissed

ITA 6897/MUM/2019[2011-12]Status: DisposedITAT Mumbai21 Oct 2021AY 2011-12

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Ita Nos.6897 & 6898/Mum/2019 (Assessment Years: 2011-12 & 2012-13)

For Appellant: Shri Mihir Naniwadekar, A.RFor Respondent: Shri Ajey Malik, D.R

Section 140A(3)Section 143(1)Section 143(2)Section 143(3)Section 221Section 221(1)

SAMA RAMACHANDRA REDDY,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-2, HYDERABAD

In the result, appeal of the assessee is allowed, as above”

ITA 164/HYD/2018[2005-06]Status: DisposedITAT Hyderabad11 Jun 2020AY 2005-06

Bench: Smt. P. Madhavi Deviassessment Year: 2005-06

For Appellant: Sri P. Murali Mohan Rao, ARFor Respondent: Sri Kiran Katta, DR

Section 132Section 143(3)Section 153ASection 221Section 221(1)

…ITA No 164 of 2018 Sama Ramachandra Reddy Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “SMC”, HYDERABAD (Through Video Conference) Before Smt. P. Madhavi Devi, Judicial Member Assessment Year: 2005-06 Sama Ramachandra Reddy Vs. Dy. Commissioner of Hyderabad Income Tax PAN:AUAPS0609R Central Circle 2 Hyderabad (Appellant) (Respondent) Assessee by: Sri P. Murali Mohan Rao, AR Revenue by: Sri Kiran Katta, DR Date of hearing: 02/06/2020 Date of pronouncement: 11/06/2020 ORDER This is assessee’s appeal for the AY.2005-06, directed against the order of the Commissioner of Income Tax (Appea…

MANGESH JAYAWANT BORSE,MUMBAI vs. DCIT 20(2), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 636/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Oct 2018AY 2007-08

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.636/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2007-08) बिधम/ Shri Mangesh Jaywant Borse Dcit 20(2)(2) 4, New Neelam Mumbai. Vs. Machlimmar, Versoa Road, Andheri (W), Mumbai-61. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagpb9277N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri D. G. Pansari (Sr.Ar) सुनवाई की तारीख / Date Of Hearing: 23.08.2018 घोषणा की तारीख /Date Of Pronouncement: 12.10.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 07.12.2011 Passed By The Commissioner Of Income Tax (Appeals)-31, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2007-08 In Which The Penalty Levied By The Ao Has Been Ordered To Be Confirmed.

For Appellant: Shri Bhupendra ShahFor Respondent: Shri D. G. Pansari (Sr.AR)

Section 140ASection 140A(3)Section 143(3)Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.636/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2007-08) बिधम/ Shri Mangesh Jaywant Borse DCIT 20(2)(2) 4, New Neelam Mumbai. Vs. Machlimmar, Versoa Road, Andheri (W), Mumbai-61. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGPB9277N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Bhupendra Shah Revenue by: Shri D. G. Pansari (Sr.AR) सुनवाई की तारीख / Date of Hearing: 23.08.2018 घोषणा की तारीख /Date of Pronouncement: 12.10.2018 आदेश / O R D E R PER AMARJIT SINGH, J…

M/S SHRI SHIVJOT DEVELOPERS & BUILDERS LTD.,KHARAR vs. DCIT, MOHALI

In the result, the appeal of the assessee is allowed

ITA 1160/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh04 Apr 2018AY 2011-12

Bench: Ms. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2011-12

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Manjit Singh, Sr.-DR

Section 133ASection 140ASection 221Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE MS. DIVA SINGH, JUDICIAL MEMBER AND Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment year: 2011-12 M/s Shri Shivjot Developers & Vs. The DCIT, Builders Ltd., Opp. Court Complex, Circle 6(1), Shivjot Enclave, Kharar. Mohali. PAN No. AAJCS4811P (Appellant) (Respondent) Appellant by : Shri Tej Mohan Singh, Advocate Respondent by : Shri Manjit Singh, Sr.-DR Date of hearing : 19.03.2018 Date of Pronouncement : 04.04.2018 ORDER PER DIVA SINGH The present appeal has been filed by the assessee assailing the correctness of the order d…

BALRAJ PRAKASHCAND BANSAL,MUMBAI vs. DCIT 22(2), NAVI MUMBAI

In the result, appeal of the assessee is allowed, as above

ITA 1058/MUM/2015[2012-13]Status: DisposedITAT Mumbai19 Mar 2018AY 2012-13

Bench: Shri G. S. Pannu, Am & Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 1058/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri Ashwani KumarFor Respondent: ShriSuman Kumar, DR

Section 131Section 221Section 221(1)Section 221(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, AM & SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 1058/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) DCIT 22(2), Balraj Prakashchand 4th floor, Tower No. 6, Bansal, बिधम/ Vashi Railway Station C-3 Runwal Park Sion Vs. complex, Vashi, Trombay Road, Chembur, Mumbai-400 071. Navi Mumbai-400 703 स्थायीलेखासं./जीआइआरसं./ PAN No. AABPB0543N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Ashwani Kumar, AR प्रत्यथीकीओरसे/Respondentby : ShriSuman Kumar, DR सुनवाईकीतारीख/ : 08.03.18 Date of Hearing घोषण…