Hotz Hotels (P.). Ltd. v. CIT

118 Taxmann 94High Court2001#18787 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing Hotz Hotels (P.). Ltd. v. CIT

DCIT CC 3(4) Cen RG 3, Mumbai vs. Patel Engineering Ltd, Mumbai

In the result, appeal filed by the assessee is dismissed

ITA 2486/MUM/2017[2007-08]Status: DisposedITAT Mumbai07 Jul 2023AY 2007-08

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon’Ble

Section 14ASection 154Section 199(2)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON’BLE ACCOUNTANT MEMBER ITA NO. 2485 & 2486/MUM/2017 (A.Ys: 2006-07 & 2007-08) DCIT – CC-3(4) v. M/s. Patel Engineering Ltd. Central Range – 3 Patel Estate Road Room No. 1915, 19th Floor Jogeswari (W) Air India Building, Nariman Point Mumbai - 400102 Mumbai – 400 021 PAN: AAACP2567L (Appellant) (Respondent) C.O. NO. 265 & 355/MUM/2018 [ARISING OUT OF ITA NO. 2485 & 2486/MUM/2017 (A.Ys: 2006-07 & 2007-08)] M/s. Patel Engineering Ltd. v. DCIT – CC-3(4) Patel Estate Road Cent…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Patel Engineering Ltd, Mumbai

In the result, appeal filed by the assessee is dismissed

ITA 2485/MUM/2017[2006-07]Status: DisposedITAT Mumbai07 Jul 2023AY 2006-07

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon’Ble

Section 14ASection 154Section 199(2)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON’BLE ACCOUNTANT MEMBER ITA NO. 2485 & 2486/MUM/2017 (A.Ys: 2006-07 & 2007-08) DCIT – CC-3(4) v. M/s. Patel Engineering Ltd. Central Range – 3 Patel Estate Road Room No. 1915, 19th Floor Jogeswari (W) Air India Building, Nariman Point Mumbai - 400102 Mumbai – 400 021 PAN: AAACP2567L (Appellant) (Respondent) C.O. NO. 265 & 355/MUM/2018 [ARISING OUT OF ITA NO. 2485 & 2486/MUM/2017 (A.Ys: 2006-07 & 2007-08)] M/s. Patel Engineering Ltd. v. DCIT – CC-3(4) Patel Estate Road Cent…

Gopuri Charitable Trust, New Delhi vs. DCIT CPC, Bangalore

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

ITA 7170/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Nov 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar U.S.

For Appellant: Ms. Vasanti Patel, Adv &For Respondent: Shri Rajendra Jha
Section 11Section 143(1)Section 35Section 35ASection 80Section 80G

…1 Gopuri Charitable Trust Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 7170/DEL/2019 (A.Y 2014-15 ) Gopuri Charitable Trust DCIT CPC C/o Bajaj Auto Ltd. B-60- Vs. Post Bag No. 2, Electronic City Post 61, Naraina Industrial Office, Bangalore, Area, Phase-II, New Delhi Karnataka PAN No. AAATG0251B (RESPONDENT) (APPELLANT) Assessee by : Ms. Vasanti Patel, Adv & Sh. Mahendra Gohel, CA Department by: Shri Rajendra Jha, Sr. D. R.; Date of Hearing 10.11.2022 Date of Pronouncement 16.1…

ITO, New Delhi vs. M/S National Meat and Polutry Processing Board, New Delhi

In the result, appeal of the department is dismissed

ITA 568/DEL/2017[2010-11]Status: DisposedITAT Delhi28 Jun 2017AY 2010-11

Bench: Shri N. K. Sainiita No. 568/Del/2017 : Asstt. Year : 2010-11

For Appellant: Sh. V.K.Sabharwal & Sh. Ravi Kapoor, AdvtFor Respondent: Sh. Amrit Lal, Sr. DR
Section 12ASection 13Section 143(1)Section 143(3)Section 154Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER ITA No. 568/Del/2017 : Asstt. Year : 2010-11 ITO Vs National Meat and Polutry Ward-2(4), Room No. 2409, Processing Board E-2 Block Room no. 118B, Panchsheel E-2 Block, Dr. S.P. Mukherjee Civic Bhawan Centre August Kranti Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAAAN7041H Assessee by : Sh. V.K.Sabharwal & Sh. Ravi Kapoor, Advt. Revenue by : Sh. Amrit Lal, Sr. DR Date of Hearing : 18.05.2017 Date of Pronouncement : 28 .06.2017 ORDER Per N. K. Saini, AM: This is an appeal by the dep…

Hotz Hotels (P.). Ltd. v. CIT (118 Taxmann 94) — Cited in 4 Judgments | BharatTax