(i). DCIT v. Mani Square Ltd.

88 Taxmann.com 77Reported decision2007#18382 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2022.

Judgments citing (i). DCIT v. Mani Square Ltd.

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7724/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Jun 2022AY 2008-09

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

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “E"BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09) Income Tax Officer – 23(3)(2) v. M/s. Sandhya Enterprises Room No. 119, 1st Floor 107, A-Wing, Rizvi Chamber Matru Mandir, Tardev Road Hill Road, Bandra (W) Mumbai – 400 007 Mumbai –400050 PAN: ACHFS3893C (Appellant) (Respondent) C.O.No. 65 & 66/MUM/2021 [ARISING OUT OF ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09)] M/s. Sandhya Enterprises v. Income Tax Officer – 23(3)(2) 107, A-Wing, Rizvi Chamb…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7723/MUM/2019[2007-08]Status: DisposedITAT Mumbai28 Jun 2022AY 2007-08

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

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “E"BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09) Income Tax Officer – 23(3)(2) v. M/s. Sandhya Enterprises Room No. 119, 1st Floor 107, A-Wing, Rizvi Chamber Matru Mandir, Tardev Road Hill Road, Bandra (W) Mumbai – 400 007 Mumbai –400050 PAN: ACHFS3893C (Appellant) (Respondent) C.O.No. 65 & 66/MUM/2021 [ARISING OUT OF ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09)] M/s. Sandhya Enterprises v. Income Tax Officer – 23(3)(2) 107, A-Wing, Rizvi Chamb…

Mukesh Garg, New Delhi vs. Pr. CIT - 16, New Delhi

Appeal of the assessee is allowed considering the above two aspects and keeping the other aspects open

ITA 1206/DEL/2020[2015-16]Status: DisposedITAT Delhi09 Nov 2020AY 2015-16

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi(Through Video Conferencing) Gunjan Garg, Vs. Pr. Cit-16, C/O. Raj Kumar & Associates Ca, Room No. 101, Drum Shape L-7A(Lgf) South Exten. Part-Ii, New Building, New Delhi Delhi Pan: Aagpg5718B (Appellant) (Respondent) Mukesh Garg, Vs. Pr. Cit-16, C/O. Raj Kumar & Associates Ca, Room No. 101, Drum Shape L-7A(Lgf) South Exten. Part-Ii, New Building, New Delhi Delhi Pan: Aaapg2585Q (Appellant) (Respondent)

For Appellant: Shri Raj Kumar Gupta, CAFor Respondent: Ms. Suniita Singh, CIT DR
Section 111Section 143Section 143(3)Section 245FSection 263Section 54B

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Gunjan Garg, Vs. Pr. CIT-16, C/o. Raj Kumar & Associates CA, Room No. 101, Drum Shape L-7A(LGF) South Exten. Part-II, New Building, New Delhi Delhi PAN: AAGPG5718B (Appellant) (Respondent) Mukesh Garg, Vs. Pr. CIT-16, C/o. Raj Kumar & Associates CA, Room No. 101, Drum Shape L-7A(LGF) South Exten. Part-II, New Building, New Delhi Delhi PAN: AAAPG2585Q (Appellant) (Respondent) Assessee by : Shri Raj Kumar Gupta, CA Shri Sumit Goel, CA Revenue by…

Gunjan Garg, Delhi vs. Pr. CIT-16, New Delhi

Appeal of the assessee is allowed considering the above two aspects and keeping the other aspects open

ITA 1205/DEL/2020[2015-16]Status: DisposedITAT Delhi09 Nov 2020AY 2015-16

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi(Through Video Conferencing) Gunjan Garg, Vs. Pr. Cit-16, C/O. Raj Kumar & Associates Ca, Room No. 101, Drum Shape L-7A(Lgf) South Exten. Part-Ii, New Building, New Delhi Delhi Pan: Aagpg5718B (Appellant) (Respondent) Mukesh Garg, Vs. Pr. Cit-16, C/O. Raj Kumar & Associates Ca, Room No. 101, Drum Shape L-7A(Lgf) South Exten. Part-Ii, New Building, New Delhi Delhi Pan: Aaapg2585Q (Appellant) (Respondent)

For Appellant: Shri Raj Kumar Gupta, CAFor Respondent: Ms. Suniita Singh, CIT DR
Section 111Section 143Section 143(3)Section 245FSection 263Section 54B

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Gunjan Garg, Vs. Pr. CIT-16, C/o. Raj Kumar & Associates CA, Room No. 101, Drum Shape L-7A(LGF) South Exten. Part-II, New Building, New Delhi Delhi PAN: AAGPG5718B (Appellant) (Respondent) Mukesh Garg, Vs. Pr. CIT-16, C/o. Raj Kumar & Associates CA, Room No. 101, Drum Shape L-7A(LGF) South Exten. Part-II, New Building, New Delhi Delhi PAN: AAAPG2585Q (Appellant) (Respondent) Assessee by : Shri Raj Kumar Gupta, CA Shri Sumit Goel, CA Revenue by…

The Dy. CIT, Circle - 2(1), Vijayawada vs. Sri C.D.S.Prakasa Rao, L/H. C.D.V. Subba Rao, Vijayawada

In the result, appeal of the revenue is allowed for statistical purpose

ITA 44/VIZ/2013[2006-07]Status: DisposedITAT Visakhapatnam04 Jul 2018AY 2006-07

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.44/Viz/2013 (धििाारण िर्ा/Assessment Year:2006-07) Dy.Cit, Circle-2(1) Vs. C.D.V. Subba Rao Vijayawada Lr Of Late C.D.S. Prakasa Rao Prop.Prakash Arts, [Pan :Adapc2488D] Museum Road Governorpet Vijayawada [Pan : Adkpc7450P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri R.S.Aravindakshan, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri G.V.N.Hari, Ar

For Appellant: Shri R.S.Aravindakshan, DRFor Respondent: Shri G.V.N.Hari, AR
Section 143(3)Section 147Section 148Section 436oSection 43B

…आयकर अपीली यअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.44/Viz/2013 (धििाारण िर्ा/Assessment Year:2006-07) Dy.CIT, Circle-2(1) Vs. C.D.V. Subba Rao Vijayawada LR of Late C.D.S. Prakasa Rao Prop.Prakash Arts, [PAN :ADAPC2488D] Museum Road Governorpet Vijayawada [PAN : ADKPC7450P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant by : Shri…

(i). DCIT v. Mani Square Ltd. (88 Taxmann.com 77) — Cited in 5 Judgments | BharatTax