(I.) (P.) Ltd. v. Jt. CIT

151 ITD 357Income Tax Appellate Tribunal2014#19326 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing (I.) (P.) Ltd. v. Jt. CIT

DY CIT, CC--1(2), MUMBAI vs. M/S MAHENDRA BROTHERS EXPORTS P. LTD., MUMBAI

In the result, appeals of the Revenue is dismissed and appeal of the assessee is partly allowed

ITA 127/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Nov 2021AY 2010-11
Section 143(3)

…ends & Friends a 553/217 Taxman 267 Shipping (P.) Ltd. (Guj.) [2013] 215 taxmann.com CIT v. Panchmahal Steel b 10/215 Taxman 140 Ltd. (Guj.) [2015] 153 ITD London Star Diamond Co. 585/[2013] 38 c (I.) (P.) Ltd. v. Jt. CIT taxmann.com 338 (Mum. - Trib.) [2014] 151 ITD 357/43 Jaimin Jewellery Exports d taxmann.com 380 (Mum. (P.) Ltd. v. Asstt. CIT - 0Trib.) [IT Appeal No. 2670 e ITO v. KALP Diamonds (Mum.) of 2013, dated 9- 7-2014] 14. Ld. DR on the other hand, strongly relied upon the order of the AO and submitted that, ultimately, the gain or loss to the assessee is on account of hedging only. M/s. Mahendra Broth…

NIRU IMP[EX,MUMBAI vs. DCIT (OSD-I) CEN RG 7, MUMBAI

ITA 6255/MUM/2013[2009-10]Status: DisposedITAT Mumbai23 May 2018AY 2009-10
For Appellant: Shri B.V. JhaveriFor Respondent: Shri H.N. Singh-CIT-DR
Section 143Section 254(1)Section 43Section 43(5)(d)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “बी मुंबई बी बी” खंडपीठ बी खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./6255/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" M/s. Niru Impex DCIT (OSD-I), Central Range-7 Aayakar Bhavan, 4th Floor 112-115, The Jewel Opera House, Tata Road No.2 Vs. Churchgate, Mumbai-400 020. Mumbai-400 004. PAN:AAFCN 2800 K (अ…

MAHENDRA BROTHERS EXPORTS PVT. LTD.,MUMBAI vs. ADDL. C.I.T.5(2), MUMBAI

Appeal stands dismissed

ITA 7449/MUM/2011[2008-09]Status: DisposedITAT Mumbai25 Jul 2016AY 2008-09

Bench: Shri G S Pannu & Shri Amit Shukla

Section 10(34)Section 143(3)Section 14A

…N. Case Law Citation a M/s Friends and Friends Shipping Pvt Ltd 35 taxmann.com 553(Guj) b CIT v Panchmahal Steel Ltd 215 taxman 140(Guj) c London Star Diamond Company (I) P. Ltd. v DCIT for AY 2009-10 Dated 11.10.2013 d Jamin Jewellery Exports (P) Ltd v. ACIT 151 ITD 357 (Mum) e ITO v KALP Diamonds for AY 2009-10 Dated 09.07.2014 14. Ld. DR on the other hand, strongly relied upon the order of the AO and submitted that, ultimately, the gain or loss to the assessee is on account of hedging only. 15. We have carefully considered rival submissions and also perused the relevant findings given in the impugned orders…

DCIT 5(2), MUMBAI vs. MAHENDRA BROTHERS EXPORTS P. LTD, MUMBAI

Appeal stands dismissed

ITA 7319/MUM/2011[2008-09]Status: DisposedITAT Mumbai25 Jul 2016AY 2008-09

Bench: Shri G S Pannu & Shri Amit Shukla

Section 10(34)Section 143(3)Section 14A

…N. Case Law Citation a M/s Friends and Friends Shipping Pvt Ltd 35 taxmann.com 553(Guj) b CIT v Panchmahal Steel Ltd 215 taxman 140(Guj) c London Star Diamond Company (I) P. Ltd. v DCIT for AY 2009-10 Dated 11.10.2013 d Jamin Jewellery Exports (P) Ltd v. ACIT 151 ITD 357 (Mum) e ITO v KALP Diamonds for AY 2009-10 Dated 09.07.2014 14. Ld. DR on the other hand, strongly relied upon the order of the AO and submitted that, ultimately, the gain or loss to the assessee is on account of hedging only. 15. We have carefully considered rival submissions and also perused the relevant findings given in the impugned orders…

(I.) (P.) Ltd. v. Jt. CIT (151 ITD 357) — Cited in 4 Judgments | BharatTax