(i) Sajjan India Ltd. v. Addl. CIT

91 Taxmann.com 29High Court2018#18414 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2021.

Judgments citing (i) Sajjan India Ltd. v. Addl. CIT

Gopala Merchntile Pvt. Ltd., Ahmedabad vs. The ITO, Ward-2(1)(1), Ahmedabad

In the result, the appeal of the assessee is partly allowed

ITA 443/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad27 Jul 2021AY 2014-15
For Appellant: Shri Aseem Thakkar, A.RFor Respondent: Shri Shyam Prasad, Sr. D.R
Section 115JSection 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2014-15 Gopala Mercantile Pvt. The ITO, Ltd. 1-2, Akanksha Ward-2(1)(1), Apartment, Sola Road, Vs Ahmedabad Naranpura, (Respondent) Ahmedabad-380061 PAN: AAACG7149K (Appellant) Revenue by: Shri Shyam Prasad, Sr. D.R. Assessee by: Shri Aseem Thakkar, A.R. Date of hearing : 01-07-2021 Date of pronouncement : 27-07-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2014-15,…

Mentor Capital Ltd, Mumbai vs. DCIT Cen Cir 3(3), Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 606/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Dec 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

Mentor Capital Ltd, Mumbai vs. DCIT Cen Cir 3(3), Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 605/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Dec 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

DCIT Cen Cir 3(3), Mumbai vs. Mentor Capital Ltd, Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 1479/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Dec 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

DCIT Cen Cir 3(3), Mumbai vs. Mentor Capital Ltd, Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 1476/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Dec 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

(i) Sajjan India Ltd. v. Addl. CIT (91 Taxmann.com 29) — Cited in 5 Judgments | BharatTax