(i) V.R.A. Cotton Mills (P) Ltd. v. Union of India and Ors.

208 Taxmann 153High Court2012#17187 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2017.

Judgments citing (i) V.R.A. Cotton Mills (P) Ltd. v. Union of India and Ors.

Mohd. Zammer Cutterwala, Mumbai vs. Asst CIT 17(3), Mumbai

ITA 3314/MUM/2015[2011-12]Status: DisposedITAT Mumbai15 Sept 2017AY 2011-12

For Appellant: Shri Rakesh Joshi-ARFor Respondent: Ms. Arju Garodia-DR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 254(1)Section 54G

…3314/M/15-Zammer Cutterwala आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “जेजेजेजे ” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “J”Bench Mumbai सव"ी सव"ी राजे"" राजे"", लेखा एवं पवन "सह पवन "सह, "याियक लेखा सद"य सद"य एवं "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं पवन "सह पवन "सह "याियक "याियक सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Pawan Singh, Judicial Member अपील संसंसंसं./I.T.A./3314/Mum/2015, िनधा"रण वष" /Assessment Year: 2011-12 आयकर अपील िनधा"रण वष" आयकर आयकर आयकर अपील अपील िनधा"रण िन…

Smt. Sowmya B. Suvarna, Bangalore vs. ITO, Bangalore

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 357/BANG/2016[2007-08]Status: DisposedITAT Bangalore07 Apr 2017AY 2007-08

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman, Accountent Member Assessment Year : 2007-08

For Respondent: Shri H.A.K. Rao, CA &

Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTENT MEMBER Assessment Year : 2007-08 Late Smt. Sumana Bhojraj, Through L/H Sri U.A. Bhojraj, No. 13, Saptagiri, Brindavan Farm, The Income Tax Officer, Uttarahalli, Vs Ward – 10(2), Bangalore – 560 061. Bangalore. PAN: AAMPB 6952C APPELLANT RESPONDENT Assessment Year : 2007-08 Smt. Sowmya B. Suvarna, Daughter of Late Smt Sumana Bhojraj, The Income Tax Officer, No. 13, Sapthagiri, Brindavan Farm, Vs Ward – 10(2), Uttarahalli, Bangalore – 560 061. Bangalore. PAN: AAMPB 6952C APPELLA…

Vidyavihar Containers Ltd, Mumbai vs. DCIT Cir 10(2), Mumbai

In the result, the assessee’s appeal for A

ITA 7469/MUM/2010[2005-06]Status: DisposedITAT Mumbai23 Dec 2016AY 2005-06

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain M/S. Vidyavihar Containers Ltd. Dcit, Circle-10(2) Bajaj Bhawn, 3Rd Floor, Jumnalal Aayakar Bhavan, M.K. Road Vs. Bajar Marg, 226, Nariman Point Mumbai 400020 Mumbai 400021 Pan – Aaacn0291R Appellant Respondent

For Appellant: Shri J.D. MistriFor Respondent: Shri Ms. S. Padmaja

Section 143(1)Section 143(2)Section 143(3)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain , Judicial Member M/s. Vidyavihar Containers Ltd. DCIT, Circle-10(2) Bajaj Bhawn, 3rd Floor, Jumnalal Aayakar Bhavan, M.K. Road Vs. Bajar Marg, 226, Nariman Point Mumbai 400020 Mumbai 400021 PAN – AAACN0291R Appellant Respondent Appellant by: Shri J.D. Mistri Respondent by: Shri Ms. S. Padmaja Date of Hearing: 16.11.2016 Date of Pronouncement: 23.12.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against the order of the CIT(A)- 22, Mumbai dated 16.07.201…

Zee Entertainment Enterprises Ltd ( Formelry Zee Telefilms Ltd), Mumbai vs. Asst CIT RG 11(1), Mumbai

ITA 7005/MUM/2012[2006-07]Status: DisposedITAT Mumbai19 Oct 2016AY 2006-07

For Appellant: S/Shri Anuj Kishnadwala & Jay Bhansali –ARsFor Respondent: Ms. Vidisha Kalra-DR

Section 143(1)Section 143(3)Section 147Section 148Section 254(1)Section 36(1)

…आयकर अपीलीय अिधकरण, , , , मुंबई “ जी” खंडपीठ Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम लाल नेगी राम लाल नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम लाल नेगी राम लाल नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ ITA No.7005/Mum/2012 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2006-07 वष" Zee Entertainment Enterprises Ltd. ADIT-Range-11(1) Room No.467, 4th Floor (Formerly Zee Telefilms…

ITO, Gurgaon vs. Smt Sunita Chauhan, Gurgaon

In the result, the appeal is partly allowed

ITA 3894/DEL/2012[2007-08]Status: DisposedITAT Delhi16 May 2016AY 2007-08

Bench: Shri R.S. Syal, Am & Ms Suchitra Kamble, Jm Assessment Year : 2007-08

For Appellant: NoneFor Respondent: Ms Anima Bernwal, Sr. DR

Section 142(1)Section 143(2)Section 144Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : G : NEW DELHI BEFORE SHRI R.S. SYAL, AM & MS SUCHITRA KAMBLE, JM Assessment Year : 2007-08 ITO, Vs. Sunita Chauhan, Ward 1(1), VPO Begampur Khatola, Gurgaon. C/o YPS Rana, Advocate, Off No.205-208, Deep Plaza, 1st Floor, Gurgaon. PAN : ACAPC3042Q (Appellant) (Respondent) Assessee By : None Department By : Ms Anima Bernwal, Sr. DR Date of Hearing : 16.05.2016 Date of Pronouncement : 16.05.2016 ORDER PER R.S. SYAL, AM: This appeal filed by the Revenue is directed against the order passed by the CIT(A) on 25.4.2012 in relation to the assessment year 2007-08.…