(ii) CIT v. Eureka Stock & Share Broking Services Ltd.

74 Taxmann.com 114High Court2016#18744 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 10Section 10(33)Section 10ASection 10BSection 11Section 115JASection 115JBSection 12

Judgments citing (ii) CIT v. Eureka Stock & Share Broking Services Ltd.

MODI ENTERTAINMENT LTD vs. DCIT CIRCLE 5 (1),

In the result, the appeal of the assessee on this ground is dismissed

ITA 3051/DEL/2007[2001-2002]Status: DisposedITAT Delhi12 Apr 2024AY 2001-2002

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Rohit Garg, AdvFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 10(33)Section 115JSection 143(3)Section 14ASection 2Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Saktijit Dey, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 3051/Del/2007 : Asstt. Year: 2001-02 Modi Entertainment Ltd., Vs DCIT, 49, Community Centre, New Friends Circle-5(1), Colony, New Delhi New Delhi (ASSESSEE) (RESPONDENT) PAN No. AAACM8283G Assessee by : Sh. Rohit Garg, Adv. Sh. Deepesh Jain, Adv. Revenue by : Sh. Sanjay Kumar, Sr. DR Date of Hearing: 17.01.2024 Date of Pronouncement: 12.04.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of…

GVK POWER & INFRASTRUCTURE LIMITED,KADIYAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1),, RAJAHMUNDRY

In the result, appeal of the assessee is allowed

ITA 553/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam03 Apr 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपीलसं./I.T.A.No.553/Viz/2018 (ननधधारण वर्ा/Assessment Year:2014-15) M/S Gvk Power & Infrastructure Ltd. Vs. Asst.Commissioner Of D.No.5-48, Gvk Power Plant Income Tax Jegurupadu, Kadiyammandal Circle-2(1) East Godavari Rajamahendravaram [Pan :Aaacj5599A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओ रसे/ Appellant By Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से/ Respondent By Shri D.K.Sonowal, Cit Dr सुनवधई की तधरीख / Date Of Hearing : 21.03.2019 घोर्णध की तधरीख/Date Of Pronouncement : 03.04.2019

Section 139Section 143(3)Section 14ASection 36Section 5

…आयकरअपीलीयअधिकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.553/VIZ/2018 (ननधधारण वर्ा/Assessment Year:2014-15) M/s GVK Power & Infrastructure Ltd. Vs. Asst.Commissioner of D.No.5-48, GVK Power Plant Income Tax Jegurupadu, KadiyamMandal Circle-2(1) East Godavari Rajamahendravaram [PAN :AAACJ5599A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओ रसे/ Appellant…

ACIT,CIRCLE-10(2), KOLKAT, KOLKATA vs. M/S. STEWART & MACKERTICH WEALTH MANAGEMENT LTD., KOLKATA

In the result, the assessee`s ground No

ITA 1858/KOL/2016[2011-12]Status: DisposedITAT Kolkata12 Apr 2017AY 2011-12

Bench: Shri Partha Sarathi Choudhary, Jm & Dr. A. L. Saini, Am]

For Appellant: Shri A. K. Tibrewal, FCAFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 143(2)Section 143(3)Section 14ASection 37Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA [Before Shri Partha Sarathi Choudhary, JM & Dr. A. L. Saini, AM] I.T.A No.1858/Kol/2016 Assessment Year: 2011-12 Assistant Commissioner of Income-tax, Vs. M/s. Stewart &Mackertich Wealth Circle-10(2), Kolkata. Management Ltd. (PAN:AADCS7513E) (Appellant) (Respondent) & I.T.A No.1820/Kol/2016 Assessment Year: 2011-12 M/s. Stewart &Mackertich Wealth Vs. Deputy Commissioner of Income-tax, Management Ltd. Circle-10, Kolkata. (Appellant) (Respondent) Date of hearing: 08.02.2017 Date of pronouncement: 12.04.2017 For the Revenue :Md. Ghayas Uddin, JCIT, Sr. DR F…

STEWART AND MACKERTICH WEALTH MANAGEMENT LTD.,KOLKATA vs. THE DCIT, CIRCLE-10, KOLKATA, KOLKATA

In the result, the assessee`s ground No

ITA 1820/KOL/2016[2011-12]Status: DisposedITAT Kolkata12 Apr 2017AY 2011-12

Bench: Shri Partha Sarathi Choudhary, Jm & Dr. A. L. Saini, Am]

For Appellant: Shri A. K. Tibrewal, FCAFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 143(2)Section 143(3)Section 14ASection 37Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA [Before Shri Partha Sarathi Choudhary, JM & Dr. A. L. Saini, AM] I.T.A No.1858/Kol/2016 Assessment Year: 2011-12 Assistant Commissioner of Income-tax, Vs. M/s. Stewart &Mackertich Wealth Circle-10(2), Kolkata. Management Ltd. (PAN:AADCS7513E) (Appellant) (Respondent) & I.T.A No.1820/Kol/2016 Assessment Year: 2011-12 M/s. Stewart &Mackertich Wealth Vs. Deputy Commissioner of Income-tax, Management Ltd. Circle-10, Kolkata. (Appellant) (Respondent) Date of hearing: 08.02.2017 Date of pronouncement: 12.04.2017 For the Revenue :Md. Ghayas Uddin, JCIT, Sr. DR F…

KEDIA SHARES & STOCKS BROKERS LTD,MUMBAI vs. JT CIT (OSD) 4(3), MUMBAI

In the result, the appeal is partly allowed

ITA 4033/MUM/2013[2009-10]Status: DisposedITAT Mumbai07 Apr 2017AY 2009-10

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Shri Ajay Singh, ARFor Respondent: Shri B.S. Bist, DR
Section 143(3)Section 28Section 43(5)Section 43(5)(c)Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 M/s. Kedia Shares & Stocks Brokers Ltd. Vs. JCIT (OSD) 4(3) 418/508 Commerce House, 140 Aayakar Bhavan Nagaindas Master Rd. Mumbai – 400020 Mumbai - 400023 PAN No. AAACK2528E (Appellant) (Respondent) Assessee by : Shri Ajay Singh, AR Revenue by: Shri B.S. Bist, DR Date of Hearing : 12/01/2017 Date of pronouncement: 07/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2009-10.…