India Bulls Projects Ltd. v. DCIT

56 Taxmann.com 43Reported decision2015#25275 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 133ASection 143(3)Section 145(3)Section 148Section 14ASection 36(1)(iii)Section 133(6)Section 147

Issues it is cited on

true and full disclosurefull and true disclosurematerial facts necessary for assessmentsurvey under section 133akelvinatormere change of opinionborrowed satisfactionsection 36(1)(iii)section 145(3)disallowance under section 14achange of opiniontangible material

Judgments citing India Bulls Projects Ltd. v. DCIT

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 724/MUM/2016[2007-08]Status: DisposedITAT Mumbai30 Oct 2024AY 2007-08

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R
Section 133(6)Section 143(3)Section 145(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER [Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner of M/s. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5th Floor, MIDC, TTC, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. PAN: AAACA4719K (Appellant) (Respondent) C. O. No. 150/M/2017 (Arises out of the ITA No.724/M/2016) [Assessment Year: 2007-08] C. O. No. 151/M/2017 (Arises out of the ITA No.723/Mum/20…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 723/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 Oct 2024AY 2008-09

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R
Section 133(6)Section 143(3)Section 145(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER [Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner of M/s. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5th Floor, MIDC, TTC, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. PAN: AAACA4719K (Appellant) (Respondent) C. O. No. 150/M/2017 (Arises out of the ITA No.724/M/2016) [Assessment Year: 2007-08] C. O. No. 151/M/2017 (Arises out of the ITA No.723/Mum/20…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 722/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Oct 2024AY 2009-10

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R
Section 133(6)Section 143(3)Section 145(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SMT RENU JAUHRI, ACCOUNTANT MEMBER [Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner of M/s. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5th Floor, MIDC, TTC, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. PAN: AAACA4719K (Appellant) (Respondent) C. O. No. 150/M/2017 (Arises out of the ITA No.724/M/2016) [Assessment Year: 2007-08] C. O. No. 151/M/2017 (Arises out of the ITA No.723/Mum/20…

India Bulls Projects Ltd. v. DCIT (56 Taxmann.com 43) — Cited in 3 Judgments | BharatTax