Jewelcraft Ltd. v. ITO

56 Taxmann.com 192Reported decision2015#25417 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing Jewelcraft Ltd. v. ITO

SUREPREP (INDIA) P.LTD, MUMBAI vs. DCIT RG 8(3), MUMBAI

In the result, appeal of assessee is allowed

ITA 8818/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Oct 2023AY 2007-08

Section 10ASection 143(3)Section 263Section 32(2)

…आयकरअपीलीयअिधकरण मुंबईपीठ“ई”,मुंबईपीठ "ीिवकासअव"थी, "याियकसद"यएवं "ीगगन गोयल, लेखाकारसद"यकेसम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “EE”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRIGAGAN GOYAL, ACCOUNTANT MEMBER आअसं.8818/मुं/2011 (िन.व.2007-08) M/s. Sureprep (India) Private Limited, 4th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. ...... अपीलाथ"/Appellant PAN: AAHCS-9039-H बनाम Vs. Commissioner of Income Tax -8, Room No.259,2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by Shri Dalpat Shah &Ms. Arti S…

SHRENUJ GEMS & JEWELLERY LTD,MUMBAI vs. ITO 8(3)(1), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 1311/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Nov 2016AY 2010-11

Bench: Shri G.S.Pannu & Shri Ram Lal Negim/S. Shrenuj Gems & Jewellery Ltd., Plot No.Gj-09, Seepz++, Marol Industrial Area, Seepz-Sez, Andheri(E), Mumbai 400096 Pan:Aajcs4265M ...... Appellant Vs. The Income Tax Officer 8(3)(1), Mumbai. .... Respondent

For Appellant: Shri Hiro RaiFor Respondent: Shri D.Prabhakar Reddy

Section 10ASection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER M/s. Shrenuj Gems & Jewellery Ltd., Plot No.GJ-09, SEEPZ++, Marol Industrial Area, SEEPZ-SEZ, Andheri(E), Mumbai 400096 PAN:AAJCS4265M ...... Appellant Vs. The Income Tax Officer 8(3)(1), Mumbai. .... Respondent Appellant by : Shri Hiro Rai Respondent by : Shri D.Prabhakar Reddy Date of hearing : 02/11/2016 Date of pronouncement : 16/11/2016 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2010-11 is directed against…

GLOBATRONIX (BOMBAY) P LTD,MUMBAI vs. DCIT CIR 8(1), MUMBAI

In the result, appeal of the assessee is allowed

ITA 41/MUM/2012[2008-09]Status: DisposedITAT Mumbai30 Mar 2016AY 2008-09

Bench: Shri D. Karunakara Rao & Shri Pawan Singhi.T.A. No.41/M/2012 (Assessment Year: 2008-2009) I.T.A. No.2861/M/2012 (Assessment Year: 2009-2010) फनाभ/ Globatronix (Bombay) Pvt Ltd., Dcit, Circle 8(1), Unit No.157, Sdf-V, Aayakar Bhavan, Vs. Seepz, Andheri (E), Mumbai. Mumbai – 400 096. स्थामी रेखा सं./ Pan : Aaacg8030H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri P.J. Pardiwala, ARFor Respondent: Shri K.P. R.R. Murty, DR

Section 10ASection 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER I.T.A. No.41/M/2012 (Assessment Year: 2008-2009) I.T.A. No.2861/M/2012 (Assessment Year: 2009-2010) फनाभ/ Globatronix (Bombay) Pvt Ltd., DCIT, Circle 8(1), Unit No.157, SDF-V, Aayakar Bhavan, Vs. Seepz, Andheri (E), Mumbai. Mumbai – 400 096. स्थामी रेखा सं./ PAN : AAACG8030H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. I.T.A. No.5448/M/2009 (Assessment Year: 2006-2007) I.T.A. No.5341/M/2010 (Assessment Year: 2007-2008) I.T.A. No.726/M/2012 (Assessment Year: 2008-2009…