What is Kantilal and Bros. v. ACIT authority for?

Once the generation of income is offered to tax, particularly in post-search disclosures or cases involving intra-group fund flow, its subsequent application as expenditure, investment, or cash movement cannot be separately added to income, provided a clear link between the source and application of funds is established.

How many judgments cite Kantilal and Bros. v. ACIT?

57 judgments on BharatTax cite Kantilal and Bros. v. ACIT (52 ITD 412), spanning 2017 to 2025.

Which sections of the Income Tax Act does Kantilal and Bros. v. ACIT come up under?

It is most often cited in judgments turning on Section 153A, Section 132, Section 143(3), Section 68, Section 37(1), Section 69C.

Kantilal and Bros. v. ACIT (52 ITD 412)

ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, NASHIK, NASHIK vs. YOGI COTEX PRIVATE LIMITED, MUMBAI

In the result appeal of the revenue is dismissed

ITA 2058/PUN/2025[2018]Status: DisposedITAT Pune08 Oct 2025

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं / Ita No.2058/Pun/2025 धििाारण वर्ा / Assessment Year: 2018-19 Vs Yogi Cotex Private Acit, Central Circle-1, Nashik Limited, 4A, Vikas Centre, S V Road, Santacruz West, Mumbai-400054 Maharashtra Pan-Aaacy5355P Appellant Respondent

For Appellant: Shri Vijay MehtaFor Respondent: Shri Bharat Andhale-

Section 132Section 143(2)Section 143(3)Section 250Section 68

…h proceedings, attributed to 4.6.2 The appellant has also placed reliance on several judicial precedents that affirm the availability of telescoping in cases involving intra-group fund flow and post-search disclosures, notably: Kantilal & Bros v. ACIT (1995) 52 ITD 412 (Pune) J.B. Educational Society v. ACIT (2014) 159-TTJ 236 (Hyd) Rajni M. Patel v. DCIT (2015) 43 ITR (Trib) 628 (Ahd) Jogmohan Singh Arora & Ors v. DCIT (ITAT Mumbai) These cases collectively hold that once the generation of income is taxed, the application thereof-whether in the form of expenditure, investment, or cash movement should not again…

ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(2), AHMEDABAD, AHMEDABAD vs. SANKALP ORGANISERS PVT LTD , AHMEDABAD

In the result, the appeals in IT(SS)A No

ITA 482/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad06 Jun 2025AY 2019-20

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 132Section 143(3)Section 68Section 69C

…d material. Reliance is placed on following decisions: * Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj); * Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj); * Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC); * Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune); * Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune); * Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum); * Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd); * DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum); I.T.(SS)A No. 47 to 52/Ahd/2023 and Ors. A.Ys. 2013-14 to 2018-19 Page No 16 Sankalp Organizers Pvt. Ltd. Vs…

THE ASSTT. COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1(2), , AHMEDABAD vs. SANKALP VENTURE LLP, AHMEDABAD

In the result, the appeals in IT(SS)A No

ITA 481/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad06 Jun 2025AY 2019-20

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 132Section 143(3)Section 68Section 69C

…d material. Reliance is placed on following decisions: * Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj); * Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj); * Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC); * Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune); * Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune); * Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum); * Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd); * DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum); I.T.(SS)A No. 47 to 52/Ahd/2023 and Ors. A.Ys. 2013-14 to 2018-19 Page No 16 Sankalp Organizers Pvt. Ltd. Vs…

SANKALP VENTURE LLP,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1(2), , AHMEDABAD

In the result, the appeals in IT(SS)A No

ITA 436/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad06 Jun 2025AY 2019-20

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 132Section 143(3)Section 68Section 69C

…d material. Reliance is placed on following decisions: * Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj); * Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj); * Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC); * Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune); * Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune); * Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum); * Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd); * DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum); I.T.(SS)A No. 47 to 52/Ahd/2023 and Ors. A.Ys. 2013-14 to 2018-19 Page No 16 Sankalp Organizers Pvt. Ltd. Vs…

SANKALP ORGANISERS PRIVATE LIMITED,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1(2), , AHMEDABAD

In the result, the appeals in IT(SS)A No

ITA 435/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad06 Jun 2025AY 2019-20

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 132Section 143(3)Section 68Section 69C

…d material. Reliance is placed on following decisions: * Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj); * Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj); * Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC); * Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune); * Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune); * Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum); * Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd); * DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum); I.T.(SS)A No. 47 to 52/Ahd/2023 and Ors. A.Ys. 2013-14 to 2018-19 Page No 16 Sankalp Organizers Pvt. Ltd. Vs…

ROBIN RAMAVTAR GOENKA,AHMEDABAD vs. THE ACIT, CENTRAL CIRCLE-1(2), AHMEDABAD

In the result, the appeal filed by the Revenue IT[SS]A Nos

ITA 434/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad30 May 2025AY 2019-20

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 132Section 143(3)Section 69C

…ed material. Reliance is placed on following decisions: * Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj); * Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj); * Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC); * Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune); * Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune); * Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum); * Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd); * DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum); 7.4. In view of the above, Ld Senior Counsel submitted that Ld CIT(A) has taken utmost care while determining…

ITO, WARD-25(2), NEW DELHI vs. TELPLAY PACKAGING SOLUTIONS P.LTD, NEW DELHI

The appeal of the Revenue is dismissed

ITA 5892/DEL/2017[2012-13]Status: DisposedITAT Delhi07 Mar 2025AY 2012-13

Bench: SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 14ASection 234BSection 68

…ssessee company. There is no dispute raised by the ld. AO with regard to number of shares; value thereon invested by the assessee company. We also find that the Co-ordinate Bench decision of Pune Tribunal in the case of Kantilal and Bros. vs. ACIT reported in 52 ITD 412 (Pune Trib.) also supports the case of the assessee. 4.3. In view of the aforesaid observations, in the facts and circumstances of the case and respectfully following the aforesaid judicial precedents relied upon hereinabove, we hold that the ld. AO had erroneously invoked the provisions of section 68 of the Act to the facts of the instant case, w…

DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, AURANGABAD, AURANGBAD vs. SHRI PANKAJ RATILAL MUGDIYA, AURANGABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 958/PUN/2024[2021-22]Status: DisposedITAT Pune24 Feb 2025AY 2021-22

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2021-22

For Appellant: Shri Jaiprakash BairagraFor Respondent: Shri Arvind Desai, Addl CIT DR

Section 115BSection 131Section 132ASection 143(2)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2021-22 DCIT, Central Circle 1, Shri Pankaj Ratilal Mugdiya Aurangabad Vs. Plot No.97, Mugdiya House, N-3, CIDCO, Aurangabad – 431003 PAN: AFUPM5496F (Appellant) (Respondent) Assessee by : Shri Jaiprakash Bairagra Department by : Shri Arvind Desai, Addl CIT DR Date of hearing : 21-01-2025 Date of pronouncement : 24-02-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 28.02.2024 of the Ld. CIT(A), Pune…

SANKALP IN,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), AHMEDABAD

In the result Revenue’s Ground Nos

ITA 577/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad31 Jan 2025AY 2019-20

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri NARENDRA PRASAD SINHA (Accountant Member)

Section 132Section 69C

…material and reliance is placed on following decisions: * Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj); * Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj); * Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC); * Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune); * Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune); * Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum); * Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd); * DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum); 6.5. In view of the above, it is clear that Ld CIT(A) has taken utmost care while determining the income bas…

THE ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), AHMEDABAD vs. SANKALP IN, AHMEDABAD

In the result Revenue's Ground Nos

ITA 568/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad31 Jan 2025AY 2019-20

Bench: Shri T.R. SENTHIL KUMAR, Judicial Member\nAnd\nShri NARENDRA PRASAD SINHA (Accountant Member)

Section 132Section 69C

…ial and reliance is placed on following\ndecisions:\n* Navjivan Oil Mills vs. CIT – (2002) 252 ITR 417 (Guj);\n* Glass Line Equipments Co. vs CIT – 253 ITR 454 (Guj);\n* Mehta Parikh & Co. v. CIT – (1956) 30 ITR 181 (SC);\n* Kantilal & Bros. vs. ACIT – (1995) 52 ITD 412 (Pune);\n* Chander Mohan Mehta v ACIT – (1999) ITD 245 (Pune);\n* Biren V. Savla vs. ACIT – (2006) 155 Taxman 270 (Mum);\n* Madhav Corpn. vs ACIT– (2017) 85 taxmann.com 238 (Ahd);\n* DCIT v Kankakia Hospitality P Ltd. – (2019) 179 ITD 1 (Mum);\n6. 5. In view of the above, it is clear that Ld CIT(A) has taken\nutmost care while determining the inc…

SHRI ASHOK BHAWARLAL JAIN,PUNE vs. ACIT, CENTRAL CIRCLE 1(1), PUNE, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 1123/PUN/2023[2018-19]Status: DisposedITAT Pune27 Mar 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: S/Shri Pawan Chakrapani &For Respondent: Shri Keyur Patel

Section 132(4)Section 153A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos. 1122 & 1123/PUN/2023 धििाारण वर्ा / Assessment Years : 2014-15 & 2018-19 Shri Ashok Bhawarlal Jain, 232, Main Bazar, Dehuroad, Pune – 412101 PAN : ADVPJ0579M .......अपीलार्थी / Appellant बनाम / V/s. Asst. Commissioner of Income Tax, Central Circle – 1(1), Pune ……प्रत्यर्थी / Respondent IT(SS)A No. 22/PUN/2023 धििाारण वर्ा / Assessment Year : 2017-18 Shri Ashok Bhawarlal Jain, 232, Main Bazar,…

SHRI ASHOK BHAWARLAL JAIN,PUNE vs. ACIT CENTRAL CIRCLE 1(1), PUNE, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 1122/PUN/2023[A.Y- 2014-15]Status: DisposedITAT Pune27 Mar 2024

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: S/Shri Pawan Chakrapani &For Respondent: Shri Keyur Patel

Section 132(4)Section 153A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos. 1122 & 1123/PUN/2023 धििाारण वर्ा / Assessment Years : 2014-15 & 2018-19 Shri Ashok Bhawarlal Jain, 232, Main Bazar, Dehuroad, Pune – 412101 PAN : ADVPJ0579M .......अपीलार्थी / Appellant बनाम / V/s. Asst. Commissioner of Income Tax, Central Circle – 1(1), Pune ……प्रत्यर्थी / Respondent IT(SS)A No. 22/PUN/2023 धििाारण वर्ा / Assessment Year : 2017-18 Shri Ashok Bhawarlal Jain, 232, Main Bazar,…

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

In the result, appeals of assess

ITA 2401/MUM/2022[2018-19]Status: DisposedITAT Mumbai28 Aug 2023AY 2018-19

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

In the result, appeals of assess

ITA 2400/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Aug 2023AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

In the result, appeals of assess

ITA 2399/MUM/2022[2016-17]Status: DisposedITAT Mumbai28 Aug 2023AY 2016-17

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

In the result, appeals of assess

ITA 2398/MUM/2022[2015-16]Status: DisposedITAT Mumbai28 Aug 2023AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

In the result, appeals of assess

ITA 2397/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Aug 2023AY 2014-15

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

ACIT, CENRAL CIRCLE-4, , THANE vs. M/S EAGLE INFRA INDIA LIMITED, MUMBAI

In the result, appeals of assess

ITA 2214/MUM/2022[2017-2018]Status: DisposedITAT Mumbai28 Aug 2023AY 2017-2018

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

ACIT,CENTRAL CIRCLE-4, MUMBAI vs. MM/S EAGLE INFRA INDIA LIMITED, MUMBAI

In the result, appeals of assess

ITA 2213/MUM/2022[2016-2017]Status: DisposedITAT Mumbai28 Aug 2023AY 2016-2017

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

ACIT,CENTRAL CIRCLE-4, MUMBAI vs. M/S EAGLE INFRA INDIA LIMITED, MUMBAI

In the result, appeals of assess

ITA 2212/MUM/2022[2015-2016]Status: DisposedITAT Mumbai28 Aug 2023AY 2015-2016

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 2212 To 2214/Mum/2022 Assessment Year: 2015-16 To 2017-18 Acit, Central Circle-4, M/S Eagle Infra India Ltd., Room No. 9, A-Wing, 6Th Barrack No. 758, Room No. 16, Vs. Floor, Ashar I.T. Park, Road, Eagle Nest Building, Behind 16-Z Wagle Industrial Chopra Court, Ulhasnagar Estate, Thane (W)-400604. 421003. Pan No. Aacce 7247 G Appellant Respondent

For Appellant: Mr. M SubramnianFor Respondent: Mr. Sanjay Deshmukh, CIT-DR

Section 13Section 132Section 143(2)Section 153A

…generation and other at the time of application. Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: Reliance in this regard is placed on following case laws: i. Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune-Trib] Kanitlal and Bros Vs. ACIT [1995]52 ITD 412 (Pune In this case, it was held as below: In this case, it was held as below: 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the canons of law to tax the same amount 'It would be contrary to the cano…

Kantilal and Bros. v. ACIT

What is Kantilal and Bros. v. ACIT authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Kantilal and Bros. v. ACIT

ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, NASHIK, NASHIK vs. YOGI COTEX PRIVATE LIMITED, MUMBAI

ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(2), AHMEDABAD, AHMEDABAD vs. SANKALP ORGANISERS PVT LTD , AHMEDABAD

THE ASSTT. COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1(2), , AHMEDABAD vs. SANKALP VENTURE LLP, AHMEDABAD

SANKALP VENTURE LLP,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1(2), , AHMEDABAD

SANKALP ORGANISERS PRIVATE LIMITED,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1(2), , AHMEDABAD

ROBIN RAMAVTAR GOENKA,AHMEDABAD vs. THE ACIT, CENTRAL CIRCLE-1(2), AHMEDABAD

ITO, WARD-25(2), NEW DELHI vs. TELPLAY PACKAGING SOLUTIONS P.LTD, NEW DELHI

DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, AURANGABAD, AURANGBAD vs. SHRI PANKAJ RATILAL MUGDIYA, AURANGABAD

SANKALP IN,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), AHMEDABAD

THE ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), AHMEDABAD vs. SANKALP IN, AHMEDABAD

SHRI ASHOK BHAWARLAL JAIN,PUNE vs. ACIT, CENTRAL CIRCLE 1(1), PUNE, PUNE

SHRI ASHOK BHAWARLAL JAIN,PUNE vs. ACIT CENTRAL CIRCLE 1(1), PUNE, PUNE

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

M/S EAGLE INFRA INDIA LIMITED,MUMBAI vs. ACIT,CENTRAL CIRCLE-4, MUMBAI

ACIT, CENRAL CIRCLE-4, , THANE vs. M/S EAGLE INFRA INDIA LIMITED, MUMBAI

ACIT,CENTRAL CIRCLE-4, MUMBAI vs. MM/S EAGLE INFRA INDIA LIMITED, MUMBAI

ACIT,CENTRAL CIRCLE-4, MUMBAI vs. M/S EAGLE INFRA INDIA LIMITED, MUMBAI