Karthik Krishna v. DCIT

146 Taxmann.com 466Reported decision#22597 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

abatement of assessmentapproval under section 151material facts necessary for assessmentadditional depreciationblock of assetssection 153a(1)satisfaction noteaccommodation entrysection 151section 133genuineness of the transactionsection 133(6)

Judgments citing Karthik Krishna v. DCIT

JCIT Cent. Cir. - 1(4), Mumbai vs. Grasim Industries Ltd, Mumbai

In the result, the appeals of the Revenue are dismissed

ITA 1557/MUM/2018[2008-09]Status: DisposedITAT Mumbai31 May 2023AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale ()

For Appellant: Mr. Yogesh Thar/ Ms. AyushiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) ITA Nos. 1053 to 1055/MUM/2018 Assessment Years: 2008-2009 to 2010-11 Grasim Industries Limited, The DCIT CC-1(4), Corporate Finance Division, Room No. 902, 9th floor, Old A-2, Aditya Birla Centre, S.K. Vs. CGO Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. PAN No. AAACG 4464 B Appellant Respondent ITA Nos. 1557, 1562 & 1559/MUM/2018 Assessment Years: 2008-2009 to 2010-11 JCIT (OSD), Central Circle- Grasim Industries Limited, 1(4), Cor…

Grasim Industries Ltd, Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

In the result, the appeals of the Revenue are dismissed

ITA 1054/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 May 2023AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale ()

For Appellant: Mr. Yogesh Thar/ Ms. AyushiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) ITA Nos. 1053 to 1055/MUM/2018 Assessment Years: 2008-2009 to 2010-11 Grasim Industries Limited, The DCIT CC-1(4), Corporate Finance Division, Room No. 902, 9th floor, Old A-2, Aditya Birla Centre, S.K. Vs. CGO Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. PAN No. AAACG 4464 B Appellant Respondent ITA Nos. 1557, 1562 & 1559/MUM/2018 Assessment Years: 2008-2009 to 2010-11 JCIT (OSD), Central Circle- Grasim Industries Limited, 1(4), Cor…

Grasim Industries Ltd, Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

In the result, the appeals of the Revenue are dismissed

ITA 1053/MUM/2018[2008-09]Status: DisposedITAT Mumbai31 May 2023AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale ()

For Appellant: Mr. Yogesh Thar/ Ms. AyushiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) ITA Nos. 1053 to 1055/MUM/2018 Assessment Years: 2008-2009 to 2010-11 Grasim Industries Limited, The DCIT CC-1(4), Corporate Finance Division, Room No. 902, 9th floor, Old A-2, Aditya Birla Centre, S.K. Vs. CGO Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. PAN No. AAACG 4464 B Appellant Respondent ITA Nos. 1557, 1562 & 1559/MUM/2018 Assessment Years: 2008-2009 to 2010-11 JCIT (OSD), Central Circle- Grasim Industries Limited, 1(4), Cor…

Karthik Krishna v. DCIT (146 Taxmann.com 466) — Cited in 3 Judgments | BharatTax