Kishorbhai Bhikhabhai Virani v. ACIT

37 Taxmann.com 123Reported decision2013#24847 most cited
3

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

Issues it is cited on

section 10(38)disallowance under section 14asection 115jdisallowance u/s 14asection 115jbsection 14asection 10section 115incriminating materialsearch and seizuresection 153section 153a

Judgments citing Kishorbhai Bhikhabhai Virani v. ACIT

ANAND VEENA TWISTERS PVT LTD,MUMBAI vs. DCIT CENTRAL CIRCLE 7 (1), MUMBAI

In the result, all these three appeals filed by the assessee are allowed

ITA 2601/MUM/2023[2015-16]Status: DisposedITAT Mumbai17 Nov 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Ajay Chandra, CIT DR
Section 10Section 10(38)Section 115Section 115JSection 132Section 14Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos.2599 to 2601/Mum/2023 (Assessment Year: 2013-14 to 2015-16) Anand Veena Twisters Pvt. Dy. Commissioner of Ltd. Income tax, Office No.802, Floor-8, Plot- Central Circle-7(1), 213, Room No.653, Raheja Chambers, Vs. 6th Floor, Aayakar Bhavan, Free Press Journal Marg, M.K. Road, Mumbai-400 Nariman Point 020 Mumbai-400 021 (Appellant) (Respondent) PAN No. AAACA4272F Assessee by : Shri Vimal Punmiya, AR Revenue by : Shri Ajay Chandra, CIT DR Date of hearing: 15.11.2023 Date of pronouncement :…

ANAND VEENA TWISTERS PVT LTD,MUMBAI vs. DY, COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 7(1), MUMBAI, MUMBAI

In the result, all these three appeals filed by the assessee are allowed

ITA 2600/MUM/2023[2014-15]Status: DisposedITAT Mumbai17 Nov 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Ajay Chandra, CIT DR
Section 10Section 10(38)Section 115Section 115JSection 132Section 14Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos.2599 to 2601/Mum/2023 (Assessment Year: 2013-14 to 2015-16) Anand Veena Twisters Pvt. Dy. Commissioner of Ltd. Income tax, Office No.802, Floor-8, Plot- Central Circle-7(1), 213, Room No.653, Raheja Chambers, Vs. 6th Floor, Aayakar Bhavan, Free Press Journal Marg, M.K. Road, Mumbai-400 Nariman Point 020 Mumbai-400 021 (Appellant) (Respondent) PAN No. AAACA4272F Assessee by : Shri Vimal Punmiya, AR Revenue by : Shri Ajay Chandra, CIT DR Date of hearing: 15.11.2023 Date of pronouncement :…

ANAND VEENA TWISTERS PVT LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 7(1), MUMBAI

In the result, all these three appeals filed by the assessee are allowed

ITA 2599/MUM/2023[2013-14]Status: DisposedITAT Mumbai17 Nov 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Ajay Chandra, CIT DR
Section 10Section 10(38)Section 115Section 115JSection 132Section 14Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos.2599 to 2601/Mum/2023 (Assessment Year: 2013-14 to 2015-16) Anand Veena Twisters Pvt. Dy. Commissioner of Ltd. Income tax, Office No.802, Floor-8, Plot- Central Circle-7(1), 213, Room No.653, Raheja Chambers, Vs. 6th Floor, Aayakar Bhavan, Free Press Journal Marg, M.K. Road, Mumbai-400 Nariman Point 020 Mumbai-400 021 (Appellant) (Respondent) PAN No. AAACA4272F Assessee by : Shri Vimal Punmiya, AR Revenue by : Shri Ajay Chandra, CIT DR Date of hearing: 15.11.2023 Date of pronouncement :…

Kishorbhai Bhikhabhai Virani v. ACIT (37 Taxmann.com 123) — Cited in 3 Judgments | BharatTax