Leena Kasbekar v. ACIT

85 Taxmann.com 82High Court2017#16177 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing Leena Kasbekar v. ACIT

Gogri Finserv Pvt Ltd, Mumbai vs. DCIT, CC-3(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1185/MUM/2023[2020-21]Status: DisposedITAT Mumbai26 Sept 2023AY 2020-21

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Gogri Finserv Pvt Ltd. Dcit Central Circle-3(2) 601 Antariksha Murar Road Vs. Mumbai Mulund (W) Mumbai-400 080 Pan/Gir No. Aafcg 2850 E (Appellant) (Respondent) :

For Respondent: Ms Indira Adakil

Section 10(34)Section 133ASection 143(1)Section 143(2)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM Gogri Finserv Pvt Ltd. DCIT Central Circle-3(2) 601 Antariksha Murar Road Vs. Mumbai Mulund (W) Mumbai-400 080 PAN/GIR No. AAFCG 2850 E (Appellant) (Respondent) : : None Assessee by Revenue by : Ms Indira Adakil Date of Hearing : 05.07.2023 Date of Pronouncement : 26.09.2023 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) (‘ld.CIT(A) for short), National Faceless Appeal Centre (‘NFAC…

Hamilton Housewares Private Limited, Daman & Diu vs. Pr. Commissioner of Income Tax, Valsad

In the result, appeal filed by the assessee is allowed

ITA 163/SRT/2022[2017-18]Status: DisposedITAT Surat31 May 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.163/Srt/2022 "नधा"रण वष"/Assessment Year: (2017-18) (Virtual Hearing) Hamilton Houseware Pvt. Ltd., Vs. The Pcit, Valsad. Plot No.49/50, Danydyog Industrial Estate, Piparia 396230, Dadra & Nagar Haveli. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcd1683Q

Section 115JSection 143(3)Section 263Section 35Section 80GSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.163/SRT/2022 "नधा"रण वष"/Assessment Year: (2017-18) (Virtual Hearing) Hamilton Houseware Pvt. Ltd., Vs. The PCIT, Valsad. Plot No.49/50, Danydyog Industrial Estate, Piparia 396230, Dadra and Nagar Haveli. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCD1683Q Appellant by Shri A. Gopalkrishnan Aiyer, CA Respondent by Shri Ashok B. Koli, CIT(DR) 15/05/2023 Date of Hearing Date of Pronouncement 31/05/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: By way of this appeal, t…

Bharatkumar Rajendraprasad Dave, Ahmedabad vs. DCIT, Circle-4(2), Ahmedabad

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 1926/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2014-15

Bench: Us.

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R

Section 143(3)Section 14ASection 234ASection 271

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 1925 & 1926/Ahd/2017 Assessment Years 2013-14 & 2014-15 Bharatkumar The ACIT, Rajendraprasad Dave, Circle-4(2), 12, Vasuma Hills, Vs Ahmedabad Vastrapur, Ahmedabad (Respondent) PAN: ADYPD 4923 E (Appellant) Assessee by: Shri Tushar Hemani, Sr. A.R. & Shri Parimalsinh B. Parmar, A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 20-10-2022 Date of pronouncement : 20-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These a…

Bharatkumar Rajendraprasad Dave, Ahmedabad vs. ACIT, Circle-4(2), Ahmedabad

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 1925/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2013-14

Bench: Us.

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R

Section 143(3)Section 14ASection 234ASection 271

Atul S. Rajadhyaksha, Mumbai vs. ACIT - 16(2), Mumbai

In the result, assessee’s appeal is allowed

ITA 3269/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Nov 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Manish ChulawalFor Respondent: Shri Udaya B. Jakke

Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.3269/Mum./2018 (Assessment Year : 2013–14) Shri Atul S. Rajadhyaksha 415–416, Yusuf Building M.G. Road, Flora Fountain ……………. Appellant Fort, Mumbai 400 001 PAN – AABPR2644E v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–16(2), Mumbai Assessee by : Shri Manish Chulawal Revenue by : Shri Udaya B. Jakke Date of Hearing – 05.09.2019 Date of Order – 28.11.2019 O R D E R PER SAKTIJIT DEY, J.M. The captioned appeal has been filed by the assessee…

Shreyas Morakhia & Family Assets Private Limited (Formerly Known As Shiva Shakti Properties Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 8(2)(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 275/MUM/2018[2014-15]Status: DisposedITAT Mumbai15 May 2019AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2014-15

For Appellant: Shri Neelkanth Khandelwal, A.RFor Respondent: Shri Chaudhary Arunkumar Singh, D.R

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Shreyas Morakhia & Dy. Commissioner of Family Assets Pvt. Ltd. Income Tax 8(2)(1), (Formerly known as Shiva Aayakar Bhavan, Shakti Properties Pvt. Maharshi Karve Marg, Ltd.), Vs. Mumbai - 400020 706, Raheja Journal Marg, 214, Nariman Point, Mumbai – 400 021 PAN: AAFCS 8009P (Appellant) (Respondent) Present for: Assessee by : Shri Neelkanth Khandelwal, A.R. Revenue by : Shri Chaudhary Arunkumar Singh, D.R. Date of Hearing : 02.05.2019 Date…