Ltd. v. Deputy Commissioner Of Income Tax

284 Taxmann 229High Court2022#24222 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 112 Section 115C Section 115D Section 48 Section 70 Section 74

Issues it is cited on

section 10(38)long term capital gain section 10 section 143 section 14 section 143(3)total income

Judgments citing Ltd. v. Deputy Commissioner Of Income Tax

Sukhpal Singh Ahluwalia, Mumbai vs. ITO (International Taxation) Ward 1(1)(1), Mumbai

In the result, appeal of assessee is partly allowed

ITA 4139/MUM/2023[2019-20]Status: DisposedITAT Mumbai27 May 2024AY 2019-20

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm Income Tax Officer Sukhpal Singh Ahluwalia (International Tax) Ward 6/24, Milan Building, 1(1)(1), 87, Tardeo Road, Room No.1817A, 18 Th Vs. Opp. Tardeo A C Market, Floor, Air India Building, Mumbai-400 034 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) Pan No. Azupa6884D Assessee By : Shri Rashmikant C. Modi & Ms. Ketki Rajeshirke, Ars Revenue By : Shri Soumendu Kumar Sash, Dr Date Of Hearing: 18.04.2024 27.05.2024 Date Of Pronouncement :

For Appellant: Shri Rashmikant C. Modi &For Respondent: Shri Soumendu Kumar Sash, DR

Section 112Section 115CSection 143Section 144C(5)Section 254Section 45Section 48Section 74

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAJ KUMAR CHAUHAN, JM Income Tax Officer Sukhpal Singh Ahluwalia (International Tax) Ward 6/24, Milan Building, 1(1)(1), 87, Tardeo Road, Room No.1817A, 18 th Vs. Opp. Tardeo A C Market, Floor, Air India Building, Mumbai-400 034 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) PAN No. AZUPA6884D Assessee by : Shri Rashmikant C. Modi & Ms. Ketki Rajeshirke, ARs Revenue by : Shri Soumendu Kumar Sash, DR Date of hearing: 18.04.2024 27.05.2024 Date of pronouncement : O R D E R PER PRASHANT MAHARISHI, AM: This a…

Jt. CIT (OSD) CC-7(1), Mumbai vs. Shri. Sujan Azad Parikh, Mumbai

In the result, the appeal by the Revenue is partly allowed

ITA 775/MUM/2019[2015-16]Status: DisposedITAT Mumbai02 Dec 2022AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Satish ModiFor Respondent: Shri Ajay Singh

Section 143(3)Section 250Section 260ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.775/Mum./2019 (Assessment Year : 2015-16) Jt. Commissioner of Income Tax (OSD) ……………. Appellant Central Circle–7(1), Mumbai v/s Shri Sujan Azad Parikh C–701, Beaumonte Tower …………….Respondent Appasaheb Marathe Marg Prabhadevi, Mumbai 400 025 PAN – AAEPP9028R Assessee by : Shri Satish Modi Revenue by : Shri Ajay Singh Date of Hearing – 05/09/2022 Date of Order – 02/12/2022 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by t…

Dy CIT CC-2(3), Mumbai vs. Gauri Avinash Bhosale, Mumbai

In the result, all the three appeals filed by the learned Assessing

ITA 122/MUM/2021[2012-13]Status: DisposedITAT Mumbai19 Apr 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Jasbir Chouhan, CIT DR

Section 10(38)Section 132Section 143Section 143(3)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 136/Mum/2021 (Assessment Year 2016-17) Dy. Commissioner of Income- Gauri Avinash Bhosale, tax, CC-2(3) 2, ABIL house, Ganesh Khind 8th Floor, Room No. 803, road, range hill corner, Pune Pratishtha Bhavan, Old CGO Vs. city, Pune-411007 Building Annexe, MK Road, Mumbai-400 020 (Appellant) (Respondent) PAN No. AAIPB7421J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Jasbir Chouhan, CIT DR Date of hearing: 08.04.2022 Date of pronouncement : 19.04.2022 O R D E R PER PRASHANT MA…