Mafatlal Fabrics (P.) Ltd. v. Dy. CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Judgments citing Mafatlal Fabrics (P.) Ltd. v. Dy. CIT

Assistant Commissioner of Income Tax 32(3), Mumbai vs. Sagar Construction, Mumbai

ITA 5270/MUM/2019[2012-13]Status: DisposedITAT Mumbai21 Sept 2021AY 2012-13

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Acit 32(3) M/S Sagar Construction Room No. 732, 7Th Floor, Vs. C-402, Gokul Divine, Irla, S.V. Kautilya Bhavan, Bkc, Road, Vile Parle (W), Bandra (E) Mumbai – 400 051 Mumbai - 400 056 Pan No. Aagfs8539N (Revenue) (Assessee) Assessee By : Shri Vimal Punmiya, A.R Revenue By : Shri Gurbinder Singh, D.R Date Of Hearing : 16/09/2021 Date Of Pronouncement : 21/09/2021

For Appellant: Shri Vimal Punmiya, A.RFor Respondent: Shri Gurbinder Singh, D.R

Section 143(1)Section 143(2)Section 143(3)

…ITA No.5270/Mum/2019 A.Y.2012-13 1 ACIT 32(3) Vs. M/s Sagar Construction IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT 32(3) M/s Sagar Construction Room No. 732, 7th Floor, Vs. C-402, Gokul Divine, Irla, S.V. Kautilya Bhavan, BKC, Road, Vile Parle (W), Bandra (E) Mumbai – 400 051 Mumbai - 400 056 PAN No. AAGFS8539N (Revenue) (Assessee) Assessee by : Shri Vimal Punmiya, A.R Revenue by : Shri Gurbinder Singh, D.R Date of Hearing : 16/09/2021 Date of pronouncement : 21/09/2021 ORDER PER RAVISH SOOD, J.M: The p…

Canara Securities Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2321/HYD/2018[2010-11]Status: DisposedITAT Hyderabad03 Jul 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2010-11 Canara Securities Ltd., Vs. Dy. Commissioner Of Hydereabad. Income-Tax, Central Circle – 2(1), Pan – Aaacc8283G Hyderabad. Appellant Respondent Assessee By: Shri Ramkishore Jhawar Revenue By: Shri Nilanjan Dey Date Of Hearing: 08/05/2019 Date Of Pronouncement: 03/07/2019 O R D E R

For Appellant: Shri Ramkishore JhawarFor Respondent: Shri Nilanjan Dey

Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 Canara Securities Ltd., vs. Dy. Commissioner of Hydereabad. Income-tax, Central Circle – 2(1), PAN – AAACC8283G Hyderabad. Appellant Respondent Assessee by: Shri Ramkishore Jhawar Revenue by: Shri Nilanjan Dey Date of hearing: 08/05/2019 Date of pronouncement: 03/07/2019 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal filed by the assessee is directed against the order of CIT(A) – 6, Hyderabad, dated, 03/09/2018 for AY 2010-11. 2.…

Sh. Rakesh Kumar Gupta, New Delhi vs. ITO, New Delhi

In the result, the appeal is dismissed

ITA 5845/DEL/2014[2010-11]Status: DisposedITAT Delhi09 Oct 2017AY 2010-11

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

Section 133(6)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri H.S. Sidhu, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 5845/Del./2014 Assessment Year: 2010-11 Rakesh Kumar Gupta, vs. Income-tax Officer, 267, Sukhdev Vihar, New Delhi. Ward 37(3), New Delhi PAN – AEKPG6510R (Respondent) (Appellant) Appellant by Sh. KVS Gupta, Advocate Respondent by Sh. Arun Kumar Yadav, Sr. DR Date of Hearing 14.09.2017 Date of Pronouncement 09.10.2017 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the assessee against the order of ld. CIT(A)- XXVIII, New Delhi dated 21.08.2014 for the…