Mathew Joseph v. ACIT

87 Taxmann.com 317High Court2017#25931 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(3)Section 250 Section 57(iii)

Issues it is cited on

income from other sources transfer section 143(3)total income business interest

Judgments citing Mathew Joseph v. ACIT

SHANTILAL BACHUBHAI RITA,GOREGAON WEST vs. ITO ,WARD 31(1)(9),MUMBAI, BANDRA (EAST)

In the result, the appeal of the assessee bearing ITA No

ITA 2356/MUM/2024[2017-18]Status: DisposedITAT Mumbai09 Apr 2025AY 2017-18

Bench: Shrinarendra Kumar Billaiya & Shri Anikesh Banerjeeshantilal Bachubhai Rita Vs Ito, Ward 31(1)(9), Mumbai C-33, Sai Baba Enclave Room No.536, 5H Floor, Kautilya Building No.3, S.V. Road, Near Bhavan, C-41 To C-43, G Block, Citi Centre, Goregaon West, Bandra Kurla Complex, Bandra (E), Mumbai-400 104 Mumbai-400 051 Pan: Aetpr2071R Respondent

For Appellant: Shri S.D. ChhedaFor Respondent: Shri Bhangerpatil Pushkaraj Ramesh

Section 143(3)Section 250Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRINARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Shantilal Bachubhai Rita vs ITO, Ward 31(1)(9), Mumbai C-33, Sai Baba Enclave Room NO.536, 5h Floor, Kautilya Building No.3, S.V. Road, Near Bhavan, C-41 to C-43, G Block, Citi Centre, Goregaon West, Bandra Kurla complex, Bandra (E), Mumbai-400 104 Mumbai-400 051 PAN: AETPR2071R RESPONDENT Assessee by : Shri S.D. Chheda Respondent by : Shri Bhangerpatil Pushkaraj Ramesh Sr. AR Date of hearing : 02/04/2025 Date of pronouncement : 09/04/2025 O R D E R Per…

SHANTIBEN K RITA,GOREGAON WEST vs. ITO WARD 41(4)(4), KAUTILYA BHAVAN

In the result, the appeal of the assessee is allowed

ITA 3406/MUM/2024[2020-21]Status: DisposedITAT Mumbai06 Jan 2025AY 2020-21

Bench: Shri Amarjit Singhshri Sandeep Singh Karhailshantiben K Rita, 1601, Laburnum Tower, Sv Road, Goregaon West, ……………. Appellant Mumbai - 400104 Pan – Aecpr3455A V/S Ito, Ward-41(4)(4), ……………. Respondent Kautilya Bhavan, Mumbai Maharashtra Assessee By : Shri Surji D. Chheda, Ca Revenue By : Shri Bhangepatil Pushkaraj Ramesh, Sr.Dr

For Appellant: Shri Surji D. Chheda, CAFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr.DR

Section 142(1)Section 143(2)Section 250Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Shantiben K Rita, 1601, Laburnum Tower, SV Road, Goregaon West, ……………. Appellant Mumbai - 400104 PAN – AECPR3455A v/s ITO, Ward-41(4)(4), ……………. Respondent Kautilya Bhavan, Mumbai Maharashtra Assessee by : Shri Surji D. Chheda, CA Revenue by : Shri Bhangepatil Pushkaraj Ramesh, Sr.DR Date of Hearing – 10/10/2024 Date of Order – 06/01/2025 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The assessee has filed the present appeal against the impugned order dated 29/05/2024,…

DCIT- CC- 5(3), MUMBAI vs. IRB JAIPUR DEOLI TOLLWAY LTD., MUMBAI

In the result, the appeal filed by the revenue stands dismissed

ITA 2542/MUM/2021[2012-13]Status: DisposedITAT Mumbai10 Nov 2022AY 2012-13

Bench: Shri B. R. Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 2542/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) Dcit, Central Circle-5(3) बिधम/ M/S. Irb Jaipur Deoli Tollway Room No. 1906, 19Th Floor, Ltd. Vs. Air India Building, Irb Complex, Chandivali Nariman Point, Mumbai- Village, Andheri, East, 400021. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacci1724Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri P. D. Chougule (Sr. Ar) Assessee By: Shri Nishit Gandhi & Ms. Dhanalaxmi Iyyar सुनवाई की तारीख / Date Of Hearing: 06/10/2022 घोषणा की तारीख /Date Of Pronouncement: 10/11/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)- 53, Mumbai Dated 03.06.2021. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) To Have Deleted The Addition Of Rs.4,70,67,196/- Which Was Added By The Ao U/S 56 Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Shri Nishit Gandhi & MsFor Respondent: Shri P. D. Chougule (Sr. AR)

Section 143(3)Section 147Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI B. R. BASKARAN, AM AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No. 2542/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) DCIT, Central Circle-5(3) बिधम/ M/s. IRB Jaipur Deoli Tollway Room No. 1906, 19th Floor, Ltd. Vs. Air India Building, IRB Complex, Chandivali Nariman Point, Mumbai- Village, Andheri, East, 400021. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCI1724Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri P. D. Chougule (Sr. AR) Assessee by: Shri Nishit Gandhi & Ms. Dhanalaxmi Iyyar सुनवाई की तारीख…