Menezes Fernandes Enterprises v. Income-tax Officer, Ward-4, Margao, Goa

30 Taxmann.com 388High Court2013#11499 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 10B(8)Section 132Section 139(1)Section 139(5)Section 143(3)Section 147Section 153ASection 32

Issues it is cited on

section 153(a)(1)section 10b(8)section 153(a)section 153a(1)(a)section 10bsection 80acsection 139(5)section 80aincome escaping assessmentsection 158bsection 153a(1)section 158

Judgments citing Menezes Fernandes Enterprises v. Income-tax Officer, Ward-4, Margao, Goa

M/S JINDAL PHOTO LTD.,,NEW DELHI vs. ACIT, NEW DELHI

In the result, all the appeals of the assessee in ITA No

ITA 5451/DEL/2016[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. JINDAL PHOTO LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, all the appeals of the assessee in ITA No

ITA 5254/DEL/2015[2009-10]Status: DisposedITAT Delhi21 May 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. JINDAL PHOTO LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 5253/DEL/2015[2008-09]Status: DisposedITAT Delhi21 May 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs. The A.C.I. T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E' BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

HOTEL INPHOM ,MUMBAI vs. ACIT-20(1), MUMBAI

In the result, assessee appeal is allowed for statistical purpose

ITA 5325/MUM/2019[2013-14]Status: DisposedITAT Mumbai03 Nov 2021AY 2013-14

Bench: Shri Shamim Yahya (Am) & Shri C.N.Prasad (Jm)

Section 139(4)Section 139(5)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri C.N.Prasad (JM) I.T.A. No.5325/Mum/2019 (Assessment Year 2013-14) Vs. ACIT-20(1) Hotel Inphom C/o. Adil Coover Bhesadia Piramal Chamber 1/B, Tata Mills Co-operative Parel Society Ltd, 8th Floor Mumbai-400 013 Flat No.35, Elphinstone Road Mumbai-400 013 PAN : AAAFH2020D (Appellant) (Respondent) Assessee by Shri Dalpat Shah Department by Shri Hoshang Boman Irani Date of Hearing 02.11.2021 Date of Pronouncement 03.11.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of…

DCIT CEN CIR 36, MUMBAI vs. MOHD FAROOQ SARANG, MUMBAI

In the result, insofar as Ground of appeal no

ITA 1497/MUM/2012[2006-07]Status: DisposedITAT Mumbai28 Apr 2017AY 2006-07

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Piyush ChhajedFor Respondent: Shri N.P. Singh (CIT-DR)
Section 23Section 23(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 1222 & 1223/MUM/2012 : (A.Ys : 2008-09 & 2009-10) Mohammed Farooque Sarang Vs. DCIT, Central Circle-36, 302, Shabnam Apartment, 33, Mumbai (Respondent) S.V. Road, Andheri (W), Mumbai 400 058 (Appellant) PAN : AAFPS3609G ITA NOS. 1496, 1497 & : (A.Ys : 2003-04, 2006-07 1495/MUM/2012 & 2007-08) DCIT, Central Circle-36, Vs. Mohammed Farooque Sarang Mumbai (Appellant) 302, Shabnam Apartment, 33, S.V. Road, Andheri (W), Mumbai 400 058 (Respondent) PAN : AAFPS3609G…

DCIT CEN CIR 36, MUMBAI vs. MOHD FAROOQ SARANG, MUMBAI

In the result, insofar as Ground of appeal no

ITA 1496/MUM/2012[2003-04]Status: DisposedITAT Mumbai28 Apr 2017AY 2003-04

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Piyush ChhajedFor Respondent: Shri N.P. Singh (CIT-DR)
Section 23Section 23(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 1222 & 1223/MUM/2012 : (A.Ys : 2008-09 & 2009-10) Mohammed Farooque Sarang Vs. DCIT, Central Circle-36, 302, Shabnam Apartment, 33, Mumbai (Respondent) S.V. Road, Andheri (W), Mumbai 400 058 (Appellant) PAN : AAFPS3609G ITA NOS. 1496, 1497 & : (A.Ys : 2003-04, 2006-07 1495/MUM/2012 & 2007-08) DCIT, Central Circle-36, Vs. Mohammed Farooque Sarang Mumbai (Appellant) 302, Shabnam Apartment, 33, S.V. Road, Andheri (W), Mumbai 400 058 (Respondent) PAN : AAFPS3609G…

DCIT CEN CIR 36, MUMBAI vs. MOHD FAROOQ SARANG, MUMBAI

In the result, insofar as Ground of appeal no

ITA 1495/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Apr 2017AY 2007-08

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Piyush ChhajedFor Respondent: Shri N.P. Singh (CIT-DR)
Section 23Section 23(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 1222 & 1223/MUM/2012 : (A.Ys : 2008-09 & 2009-10) Mohammed Farooque Sarang Vs. DCIT, Central Circle-36, 302, Shabnam Apartment, 33, Mumbai (Respondent) S.V. Road, Andheri (W), Mumbai 400 058 (Appellant) PAN : AAFPS3609G ITA NOS. 1496, 1497 & : (A.Ys : 2003-04, 2006-07 1495/MUM/2012 & 2007-08) DCIT, Central Circle-36, Vs. Mohammed Farooque Sarang Mumbai (Appellant) 302, Shabnam Apartment, 33, S.V. Road, Andheri (W), Mumbai 400 058 (Respondent) PAN : AAFPS3609G…

MOHAMMED FAROOQUE SARANG,MUMBAI vs. DCIT CEN CIR 36, MUMBAI

In the result, insofar as Ground of appeal no

ITA 1223/MUM/2012[2009-10]Status: DisposedITAT Mumbai28 Apr 2017AY 2009-10

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Piyush ChhajedFor Respondent: Shri N.P. Singh (CIT-DR)
Section 23Section 23(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 1222 & 1223/MUM/2012 : (A.Ys : 2008-09 & 2009-10) Mohammed Farooque Sarang Vs. DCIT, Central Circle-36, 302, Shabnam Apartment, 33, Mumbai (Respondent) S.V. Road, Andheri (W), Mumbai 400 058 (Appellant) PAN : AAFPS3609G ITA NOS. 1496, 1497 & : (A.Ys : 2003-04, 2006-07 1495/MUM/2012 & 2007-08) DCIT, Central Circle-36, Vs. Mohammed Farooque Sarang Mumbai (Appellant) 302, Shabnam Apartment, 33, S.V. Road, Andheri (W), Mumbai 400 058 (Respondent) PAN : AAFPS3609G…

MOHAMMED FAROOQUE SARANG,MUMBAI vs. DCIT CEN CIR 36, MUMBAI

In the result, insofar as Ground of appeal no

ITA 1222/MUM/2012[2008-09]Status: DisposedITAT Mumbai28 Apr 2017AY 2008-09

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Piyush ChhajedFor Respondent: Shri N.P. Singh (CIT-DR)
Section 23Section 23(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS. 1222 & 1223/MUM/2012 : (A.Ys : 2008-09 & 2009-10) Mohammed Farooque Sarang Vs. DCIT, Central Circle-36, 302, Shabnam Apartment, 33, Mumbai (Respondent) S.V. Road, Andheri (W), Mumbai 400 058 (Appellant) PAN : AAFPS3609G ITA NOS. 1496, 1497 & : (A.Ys : 2003-04, 2006-07 1495/MUM/2012 & 2007-08) DCIT, Central Circle-36, Vs. Mohammed Farooque Sarang Mumbai (Appellant) 302, Shabnam Apartment, 33, S.V. Road, Andheri (W), Mumbai 400 058 (Respondent) PAN : AAFPS3609G…

Menezes Fernandes Enterprises v. Income-tax Officer, Ward-4, Margao, Goa (30 Taxmann.com 388) — Cited in 9 Judgments | BharatTax