Mimosa Investment Co.(P) Ltd. v. ITO

6 ITR 789Reported decision2010#25320 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2018.

Judgments citing Mimosa Investment Co.(P) Ltd. v. ITO

ITO WD 1(2)(2), Mumbai vs. Kesar Petroproducts Ltd, Ratnagiri

In the result, both the appeals of the Revenue and assessee are dismissed

ITA 1169/MUM/2014[2002-03]Status: DisposedITAT Mumbai28 Aug 2018AY 2002-03

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

Section 271Section 271(1)Section 271(1)(c)

…IT--vs- ShivKadar 15 SOT 57 8 CIT -vs- Ram Commercial Enterprises 246 ITR 568 Ltd. 9 IT. Ashok Paid -vs- CIT 292 ITR 11 10 M/s Climate Systems India -vs-ACFT 200-7- T1OL-134-ITAT-DEL M/s. Kesar Petroproducts Ltd., 11 Mimosa Investments Co. P. Lid. -vs- ITO 6 ITR 789 12 CIT -vs- Reliance Peiroproducis P. Ltd. 322 ITR 158 13 CIT -vs- Punjabhai Shah 67 ITR 337 14 SMT Gunwamibhai Raiilal -vs- CIT 1 46 ITR 140 15 CIT -vs- MD Warasar Hussain 171 ITR 405 16. CIT -vs- Ajaib Singh & Co. 253 ITR 630 11. Considering the findings recorded by CIT(A) vis-a-vis- judicial pronouncements relied on, we do not find any reason t…

B.S.N. Consultants (P)Ltd., Mumbai vs. ITO, Ward No.8(1)(2) Now Ward 13(1)(1), Mumbai

In the result, the appeals of the assessee stand allowed

ITA 1640/MUM/2015[2007-08]Status: DisposedITAT Mumbai26 Jul 2016AY 2007-08

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.1639 & 1640/Mum/2015 (नििाारण वषा / Assessment Years : 2006-07 & 2007-08) M/S B S N Consultants (P) Ltd. बिाम/ The Income Tax Officer, 81, B Wig Park Plaza, Ward 8(1)(2), Room Bo.225, Vs. 8Th Road, 7 Banglows, Aayakar Bhavan, Andheri (W), M K Road, Miumbai-400061 Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. :Aaccb1907E

For Appellant: Shri Dinesh Shah
Section 143(1)Section 143(3)Section 147Section 148Section 24Section 271(1)Section 271(1)(c)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “ए” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE HON’BLE S/SHRI JOGINDER SINGH (JM), AND RAJESH KUMAR,(AM) आमकय अऩीर सं./I.T.A. No.1639 and 1640/Mum/2015 (नििाारण वषा / Assessment Years : 2006-07 & 2007-08) M/s B S N Consultants (P) Ltd. बिाम/ The Income Tax Officer, 81, B Wig Park Plaza, ward 8(1)(2), Room Bo.225, Vs. 8th Road, 7 Banglows, Aayakar Bhavan, Andheri (W), M K Road, Miumbai-400061 Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. स्थामी रेखा सं./जीआइआय सं./PAN/GIR No. :AACCB1907E अऩीराथी ओय से / Appellant by: Shri Dinesh Shah प…

B.S.N. Consultants (P)Ltd., Mumbai vs. ITO, Ward 8(1)(2) Now Ward 13(1)(1), Mumbai

In the result, the appeals of the assessee stand allowed

ITA 1639/MUM/2015[2006-07]Status: DisposedITAT Mumbai26 Jul 2016AY 2006-07

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.1639 & 1640/Mum/2015 (नििाारण वषा / Assessment Years : 2006-07 & 2007-08) M/S B S N Consultants (P) Ltd. बिाम/ The Income Tax Officer, 81, B Wig Park Plaza, Ward 8(1)(2), Room Bo.225, Vs. 8Th Road, 7 Banglows, Aayakar Bhavan, Andheri (W), M K Road, Miumbai-400061 Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. :Aaccb1907E

For Appellant: Shri Dinesh Shah
Section 143(1)Section 143(3)Section 147Section 148Section 24Section 271(1)Section 271(1)(c)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “ए” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE HON’BLE S/SHRI JOGINDER SINGH (JM), AND RAJESH KUMAR,(AM) आमकय अऩीर सं./I.T.A. No.1639 and 1640/Mum/2015 (नििाारण वषा / Assessment Years : 2006-07 & 2007-08) M/s B S N Consultants (P) Ltd. बिाम/ The Income Tax Officer, 81, B Wig Park Plaza, ward 8(1)(2), Room Bo.225, Vs. 8th Road, 7 Banglows, Aayakar Bhavan, Andheri (W), M K Road, Miumbai-400061 Mumbai-400020 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. स्थामी रेखा सं./जीआइआय सं./PAN/GIR No. :AACCB1907E अऩीराथी ओय से / Appellant by: Shri Dinesh Shah प…

Mimosa Investment Co.(P) Ltd. v. ITO (6 ITR 789) — Cited in 3 Judgments | BharatTax