MSEB Holding Co. Ltd. v. DCIT

113 Taxmann.com 163Supreme Court of India2020#18735 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 139(1)Section 143(2)Section 143(3)Section 147 Section 148 Section 234A Section 234B Section 32

Judgments citing MSEB Holding Co. Ltd. v. DCIT

J Ray Mcdermott Engineering Services Private Limited, Chennai vs. Deputy Commissioner of Income Tax, Circle 2(2), Chennai

In the result, the appeal filed by the assessee is partly-allowed

ITA 2016/CHNY/2024[2012-13]Status: DisposedITAT Chennai30 Apr 2025AY 2012-13

Bench: Shri George George Kand Shri Jagadish

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Ms. Anitha, Addl. CIT

Section 143(2)Section 143(3)Section 147Section 148Section 250

…आयकर अपील"य अ"धकरण,‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी जगद"श, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2016/CHNY/2024 िनधा"रण वष"/Assessment Year: 2012-13 J Ray McDermott Engineering The Deputy Commissioner Services Pvt. Ltd., Vs. of Income Tax, 3rd and 4th Floor, Circle 2(2), Block/Tower 1DT, Chennai. DLF Down Town, Chennai – 600 028. PAN: AABCJ 6787H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri Vishal Kalra, Advocate ""यथ" क" ओर…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3177/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA.No. 3138/MUM/2019 (A.Y. 2010-11) M/s. ACC Ltd., V. Deputy CIT (LTU) 29th Floor, Centre-1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) ITA.No. 3177/MUM/2019 (A.Y. 2010-11) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAAC…

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3137/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 147Section 148Section 151

Country Club Hospitality & Holidays Limited, Hyderabad vs. Income Tax Officers, Ward -1(2), Hyderabad

In the result, appeal of the assessee is allowed in above terms

ITA 548/HYD/2021[2012-13]Status: DisposedITAT Hyderabad17 Feb 2022AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2012-13 Country Club Hospitality & Vs. Income-Tax Officer, Ward Holidays Ltd., Hyderabad. – 1(2), Hyderabad. Pan – Aaacc 8276 B (Appellant) (Respondent) Assessee By: Shri P. Murali Mohan Rao Revenue By: Shri Rohit Mujumdar Date Of Hearing: 08/02/2022 Date Of Pronouncement: 17/02/2022

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar

Section 115JSection 143(2)Section 143(3)Section 147Section 148Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2012-13 Country Club Hospitality & Vs. Income-tax Officer, Ward Holidays Ltd., Hyderabad. – 1(2), Hyderabad. PAN – AAACC 8276 B (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao Revenue by: Shri Rohit Mujumdar Date of hearing: 08/02/2022 Date of pronouncement: 17/02/2022 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the Assessee is directed against CIT(A), National Faceless Appeal Cen…