MUM) and Artist Tree Pvt Ltd. v. Income Tax Officer

93 ITD 603Income Tax Appellate Tribunal2005#26047 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 143(1)Section 143(3)Section 154Section 244ASection 250Section 244A(2)

Judgments citing MUM) and Artist Tree Pvt Ltd. v. Income Tax Officer

GLAXOSMITHKLINE PHARMACEUTICALS LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE -7(1)(1), MUMBAI

In the result, both the appeals filed by the assessee for A

ITA 3306/MUM/2024[2000-01]Status: DisposedITAT Mumbai09 Dec 2024AY 2000-01

Bench: Ms. Kavitha Rajagopal, Jm & Shri Girish Agrawal, Am

For Appellant: Shri Anish Thacker &For Respondent: Shri. Ram Krishn Kedia (Sr. DR.)
Section 143(1)Section 143(3)Section 154Section 244ASection 244A(2)Section 250

…S Bank Ltd. (ITA No. 4869/M/2010), Ramnath Exports Pvt. Ltd. (ITA No. 3118/Del/2009), State Bank of India (ITA No. 6817/ & 6823/M/2012), South India Bank Ltd. 237 CTR 74 (Kerala HC), Videocon International Ltd. 6 SOT 227 (ITAT, Mumbai), Artist Tree Pvt. Ltd. (93 ITD 603)(ITAT Mumbai). 10. In an appeal before the ld. CIT(A), it was held that as per the provisions of section 244A(2) of the Act, whether the delay in the claim is attributable to the assessee or the ld. A.O., was to be decided by the Chief Commissioner or the Commissioner as the case may be and further held that the ld. CIT(A) did not have the jurisd…

GLAXOSMITHKLINE PHARMACEUTICALS LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), , MUMBAI

In the result, both the appeals filed by the assessee for A

ITA 3305/MUM/2024[1999-20]Status: DisposedITAT Mumbai09 Dec 2024AY 1999-20

Bench: Ms. Kavitha Rajagopal, Jm & Shri Girish Agrawal, Am

For Appellant: Shri Anish Thacker &For Respondent: Shri. Ram Krishn Kedia (Sr. DR.)
Section 143(1)Section 143(3)Section 154Section 244ASection 244A(2)Section 250

…S Bank Ltd. (ITA No. 4869/M/2010), Ramnath Exports Pvt. Ltd. (ITA No. 3118/Del/2009), State Bank of India (ITA No. 6817/ & 6823/M/2012), South India Bank Ltd. 237 CTR 74 (Kerala HC), Videocon International Ltd. 6 SOT 227 (ITAT, Mumbai), Artist Tree Pvt. Ltd. (93 ITD 603)(ITAT Mumbai). 10. In an appeal before the ld. CIT(A), it was held that as per the provisions of section 244A(2) of the Act, whether the delay in the claim is attributable to the assessee or the ld. A.O., was to be decided by the Chief Commissioner or the Commissioner as the case may be and further held that the ld. CIT(A) did not have the jurisd…

DCIT 2(2)(1), MUMBAI vs. STATE BANK OF INDIA, MUMBAI

The appeal of the Revenue is dismissed

ITA 1360/MUM/2016[1995-96]Status: DisposedITAT Mumbai21 May 2018AY 1995-96

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 1995-96 Dcit-2(2)(1), M/S State Bank Of India, R. No.545, Financial Reporting & बनाम/ Aayakar Bhavan Taxation Department, 3Rd Vs. M.K. Road, Floor, Corporate Centre, Mumbai-400020 State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aaacs8577K

Section 244ASection 51

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 1995-96 DCIT-2(2)(1), M/s State Bank of India, R. No.545, Financial Reporting & बनाम/ Aayakar Bhavan Taxation Department, 3rd Vs. M.K. Road, Floor, Corporate Centre, Mumbai-400020 State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. AAACS8577K राज"व क" ओर से / Revenue by Shri…

MUM) and Artist Tree Pvt Ltd. v. Income Tax Officer (93 ITD 603) — Cited in 3 Judgments | BharatTax