MUM) Hindustan Construction Co. Ltd. v. DCIT

140 ITD 642Income Tax Appellate Tribunal2013#22502 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2017 to 2022.

Judgments citing MUM) Hindustan Construction Co. Ltd. v. DCIT

Reliance Payment Solutions Ltd, Mumbai vs. Pr. CIT -8, Mumbai

In the result, this appeal is allowed

ITA 1010/MUM/2021[2015-16]Status: DisposedITAT Mumbai21 Mar 2022AY 2015-16
Section 143(3)Section 263Section 32

…dicial pronouncements: CIT v. Gabriel India Ltd. (1993] 203 ITR 108 (Bom) CIT vs. Vikas Polymers (2012] 341 ITR 537 (Del) Mumbai Tribunal in the case of Netscribes (India) Pvt. Ltd. vITO (2014-TIOL-933- ITAT-MUM) Hindustan Construction Co. Ltd. v. DCIT (2013| 140 ITD 642 (Mum.) 5. None of these submissions however impressed the learned PCIT who rejected these submissions and observed as follows:- 5. The contention of the assessee, that the Order passed by the AO is not erroneous in so far as being prejudicial to the interest of the revenue, is not found to be acceptable. Assesse stated that there is no loss of…

DCIT Cen Cir 4(4) Cen RG 4, Mumbai vs. Uma Polymers Ltd, Mumbai

In the result, appeal of the Revenue is dismissed whereas appeal of the assessee is allowed in part

ITA 3884/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Mar 2017AY 2011-12
Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM M/s. Uma Polymers Ltd., Vs. DCIT CIR 3(3), Mumbai 115, Raheja Plaza of Veera Desai Road, Andheri (W), Mumbai – 400 053 PAN/GIR No. AAACU0748E Appellant) .. Respondent) DCIT CC4(4), Mumbai Vs. M/s. Uma Polymers Ltd., 115, Raheja Plaza of Veera Desai Road, Andheri (W), Mumbai – 400 053 PAN/GIR No. AAACU0748E Appellant) .. Respondent) Assessee by Shri Rajendra Jain Revenue by Ms. Pooja Swaroop Date of Hearing 09/02/2017 Date of Pronouncement 03/03/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the cros…

Uma Polymers Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, appeal of the Revenue is dismissed whereas appeal of the assessee is allowed in part

ITA 3329/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Mar 2017AY 2011-12
Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM M/s. Uma Polymers Ltd., Vs. DCIT CIR 3(3), Mumbai 115, Raheja Plaza of Veera Desai Road, Andheri (W), Mumbai – 400 053 PAN/GIR No. AAACU0748E Appellant) .. Respondent) DCIT CC4(4), Mumbai Vs. M/s. Uma Polymers Ltd., 115, Raheja Plaza of Veera Desai Road, Andheri (W), Mumbai – 400 053 PAN/GIR No. AAACU0748E Appellant) .. Respondent) Assessee by Shri Rajendra Jain Revenue by Ms. Pooja Swaroop Date of Hearing 09/02/2017 Date of Pronouncement 03/03/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the cros…

MUM) Hindustan Construction Co. Ltd. v. DCIT (140 ITD 642) — Cited in 3 Judgments | BharatTax