Mumbai Metropolitan Region Development Authority v. Dy. DIT 2014 TaxPub(DT) 4751 (Bom-HC)

273 CTR 317High Court2015#24148 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 10(23C)(iv)Section 11Section 12ASection 143(3)Section 154

Issues it is cited on

section 10section 12opportunity of being heardprescribedpersonsection 143(3)indianfacbusiness

Judgments citing Mumbai Metropolitan Region Development Authority v. Dy. DIT 2014 TaxPub(DT) 4751 (Bom-HC)

DCIT (Exemption)- 2(1), Mumbai vs. Maharashtra Energy Development Agency, Mumbai

ITA 1765/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 Jun 2024AY 2013-14

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Kishore PhadkeFor Respondent: Smt. Sanyogita Nagpal
Section 10Section 11Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Deputy Commissioner of Income Tax, (Exemption)-2(1), Mumbai, Room No. 608, 6th Floor, MTNL Building, Cumballa Hill, Mumbai - 400026 …………. Appellant Maharashtra Energy Development Vs Agency, 1012-A, 10th Floor, Embassy Centre, Nariman Point, Mumbai – 400021 Respondent …………. [PAN: AAATM5324M] CO No. 88/MUM/2023 (Arising out of ITA No. 1765/Mum/2023) (Assessment Year: 2013-14) Maharashtra Energy Development Agency, 1012-A, 10th Floor, Embassy Centre, Nariman Point, Mumbai – 400021 [PA…

Pune Metropolitan Region Development Authority, Pune vs. Deputy Commissioner of Income Tax (Exemption), Circle Pune, Pune

ITA 561/PUN/2023[2017-18]Status: HeardITAT Pune13 Feb 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Prathmesh BorkarFor Respondent: Shri Ajay Kumar Keshari, CIT (DR)
Section 10(46)Section 129Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.Nos.560 & 561/PUN./2023 Assessment Years 2016-2017 & 2017-2018 Pune Metropolitan Region Development Authority, The Dy. Commissioner of PCNTDA New Income Tax, Exemptions Administrative Building, Circle, Aaykar Bhavan, vs. Near Akurdi Railway Swargate, Pune. Station, Pune – 411 035 PIN - 411 002 Maharashtra. Maharashtra. PAN AAALP1603L (Appellant) (Respondent) For Assessee : Shri Prathmesh Borkar For Revenue : Shri Ajay Kumar Keshari, CIT (DR) Date of Hearing…

Pune Metropolitan Region Development Authority, Pune vs. Deputy Commissioner of Income Tax (Exemption), Circle Pune, Pune

ITA 560/PUN/2023[2016-17]Status: HeardITAT Pune13 Feb 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Prathmesh BorkarFor Respondent: Shri Ajay Kumar Keshari, CIT (DR)
Section 10(46)Section 129Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.Nos.560 & 561/PUN./2023 Assessment Years 2016-2017 & 2017-2018 Pune Metropolitan Region Development Authority, The Dy. Commissioner of PCNTDA New Income Tax, Exemptions Administrative Building, Circle, Aaykar Bhavan, vs. Near Akurdi Railway Swargate, Pune. Station, Pune – 411 035 PIN - 411 002 Maharashtra. Maharashtra. PAN AAALP1603L (Appellant) (Respondent) For Assessee : Shri Prathmesh Borkar For Revenue : Shri Ajay Kumar Keshari, CIT (DR) Date of Hearing…

Mumbai Metropolitan Region Development Authority v. Dy. DIT 2014 TaxPub(DT) 4751 (Bom-HC) (273 CTR 317) — Cited in 3 Judgments | BharatTax