Muthuram Agarwal v. State of Madhya Pradesh

87 AIR 109Reported decision#25771 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2017.

Judgments citing Muthuram Agarwal v. State of Madhya Pradesh

Asst CIT 16(3), Mumbai vs. Nishith M. Desai, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed

ITA 4852/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Apr 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoze B. Andhyarujina, A.RFor Respondent: Shri N.P. Singh, D.R
Section 143(3)Section 147Section 24Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA Nos.2562/M/2013 & 4852/M/2015 Assessment Years: 2009-10 & 2005-06 Asst. Commissioner of Income- Shri Nishith Desai, tax, 11(3), Prop. of Nishith Desai Room No.446, Associates, Vs. 4th Floor, 94-B, Mittal Court, Aayakar Bhavan, Nariman Point, Mumbai 400 020 Mumbai – 400 021 PAN: AAAPD8418K (Appellant) (Respondent) Assessment Year: 2009-10 Mr. Nishith M. Desai, The Addl. Commissioner of Prop: Nishith Desai Associates, Income-tax, 94B, Mittal Court, Vs. Range…

ACIT 11(3), Mumbai vs. Nishith Desai, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed

ITA 2562/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Apr 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoze B. Andhyarujina, A.RFor Respondent: Shri N.P. Singh, D.R
Section 143(3)Section 147Section 24Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA Nos.2562/M/2013 & 4852/M/2015 Assessment Years: 2009-10 & 2005-06 Asst. Commissioner of Income- Shri Nishith Desai, tax, 11(3), Prop. of Nishith Desai Room No.446, Associates, Vs. 4th Floor, 94-B, Mittal Court, Aayakar Bhavan, Nariman Point, Mumbai 400 020 Mumbai – 400 021 PAN: AAAPD8418K (Appellant) (Respondent) Assessment Year: 2009-10 Mr. Nishith M. Desai, The Addl. Commissioner of Prop: Nishith Desai Associates, Income-tax, 94B, Mittal Court, Vs. Range…

Nishith M. Desai, Mumbai vs. Addl CIT RG 11(3), Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed

ITA 2439/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Apr 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoze B. Andhyarujina, A.RFor Respondent: Shri N.P. Singh, D.R
Section 143(3)Section 147Section 24Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA Nos.2562/M/2013 & 4852/M/2015 Assessment Years: 2009-10 & 2005-06 Asst. Commissioner of Income- Shri Nishith Desai, tax, 11(3), Prop. of Nishith Desai Room No.446, Associates, Vs. 4th Floor, 94-B, Mittal Court, Aayakar Bhavan, Nariman Point, Mumbai 400 020 Mumbai – 400 021 PAN: AAAPD8418K (Appellant) (Respondent) Assessment Year: 2009-10 Mr. Nishith M. Desai, The Addl. Commissioner of Prop: Nishith Desai Associates, Income-tax, 94B, Mittal Court, Vs. Range…