Mysore) (ii). Bright Enterprises Ltd. v. CIT (

67 Taxmann.com 2Reported decision#25456 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing Mysore) (ii). Bright Enterprises Ltd. v. CIT (

Essar Investments Ltd, Mumbai vs. ACIT 6(2)(2), Mumbai

In the result, additional ground No

ITA 1942/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Jan 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Nishant Thakkar, A.RFor Respondent: Shri Sunil Deshpande, D.R

Section 143(3)Section 144C(13)Section 43BSection 92BSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Aaradhana Realities ACIT 6(2)(2), Ltd. (Formerly known as Aayakar Bhavan, Essar Investments Ltd.) M.K. Road, Manickam Complex, Mumbai - 400020 Ground Floor, Vs. 1/3, General Patters Road, Chennai, Tamilnadu- 600 002 PAN: AABCE0686Q (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. Shri Hiten Chande, A.R. Ms. Jasmin Amalsadvala, A.R Revenue by : Shri Sunil Deshpande, D.R. Date of Hearing : 11.12.2020 Date o…

Wockhardt Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

In the result this ground of appeal is partly allowed

ITA 4866/MUM/2013[2008-09]Status: DisposedITAT Mumbai09 Mar 2020AY 2008-09

Bench: Shri Pramod Kumar & Shri Pawan Singhm/S Wockhardt Ltd, Vs Additional Commissioner Of Wockhardt Towers, Bandra Income Tax Range -10(1), Kurla Complex Bandra(E), Aayakar Bhawan, Mumbai-400051 M.K. Road, Mumbai -20 Pan:Aaacw2472M Appellant Respondednt

Section 14ASection 35Section 35fSection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s Wockhardt Ltd, Vs Additional Commissioner of Wockhardt Towers, Bandra income tax Range -10(1), Kurla Complex Bandra(E), Aayakar Bhawan, Mumbai-400051 M.K. Road, Mumbai -20 PAN:AAACW2472M APPELLANT RESPONDEDNT ITA No.5378/Mum/2013(Assessment year: 2008-09 Additional Commissioner Vs M/s Wockhardt Ltd, of income tax, Wockhardt Towers, Bandra Range -10(1), Kurla Complex Bandra(E), Aayakar Bhawan, Mumbai-400051 M.K. Road, PAN:AAACW2472M Mumbai -20 APPELLANT RESPONDEDNT…

Taurian Iron & Steel Co. P.Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed, in terms indicated hereinabove

ITA 5920/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

For Appellant: Shri K.B.DesaiFor Respondent: Shri N.K.Chand

Section 143(3)Section 250(6)

…77)(Hyd) (vi). Micro Inks Ltd. Vs. ACIT (144 ITD 610)(Ahd) (vii).Prithvi Information Solutions Ltd. Vs. ACIT (49 Taxmann.com 176)(Hyd). (viii).Hill Country Properties Ltd. Vs. Addl. CIT (48 Taxmann.com.94)(Hyd). (ix). ITO Vs. Sterling Oil Resources (P) Ltd. (67 Taxmann.com 2)(Mum). 26. The Ld. A.R to further support his aforesaid contention that the lower authorities had seriously erred in re-characterizing the transactions of remittance of share application money as a loan, in light of the fact that the genuineness of the aforesaid transactions, i.e as that of being in the nature of remittance towards share app…