Narayan C. Shah Vs. ITO (386 ITR 304)(Gujarat) (c) Narangs International Hotels (P) Ltd. v. DCIT (

233 Taxmann 263High Court2015#17372 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Narayan C. Shah Vs. ITO (386 ITR 304)(Gujarat) (c) Narangs International Hotels (P) Ltd. v. DCIT (

VALUE LINE EQUITIES P. LTD ( FORMERLY KNWOAN AS M.S SB & T SECURITIES P.LTD),MUMBAI vs. ACIT CIR 4(2), MUMBAI

The appeal of the assessee is allowed, and appeal of the Assessing Officer is dismissed

ITA 4605/MUM/2018[2008-09]Status: DisposedITAT Mumbai08 Jul 2020AY 2008-09

Bench: Shri C. N. Prasad, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 4605/Mumbai/2018 (निर्धारणवर्ा / Assessment Year: 2008-09)

For Appellant: Shri Ravikant Pathak, AR byFor Respondent: Ms. Bharati Singh, DR

Section 143(3)Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI C. N. PRASAD, JM& SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 4605/Mumbai/2018 (निर्धारणवर्ा / Assessment Year: 2008-09) ACIT Cir 4(2), M/s Valueline Equities AayakarBhavan, M. K. Private Limited Road, Mumbai-400 020 405, Appejay House 4th बिधम/ floor, 130 Mumbai, Vs. Samachar Marg, Fort, Mumbai-400 001 स्थायीलेखासं./जीआइआरसं./PAN No. AAACS6170Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Ravikant Pathak, AR by प्रत्यथीकीओरसे/Respondentby : Ms. Bharati Singh, DR सुनवाईकीतारीख/ : 05.03.2020 Date of Hearing घ…

MEECON P.LTD,MUMBAI vs. DCIT CIR 3(2), MUMBAI

In the result, appeal of the assessee is allowed, as above

ITA 1736/MUM/2016[1997-98]Status: DisposedITAT Mumbai30 Apr 2019AY 1997-98

Bench: Shri G.S. Pannu & Shri Amarjit Singh: A.Y : 1997-98

For Appellant: Dr. K. ShivaramFor Respondent: Shri Ram Tiwari &

Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI AMARJIT SINGH, JUDICIAL MEMBER : A.Y : 1997-98 M/s. Meecon Private Limited Vs. DCIT, Circle-3(2), C/o. N. Varma & Associates Mumbai. (Respondent) Unit No. 118, Kakad Indl. Estate Sitaram Keer Road, Mahim, Mumbai 400 016. PAN : AAACM2676F (Appellant) Appellant by : Dr. K. Shivaram Respondent by : Shri Ram Tiwari & Shri Rajeev Gubgotra Date of Hearing : 05/04/2019 Date of Pronouncement : 30/04/2019 O R D E R PER G.S. PANNU, VICE PRESIDENT : The captioned appeal by the assessee is directed against the…

ASST CIT CEN CIR 29, MUMBAI vs. SHAH RUKH KHAN, MUMBAI

The appeal of the revenue is dismissed in terms of our aforesaid observations

ITA 5767/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 May 2018AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri N.K.Pradhan, Am Dy. Commissoner Of Income-Tax, Shri Shah Rukh Khan Central Circle-4(2), Mumbai 44-Mannat, B.J. Road, Band बिधम/ (Erstwhile Assistant Commissioner Of Income Stand, Bandra (West), Tax, Central Circle-29, Mumbai) Mumbai-400 050. Vs. R. No. 1918, 19Th Floor, Air India Building, Nariman Point, Mumbai-400 021 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aahpk3293L (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

For Appellant: Shri Hiro RaiFor Respondent: Shri V. Justin, D.R

Section 112Section 143(2)Section 23(1)(a)Section 271(1)(c)

…P a g e | 1 ITA No.5767/Mum/2014 A.Y. 2010-11 Dy. Commissioner of Income Tax Vs. Shri Shah Rukh Khan IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI RAVISH SOOD, JM AND SHRI N.K.PRADHAN, AM Dy. Commissoner of Income-tax, Shri Shah Rukh Khan Central Circle-4(2), Mumbai 44-Mannat, B.J. Road, Band बिधम/ (Erstwhile Assistant Commissioner Of Income Stand, Bandra (West), Tax, Central Circle-29, Mumbai) Mumbai-400 050. Vs. R. No. 1918, 19th Floor, Air India Building, Nariman Point, Mumbai-400 021 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AAHPK3293L (अऩीराथी /Revenue) (प्रत्मथी / Assessee) : अऩीराथी की ओय…

BERMACO ENERGY SYSTEM LIMITED,MUMBAI vs. ACIT, CC-47, MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 2826/MUM/2016[2006-07]Status: DisposedITAT Mumbai16 May 2017AY 2006-07

Bench: S/Shri B.R. Baskaran (Am) & Sandeep Gosain (Jm)

Section 271(1)(c)Section 35Section 36(1)(vii)Section 36(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Before S/Shri B.R. Baskaran (AM) & Sandeep Gosain (JM) I.T.A. No. 2826/Mum/2016 (Assessment Year 2006-07) M/s. Bermaco Energy ACIT Central System Limited Vs. Circle-47 D-73,/1, TTC Industrial Mumbai. Area, MIDC Turbhe Navi Mumbai-400 705. (Appellant) (Respondent) PAN No. AAACB2727N Assessee by Shri J.P. Bairagra Department by Shri Jagdish P. Jangid Date of Hearing 16.5.2017 Date of Pronouncement 16.5.2017 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the assessee is directed against the order dated 23.2.2016 passed by the learned CIT(A)-47,…

ASST CIT 16(1), MUMBAI vs. P.N. AMERSY (HUF), MUMBAI

ITA 2383/MUM/2014[2007-08]Status: DisposedITAT Mumbai15 Jul 2016AY 2007-08

For Appellant: Shri Hiro Rai-ARFor Respondent: Ms. Radha Katyal Narang-DR

Section 143Section 254(1)Section 271Section 271(1)(c)Section 45Section 55

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “सी मुंबई सी सी ” ” ” ” खंडपीठ सी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “C”Bench Mumbai सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं एवं पवन "सह पवन "सह, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं पवन "सह पवन "सह "याियक "याियक सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Pawan Singh, Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./2383/Mum/2014, िनधा"रण िनधा"रण वष" वष" /Assessment Year:2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" ACIT-16(1) M/…