Natural Gas Company (P.) Ltd. v. DCIT

61 Taxmann.com 297Reported decision2015#18125 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 14A Section 250 Section 36(1)(iii)Section 48 Section 71(2)

Judgments citing Natural Gas Company (P.) Ltd. v. DCIT

Incline Realty Pvt Ltd, Mumbai vs. DCIT, Central Circle -4(1), Mumbai

ITA 112/MUM/2025[2015-16]Status: DisposedITAT Mumbai11 Jun 2025AY 2015-16

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

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Vranda Matkari

Section 143(3)Section 250Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Incline Realty Private Limited Commerz, 3rd Floor, International Business Park, Oberoi Garden City, Off Western Express Highway, Goregaon (East), Mumbai - 400063. Maharashtra. [PAN:AADCI5238A] …………. Appellant Vs The Deputy Commissioner of Income Tax Central Circle 4(1), Mumbai Room No.419, Kautilya Bhavan, Bandra Kurla Complex, Mumbai – 400051, Maharashtra …………. Respondent Appearance For the Appellant/Assessee : Shri Vijay Mehta For the Respondent/Department : Ms. Vranda Matkari…

Dosch Pharmaceuticals Pvt Ltd., Mumbai vs. DCIT-9(3)(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 4593/MUM/2019[2014-15]Status: DisposedITAT Mumbai01 Mar 2023AY 2014-15

Section 143(1)Section 143(3)Section 250Section 48

…THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Dosch Pharmaceuticals Deputy Commissioner Pvt. Ltd. of Income Tax-9(3)(1) 15-C, Laxmi Industries Room No.215, Ltd. New Link Road, V/s AayakarBhavan, M.K. Andheri West Road, Mumbai-400 053 Mumbai-400 020 PAN No.AAACDE2320F Appellant Respondent Assessee by Shri M. Subramanian Department by Smt. KanupriyaDamor Date of Hearing 06.12.2022 Date of 01.03.2023 Pronouncement ORDER PER KAVITHA RAJAGOPAL: This appeal has been filed by the assessee challenging the order of learned Commissioner of…

ITO, War-4(1), Jaipur vs. Shri Amit Agarwal, Jaipur

In the result, this appeal of the Revenue is dismissed

ITA 267/JPR/2020[2014-15]Status: DisposedITAT Jaipur13 Sept 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri G.M. Mehta (CA)For Respondent: Shri B.K. Gupta (PCIT-DR) fu/kZkfjrh dh vksj ls@

Section 143(3)Section 41Section 41(1)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 267/JP/2020 fu/kZkj.k o"kZ@Assessment Year :2014-15 cuke I.T.O., Shri Amit Agarwal, Ward 4(1), Vs. 101, Near Pondrik Park, Jaipur. Brahampuri, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ARYPA 2525 P vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (PCIT-DR) fu/kZkfjrh dh vksj ls@ Assessee by : Shri G.M. Mehta…

Flo Dyne Controls (India) P.Ltd, Mumbai vs. ACIT 10(3), Mumbai

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

ITA 983/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Flo Dyne Controls (India) Pvt. Ltd., V. Income Tax Officer – 10(3)(1) C/O. Jayesh Sangharjka & Co Llp Charted {Now Known As Income Tax Accountants Officer 15(1)(2)} Unit No. 405, Hind Rajasthan Centre, Aayakar Bhavan, M.K. Road, D.S. Phalke Road, Dadar (E) Mumbai-400 020 Mumbai – 400 014

For Appellant: Shri Ritika AgarwalFor Respondent: Ms. Pooja Swaroop

Section 40Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Flo Dyne Controls (India) Pvt. Ltd., v. Income Tax Officer – 10(3)(1) C/o. Jayesh Sangharjka & Co LLP Charted {Now known as Income Tax Accountants Officer 15(1)(2)} Unit No. 405, Hind Rajasthan Centre, Aayakar Bhavan, M.K. Road, D.S. Phalke Road, Dadar (E) Mumbai-400 020 Mumbai – 400 014 PAN NO: AABCF 2339 M (Appellant) (Respondent) Assessee by : Shri Ritika Agarwal Department by : Ms. Pooja Swaroop Date of Hearing : 04.04.2018 Date of Pronouncemen…

Shanti Lal Bhandari, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 73/JPR/2016[2012-13]Status: DisposedITAT Jaipur17 Apr 2017AY 2012-13

For Appellant: Shri B.P. Moondra (CA)For Respondent: Shri R.A. Verma (Addl.CIT)

Section 145(3)Section 41(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 73/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Shanti Lal Bhandari, Income Tax Officer, Vs. 80, Usha Colony, Malviya Ward-6(1), Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAYPB 1171 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri B.P. Moondra (CA) jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 0…