Nima Specific Family Trust v. ACIT

100 Taxmann.com 262High Court#13173 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2021 to 2023.

Judgments citing Nima Specific Family Trust v. ACIT

DCIT, Cir-3(3)(1), Mumbai vs. Sicom Limited, Mumbai City

In the result, the appeal filed by the revenue is dismissed

ITA 2034/MUM/2023[1999-2000]Status: DisposedITAT Mumbai16 Oct 2023AY 1999-2000

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalita Nos. 2034 & 2035/Mum/2023 (A.Y:1999-2000 &1998-99) Dcit, Circle-3(3)(1), Vs. M/S Sicom Limited, Room No.609, Solitaire Corporate Aayakar Bhavan, Park, Building No.4, M.K. Road, Guru Nanak Marg, Mumbai-400020. Chakala, Midc S.O, Mumbai-400093. Pan/Gir No. : Aaacs5524J Appellant .. Respondent

Section 143(3)Section 21Section 244ASection 244A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos. 2034 & 2035/Mum/2023 (A.Y:1999-2000 &1998-99) DCIT, Circle-3(3)(1), Vs. M/s Sicom Limited, Room No.609, Solitaire Corporate Aayakar Bhavan, Park, Building no.4, M.K. Road, Guru Nanak Marg, Mumbai-400020. Chakala, MIDC S.O, Mumbai-400093. PAN/GIR No. : AAACS5524J Appellant .. Respondent C.O. No. 72 & 73/Mum/2023 (A.Y:1999-2000 & 1998-99) M/s Sicom Limited, Vs. DCIT, Circle-3(3)(1), Solitaire Corporate Park, Room No.609, Building no.4, Guru Aayakar Bhavan, Nanak…

H.U.F. of His Late Highness Sir J.M. Scindia, Mumbai vs. ACIT Range -18(2)(4), Mumbai

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 5536/MUM/2019[1997-98]Status: DisposedITAT Mumbai11 Aug 2022AY 1997-98

Bench: Us :-

Section 154Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER H.U.F. of His Late Highness Vs. The Assistant Commissioner of Sir J.M.Scindia Income-Tax-Range-18(2)(4), C/O. Scindia Investments Mumbai Pvt. Ltd., Piramal Chambers, Lalbaug B-431, Phoenix House Parel, Mumbai – 400 012 462, Senapati Bapat Marg Lower Parel Mumbai- 400 013 PAN/GIR No.AAAHH0403A (Appellant) .. (Respondent) Assessee by Shri Ketan Ved Revenue by Shri S.G. Mehta Date of Hearing 31/05/2022 Date of Pronouncement 11/08/2022 आदेश / O R D E R PER M. BALAGANE…

ACIT, Circle -2(1)(1), Mumbai vs. M/S. Bharat Petroleum Corporation Limited, Mumbai

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 5233/MUM/2019[2003-04]Status: DisposedITAT Mumbai30 Jun 2021AY 2003-04

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 5231, 5232 & 5233/MUM/2019 (A.Y.2001-02, A.Y. 2002-03 & A.Y. 2003-04) ACIT – Range 2(1)(1) v. M/s. Bharat Petroleum Corporation Ltd., Bharat Bhavan Room No. 561, 5th Floor 4 & 6 Currimbhoy Road Aayakar Bhavan, M.K. Road Ballard Estate, Mumbai -400001 Mumbai - 400020 PAN:AAACB2902M (Appellant) (Respondent) ITA NOs. 4892 & 4893/MUM/2019 (A.Y: 2003-04 & A.Y. 2002-03) M/s. Bharat Petroleum Corporation Ltd., v. DCIT – Range 2(1)(1) Bharat B…

ACIT, Circle-2(1)(1), Mumbai vs. M/S Bharat Petroleum Corporation Limited, Mumbai

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 5232/MUM/2019[2002-03]Status: DisposedITAT Mumbai30 Jun 2021AY 2002-03

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 5231, 5232 & 5233/MUM/2019 (A.Y.2001-02, A.Y. 2002-03 & A.Y. 2003-04) ACIT – Range 2(1)(1) v. M/s. Bharat Petroleum Corporation Ltd., Bharat Bhavan Room No. 561, 5th Floor 4 & 6 Currimbhoy Road Aayakar Bhavan, M.K. Road Ballard Estate, Mumbai -400001 Mumbai - 400020 PAN:AAACB2902M (Appellant) (Respondent) ITA NOs. 4892 & 4893/MUM/2019 (A.Y: 2003-04 & A.Y. 2002-03) M/s. Bharat Petroleum Corporation Ltd., v. DCIT – Range 2(1)(1) Bharat B…

Acifft, Circle-2(1)(1), Mumbai vs. M/S Bharat Petroleum Corporation Limited, Mumbai

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 5231/MUM/2019[2001-02]Status: DisposedITAT Mumbai30 Jun 2021AY 2001-02

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 5231, 5232 & 5233/MUM/2019 (A.Y.2001-02, A.Y. 2002-03 & A.Y. 2003-04) ACIT – Range 2(1)(1) v. M/s. Bharat Petroleum Corporation Ltd., Bharat Bhavan Room No. 561, 5th Floor 4 & 6 Currimbhoy Road Aayakar Bhavan, M.K. Road Ballard Estate, Mumbai -400001 Mumbai - 400020 PAN:AAACB2902M (Appellant) (Respondent) ITA NOs. 4892 & 4893/MUM/2019 (A.Y: 2003-04 & A.Y. 2002-03) M/s. Bharat Petroleum Corporation Ltd., v. DCIT – Range 2(1)(1) Bharat B…

Bharat Petroleum Corporation Limited, Mumbai vs. Dy. CIT Range-2(1)(1), Mumbai

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 4893/MUM/2019[2002-03]Status: DisposedITAT Mumbai30 Jun 2021AY 2002-03

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 5231, 5232 & 5233/MUM/2019 (A.Y.2001-02, A.Y. 2002-03 & A.Y. 2003-04) ACIT – Range 2(1)(1) v. M/s. Bharat Petroleum Corporation Ltd., Bharat Bhavan Room No. 561, 5th Floor 4 & 6 Currimbhoy Road Aayakar Bhavan, M.K. Road Ballard Estate, Mumbai -400001 Mumbai - 400020 PAN:AAACB2902M (Appellant) (Respondent) ITA NOs. 4892 & 4893/MUM/2019 (A.Y: 2003-04 & A.Y. 2002-03) M/s. Bharat Petroleum Corporation Ltd., v. DCIT – Range 2(1)(1) Bharat B…

Bharat Petroleum Corporation Limited, Mumbai vs. Dy. CIT Range-2(1)(1), Mumbai

In the result, appeals of the revenue are dismissed and appeals of the assessee are partly allowed for statistical purpose

ITA 4892/MUM/2019[2003-04]Status: DisposedITAT Mumbai30 Jun 2021AY 2003-04

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Ketan Ved
Section 156Section 220(2)Section 234Section 234CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 5231, 5232 & 5233/MUM/2019 (A.Y.2001-02, A.Y. 2002-03 & A.Y. 2003-04) ACIT – Range 2(1)(1) v. M/s. Bharat Petroleum Corporation Ltd., Bharat Bhavan Room No. 561, 5th Floor 4 & 6 Currimbhoy Road Aayakar Bhavan, M.K. Road Ballard Estate, Mumbai -400001 Mumbai - 400020 PAN:AAACB2902M (Appellant) (Respondent) ITA NOs. 4892 & 4893/MUM/2019 (A.Y: 2003-04 & A.Y. 2002-03) M/s. Bharat Petroleum Corporation Ltd., v. DCIT – Range 2(1)(1) Bharat B…

Nima Specific Family Trust v. ACIT (100 Taxmann.com 262) — Cited in 7 Judgments | BharatTax