Nitin M Panchamiya v. ACIT

228 Taxmann 259High Court2015#23771 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing Nitin M Panchamiya v. ACIT

Red Chillies Entertainment P. Ltd, Mumbai vs. DCIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 93/MUM/2015[2006-07]Status: DisposedITAT Mumbai28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…1 ITA 6655-6657/Mum/2014 ITA 92 & 93/Mum/23015 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. No.6655/Mum/2014 - A.Y 2005-06 I.T.A. No.6656/Mum/2014 - A.Y 2006-07 I.T.A. No.6657/Mum/2014 - A.Y 2007-08 I.T.A. No.92/Mum/2015 - A.Y 2005-06 I.T.A. No.93 /Mum/2015 - A.Y 2006-07 Red Chillies Entertainment Pvt Ltd vs ACIT (TDS), Mumbai Backstage, Plot No.612, Junction of Ram Krishna Mission Road & 15th Cross Road, Santacruz (W), Mumbai-54 PAN No. AACCR2518P (Appellant) (Respondent) Appellant by Shri Aditya R…

Red Chillies Entertainment P. Ltd, Mumbai vs. ACIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 92/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…1 ITA 6655-6657/Mum/2014 ITA 92 & 93/Mum/23015 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. No.6655/Mum/2014 - A.Y 2005-06 I.T.A. No.6656/Mum/2014 - A.Y 2006-07 I.T.A. No.6657/Mum/2014 - A.Y 2007-08 I.T.A. No.92/Mum/2015 - A.Y 2005-06 I.T.A. No.93 /Mum/2015 - A.Y 2006-07 Red Chillies Entertainment Pvt Ltd vs ACIT (TDS), Mumbai Backstage, Plot No.612, Junction of Ram Krishna Mission Road & 15th Cross Road, Santacruz (W), Mumbai-54 PAN No. AACCR2518P (Appellant) (Respondent) Appellant by Shri Aditya R…

Red Chillies Entertaiment P.Ltd, Mumbai vs. DCIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 6655/MUM/2014[2005-06]Status: DisposedITAT Mumbai28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…1 ITA 6655-6657/Mum/2014 ITA 92 & 93/Mum/23015 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. No.6655/Mum/2014 - A.Y 2005-06 I.T.A. No.6656/Mum/2014 - A.Y 2006-07 I.T.A. No.6657/Mum/2014 - A.Y 2007-08 I.T.A. No.92/Mum/2015 - A.Y 2005-06 I.T.A. No.93 /Mum/2015 - A.Y 2006-07 Red Chillies Entertainment Pvt Ltd vs ACIT (TDS), Mumbai Backstage, Plot No.612, Junction of Ram Krishna Mission Road & 15th Cross Road, Santacruz (W), Mumbai-54 PAN No. AACCR2518P (Appellant) (Respondent) Appellant by Shri Aditya R…

Nitin M Panchamiya v. ACIT (228 Taxmann 259) — Cited in 3 Judgments | BharatTax