Otters Club v. DIT

392 ITR 244High Court2017#454 most cited

What is Otters Club v. DIT authority for?

The Bombay High Court did not approve an order being passed by the Tribunal beyond a period of 90 days.

202

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2020 to 2020.

Also referred to as

Otters Club v. DIT · Tribunal order beyond 90 days · assessment procedure · Bombay High Court · appeal period · time limit for tribunal orders · income tax act

Issues it is cited on

section 143indiasection 14section 143(3)

Judgments citing Otters Club v. DIT

Jsw Steel Ltd., Mumbai vs. DCIT, CC- 3(2), Mumbai

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

ITA 6103/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 May 2020AY 2013-14
For Appellant: On the facts and circumstances of the case and in law, the learned Assessing
Section 115JSection 143(3)Section 14ASection 8D(2)(ii)

…le 34(5) but is also a pragmatic approach at a time when a disaster, notified under the Disaster Management Act 2005, is causing unprecedented disruption in the functioning of our justice delivery system. Undoubtedly, in the case of Otters Club Vs DIT [(2017) 392 ITR 244 (Bom)], Hon’ble Bombay High Court did not approve an order being passed by the Tribunal beyond a period of 90 days, but then in the present situation Hon’ble Bombay High Court itself has, vide judgment dated 15th April 2020, held that directed “while calculating the time for disposal of matters made time- bound by this Court, the period for which…

Tata Motors Ltd, Mumbai vs. Dy CIT (Ltu)-2, Mumbai

In the result, the appeal of the assessee is hereby dismissed

ITA 1954/MUM/2019[2009-10]Status: DisposedITAT Mumbai20 Mar 2020AY 2009-10
For Appellant: Shri Yogesh KhawasFor Respondent: Shri V. Justin (DR)
Section 115JSection 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1954/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2009-10) बनधम/ Tata Motors Ltd. Dy. CIT (LTU)-2 29th Floor, Centre-1 World Bombay House 24 Homi Vs. Mody Street, Hutatma Trade Centre Cuffe Chowk, Mumbai-400001. Parade, Mumbai-400005. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACT2727Q (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Yogesh Khawas Revenue by: Shri V. Justin (DR) सुनवाई की तारीख / Date of Hearing: 04/03/2020 घोषणा की तारीख /Date of Pronouncement: 2…

Otters Club v. DIT (392 ITR 244) — Cited in 202 Judgments | BharatTax