PCIT v. Royal Western India Turf\nClub Ltd.

103 Taxmann.com 13High Court2019#21863 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 154 Section 22 Section 23(4)Section 23(5)Section 24(a)Section 263

Judgments citing PCIT v. Royal Western India Turf\nClub Ltd.

ACIT - 14(1)(2), Mumbai vs. Sabarmati Capital One Limited, Mumbai

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

ITA 3687/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Feb 2025AY 2015-16

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Ms. Fereshte Sethna - AdvocateFor Respondent: Shri Dr. Kishor Dhule, CIT D/R

Section 143(3)Section 22Section 23(4)Section 23(5)Section 24Section 263

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 3633/Mum/2024 Assessment Year: 2015-16 Sabarmati Capital One Limited The IL&FS Financial Centre Plot No. C-22, G Block Bandra Kurla Complex Bandra (East) Mumbai - 400051 [PAN: AACCI8033N] अपीलार्थी/ (Appellant) Vs Deputy Commissioner of Income Tax – 14(1)(2), Mumbai प्रत्यर्थी / (Respondent) I.T.A. No. 3687/Mum/2024 Assessment Year: 2015-16 Deputy Commissioner of Income Tax – 14(1)(2), Mumbai Vs Sabarmati…

Sabarmati Capital One Ltd., Mumbai vs. DCIT, Ward-14(1)(2), Mumbai

In the result, appeal of the assessee is partly allowed and that of the revenue is dismissed

ITA 3633/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Feb 2025AY 2015-16

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Ms. Fereshte Sethna – AdvocateFor Respondent: Shri Dr. Kishor Dhule, CIT D/R

Section 143(3)Section 22Section 23(4)Section 23(5)Section 24Section 263

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3633 /Mum/2024 Assessment Year: 2015-16 Sabarmati Capital One Limited Deputy Commissioner of The IL&FS Financial Centre Income Tax – 14(1)(2), Vs Mumbai Plot No. C-22, G Block Bandra Kurla Complex Bandra (East) Mumbai - 400051 [PAN: AACCI8033N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 3687 /Mum/2024 Assessment Year: 2015-16 Deputy Commissioner of Sabarmati Capital One Limited Income Tax – 14(1)…

M/S. Shree Gurjari Industries Ltd., Surat vs. The DCIT, Surat

In the result, ground No. 1of the appeal is allowed

ITA 980/AHD/2016[2007-08]Status: DisposedITAT Surat01 Dec 2021AY 2007-08

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) M/S Shree Gurjari Industries The Deputy Commissioner Of Ltd., Am-4, Prsident Plaza, Nr. Income Tax,Circle-2(1)(2), Vs Rto, Ring Road, Surat-395 002 Room No. 323, Pan : Abjfs2664J Aaykarbhavan, Majura Gate, Surat Appellant /Assessee Respondent / Revenue

Section 144Section 147Section 148Section 254(1)Section 263Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) M/s Shree Gurjari Industries The Deputy Commissioner of Ltd., AM-4, Prsident Plaza, Nr. Income Tax,Circle-2(1)(2), Vs RTO, Ring Road, Surat-395 002 Room No. 323, PAN : ABJFS2664J AaykarBhavan, Majura Gate, Surat Appellant /assessee Respondent / Revenue Assessee by Shri P.M.Jagasheth, C.A Revenue by Shri Deependra Kumar – Sr-DR Date of hearing 28.10.2021 Date of pronouncement 02.12.2021 Order under section 254(1) of Income Tax Act PERPAWAN SINGH,…