PCIT v. Sanjay PCIT Vs Sanjay of Hon’ble Bombay High Court

150 Taxmann.com 362High Court2023#22681 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 133(6)Section 143(3)Section 234BSection 234CSection 250Section 69C

Issues it is cited on

section 69csection 143(2)section 143personcompanysection 14section 143(3)total incomebusinessdocument

Judgments citing PCIT v. Sanjay PCIT Vs Sanjay of Hon’ble Bombay High Court

Evaluationz India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

In the result, we do not find any reason to uphold the orders of the learned lower authorities confirming the disallowance of Rs

ITA 1103/BANG/2024[2018-19]Status: DisposedITAT Bangalore20 Dec 2024AY 2018-19

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2018-19

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri V. Parithivel, Jt.CIT(DR), ITAT, Bengaluru
Section 133(6)Section 143(2)Section 143(3)Section 234BSection 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2018-19 Evaluationz India Pvt. Ltd., Vs. The Deputy Commissioner # 305, Royal Heritage, of Income, Old Madras Road, TIN Factory, Circle 2(1)(1), Benniganahalli, Doorvani Nagar, Bangalore. Bengaluru – 560 016. PAN: AABCE 5590M APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA Respondent by : Shri V. Parithivel, Jt.CIT(DR), ITAT, Bengaluru. Date of hearing : 09.12.2024 Date of Pronouncement : 20.12.2024 O R D E R Per Prashant Maharis…

M/S A J Coal Pvt Ltd., Mumbai vs. ITO 6 (1)(1), Mumbai

In the result, both the appeals of the assessee and the In the result, both the appeals of the assessee and the In the result, both the appeals of the assessee and the Revenue are dismissed

ITA 7289/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jul 2023AY 2009-10

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2009-10 Ito-6(1)(1), M/S A.J. Coal Pvt. Ltd., Aayakar Bhavan, 24A, Coal Depot, Sewree (E), Vs. Room No. 503, 5Th Floor, M.K. Mumbai-400015. Road, New Marine Lines, Mumbai-400020. Pan No. Aabca 0386 M Appellant Respondent Assessment Year: 2009-10 M/S A.J. Coal Pvt. Ltd., Ito-6(1)(1), C/O M/S Jayesh Sanghrajka & Aayakar Bhavan, Room No. 503, Co. Llp, 405, Hind Rajasthan Vs. 5Th Floor, M.K. Road, New Marine Centre, Ds Phalke Road, Dadar Lines, Mumbai-400020. (East), Mumbai-400014. Pan No. Aabca 0386 M Appellant Respondent

For Appellant: Mr. Shubham Shah, ARFor Respondent: Ms. Indira Adakil, DR
Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2009-10 ITO-6(1)(1), M/s A.J. Coal Pvt. Ltd., Aayakar Bhavan, 24A, Coal Depot, Sewree (E), Vs. Room No. 503, 5th floor, M.K. Mumbai-400015. Road, New Marine Lines, Mumbai-400020. PAN NO. AABCA 0386 M Appellant Respondent Assessment Year: 2009-10 M/s A.J. Coal Pvt. Ltd., ITO-6(1)(1), C/o M/s Jayesh Sanghrajka and Aayakar Bhavan, Room No. 503, Co. LLP, 405, Hind Rajasthan Vs. 5th floor, M.K. Road, New Marine Centre, DS Phalke Road, Dadar Lines,…

ITO 6 (1)(1), Mumbai vs. M/S A J Coal Pvt Ltd., Mumbai

In the result, both the appeals of the assessee and the In the result, both the appeals of the assessee and the In the result, both the appeals of the assessee and the Revenue are dismissed

ITA 5718/MUM/2019[2009-10]Status: DisposedITAT Mumbai10 Jul 2023AY 2009-10

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2009-10 Ito-6(1)(1), M/S A.J. Coal Pvt. Ltd., Aayakar Bhavan, 24A, Coal Depot, Sewree (E), Vs. Room No. 503, 5Th Floor, M.K. Mumbai-400015. Road, New Marine Lines, Mumbai-400020. Pan No. Aabca 0386 M Appellant Respondent Assessment Year: 2009-10 M/S A.J. Coal Pvt. Ltd., Ito-6(1)(1), C/O M/S Jayesh Sanghrajka & Aayakar Bhavan, Room No. 503, Co. Llp, 405, Hind Rajasthan Vs. 5Th Floor, M.K. Road, New Marine Centre, Ds Phalke Road, Dadar Lines, Mumbai-400020. (East), Mumbai-400014. Pan No. Aabca 0386 M Appellant Respondent

For Appellant: Mr. Shubham Shah, ARFor Respondent: Ms. Indira Adakil, DR
Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2009-10 ITO-6(1)(1), M/s A.J. Coal Pvt. Ltd., Aayakar Bhavan, 24A, Coal Depot, Sewree (E), Vs. Room No. 503, 5th floor, M.K. Mumbai-400015. Road, New Marine Lines, Mumbai-400020. PAN NO. AABCA 0386 M Appellant Respondent Assessment Year: 2009-10 M/s A.J. Coal Pvt. Ltd., ITO-6(1)(1), C/o M/s Jayesh Sanghrajka and Aayakar Bhavan, Room No. 503, Co. LLP, 405, Hind Rajasthan Vs. 5th floor, M.K. Road, New Marine Centre, DS Phalke Road, Dadar Lines,…

PCIT v. Sanjay PCIT Vs Sanjay of Hon’ble Bombay High Court (150 Taxmann.com 362) — Cited in 3 Judgments | BharatTax