Perfect Threads Mills v. DCIT

113 Taxmann.com 384Reported decision2020#16500 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

service of notice notice under section 148 section 25 section 148 transfer section 147 section 143 section 250 section 14 section 143(3)india total income

Judgments citing Perfect Threads Mills v. DCIT

Dy CIT-1(3)(2), Mumbai vs. Maharashtra State Co-Operative Bank Limited, Mumbai

In the result, the appeal of the In the result, the appeal of the assessee is allowed partly assessee is allowed partly whereas the appeal of the Revenue is dismissed

ITA 3916/MUM/2019[2013-14]Status: DisposedITAT Mumbai21 Aug 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2013-14

For Appellant: Mr. Sushil LakhaniFor Respondent: Mrs. Riddhi Mishra, CIT-DR

Section 143(3)Section 3Section 36(1)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2013-14 M/s The Maharashtra State Co op. ITO-1(3)(3), Bank Ltd., Aayakar Bhavan, 9, Sir Vithaldas Thackersey Memorial Vs. M.K. Road, Bldg. Maharashtra Chamber of Mumbai-400020. Commerce Lane, Fort, Mumbai-400001. PAN No. AAAAT 4066 A Appellant Respondent Assessment Year: 2013-14 Dy. CIT-1(3)(2), M/s The Maharashtra State Co op. Room No. 540, 5th floor, Bank Ltd., Vs. Aayakar Bhavan, M.K. Road, 9, Sir Vithaldas Thackersey Mumbai-400020. Mem…

M/S the Maharashtra State Co. Op Bank Ltd., Mumbai vs. ITO-1(3)(3), Mumbai

In the result, the appeal of the In the result, the appeal of the assessee is allowed partly assessee is allowed partly whereas the appeal of the Revenue is dismissed

ITA 3878/MUM/2019[2013-14]Status: DisposedITAT Mumbai21 Aug 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2013-14

For Appellant: Mr. Sushil LakhaniFor Respondent: Mrs. Riddhi Mishra, CIT-DR

Section 143(3)Section 3Section 36(1)Section 36(1)(vii)

Surajkumar & Sons, Mumbai vs. ITO 21 (3)(4), Mumbai

In the result ground no. 2 raised by the assessee is partly allowed for statistical purpose

ITA 258/MUM/2019[2010-11]Status: DisposedITAT Mumbai20 Jul 2023AY 2010-11

Bench: Shri O.P. Kant, Accountant, Member & Ms. Kavitha Rajagopalm/S Surajkumar & Sons 302,-C, Shivshakti Chs Ltd., Kashinath Dhuru Marg, Agar Bazar, Prabhadevi, Mumbai-400025. Pan: Aaqfs4464G ...... Appellant Vs. Ito – 21(3)(4), 206, Piramal Chambers, Parel, Lalbaug, Mumbai-400012 ..... Respondent

For Appellant: Sh. Dalpat Shah, ARFor Respondent: Sh. Kishor Dhule- CIT-DR

Section 142(1)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI O.P. KANT, ACCOUNTANT, MEMBER AND MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER M/s Surajkumar & Sons 302,-C, Shivshakti CHS Ltd., Kashinath Dhuru Marg, Agar Bazar, Prabhadevi, Mumbai-400025. PAN: AAQFS4464G ...... Appellant Vs. ITO – 21(3)(4), 206, Piramal Chambers, Parel, Lalbaug, Mumbai-400012 ..... Respondent Appellant by : Sh. Dalpat Shah, AR Respondent by : Sh. Kishor Dhule- CIT-DR Date of hearing : 24/04/2023 Date of pronouncement : 20/07/2023 ORDER PER KAVITHA RAJAGOPAL, J.M: This appeal has been filed by the assessee challenging the…

Neptune Polymers Pvt.Ltd., Ahmedabad vs. The ITO, Ward-3(1)(1), Ahmedabad

In the result, Ground Number 5 of the assessee’s appeal is dismissed

ITA 249/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad30 May 2022AY 2015-16

For Appellant: Shri S.N. Divatia, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R

Section 250

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Neptune Polymers Pvt. The ITO, Ltd. 529/10/1 Old Daliya Ward-3(1)(1), Building Opp. Town Hall, Vs Ambawadi, Ellis Bridge, Ahmedabad Ahmedabad Ltd. PAN: AAACN9080A (Respondent) (Appellant) Assessee by: Shri S.N. Divatia, A.R. Revenue by: Shri R.R. Makwana, Sr. D.R. Date of hearing : 16-03-2022 Date of pronouncement : 30-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal f…

Shri Ajaybhai Ishwarlal Gogia, Rajkot-Gujarat vs. The Income Tax Officer, Ward-1 (2) (5), Rajkot

In the result, the assessee’s appeal is allowed

ITA 176/RJT/2018[2011-12]Status: DisposedITAT Rajkot18 Apr 2022AY 2011-12

For Appellant: Shri R. D. Lalchandani, A.RFor Respondent: Shri Rajesh Kumar, CIT-D.R

Section 2(47)Section 271Section 271(1)(c)Section 276C

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member [Conducted through E-Court at Ahmedabad] Assessment Year 2011-12 Ajaybhai I Gogia, ITO, C/o Narendra Glass Ware, Ward-1(2)(5), Ramnik House, M.G. Vs Rajkot (Respondent) Road, Rajkot PAN: ABFPG8977N (Appellant) Assessee by: Shri R. D. Lalchandani, A.R. Revenue by: Shri Rajesh Kumar, CIT-D.R. Date of hearing : 08-03-2022 Date of pronouncement : 18-04-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2011-12, arises…