Pr.CIT (Central) v. Motisons Entertainment India (P.) Ltd.

443 ITR 6Supreme Court of India2022#25011 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 56(1)mat creditmistake apparent from recordmistake apparent on recordsection 154section 139(1)reassessment proceedingsassistant commissionersection 139search and seizuresection 80section 153

Judgments citing Pr.CIT (Central) v. Motisons Entertainment India (P.) Ltd.

Concorde Housing Corporation Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru

In the result, the appeal filed by the assessee for assessment year

ITA 700/BANG/2022[2017-18]Status: DisposedITAT Bangalore06 Dec 2022AY 2017-18

Bench: Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.S.V.Ravishankar, AdvocateFor Respondent: Sri.Gudimella V.P.Pavan Kumar, JCIT-DR
Section 132Section 153ASection 154

…rde Housing Corporation Private Limited. year. It is also not clear that which returned income has been accepted. A similar issue has been considered by the Hon’ble Supreme Court in the case of Pr.CIT (Central) v. Motisons Entertainment India (P.) Ltd. (2022) 443 ITR 6 (SC), in which case it has been held that the Hon’ble High Court has disposed of the appeal in one paragraph without discussing the issue, which arose for consideration. The relevant para of the above said judgment is as under:- “5. Income Tax Appeal No.137 of 2018 preferred at the instance of the Revenue was disposed of by the High Court by its j…

Concorde Housing Corporation Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru

In the result, the appeal filed by the assessee for assessment year

ITA 699/BANG/2022[2016-17]Status: DisposedITAT Bangalore06 Dec 2022AY 2016-17

Bench: Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.S.V.Ravishankar, AdvocateFor Respondent: Sri.Gudimella V.P.Pavan Kumar, JCIT-DR
Section 132Section 153ASection 154

…rde Housing Corporation Private Limited. year. It is also not clear that which returned income has been accepted. A similar issue has been considered by the Hon’ble Supreme Court in the case of Pr.CIT (Central) v. Motisons Entertainment India (P.) Ltd. (2022) 443 ITR 6 (SC), in which case it has been held that the Hon’ble High Court has disposed of the appeal in one paragraph without discussing the issue, which arose for consideration. The relevant para of the above said judgment is as under:- “5. Income Tax Appeal No.137 of 2018 preferred at the instance of the Revenue was disposed of by the High Court by its j…

Concorde Housing Corporation Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru

In the result, the appeal filed by the assessee for assessment year

ITA 698/BANG/2022[2013-14]Status: DisposedITAT Bangalore06 Dec 2022AY 2013-14

Bench: Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, Am

For Appellant: Sri.S.V.Ravishankar, AdvocateFor Respondent: Sri.Gudimella V.P.Pavan Kumar, JCIT-DR
Section 132Section 153ASection 154

…rde Housing Corporation Private Limited. year. It is also not clear that which returned income has been accepted. A similar issue has been considered by the Hon’ble Supreme Court in the case of Pr.CIT (Central) v. Motisons Entertainment India (P.) Ltd. (2022) 443 ITR 6 (SC), in which case it has been held that the Hon’ble High Court has disposed of the appeal in one paragraph without discussing the issue, which arose for consideration. The relevant para of the above said judgment is as under:- “5. Income Tax Appeal No.137 of 2018 preferred at the instance of the Revenue was disposed of by the High Court by its j…