Pr. CIT v. BMA Capfin Ltd.

100 Taxmann.com 329High Court2018#16388 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Judgments citing Pr. CIT v. BMA Capfin Ltd.

ACIT Circle 1(2)(1), Mumbai vs. M B Patil Construction Limited, Mumbai

ITA 98/MUM/2023[2018-19]Status: DisposedITAT Mumbai16 Apr 2024AY 2018-19

Section 143(3)Section 145(3)Section 40Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No.303/Mum/2023 (Assessment Year :2018-19) M/s. Patil Construction and Vs. Infrastructure Limited (M.B. Patil Constructions Limited since amalgamated) Flat No.02, Swadin Sadan 'C' Road Churchgate, Mumbai – 400 021 (Appellant) Deputy Commissioner of Income Tax-1(2)(1) Mumbai Aayakar Bhawan Mumbai Maharashtra (Respondent) PAN/GIR No.AAFCP4151P ITA No.98/Mum/2023 (Assessment Year :2018-19) Asst. Commissioner Vs. M/s. Patil Construction and Infrastructure Limited of Income Tax- 1(…

M/S M.B.Patil Constructions Limited, Mumbai vs. Income Tax Department, National Faceless Assessment Centre, Delhi

ITA 303/MUM/2023[2018-19]Status: DisposedITAT Mumbai16 Apr 2024AY 2018-19

Section 143(3)Section 145(3)Section 40Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No.303/Mum/2023 (Assessment Year :2018-19) M/s. Patil Construction and Vs. Deputy Infrastructure Limited (M.B. Patil Constructions Limited since amalgamated) Flat No.02, Swadin Sadan 'C' Road Churchgate, Mumbai – 400 021 (Appellant) Commissioner of Income Tax-1(2)(1) Mumbai Aayakar Bhawan Mumbai Maharashtra (Respondent) PAN/GIR No.AAFCP4151P .. ITA No.98/Mum/2023 (Assessment Year :2018-19) Asst. Commissioner Vs. M/s. Patil Construction and of Income Tax- 1(2)(1) Mumbai Aayakar…

M/S. Anjani Technoplast Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1865/DEL/2017[2007-08]Status: DisposedITAT Delhi14 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Chary

Section 133ASection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA No.-1865/Del/2017 (Assessment Year: 2007-08) Anjani Technoplast Ltd. Vs. DCIT G-126, Vikas Puri, Circle-2(2), Room No. 392, New Delhi. C.R. Building, New Delhi. PAN No. AACCA3104G Appellant Respondent Assessee by Shri Suresh Kumar Gupta, CA Revenue by Shri Rajesh Kumar, Sr. DR Date of hearing: 14.09.2020 Pronouncement on 14.09.2020 ORDER PER K. NARASIMHA CHARRY, J.M. Aggrieved by the order dated 08.02.2017 in appeal no. 235/2015- 16 passed by the Ld.…

DCIT 9(3)(2), Mumbai vs. Glint Infraporjects P.Ltd (Keystone Stockfin Private Limited Merged in Glint Infraprojects Private Limited), Mumbai

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is partly allowed

ITA 5758/MUM/2017[2009-10]Status: DisposedITAT Mumbai15 Oct 2019AY 2009-10

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2009-10

For Appellant: Shri Choudhary Arunkumar Singh, A.RFor Respondent: Shri Rakesh Joshi, D.R

Section 143(3)Section 144Section 147Section 148Section 14ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT- 9(3)(2), M/s. Glint Infraprojects 418, 4th Floor, Pvt. Ltd., Aayakar Bhavan, (Keystone Stockfin Pvt. Mumbai - 400020 Ltd. merged in Glint Vs. Infraprojects Pvt. Ltd.) 5th Floor, Sunteck Centre, 37-40, Subhash Road, Vile Parle (E), Mumbai – 400 057 PAN: AADCG5620L (Appellant) (Respondent) CO No.133/M/2019 (ITA No.5758/M/2017) Assessment Year: 2009-10 M/s. Glint Infraprojects DCIT- 9(3)(2), Pvt. Ltd., 418, 4th Floor, (Keystone Stockfin…

Pr. Commissioner of Income Tax vs. Maruti Suzuki India Limited

C.A. No.-005409-005409 - 2019Supreme Court25 Jul 2019

Bench: HON'BLE THE CHIEF JUSTICE

Section 142(1)Section 143(2)Section 260ASection 92C

…1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Civil Appeal No 5409 of 2019 (Arising out of SLP(C) No 4298 of 2019) Pr. Commissioner of Income Tax, New Delhi …Appellant Versus Maruti Suzuki India Limited …Respondent J U D G M E N T Dr Dhananjaya Y Chandrachud, J 1 This appeal arises from a judgment of a Division Bench of the Delhi High Court dated 9 January 2018 which upheld the decision of the Income Tax Appellate Tribunal1. The Tribunal held that the assessment mad…