Prashant Chandra v. CIT81

242 Taxmann 3451High Court#20062 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2023.

Judgments citing Prashant Chandra v. CIT81

Tata International Ltd, Mumbai vs. Addl CIT 7(3), Mumbai

In the result, the appeal of the assessee is allowed, appeal of the revenue is dismissed and cross objection of the assessee is dismissed as infructuous

ITA 1605/MUM/2012[2006-07]Status: DisposedITAT Mumbai24 Mar 2023AY 2006-07
Section 120(4)(b)Section 127Section 142(1)Section 143(2)Section 143(3)Section 2Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & CO No.224/Mum/2013 (Arising out of ITA No.1335/Mum/2013) (Assessment Year :2006-07) M/s. Tata International Vs. The Additional Commissioner Limited of Income Tax-7(3), Mumbai Aayakar Bhavan, 6th Floor Block A, Shivsagar Estates Dr. Annie Besant Road Room No.675, Maharshi Worli, Mumbai – 400 018 Karve Marg, Mumbai – 400 020 PAN/GIR No.AAACT3198F (Appellant) .. (Respondent) The Additional Vs. M/s. Tata International Limited Commissioner of Income Block A, Shivsagar Esta…

ACIT 7(3), Mumbai vs. Tata International Ltd, Mumbai

In the result, the appeal of the assessee is allowed, appeal of the revenue is dismissed and cross objection of the assessee is dismissed as infructuous

ITA 1335/MUM/2012[2006-07]Status: DisposedITAT Mumbai24 Mar 2023AY 2006-07
Section 120(4)(b)Section 127Section 142(1)Section 143(2)Section 143(3)Section 2Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & CO No.224/Mum/2013 (Arising out of ITA No.1335/Mum/2013) (Assessment Year :2006-07) M/s. Tata International Vs. The Additional Commissioner Limited of Income Tax-7(3), Mumbai Aayakar Bhavan, 6th Floor Block A, Shivsagar Estates Dr. Annie Besant Road Room No.675, Maharshi Worli, Mumbai – 400 018 Karve Marg, Mumbai – 400 020 PAN/GIR No.AAACT3198F (Appellant) .. (Respondent) The Additional Vs. M/s. Tata International Limited Commissioner of Income Block A, Shivsagar Esta…

Emerson Network Power (India) P.Ltd, Thane vs. Addl CIT RG 1, Thane

In the result, both the appeals of the assessee are allowed

ITA 1771/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Jun 2022AY 2010-11
Section 120(4)(b)Section 127Section 142(1)Section 143(2)Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER & M/s. Vertiv Energy Pvt. Ltd., Vs. Additional Commissioner of (Formerly known as Emerson Income Tax Network Power (India) Pvt. Range-1, Thane Ltd., Plot No.C-20, Road No.19 Wagle Industrial Estate Thane (W) Mumbai-400 604 PAN/GIR No.AAACT4033H (Appellant) .. (Respondent) Assessee by Shri Dhanesh Bafna / Ms. Chandni Shah Revenue by Ms. Vatsalaa Jha Date of Hearing 04/04/2022 Date of Pronouncement 22/06/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): These appeals in IT…

Emerson Network Power (India) P. Ltd, Thane vs. JCIT RG 1, Thane

In the result, both the appeals of the assessee are allowed

ITA 1975/MUM/2014[2009-10]Status: DisposedITAT Mumbai22 Jun 2022AY 2009-10
Section 120(4)(b)Section 127Section 142(1)Section 143(2)Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER & M/s. Vertiv Energy Pvt. Ltd., Vs. Additional Commissioner of (Formerly known as Emerson Income Tax Network Power (India) Pvt. Range-1, Thane Ltd., Plot No.C-20, Road No.19 Wagle Industrial Estate Thane (W) Mumbai-400 604 PAN/GIR No.AAACT4033H (Appellant) .. (Respondent) Assessee by Shri Dhanesh Bafna / Ms. Chandni Shah Revenue by Ms. Vatsalaa Jha Date of Hearing 04/04/2022 Date of Pronouncement 22/06/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): These appeals in IT…

Prashant Chandra v. CIT81 (242 Taxmann 3451) — Cited in 4 Judgments | BharatTax