Principal Commisioner of Income-tax v. BMA Capfin Ltd.

100 Taxmann.com 330Supreme Court of India2018#10958 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Judgments citing Principal Commisioner of Income-tax 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…

PR COMMISSIONER OF vs. M/S QUANTECH GLOBAL SERVICES LTD

ITA/439/2018HC Karnataka04 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(2)Section 260Section 268

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 04TH DAY OF FEBRUARY, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE V.SRISHANANDA ITA NO.439/2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME-1 TAX-7, BMTC COMPLEX, KORAMANGALA BANGALORE 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-16(3) BANGALORE …APPELLANTS (BY SRI.SANMATHI E.I., ADV.) AND: M/S.QUANTECH GLOBAL SERVICES LTD., (SINCE MERGED WITH WIPRO LTD.,) DODDAKANNELLI, SARJAPUR ROAD BENGALURU AAACQ0681N … RESPONDENT (BY SRI.S.GANE…

M/S SERENDIPITY INFOLABS PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-6(1)(1), BANGALORE

In the result appeal filed by assessee stands partly allowed for statistical purposes

ITA 2428/BANG/2018[2015-16]Status: DisposedITAT Bangalore11 Dec 2020AY 2015-16

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2015-16

For Appellant: Shri Padamchand Khincha, C.AFor Respondent: Smt. R Premi, JCIT

Section 143(3)Section 292BSection 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2015-16 Serendipity Infolabs Pvt. The Dy. Commissioner of Ltd., Income Tax, (amalgamate with ANI Central Circle-6(1)(1), Technologies Pvt. Ltd.,) Vs. Bengaluru. Regent Insignia, #414, 3rd Floor, 4th Block, 17th Main, 100 Feet Road, Koramangala, Bengaluru-560 034. PAN – AAPCS 4079 P APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, C.A Respondent by : Smt. R Premi, JCIT Date of Hearing : 11-12-2020 Date of Pronouncement : 11-12-2020 ORDER…

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…

DCIT, NEW DELHI vs. M/S. VAMA SUNDARI INVESTMENT (DELHI) (P) LTD., NEW DELHI

ITA 1187/DEL/2016[2011-12]Status: DisposedITAT Delhi28 Feb 2019AY 2011-12

Bench: Shri Kuldip Singh & Dr. M.L. Meena

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Rinku Singh, Senior DR

Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and DR. M.L. MEENA, ACCOUNTANT MEMBER ITA No.1187/Del./2016 (ASSESSMENT YEAR : 2011-12) DCIT, Circle 26 (1), vs. M/s. Vama Sundari Investment (Delhi) New Delhi. P. Ltd., (Erstwhile M/s. Slocum Investment (Delhi) Pvt. Ltd.), 44, Friends Colony (East), New Delhi – 110 065. (PAN : AAMCS6198N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rohit Jain, Advocate Ms. Deepashree Rao, CA REVENUE BY : Ms. Rinku Singh, Senior DR Date of Hearing : 12.02.2019 Date of Order : 28.02.2019 O R D E R PER KULDIP SINGH, JUDI…

Principal Commissioner of Income Tax-2 vs. M/s.Viskha Container Terminal Private Limited

ITTA/439/2018HC Telangana08 Oct 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Section 143(2)Section 260Section 268