Principal Commissioner of Income Tax, Panaji, Goa v. Ajit Ramakant Phatarpekar

124 Taxmann.com 124High Court2021#13353 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 14A Section 143(3)Section 144C(3)Section 10(34)Section 10AA Section 115JB Section 2(24)(xviii)Section 32AC

Issues it is cited on

benchmarking analysis corporate guarantee sundry creditors transfer pricing adjustment disallowance under section 14a arm's length price section 115j international transaction disallowance u/s 14a tnmm section 92c revenue expenditure

Judgments citing Principal Commissioner of Income Tax, Panaji, Goa v. Ajit Ramakant Phatarpekar

DCIT, CIRCLE-3(4), MUMBAI, MUMBAI vs. GLENMARK PHARMACEUTICALS LIMITED, MUMBAI

In the result, appeal of the Revenue for Assessment Year 2016-17

ITA 3991/MUM/2025[2016-17]Status: DisposedITAT Mumbai12 Mar 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Neena Jeph, CIT DR

Section 143(3)Section 35Section 41(1)Section 801C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 3971 and 3991/MUM/2025 Assessment Years: 2015-16 and 2016-17 Deputy Commissioner of Glenmark Pharmaceuticals Income Tax, Limited Circle-3(4), B/2, Mahalaxmi Chambers, Mumbai Vs. 22 Bhulabhai Desai Road, Mahalaxmi, Cumballa Hill S.O Mumbai - 400026 (PAN: AAACG2207L) (Appellant) (Respondent) Present for: Assessee : Shri Vijay Mehta, CA Revenue : Ms. Neena Jeph, CIT DR Date of Hearing : 15.12.2025 and 22.12.2025 Date of Pronouncement : 12.03.2026 O R D E R PER GIRISH AGRA…

DCIT, CIRCLE-3(4), MUMBAI, MUMBAI vs. GLENMARK PHARMACEUTICALS LIMITED, MUMBAI

In the result, appeal of the Revenue for Assessment Year 2016-17

ITA 3971/MUM/2025[2015-16]Status: DisposedITAT Mumbai12 Mar 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Neena Jeph, CIT DR

Section 143(3)Section 35Section 41(1)Section 801C

PRECISION CAMSHAFTS LTD.,SOLAPUR vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT (NFAC), SOLAPUR

In the result, appeal of the assessee is allowed

ITA 1962/PUN/2024[2020-21]Status: DisposedITAT Pune10 Jul 2025AY 2020-21

Bench: Ms. Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1962/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 Precision Camshafts Ltd., V Assessment Unit, Income Tax E-102/103, Akkalkot Road, S Department (National Midc, Solapur – 413006. Faceless Assessment Center), Maharashtra. Jurisdiction Details : Pne- C(1), Range 63, Circle-1, Solapur. Pan: Aabcp1086B Appellant/ Assessee Respondent / Revenue Assessee By Shri Nikhil Pathak – Ar Revenue By Shri Prakash L Pathade – Cit(Dr) Date Of Hearing 17/06/2025 Date Of Pronouncement 10/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Assessment Unit, Income Tax Department Under Section 143(3) R.W.S 144C(3) Read With Section 144B Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 25.07.2024, Emanating From Order Of Dispute Resolution Panel U/S.144C(5) Of The Act For A.Y.2020-21

Section 143(3)Section 144BSection 144C(5)Section 92(3)Section 928Section 92C

…आयकर अपीलीय अिधकरण ”सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “C” :: PUNE BEFORE MS. ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1962/PUN/2024 िनधा"रण वष" / Assessment Year: 2020-21 Precision Camshafts Ltd., V Assessment Unit, Income Tax E-102/103, Akkalkot Road, s Department (National MIDC, Solapur – 413006. Faceless Assessment Center), Maharashtra. Jurisdiction Details : PNE- C(1), Range 63, Circle-1, Solapur. PAN: AABCP1086B Appellant/ Assessee Respondent / Revenue Assessee by Shri Nikhil Pathak – AR Revenue by Shri Prakash L Patha…

IMPERIAL CONSULTANTS AND SECURITIES LIMITED,MUMBAI vs. DCIT, CIRCLE-6(1)(2), MUMBAI

In the result, appeal filed by the assessee is treated as allowed

ITA 1071/MUM/2024[2018-19]Status: DisposedITAT Mumbai23 Jul 2024AY 2018-19

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singh: A.Y : 2018-19

For Appellant: Shri Ganesh Rajagopalan and Shri Kirthivasan RajagopalanFor Respondent: Ms. Madhu Malati Ghosh, CIT-DR

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER : A.Y : 2018-19 Imperial Consultants and Securities Vs. Dy. Commissioner of Limited, Income Tax, C/o. Resolve-IPE Private Limited, V- Circle-6(1)(2), 3073, Akshar Business Park, Aayakar Bhavan, M.K. Road, Sector-25, Vashi, Navi Mumbai. Mumbai PAN : AAACG4413G (Respondent) (Appellant) Appellant by : Shri Ganesh Rajagopalan and Shri Kirthivasan Rajagopalan, Respondent by : Ms. Madhu Malati Ghosh, CIT-DR Date of Hearing : 27/06/2024 Date of Pronouncement : 23/07/20…

PUSHPAK STEEL INDUSTRIES PRIVATE LIMITED ,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-10 , PUNE

In the result, appeal of the assessee is Partly Allowed

ITA 300/PUN/2023[2013-14]Status: DisposedITAT Pune27 Jun 2023AY 2013-14

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.300/Pun/2023 िनधा"रणवष" / Assessment Year :2013-14 Pushpak Steel Industries The Income Tax Officer, Private Limited, V Cricle-10, Pune. Gat No.119, Alandi Markal S Road, Alandi Markal Road,Vill-Dhanore, Pune – 412105. Pan: Aabcp 0081 C Assessee / Appellant Respondent / Revenue Assessee By Shri Sarvesh Khandelwal – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 16/05/2023 Date Of Pronouncement 27/06/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)-11, Pune Dated 27.01.2023 For A.Y.2013-14 Emanating From The Order Under Section 143(3) Of The Act, Dated 13.12.2016. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Facts & Circumstances Prevailing In The Case & As Per The Provisions & The Scheme Of The Act It Be Held That The Pushpak Steel Industries Pvt. Ltd., [A]

Section 143(3)Section 14ASection 35ASection 37

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.300/PUN/2023 िनधा"रणवष" / Assessment Year :2013-14 Pushpak Steel Industries The Income Tax Officer, Private Limited, V Cricle-10, Pune. Gat No.119, Alandi Markal s Road, Alandi Markal Road,Vill-Dhanore, Pune – 412105. PAN: AABCP 0081 C Assessee / Appellant Respondent / Revenue Assessee by Shri Sarvesh Khandelwal – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 16/05/2023 Date of pronouncement 27/06/2023 आदे…

MACROTECH DEVELOPERS LTD.(SUCCESSOR TO BELLISSIMO CROWN BUILDMART PVT LTD.,,MUMBAI vs. DCIT CENTRAL CIRCLE 7(3), MUMBAI

The appeal is allowed

ITA 2266/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Apr 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR

Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

MACROTECH DEVELOPRS LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 7(3), MUMBAI

The appeal is allowed

ITA 2239/MUM/2022[2018-19]Status: DisposedITAT Mumbai17 Apr 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR

Section 115JSection 14ASection 928Section 92B