Ratanchand and Co. v. ITO

83 Taxmann.com 242Income Tax Appellate Tribunal2017#21583 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing Ratanchand and Co. v. ITO

THE ITO, WARD-1(1)(1), AHMEDABAD vs. M/S. ADROIT TRADELINK PVT. LTD., GANDHINAGAR

In the result, the appeal of the revenue is partly allowed

ITA 2289/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad01 Oct 2019AY 2014-15

For Appellant: Shri S.N. Divetia &For Respondent: Shri L.P. Jain, Sr. D.R

Section 14Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2014-15 The ITO, M/s. Adroit Tradelink Ward-1(1)(1), Pvt. Ltd, 145-1, Ahmedabad Vs Sector-14, Samrajya (Appellant) Apartment, Gandhinagar PAN: AAACJ3868J (Respondent) Revenue by: Shri L.P. Jain, Sr. D.R. Assessee by: Shri S.N. Divetia & Shri Mehul Talera, A.Rs. Date of hearing : 12-07-2019 Date of pronouncement : 01-10-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This revenue’s appeal for A.Y. 2014-15, arises from order of the CIT(…

DCIT CENT. CIR. 3(2), CENT. RANGE - 3, MUMBAI vs. NITIN FIRE PROTECTION INDUSTRIES LTD., MUMBAI

In the result, appeals of the Revenue are dismissed and cross objections of the assessee are allowed

ITA 186/MUM/2018[2014-15]Status: DisposedITAT Mumbai20 Sept 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Rashmi Kant C. ModiFor Respondent: Shri Rajesh Kumar Mishra

Section 10ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NOs. 185 & 186/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy. Commissioner of Income-tax v. M/s Nitin Fire Protection Industries Ltd., 501, Delta, Technology Centre Central Circle – 3(2) Hiranandani Gardens, Powai Central Range -3 Mumbai – 400 046 Room No. 1913, 19th Floor Air India Building, Nariman Point, PAN: AAACN1967G Mumbai – 400 021 (Appellant) (Respondent) C.O.Nos. 18 & 19/Mum/2019 [Arising out of ITA NOs. 185 & 186/MUM/2018 (A.Ys: 2013-14 & 2014-15)]…

DCIT CENT. CIR. 3(2), CENT. RANGE - 3, MUMBAI vs. NITIN FIRE PROTECTION INDUSTRIES LTD., MUMBAI

In the result, appeals of the Revenue are dismissed and cross objections of the assessee are allowed

ITA 185/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Sept 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Rashmi Kant C. ModiFor Respondent: Shri Rajesh Kumar Mishra

Section 10ASection 36(1)(iii)

SHAH KHETAJI DHANAJI & CO,MUMBAI vs. ASST CIT 18(1), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be partly allowed

ITA 658/MUM/2016[2012-13]Status: DisposedITAT Mumbai14 Feb 2018AY 2012-13

For Appellant: Shri Bharat KumarFor Respondent: Shri V. Justin (DR)

Section 142(1)Section 143(1)Section 143(2)Section 14ASection 234

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.658/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2012-13) M/s. Shah Khetaji Dhanaji & बिधम/ ACIT- 18(1), Mumbai Co., 111/119, thakurdas Vs. road, Thakurdas. Mumbai- 400002 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACFS4277M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri V. Justin (DR) Assessee by: Shri Bharat Kumar सुनवाई की तारीख / Date of Hearing: 28.11.2017 घोषणा की तारीख /Date of Pronouncement: 14.02.2018 आदेश / O R D E R PER AMARJIT SINGH, JM: The assessee…