Revenue in CIT v. Aakash Nidhi Builders and Developers

76 Taxmann.com 86Supreme Court of India2016#14413 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Issues it is cited on

section 80ib(10)section 80ib section 234c interest u/s 234b interest under section 234b child section 80i section 234b commissioner (appeals)levy of penalty section 234 section 271(1)

Judgments citing Revenue in CIT v. Aakash Nidhi Builders and Developers

Income Tax Officer-34(1)(1), Mumbai vs. Aakash Nidhi Builders and Developers, Ville Parle East Mumbai

ITA 4320/MUM/2024[2010-11]Status: DisposedITAT Mumbai15 Apr 2025AY 2010-11

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ram Krishn Kedia, Sr.DR

Section 143(1)Section 147Section 148Section 234BSection 250Section 271(1)(c)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 3765/MUM/2024 (Assessment Year : 2008-09) ITA No. 2343/MUM/2024 (Assessment Year : 2013–14) Aakash Nidhi Builders & Developers AAkash Nidhi Italian Marble House, Santacruz Airport Side, W.E. Highway, Vile Parle (West), Maharashtra – 400049 PAN: AALFA7373H Appellant v/s ITO – 25(2)(1), Kautilya Bhavan, BKC Maharashtra Respondent ITA No. 3762/MUM/2024 (Assessment Year : 2010-11) ITA No.4320/MUM/2024 (Assessment Year : 2010-11) ITO – 34(1)(1), Room No.230D,…

Aakash Nidhi Builders and Builders, Mumbai vs. ITO 25(2)(1), Mumbai

ITA 3765/MUM/2024[2008-09]Status: DisposedITAT Mumbai15 Apr 2025AY 2008-09

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ram Krishn Kedia, Sr.DR

Section 143(1)Section 147Section 148Section 234BSection 250Section 271(1)(c)Section 80

Aakash Nidhi Builders and Developers, Mumbai vs. ITO25(2)(1), Mumbai

ITA 3762/MUM/2024[2010-11]Status: DisposedITAT Mumbai15 Apr 2025AY 2010-11

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ram Krishn Kedia, Sr.DR

Section 143(1)Section 147Section 148Section 234BSection 250Section 271(1)(c)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 3765/MUM/2024 (Assessment Year : 2008-09) ITA No. 3762/MUM/2024 (Assessment Year : 2010-11) ITA No. 2343/MUM/2024 (Assessment Year : 2013–14) ITA No.4320/MUM/2024 (Assessment Year : 2010-11) Aakash Nidhi Builders & Developers AAkash Nidhi Italian Marble House, Santacruz Airport Side, W.E. Highway, Vile Parle (West), Maharashtra – 400049 PAN: AALFA7373H Appellant v/s ITO – 25(2)(1), Kautilya Bhavan, BKC Maharashtra Respondent ITO – 34(1)(1), Room No.230D,…

ITO, Mumbai vs. Aakash Nidhi Builders and Developers, Vile Parle-West, Mumbai

ITA 3053/MUM/2024[2013-14]Status: DisposedITAT Mumbai15 Apr 2025AY 2013-14

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ram Krishn Kedia, Sr.DR

Section 143(1)Section 147Section 148Section 234BSection 250Section 271(1)(c)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 3765/MUM/2024 (Assessment Year : 2008-09) ITA No. 2343/MUM/2024 (Assessment Year : 2013–14) ITA No. 3762/MUM/2024 (Assessment Year : 2010-11) ITA No.4320/MUM/2024 (Assessment Year : 2010-11) Aakash Nidhi Builders & Developers AAkash Nidhi Italian Marble House, Santacruz Airport Side, W.E. Highway, Vile Parle (West), Maharashtra – 400049 PAN: AALFA7373H Appellant v/s ITO – 25(2)(1), Kautilya Bhavan, BKC Maharashtra Respondent ITO – 34(1)(1), Room No.230D,…

Aakash Nidhi Builders Developers, Mumbai vs. ITO Ward 25(2)(1), Mumbai

ITA 2343/MUM/2024[2013-14]Status: DisposedITAT Mumbai15 Apr 2025AY 2013-14

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ram Krishn Kedia, Sr.DR

Section 143(1)Section 147Section 148Section 234BSection 250Section 271(1)(c)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 3765/MUM/2024 (Assessment Year : 2008-09) ITA No. 3762/MUM/2024 (Assessment Year : 2010-11) ITA No. 2343/MUM/2024 (Assessment Year : 2013–14) Aakash Nidhi Builders & Developers AAkash Nidhi Italian Marble House, Santacruz Airport Side, W.E. Highway, Vile Parle (West), Maharashtra – 400049 PAN: AALFA7373H Appellant v/s ITO – 25(2)(1), Kautilya Bhavan, BKC Maharashtra Respondent ITA No.4320/MUM/2024 (Assessment Year : 2010-11) ITO – 34(1)(1), Room No…

Deputy Commissioner of Income-Tax, Circle 8, Pune vs. Aswani Developers, Pune

ITA 576/PUN/2020[201213]Status: DisposedITAT Pune20 Sept 2022

Bench: Shri S.S.Godara & Dr.Dipak P.Ripoteआयकरअपीलसं. / Ita No.576/Pun/2020 िनधा"रण वष" / Assessment Year: 2012-13 The Deputy Commissioner Of M/S. Aswani Developers, Income Tax, Circle-8, Pune Vs Second Floor, S.P. Heights, Mumbai-Pune Road, Kasarwadi, Pune 411 034 Pan : Aarfa0761H Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / It(Ss)A Nos.02 & 03/Pun/2021 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 The Deputy Commissioner Of M/S. Aswani Developers, Income Tax, Vs Second Floor, S.P. Heights, Central Circle-2(2), Pune Mumbai-Pune Road, Kasarwadi, Pune 411 034 Pan : Aarfa0761H Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153ASection 80I

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR.DIPAK P.RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.576/PUN/2020 िनधा"रण वष" / Assessment Year: 2012-13 The Deputy Commissioner of M/s. Aswani Developers, Income Tax, Circle-8, Pune Vs Second Floor, S.P. Heights, Mumbai-Pune Road, Kasarwadi, Pune 411 034 PAN : AARFA0761H Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / IT(SS)A Nos.02 & 03/PUN/2021 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 The Deputy Commissioner of M/s. Aswani Developers, Income Tax, Vs Second…

Mavani & Sons, Mumbai vs. ITO 27(2)(2)

In the result, appeal of the assessee is allowed

ITA 1374/MUM/2017[2007-08]Status: DisposedITAT Mumbai16 Mar 2018AY 2007-08

Bench: Shri B.R. Baskaran & Shri Pawan Singhita No.1373/Mum/2017 (Assessment Year- 2008-09) Mavani & Sons Ito-27(2)(2) B-2, Gurudatt Building, 2Nd Floor, Vashi Income Tax Office, Vs. Navi Mumbai. Patel Chowk, Ghatkopar (East), Mumbai-400077 Pan: Aaafm7710R (Appellant) (Respondent) Assessee By : Shri Ajay R. Singh (Ar) Revenue By : Shri V. Justin (Dr) Date Of Hearing : 07.03.2018 Date Of Pronouncement : 16.03.2018 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. These Two Appeal By Assessee Under Section 253 Of Income Tax Act Are Directed Against The Common Order Of Ld. Commissioner Of Income-Tax

For Appellant: Shri Ajay R. Singh (AR)For Respondent: Shri V. Justin (DR)

Section 143(3)Section 253Section 254(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “I”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.1373/Mum/2017 (Assessment Year- 2008-09) Mavani & Sons ITO-27(2)(2) B-2, Gurudatt Building, 2nd Floor, Vashi Income Tax Office, Vs. Navi Mumbai. Patel Chowk, Ghatkopar (East), Mumbai-400077 PAN: AAAFM7710R (Appellant) (Respondent) Assessee by : Shri Ajay R. Singh (AR) Revenue by : Shri V. Justin (DR) Date of hearing : 07.03.2018 Date of Pronouncement : 16.03.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. These two appeal b…