Seema Jagdish Patil v. National Hi-Speed Rail Corporation Ltd.

288 Taxmann 26Reported decision#20314 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

scientific research expendituresection 80g(1)section 6(3)section 80absection 96section 80g(2)section 14a(1)section 42opening wdvset off of lossessection 92c(3)section 70

Judgments citing Seema Jagdish Patil v. National Hi-Speed Rail Corporation Ltd.

DCIT- 3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2588/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

DCIT-3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2587/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

Reliance Industries Limited, Mumbai vs. Dy Commissioner of Income Tax Circle-3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2318/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

Reliance Industries Ltd., Mumbai vs. ACIT Circle 3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2317/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

Seema Jagdish Patil v. National Hi-Speed Rail Corporation Ltd. (288 Taxmann 26) — Cited in 4 Judgments | BharatTax