September 2, 2015) (Trib-Mum); H. Lakshminarayana v. ITO

61 Taxmann.com 373Reported decision#21161 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2024.

Judgments citing September 2, 2015) (Trib-Mum); H. Lakshminarayana v. ITO

Indian Chronicle Ltd., Ahmedabad vs. The Income Tax Officer, Ward-4(3), Ahmedabad

In the result, the appeal ofthe assessee is allowed

ITA 1275/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad18 Dec 2024AY 2007-08

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 1275/Ahd/2012 ("नधा"रण वष" / Assessment Year : 2007-08) Indian Chronicle Ltd. बनाम/ Ito Gujarat Samacharbhavan, Ward4(3), Ahmedabad Vs. Khanpur,Ahmedabad - 380001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaaci0793H (Appellant) .. (Respondent) Shri Tushar Hemani, Sr. Advocate & अपीलाथ" ओर से/Appellant By : Shri Parimalsinh B. Parmar, A.R. Shri Rignesh Das, Sr. Dr ""यथ" क" ओर से/Respondentby: Date Of Hearing 28/11/2024 Date Of Pronouncement 18/12/2024

For Appellant: Shri Parimalsinh B. Parmar, A.RFor Respondent: Date of Hearing
Section 10(38)Section 115JSection 254(2)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1275/Ahd/2012 ("नधा"रण वष" / Assessment Year : 2007-08) Indian Chronicle Ltd. बनाम/ ITO Gujarat SamacharBhavan, Ward4(3), Ahmedabad Vs. Khanpur,Ahmedabad - 380001 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACI0793H (Appellant) .. (Respondent) Shri Tushar Hemani, Sr. Advocate & अपीलाथ" ओर से/Appellant by : Shri Parimalsinh B. Parmar, A.R. Shri Rignesh Das, Sr. DR ""यथ" क" ओर से/Respondentby: Date of Hearing 28/11/2024 Date of Pronouncement…

Rheal Software P.Ltd, Mumbai vs. DCIT 8(3), Mumbai

In the result, the appeal is partly allowed

ITA 670/MUM/2017[2011-12]Status: DisposedITAT Mumbai10 Feb 2020AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Rheal Software Pvt. Ltd., Dy. Cit-8(3), Mumbai. 901, Premium Tower, Vs. Lokhandwala Complex, Andheri (W), Mumbai-400053. Pan No. Aabcr8008B Appellant Respondent

For Appellant: Shri Ronak Doshi, ARFor Respondent: Shri D.G. Pansari, DR
Section 10BSection 139(5)Section 271Section 271(1)(c)Section 274Section 274r

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Rheal Software Pvt. Ltd., Dy. CIT-8(3), Mumbai. 901, Premium Tower, Vs. Lokhandwala Complex, Andheri (W), Mumbai-400053. PAN No. AABCR8008B Appellant Respondent Assessee by : Shri Ronak Doshi, AR Revenue by : Shri D.G. Pansari, DR Last Date of Hearing : 15/11/2019 Date of Pronouncement : 10/02/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2011-12. The appeal is directed against t…

Ritesh P. Burad, Mumbai vs. Asst CIT Cir 2, Thane

In the result, appeal of the assessee is allowed

ITA 3446/MUM/2017[2011-12]Status: DisposedITAT Mumbai26 Oct 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm Shri Ritesh P. Burad Vs. Asst. Commissioner Of 17B, Prena Building Income Tax, Circle-2 Swagatam Housing Complex Thane Jesal Park, Bhayander(E), Thane Pan/Gir No.Adgpb7399N (Appellant) .. (Respondent)

Section 131Section 133ASection 271Section 271(1)Section 271(1)(c)Section 274

…T vs. Steel Centre 51 Taxmann.com 127(Kar-HC) 5. Shri Hafeez S Contractor vs. ACIT ITA No.6222/Mum/20l3 6. Sanghavi Savla Commodity Brokers P. Ltd vs. ACIT ITANo.l746/Mum/2011 7. Dharni Developers vs. ACIT 40 ITR 720 (Mum-Trib) 8. H. Lakshminarayana vs. ITO : 61 Taxmann.com 373 (Bang-Trib) 4 Shri Ritesh P Burad 5. On the other hand, learned DR relied on the order of lower authorities and contended that AO has properly initiated penalty after recording satisfaction with regard to concealment of particulars of income. 6. We have considered rival contentions and carefully gone through the orders of the authorities…

The Bombay Dyeing and Manufacturing Co. Ltd, Mumbai vs. Asst CIT Cir 2(1), Mumbai

In the result, the appeal of assessee is allowed

ITA 3673/MUM/2016[1994-95]Status: DisposedITAT Mumbai21 Feb 2018AY 1994-95

Bench: Shri C. N. Prasad, Jm &Dr. A.L.Saini, Am आयकरअपीऱसं./Ita No.3673/Mumbai/2016 (निर्धारणवषा / Assessment Year: 1994-95) M/S. The Bombay Dyeing Vs. Acit, Circle-2(1), Mumbai & Manufacturing Co. Ltd., Mumbai Neville House, J.N. Heredia Marg, Ballard Estate, Mumbai – 400 001. स्थायीऱेखासं./ जीआइआरसं./ Pan/Gir No. : Aaact 2328 K (Appellant) .. (Respondent) Appellant By :Shriyogesh A. Thar & Shri Chaitanya Joshi Respondent By :Shri Abhijeet Patankar, Dr सुनवाईकीतारीख/ Date Of Hearing : 19/02/2018 घोषणाकीतारीख/Date Of Pronouncement : 21/02/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am:

For Appellant: ShriYogesh A. Thar &For Respondent: Shri Abhijeet Patankar, DR
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 37Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI C. N. PRASAD, JM &DR. A.L.SAINI, AM आयकरअपीऱसं./ITA No.3673/Mumbai/2016 (निर्धारणवषा / Assessment Year: 1994-95) M/s. The Bombay Dyeing Vs. ACIT, Circle-2(1), Mumbai and Manufacturing Co. Ltd., Mumbai Neville House, J.N. Heredia Marg, Ballard Estate, Mumbai – 400 001. स्थायीऱेखासं./ जीआइआरसं./ PAN/GIR No. : AAACT 2328 K (Appellant) .. (Respondent) Appellant by :ShriYogesh A. Thar & Shri Chaitanya Joshi Respondent by :Shri Abhijeet Patankar, DR सुनवाईकीतारीख/ Date of Hearing : 19/02/2018 घोषणाकीतारीख/Date of Pronouncement : 21/02/2018 आदेश / O R…

September 2, 2015) (Trib-Mum); H. Lakshminarayana v. ITO (61 Taxmann.com 373) — Cited in 4 Judgments | BharatTax