Shavo Norgarven Pvt. Ltd. v. DCIT Circle-3(3)

33 Taxmann.com 491Reported decision2013#17675 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing Shavo Norgarven Pvt. Ltd. v. DCIT Circle-3(3)

Deputy Commissioner of Income Tax Central Circle -5(1), Mumbai vs. Usv Limited, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 4915/MUM/2017[2011-12]Status: DisposedITAT Mumbai05 Mar 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR

Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

Deputy Commissioner of Income Tax Central Circle -5(1), Mumbai vs. Usv Limited, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 4914/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Mar 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR

Section 143(3)Section 37(1)

Powernetics Equipment India P Ltd, Mumbai vs. DCIT 13(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1393/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Mar 2019AY 2012-13

Bench: Shri Rajesh Kumar & Shri Amarjeet Singhassessment Year: 2012-13

For Appellant: Shri Hari S. Raheja, A.RFor Respondent: Shri Abi Rama Kartikeyan, D.R

Section 143(1)Section 143(3)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJEET SINGH, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. Powernetics DCIT 13(1)(2), Equipment India Pvt. Aayakar Bhavan, Ltd., Mumbai - 400020 7C, Bindya, Vs. Bandra Reclamation, Bandra (W), Mumbai-400 050 PAN: AAACP9311Q (Appellant) (Respondent) Present for: Assessee by : Shri Hari S. Raheja, A.R. Revenue by : Shri Abi Rama Kartikeyan, D.R. Date of Hearing : 06.03.2019 Date of Pronouncement : 26.03.2019 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred…

Asst CIT 19(1), Mumbai vs. Aditya D Mahadevia, Mumbai

In the result appeal of the Revenue and CO filed by the assessee are dismissed

ITA 1351/MUM/2015[2011-12]Status: DisposedITAT Mumbai04 Nov 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./Ita No.1351/Mum/2015 (नििाारण वषा / Assessment Year : 2011-2012) Acit 19(1), Mumbai Vs. Shri Aditya D Mahadevia E-12, Sea Face Park Bhula Bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpm3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.166/Mum/2016 (Arising Out Of Ita No.1351/Mum/2015) (नििाारण वषा / Assessment Year : 2011-2012) Shri Aditya D Mahadevia Vs. Acit 19(1), Mumbai E-12, Sea Face Park Bhula Bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpm3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri A.K.Dhondial याजस्व की ओर से /Revenue By : Shri Jitendera Jain सुनवाई की तायीख / Date Of Hearing : 24/10/2016 घोषणा की तायीख/Date Of Pronouncement 04/11/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), For The Assessment Year 2011-2012 & Cross Objection By The Assessee. 2. The Grievance Of Revenue Relates To Deleting The Addition Of Rs.41,47,204/- Made By Ao On Account Of Transfer Of Lease Hold Rights In The Property Under Section 50C Of The It Act.

For Appellant: Shri A.K.DhondialFor Respondent: Shri Jitendera Jain

Section 50C

…the ITAT-Mumbai Bench in case of Atul G Puranik vs. ITO (132 ITD 499) and Kolkata Bench of ITAT in case of Tejinder Singh (19 Taxmann.com 4). 6. On the other hand, learned AR placed on record order of the ITAT- Mumbai Bench in case of Shavo Norgren (P) Ltd., -33 Taxmann.com 491 in support of the proposition that provisions of Section 50C is applicable even in case of transfer of lease hold rights in plots as well as rights in building. 7. We have considered rival contentions and found that issue under consideration is covered by the number of decisions of ITAT-Mumbai Bench in case of Atul G.Puranik 58 DTR 208 Pra…

ACIT RG 25(3), Mumbai vs. Dattani Development, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 5075/MUM/2010[2007-08]Status: DisposedITAT Mumbai27 Jul 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.5075/Mum/2010 ("नधा"रण वष" / Assessment Year : 2007-08) The Acit – 25(3), M/S Dattani Development, बनाम/ C-11, R. No. 308, 100, Shreeji Darshan, V. Pratyaksh Kar Bhavan, 1St Floor, S.V. Road, Bandra-Kurla Complex, Kandivali (West), Bandra (East), Mumbai – 400 067. Mumbai – 400 051. "थायी लेखा सं./Pan : Aabfd4969Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Miss Aarti SatheFor Respondent: Shri Mukesh Jain, DR

Section 143(2)Section 143(3)Section 50CSection 5O

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.5075/Mum/2010 ("नधा"रण वष" / Assessment Year : 2007-08) The ACIT – 25(3), M/s Dattani Development, बनाम/ C-11, R. No. 308, 100, Shreeji Darshan, v. Pratyaksh Kar Bhavan, 1st Floor, S.V. Road, Bandra-Kurla Complex, Kandivali (West), Bandra (East), Mumbai – 400 067. Mumbai – 400 051. "थायी लेखा सं./PAN : AABFD4969Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Revenue by : Shri Mukesh Jain, DR Assessee by : Miss Aa…