Similarly, in Brij Mohan Das Laxman Das v. CIT

90 Taxmann 41Supreme Court of India1997#16279 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Judgments citing Similarly, in Brij Mohan Das Laxman Das v. CIT

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), NAGPUR, NAGPUR vs. M/S. SUFLAM INFRA PROJECT LTD, NAGPUR

In the result, the departmental appeal is dismissed

ITA 46/NAG/2021[2014-15]Status: DisposedITAT Nagpur29 Jul 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil Hirani, Adv &For Respondent: Shri Kailash C. Kanojiya, CTI DR

Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA No.97/Nag./2019 (Assessment Year : 2014-15) Sufalam Infra Project Ltd 125, Abhyankar Road, Sitabuldi, Nagpur ……………. Appellant PAN – AAQCS2011N v/s Pr. Commissioner of Income Tax ……………. Respondent (Central) Nagpur Assessee by : Shri Kapil Hirani, Adv & Shri Mukesh Agrawal, CA Revenue by : Shri Kailash C. Kanojiya, CTI DR AND ITA No.46/Nag./2021 (Assessment Year : 2014-15) Asstt. Commissioner of Income Tax ……………. Appellant Central Circle 1(1), Nagpur v/s Sufalam Infra Proj…

SUFALAM INFRA PROJECTS LTD ,NAGPUR vs. PR. CIT (CENTRAL ), NAGPUR

In the result, the departmental appeal is dismissed

ITA 97/NAG/2019[2014-15]Status: DisposedITAT Nagpur29 Jul 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil Hirani, Adv &For Respondent: Shri Kailash C. Kanojiya, CTI DR

Section 143(3)Section 263Section 68

SMT. ROHINI VALMIK GADHAVE,PUNE vs. COMMISSIONER OF INCOME-TAX -5, PUNE

Appeal is allowed in above terms

ITA 433/PUN/2020[2015-16]Status: DisposedITAT Pune27 Jul 2022AY 2015-16

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteनिर्धारण वषा / Assessment Year : 2015-16 Smt. Rohini Valmik Gadhave Vs. Pr.Cit-5, Pune C-Wing, Flat No.603, Mantra Properties, Moshi, Pune – 412105 Pan : Bkvpg9947G Appellant Respondent

Section 142(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER निर्धारण वषा / Assessment Year : 2015-16 Smt. Rohini Valmik Gadhave Vs. Pr.CIT-5, Pune C-Wing, Flat No.603, Mantra Properties, Moshi, Pune – 412105 PAN : BKVPG9947G Appellant Respondent Assessee by Shri B.C. Malakar Revenue by Shri Saradar Singh Meena Date of hearing 12-07-2022 Date of pronouncement 27-07-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee‟s appeal for AY 2015-16 arises against the PCIT-5, Pune‟s order dated 13-03-2020 passed in case No.Pn/PrCIT-5/Admn/…

J.R.D TATA TRUST ,MUMBAI vs. CIT (E), MUMBAI

In the result, the appeal is allowed

ITA 3738/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Dec 2020AY 2014-15

Section 12ASection 13(1)(c)Section 143(3)Section 263

…ITA No. 3738/Mum/2019 Assessment year: 2014-15 Page 1 of 43 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI F BENCH, MUMBAI [Coram: Justice P P Bhatt (President) and Pramod Kumar (Vice President)] Assessment year: 2014-15 J R D Tata Trust ……………………….Appellant Bombay House, 24, Homi Mody Street Fort, Mumbai 400 001[PAN: AAATT0165F] Vs Deputy Commissioner of Income Tax Exemption Circle 2(1), Mumbai ……………………Respondent Appearances by P J Pardiwala, Sr Advocate, along-with Madhur Agarwal, Sukh Sagar Syal, T P Ostwal and Indira Anand for the appellant Rajesh Damor (CIT-DR) and Brijendra Kumar for the respondent Date of c…

RATAN TATA TRUST,MUMBAI vs. CIT (E), MUMBAI

In the result, the appeal is allowed

ITA 3737/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Dec 2020AY 2014-15

Section 12ASection 13(1)(c)Section 143(3)Section 263

…ITA No. 3737/Mum/2019 Assessment year: 2014-15 Page 1 of 43 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI F BENCH, MUMBAI [Coram: Justice P P Bhatt (President) and Pramod Kumar (Vice President)] Assessment year: 2014-15 Sir Ratan Tata Trust ……………………….Appellant Bombay House, 24, Homi Mody Street Fort, Mumbai 400 001[PAN: AAATS1013P] Vs Deputy Commissioner of Income Tax Exemption Circle 2(1), Mumbai ……………………Respondent Appearances by P J Pardiwala, Sr Advocate, along-with Madhur Agarwal, Sukh Sagar Syal, T P Ostwal and Indira Anand for the appellant Debashish Chandra (CIT-DR) and Brijendra Kumar for the respondent…

CROMPTON GREAVES LTD,MUMBAI vs. CIT -6, MUMBAI

In the result, the appeals filed by the assessee company in ITA no

ITA 2836/MUM/2014[2007-08]Status: DisposedITAT Mumbai01 Feb 2016AY 2007-08

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kochar"ी शैल" कुमार यादव, "या"यक सद"य एवं "ी "ी रिमत कोचर, लेखाकार सद"य के सम" । आयकर अपील सं./I.T.A. No. 1994/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 2836/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) M/S Crompton Greaves बनाम/ Cit – 6,Mumbai, Ltd.,6Th Floor, C.G. House, 5Th Floor, V. Dr. A.B. Road, Worli, Aayakar Bhavan, Mumbai – 400 030. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacc3840K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By Shri Pradeep N. Kapasi Revenue By : Shri C.W. Angolkar सुनवाई क" तार"ख /Date Of Hearing : 29-10-2015 घोषणा क" तार"ख /Date Of Pronouncement : 01-02-2016

For Respondent: Shri C.W. Angolkar

Section 143(3)Section 263

…आयकर अपील"य अ"धकरण “C” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER "ी शैल" कुमार यादव, "या"यक सद"य एवं "ी "ी रिमत कोचर, लेखाकार सद"य के सम" । आयकर अपील सं./I.T.A. No. 1994/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 2836/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) M/s Crompton Greaves बनाम/ CIT – 6,Mumbai, Ltd.,6th floor, C.G. House, 5th floor, v. Dr. A.B. Road, Worli, Aayakar Bhavan, Mumbai – 400 030. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./PAN : AAA…