Smita Conductors Ltd. v. ACIT

152 ITD 417Income Tax Appellate Tribunal2015#22828 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2017.

Judgments citing Smita Conductors Ltd. v. ACIT

LOKHANDWALA ESTATES AND DEVELOPMENT COMPANY P. LTD,MUMBAI vs. ITO 9(2)(2), MUMBAI

In the result, the appeal is dismissed

ITA 6615/MUM/2013[2010-11]Status: DisposedITAT Mumbai29 Mar 2017AY 2010-11

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Shri Vipul Joshi, ARFor Respondent: Shri B.S. Bist, DR

Section 143(3)

…me for A.Y. 2010-11, (iii) submission dated 19.12.2012 and 26.12.2012 made before the AO and (iv) ledger extracts regarding advances and deposits written off. Also reliance was placed by him on the decision in the case of Smita Conductors Ltd. vs. DCIT (2015) 152 ITD 417 (Mum-Trib). 6. On the other hand, the learned DR supports the order of the learned CIT(A) confirming the disallowance of Rs. 19,11,212/- made by the AO. 7. We have heard the rival submissions and perused the relevant material on record. In the case of Smita Conductors Ltd. (supra) it has been held that the deposits / advances given in connectio…

ADDL.C.I.T. RG. 5(2), MUMBAI vs. C.A. INDIA TECHNOLOGIES PVT. LTD., MUMBAI

The appeal of the AO is dismissed

ITA 17/MUM/2012[2005-06]Status: DisposedITAT Mumbai04 Jan 2017AY 2005-06

For Appellant: Shri Dhanesh Bafna and Shri Ravi SawnnaFor Respondent: Shri N.K. Chand-CIT

Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ “ “ “ केकेकेके” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, , , , शि"जीत डे एवं शि"जीत डे शि"जीत डे, "याियक शि"जीत डे "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Saktijit Dey,Judicial Member आयकर आयकर अपील अपील संसंसंसं/ ITA No.17/Mum/2012 : िनधा"रण िनधा"रण वष" वष"/Assessment Year-2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण व…

GREAVES COTTON LTD (FORMERLY KNOWN AS GREAVES LTD),MUMBAI vs. ITO WD 6(3)(1), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 7356/MUM/2011[2004-05]Status: DisposedITAT Mumbai13 Oct 2015AY 2004-05

Bench: Shri G S Pannu & Shri Amit Shuklaita

For Respondent: Shri N K Chand

Section 115JSection 143(3)Section 14ASection 80H

…d 30.08.2005). However, the Ld. CIT(A) rejected the assessee’s contention and affirmed the order of the AO. 40. Before us, the Ld. Counsel strongly relied upon, the decision of ITAT Mumbai Bench in the case of Smita Conductors Ltd. vs ACIT reported in [2015] 152 ITD 417 wherein the decision of Hon’ble Bombay High Court in the case of S A Builders Ltd. has been relied upon. 41. On the other hand Ld. DR submitted that section 50 is non- obstinate clause wherein it is deemed that an asset, which was part of the block of asset is deemed to be short-term-capital-gain. Thus, it has to be treated as short-term-capital…