Solvent & Vanaspati Industries Ltd. 16 DTR 492 (Asr Trib.) 2. Suresh Industries Pvt. Ltd. v. ACIT

27 Taxmann.com 203Income Tax Appellate Tribunal2012#15565 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(1)Section 250 Section 32 Section 72 Section 73

Judgments citing Solvent & Vanaspati Industries Ltd. 16 DTR 492 (Asr Trib.) 2. Suresh Industries Pvt. Ltd. v. ACIT

M/S. MEDICAL SOLUTIONS (INDIA) PRIVATE LTD ,MUMBAI vs. ITO CIRCLE (2)(1), MUMBAI

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1562/MUM/2025[2021-22]Status: DisposedITAT Mumbai01 May 2025AY 2021-22

Bench: Hon’Ble Shri Sandeep Gosainmedical Solutions (Ind) Pvt Vs. Ito, Circle 2(2)(1) Ltd., Room No. 545, Aayakar 312, Classic Centre, C Wing, Bhawan, Mk Road, Mahal Indl Estate, Off, Mumbai – 400020 Mahakali Caves Road, Andheri E, Mumbai – 400093 Pan/Gir No. Aaccm4522E (Applicant) (Respondent) Assessee By Shri Sameer G. Dalal Revenue By Shri Avinash Karpe, Sr. Dr Date Of Hearing 30.04.2025 Date Of Pronouncement 01.05.2025 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Revenue Challenging The Impugned Order 19.02.2024 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2021-22. 2. The Only Ground Raised By The Assessee Relates To Challenging The Order Of Denial Of Adjustment Made By The 2 M/S. Medical Solutions (Ind) Pvt Ltd., Mumbai

Section 143(1)Section 250Section 32Section 32(2)Section 72Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Medical Solutions (Ind) Pvt Vs. ITO, Circle 2(2)(1) Ltd., Room No. 545, Aayakar 312, Classic Centre, C wing, Bhawan, MK Road, Mahal Indl Estate, Off, Mumbai – 400020 Mahakali Caves Road, Andheri E, Mumbai – 400093 PAN/GIR No. AACCM4522E (Applicant) (Respondent) Assessee by Shri Sameer G. Dalal Revenue by Shri Avinash Karpe, Sr. DR Date of Hearing 30.04.2025 Date of Pronouncement 01.05.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the revenue challenging the impugned order 1…

J B ADVANI AND COMPANY PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 2544/MUM/2023[2015-16]Status: DisposedITAT Mumbai01 Nov 2023AY 2015-16

Bench: Shri Pavan Kumar Gadalej.B Advani & Company Vs. Acit, Circle 2(2)(1), Pvt Ltd.,Ador House, 4Th Aayakar Bhavan, Floor, 6 K, Dubashmarg, Mumbai-400021. Kalghoda,Liongate,Fort, Mumbai-400001. Pan/Gir No. : Aaacj1966D Appellant .. Respondent

For Appellant: Shri. Paras Savla & Shri PratikFor Respondent: Shri.G.J.Ninawe.Sr. DR

Section 143(2)Section 143(3)Section 234DSection 244ASection 32Section 32(2)Section 70Section 71(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER J.B Advani & Company Vs. ACIT, Circle 2(2)(1), Pvt Ltd.,Ador House, 4th Aayakar Bhavan, Floor, 6 K, DubashMarg, Mumbai-400021. Kalghoda,LionGate,Fort, Mumbai-400001. PAN/GIR No. : AAACJ1966D Appellant .. Respondent Assessee by : Shri. Paras Savla & Shri Pratik Poddar. AR Revenue by : Shri.G.J.Ninawe.Sr. DR Date of Hearing 31.10.2023 Date of Pronouncement 06.11.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of the National Faceless Appeal Centre (NFAC),…

RESHMA TOOLS & ENGG. P.LTD,MUMBAI vs. ITO WD 3, THANE

ITA 801/MUM/2016[2009-10]Status: DisposedITAT Mumbai10 Oct 2018AY 2009-10

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. N. K. Pradahan, Am आयकरअपीलसं./ I.T.A. No. 801/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri B. V. Jhaveri ARFor Respondent: Shri Rajora Satish C

Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. N. K. PRADAHAN, AM आयकरअपीलसं./ I.T.A. No. 801/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2009-10) ITO WD 3 Reshma Tools &Engg. Pvt. Ashar ITA Park Wagle Ltd. 2nd floor, Kapur House, बिधम/ Estate, Thane, Parajape B. Scheme, Rd. No. Vs. 1 Vile Parle (E) Pin- Mumbai-400705 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACR5912M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri B. V. Jhaveri AR प्रत्यथीकीओरसे/Respondentby : Shri Rajora Satish C. Ramsevak, and Shri Ram Tiwari, DR सुनवाईकीतारीख…

CONSTRUCTION PROTAL PVT. LTD.,,PUNE vs. INCOME-TAX OFFICER,,

In the result, the appeal of the assessee is allowed

ITA 1608/PUN/2014[2006-07]Status: DisposedITAT Pune06 Jun 2018AY 2006-07

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 1607 & 1608/Pun/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT

Section 133ASection 69A

…आयकर अपीलीय अिधकरण, पुणे "ायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी डी "ी डी. क"णाकरा क"णाकरा राव लेखा सद"य सद"य "ी "ी क"णाकरा क"णाकरा राव , लेखा सद"य सद"य डी डी राव राव लेखा लेखा एवं "ी "ी िवकास िवकास अव"थी अव"थी, "याियक "याियक सद"य सद"य केकेकेके सम" सम" एवं "ी "ी अव"थी अव"थी "याियक "याियक सद"य सद"य सम" सम" एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos. 1607 & 1608/PUN/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07 Construction Portal Pvt. Ltd., M/s. MZSK & Associates, Chartered Accountants, Level 3, Riversi…

CONSTRUCTION PROTAL PVT. LTD.,,PUNE vs. INCOME-TAX OFFICER,, PUNE

In the result, the appeal of the assessee is allowed

ITA 1607/PUN/2014[2005-06]Status: DisposedITAT Pune06 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 1607 & 1608/Pun/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT

Section 133ASection 69A

STAINLESS INDIA P.LTD,MUMBAI vs. DCIT 4(3), MUMBAI

The appeal of the assessee is partly allowed for

ITA 1384/MUM/2016[2011-12]Status: DisposedITAT Mumbai29 May 2018AY 2011-12

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2011-12 Stainless India Pvt. Ltd. Dcit-4(3), (Now Known As Stainless Aayakar Bhavan, बनाम/ India Ltd.), M.K. Road, Vs. 226, 3Rd Floor, Bajaj Bhavan, Mumbai-400020 Nariman Point, Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaacs7067A

Section 32(1)Section 32(2)Section 71(2)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2011-12 Stainless India Pvt. Ltd. DCIT-4(3), (Now known as Stainless Aayakar Bhavan, बनाम/ India Ltd.), M.K. Road, Vs. 226, 3rd Floor, Bajaj Bhavan, Mumbai-400020 Nariman Point, Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAACS7067A "नधा"रती क" ओर से / Assessee by Shri Vinay Deshmane Shri V. Justin-DR राज"व क" ओर से /…