Stride Multitrade Private Limited v. ACIT

133 Taxmann.com 282High Court2021#13356 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 254(1)Section 143(1)Section 144Section 147Section 154Section 245Section 80P(2)(d)

Issues it is cited on

section 80(p)(2)(d)rectification under section 154section 245section 254(1)delay in filing appealsection 254section 80p(2)(d)section 143(1)(a)section 24section 80p(2)regular assessmentsection 80p

Judgments citing Stride Multitrade Private Limited v. ACIT

Vishnu Janardhan Shirolkar Mahajan Wady Trust, Mumbai vs. ITO (Exemption)-2(4), Mumbai

In the result, the grounds of

ITA 6602/MUM/2025[2021-22]Status: DisposedITAT Mumbai09 Feb 2026AY 2021-22

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 11Section 12ASection 250Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH MUMBAI BEFORE: SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 6603/Mum/2025(AY: 2015-16) (Physical hearing) Vishnu Janardhan Shirolkar Vs. I.T.O (Exemption)-2(4), Mahajan Wady Trust, Vishnu Pratishtha Bhawan, Prasad, 406, 14th Road, M.K. Road, Linking Road Corner, Khar Mumbai-400020. West,Mumbai-400052. e-mail: maheshwagle@hotmail.com PAN: AAATV 0515 B (Appellant) .. (Respondent) Assessee by Miss KinjalBhuta Advocate Revenue by Shri. SushilShendge, Sr. DR Date of institution of appeal 16.10.2025 Date of Hearing 20/01/2026 Date of Pronouncement 09/02/2026 Order un…

Jayshree Chandrasingh Kabali, Mumbai vs. DCIT Circle 27 (1), Mumbai

In the result, both the stay petitions of the assessee are dismissed and both the appeals are allowed for statistical purposes

ITA 7226/MUM/2025[2017-18]Status: DisposedITAT Mumbai21 Nov 2025AY 2017-18

Bench: Shri Saktijit Dey, Hon'Ble & Shri Girish Agrawal

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Annavaram K., Sr. DR
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 271ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 7225 and 7226/MUM/2025 Along with SA Nos. 145 and 144/MUM/2025 Assessment Year: 2017-18 Jayashree Chandrasingh Deputy Commissioner of Kabali Income Tax, Circle 27(1), 402, Spectrum, Navi Mumbai M.P. Vaidya Road, Vs. Ghatkopar East, Mumbai – 400 077 (PAN : AGFPK7084D) (Assessee) (Respondent) Present for: Assessee : Shri Mehul Shah, CA Revenue : Shri Annavaram K., Sr. DR Date of Hearing : 14.11.2025 Date of Pronouncement : 21.11.2025 O R D E R PER GIRISH AGRAWAL…

Jayshree Chandrasingh Kabali, Mumbai vs. DCIT Circle 27 (1), Mumbai

In the result, both the stay petitions of the assessee are dismissed and both the appeals are allowed for statistical purposes

ITA 7225/MUM/2025[2017-18]Status: DisposedITAT Mumbai21 Nov 2025AY 2017-18

Bench: Shri Saktijit Dey, Hon'Ble & Shri Girish Agrawal

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Annavaram K., Sr. DR
Section 142(1)Section 143(3)Section 144Section 147Section 148Section 271ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 7225 and 7226/MUM/2025 Along with SA Nos. 145 and 144/MUM/2025 Assessment Year: 2017-18 Jayashree Chandrasingh Deputy Commissioner of Kabali Income Tax, Circle 27(1), 402, Spectrum, Navi Mumbai M.P. Vaidya Road, Vs. Ghatkopar East, Mumbai – 400 077 (PAN : AGFPK7084D) (Assessee) (Respondent) Present for: Assessee : Shri Mehul Shah, CA Revenue : Shri Annavaram K., Sr. DR Date of Hearing : 14.11.2025 Date of Pronouncement : 21.11.2025 O R D E R PER GIRISH AGRAWAL…

Rinoo, Pimpri- Chinchwad vs. Income Tax Officer, Thane

In the result, grounds of appeal of assessee are allowed for statistical purpose

ITA 918/MUM/2025[2017-18]Status: DisposedITAT Mumbai20 Aug 2025AY 2017-18

Bench: Shri Pawan Singh& Shri Omkareshwar Chidara(Physical Hearing)

Section 115BSection 144Section 147Section 254(1)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER (Physical hearing) RINOO Income Tax Officer Gate No. 1376, Rajgad Park, Vs Ashar IT Park, Thane (West), 6 More Wasti, Chikhali, Maharashtra – 400604. Maharashtra – 411062. [PAN: AEMPU1860Q] Appellant / Assessee Respondent / Revenue Assessee by Mr. Tanmay Phadke, Advocate Revenue by Shri AnnavaramKosuri, Sr. DR Date of Institution 03.02.2025 Date of hearing 31.07.2025 Date of pronouncement 20.08.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIA…

Shri Ganadhiraj Co Op Housing Society Ltd, Mumbai vs. ITO Ward 41(2)(5), Mumbai

In the result, all the appeals for AY 2012-13, 2014-15 & 2015-16 are allowed

ITA 900/MUM/2025[2015-16]Status: DisposedITAT Mumbai28 Mar 2025AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 143(1)Section 154Section 245Section 254(1)Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH K (SMC), MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 899/MUM/2025 (Assessment Year 2014-15) Shri Ganadhiraj Co-op Housing I.T.O., Ward 41 (2)(5), Mumbai Society Ltd. Vs. Kautilya Bhavan, Mithagar Road, Mulund East, Bandra Kurla complex, Mumbai 400081 Bandra East, Mumbai. 400051 PAN No. AABAS0368R Appellant/ assessee Respondent/ revenue Assessee represented by Shri Dharan Gandhi Department represented by Shri Kiran Unavekar SR. DR. Date of hearing 17/03/2025 Date of pronouncement 28/03/2025 Order under Sectio…

Shri Ganadhiraj Co Op Housing Society Ltd, Mumbai vs. ITO Ward 41(2)(5), Mumbai

In the result, all the appeals for AY 2012-13, 2014-15 & 2015-16 are allowed

ITA 899/MUM/2025[2014-15]Status: DisposedITAT Mumbai28 Mar 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 143(1)Section 154Section 245Section 254(1)Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH K (SMC), MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 899/MUM/2025 (Assessment Year 2014-15) Shri Ganadhiraj Co-op Housing I.T.O., Ward 41 (2)(5), Mumbai Society Ltd. Vs. Kautilya Bhavan, Mithagar Road, Mulund East, Bandra Kurla complex, Mumbai 400081 Bandra East, Mumbai. 400051 PAN No. AABAS0368R Appellant/ assessee Respondent/ revenue Assessee represented by Shri Dharan Gandhi Department represented by Shri Kiran Unavekar SR. DR. Date of hearing 17/03/2025 Date of pronouncement 28/03/2025 Order under Sectio…

Shri Gandhiraj Co Op Housing Society Ltd, Mumbai vs. ITO, Ward 41(2)(5), Mumbai

In the result, all the appeals for AY 2012-13, 2014-15 & 2015-16 are allowed

ITA 898/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Mar 2025AY 2012-13

Bench: Shri Pawan Singh & Shri Girish Agrawal

Section 143(1)Section 154Section 245Section 254(1)Section 80Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH K (SMC), MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 899/MUM/2025 (Assessment Year 2014-15) Shri Ganadhiraj Co-op Housing I.T.O., Ward 41 (2)(5), Mumbai Society Ltd. Vs. Kautilya Bhavan, Mithagar Road, Mulund East, Bandra Kurla complex, Mumbai 400081 Bandra East, Mumbai. 400051 PAN No. AABAS0368R Appellant/ assessee Respondent/ revenue Assessee represented by Shri Dharan Gandhi Department represented by Shri Kiran Unavekar SR. DR. Date of hearing 17/03/2025 Date of pronouncement 28/03/2025 Order under Sectio…

Stride Multitrade Private Limited v. ACIT (133 Taxmann.com 282) — Cited in 7 Judgments | BharatTax