SushamSingla v. CIT

76 Taxmann.com 349Reported decision2016#5555 most cited
21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

section 23(1)(c)section 23(1)(a)annual letting valueannual valuesection 23(4)section 23(5)settlement applicationsection 24(a)section 23(2)permanent account numbersection 23(1)onus of proof

Judgments citing SushamSingla v. CIT

Bharat Dewakinandan Agarwal, Pune vs. ACIT, Circle-13, Pune.

In the result, the appeal of assessee is partly allowed for statistical purpose

ITA 884/PUN/2023[2016-17]Status: DisposedITAT Pune20 Mar 2024AY 2016-17

Bench: Shri Om Prakash Kant & Shri S.S. Viswanethra Ravi

For Appellant: Shri V.L. JainFor Respondent: Shri Ramnath P. Murkunde
Section 143(2)Section 143(3)Section 23(1)Section 23(1)(a)Section 24

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.884/PUN/2023 निर्धारण वर्ा / Assessment Year : 2016-17 Bharat Dewakinandan Agarwal, B-303 Mantri Lawns, Anand Park, Aundh, Pune – 411007 PAN : AAZPA4522C .......अपीलधर्थी / Appellant बिधम / V/s. ACIT, Circle – 13, Pune ……प्रत्यर्थी / Respondent Assessee by : Shri V.L. Jain Revenue by : Shri Ramnath P. Murkunde सुिवधई की तधरीख / Date of Hearing : 08-02-2024 घोर्णध की तधरीख /…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 718/MUM/2021[2016-17]Status: DisposedITAT Mumbai17 Nov 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Mohan Thankurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 713/MUM/2021[2015-16]Status: DisposedITAT Mumbai17 Nov 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 712/MUM/2021[2013-14]Status: DisposedITAT Mumbai17 Nov 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 711/MUM/2021[2012-13]Status: DisposedITAT Mumbai17 Nov 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 710/MUM/2021[2011-12]Status: DisposedITAT Mumbai17 Nov 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 709/MUM/2021[2014-15]Status: DisposedITAT Mumbai17 Nov 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Mohan Gurnani, Navi Mumbai vs. DCIT Central Cirle - 5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 2089/MUM/2021[2010-11]Status: DisposedITAT Mumbai17 Nov 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR
Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…

Priya Mohan Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 719/MUM/2021[2014-15]Status: DisposedITAT Mumbai08 Nov 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 716/Mum/2021 (Assessment Year 2011–12) ITA No. 714/Mum/2021 (Assessment Year 2013–14) ITA No. 707/Mum/2021 (Assessment Year 2015–16) Ms. Priya Mohan Gurnani The DCIT 2101, Moraj Cass Grande, Central Circle –5(2), 1908, 19th Floor, Air India Plot no. 57, Sector 17, Vs. Koperkhairne, Building, Nariman Point, Navi Mumbai 400 709 Mumbai-400 021 (Appellant) (Respondent) PAN No. AACPG 8826 C Assessee by Mr. CA Pradip Kapasi, AR Revenue by Mr. Manojkumar Sinha SR DR Page 1 of 100 ITA no.707,…

Priya Mohan Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 717/MUM/2021[2016-17]Status: DisposedITAT Mumbai08 Nov 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 716/Mum/2021 (Assessment Year 2011–12) ITA No. 714/Mum/2021 (Assessment Year 2013–14) ITA No. 707/Mum/2021 (Assessment Year 2015–16) Ms. Priya Mohan Gurnani The DCIT 2101, Moraj Cass Grande, Central Circle –5(2), 1908, 19th Floor, Air India Plot no. 57, Sector 17, Vs. Koperkhairne, Building, Nariman Point, Navi Mumbai 400 709 Mumbai-400 021 (Appellant) (Respondent) PAN No. AACPG 8826 C Assessee by Mr. CA Pradip Kapasi, AR Revenue by Mr. Manojkumar Sinha SR DR Page 1 of 100 ITA no.707,…

Priya Mohan Gurnani, Navi Mumbai vs. Cy CIT-CC-5(2), Mumbai

ITA 716/MUM/2021[2011-12]Status: DisposedITAT Mumbai08 Nov 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 716/Mum/2021 (Assessment Year 2011–12) ITA No. 714/Mum/2021 (Assessment Year 2013–14) ITA No. 707/Mum/2021 (Assessment Year 2015–16) Ms. Priya Mohan Gurnani The DCIT 2101, Moraj Cass Grande, Central Circle –5(2), 1908, 19th Floor, Air India Plot no. 57, Sector 17, Vs. Koperkhairne, Building, Nariman Point, Navi Mumbai 400 709 Mumbai-400 021 (Appellant) (Respondent) PAN No. AACPG 8826 C Assessee by Mr. CA Pradip Kapasi, AR Revenue by Mr. Manojkumar Sinha SR DR Page 1 of 100 ITA no.707,…

Priya Mohan Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 715/MUM/2021[2010-11]Status: DisposedITAT Mumbai08 Nov 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 716/Mum/2021 (Assessment Year 2011–12) ITA No. 714/Mum/2021 (Assessment Year 2013–14) ITA No. 707/Mum/2021 (Assessment Year 2015–16) Ms. Priya Mohan Gurnani The DCIT 2101, Moraj Cass Grande, Central Circle –5(2), 1908, 19th Floor, Air India Plot no. 57, Sector 17, Vs. Koperkhairne, Building, Nariman Point, Navi Mumbai 400 709 Mumbai-400 021 (Appellant) (Respondent) PAN No. AACPG 8826 C Assessee by Mr. CA Pradip Kapasi, AR Revenue by Mr. Manojkumar Sinha SR DR Page 1 of 100 ITA no.707,…

Priya Mohan Gurnanai, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 708/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Nov 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 716/Mum/2021 (Assessment Year 2011–12) ITA No. 714/Mum/2021 (Assessment Year 2013–14) ITA No. 707/Mum/2021 (Assessment Year 2015–16) Ms. Priya Mohan Gurnani The DCIT 2101, Moraj Cass Grande, Central Circle –5(2), 1908, 19th Floor, Air India Plot no. 57, Sector 17, Vs. Koperkhairne, Building, Nariman Point, Navi Mumbai 400 709 Mumbai-400 021 (Appellant) (Respondent) PAN No. AACPG 8826 C Assessee by Mr. CA Pradip Kapasi, AR Revenue by Mr. Manojkumar Sinha SR DR Page 1 of 100 ITA no.707,…

Priya Mohan Gurnanai, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

ITA 707/MUM/2021[2015-16]Status: DisposedITAT Mumbai08 Nov 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 132Section 139Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA No. 716/Mum/2021 (Assessment Year 2011–12) ITA No. 714/Mum/2021 (Assessment Year 2013–14) ITA No. 707/Mum/2021 (Assessment Year 2015–16) Ms. Priya Mohan Gurnani The DCIT 2101, Moraj Cass Grande, Central Circle –5(2), 1908, 19th Floor, Air India Plot no. 57, Sector 17, Vs. Koperkhairne, Building, Nariman Point, Navi Mumbai 400 709 Mumbai-400 021 (Appellant) (Respondent) PAN No. AACPG 8826 C Assessee by Mr. CA Pradip Kapasi, AR Revenue by Mr. Manojkumar Sinha SR DR Page 1 of 100 ITA no.707,…

Madhabi Puri Buch, Mumbai vs. CIT (Appeals) 55, Mumbai

In the result, the appeals filed by both the assessees are allowed

ITA 644/MUM/2023[2013-14]Status: DisposedITAT Mumbai18 May 2023AY 2013-14

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 143(3)Section 154Section 22Section 23Section 23(1)(a)Section 23(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘I’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 645/Mum/2023 (A.Y. 2013-14) Vs. Assessing Officer Dhaval Jitendra Buch 602, Signia Pearl Int. Tax Ward- G Block, Bandra Kurla 1(3)(1) Complex, Bandra East Room No. 1809 Mumbai-400 051. Air India Building Nariman Point PAN : AADPB6761G Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 644/Mum/2023 (A.Y. 2013-14) Vs. Assessing Officer Madhabi Puri Buch 602, Signia Pearl Int. Tax Ward- G Block, Bandra Kurla 1(3)(1) Complex, Bandra East Room No. 1809 Mumbai-400 051. Air India B…

Mora] Finanz Corporation, Navi Mumbai vs. DCIT Central Cirle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 155/MUM/2022[2012-13]Status: DisposedITAT Mumbai08 Dec 2022AY 2012-13

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.153, 154 & 155/MUM/2022 (A.Ys: 2010-11, 2011-12 & 2012-13) Moraj Finanz Corporation v. DCIT – Central Circle – 5(2) C/7 Big Splash, 1st Floor Room No. 1908, 19th Floor Turbhe Road, Vashi Air India Building Navi Mumbai-400705 Nariman Point Mumbai – 400 021 PAN: AAKFM5831H (Appellant) (Respondent) Assessee Represented by : Shri Pradip N. Kapasi Department Represented by : Smt. Mahita Nair Date of Hearing : 15.09.2022 Date of Pronouncement : 08.12.2…

Moraj Finanz Corporation, Navi Mumbai vs. Dclt Central Cirle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 154/MUM/2022[2011-12]Status: DisposedITAT Mumbai08 Dec 2022AY 2011-12

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.153, 154 & 155/MUM/2022 (A.Ys: 2010-11, 2011-12 & 2012-13) Moraj Finanz Corporation v. DCIT – Central Circle – 5(2) C/7 Big Splash, 1st Floor Room No. 1908, 19th Floor Turbhe Road, Vashi Air India Building Navi Mumbai-400705 Nariman Point Mumbai – 400 021 PAN: AAKFM5831H (Appellant) (Respondent) Assessee Represented by : Shri Pradip N. Kapasi Department Represented by : Smt. Mahita Nair Date of Hearing : 15.09.2022 Date of Pronouncement : 08.12.2…

Moraj Finanz Corporation, Navi Mumbai vs. DCIT, Central Circle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 153/MUM/2022[2010-11]Status: HeardITAT Mumbai08 Dec 2022AY 2010-11

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs.153, 154 & 155/MUM/2022 (A.Ys: 2010-11, 2011-12 & 2012-13) Moraj Finanz Corporation v. DCIT – Central Circle – 5(2) C/7 Big Splash, 1st Floor Room No. 1908, 19th Floor Turbhe Road, Vashi Air India Building Navi Mumbai-400705 Nariman Point Mumbai – 400 021 PAN: AAKFM5831H (Appellant) (Respondent) Assessee Represented by : Shri Pradip N. Kapasi Department Represented by : Smt. Mahita Nair Date of Hearing : 15.09.2022 Date of Pronouncement : 08.12.2…

The DCIT, Central Circle-1, Baroda vs. Shri Dhaval D. Patel, Baroda

In the result, the file is being restored to the Ld

ITA 1461/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad10 Nov 2022AY 2014-15
For Appellant: Shri Sunil Talati, A.RFor Respondent: Shri Atul Pandey, Sr. D.R
Section 23(1)(a)Section 24

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member IT(SS)A No. 207/Ahd/2018 Assessment Year 2013-14 The DCIT, Shri Dhaval D. Central Circle-1, Patel, Aayakar Bhavan, Vs 901, Arundeep, Race Course Circle-1, Race Course Circle, Baroda-390007 Vadodara-390007 (Appellant) PAN: AEKPP4961R (Respondent) Assessment Year 2014-15 The DCIT, Shri Dhaval D. Central Circle-1, Patel, Aayakar Bhavan, Vs 901, Arundeep, Race Course Circle-1, Race Course Circle, Baroda-390007 Vadodara-390007 (Appellant) PAN: AEKPP4961R (Respondent) Ass…

Asfa Technologies & Bpo Pvt. Ltd., Chennai vs. ITO Corporate Ward 1(4), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1893/CHNY/2018[2013-14]Status: DisposedITAT Chennai29 Jul 2022AY 2013-14

Bench: Shri Mahavir Singh, Vice- & Shri G. Manjunatha

For Appellant: Ms. Hema Bhupal, JCITFor Respondent: 26.07.2022
Section 119Section 119(2)Section 23Section 23(1)Section 23(1)(c)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद%य के सम" BEFORE SHRI MAHAVIR SINGH, VICE-PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./ I. T. A. No.1893/Chny/2018 (&नधा'रणवष' / Assessment Year : 2013-14) M/s. Asfa Technologies & BPO Pvt. Ltd vs. The Income Tax Officer, 406, Shivalaya Building, Block ‘A’ Corporate Ward-1(4) Ethiraj Salai, Egmore, Chennai. Chennai-600 008. PAN: AADCA 1212C (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. R.Viswanathan, C.A अपीलाथ" क" ओरसे/ Appellant by : Ms. Hema…

SushamSingla v. CIT (76 Taxmann.com 349) — Cited in 21 Judgments | BharatTax