T.A No.4609/Mum2014 M/s Leo Duct Engineers & Consultants Ltd. CIT v. Enviro Control Associated Pvt. Ltd.

225 Taxmann 79High Court2014#23872 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 250 Section 11 Section 11(2)Section 11/12 Section 139(4)Section 254(1)Section 40A(2)Section 40A(2)(a)

Judgments citing T.A No.4609/Mum2014 M/s Leo Duct Engineers & Consultants Ltd. CIT v. Enviro Control Associated Pvt. Ltd.

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…

VIRBALA KIRITKUMAR PATEL,VADODARA vs. THE DY.CIT, CIRCLE-5 PRESENT JURISDICTION CIRCLE-2(1)(1), VADODARA

In the result, the appeal of the assessee is allowed

ITA 1213/AHD/2024[2009-10]Status: DisposedITAT Ahmedabad23 Jun 2025AY 2009-10

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri B. P. Srivastava, Sr. DR

Section 250Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1213/Ahd/2024 (Assessment Year: 2009-10) Virbala Kiritkumar Patel, Vs. Deputy Commissioner of 44, Meghdoot Society, Karelibaug Income Tax, Vadodara-390018 Circle-5, Baroda (Present Jurisdiction Circle2(1)(1), Vadodara) [PAN No.ADFPP0275Q] (Appellant) .. (Respondent) Appellant by : Shri Biren Shah, A.R. Respondent by: Shri B. P. Srivastava, Sr. DR 18.06.2025 Date of Hearing Date of Pronouncement 23.06.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This ap…

DCIT 8(2), MUMBAI vs. LEO DUCT ENGINEERS AND CONSULTANTS LTD, MUMBAI

Appeal of the Revenue is dismissed

ITA 4609/MUM/2014[2010-11]Status: DisposedITAT Mumbai26 Feb 2016AY 2010-11

Bench: The Assessing Officer.

Section 143(1)Section 143(2)Section 40A(2)(b)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,ए,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जी.एस. प"नू, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before, Shri G.S. Pannu, Accountant Member and Shri Joginder Singh, Judicial Member Assessment Year: 2010-11 DCIT(OSD)-892), M/s Leo Duct Engineers and Room No.218, 2nd Floor, Consultants Ltd. बनाम/ Aayakar Bhavan, 603,604, 605 Shalimar Vs. M.K.Road, Morya Park, Off. Link Road, Mumbai-400020 Andheri (West) Mumbai-400053 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACL9470G "नधा"रती क" ओर से / Assessee by Shri Madhur Agrawal Shri Aarsi P…