T Vs Continental Wharehousing Corporation Nava Sheva Ltd. 374 ITR 645 (Bombay HC), CIT v. Kabul Chawla (

63 Taxmann.com 118Income Tax Appellate Tribunal#18137 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing T Vs Continental Wharehousing Corporation Nava Sheva Ltd. 374 ITR 645 (Bombay HC), CIT v. Kabul Chawla (

Ag-8 Ventures Ltd., Bhopal vs. ACIT, Central-1, Bhopal

In the result appeals of the Revenue bearing No

ITA 923/IND/2019[2014-15]Status: DisposedITAT Indore16 Feb 2021AY 2014-15

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 133ASection 143(3)Section 14ASection 153ASection 271(1)(c)Section 271ASection 40A(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A No.83,84,86,87,109,110/Ind/2019, Assessment Years: 2008-09, 2009-10, 2011-12, 2012-13, 2013- 14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 Vs. | 206, Shrishti Complex, Zone-ll, Bhopal M.P. Nagar, Bhopal (Revenue ) (Appellant) PAN No.AADCA1214E IT(SS)A No.90,91 & ITA No.922 &923/Ind/2019 Assessment Years: 2013-14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 206, Shrishti Complex, Vs. Zone-Il, M.P. Nagar, Bhopal Bhopal (Appellant) (Rev…

Ag-8 Ventures Ltd., Bhopal vs. ACIT, Central-1, Bhopal

In the result appeals of the Revenue bearing No

ITA 922/IND/2019[2013-14]Status: DisposedITAT Indore16 Feb 2021AY 2013-14

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 133ASection 143(3)Section 14ASection 153ASection 271(1)(c)Section 271ASection 40A(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A No.83,84,86,87,109,110/Ind/2019, Assessment Years: 2008-09, 2009-10, 2011-12, 2012-13, 2013- 14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 Vs. | 206, Shrishti Complex, Zone-ll, Bhopal M.P. Nagar, Bhopal (Revenue ) (Appellant) PAN No.AADCA1214E IT(SS)A No.90,91 & ITA No.922 &923/Ind/2019 Assessment Years: 2013-14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 206, Shrishti Complex, Vs. Zone-Il, M.P. Nagar, Bhopal Bhopal (Appellant) (Rev…

Rupali Bhavesh Gandhi, Mumbai vs. ACIT Cen Cir 38, Mumbai

In the result, appeals filed by assessee for all AYs are allowed

ITA 6576/MUM/2016[2009-10]Status: DisposedITAT Mumbai04 Oct 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri S.K. Mutsaddi (AR)For Respondent: Shri B. Pruseth (DR)
Section 132Section 143(2)Section 143(3)Section 14ASection 153ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “D”,MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.6574 to 6576/Mum/2016 (Assessment Year- 2007-08 to 2009-10) Mrs. Rupali Bhavesh Gandhi DCIT-CC-6(3), 19th Floor, Air India Building, C/o SKIL House, 209, Bank Street Cross Lane, Fort, Vs. Nariman Point, Mumbai-400023 Mumbai-400021. PAN: AEIPG4028E (Appellant) (Respondent) Assessee by : Shri S.K. Mutsaddi (AR) Revenue by : Shri B. Pruseth (DR) Date of hearing : 04.10.2017 Date of Pronouncement : 04.10.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SIN…

Rupali Bhavesh Gandhi, Mumbai vs. ACIT Cen Cir 38, Mumbai

In the result, appeals filed by assessee for all AYs are allowed

ITA 6574/MUM/2016[2007-08]Status: DisposedITAT Mumbai04 Oct 2017AY 2007-08

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri S.K. Mutsaddi (AR)For Respondent: Shri B. Pruseth (DR)
Section 132Section 143(2)Section 143(3)Section 14ASection 153ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “D”,MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.6574 to 6576/Mum/2016 (Assessment Year- 2007-08 to 2009-10) Mrs. Rupali Bhavesh Gandhi DCIT-CC-6(3), 19th Floor, Air India Building, C/o SKIL House, 209, Bank Street Cross Lane, Fort, Vs. Nariman Point, Mumbai-400023 Mumbai-400021. PAN: AEIPG4028E (Appellant) (Respondent) Assessee by : Shri S.K. Mutsaddi (AR) Revenue by : Shri B. Pruseth (DR) Date of hearing : 04.10.2017 Date of Pronouncement : 04.10.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SIN…

ACIT CC 3(4) Cen RG 3, Mumbai vs. Shibani S. Bhojwani, Mumbai

ITA 7365/MUM/2014[2008-09]Status: DisposedITAT Mumbai22 Jul 2016AY 2008-09
For Appellant: S/Shri Yogesh A.Thar & Chaitanya D. JoshiFor Respondent: Shri Manjunath Swamy-DR
Section 132Section 139(1)Section 143(3)Section 153(3)(a)Section 153ASection 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ई” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद,"याियक सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/7365/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" ACIT, Central Circle-3(4) Ms. Shibani S. Bhojwani 1st Floor, Samir Complex, Central Range-3 Vs. Mumbai. St. Andrews Road, Opp. Holy Family Hospital, Badra (…