Tab Leather Works v. ACIT

23 Taxmann.com 58Reported decision2012#19984 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Judgments citing Tab Leather Works v. ACIT

Marvel Drugs Pvt Ltd., Mumbai vs. ITO-6(3)(3), Mumbai

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

ITA 3626/MUM/2023[2006-07]Status: DisposedITAT Mumbai27 Feb 2024AY 2006-07

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhailassessment Year: 2006-07 M/S. Marvel Drugs Pvt. Ito 6(3)(3), Ltd., Aayakar Bhavan, 20, Nagin Mahal, Vs. Mumbai – 400 020 82 Vn Road, Mumbai – 400 020 Pan: Aaacm4655N (Appellant) (Respondent) Present For: Assessee By : Shri Surendra Nijsure, A.R. Revenue By : Smt Mahita Nair, Sr. D.R. Date Of Hearing : 21.02.2024 Date Of Pronouncement : 27/02/.2024 O R D E R Per : Sandeep Singh Karhail: 1. The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order Dated 11/08/2023 Passed Under Section 250 Of The Income Tax Act, 1961 (“The Act”) By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [“Learned Cit(A)”], For The Assessment Year 2006-07, Which In Turn Arose From The Penalty Order Dated 26/03/2013 Passed Under Section 271(1)(C) Of The Act.

For Appellant: Shri Surendra Nijsure, A.RFor Respondent: Smt Mahita Nair, Sr. D.R

Section 143(3)Section 250Section 271(1)(c)Section 274Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Assessment Year: 2006-07 M/s. Marvel Drugs Pvt. ITO 6(3)(3), Ltd., Aayakar Bhavan, 20, Nagin Mahal, Vs. Mumbai – 400 020 82 VN Road, Mumbai – 400 020 PAN: AAACM4655N (Appellant) (Respondent) Present for: Assessee by : Shri Surendra Nijsure, A.R. Revenue by : Smt Mahita Nair, Sr. D.R. Date of Hearing : 21.02.2024 Date of Pronouncement : 27/02/.2024 O R D E R Per : Sandeep Singh Karhail, Judicial Member: 1. The present appeal has been filed by the assessee cha…

Marvel Drugs P. Ltd, Mumbai vs. ACIT 6(3), Mumbai

In the result, all the three appeals of the assessee are partly allowed for statistical purposes

ITA 1089/MUM/2010[2004-05]Status: DisposedITAT Mumbai20 May 2019AY 2004-05

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2006-07

For Appellant: Shri Nishant Thakkar, A.RFor Respondent: Shri D.G. Pansari, D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2004-05 Assessment Year: 2005-06 Assessment Year: 2006-07 M/s. Marvel Drugs Pvt. ACIT 6(3), Ltd., Aayakar Bhavan, 20 Nagin Mahal, Mumbai Vs. 82 Veer Nariman Point, Churchgate, Mumbai – 400 020 PAN: AAACM4655N (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. Shri Hiten Chande, A.R. Revenue by : Shri D.G. Pansari, D.R. Date of Hearing : 21.02.2019 Date of Pronouncement : 20.05.2019 O R D E R Per Rajesh Kumar, Accountant…

Haldor Topsoe (I) Pvt Ltd, New Delhi vs. DCIT, New Delhi

In the result, the appeal is partly allowed

ITA 654/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Dec 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Anadee Nath Misshra

For Appellant: Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CAFor Respondent: Sh. Sanjay I. Bara, CIT (DR)

Section 10ASection 154Section 271(1)(c)Section 92C

…ITA No.-654/Del/2015. Haldor Topsoe India Pvt. Ltd., New Delhi. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘I-1’: NEW DELHI) BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 654/Del/2015 (Assessment Year: 2010-11) Haldor Topsoe India Pvt. Ltd., Deputy Commissioner of Income Elegance Tower, 2nd floor, Vs. Tax, Jasola District Centre, Circle 10(1), New Delhi-110025. New Delhi. PAN No: AABCH7781F APPELLANT RESPONDENT Assessee by : Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CA Revenue by : Sh. Sanjay I. Bara, CIT (DR) ORDER PER: ANADEE NATH MISSH…

Kgl Network (P) Ltd., Delhi vs. ACIT, Circle- 14(2), New Delhi

ITA 301/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Jul 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Priyansh Jain, C.A. &For Respondent: Shri Vijay Verma, CIT-D.R

Section 234ASection 40Section 40A(3)Section 44B

…// FIT FOR PUBLICATION // A.M. J.M. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.301/Del./2018 Assessment Year 2014-2015 M/s. KGL Network (P) Ltd., Delhi – 110 037. PAN AACCK8195R The ACIT, Circle-14(2), Vs C/o. M/s. RRA Tax India, New Delhi. D-28, South Extension, Part-I, New Delhi – 110 049. (Appellant) (Respondent) Shri Ashwani Taneja, Advocate, Shri Saurabh Goyal, C.A. For Assessee : Shri Priyansh Jain, C.A. & Shri Anil Sharma & Ms. M. Poorva. For Revenue : Shri Vijay Verma, CIT-D.R. Date of Heari…