Tokhem Enterprises v. Income-tax Officer, Ward 20(3)(1), Mumbai

132 ITD 375Income Tax Appellate Tribunal2011#22390 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2020.

Also reported as

144 TTJ 256

Judgments citing Tokhem Enterprises v. Income-tax Officer, Ward 20(3)(1), Mumbai

ACIT(It), Circle - 1(1), Kolkata vs. M/S. Gifford LLP, London

Appeals are dismissed

ITA 405/KOL/2018[2011-12]Status: DisposedITAT Kolkata12 Feb 2020AY 2011-12

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 143(2)Section 143(3)

…10 to 2011-12 ACIT(IT) Cir-1(1), Kol. Vs M/s Gifford LLP Page 13 miscellaneous application. In this regard our attention was drawn by the ld. DR to the following decision : i) Tokhem Enterprises v. Income-tax Officer, Ward 20(3)(1), Mumbai, reported in [2011] 132 ITD 375 (Mumbai )/[2012] 144 TTJ 256 (Mumbai) ii) Vyline Glass Works Ltd. V. Assistant Commissioner of Wealth-tax, Co. CircleIII(4), Chennai reported in [2015] 231 Taxman 535 (Madras)/[2015] 373 ITR 355 (Madras)/[2015]281 CTR 317 (Madras). 16. In the aforesaid decision it was held that in a miscellaneous application new ground not set forth in the memora…

ACIT(It), Circle - 1(1), Kolkata vs. M/S. Gifford LLP, London

Appeals are dismissed

ITA 404/KOL/2018[2010-11]Status: DisposedITAT Kolkata12 Feb 2020AY 2010-11

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 143(2)Section 143(3)

…10 to 2011-12 ACIT(IT) Cir-1(1), Kol. Vs M/s Gifford LLP Page 13 miscellaneous application. In this regard our attention was drawn by the ld. DR to the following decision : i) Tokhem Enterprises v. Income-tax Officer, Ward 20(3)(1), Mumbai, reported in [2011] 132 ITD 375 (Mumbai )/[2012] 144 TTJ 256 (Mumbai) ii) Vyline Glass Works Ltd. V. Assistant Commissioner of Wealth-tax, Co. CircleIII(4), Chennai reported in [2015] 231 Taxman 535 (Madras)/[2015] 373 ITR 355 (Madras)/[2015]281 CTR 317 (Madras). 16. In the aforesaid decision it was held that in a miscellaneous application new ground not set forth in the memora…

ACIT(It), Circle - 1(1), Kolkata vs. M/S. Gifford LLP, London

Appeals are dismissed

ITA 403/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Feb 2020AY 2009-10

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 143(2)Section 143(3)

…10 to 2011-12 ACIT(IT) Cir-1(1), Kol. Vs M/s Gifford LLP Page 13 miscellaneous application. In this regard our attention was drawn by the ld. DR to the following decision : i) Tokhem Enterprises v. Income-tax Officer, Ward 20(3)(1), Mumbai, reported in [2011] 132 ITD 375 (Mumbai )/[2012] 144 TTJ 256 (Mumbai) ii) Vyline Glass Works Ltd. V. Assistant Commissioner of Wealth-tax, Co. CircleIII(4), Chennai reported in [2015] 231 Taxman 535 (Madras)/[2015] 373 ITR 355 (Madras)/[2015]281 CTR 317 (Madras). 16. In the aforesaid decision it was held that in a miscellaneous application new ground not set forth in the memora…

Tokhem Enterprises v. Income-tax Officer, Ward 20(3)(1), Mumbai (132 ITD 375) — Cited in 3 Judgments | BharatTax