Trib.) and (iii) ACIT v. Ms. Asha P. Kedia

SHAILESH ASALRAJ JAIN,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, MUMBAI 20, MUMBAI

In the result, the appeal of the assessee is allowed

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2018-19

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2018-19 Shailesh Asalraj Jain, Pr. CIT, Mumbai 20, 904, 9th floor, Rushabh Tower, Room No. 418, 4th floor, Vs. Tarabaug Compound, Piramal Chambers, Lalbaug, Lovelane, Mazgaon, Parel, Mumbai-400010. Mumbai-400012. PAN NO. AACPJ 2952 N Appellant Respondent Assessee by : Mr. Devendra Jain : Mr. Solgy Jose T. Kottaram, CIT-DR Revenue by : 03/12/2025 Date of Hearing : 24/02/2026 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by th…

ANKITA BADAL MITTAL,MUMBAI vs. WARD 3(3)(1), MUMBAI, MUMBAI

In the result, the appeal filed by the assessee stands partly allowed

Bench: Shri Sandeep Gosain

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No. 5484/Mum/2025 A.Y: 2017-18 Ankita Badal Mittal Vs ITO 3(3)(1) 16th Floor, B-Wing Mittal Aayakar Bhavan Tower, Mumbai GPO, Mumbai. Mumbai – 400021 PAN – AJIPM9266F (Appellant) (Respondent) Assessee by Shri Nitesh Joshi a/w CA Chintan Ghelani, CA Revenue by Shri Harendra Verma, Sr. DR Date of Hearing 29.10.2025 Date of Pronouncement 16.12.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeal has been filed by the assessee challenging the impugned order dt. 15.07.2025 passed under section 2…

PARESH HIRALAL SHAH ,MUMBAI vs. INCOME TAX OFFICER WARD 34(3)(2), MUMBAI

In the result, the CO filed by the Assessee is allowed, whereas the appeal filed by the Revenue stands dismissed

Bench: Shri Narender Kumar Choudhryassessment Year: 2018-19 Mr. Paresh Hiralal Shah, Income Tax Officer, 302, Shree Krishna Sadan, Ward 34(3)(2), Paranjpe Scheme No.2, (Assessment Unit Subhash Road, Vile Parle East, Vs. Income Tax Department) Mumbai – 400 057 Kautilya Bhavan, Pan: Albps7761C Bandra Kurla Complex, Bandra (East), Maharashtra - 400051 (Appellant) (Respondent) Present For: Assessee By : Shri Shashi Bekal, Ld. A.R. Revenue By : Shri Vikas Chandra, Ld. Sr. D.R. Date Of Hearing : 10.11.2025 Date Of Pronouncement : 10.11.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 20.06.2025, Impugned Herein, Passed By The National Faceless Appeal Center (Nfac)/ Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2018-19. 2. In The Instant Case, Though The Notice U/S 148A(D) Of The Act Was Issued Within 3 Years From The End Of The Relevant Assessment Year, However, It Is Admitted That The Notice U/S 148 Of The Act Was 2 Mr. Paresh Hiralal Shah

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2018-19 Mr. Paresh Hiralal Shah, Income Tax Officer, 302, Shree Krishna Sadan, Ward 34(3)(2), Paranjpe Scheme No.2, (assessment Unit Subhash Road, Vile Parle East, Vs. Income Tax Department) Mumbai – 400 057 Kautilya Bhavan, PAN: ALBPS7761C Bandra Kurla Complex, Bandra (East), Maharashtra - 400051 (Appellant) (Respondent) Present for: Assessee by : Shri Shashi Bekal, Ld. A.R. Revenue by : Shri Vikas Chandra, Ld. Sr. D.R. Date of Hearing : 10.11.2025 Date of Pronouncement : 10.11.…

SHABBIR TAHERI ,MUMBAI vs. INCOME TAX OFFICER, INT TAX WARD-4(1)(1), MUMBAI, MUMBAI

In the result, appeal of the assessee is allowed

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1574/Mum/2025 Assessment Year: 2018-19 Shabbir Taheri Income tax Officer, Int. Tax Room No. 39, 4th Floor Ward – 4(1)(1), Mumbai Vs Yusuf Building Opposite Ashoka Shopping Centre L T Marg Mumbai - 400002 [PAN: ABQPT1226N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Dhaval Shah & Ms. Tisha Bagh, A/Rs Revenue by : Shri Krishna Kumar, Sr. D/R सुनवाई की तारीख/Date of Hearing : 01/10/2025 घोष…

APTIVA MIDDLE EAST FZE,UNITED ARAB EMIRATES vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 1(1)(2), INTERNATIONAL TAXATION, MUMBAI, MUMBAI

In the result, appeal is allowed

…{ "clean_text": "। आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई ।\nIN THE INCOME TAX APPELLATE TRIBUNAL\n“I” BENCH, MUMBAI\nBEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT\n&\nSHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER\nI.T.A. No. 1221/Mum/2025\n Assessment Year: 2018-19\nAptivaa Middle East EZE\nC/o Aptivaa Consulting Solutions Private Limited\nAddress: 91 Springboard, 74 Techno Park\n74/11, Cross Rd C, Opp. Gate No. 2\nMIDC Seepz, Andheri East\nMumbai - 400093\n[PAN: AAWCA5297L]\nअपीलार्थी/ (Appellant)\nVs\nDeputy Commissioner of\nIncome Tax, Circle – 1(1)(2),\nInternational Taxation,\nMumbai\n\nप्रत्यर्थ…