Trib.) (ii). Jitendra Chandralal Navlani v. Union of India

80 Taxmann.com 107High Court#16135 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 361,886 Indian tax judgments — from 2018 to 2022.

Judgments citing Trib.) (ii). Jitendra Chandralal Navlani v. Union of India

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7724/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Jun 2022AY 2008-09

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “E"BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09) Income Tax Officer – 23(3)(2) v. M/s. Sandhya Enterprises Room No. 119, 1st Floor 107, A-Wing, Rizvi Chamber Matru Mandir, Tardev Road Hill Road, Bandra (W) Mumbai – 400 007 Mumbai –400050 PAN: ACHFS3893C (Appellant) (Respondent) C.O.No. 65 & 66/MUM/2021 [ARISING OUT OF ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09)] M/s. Sandhya Enterprises v. Income Tax Officer – 23(3)(2) 107, A-Wing, Rizvi Chamb…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7723/MUM/2019[2007-08]Status: DisposedITAT Mumbai28 Jun 2022AY 2007-08

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “E"BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09) Income Tax Officer – 23(3)(2) v. M/s. Sandhya Enterprises Room No. 119, 1st Floor 107, A-Wing, Rizvi Chamber Matru Mandir, Tardev Road Hill Road, Bandra (W) Mumbai – 400 007 Mumbai –400050 PAN: ACHFS3893C (Appellant) (Respondent) C.O.No. 65 & 66/MUM/2021 [ARISING OUT OF ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09)] M/s. Sandhya Enterprises v. Income Tax Officer – 23(3)(2) 107, A-Wing, Rizvi Chamb…

Deputy Commissioner of Income Tax, Pune vs. M/S. Amdocs Development Centre India Pvt.Ltd, Pune

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 398/PUN/2017[2011-12]Status: DisposedITAT Pune03 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 376/Pun/2017 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri P.J. Pardiwalla &
Section 10ASection 10A(7)Section 143(2)Section 234BSection 80ISection 92C

…आयकर अपील"य अ"धकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No. 376/PUN/2017 "नधा"रण वष" / Assessment Year : 2011-12 Amdocs Development Centre India LLP (as a successor of Amdocs Development Centre India Private Limited) (as a successor of Amdocs Business Services Private Limited) 6th Floor, Tower-2, Cybercity, Magarpatta, Hadapsar, Pune-411 013. PAN : AAECA5803G .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of…

Amdocs Development Centre India LLP (Successor of Amdocs Development Centre India P Ltd.), Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 376/PUN/2017[2011-12]Status: DisposedITAT Pune03 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 376/Pun/2017 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri P.J. Pardiwalla &
Section 10ASection 10A(7)Section 143(2)Section 234BSection 80ISection 92C

…आयकर अपील"य अ"धकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No. 376/PUN/2017 "नधा"रण वष" / Assessment Year : 2011-12 Amdocs Development Centre India LLP (as a successor of Amdocs Development Centre India Private Limited) (as a successor of Amdocs Business Services Private Limited) 6th Floor, Tower-2, Cybercity, Magarpatta, Hadapsar, Pune-411 013. PAN : AAECA5803G .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of…

Ipsos Research P. Ltd, Mumbai vs. DCIT CIT Cir 10(1)(1), Mumbai

ITA 1517/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Apr 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Nishant Thakkar & JasminFor Respondent: Jayant Kumar Ld. CIT DR &
Section 234ASection 40

…Calcutta High Court 06/06/2016] (iii) Subhlakshmi Vanijya (P) Ltd. Vs. CIT [60 Taxmnan.com 60 Kolkata Tribunal 30/07/2015] (iv) Maruti Suzuki India Ltd. Vs. DCIT [72 Taxmann.com 164 Delhi Tribunal 21/07/2016] (v) Jitendra Chandralal Navlani Vs Union of India [80 Taxmann.com 107 Bombay High Court 08/06/2016] 6.1 We have carefully considered the rival contentions and perused relevant material on record. At the outset, it is noted that the assessee, by way of additional ground of appeal, has raised a pertinent legal ground which goes to the root of the matter and questions the very validity of the assessment procee…

Ipsos Research P.Ltd, Mumbai vs. Addl CIT Cir 11(2), Mumbai

ITA 1177/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Apr 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Nishant Thakkar & JasminFor Respondent: Jayant Kumar Ld. CIT DR &
Section 234ASection 40

…Calcutta High Court 06/06/2016] (iii) Subhlakshmi Vanijya (P) Ltd. Vs. CIT [60 Taxmnan.com 60 Kolkata Tribunal 30/07/2015] (iv) Maruti Suzuki India Ltd. Vs. DCIT [72 Taxmann.com 164 Delhi Tribunal 21/07/2016] (v) Jitendra Chandralal Navlani Vs Union of India [80 Taxmann.com 107 Bombay High Court 08/06/2016] 6.1 We have carefully considered the rival contentions and perused relevant material on record. At the outset, it is noted that the assessee, by way of additional ground of appeal, has raised a pertinent legal ground which goes to the root of the matter and questions the very validity of the assessment procee…

Trib.) (ii). Jitendra Chandralal Navlani v. Union of India (80 Taxmann.com 107) — Cited in 6 Judgments | BharatTax