Trib.), Priya Savina Murzello v. Deputy Commissioner of Income-tax

148 Taxmann.com 472Income Tax Appellate Tribunal2023#22631 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 139(1)Section 154 Section 90 Section 143(1)Section 115JB Section 128 Section 139(5)Section 143(3)

Issues it is cited on

foreign tax credit section 90 section 154 section 139(1)section 139 section 143(1)section 13 section 143 prescribed section 14 india

Judgments citing Trib.), Priya Savina Murzello v. Deputy Commissioner of Income-tax

Dipti Jagdish Satwani, Mumbai vs. AO, Mumbai

In the result, the appeal by the Assessee is treated as allowed for statistical purposes

ITA 3669/MUM/2025[2023-24]Status: DisposedITAT Mumbai30 Sept 2025AY 2023-24

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri V. BalajiFor Respondent: Shri Annavaran Kosuri

Section 143(1)Section 143(1)(a)Section 154Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Dipti Jagdish Satwani Flat 402, Moru Mahal Building, Dr. Ambedkar Road, Bandra West, S.O. Mumbai - 400050. Maharashtra. [PAN:DKKPS4789B] …………. Appellant Vs Income Tax Officer, Ward 23(1)(1), Mumbai Mumbai – 400012. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri V. Balaji For the Respondent/Department : Shri Annavaran Kosuri Date Conclusion of hearing : 25.09.2025 Pronouncement of order : 30.09.2025 O R D E R [ Per Rahul Chaudhary, Judicial Member: 1…

Excelsoft Technologies Limited, Mysore vs. DCIT, Circle-1(1), Mysore

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2191/BANG/2024[2020-21]Status: DisposedITAT Bangalore13 Jan 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Prakash Chand Yadavassessment Year: 2020-21

For Appellant: Shri Bibhuti Ram Krishna, CAFor Respondent: Shri V. Parithivel, Jt.CIT (DR)(ITAT), Bengaluru

Section 115JSection 139(1)Section 143(1)Section 143(3)Section 154Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment year: 2020-21 Excelsoft Technologies Ltd., Vs. The Deputy Commissioner 1-B, Hootagalli Industrial Area, of Income Tax, Mysore – 570 018. Circle 1(1), PAN: AAACE 7999R Mysore. APPELLANT RESPONDENT Appellant by : Shri Bibhuti Ram Krishna, CA Respondent by : Shri V. Parithivel, Jt.CIT (DR)(ITAT), Bengaluru. Date of hearing : 19.12.2024 Date of Pronouncement : 13.01.2025 O R D E R Per Prashant Maharishi, Vice President 1. This appeal is filed by Excelsof…

Faisul Ramon Nagel, Mumbai vs. Income Tax Officer, International Tax Ward 3(3)(1), Mumbai

In the result, ITA No.1248/Mum/2024 is allowedfor statistical purpose

ITA 1248/MUM/2024[2020-21]Status: DisposedITAT Mumbai27 Jun 2024AY 2020-21

Bench: Shri Narendra Kumar Billaiya & Shri Anikesh Banerjee

For Appellant: Shri Nimesh VoraFor Respondent: Shri Anil Sant, Addl. CIT DR

Section 139(1)Section 139(5)Section 143(1)Section 154oSection 244ASection 250Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA 1248/Mum/2024 (Assessment year: 2020-21) Faisul Ramon Nagel vs ITO, International Tax Ward 3(3)(1), 9th Floor, Maker Chambers Mumbai, Room No.1615, 16th Floor, Nariman Point, Mumbai-400 Air India Building, Mumbai 0021 Pan : CDAPN2575C APPELLANT RESPONDENT Assessee by : Shri Nimesh Vora Respondent by : Shri Anil Sant, Addl. CIT DR Date of hearing : 26/06/2024 Date of pronouncement : 27/ 06/2024 O R D E R PER ANIKESH BANERJEE, J.M: Instant appeal…