Unish Jewellers v. ACIT

107 Taxmann.com 19Income Tax Appellate Tribunal2019#21920 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 12A Section 148 Section 35(1)(ii)

Judgments citing Unish Jewellers v. ACIT

ACIT-14(1)(2), Mumbai vs. Ashitkumar Gunvantrai Shah, Mumbai

In the result, appeal of the revenue and cross-objection filed by the assessee are dismissed

ITA 1914/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Nov 2024AY 2014-15

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailassessment Year: 2014-15

For Appellant: Shri Piyush ChhajedFor Respondent: Shri Manoj Kumar Singh, Sr. DR

Section 148Section 35(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Assessment Year: 2014-15 ACIT-14(1)(2), Mumbai Ashitkumar Gunvantrai Shah 372 A & B, Santabai Amre Marg Vs. Off 9T, Chembur, Mumbai- 400071. PAN: AAIPS 5086 N (Appellant) (Respondent) C.O. No.112/Mum/2024 (Arising out of ITA 1914/Mum/2024) Assessment Year: 2014-15 Ashitkumar Gunvantrai Shah ACIT-14(1)(2), Mumbai 372 A & B, Santabai Amre Vs. Marg Off 9T, Chembur, Mumbai-400071. PAN: AAIPS 5086 N (Appellant) (Respondent) Present for: Assessee by : Shri…

Ravindra K Reshamwala, Mumbai vs. The Deputy Comm. of Income Tax 17(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2649/MUM/2022[2014-15]Status: DisposedITAT Mumbai22 Feb 2023AY 2014-15

Bench: Shri Kuldip Singh() & Shri Amarjit Singh ()

Section 12ASection 143(2)Section 35Section 35(1)(ii)

…1 ITA 2649/Mum/2022 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH(JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 2649/Mum/2022 (Assessment year 2014-15) Shri Ravindra K Reshamwala vs The Deputy Commissioner of 7/A, Pil Court, 111, Maharshi Karve Income-tax 17(1), Kautilya Road, Churchgate, Mumbai-400 020 Bhawan, Bandra Kurla Complex PAN : AAAFR2227C Bandra (East), Mumbai-400 051 APPELLANT RESPONDENT Assessee represented by Shri Piyush Chajjad Department represented by Smt. Mahita Nair – Sr AR. CIT Date of hearing 13/02/2023 Date of pronouncement 21/…

Kitir Laxmichand Lapsia, Mumbai vs. ACIT 17(2), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1202/MUM/2020[2014-15]Status: DisposedITAT Mumbai15 Sept 2022AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhkirit Laxmichand Lapsia Vs. Acit-17(2) A-43, Bharat Thirth Chs, R.No. 137, Aayakar V. N. Purav Marg, Bhavan, M.K. Road, Chembur – 400 071 Mumbai - 400020

For Appellant: M.SubramaianFor Respondent: Tejinder Pal Singh Anand

Section 143(3)Section 148Section 35Section 35(1)(ii)

…ITA No.1202/Mum/2020 A.Y. 2014-15 1 Kirit Laxmichand Lapsia Vs. ACIT-17(2) IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Kirit Laxmichand Lapsia Vs. ACIT-17(2) A-43, Bharat Thirth CHS, R.No. 137, Aayakar V. N. Purav Marg, Bhavan, M.K. Road, Chembur – 400 071 Mumbai - 400020 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAAPL7289E Appellant .. Respondent Appellant by : M.Subramaian Respondent by : Tejinder Pal Singh Anand Date of Hearing 08.09.2022 Date of Pronouncement 15.09.2022 आदेश / O R D E R Per Amarjit Singh (A…