Vimoni India (P) Ltd. v. DCIT

143 Taxmann.com 136Reported decision2012#13421 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

section 80ib(2)section 2(29ba)section 35acpreliminary expensesfirst proviso to section 147section 151(1)infrastructure facilitybeyond four yearsmaterial facts necessary for assessmentsection 80icsection 80ibkelvinator

Judgments citing Vimoni India (P) Ltd. v. DCIT

Deputy Commissioner of Income Tax Circle 5 1, Bhopal, Bhopal Madhya Pradesh vs. Mapaex Remedies Pvt Ltd, Bhopal Madhya Pradesh

Appeals are dismissed

ITA 510/IND/2024[2017-18]Status: DisposedITAT Indore10 Sept 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 147Section 148Section 80

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.444/Ind/2024 (AY:2016-17) MAPAEX Remedies Pvt. Ltd. DCIT / ACIT बनाम/ E-7, HIG, 500, 2(1), Vs. Arera Colony, Bhopal Bhopal (PAN: AAECM2274P) (Assessee/Appellant) (Revenue/Respondent) ITA No. 509/Ind/2024 (AY:2016-17) DCIT, Mapaex Remedies Pvt. Ltd. बनाम/ Circle 5(1), E-7, HIG, 500, Vs. Bhopal Arera Colony, Bhopal (PAN: AAECM2274P) (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Nema, Sr. Adv. with Shri Gagan Ti…

Deputy Commissioner of Income Tax Circle - 5(1), Bhopal, Bhopal Madhya Pradesh vs. Mapaex Remedies Pvt Ltd, Bhopal Madhya Pradesh

Appeals are dismissed

ITA 509/IND/2024[2016-17]Status: DisposedITAT Indore10 Sept 2024AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 147Section 148Section 80

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.444/Ind/2024 (AY:2016-17) MAPAEX Remedies Pvt. Ltd. DCIT / ACIT बनाम/ E-7, HIG, 500, 2(1), Vs. Arera Colony, Bhopal Bhopal (PAN: AAECM2274P) (Assessee/Appellant) (Revenue/Respondent) ITA No. 509/Ind/2024 (AY:2016-17) DCIT, Mapaex Remedies Pvt. Ltd. बनाम/ Circle 5(1), E-7, HIG, 500, Vs. Bhopal Arera Colony, Bhopal (PAN: AAECM2274P) (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Nema, Sr. Adv. with Shri Gagan Ti…

Deputy Commissioner of Income Tax, Circle -5(1), Bhopal, Madhya Pradesh vs. Mapaex Remedies Pvt. Ltd., Bhopal Madhya Pradesh

Appeals are dismissed

ITA 508/IND/2024[2012-13]Status: DisposedITAT Indore10 Sept 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 147Section 148Section 80

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.444/Ind/2024 (AY:2016-17) MAPAEX Remedies Pvt. Ltd. DCIT / ACIT बनाम/ E-7, HIG, 500, 2(1), Vs. Arera Colony, Bhopal Bhopal (PAN: AAECM2274P) (Assessee/Appellant) (Revenue/Respondent) ITA No. 509/Ind/2024 (AY:2016-17) DCIT, Mapaex Remedies Pvt. Ltd. बनाम/ Circle 5(1), E-7, HIG, 500, Vs. Bhopal Arera Colony, Bhopal (PAN: AAECM2274P) (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Nema, Sr. Adv. with Shri Gagan Ti…

Ms Mapaex Remedies Pvt Ltd, Bhopal vs. ACIT 2 (1) Bhopal, Bhopal Madhya Pradesh

Appeals are dismissed

ITA 489/IND/2024[2017-18]Status: DisposedITAT Indore10 Sept 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 147Section 148Section 80

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.444/Ind/2024 (AY:2016-17) MAPAEX Remedies Pvt. Ltd. DCIT / ACIT बनाम/ E-7, HIG, 500, 2(1), Vs. Arera Colony, Bhopal Bhopal (PAN: AAECM2274P) (Assessee/Appellant) (Revenue/Respondent) ITA No. 509/Ind/2024 (AY:2016-17) DCIT, Mapaex Remedies Pvt. Ltd. बनाम/ Circle 5(1), E-7, HIG, 500, Vs. Bhopal Arera Colony, Bhopal (PAN: AAECM2274P) (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Nema, Sr. Adv. with Shri Gagan Ti…

Ms Mapaex Remedies Pvt Ltd, Bhopal vs. ACIT 2 (1) Bhopal, Bhopal

Appeals are dismissed

ITA 486/IND/2024[2012-13 ]Status: DisposedITAT Indore10 Sept 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 147Section 148Section 80

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.444/Ind/2024 (AY:2016-17) MAPAEX Remedies Pvt. Ltd. DCIT / ACIT बनाम/ E-7, HIG, 500, 2(1), Vs. Arera Colony, Bhopal Bhopal (PAN: AAECM2274P) (Assessee/Appellant) (Revenue/Respondent) ITA No. 509/Ind/2024 (AY:2016-17) DCIT, Mapaex Remedies Pvt. Ltd. बनाम/ Circle 5(1), E-7, HIG, 500, Vs. Bhopal Arera Colony, Bhopal (PAN: AAECM2274P) (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Nema, Sr. Adv. with Shri Gagan Ti…

Mapaex Remedies Pvt Ltd, Bhopal vs. The DCIT -2- (1), Bhopal

Appeals are dismissed

ITA 444/IND/2024[2016-17]Status: DisposedITAT Indore10 Sept 2024AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 147Section 148Section 80

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.444/Ind/2024 (AY:2016-17) MAPAEX Remedies Pvt. Ltd. DCIT / ACIT बनाम/ E-7, HIG, 500, 2(1), Vs. Arera Colony, Bhopal Bhopal (PAN: AAECM2274P) (Assessee/Appellant) (Revenue/Respondent) ITA No. 509/Ind/2024 (AY:2016-17) DCIT, Mapaex Remedies Pvt. Ltd. बनाम/ Circle 5(1), E-7, HIG, 500, Vs. Bhopal Arera Colony, Bhopal (PAN: AAECM2274P) (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Nema, Sr. Adv. with Shri Gagan Ti…

ACIT Circle-2(I), Bhopal vs. Mapaaex Remedies (P) Ltd., Bhopal

In the result, this appeal of revenue is dismissed

ITA 214/IND/2019[2014-15]Status: DisposedITAT Indore26 Dec 2022AY 2014-15

Bench: Shri Chandra Mohan Garg & Shri B.M. Biyaniassessment Year 2014-15 Acit, Circle -2(1) Mapaaex Remedies Pvt. Ltd. Bhopal Hig-500, E-7, Arera Colony, Bhopal Vs. (Appellant / Revenue) (Respondent / Assessee) Pan No. Aaecm 2274 P Revenue By Shri Ashish Porwal, Sr. Dr Revenue By Shri Sumit Nema, Sr. Adv & Gagan Tiwari, Adv. Date Of Hearing 17.11.2022 Date Of Pronouncement 26.12.2022

Section 143(2)Section 143(3)Section 153ASection 2Section 80Section 80I

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year 2014-15 ACIT, Circle -2(1) Mapaaex Remedies Pvt. Ltd. Bhopal HIG-500, E-7, Arera Colony, Bhopal Vs. (Appellant / Revenue) (Respondent / Assessee) PAN No. AAECM 2274 P Revenue by Shri Ashish Porwal, Sr. DR Revenue by Shri Sumit Nema, Sr. Adv & Gagan Tiwari, Adv. Date of Hearing 17.11.2022 Date of Pronouncement 26.12.2022 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 06.12.2018 p…

Vimoni India (P) Ltd. v. DCIT (143 Taxmann.com 136) — Cited in 7 Judgments | BharatTax