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“Section 66(8)”

Section References (mined)Section 66Section 66(8)8 judgments

Judgments citing Section 66(8)

ACIT Central Circle-3, Thane vs. Arun Kumar Pillai, Bengaluru

In the result, the appeal filed by the Revenue is dismissed for statistical purpose

ITA 1942/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 May 2025AY 2017-18

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Nishchit GandhiFor Respondent: DR. K. R. Subhash (CIT DR)
Section 127Section 139(1)Section 143(2)Section 153ASection 153CSection 2(22)(e)Section 250

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). 24.4 The appeals and references cannot be made to a High Court only

ACIT, Central Circle -3, Thane vs. Arun Kumar Pillai, Bengaluru

In the result, the appeal filed by the Revenue is dismissed for statistical purpose

ITA 1941/MUM/2025[2016-17]Status: DisposedITAT Mumbai26 May 2025AY 2016-17

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Nishchit GandhiFor Respondent: DR. K. R. Subhash (CIT DR)
Section 127Section 139(1)Section 143(2)Section 153ASection 153CSection 2(22)(e)Section 250

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). 24.4 The appeals and references cannot be made to a High Court only

Asst Commissioner of Income Tax, Central Circle -3, Thane vs. Arun Kumar Pillai, Bengaluru

In the result, the appeal filed by the Revenue is dismissed for statistical purpose

ITA 1940/MUM/2025[2015-16]Status: DisposedITAT Mumbai26 May 2025AY 2015-16

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Nishchit GandhiFor Respondent: DR. K. R. Subhash (CIT DR)
Section 127Section 139(1)Section 143(2)Section 153ASection 153CSection 2(22)(e)Section 250

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). 24.4 The appeals and references cannot be made to a High Court only

ACIT-2(1)(1), Mumbai vs. Bank of Baroda (E- Vijaya Bank), Mumbai

In the result, all the appeals filed by the Revenue are dismissed for statistical

ITA 2784/MUM/2024[2010-11]Status: DisposedITAT Mumbai30 Jul 2024AY 2010-11

Bench: Shri Narendra Kumar Billaiya, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri S. Ananthan &For Respondent: Shri R. A. Dhyani
Section 127Section 250

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). 24.4 The appeals and references cannot be made to a High Court only

ACIT-2(1)(1), Mumbai vs. Bank of Baroda (E- Vijaya Bank), Mumbai

In the result, all the appeals filed by the Revenue are dismissed for statistical

ITA 2782/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Jul 2024AY 2016-17

Bench: Shri Narendra Kumar Billaiya, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri S. Ananthan &For Respondent: Shri R. A. Dhyani
Section 127Section 250

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). 24.4 The appeals and references cannot be made to a High Court only

ACIT-2(1)(1), Mumbai vs. Bank of Baroda (E- Vijaya Bank), Mumbai

In the result, all the appeals filed by the Revenue are dismissed for statistical

ITA 2781/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 Jul 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri S. Ananthan &For Respondent: Shri R. A. Dhyani
Section 127Section 250

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). 24.4 The appeals and references cannot be made to a High Court only

DCIT-3(4), Mumbai vs. M/S Union of Bank of India, Mumbai

In the result, appeals are returned and for statistical purposes are dismissed

ITA 1720/MUM/2023[2016-17]Status: DisposedITAT Mumbai21 Dec 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm M/S Union Bank Of India (Erstwhile Andhra Bank) Dcit-3(4) 29Th Floor, Centre-1, Central Accounts Dept. 6Th Floor, Union Bank Bhavan, World Trade Centre, Vs. 239, Vidhan Bhavan Marg, Cuffe Parade, Mumbai-400 005 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) M/S Union Bank Of India (Erstwhile Andhra Bank) Dcit-3(4) 29Th Floor, Centre-1, Central Accounts Dept. 6Th Floor, Union Bank Bhavan, World Trade Centre, Vs. Cuffe Parade, 239, Vidhan Bhavan Marg, Mumbai-400 005 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) Pan No. Aaacu0564G

For Appellant: Shri S Ananthan CAFor Respondent: Shri Ankush Kapoor, CIT DR
Section 143(3)

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). (IV) The appeals and references cannot be made to a High Court only

M/S Union Bank of India (E-Andhra Bank), Mumbai vs. DCIT Circle-1(1), Hyderabad

In the result, appeals are returned and for statistical purposes are dismissed

ITA 1675/MUM/2023[2016-17]Status: DisposedITAT Mumbai21 Dec 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm M/S Union Bank Of India (Erstwhile Andhra Bank) Dcit-3(4) 29Th Floor, Centre-1, Central Accounts Dept. 6Th Floor, Union Bank Bhavan, World Trade Centre, Vs. 239, Vidhan Bhavan Marg, Cuffe Parade, Mumbai-400 005 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) M/S Union Bank Of India (Erstwhile Andhra Bank) Dcit-3(4) 29Th Floor, Centre-1, Central Accounts Dept. 6Th Floor, Union Bank Bhavan, World Trade Centre, Vs. Cuffe Parade, 239, Vidhan Bhavan Marg, Mumbai-400 005 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) Pan No. Aaacu0564G

For Appellant: Shri S Ananthan CAFor Respondent: Shri Ankush Kapoor, CIT DR
Section 143(3)

with the expression "in relation with any State, the High Court of that State" provided in the definition of the "High Court" in Section 66(8) (under the present 1961 Act, it is Section 269). (IV) The appeals and references cannot be made to a High Court only