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“Section 15(1)(1)”

Section References (mined)Section 15Section 15(1)(1)3 judgments

EMERALD ALCHYMICUS PRIVATE LIMITED ,MUMBAI vs. DCIT, CIRCLE 15(1)(1), MUMBAI

In the result, above captioned appeals filed by the assessee are allowed for statistical purposes

ITA 1424/MUM/2025[2016-17]Status: DisposedITAT Mumbai28 Apr 2025AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Sri Pankaj Soni, Adv a/w Ms. S. Shanmugam,ARsFor Respondent: Sri Biswanath Das, (CIT DR)
Section 147Section 148Section 148ASection 14ASection 270ASection 68Section 69A

IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT

EMERALD ALCHYMICUS PRIVATE LIMITED ,MUMBAI vs. DCIT, CIRCLE 15(1)(1), MUMBAI

In the result, above captioned appeals filed by the assessee are allowed for statistical purposes

ITA 1423/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Apr 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Sri Pankaj Soni, Adv a/w Ms. S. Shanmugam,ARsFor Respondent: Sri Biswanath Das, (CIT DR)
Section 147Section 148Section 148ASection 14ASection 270ASection 68Section 69A

IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT

EMERALD ALCHYMICUS PRIVATE LIMITED ,MUMBAI vs. DCIT, CIRCLE 15(1)(1), MUMBAI

In the result, above captioned appeals filed by the assessee are allowed for statistical purposes

ITA 1422/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Apr 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Sri Pankaj Soni, Adv a/w Ms. S. Shanmugam,ARsFor Respondent: Sri Biswanath Das, (CIT DR)
Section 147Section 148Section 148ASection 14ASection 270ASection 68Section 69A

IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT