“Section 26(3)”

Section References (mined)Section 26Section 26(3)3 judgments

TATA CHEMICALS LIMITED,MUMBAI vs. PCIT-2 , MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 Dec 2024AY 2017-18

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeassessment Year: 2017-18 Tata Chemicals Limited Pcit-2, Mumbai

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Pushkaraj Bhangepatil, Sr. DR

Section 143(3)Section 144C(5)Section 26(3)Section 263Section 36(1)(iii)

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE

BHAGWANT EDUCATION FOUNDATION ,DELHI vs. ACIT, CIRCLE EXEMTION 1(1), DELHI

Appeal is allowed for statistical purposes

ITA 290/DEL/2022[2016-17]Status: DisposedITAT Delhi24 Jan 2024AY 2016-17

Bench: Shri G.S. Pannu & Shri Anubhav Sharma

Section 12ASection 143(3)Section 24(4)Section 26(3)

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”: NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI

DCIT CENTRAL CIRCLE-2(3), MUMBAI vs. M/S ASIAN STAR COMPANY LTD, MUMBAI

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2778/MUM/2022[2012-13]Status: DisposedITAT Mumbai23 May 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm M/S Asian Star Company Ltd. Dcit, Central Circle-2(3) Room No.803, 8Th Floor, 114-C, Mitta Court, Pratishtha Bhavan, Vs. M.K. Road, Churchgate, Nariman Point, Mumbai-400 020 Mumbai-400 021 (Appellant) (Respondent) Pan No. Aaaca4856B Assessee By : Shri Suchek Anchaliya, Ms. Vaishali More, Ars Revenue By : Smt. Shailja Rai, Cit Dr Date Of Hearing: 28.02.2023 Date Of Pronouncement : 23.05.2023

For Appellant: Shri Suchek AnchaliyaFor Respondent: Smt. Shailja Rai, CIT DR

Section 133ASection 143Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM M/s