“Section 3(4)”

Section References (mined)Section 3Section 3(4)4 judgments

DCIT,CIRCLE-5(1)(1), AAYAKAR BHAWAN vs. COFFER CONSTRUCTION TECHNOLOGY PVT. LTD., TARDEO

ITA 3046/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Oct 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Mihir Naniwadekar & Shri Rohan Deshpande, A/RFor Respondent: Shri Krishna Kumar, Sr. D/R

circumstances of the case and in law, the CIT(A) has erred in not appreciating that actual cost as defined in the section 3(4) of the Income Tax Act, shall mean the actual cost to the assessee (incurred) for acquisition of the asset and accordingly, the cost of acquisition

M/S.G.S. ATWAL & CO.(ENGG)(P)LTD,KOLKATA vs. DCIT, CIR-11(1), KOLKATA

In the result, both the appeals of the assessee are dismissed

ITA 1009/KOL/2023[2018-19]Status: DisposedITAT Kolkata29 Apr 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri Soumitra Choudhury, Advocate & ShriFor Respondent: Shri B. K. Singh, JCIT, Sr. DR

Section 139(1)Section 143(1)Section 143(3)Section 201Section 36(1)(va)

such notification, by reason of section 3(3), property, movable and immovable, belonging to the person notified stood attached and, by reason of section 3(4), could be dealt with by the Custodian in such manner as the Special Court directed. Any person aggrieved by notification under section 3

M/S.G.S. ATWAL & CO.(ENGG) (P)LTD.,KOLKATA vs. DCIT, CIR-11(1), KOLKATA

In the result, both the appeals of the assessee are dismissed

ITA 1008/KOL/2023[2017-18]Status: DisposedITAT Kolkata29 Apr 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri Soumitra Choudhury, Advocate & ShriFor Respondent: Shri B. K. Singh, JCIT, Sr. DR

Section 139(1)Section 143(1)Section 143(3)Section 201Section 36(1)(va)

TATA AIA LIFE INSURANCE COMPANY LIMITED ,MUMBAI vs. PRINCIPLE COMM. OF INCOME TAX,RANE-8, MUMBAI

In the result, appeal of the assessee is allowed

ITA 1285/MUM/2022[2017-2018]Status: DisposedITAT Mumbai31 Oct 2022AY 2017-2018

Section 115Section 143(3)Section 253Section 263Section 44

defined under section 2(11) of the Insurance Act, 1938 (the Insurance Act'). Further, it is submitted that as per the provisions of section 3(4)(h) of the Insurance Act, the license granted by the IRDAI to assessee would be cancelled if it carries on any business other than