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“Section 40(2)(ia)”

Section References (mined)Section 40Section 40(2)(ia)6 judgments

MR. SHEKHAR DADARKAR PROP. M/S S.D. CONSTRUCTION ,MUMBAI vs. ACIT-31(1) , MUMBAI

In the result, all the above appeals are allowed for statistical purposes

ITA 3415/MUM/2024[2013-14]Status: DisposedITAT Mumbai24 Oct 2024AY 2013-14

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2007-08 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14

For Appellant: Shri Ashish A. Thakurdesai & Sunil Desai,CAsFor Respondent: Shri B.P. Ramesh,Sr.DR
Section 143(3)Section 40Section 40(2)(ia)

further examination and verification at the level of AO whether the payees have disclosed these payments as receipts in their respective returns. To section 40(2)(ia) with an observation that if the payees of the interest in above stated NBFCs have disclosed the said income in their respective returns

MR. SHEKHAR DADARKAR PROP. M/S S.D. CONSTRUCTION ,MUMBAI vs. ACIT-31(3) , MUMBAI

In the result, all the above appeals are allowed for statistical purposes

ITA 3413/MUM/2024[2011-12]Status: DisposedITAT Mumbai24 Oct 2024AY 2011-12

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2007-08 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14

For Appellant: Shri Ashish A. Thakurdesai & Sunil Desai,CAsFor Respondent: Shri B.P. Ramesh,Sr.DR
Section 143(3)Section 40Section 40(2)(ia)

further examination and verification at the level of AO whether the payees have disclosed these payments as receipts in their respective returns. To section 40(2)(ia) with an observation that if the payees of the interest in above stated NBFCs have disclosed the said income in their respective returns

MR SHEKHAR DADARKAR PROP. M/S S.D. CONSTRUCTION,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX-31(1), MUMBAI

In the result, all the above appeals are allowed for statistical purposes

ITA 3344/MUM/2024[2012-13]Status: DisposedITAT Mumbai24 Oct 2024AY 2012-13

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2007-08 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14

For Appellant: Shri Ashish A. Thakurdesai & Sunil Desai,CAsFor Respondent: Shri B.P. Ramesh,Sr.DR
Section 143(3)Section 40Section 40(2)(ia)

further examination and verification at the level of AO whether the payees have disclosed these payments as receipts in their respective returns. To section 40(2)(ia) with an observation that if the payees of the interest in above stated NBFCs have disclosed the said income in their respective returns

MR. SHEKHAR DADARKAR PROP. M/S. S.D.CONSTRUCTION ,MUMBAI vs. ASSTT. COMMISSIONER OF INCOME TAX 31(1), MUMBAI

In the result, all the above appeals are allowed for statistical purposes

ITA 3342/MUM/2024[2010-11]Status: DisposedITAT Mumbai24 Oct 2024AY 2010-11

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2007-08 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14

For Appellant: Shri Ashish A. Thakurdesai & Sunil Desai,CAsFor Respondent: Shri B.P. Ramesh,Sr.DR
Section 143(3)Section 40Section 40(2)(ia)

further examination and verification at the level of AO whether the payees have disclosed these payments as receipts in their respective returns. To section 40(2)(ia) with an observation that if the payees of the interest in above stated NBFCs have disclosed the said income in their respective returns

MR. SHEKHAR DADARKAR PROP. M/S. S.D CONSTRUCTION ,MUMBAI vs. ASSTT. COMMISSIONER OF INCOME TAX 31(1), MUMBAI

In the result, all the above appeals are allowed for statistical purposes

ITA 3341/MUM/2024[2009-10]Status: DisposedITAT Mumbai24 Oct 2024AY 2009-10

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2007-08 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14

For Appellant: Shri Ashish A. Thakurdesai & Sunil Desai,CAsFor Respondent: Shri B.P. Ramesh,Sr.DR
Section 143(3)Section 40Section 40(2)(ia)

further examination and verification at the level of AO whether the payees have disclosed these payments as receipts in their respective returns. To section 40(2)(ia) with an observation that if the payees of the interest in above stated NBFCs have disclosed the said income in their respective returns

MR. SHEKHAR DADARKAR PROP. OF M/S. S.D.CONSTRUCTION,MUMBAI vs. ACIT-31(1), MUMBAI

In the result, all the above appeals are allowed for statistical purposes

ITA 3339/MUM/2024[2007-08]Status: DisposedITAT Mumbai24 Oct 2024AY 2007-08

Bench: Smt. Beena Pillai & Shri Prabhash Shankarassessment Year: 2007-08 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14

For Appellant: Shri Ashish A. Thakurdesai & Sunil Desai,CAsFor Respondent: Shri B.P. Ramesh,Sr.DR
Section 143(3)Section 40Section 40(2)(ia)

further examination and verification at the level of AO whether the payees have disclosed these payments as receipts in their respective returns. To section 40(2)(ia) with an observation that if the payees of the interest in above stated NBFCs have disclosed the said income in their respective returns