Section 88E of the Income Tax Act

70 judgments on BharatTax turn on Section 88E.

Judgments on Section 88E

D.C.I.T Cir - 3, Kolkata vs. M/S Jaroli Vincom Pvt Ltd, Kolkata

In the result, both appeal of Revenue is dismissed and that of assessee’s CO is dismissed as infructous

ITA 877/KOL/2013[2006-07]Status: DisposedITAT Kolkata16 Dec 2015AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Waseem Ahmed

Section 143(3)Section 43(5)Section 43(5)(d)

K.B. Capital Markets (P) Ltd., Kolkata vs. DCIT, Circle - 6, Kolkata

In the result, the appeal of revenue as well as that of the assessee, both are partly allowed

ITA 607/KOL/2011[2007-08]Status: DisposedITAT Kolkata05 Nov 2015AY 2007-08

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Akkal Dudhwewala, ACAFor Respondent: Shri P. K. Chakraborty, JCIT, Sr. DR
Section 143(3)Section 14ASection 35(1)(ii)Section 80G

DCIT, Circle - 6, Kolkata vs. M/S. K. B. Capital Ltd., Kolkata

In the result, the appeal of revenue as well as that of the assessee, both are partly allowed

ITA 582/KOL/2011[2007-08]Status: DisposedITAT Kolkata05 Nov 2015AY 2007-08

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Akkal Dudhwewala, ACAFor Respondent: Shri P. K. Chakraborty, JCIT, Sr. DR
Section 143(3)Section 14ASection 35(1)(ii)Section 80G

ACIT, Cir.4(2), Mumbai vs. Vikabh Securities Pvt. Ltd., Mumbai

The appeal of the Revenue is dismissed

ITA 5806/MUM/2013[2007-08]Status: DisposedITAT Mumbai14 Oct 2015AY 2007-08

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2007-08 Acit, M/S Vikabh Securities Pvt. Cir.4(2), Ltd. बनाम/ Room No.642, 6Th Floor, 14-B, Khatau Building Vs. Aayakar Bhavan, M.K.Road Annex, A.D. Marg, Mumbai-400020 Mumbai-400023 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacb3469P Ms. R.M. Madhavi-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By Shri Harsh Bnuta

Section 115JSection 87(1)Section 88E

Mukesh Brokerage and Financial India Ltd, Mumbai vs. DCIT RG 4(3), Mumbai

The appeal of the assessee is allowed for statistical purposes only

ITA 3184/MUM/2012[2007-08]Status: DisposedITAT Mumbai13 Oct 2015AY 2007-08

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year 2007-08 M/S Mukesh Brokerage & D.C.I.T., Financial India Ltd. Range-4(3), बनाम/ 102/C, Mittal Tower, 210 Room No.649, 6Th Floor, Vs. Nariman Point, Aayakar Bhavan, M.K. Marg, Mumbai-400021 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Alspp0106H

Section 154Section 88E

Pawan Kumar Aggarwal vs. Commissioner of Income Tax

ITA/199/2014HC Delhi06 May 2014
Section 143Section 143(1)Section 154Section 154(1)(b)Section 88E

Commissioner of Income Tax - II vs. M/S Mbl & Co. Ltd

The appeal is dismissed

ITA/1181/2011HC Delhi17 May 2013
For Appellant: Mr N.P. Sahni, Sr. Standing CounselFor Respondent: Mr Salil Aggarwal, Mr Ajay Wadhwa and
Section 115JSection 260ASection 87Section 88E

Commissioner of Income Tax - II vs. M/S Mbl & Co. Ltd

The appeal is dismissed

ITA/573/2012HC Delhi17 May 2013
For Appellant: Mr N.P. Sahni, Sr. Standing CounselFor Respondent: Mr Salil Aggarwal, Mr Ajay Wadhwa and
Section 115JSection 260ASection 87Section 88E

Commissioner Income Tax vs. BLB Ltd

ITA/1878/2010HC Delhi03 Dec 2010
Section 2Section 43BSection 88E

CIT vs. Blb Ltd

ITA - 1878 / 2010HC Delhi03 Dec 2010
Section 2Section 43BSection 88E