Bombay High Court
Pr. Commissioner Of Income Tax-4 vs Dhyan Stock Broking Pvt Ltd on 19 December, 2018
Author: M.S.Sanklecha
Bench: Akil Kureshi, M.S.Sanklecha
Priya Soparkar 1 57, 61 to 63, 71, 74, 78,79, 82, 84, 85, 87 to 94 itxa-o
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INCOME TAX APPEAL NO.1888 OF 2013
The Commissioner of Income Tax-4 ... Appellant
V/s.
M/s India Capital Markets Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.850 OF 2014
Commissioner of Income Tax-4 ... Appellant
V/s.
Shri Upendra K. Doshi ... Respondent
WITH
INCOME TAX APPEAL NO.869 OF 2014
Commissioner of Income Tax-4 ... Appellant
V/s.
Shri Upendra K. Doshi ... Respondent
WITH
INCOME TAX APPEAL NO.1056 OF 2014
The Commissioner of Income Tax-4 ... Appellant
V/s.
D.P.Vora Securities Private Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.772 OF 2015
The Commissioner of Income Tax-4 ... Appellant
V/s.
M/s Bakliwal Investment ... Respondent
WITH
INCOME TAX APPEAL NO.1240 OF 2015
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Priya Soparkar 2 57, 61 to 63, 71, 74, 78,79, 82, 84, 85, 87 to 94 itxa-o
Pr. Commissioner of Income Tax-4 ... Appellant
V/s.
M/s Harish Chandra Gutt & Co. Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1036 OF 2016
Pr. Commissioner of Income Tax-4 ... Appellant
V/s.
M/s Dhyan Stock Broking Pvt. Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.26 OF 2017
WITH
INCOME TAX APPEAL NO.27 OF 2017
Pr. Commissioner of Income Tax-22 ... Appellant
V/s.
Legal Heir of Late Anirudh K. Desai ... Respondent
WITH
INCOME TAX APPEAL NO.127 OF 2017
Pr. Commissioner of Income Tax-24 ... Appellant
V/s.
M/s Om Trinetri Builders and Contractors ... Respondent
WITH
INCOME TAX APPEAL NO.584 OF 2017
Pr. Commissioner of Income Tax-28 ... Appellant
V/s.
M/s Indu Constructions ... Respondent
WITH
INCOME TAX APPEAL NO.677 OF 2017
Pr. Commissioner of Income Tax-20 ... Appellant
V/s.
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Priya Soparkar 3 57, 61 to 63, 71, 74, 78,79, 82, 84, 85, 87 to 94 itxa-o
Smt. Shweta Anish Birawat ... Respondent
WITH
INCOME TAX APPEAL NO.833 OF 2017
Pr. Commissioner of Income Tax-24 ... Appellant
V/s.
M/s Right Channel Constructions ... Respondent
WITH
INCOME TAX APPEAL NO.874 OF 2017
Pr. Commissioner of Income Tax-19 ... Appellant
V/s.
Shri Ajit Singh Chawla (HUF) ... Respondent
WITH
INCOME TAX APPEAL NO.932 OF 2017
Pr. Commissioner of Income Tax ... Appellant
V/s.
Shine Star Impex Pvt Ltd ... Respondent
WITH
INCOME TAX APPEAL NO.936 OF 2017
Pr. Commissioner of Income Tax-19 ... Appellant
V/s.
Smt. Sujata N. Shah ... Respondent
WITH
INCOME TAX APPEAL NO.1140 OF 2017
Pr. Commissioner of Income Tax-19 ... Appellant
V/s.
Smt. Aakanksha R. Shah ... Respondent
WITH
INCOME TAX APPEAL NO.1153 OF 2017
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Priya Soparkar 4 57, 61 to 63, 71, 74, 78,79, 82, 84, 85, 87 to 94 itxa-o
Pr. Commissioner of Income Tax-19 ... Appellant
V/s.
M/s Modern Breach Candy Apts. CHS Ltd. ... Respondent
WITH
INCOME TAX APPEAL NO.1530 OF 2017
Pr. Commissioner of Income Tax-27 ... Appellant
V/s.
Jyoti Controls ... Respondent
WITH
INCOME TAX APPEAL NO.163 OF 2018
Commissioner of Income Tax-24 ... Appellant
V/s.
Lovely Fragrances ... Respondent
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Ms.Padma Divakar for the Appellants in all the appeals.
Mr.Atul Jasani for the Respondents in ITXA Nos.1888 of 2013,
584 of 2017, 677 of 2017
Mr.Ruturaj Gurjar i/by Mr.Mihir Naniwadekar for the Respondent
in ITXA No.1240 of 2015.
Ms.Neelam Jadhav for the Respondent in ITXA No.936 of 2017.
Mr.Tanmay Phadke i/by Mr.Jitendra Singh for the Respondent in
ITXA No.1153 of 2017.
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CORAM : AKIL KURESHI AND
M.S.SANKLECHA, JJ.
DATE : DECEMBER 19, 2018. P.C.:-
1. These Appeals under Section 260-A of the Income Tax Act, ::: Uploaded on - 21/12/2018 ::: Downloaded on - 25/12/2018 21:25:40 ::: Priya Soparkar 5 57, 61 to 63, 71, 74, 78,79, 82, 84, 85, 87 to 94 itxa-o 1961 (the Act) challenge the orders passed by the Income Tax Appellate Tribunal (the Tribunal).
2. Ms. Padma Divakar, learned Counsel appearing for the Revenue states that she has been instructed not to press these appeals. This for the reason that the tax effect in each of these appeals is less than Rs.50 lakhs as provided in CBDT Circular No.3 of 2018 dated 11th July, 2018.
3. Accordingly, all these Appeals are dismissed as not pressed.
4. Refund of Court Fees, as per Rules.
(M.S.SANKLECHA,J.) (AKIL KURESHI,J.) ....
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