1. Awadhesh Pratap Singh Abdul Rehman & Bros. v. CIT

83 Taxmann 160Reported decision1995#18342 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Judgments citing 1. Awadhesh Pratap Singh Abdul Rehman & Bros. v. CIT

M/S Silvex & Co. (India) Ltd., Jaipur vs. Income Tax Officer, Ward-7-2, Jaipur

In the result, the appeals are partly allowed

ITA 901/JPR/2018[2012-13]Status: DisposedITAT Jaipur28 Oct 2022AY 2012-13
For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a
Section 145(3)Section 40

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 900 & 901/JP/2018 fu/kZkj.ko"kZ@AssessmentYears :2011-12 & 2012-13 cuke M/s Silvex & Company (India) Income Tax Officer, Ltd., Vs. Ward-7(2), G1-35 to 37, 47 & 48 EPIP, Jaipur. Jewellery Zone, Sitapura Industrial Area, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJCS 4492 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@…

M/S Silvex & Co. (India) Ltd., Jaipur vs. Income Tax Officer, Ward-7-2, Jaipur

In the result, the appeals are partly allowed

ITA 900/JPR/2018[2011-12]Status: DisposedITAT Jaipur28 Oct 2022AY 2011-12
For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a
Section 145(3)Section 40

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 900 & 901/JP/2018 fu/kZkj.ko"kZ@AssessmentYears :2011-12 & 2012-13 cuke M/s Silvex & Company (India) Income Tax Officer, Ltd., Vs. Ward-7(2), G1-35 to 37, 47 & 48 EPIP, Jaipur. Jewellery Zone, Sitapura Industrial Area, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJCS 4492 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@…

ACIT, Meerut vs. M/S Arihant Pulication (India) Ltd., Meerut

The appeals of the Revenue are dismissed

ITA 5405/DEL/2013[2010-11]Status: DisposedITAT Delhi16 Jun 2017AY 2010-11

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

Section 145(3)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘A’, New Delhi Before : Shri I.C. Sudhir, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 5405/Del./2013 & 6640/Del./2014 Assessment Year: 2010-11 & 2011-12 A.C.I.T., Circle 1, vs. Arihant Publication (India) Ltd., Meerut. 24-26, Kalindi Colony, T.P. Nagar, (Appellant) Meerut. (PAN – AAECA 7236R) (Respondent) Assessee by Shri S.K. Jain, Sr. DR Revenue by Shri Deepak Kapoor, Advocate Date of Hearing 24.05.2017 Date of Pronouncement 16.06.2017 ORDER Per L.P. Sahu, A.M.: These two appeals by the Revenue are directed against the orders of ld. CIT(A),…

ACIT, Meerut vs. M/S. Mastermind Publication (India) P. Ltd., Meerut

In the result, appeal of the revenue is dismissed

ITA 6641/DEL/2014[2010-11]Status: DisposedITAT Delhi15 Mar 2016AY 2010-11

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi

For Appellant: Sh. Bharat Bhushan Garg, Sr. DRFor Respondent: Sh. O.P. Supara, Sr. Adv
Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES, NEW DELHI (CIRCUIT BENCH AT MEERUT) BEFORE SHRI I.C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.129/Del/2015 (Asstt. Year: 2011-12) ACIT, Mastermind Publication (India) Pvt. Ltd, Circle-1, 40, Jai Devi Nagar, Vs. Meerut Garh Road, Meerut PAN:AADCM3466G (Appellant) (Respondent) CO No.195 /Del/2015 (Asstt. Year: 2010-11) Mastermind Publication (India) Pvt. Ltd, ACIT, 40, Jai Devi Nagar, Circle-1, Vs. Garh Road, Meerut Meerut PAN:AADCM3466G (Appellant) (Respondent) Date of hearing 18/12/2015 Date of pronouncement 15/03/2016…

Addl. CIT, Meerut vs. M/S. Meerut Development Authority, Meerut

In the result, the appeal filed by the Revenue stands statistically allowed

ITA 5381/DEL/2013[2010-11]Status: DisposedITAT Delhi09 Mar 2016AY 2010-11

Bench: Shri J.S. Reddy & Smt. Beena Pillai

Section 11Section 12ASection 13Section 143(3)Section 144(4)Section 145(3)

…DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER & SMT. BEENA PILLAI, JUDICIAL MEMBER I.T.A .No.-5381/Del/2013 (ASSESSMENT YEAR-2010-11) Addl. CIT vs Meerut Development Authority Range-1, Aayakar Bhawan Vikas Bhawan Bhainsali Ground Civil Lines Meerut Meerut AAALM0124D Department by None Assessee by Sh. Kapil Goel, Adv. Date of Hearing 16.02.2016 Date of Pronouncement 09.03.2016 ORDER PER BEENA PILLAI, JUDICIAL MEMBER: The present appeal is filed by the Revenue against the order passed by the ld. CIT(A)’s-Meerut on 31/07/2013 for A.Y. 2010-11 on the following grounds of appeal: 1. “Wh…

1. Awadhesh Pratap Singh Abdul Rehman & Bros. v. CIT (83 Taxmann 160) — Cited in 5 Judgments | BharatTax