104 ITR 0655 (Ker.HC); 2. Commissioner of Income Tax, Agra v. Ram Chand Tilli Works

35 Taxmann.com 80High Court2013#15682 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2019.

Judgments citing 104 ITR 0655 (Ker.HC); 2. Commissioner of Income Tax, Agra v. Ram Chand Tilli Works

The ACIT Cen Cir-13, Mumbai vs. Shri Suresh V. Jain, Mumbai

Accordingly, ground raised by the revenue is dismissed

ITA 5091/MUM/2007[2005-2006]Status: DisposedITAT Mumbai10 Dec 2019AY 2005-2006

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 5091/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06)

For Appellant: Shri L. K. S. DehiyaFor Respondent: ShriRajiv Khandelwal
Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 5091/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06) Shri Suresh V. Jain, DCIT CC -13, C/o- Chandan Parmar& Old CGO Building, M. K. बिधम/ Co. Office No. 1, 3rd floor, Road, Mumbai-400 020 Chaman Chambers, Vs. Cinema Lane, Near Metro Cinema, Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./PAN No. AAUPJ3284B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : And आयकरअपीलसं./ I.T.A. No. 4198/Mum/2007 & Cross Objection No. 261/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06) DCIT CC -13, Sh…

Shri Saroj Kumar Poddar, Kolkata vs. DCIT, Circle - 6(1), Kolkata

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1695/KOL/2017[2014-15]Status: DisposedITAT Kolkata16 Nov 2018AY 2014-15

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Shri S.S.Godara, Jm] Assessment Year : 2014-15 Shri Saroj Kumar Poddar -Versus- D.C.I.T., Circle-6(1) Kolkata Kolkata (Pan: Aftpp 2386 N) (Appellant) (Respondent) For The Appellant: Shri J.D.Mistry, Sr.Counsel, Sri Ronak G.Doshi & Shri A.K.Gupta, Ar For The Respondent: Shri Girish Dave, Special Counsel & Shri P.K.Srihari, Cit Date Of Hearing : 21.08.2018. Date Of Pronouncement : 16.11.2018 Order Per J.Sudhakar Reddy, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The Commissioner Of Income Tax-(A)-2, Kolkata Dated 10.07..2017 Passed U/S 250 Of The Income Tax Act, 1961 (The ‘Act ‘) Relating To A.Y. 2014-15, Wherein The Order Passed By The Assessing Officer U/S 143(3) Of The Income Tax Act, 1961 (The ‘ Act’ ) Dated 30.12.2016 Was Confirmed.

For Appellant: Shri J.D.Mistry, Sr.Counsel, Sri Ronak G.Doshi &For Respondent: Shri Girish Dave, Special Counsel & Shri P.K.Srihari, CIT
Section 143(3)Section 250

…ITA No.1695/Kol/2017 Shri Saroj Kumar Poddar A.Y.2014-15 1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM & Shri S.S.Godara, JM] Assessment Year : 2014-15 Shri Saroj Kumar Poddar -versus- D.C.I.T., Circle-6(1) Kolkata Kolkata (PAN: AFTPP 2386 N) (Appellant) (Respondent) For the Appellant: Shri J.D.Mistry, Sr.Counsel, Sri Ronak G.Doshi & Shri A.K.Gupta, AR For the Respondent: Shri Girish Dave, Special Counsel & Shri P.K.Srihari, CIT Date of Hearing : 21.08.2018. Date of Pronouncement : 16.11.2018 ORDER PER J.SUDHAKAR REDDY, AM: This is an appeal filed by the as…

The Commissioner of Income Tax vs. Smt Meenakshi Devi Avaru

WTA/1/2015HC Karnataka30 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 27

…1/113 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF AUGUST 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA W.T.A.No.1/2015 C/W W.T.A.No.2/2015, W.T.A.No.3/2015, W.T.A.No.4/2015, W.T.A.No.5/2015, W.T.A.No.6/2015, W.T.A.No.3/2014, W.T.A.No.1/2014 & W.T.A.No.2/2014 W.T.A. No.1/2015 Between: 1. The Commissioner of Income Tax C.R. Building, Queens Road Bangalore-560001. 2. Wealth Tax Officer Ward-7(1), Bangalore. …Appellants (By Mr. E.I. Sanmathi, Advocate) And: 1. Smt. Meenakshi De…

The Commissioner of Income Tax-III vs. Smt.Kamakshi Devi

WTA/2/2014HC Karnataka30 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 27

…1/113 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF AUGUST 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA W.T.A.No.1/2015 C/W W.T.A.No.2/2015, W.T.A.No.3/2015, W.T.A.No.4/2015, W.T.A.No.5/2015, W.T.A.No.6/2015, W.T.A.No.3/2014, W.T.A.No.1/2014 & W.T.A.No.2/2014 W.T.A. No.1/2015 Between: 1. The Commissioner of Income Tax C.R. Building, Queens Road Bangalore-560001. 2. Wealth Tax Officer Ward-7(1), Bangalore. …Appellants (By Mr. E.I. Sanmathi, Advocate) And: 1. Smt. Meenakshi De…

The Commissioner of Income Tax vs. Smt Meenakshi Devi Avaru

WTA/6/2015HC Karnataka30 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 27

…1/113 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF AUGUST 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA W.T.A.No.1/2015 C/W W.T.A.No.2/2015, W.T.A.No.3/2015, W.T.A.No.4/2015, W.T.A.No.5/2015, W.T.A.No.6/2015, W.T.A.No.3/2014, W.T.A.No.1/2014 & W.T.A.No.2/2014 W.T.A. No.1/2015 Between: 1. The Commissioner of Income Tax C.R. Building, Queens Road Bangalore-560001. 2. Wealth Tax Officer Ward-7(1), Bangalore. …Appellants (By Mr. E.I. Sanmathi, Advocate) And: 1. Smt. Meenakshi De…

Official Liquidator

OLR/6/2015HC Karnataka10 Feb 2015

Bench: RAVI MALIMATH

Section 27

…1/113 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF AUGUST 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA W.T.A.No.1/2015 C/W W.T.A.No.2/2015, W.T.A.No.3/2015, W.T.A.No.4/2015, W.T.A.No.5/2015, W.T.A.No.6/2015, W.T.A.No.3/2014, W.T.A.No.1/2014 & W.T.A.No.2/2014 W.T.A. No.1/2015 Between: 1. The Commissioner of Income Tax C.R. Building, Queens Road Bangalore-560001. 2. Wealth Tax Officer Ward-7(1), Bangalore. …Appellants (By Mr. E.I. Sanmathi, Advocate) And: 1. Smt. Meenakshi De…

104 ITR 0655 (Ker.HC); 2. Commissioner of Income Tax, Agra v. Ram Chand Tilli Works (35 Taxmann.com 80) — Cited in 6 Judgments | BharatTax