105 (Kar) (ii). Maruti Clean Coal & Power Ltd. v. ACIT

54 Taxmann.com 318High Court2015#25238 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing 105 (Kar) (ii). Maruti Clean Coal & Power Ltd. v. ACIT

Nishit Shripal Bhandari, Mumbai vs. ITO, Ward-19(2)(4), Mumbai

In the result, the appeal of the assesse is allowed

ITA 1898/MUM/2023[F.Y-2009-10]Status: DisposedITAT Mumbai26 Sept 2023

Bench: Shri Amarjit Singhnishit Shripal Bhandari Vs. Income Tax Officer, 104, Parshva Kunj, Ward-19(2)(4) Babulnath X Road-2, Matru Mandir, Tardeo, Babulnath, Near Jain Mumbai – 400 007 Temple, Mumbai – 400 007 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aenpb5326H Appellant .. Respondent

For Appellant: Ketan VajaniFor Respondent: Prakash Kishinchandani

Section 147Section 148Section 151Section 151(1)Section 68

…P a g e | 1 Nishit Shripal Bhandari Vs. ITO, Ward 19(2)(4) IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Nishit Shripal Bhandari Vs. Income Tax Officer, 104, Parshva Kunj, Ward-19(2)(4) Babulnath X Road-2, Matru Mandir, Tardeo, Babulnath, Near Jain Mumbai – 400 007 Temple, Mumbai – 400 007 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AENPB5326H Appellant .. Respondent [ Appellant by : Ketan Vajani Respondent by : Prakash Kishinchandani Date of Hearing 04.09.2023 Date of Pronouncement 26.09.2023 आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by t…

Aries Marketers Private Limited, Allahabad vs. Commissioner of Income Tax (Appeals), Allahabad

In the result, appeal filed by the assessee is allowed

ITA 141/ALLD/2019[2007-08]Status: DisposedITAT Allahabad11 Feb 2021AY 2007-08

Bench: Shri Vijay Pal Raoassessment Year: 2007-08

For Appellant: Shri S.K. Khanduja, AdvocateFor Respondent: Shri A.K. Singh, CIT (DR)

Section 143(3)Section 147Section 148Section 151Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH ‘SMC’ ALLAHABAD [THROUGH VIRTUAL COURT] BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER Assessment Year: 2007-08 Aries Marketers Pvt. Ltd., v. CIT(A), C-27, Mehdauri Colony Aaykar Bhawan, Teliarganj, Allahabad 38. M.G. Marg, Civil Lines, Allahabad TAN/PAN:AAECA 4542J (Appellant) (Respondent) Appellant by: Shri S.K. Khanduja, Advocate Respondent by: Shri A.K. Singh, CIT (DR) Date of hearing: 15.02.2021 Date of pronouncement: 17.02.2021 O R D E R PER SHRI VIJAY PAL RAO, JUDICIAL MEMBER: This appeal by the assessee is directed against the order dated 08.08.2019…

ITO, New Delhi vs. M/S. Jai Gajanan Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4861/DEL/2015[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 132Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2007-08 Income-tax Officer, vs. Jai Gajanan Enterprises Pvt. Ltd., Ward 13(12), New Delhi. E-292, IInd Floor, Old Double Storey Lane, Ramesh Nagar, New Delhi. PAN-AABCJ6528Q (Appellant) (Respondent) Appellant by Sh. Surender Pal, Sr. DR Respondent by Sh. D.C. Agarwal, Advocate Date of Hearing 26.02.2019 Date of Pronouncement 15.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal filed by the Revenue arises out of the impugned order dated 26.05.2015 of…