1230 Taxmann.com 294 (SC). Dev Raj Hi Tech Machines Ltd. v. DCIT

83 Taxmann.com 15Income Tax Appellate Tribunal#21464 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

agricultural income erroneous and prejudicial section 115bb section 115b section 133a section 263 section 115bbe income from other sources salary section 115 section 69a section 68

Judgments citing 1230 Taxmann.com 294 (SC). Dev Raj Hi Tech Machines Ltd. v. DCIT

Smt. Renu Singla, Sangrur vs. Pr.CIT, Patiala

In the result, the appeal is allowed

ITA 58/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh28 Nov 2024AY 2017-18

Bench: Shri Rajpal Yadav & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 58/Chd/2021 "नधा"रण वष" / Assessment Year : 2017-18 Smt. Renu Singla Vs. The Pcit, बनाम C/O M/S Singla Surgical & Patiala Maternity Hospital, Mahal Mubarak, Sangrur 148001 "थायी लेखा सं./Pan No: Abnps5997C अपीलाथ"/ Appellant ""यथ"/ Repsondent (Hybrid Hearing) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Krinwant Sahay, A.M.:

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR

Section 133ASection 143(3)Section 263Section 263(1)Section 69A

…fferent from the PCIT and has accepted the additional income surrendered as a business income of the assessee: CIT vs. Nirav Modi 77 Taxmann,.com 15 (SC) PCIT vs. Shreeji Prints (P.) Ltd [2021] 1230 Taxmann.com 294 (SC). Dev Raj Hi Tech Machines Ltd vs. DCIT 83 Taxmann.com 15 (Amritsar Trib.) PCIT vs. Deccan Jewellers P. Ltd 132 Taxmann.com 73 (A) 58-Chd-2021 – Smt.Renu Singla, Sangrur 9 Loil Continental Foods Limited vs. PCIT in ITA 577/Chd/2017 (Chd. Trib) M/s Venus Texspin Ltd vs. PCIT in ITA No. 793/Chd/2017 Pramod Kesharchand Shah vs. PCIT in 5. The ld. Counsel for the Assessee has argued the case on the…

M/S Satwant Agro Engineers, Bhawanigarh vs. DCIT, Central Circle, Patiala

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

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR

Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 753/Chd/2022 िनधा"रण वष" / Assessment Year : 2019-20 M/s Satwant Agro Engineers बनाम The DCIT Sangrur Road, Bhawanigarh, Central Circle Punjab-148026 Patiala "थायी लेखा सं./PAN NO: AANFS9148Q अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Deepak Anand, Advocate राज"व क" ओर से/ Revenue by : Shri Dhar…

Tarlochan Singh, Bhawanigarh vs. DCIT, Central Circle, Patiala

In the result, the appeal of the assessee is partly allowed

ITA 754/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh12 Jan 2024AY 2019-20

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharam Vir, JCIT, Sr. DR

Section 133Section 133ASection 143(3)Section 14jSection 68Section 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 754/Chd/2022 िनधा"रण वष" / Assessment Year : 2019-20 Tarlochan Singh बनाम The DCIT Prop. M/s Satwant Agro Tech Central Circle Bhawanigarh Patiala "थायी लेखा सं./PAN NO: ABRPS6074J अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Deepak Anand, Advocate Shri Ritesh Anand, Advocate राज"व क" ओर से/ Revenue by : Shri Dharam Vir, JCIT,…

Smt. Satvir Kaur W/O Sh. Shinder Singh, Ferozepur vs. Principal Commissioner of Income Tax-1, Amritsar

In the result, the appeal of the assessee is allowed

ITA 102/ASR/2022[2011-12]Status: DisposedITAT Amritsar29 May 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 143(3)Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 102/Asr/2022 Assessment Year: 2011-12 Smt. Satvir Kaur V. Pr. Commissioner of Income W/o Sh. Shinder Pal Singh, Tax -1, Amritsar Mahia Wala Kalan, Ferozepur [PAN: AAYPJ 6836F] (Respondent) (Appellant) Appellant by Sh. Sudhir Sehgal, AR Respondent by Sh. Girish Bali, CIT- DR Date of Hearing : 17.05.2023 Date of Pronouncement : 29.05.2023 ORDER Per Dr. M. L. Meena, AM: The captioned appeal has been filed by the assessee against the order of the L…