137/249 Taxman 402 (Guj.) (ii) Biswajit Das v. UOI

264 Taxmann 41Reported decision#24099 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 200(3)Section 200ASection 220(2)Section 234ESection 271HSection 154Section 194IASection 201(1)

Judgments citing 137/249 Taxman 402 (Guj.) (ii) Biswajit Das v. UOI

Supreme Transport Company, Indore vs. ITO TDS-II, Indore

In the result, all the appeals filed by the assessees are allowed

ITA 917/IND/2024[2013-14]Status: DisposedITAT Indore13 Oct 2025AY 2013-14

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi

Section 200(3)Section 200ASection 234E

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER ITA No.914 & 917/Ind/2024 Assessment Year: 2013-14 [Financial Year: 2012-13 / Q2-24Q & Q3-24Q) M/s. Supreme Transport ITO TDS-II, Company, Indore 201, Vikram Tower, बनाम/ Sneh Nagar, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) PAN: AAUFS5010N Assessee by Shri Subhash Chand Jain, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 08.10.2025 Date of Pronouncement 13.10.2025 आदेश/ O R D E R Per Bench: Feeling aggrieved by…

Supreme Transport Company, Indore vs. ITO TDS-II, Indore

In the result, all the appeals filed by the assessees are allowed

ITA 914/IND/2024[2013-14]Status: DisposedITAT Indore13 Oct 2025AY 2013-14

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi

Section 200(3)Section 200ASection 234E

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER ITA No.914 & 917/Ind/2024 Assessment Year: 2013-14 [Financial Year: 2012-13 / Q2-24Q & Q3-24Q) M/s. Supreme Transport ITO TDS-II, Company, Indore 201, Vikram Tower, बनाम/ Sneh Nagar, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) PAN: AAUFS5010N Assessee by Shri Subhash Chand Jain, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 08.10.2025 Date of Pronouncement 13.10.2025 आदेश/ O R D E R Per Bench: Feeling aggrieved by…

Ms/Ashly Aluminium P. Ltd, Trivandrum vs. The ITO, Trivandrum

In the result, the appeal filed by the assessee is allowed

ITA 125/COCH/2021[2013-14]Status: DisposedITAT Cochin29 Jun 2022AY 2013-14

Bench: Shri George George K. & Shri Laxmi Prasad Sahum/S. Ashly Aluminium P. Ltd. The Income Tax Officer T.C. 38/2397(7) Ward – 1(1) Mundackal Chambers Trivandrum Vs. Aryasalai Trivandrum 695036

For Appellant: NoneFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member M/s. Ashly Aluminium P. Ltd. The Income Tax Officer T.C. 38/2397(7) Ward – 1(1) Mundackal Chambers Trivandrum Vs. Aryasalai Trivandrum 695036 PAN – AAKCA7923P Appellant Respondent Appellant by: None Respondent by: Smt. J.M. Jamuna Devi, Sr. DR Date of Hearing: 29.06.2022 Date of Pronouncement: 25.07.2022 O R D E R Per: L.P. Sahu, A.M. This is an appeal filed by the assessee against the DIN & order No. ITBA/NFAC/S/250/2021-22/1034557244(1) dated 31.07.2021 of…

137/249 Taxman 402 (Guj.) (ii) Biswajit Das v. UOI (264 Taxmann 41) — Cited in 3 Judgments | BharatTax