137 (P&H), CIT v. Jamnadas Virji Shares & Stock Brokers (P.) Ltd.

21 Taxmann.com 27High Court2012#17262 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Judgments citing 137 (P&H), CIT v. Jamnadas Virji Shares & Stock Brokers (P.) Ltd.

ITO, NEW DELHI vs. M/S. BILLET PROCON PVT. LTD., DELHI

ITA 1382/DEL/2017[2012-13]Status: DisposedITAT Delhi25 Jun 2025AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahman

Section 68

…ITA Nos.1382/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 1382/Del/2017 निर्धारणवर्ष/Assessment Year: 2012-13 ITO, Ward-5(1), Room No.379, 3rd Floor, C.R. Building, I.P. Estate, New Delhi. PAN No.AALFB8236G अपीलार्थी Appellant Assessee by Dr. Kapil Goel, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईकीतारीख / Date of hearing: 27.05.2025 उद्घोषणाकीतारीख /Pronouncement on 25.06.2025 आदेश /ORDER PER C.N. PRASAD, J.M. This appeal is filed by the Revenue against the order o…

A.C.I.T ,WARDHA CIRCLE , WARDHA , WARDHA vs. M/S KAPIL SOLVEX PVT .LTD , YAVATMAL

In the result, the appeal filed by the Revenue is dismissed

ITA 221/NAG/2017[2009-20010]Status: Trans-OutITAT Pune26 Sept 2024

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2009-10

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath P Murkunde
Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2009-10 ACIT, Wardha Circle, Wardha M/s. Kapil Solvex Pvt. Ltd., Professor Colony, Vs. Near Gajanan Maharaj Road, Pusad, Yavatmal – 445204 PAN: AADCK3681P (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Ramnath P Murkunde Date of hearing : 17-09-2024 Date of pronouncement : 26-09-2024 O R D E R PER R.K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 24.03.2017 of the CIT(A)-1, Aurangabad relating…

ACIT, NEW DELHI vs. M/S. WHITELINE BARTER LTD., NEW DELHI

ITA 5225/DEL/2015[2007-08]Status: DisposedITAT Delhi24 Apr 2019AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms. Pratima M. Biswas, CIT DR
Section 143Section 143(2)Section 147Section 153Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5223/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Dhansafal Vyapaar Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) ITA No.5224/Del./2015 (ASSESSMENT YEAR : 2008-09) ITA No.5225/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Whiteline Barter Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Aggarwal, Advocat…

ACIT, NEW DELHI vs. M/S. WHITELINE BARTER LTD., NEW DELHI

ITA 5224/DEL/2015[2008-09]Status: DisposedITAT Delhi24 Apr 2019AY 2008-09

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms. Pratima M. Biswas, CIT DR
Section 143Section 143(2)Section 147Section 153Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5223/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Dhansafal Vyapaar Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) ITA No.5224/Del./2015 (ASSESSMENT YEAR : 2008-09) ITA No.5225/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Whiteline Barter Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Aggarwal, Advocat…

ACIT, NEW DELHI vs. M/S. DHANSAFAL VYAPAAR LTD., NEW DELHI

ITA 5223/DEL/2015[2007-08]Status: DisposedITAT Delhi24 Apr 2019AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms. Pratima M. Biswas, CIT DR
Section 143Section 143(2)Section 147Section 153Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5223/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Dhansafal Vyapaar Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) ITA No.5224/Del./2015 (ASSESSMENT YEAR : 2008-09) ITA No.5225/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Whiteline Barter Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Aggarwal, Advocat…

137 (P&H), CIT v. Jamnadas Virji Shares & Stock Brokers (P.) Ltd. (21 Taxmann.com 27) — Cited in 5 Judgments | BharatTax