17- 09-2012; CIT v. Harishbhai Raojibhai Patel HUF

219 Taxmann 125High Court2013#19997 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing 17- 09-2012; CIT v. Harishbhai Raojibhai Patel HUF

A.C.I.T.,CIRCLE-49(1), KOLKATA vs. M/S VISWAKARMA RESIDENCY, KOLKATA

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ Assessment Years:2016-17 बनाम / ACIT, Cir-49(1), Kolkata M/s. Viswakarma Residency Uttarpan Complex, DS-IV, V/s. 2nd Fl., Manicktala Civick Centre, Block-2 & 3, 2nd Fl., Kolkata-700 054. PAN: AAIFV3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing through video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, CIT, DR ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, AR सुनवाई क" तार"ख/Date of Hearing 04-08-2021 घोषणा क" तार"ख/Date of Pronounc…

M/S. U.S. FOOD (P) LTD.,UTTAR PRADESH vs. ADDL. CIT, MORADABAD

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

ITA 3266/DEL/2013[2003-04]Status: DisposedITAT Delhi29 Jun 2016AY 2003-04

Bench: : Shri C.M. Garg & Shri L.P. Sahu

For Appellant: Sh. K. Sampath, AdvocateFor Respondent: Ms. Anima Baranwal, Sr. DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘D’ NEW DELHI BEFORE : SHRI C.M. GARG, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 3266/Del./2013 Asstt. Year : 2003-04 M/s. U.S. Food (P) Ltd., vs. Addl. C.I.T., Range-I, Gajraula Distt. J.P. Nagar. Moradabad. [PAN: AAACU 5149 H] (Appellant) (Respondent) Appellant by : Sh. K. Sampath, Advocate Respondent by : Ms. Anima Baranwal, Sr. DR Date of hearing : 06.06.2016 Date of pronouncement : 29.06.2016 ORDER Per L.P. Sahu, Accountant Member: This appeal is directed by assessee against the order of ld. CIT(A), Bareilly dated 27.02.2013 for the assess…

CHITWAN DEVELOPERS P. LTD,RAIGAD vs. ITO 6(2)(1), MUMBAI

Accordingly the appeal filed by the assessee is hereby allowed for statistical purpose

ITA 4897/MUM/2013[2009-10]Status: DisposedITAT Mumbai15 Jun 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4897/M/13 ("नधा"रण वष" / Assessment Year: 2009-10) M/S. Chitwan Developers Income Tax Officer 6(2)(1) बनाम/ Private Limited Aaykar Bhawan, Vs. A-9/2, Midc Taloja Mumbai - 400020 Industrial Estate, Taloja Raigarh – 410208 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccc7160J

For Appellant: Shri Ronak DoshiFor Respondent: Shri Ashish Heliwal

Section 131Section 143(3)Section 68

…आयकर अपील"य अ"धकरण,“सी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI "ी आर. सी. शमा", लेखा सद"य, एवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE SHRI R.C.SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.4897/M/13 ("नधा"रण वष" / Assessment Year: 2009-10) M/s. Chitwan Developers Income Tax Officer 6(2)(1) बनाम/ Private Limited Aaykar Bhawan, Vs. A-9/2, MIDC Taloja Mumbai - 400020 Industrial Estate, Taloja Raigarh – 410208 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCC7160J .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by: Shri Ronak Doshi Department by: Shri Ashish Hel…

M/S VAM-HI-FASHION GARMENTS PVT. LTD,NEW DELHI vs. ACIT, NEW DELHI

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

ITA 494/DEL/2016[2010-11]Status: DisposedITAT Delhi21 Mar 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. R.S. Singhvi, CAFor Respondent: Sh. T. Vasanthan, Sr. DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)

…ITA NO.494/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 494/DEL/2016 A.Y. : 2010-11 M/S VAM-HI-FASHION GARMENTS ACIT, RANGE-17, NEW DELHI PVT. LTD., VS. E-45/14, OKHLA INDL. AREA, NEW DELHI – 20 (PAN: AACCV0852G) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Assessee by : Sh. R.S. Singhvi, CA Department by : Sh. T. Vasanthan, Sr. DR Date of Hearing : Date of Hearing : 09 Date of Hearing : Date of Hearing : 09 09-03-201 09 201 2016 20…