18th May, 2023. 4. CIT v. Kailash Kacchawaha

293 ITR 449High Court2007#20340 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 365,591 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 292csection 44adsection 133aincriminating materialsection 144section 147section 250personcompanysection 143(3)indiabusiness

Judgments citing 18th May, 2023. 4. CIT v. Kailash Kacchawaha

M/S Bhate & Raje Construction Co. Pvt. Ltd., Pune vs. Assistant Commissioner of Income Tax Circle 1(1), Pune

ITA 1393/PUN/2023[2015-16]Status: DisposedITAT Pune26 Apr 2024AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Keyur Patel, CIT-DR And Shri Ramnath P. Murkunde
Section 133ASection 143(3)Section 144

…struction, Mumbai – Judgment of Hon’ble Bombay High Court in ITA.No.1016 of 2018 dated 04th May, 2023. 3. Pr. CIT vs. Ram Builders, Mumbai - Judgment of Hon’ble Bombay High Court in ITA.No.398 of 2018 dated 18th May, 2023. 4. CIT vs. Kailash Kacchawaha [2007] 293 ITR 449 (RAJ.) 5. V M Matere Infrastructures (India) Private Limited, Pune vs. ACIT – Order of ITAT, Pune Bench, Pune dated 29.05.2023. 6. Hari Chainrai Kataria, Pune vs. ACIT – order of ITAT Pune Bench, Pune dated 28.02.2013. 7. Nishikant T. Patne vs. ACIT [2013] 36 taxmann.com 540 [Pune-Tribu.]. 8. G. Raja Gopala Rao vs. DCIT [2017] 78 taxmann.com 61 […

M/S Bhate & Raja Construction Co. Pvt Ltd, Pune vs. Deputy Commissioner of Income Tax, Circle-1(1), Pune

ITA 1392/PUN/2023[2014-15]Status: DisposedITAT Pune26 Apr 2024AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Keyur Patel, CIT-DR And Shri Ramnath P. Murkunde
Section 133ASection 143(3)Section 144

…struction, Mumbai – Judgment of Hon’ble Bombay High Court in ITA.No.1016 of 2018 dated 04th May, 2023. 3. Pr. CIT vs. Ram Builders, Mumbai - Judgment of Hon’ble Bombay High Court in ITA.No.398 of 2018 dated 18th May, 2023. 4. CIT vs. Kailash Kacchawaha [2007] 293 ITR 449 (RAJ.) 5. V M Matere Infrastructures (India) Private Limited, Pune vs. ACIT – Order of ITAT, Pune Bench, Pune dated 29.05.2023. 6. Hari Chainrai Kataria, Pune vs. ACIT – order of ITAT Pune Bench, Pune dated 28.02.2013. 7. Nishikant T. Patne vs. ACIT [2013] 36 taxmann.com 540 [Pune-Tribu.]. 8. G. Raja Gopala Rao vs. DCIT [2017] 78 taxmann.com 61 […

M/S Bhate & Raje Construction Co. Pvt Ltd, Pune vs. Deputy Commissioner of Income Tax, Circle-1(1), Pune

ITA 1391/PUN/2023[2012-13]Status: DisposedITAT Pune26 Apr 2024AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Keyur Patel, CIT-DR And Shri Ramnath P. Murkunde
Section 133ASection 143(3)Section 144

…struction, Mumbai – Judgment of Hon’ble Bombay High Court in ITA.No.1016 of 2018 dated 04th May, 2023. 3. Pr. CIT vs. Ram Builders, Mumbai - Judgment of Hon’ble Bombay High Court in ITA.No.398 of 2018 dated 18th May, 2023. 4. CIT vs. Kailash Kacchawaha [2007] 293 ITR 449 (RAJ.) 5. V M Matere Infrastructures (India) Private Limited, Pune vs. ACIT – Order of ITAT, Pune Bench, Pune dated 29.05.2023. 6. Hari Chainrai Kataria, Pune vs. ACIT – order of ITAT Pune Bench, Pune dated 28.02.2013. 7. Nishikant T. Patne vs. ACIT [2013] 36 taxmann.com 540 [Pune-Tribu.]. 8. G. Raja Gopala Rao vs. DCIT [2017] 78 taxmann.com 61 […

M/S Bhate & Raje Construction Co Pvt Ltd, Pune vs. Deputy Commissioner of Income Tax, Circle-1(1), Pune

ITA 1390/PUN/2023[2011-12]Status: DisposedITAT Pune26 Apr 2024AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Keyur Patel, CIT-DR And Shri Ramnath P. Murkunde
Section 133ASection 143(3)Section 144

…struction, Mumbai – Judgment of Hon’ble Bombay High Court in ITA.No.1016 of 2018 dated 04th May, 2023. 3. Pr. CIT vs. Ram Builders, Mumbai - Judgment of Hon’ble Bombay High Court in ITA.No.398 of 2018 dated 18th May, 2023. 4. CIT vs. Kailash Kacchawaha [2007] 293 ITR 449 (RAJ.) 5. V M Matere Infrastructures (India) Private Limited, Pune vs. ACIT – Order of ITAT, Pune Bench, Pune dated 29.05.2023. 6. Hari Chainrai Kataria, Pune vs. ACIT – order of ITAT Pune Bench, Pune dated 28.02.2013. 7. Nishikant T. Patne vs. ACIT [2013] 36 taxmann.com 540 [Pune-Tribu.]. 8. G. Raja Gopala Rao vs. DCIT [2017] 78 taxmann.com 61 […

18th May, 2023. 4. CIT v. Kailash Kacchawaha (293 ITR 449) — Cited in 4 Judgments | BharatTax