190 TAXMAN 396 (MAD.) 3. Raghubar Automobile & General Finance (P) Ltd. v. CIT

35 Taxmann.com 520High Court2013#24611 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2018.

Judgments citing 190 TAXMAN 396 (MAD.) 3. Raghubar Automobile & General Finance (P) Ltd. v. CIT

Shri Mujaffar Hussen, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 290/JPR/2018[2012-13]Status: DisposedITAT Jaipur05 Jul 2018AY 2012-13

Bench: The Hon'Ble Tribunal For Condonation Of The Short Delay In Submission Of The Appeal.’’

For Appellant: Shri Yogesh Kumar Sharma, CAFor Respondent: Smt. Poonam Rai, DCIT - DR
Section 44ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,o Jh HkkxpUn] ys[kk lnL; lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 290/JP/2018 fu/kZkj.k o"kZ@Assessment Year: 2012-13 cuke Shri Mujaffar Hussain The ITO Vs. Prop: M.S. Steel, Labhi Bazar Ward- 7(2) Kureshion Ka Mohalla, P.O. Chaksu, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABPPH 8827 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Yogesh Kumar Sharma, CA jktLo dh vksj ls@ Revenue b…

Anjana Patel Seva Sangha vs. CIT

In the result, ITA No.1615/B/13 is treated as allowed for statistical purposes and ITA No

ITA 1616/BANG/2013[N,A,]Status: DisposedITAT Bangalore04 Sept 2015

Bench: Shri N.V. Vasudevan & Shri S. Rifaur Rahman

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Y. Rajendra, CIT(DR)
Section 12ASection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos.1615 & 1616/Bang/2013 Assessment years : N.A. Anjana Patel Seva Sangha, Vs. The Commissioner of Choudhary Building, Income Tax, Butter Market, Hubli. Hubli. PAN : AAGTS 1959T APPELLANT RESPONDENT Appellant by : Shri H.N. Khincha, CA Respondent by : Shri Y. Rajendra, CIT(DR) Date of hearing : 01.09.2015 Date of Pronouncement : 04.09.2015 O R D E R Per N.V. Vasudevan, Judicial Member Both these appeals are filed by the assessee against the separate orde…

Anjana Patel Seva Sangha vs. CIT

In the result, ITA No.1615/B/13 is treated as allowed for statistical purposes and ITA No

ITA 1615/BANG/2013[N,A,]Status: DisposedITAT Bangalore04 Sept 2015

Bench: Shri N.V. Vasudevan & Shri S. Rifaur Rahman

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Y. Rajendra, CIT(DR)
Section 12ASection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos.1615 & 1616/Bang/2013 Assessment years : N.A. Anjana Patel Seva Sangha, Vs. The Commissioner of Choudhary Building, Income Tax, Butter Market, Hubli. Hubli. PAN : AAGTS 1959T APPELLANT RESPONDENT Appellant by : Shri H.N. Khincha, CA Respondent by : Shri Y. Rajendra, CIT(DR) Date of hearing : 01.09.2015 Date of Pronouncement : 04.09.2015 O R D E R Per N.V. Vasudevan, Judicial Member Both these appeals are filed by the assessee against the separate orde…

190 TAXMAN 396 (MAD.) 3. Raghubar Automobile & General Finance (P) Ltd. v. CIT (35 Taxmann.com 520) — Cited in 3 Judgments | BharatTax