(1997) 63 ITD 153(Bom) 6. CIT v. Daya Chand Vaidya

15 ITD 471Income Tax Appellate Tribunal1986#19210 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Judgments citing (1997) 63 ITD 153(Bom) 6. CIT v. Daya Chand Vaidya

Rohini Hotel (Madras) Pvt. Ltd., Chennai vs. ACIT Corporate Circle 5(4), Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1842/CHNY/2018[2008-09]Status: DisposedITAT Chennai01 Aug 2019AY 2008-09

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notwithstanding the main submission on violation of principles of natural justice the following submissions are made on the facts that were not properly appreciated by the Assessing Officer. The hotel had been u…

Rohini Hotel (Madras) Pvt. Ltd., Chennai vs. ACIT Corporate Circle 5(4), Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1841/CHNY/2018[2005-06]Status: DisposedITAT Chennai01 Aug 2019AY 2005-06

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notwithstanding the main submission on violation of principles of natural justice the following submissions are made on the facts that were not properly appreciated by the Assessing Officer. The hotel had been u…

ACIT Corporate Circle 5(2), Chennai vs. Rohini Hotels (Madras) Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1687/CHNY/2017[2007-08]Status: DisposedITAT Chennai01 Aug 2019AY 2007-08

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notwithstanding the main submission on violation of principles of natural justice the following submissions are made on the facts that were not properly appreciated by the Assessing Officer. The hotel had been u…

ACIT Corporate Circle 5(2), Chennai vs. Rohini Hotels (Madras) Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1627/CHNY/2017[2006-07]Status: DisposedITAT Chennai01 Aug 2019AY 2006-07

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notwithstanding the main submission on violation of principles of natural justice the following submissions are made on the facts that were not properly appreciated by the Assessing Officer. The hotel had been u…