2(1) Vijayawada v. Friends Shoe Company

74 Taxmann.com 100Reported decision2016#21457 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 36(2)Section 139(1)Section 143(3)Section 234A Section 234B Section 234C Section 234D Section 250(6)

Issues it is cited on

section 36(2)section 36 section 37 company total income business

Judgments citing 2(1) Vijayawada v. Friends Shoe Company

VISHAL PLASTOMERS PVT. LTD.,,AHMEDABAD vs. THE JT.CIT, RANGE-8,, AHMEDABAD

The appeal of the Revenue is dismissed

ITA 1782/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad06 May 2025AY 2009-10

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), Ms. SUCHITRA KAMBLE (Judicial Member)

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Prathvi Raj Meena, CIT.DR &

Section 143(3)Section 14ASection 234ASection 250(6)Section 36(1)(va)Section 37(1)Section 40Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 1776 & 1782/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2009-10) बनाम/ The Income Tax Officer Vishal Plastomers Pvt. Ltd. 3rd Floor, 301, Sheel Ward -8(4), Ahmedabad Vs. Complex, 4, Mayur Colony, Nr. Mithakhali Six Road, Ahmedabad, Gujarat 380006 & Vishal Plastomers Pvt. Vs. JCIT Ltd. Range-8, Ahmedabad 3rd Floor, 301, Sheel Complex, 4, Mayur Colony, Nr. Mithakhali Six Road, Ahmedabad, Gujarat 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAC…

THE ITO, WARD-8(4),, AHMEDABAD vs. VISHAL PLASTOMERS PVT. LTD.,, AHMEDABAD

The appeal of the Revenue is dismissed

ITA 1776/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad06 May 2025AY 2009-10

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), Ms. SUCHITRA KAMBLE (Judicial Member)

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Prathvi Raj Meena, CIT.DR &

Section 143(3)Section 14ASection 234ASection 250(6)Section 36(1)(va)Section 37(1)Section 40Section 41(1)

ROOP KISHORE MADAN,NEW DELHI vs. ACIT CIRCLE-16, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 9540/DEL/2019[2010-11]Status: DisposedITAT Delhi01 May 2024AY 2010-11

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: NoneFor Respondent: Sh. Subhash Chandra, CIT-DR

Section 36(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 9540/Del/2019 : Asstt. Year : 2010-11 Roop Kishore Madan, Vs. ACIT, A-9/4, Vasant Vihar, Circle-16, New Delhi-110057 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No. ABWPM6914G Assessee by : None Revenue by : Sh. Subhash Chandra, CIT-DR Date of Hearing: 06.03.2024 Date of Pronouncement: 01.05.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld. CIT(A)-XXVI, New Delhi dated 04.11.2019. 2. Fo…

HBA STUDIO PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 11(1), NEW DELHI

Appeal is allowed

ITA 4015/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Mar 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmam/S. Hba Studio Pvt. Ltd. Vs. Dcit, L-41, Connaught Circus, Circle-11(1), New Delhi-110001 New Delhi Pan – Aabch8171R (Appellant) (Respondent)

Section 143(3)Section 250(6)Section 28Section 37(1)

…1 ITA No. 4015/Del./2018 M/s. HBA Studio Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) (Through Video Conferencing) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER M/s. HBA Studio Pvt. Ltd. Vs. DCIT, L-41, Connaught Circus, Circle-11(1), New Delhi-110001 New Delhi PAN – AABCH8171R (APPELLANT) (RESPONDENT) Assessee by Shri Tapas Misra, Adv. Revenue by Shri Brij Mohan Singh, Sr. DR Date of hearing: 03.03.2022 Date of Pronouncement: 15.03.2022 ORDER PER ANUBHAV SHARMA, JM: The assessee has preferred this appeal against the order u/s 2…