2 SOT 518 (Asr.) (SMC) 4. CM. Francis & Co. (P.) Ltd. v. CIT

148 Taxmann 52Reported decision2005#16759 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2019.

Judgments citing 2 SOT 518 (Asr.) (SMC) 4. CM. Francis & Co. (P.) Ltd. v. CIT

The ACIT Cen Cir-13, Mumbai vs. Shri Suresh V. Jain, Mumbai

Accordingly, ground raised by the revenue is dismissed

ITA 5091/MUM/2007[2005-2006]Status: DisposedITAT Mumbai10 Dec 2019AY 2005-2006

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 5091/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06)

For Appellant: Shri L. K. S. DehiyaFor Respondent: ShriRajiv Khandelwal

Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 5091/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06) Shri Suresh V. Jain, DCIT CC -13, C/o- Chandan Parmar& Old CGO Building, M. K. बिधम/ Co. Office No. 1, 3rd floor, Road, Mumbai-400 020 Chaman Chambers, Vs. Cinema Lane, Near Metro Cinema, Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./PAN No. AAUPJ3284B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : And आयकरअपीलसं./ I.T.A. No. 4198/Mum/2007 & Cross Objection No. 261/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06) DCIT CC -13, Sh…

Pradeep Kumar Himmatramka, Jaipur vs. ITO, Jhunjhunu

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

ITA 140/JPR/2017[2010-11]Status: DisposedITAT Jaipur18 Apr 2017AY 2010-11

Bench: Ao & No Defect Whatsoever Was Pointed Out In The Same, Thus The Observation Of The Ao & Ld. Cit(A) That The Assessee Has Not Maintained Stock Records Deserves To Be Excluded & Ignored

For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Poonam Rai, DCIT-. DR

Section 145(3)Section 54B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh HkkxpUn] ys[kk lnL; ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 140/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Shri Pradeep Kumar Himatramka The ITO Vs. P.O. Chirawa -333 026 Ward- 2, Jhunjhunu LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACPH 7933 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by :Smt. Poonam Rai, DCIT-. DR lquokbZ dh rkjh[k@ Date of Hearing : 13/04/2017 ?kks"k.kk…

Laxmi Narayan Himmatramka, Jaipur vs. ITO, Jhunjhunu

In the result, the appeal of the assessee is partly allowed

ITA 973/JPR/2016[2010-11]Status: DisposedITAT Jaipur18 Apr 2017AY 2010-11

For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Poonam Rai, DCIT-. DR

Section 145(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh HkkxpUn] ys[kk lnL; ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 973/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Late Shri Laxmi Narayan Himmatramka The ITO Vs. Th.L/h Shri Jhandi Prasad Himmatramka Ward- 2, Jhunjhunu P.O. Chirawa -333 026 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACPH 7931 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by :Smt. Poonam Rai, DCIT-. DR lquokbZ dh rkj…

Amit Bhandari, Jaipur vs. ITO, Jaipur

In the result, both the appeals of the assessee are partly allowed

ITA 350/JPR/2015[2008-09]Status: DisposedITAT Jaipur06 Apr 2017AY 2008-09

For Appellant: Shri B.P. Moondra (CA)For Respondent: Shri Raj Mehra (Addl.CIT)

Section 145(3)Section 148Section 40A(3)

…+आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA Nos. 350 & 351/JP/2015 fu/kZkj.k o"kZ@Assessment Years : 2006-07 & 2008-09 cuke Amit Bhandari, Income Tax Officer, Vs. 80, Usha Colony, Malviya Ward-6(1), Nagar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACGPB 3125 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri B.P. Moondra (CA) jktLo dh vksj ls@ Revenue by : Shri Raj Mehra (Addl.CIT) lquokbZ dh rkjh[k@ Date o…

ACIT, New Delhi vs. M/S. S.K. Sharma Contractor, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2673/DEL/2012[2006-07]Status: DisposedITAT Delhi02 Mar 2016AY 2006-07

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

For Appellant: Smt. Anima Barnwal, Sr. DRFor Respondent: Shri L.M. Aggarwal, C.A

Section 144Section 145(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘G’ NEW DELHI BEFORE : SHRI C.M. GARG, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 2673/Del./2012 Asstt. Year : 2006-07 A.C.I.T., Circle 27 (1), vs. S.K. Sharma, Contractor, New Delhi. Flat No. 603A, Plot No. 10, Sector 22, Dwarka, New Delhi. [PAN: AADFS 8630 H] (Appellant) (Respondent) Appellant by : Smt. Anima Barnwal, Sr. DR Respondent by : Shri L.M. Aggarwal, C.A. Date of hearing : 01.02.2016 Date of pronouncement : 02.03.2016 ORDER Per L.P. Sahu, Accountant Member: This is an appeal filed by the Revenue against the order of the CIT(A)- XXI…