272 ITR 367. 7. Kerala State Electricity Board Ltd. v. DCIT

176 Taxmann 184High Court2009#17012 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2023.

Issues it is cited on

malabar industrial erroneous and prejudicial section 263 section 143(3)interest

Judgments citing 272 ITR 367. 7. Kerala State Electricity Board Ltd. v. DCIT

Bhagwati Abhilasha Conventure, Mumbai vs. Circle 26(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 1698/MUM/2023[2018-2019]Status: DisposedITAT Mumbai18 Dec 2023AY 2018-2019

Bench: Shri Kuldip Singh & Shri Gagan Goyalbhagwati Abhilsha Conventure A/30, Patil Bhuvan, N.S.B. Road, Mulund (West), Mumbai-400080 Pan: Aahfb9198D ...... Appellant Vs. Pcit, Mumbai-41, Circle 41(2)(1) R. No. 541, Kautilya Bhavan, C-41 To C-43, G Block, Bandra Kurla Complex, Bandra East, Mumbai-400051 ..... Respondent

For Appellant: Shri M. Subramanian, Ld. ARFor Respondent: Shri Ashok Kumar Ambastha, Ld. DR

Section 142(1)Section 143(3)Section 22Section 23(5)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Bhagwati Abhilsha Conventure A/30, Patil Bhuvan, N.S.B. Road, Mulund (west), Mumbai-400080 PAN: AAHFB9198D ...... Appellant Vs. PCIT, Mumbai-41, Circle 41(2)(1) R. No. 541, Kautilya Bhavan, C-41 to C-43, G Block, Bandra Kurla Complex, Bandra East, Mumbai-400051 ..... Respondent Appellant by : Shri M. Subramanian, Ld. AR Respondent by : Shri Ashok Kumar Ambastha, Ld. DR Date of hearing : 15/12/2023 Date of pronouncement : 18/12/2023 O R D E R PER GAGAN GOYAL, A.M: T…

M/S. Jai Maa Hiral Enterprise, Khambhaliya vs. The Pr. CIT, Jamnagar

In the result, the appeal of the assessee is dismissed

ITA 128/RJT/2021[2017-18]Status: DisposedITAT Rajkot21 Sept 2022AY 2017-18

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Aarsi Prasad, CIT-DR

Section 143(3)Section 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 M/s. Jai Maa Hiral The Pr. Commissioner of Enterprise, Bhagwati Mill Income Tax, Compound, Khambhalia, Vs Jamnagar Dev Bhumi, (Respondent) Dwarka-361306 PAN: AAKFJ5947R (Appellant) Assessee by: Shri Chetan Agarwal, A.R. Revenue by: Shri Aarsi Prasad, CIT-DR Date of hearing : 07-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This is an appeal filed by the assessee for A.Y. 2017-18 against the order of the ld. Prin…

Shri Krishna Mohan Chuorsiya, Rajgarh vs. The Pr. CIT Ujjain, Ujjain

ITA 626/IND/2019[2014-15]Status: DisposedITAT Indore25 May 2021AY 2014-15

Bench: Shri Manish Borad & Mis Madhumita Royassessment Year:2014-15 Shri Krishna Mohan Pr. Cit Choursiya(Prop. Of M/S Laxmi Ujjain Mp बनाम/ Auto Parts) Vs. Ward No.14, Bus Stand, Kurawar Rajgarh(M.P.) (Appellant) (Respondent ) P.A. No.Aempc3634G

Section 143Section 143(2)Section 143(3)Section 263Section 68

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI MANISH BORAD,ACCOUNTANT MEMBER AND MIS MADHUMITA ROY, JUDICIAL MEMBER Assessment Year:2014-15 Shri Krishna Mohan Pr. CIT Choursiya(Prop. of M/s Laxmi Ujjain MP बनाम/ Auto Parts) Vs. Ward No.14, Bus Stand, Kurawar Rajgarh(M.P.) (Appellant) (Respondent ) P.A. No.AEMPC3634G Appellant by Shri S.N. Agrawal, CA Revenue by Shri S.B. Prasad, CIT Date of Hearing: 07.04.2021 Date of Pronouncement: 25.05.2021 आदेश / O R D E R PER MANISH BORAD, A.M: By way of this appeal, the appellant has challenged the assumptio…

Shri Shaligram Barod, Indore vs. Pr. CIT-1, Indore

ITA 625/IND/2019[2014-15]Status: DisposedITAT Indore30 Apr 2021AY 2014-15

Bench: Hon'Ble Manish Borad & Hon'Ble’ Madhumita Royassessment Year:2014-15 Shri Shaligram Barod, Pr. Cit-I, Ah/29, Hig, Sukhliya Indore बनाम/ Indore Vs. (Appellant) (Respondent ) P.A. No. Ahfpp4068H Appellant By Shri S.N. Agrawal, Ca Revenue By Shri S.B. Prasad, Cit-Dr

Section 143(3)Section 263Section 40A(2)(b)Section 54Section 54BSection 54FSection 54F(1)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE MANISH BORAD,ACCOUNTANT MEMBER AND HON'BLE’ MADHUMITA ROY, JUDICIAL MEMBER Assessment Year:2014-15 Shri Shaligram Barod, Pr. CIT-I, AH/29, HIG, Sukhliya Indore बनाम/ Indore Vs. (Appellant) (Respondent ) P.A. No. AHFPP4068H Appellant by Shri S.N. Agrawal, CA Revenue by Shri S.B. Prasad, CIT-DR Date of Hearing: 12.04.2021 Date of Pronouncement: 30.04.2021 आदेश / O R D E R PER MANISH BORAD, A.M: By way of this appeal, the appellant has challenged the assumption of jurisdiction u/s 263 of the Income Tax…

M/S. Bhandari Hospital and Research Centre, Indore vs. The Pr. CIT-1, Indore

ITA 355/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 M/S Bhandari Hospital & Pr. Cit-(I) Research Centre, Gf-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.Aadfb8151A

Section 131(1)(d)Section 143(3)Section 144ASection 263Section 35A

…[ITA No.355/Ind/2017] [Bhandari Hospital & Research Centre] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s Bhandari Hospital and Pr. CIT-(I) Research Centre, GF-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.AADFB8151A Appellant by Shri Sumit Nema Sr. Advocate Respondent by Shri S.S. Mantri, CIT-DR Date of Hearing: 07.01.2020 Date of Pronouncement: 20.03.2020 आदेश / O R D E R PER KUL BHARAT, J.M: T…