281 (Guj.), H. R. Mehta v. ACIT

81 Taxmann.com 139High Court2017#18320 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Judgments citing 281 (Guj.), H. R. Mehta v. ACIT

Coronet Hotel Services & Suppliers Pvt. Ltd., Delhi vs. DCIT Circle-6(2), New Delhi

In the result, appeal filed by the Assessee stands allowed

ITA 4613/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Jun 2023AY 2015-16

Bench: Shri Anil Chaturvedi, Am & Shri N. K. Choudhry, Jm

For Appellant: Shri R.S. Singhvi, Ld. CA &For Respondent: Shri Shankar Lal Verma
Section 142(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, DELHI BEFORE SHRI ANIL CHATURVEDI, AM & SHRI N. K. CHOUDHRY, JM I.T.A. No. 4613/Del/2019 Assessment Year: 2015-16) M/s Coronet Hotel DCIT Circle-6(2), Services & Suppliers Central Revenue Building, Vs. Pvt. Ltd. C-8/1A, Vasant New Delhi-110002. Vihar, New Delhi-110057. PAN No. AAACC3164A Appellant) : Respondent) Appellant by : Shri R.S. Singhvi, Ld. CA & Sh. Satyajeet Goel, Ld. CA Respondent by : Shri Shankar Lal Verma, Sr.DR Date of Hearing : 29.03.2023 Date of : 20.06.2023 Pronouncement O R D E R Per N. K. Choudhry, Judicial Member: The Assessee/Appellant…

M/S. Raj Enterprise, Surat vs. The Dy. Commissioner of Income Tax-6, Surat

ITA 1167/AHD/2016[2010-11]Status: DisposedITAT Surat31 Mar 2022AY 2010-11

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

Section 145(3)Section 254(1)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.1167/AHD/2016 (AY 2010-11) (Hearing in Virtual Court) Raj Enterprises, Deputy Commissioner of 7-Nitinagar Society, Income Tax, Vs Opp. VasantVihar Society, Circle-2(3), Surat. Udhana Magdalla Road, Surat – 395007 PAN: AAKFR 6024 M The Appellant/ Revenue Respondent/ Assessee The Deputy Commissioner of Raj Enterprises, Income Tax, 7-Nitinagar Society, Vs Circle-2(3), Surat. Opp. VasantVihar Society, UdhanaMagdalla Road, Surat – 395007 PAN: AAKFR 6024 M Appellant/ Revenue…

M/S. Raj Enterprise, Surat vs. The Dy. Commissioner of Income Tax-6, Surat

ITA 1166/AHD/2016[2009-10]Status: DisposedITAT Surat31 Mar 2022AY 2009-10

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

Section 145(3)Section 254(1)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.1167/AHD/2016 (AY 2010-11) (Hearing in Virtual Court) Raj Enterprises, Deputy Commissioner of 7-Nitinagar Society, Income Tax, Vs Opp. VasantVihar Society, Circle-2(3), Surat. Udhana Magdalla Road, Surat – 395007 PAN: AAKFR 6024 M The Appellant/ Revenue Respondent/ Assessee The Deputy Commissioner of Raj Enterprises, Income Tax, 7-Nitinagar Society, Vs Circle-2(3), Surat. Opp. VasantVihar Society, UdhanaMagdalla Road, Surat – 395007 PAN: AAKFR 6024 M Appellant/ Revenue…

The Dy.Commissioner of Income Tax Circle-2(3), Surat vs. M/S. Raj Enterprises, Surat

ITA 1164/AHD/2016[2010-11]Status: DisposedITAT Surat31 Mar 2022AY 2010-11

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

Section 145(3)Section 254(1)Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.1167/AHD/2016 (AY 2010-11) (Hearing in Virtual Court) Raj Enterprises, Deputy Commissioner of 7-Nitinagar Society, Income Tax, Vs Opp. VasantVihar Society, Circle-2(3), Surat. Udhana Magdalla Road, Surat – 395007 PAN: AAKFR 6024 M The Appellant/ Revenue Respondent/ Assessee The Deputy Commissioner of Raj Enterprises, Income Tax, 7-Nitinagar Society, Vs Circle-2(3), Surat. Opp. VasantVihar Society, UdhanaMagdalla Road, Surat – 395007 PAN: AAKFR 6024 M Appellant/ Revenue…

Vegesna Ananthankoti Raju, Visakhapatnam vs. Dy CIT, (International Taxation), Viskhapatnam

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

ITA 528/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam04 Apr 2018AY 2012-13

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, ARFor Respondent: Shri T. Satyanandam, DR

…ITA No.528/Vizag/2017 Sri Vegesna Ananthakoti Raju, VSKP आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. . . . सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.528/Vizag/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Sri Vegesna Ananthakoti Raju DCIT (International Visakhapatnam Transactions) Visakhapatnam [PAN No.AFTPV6702Q] (अपीलाथ' / Appellant) (()याथ' / Respondent) अपीलाथ" क" ओर से / Appellant by : Shri…

281 (Guj.), H. R. Mehta v. ACIT (81 Taxmann.com 139) — Cited in 5 Judgments | BharatTax