3 K A Hospitality (P.) Ltd. v. Income-tax Department

141 Taxmann.com 440Income Tax Appellate Tribunal2022#22535 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2024.

Judgments citing 3 K A Hospitality (P.) Ltd. v. Income-tax Department

Abbott Healthcare Private Limited, Mumbai vs. Assistant Commissioner of Income Tax, Circle 2(1)(1), Mumbai

In the result, Ground No. 3 with its Sub-Grounds is allowed for statistical purposes

ITA 2756/MUM/2024[2019-20]Status: DisposedITAT Mumbai23 Sept 2024AY 2019-20

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalabbott Healthcare Pvt. Ltd. 3, Corporate Park, Sion Trombay Road, Mumbai - 400 071 Pan: Aaack3935D ..... Appellant Vs. Acit 2(1) (1) R. No. 561, 5Th Floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ..... Respondent & Acit 2(1) (1) R. No. 561, 5Th Floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ...... Appellant Vs.

For Appellant: Shri Madhur Agrawal, Ld. ARFor Respondent: Shri Manoj Kumar Sinha, Ld. DR

Section 143(1)Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Abbott Healthcare Pvt. Ltd. 3, Corporate Park, Sion Trombay Road, Mumbai - 400 071 PAN: AAACK3935D ..... Appellant Vs. ACIT 2(1) (1) R. No. 561, 5th floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ..... Respondent & ACIT 2(1) (1) R. No. 561, 5th floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ...... Appellant Vs. Abbott Healthcare Pvt. Ltd. 3, Corporate Park, Sion Trombay Road, Mumbai-400 071 PAN: AAACK3935D ...... Respondent Abbo…

Sanjiv Prakashan, Jaipur vs. ACIT, Circle-1, Jaipur

ITA 9/JPR/2023[2020-2021]Status: DisposedITAT Jaipur09 Sept 2024AY 2020-2021

For Appellant: Sh. Anil Goyal, CAFor Respondent: Sh. Anoop Singh (Addl.CIT)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 36(1)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA No. 09/JPR/2023 निर्धारण वर्ष / Assessment Year : 2020-21 M/s Sanjiv Prakashan Dhamani Market, First Floor, Vs. Choura Rasta, Jaipur ACIT, Circle-01, Jaipur स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAHFS 6900 Q अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Anil Goyal, CA राजस्व की ओर से / Revenue by : Sh. Anoop Singh (Addl.CIT) सुनवाई की तारीख / Date of Hearing : 13/08/2024 उदघोषणा की तारीख / Date of Pronouncement: 09/09/20…

Jyoti Automobiles Private Limited, Rajasthan vs. Commissioner of Income-Tax (Appeals), Rajasthan

In the result, the appeal of the assessee is dismissed

ITA 354/JPR/2022[2020-21]Status: DisposedITAT Jaipur21 Dec 2022AY 2020-21

For Appellant: Writtten SubmissionFor Respondent: Smt. Monish Choudhary, JCIT-DR

Section 139(1)Section 143(1)Section 36(1)(va)Section 438Section 43B

…te of filing the return u/s 139(1) of the Act for which he has relied various case laws and few of them are mentioned as under:- 1. PCIT vs Today Network Ltd. (2022) 141 Taxmann.com 275 (Del.) 2. KA Hospitality Private Limited vs Income Tax Departmemnt (2022) 141 Taxmann.com 440 (Mumbai Tribunal) 3. Mehra Eyetech Private Limited vs ACIT (2022), 141 Taxmann.com 470 (Mumbai Tribunal). The ld. AR further submitted that through employees contribution to PF and ESI amounting to Rs.9,08,405/- is deposited beyond the due date but the same had been deposited well before due date of filing of return of income. He further…