301 ITR 129 (M.P).; 3. CIT v. Adamkhan

95 Taxmann 215High Court#11851 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2022 to 2023.

Judgments citing 301 ITR 129 (M.P).; 3. CIT v. Adamkhan

Anup A. Shah, Rajkot-Gujarat vs. The Asstt. Commr. of Income Tax, Circle-2, Rajkot-Gujarat

In the result, the appeal filed by the assessee is allowed

ITA 106/RJT/2017[2005-06]Status: DisposedITAT Rajkot31 Mar 2023AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 106/Rjt/2017 िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/Asstt. Years: 2005-2006 वष"

For Appellant: Shri Chetan Agrawal, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 143(3)Section 271Section 271(1)(c)Section 40A

…अहमदाबाद "यायपीठ "यायपीठ "यायपीठ "यायपीठ आयकर आयकर अपी आयकर आयकर अपी अपीलीय अपी लीय लीय अिधकरण लीय अिधकरण अिधकरण, अहमदाबाद अिधकरण अहमदाबाद अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL, (Conducted through E-Court, Rajkot) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 106/Rjt/2017 िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/Asstt. Years: 2005-2006 वष" Anup A. Shah, A.C.I.T, C/o Gujarat Trading Company, Vs. Circle-2, “Mangal Bhuwan”, Rajkot. Nr. Nirmala Convent, Kalawad Road, Rajkot. PAN: AFHPS6475H Assessee by : Shri Chetan Agrawal, A.R Revenue by : Shr…

Shri Krishanmohan Ramwadh Shingh, Jamnagar vs. The Income Tax Officer, Ward-2(2), Jamnagar

In the result appeal, of the assessee is allowed

ITA 379/RJT/2018[2012-13]Status: DisposedITAT Rajkot14 Sept 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Shri B. D. Gupta, Sr. DR
Section 143(3)Section 271Section 271(1)(c)

…आयकरअपील"यअ"धकरण, राजकोट"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 379/Rjt/2018 "नधा"रणवष"/Asstt. Year:2012-13 Krishnamohan Ramawadh Vs. ITO Singh, C/o. Mehul Mehta & Ward-2(2), Associates, 436, Neo Square, Jamnagar P N Marg, Jamnagar-361008 PAN: ASDPS5438B (Applicant) (Respondent) Assessee by : None Revenue by : Shri B. D. Gupta, Sr. DR सुनवाईक"तार"ख/Date of Hearing : 01/07/2022 घोषणाक"तार"ख/Date of Pronouncement: 14/09/2022 आदेश/O R D E R PER BENCH: The captioned appeal ha…

M/S. Asian Agency, Ahmedabad vs. The DCIT, Circel-7(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 128/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2010-11

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

M/S. Asian Agency, Ahmedabad vs. The ACIT, Circel-7(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 127/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2008-09

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

M/S. Asian Agency, Ahmedabad vs. The ACIT, Circel-7(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 126/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2008-09

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

M/S. Asian Agency, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circel-7(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 3448/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2010-11

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

M/S. Asian Agency, Ahmedabad vs. Commissioner of Income Tax, VII, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 844/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2009-10

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

The ITO, Ward-7(2)(1), Ahmedabad vs. M/S. Asian Agency, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 3336/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2009-10

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

M/S. Asian Agency, Ahmedabad vs. The ACIT, Circle-12, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 3048/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2009-10

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Shri Parin
Section 23Section 251Section 271Section 69C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. with A.Y. 3048/Ahd/2014 (A.Y. 2009-10), 844/Ahd/2015 (2009-10), 3448/Ahd/2016 (A.Y. 2010-11), 126 & 127/Ahd/2019 (A.Y. 2008-09) & 128/Ahd/2019 (A.Y. 2010- 11) M/s. Asian Agency बनाम/ ACIT Circle-12, FF-29, Krishna Gopal Ahmedabad (in ITA Vs. Estate, Opp. SBI, Nr. No.3048/Ahd/2016) Fruit Market, Naroda & Road, Ahmedabad – Commissioner of Income 380025 Tax-VII, Ahmedabad (in ITA No.844/Ahd/2015) & ACIT Circle-7…

301 ITR 129 (M.P).; 3. CIT v. Adamkhan (95 Taxmann 215) — Cited in 9 Judgments | BharatTax