328 ITR 173 (PUNJ. & HAR); CIT v. Shital Prasad Kharag Prasad

147 Taxmann 441High Court2005#22609 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2021.

Judgments citing 328 ITR 173 (PUNJ. & HAR); CIT v. Shital Prasad Kharag Prasad

Shri Sanjeev Patni, Indore vs. Assistant Commissioner of Income Tax-3(1), Indore

In the result appeal of the assessee is allowed

ITA 62/IND/2018[2009-10]Status: DisposedITAT Indore01 Sept 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2009-10 Sanjeev Patni Indore Pan:Aftpp6237Q : Appellant

Section 10Section 139Section 143Section 144Section 147Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2009-10 Sanjeev Patni Indore PAN:AFTPP6237Q : Appellant V/s ACIT- 3(1) Indore : Respondent ITANo.189/Ind/2018 Assessment Year: 20109-10 ACIT- 3(1) Indore : Appellant V/s Sanjeev Patni Indore PAN:AFTPP6237Q : Respondent Revenue by Shri Rajib Jain, CIT-DR Respondent by Shri Ashish Goyal & N.D. Patwa, ARs Date of Hearing 08.06.2021 Date of Pronouncement 01.09.2021 O R D E R Sanjeev Patni PER…

Deputy Commissioner of Income Tax-3 (1), Indore vs. Shri Sanjeev Patni, Indore

In the result appeal of the assessee is allowed

ITA 189/IND/2018[2009-10]Status: DisposedITAT Indore01 Sept 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2009-10 Sanjeev Patni Indore Pan:Aftpp6237Q : Appellant

Section 10Section 139Section 143Section 144Section 147Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2009-10 Sanjeev Patni Indore PAN:AFTPP6237Q : Appellant V/s ACIT- 3(1) Indore : Respondent ITANo.189/Ind/2018 Assessment Year: 20109-10 ACIT- 3(1) Indore : Appellant V/s Sanjeev Patni Indore PAN:AFTPP6237Q : Respondent Revenue by Shri Rajib Jain, CIT-DR Respondent by Shri Ashish Goyal & N.D. Patwa, ARs Date of Hearing 08.06.2021 Date of Pronouncement 01.09.2021 O R D E R Sanjeev Patni PER…

Girirajkripa Developers Private Limited, Jaipur vs. ITO, Ward-3(2), Jaipur

In the result, appeal of the assessee is allowed

ITA 168/JPR/2020[2010-11]Status: DisposedITAT Jaipur10 Sept 2020AY 2010-11
For Appellant: Shri S.L. Poddar (Adv.)For Respondent: Shri B.K. Gupta (Addl.CIT)
Section 142(1)Section 143(2)Section 147Section 148Section 2(47)Section 234ASection 271(1)(c)Section 50C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh lanhi x®lkÃa] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 168/JP/2020 fu/kZkj.k o"kZ@Assessment Year :2010-11 Girirajkripa Developers Pvt. Ltd. cuke I.T.O., Vs. A 2PSM Complex Power House Ward-3(2), Road, Banipark, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCG 8973 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Poddar (Adv.) jktLo dh vksj ls@ Revenue by…

328 ITR 173 (PUNJ. & HAR); CIT v. Shital Prasad Kharag Prasad (147 Taxmann 441) — Cited in 3 Judgments | BharatTax