355 (Del) (ii) Elite Pharmaceuticals v. ITO

41 Taxmann.com 524High Court2014#15819 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2019 to 2024.

Judgments citing 355 (Del) (ii) Elite Pharmaceuticals v. ITO

Maa Sharda Cold Storage, Kaushambi vs. ITO Ward- 2(5), Allahabad

In the result, the appeal of the assessee bearing ITA No

ITA 4/ALLD/2024[2017-18]Status: DisposedITAT Allahabad22 Nov 2024AY 2017-18

Bench: Sh. Udayan Das Gupta & Nikhil Choudharyi.T.A. No.04/Alld/2024 Assessment Year: 2017-18

Section 143(2)Section 143(3)Section 234BSection 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD. BEFORE SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND NIKHIL CHOUDHARY, ACCOUNTANT MEMBER I.T.A. No.04/Alld/2024 Assessment Year: 2017-18 Maa Sharda Cold Storage, Vs. ITO, Ward-2 (5), Samda Manjhanpur, Allahabad. Kaushambi, U.P. [PAN:AAOFM5747Q] (Respondent) (Appellant) Appellant by Sh. S.K. Jaiswal, CA Respondent by Sh. A.K. Singh, Sr. DR Date of Hearing 01.10.2024 Date of Pronouncement 22.11.2024 ORDER Per: Udayan Das Gupta, JM This appeal is filed by the assessee against the order of the Ld. CIT (A), NFAC, dated 16/10/2023, passed u/s 250 of the…

Shri Arun Agrawal, Raipur vs. Assistant Commissioner of Income Tax-3(1), Raipur

In the result, the appeal of the assessee is allowed in terms of the aforesaid observations

ITA 214/RPR/2023[2010-11]Status: DisposedITAT Raipur16 Oct 2023AY 2010-11

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No. 214/Rpr/2023 "नधा"रण वष" / Assessment Year : 2010-11 Shri Arun Agrawal 85, Pandri Textile Market, Raipur-492 001 (C.G.) Pan :Acjpa2323D .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.)

For Appellant: Shri Veekaas S. Sharma, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR

Section 132Section 147Section 148Section 153CSection 69

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 214/RPR/2023 "नधा"रण वष" / Assessment Year : 2010-11 Shri Arun Agrawal 85, Pandri Textile Market, Raipur-492 001 (C.G.) PAN :ACJPA2323D .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-3(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Veekaas S. Sharma, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 25.09.2023 घोषणा क" त…

Rishikesh Shukla, Singrauli vs. ITO, Ward - III (1), Mirzapur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 124/VNS/2020[2009-2010]Status: DisposedITAT Varanasi19 May 2023AY 2009-2010

Bench: Shri Ramit Kochar & Shri Pavan Kumar Gadaleassessment Year:2009-10 Shri Rishikesh Shukla, Income Tax Officer, S/O Shri K. P. Shukla, V. Ward-Iii(1), Sharma Colony, Mirzapur,U.P.. Waidhan,Singrauli-486886, Madhya Pradesh . Pan:Bcmps8094M (Appellant) (Respondent)

Section 143(3)Section 147Section 148Section 253(3)

…I.T.A. No.124/VNS/2020 Shri Rishikesh Shukla v. ITO, Ward-III(1) Mirzapur 1 IN THE INCOME TAX APPELLATE TRIBUNAL CIRCUIT BENCH, Division Bench , VARANASI BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year:2009-10 Shri Rishikesh Shukla, Income Tax Officer, S/o Shri K. P. Shukla, v. Ward-III(1), Sharma Colony, Mirzapur,U.P.. Waidhan,Singrauli-486886, Madhya Pradesh . PAN:BCMPS8094M (Appellant) (Respondent) Appellant by Shri K. R. Singh, Advocate Respondent by Shri A. K. Singh, Sr. D.R. Date of hearing 13/04/2023 Date of pronouncement 19/05/2023 O R D E R PER…

DCIT, Cir.-13(1), Kolkata vs. Smt. Manjula Shukla, Howrah

In the result, the appeal of the revenue is dismissed

ITA 285/KOL/2021[2012-13]Status: DisposedITAT Kolkata26 Oct 2022AY 2012-13

Section 124(3)Section 139Section 142(1)Section 143(2)Section 143(3)Section 148

…आयकर अपील"य अ"धकरण, पीठ “A-SMC” , कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “A-SMC”KOLKATA सम" : "ी मनीष बोरड, लेखा सद"य Before: Shri Manish Borad, Accountant Member आयकर अपील सं.य/ Assessment Year: 2012-13 बनाम DCIT, Cir-13(1) Smt. Manjula Shukla Aaykar Bhawan Poorva, 7 Kings Road, Howrah- V/s. 6th Fl., 110 Shantipally, 711101 Kolkata-107 PAN: AVNPS3002L अपीलाथ" /Appellant ""यथ" /Respondent .. अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhewala, Ld.AR ""यथ" क" ओर से/By Respondent Shri Vijay Kumar, Addl. Ld.CIT/DR सुनवाई क" तार"ख/Date of Hearing 12-09-2022 घोषणा क" तार"ख/ 26-10-2022 Date of Prono…

Sh. Babu Lal Meena, Jaipur vs. Income Tax Officer, Jaipur

ITA 469/JPR/2018[2007-08]Status: DisposedITAT Jaipur13 Dec 2019AY 2007-08

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 469/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2007-08 Cuke Shri Babu Lal Meena The Ito Vs. Plot No.717, Govind Vatika Ward- 5(4) Near Khole Ke Hanuman Ji Jaipur Laxman Doongri, Delhi Bye Pass Road, , Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@P An/Gir No.: Azgpm 4052 P Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Rajeev Sahai & Shri Ashish Sharma,Advocate Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta, Cit- Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 06/11/2019 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 13 /12/2019 Vkns'K@ Order

For Appellant: Shri Rajeev Sahai &For Respondent: Shri B.K. Gupta, CIT- DR

Section 143(3)Section 147Section 148Section 2(14)Section 2(14)(iii)Section 50

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k Before : Shri Vijay Pal Rao, JM & Shri Vikram Singh Yadav, AM vk;dj vihy la-@ITA No. 469/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2007-08 cuke Shri Babu Lal Meena The ITO Vs. Plot No.717, Govind Vatika Ward- 5(4) Near Khole Ke Hanuman Ji Jaipur Laxman Doongri, Delhi Bye Pass Road, , Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@P AN/GIR No.: AZGPM 4052 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajeev Sahai…

Deputy Commissioner of Income Tax, Central Circle, Ajmer vs. M/S Shri Rajlaxmi Denim, Bhilwara

In the result, appeal of the revenue is allowed

ITA 1134/JPR/2018[2015-16]Status: DisposedITAT Jaipur05 Mar 2019AY 2015-16

For Appellant: Shri O.P. Bhateja (ITP)For Respondent: Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@

Section 124(3)Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153A(1)Section 292BSection 68

…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 fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 1134/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2015-16 cuke Deputy Commissioner of M/s Shri Rajlaxmi Denim, Vs. Income Tax, No. 35, Badal Complex, Central Circle, Ajmer. Bhilwara. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AASCS 5931 R vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@ Assessee…