369 ITR 419 (Allahabad) 10 ITO v. Bhavesh Kumar ACIT JCIT CCIT

140 TTJ 257Income Tax Appellate Tribunal2011#22516 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2021.

Issues it is cited on

section 147(1)section 116within four yearssection 151(1)beyond four yearssection 151(2)section 10bsection 149(1)(b)section 149(1)section 149tangible materialchief commissioner

Judgments citing 369 ITR 419 (Allahabad) 10 ITO v. Bhavesh Kumar ACIT JCIT CCIT

M/S. Marble Art, New Delhi vs. ACIT, New Delhi

Appeals of the assessee are allowed

ITA 2480/DEL/2013[2003-04]Status: DisposedITAT Delhi08 Mar 2021AY 2003-04

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Ms. Ramita M. Biswas, CIT DR
Section 143(3)Section 148

…sing Co. approv Ltd ITA 935/2009 al dated 08.02.2018 . 8 Dhadda Exports v. ITO ITO JCIT CIT [2015] 377 ITR 347 (Rajasthan) . 9 Reliable Finhold Ltd. v. ITO - CIT Union of India [2014] 369 ITR 419 (Allahabad) 10 ITO v. Bhavesh Kumar ACIT JCIT CCIT / CIT [2011] 140 TTJ 257 (Agra) 16.2 It is seen that in the case of CIT vs. SPL’s Siddhartha Ltd [2012] 345 ITR 223 (Delhi), wherein approval was taken by the AO from superior authority i.e. 33 ITA.Nos.2478 to 2480/Del./2013 M/s Marble Art, New Delhi. CIT, whereas the under the statutory provision, approval was to be taken from JCIT/Addl CIT, it was held that notice is…

M/S. Marble Art, New Delhi vs. ACIT, New Delhi

Appeals of the assessee are allowed

ITA 2479/DEL/2013[2002-03]Status: DisposedITAT Delhi08 Mar 2021AY 2002-03

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Ms. Ramita M. Biswas, CIT DR
Section 143(3)Section 148

…sing Co. approv Ltd ITA 935/2009 al dated 08.02.2018 . 8 Dhadda Exports v. ITO ITO JCIT CIT [2015] 377 ITR 347 (Rajasthan) . 9 Reliable Finhold Ltd. v. ITO - CIT Union of India [2014] 369 ITR 419 (Allahabad) 10 ITO v. Bhavesh Kumar ACIT JCIT CCIT / CIT [2011] 140 TTJ 257 (Agra) 16.2 It is seen that in the case of CIT vs. SPL’s Siddhartha Ltd [2012] 345 ITR 223 (Delhi), wherein approval was taken by the AO from superior authority i.e. 33 ITA.Nos.2478 to 2480/Del./2013 M/s Marble Art, New Delhi. CIT, whereas the under the statutory provision, approval was to be taken from JCIT/Addl CIT, it was held that notice is…

M/S. Marble Art, New Delhi vs. ACIT, New Delhi

Appeals of the assessee are allowed

ITA 2478/DEL/2013[2004-05]Status: DisposedITAT Delhi08 Mar 2021AY 2004-05

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Ms. Ramita M. Biswas, CIT DR
Section 143(3)Section 148

…sing Co. approv Ltd ITA 935/2009 al dated 08.02.2018 . 8 Dhadda Exports v. ITO ITO JCIT CIT [2015] 377 ITR 347 (Rajasthan) . 9 Reliable Finhold Ltd. v. ITO - CIT Union of India [2014] 369 ITR 419 (Allahabad) 10 ITO v. Bhavesh Kumar ACIT JCIT CCIT / CIT [2011] 140 TTJ 257 (Agra) 16.2 It is seen that in the case of CIT vs. SPL’s Siddhartha Ltd [2012] 345 ITR 223 (Delhi), wherein approval was taken by the AO from superior authority i.e. 33 ITA.Nos.2478 to 2480/Del./2013 M/s Marble Art, New Delhi. CIT, whereas the under the statutory provision, approval was to be taken from JCIT/Addl CIT, it was held that notice is…

369 ITR 419 (Allahabad) 10 ITO v. Bhavesh Kumar ACIT JCIT CCIT (140 TTJ 257) — Cited in 3 Judgments | BharatTax