424 (Mad.); and (vi) Rajmandir Estates (P.) Ltd. v. Pr. CIT

240 Taxmann 306High Court2016#5233 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 263Section 142(1)Section 143(3)Section 144BSection 147Section 143(2)Section 148Section 194A

Issues it is cited on

prejudicial to interest of revenuemalabar industrialsection 263(1)share application moneyerroneous and prejudicialentry operatorsection 119section 263section 26income-tax officersection 133(6)section 80

Judgments citing 424 (Mad.); and (vi) Rajmandir Estates (P.) Ltd. v. Pr. CIT

ITO, Ward-10(1), Kolkata vs. M/S Sunglow Dealcom Private Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 2178/KOL/2016[2012-13]Status: DisposedITAT Kolkata16 Nov 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi) Assessment Year: 2012-13 Income Tax Officer, Ward-10(1), Kolkata.……......……......………………..……….…….…............Appellant Vs. M/S. Sunglow Dealcom Private Limited……..........…………..……………….…...……..….…......Respondent 3Rd Floor 89, N.S. Road Kolkata – 700 001 [Pan : Aadcs 7562 F]

Section 133(6)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member) Assessment Year: 2012-13 Income Tax Officer, Ward-10(1), Kolkata.……......……......………………..……….…….…............Appellant Vs. M/s. Sunglow Dealcom Private Limited……..........…………..……………….…...……..….…......Respondent 3rd Floor 89, N.S. Road Kolkata – 700 001 [PAN : AADCS 7562 F] Appearances by: Shri S.M. Surana, Advocate, appeared on behalf of the assessee. Shri C.J. Singh, Sr. D/R. appearing on behalf of the Revenue. Date of concluding the hearing : Octobe…

Mr. Rajeev Agarwal, New Delhi vs. Pr. CIT, Rohtak

The appeal of the assessee is dismissed

ITA 1716/DEL/2017[2012-13]Status: DisposedITAT Delhi19 Jun 2018AY 2012-13

Bench: Shri R.K. Panda & Ms. Suchitra Kamblevs Rajeev Agarwal, Pr. Cit W-7, 2Nd Floor, Aayakar Bhawan, Greater Kailash, Part-1, Opp. Mansarover Park, New Delhi. Rohtak. Pan No. Ahbpa5683K Appellant Respondent Appellant/ Assessee By Sh. Sameer Kapoor, Ca Respondent/ Revenue By Smt. Paramita Tripathi, Cit (Dr) Date Of Hearing 12.06.2018 Date Of Pronouncement .06.2018 Order Per Suchitra Kamble, Jm

Section 143(3)Section 263

…DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER vs Rajeev Agarwal, Pr. CIT W-7, 2nd Floor, Aayakar Bhawan, Greater kailash, Part-1, Opp. Mansarover Park, New Delhi. Rohtak. PAN No. AHBPA5683K APPELLANT RESPONDENT Appellant/ Assessee by Sh. Sameer Kapoor, CA Respondent/ Revenue by Smt. Paramita Tripathi, CIT (DR) Date of Hearing 12.06.2018 Date of Pronouncement .06.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 09.02.2017 passed by the Pr. CIT-Rohtak u/s 263 of the Income Tax Act, 1961. 2. The grounds of appeal are a…