69A. 11. Kahan Udyog v. CIT 120131

38 Taxmann.com 261High Court2013#12759 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Judgments citing 69A. 11. Kahan Udyog v. CIT 120131

SLN COFFEE CURING WORKS,KUDLOOR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MYSORE

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 571/BANG/2022[2014-15]Status: DisposedITAT Bangalore20 Jan 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

SLN COFFEE CURING WORKS,KUDLOOR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MYSORE

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 570/BANG/2022[2013-14]Status: DisposedITAT Bangalore20 Jan 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

SLN COFFEE CURING WORKS,KUDLOOR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MYSORE

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 569/BANG/2022[2012-13]Status: DisposedITAT Bangalore20 Jan 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

DCIT 1(3)(1), MUMBAI vs. LATE SHRI HARESH A. DHAKAN THROUGH HIS LEGAL HEIR MR.KRUNAL H. DHAKAN, MUMBAI

In the result, appeals filed by the revenue is Allowed for statistical purposes

ITA 6334/MUM/2017[2007-08]Status: DisposedITAT Mumbai08 Jun 2022AY 2007-08

Bench: Shri Aby T Varkey & Shri Gagan Goyaldcit-1(3) (1), Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Appellant Vs. Late Shri Haresh Dhakan Through His Legal Heir Mr. Krunal H. Dhakan, A-304, Classique Centre, Plot No. 26, Mahal Industrial Estate, Andheri (West), Mumbai-400093 Pan: Aadpd5584B ........Respondent Dcit-1(3)(1), Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Appellant Vs. M/S Sss Sai Shipping Services Pvt. Ltd. A-304, Classique Centre, Plot No. 26, Mahal Industrial Estate, Andheri (West), Mumbai-400093 Pan: Aalcs4908D ........Respondent Appellant By : Sh. Anil S. Sant, Sr.Dr Respondent By : Sh. Vinod Bindal With Sh. Gaurav Bansal (Ay- 2007-08 & 2011-12) Date Of Hearing : 12/05/2022 Date Of Pronouncement : 08/06/2022 Order Per Gagan Goyal, A.M:

For Appellant: Sh. Anil S. Sant, Sr.DRFor Respondent: Sh. Vinod Bindal with Sh. Gaurav Bansal
Section 131Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER DCIT-1(3) (1), Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Appellant Vs. Late Shri Haresh Dhakan through his Legal heir Mr. Krunal H. Dhakan, A-304, Classique Centre, Plot No. 26, Mahal Industrial Estate, Andheri (West), Mumbai-400093 PAN: AADPD5584B ........Respondent DCIT-1(3)(1), Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Appellant Vs. M/s SSS Sai Shipping Services Pvt. Ltd. A-304, Classique Centre, Plot No. 26, Mahal Industrial Estate, Andheri (West), Mumbai…

MADHYAM BUILDTECH P.LTD,NOIDA vs. DCIT, CIRCLE-16(1), NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 6400/DEL/2017[2013-14]Status: DisposedITAT Delhi11 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER [Through Video Conferencing] ITA No.6400/Del./2017 Assessment Year: 2013-14 Madhyam Buildtech Pvt. Vs. DCIT, Ltd., Circle-16(1), C-20, Ground Floor, Sector- New Delhi 2, Noida PAN :AAGCM3594G (Appellant) (Respondent) Appellant by None Respondent by Ms. Rinku Singh, Sr.DR Date of hearing 01.03.2021 Date of pronouncement 11.03.2021 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against the order dated 18.08.2017 passed by the learned Commissioner of I…

M/S. GODWIN RESORT & HOTEL PVT. LTD.,MEERUT vs. ACIT, MEERUT

In the result, the appeal of the assessee is partly allowed

ITA 1841/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Sandeep Sapra, AdvFor Respondent: Shri S.S. Rana, CIT-DR
Section 143(3)Section 40ASection 40A(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1841/DEL/2016 Assessment Year: 2011-12 M/s. Godwin Resort & vs. ACIT, Central Circle, Hotel Pvt. Ltd., Meerut. 38, 1st Floor Chetan Medical Complex, Chippi Tank, Meerut. TAN/PAN: AADCG 3027H (Appellant) (Respondent) Appellant by: Shri Sandeep Sapra, Adv. Respondent by: Shri S.S. Rana, CIT-DR Date of hearing: 28 08 2019 Date of pronouncement: 14 10 2019 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the impugned…

SMT. SHALINI GUPTA,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal filed by the assessees is allowed and appeal filed by the revenue is dismissed

ITA 6103/DEL/2014[2011-12]Status: DisposedITAT Delhi28 Jun 2018AY 2011-12

Bench: Sh. R. K. Panda & Ms. Suchitra Kambleassessment Year: 2011-12 Shalini Gupta Dcit 43/1, Raipur Road, Civil Vs Central Circle -04 Lines, New Delhi New Delhi -110054 Pan Aeupg2620J (Appellant) (Respondent)

Section 132Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Shalini Gupta DCIT 43/1, Raipur Road, Civil Vs Central Circle -04 Lines, New Delhi New Delhi -110054 PAN AEUPG2620J (APPELLANT) (RESPONDENT) Assessee by Sh. R. S. Singhvi, Advocate Department by Sh. S. S. Rana, CIT DR Assessment Year: 2011-12 DCIT Shalini Gupta Central Circle -04 Vs 43/1, Raipur Road, Civil New Delhi Lines, New Delhi -110054 PAN AEUPG2620J (APPELLANT) (RESPONDENT) Department by Sh. S. S. Rana, CIT DR Assessee by Sh. R. S…

DCIT, NEW DELHI vs. MRS. SHALINI GUPTA, NEW DELHI

In the result, the appeal filed by the assessees is allowed and appeal filed by the revenue is dismissed

ITA 5938/DEL/2014[2011-12]Status: DisposedITAT Delhi28 Jun 2018AY 2011-12

Bench: Sh. R. K. Panda & Ms. Suchitra Kambleassessment Year: 2011-12 Shalini Gupta Dcit 43/1, Raipur Road, Civil Vs Central Circle -04 Lines, New Delhi New Delhi -110054 Pan Aeupg2620J (Appellant) (Respondent)

Section 132Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Shalini Gupta DCIT 43/1, Raipur Road, Civil Vs Central Circle -04 Lines, New Delhi New Delhi -110054 PAN AEUPG2620J (APPELLANT) (RESPONDENT) Assessee by Sh. R. S. Singhvi, Advocate Department by Sh. S. S. Rana, CIT DR Assessment Year: 2011-12 DCIT Shalini Gupta Central Circle -04 Vs 43/1, Raipur Road, Civil New Delhi Lines, New Delhi -110054 PAN AEUPG2620J (APPELLANT) (RESPONDENT) Department by Sh. S. S. Rana, CIT DR Assessee by Sh. R. S…

69A. 11. Kahan Udyog v. CIT 120131 (38 Taxmann.com 261) — Cited in 8 Judgments | BharatTax