7 Horses Hospitality LLP v. ITO

155 Taxmann.com 550High Court2023#22903 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(1)Section 143(3)Section 10(1)Section 139 Section 143(1)(a)Section 199 Section 250 Section 263

Issues it is cited on

india

Judgments citing 7 Horses Hospitality LLP v. ITO

DULHE RAM MEENA, JAIPUR,JAIPUR vs. DCIT CIRCLE 1, JAIPUR, JAIPUR

Appeal is allowed

ITA 72/JPR/2025[2023-24]Status: DisposedITAT Jaipur25 Sept 2025AY 2023-24

Bench: SHRIGAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Shri Gautam Singh Choudhary, Addl. CIT-DR

Section 143(1)Section 199Section 37B

…1 आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’SMC” JAIPUR Jh xxu xks;y] ys[kk lnL; ,oa Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRIGAGAN GOYAL, AM & SHRI NARINDER KUMAR, JM vk;djvihyla-@ITA No. 72/JPR/2025 fu/kZkj.ko"kZ@AssessmentYear : 2023-24 Shri Dulhe Ram Meena cuke The DCIT 17, Durga Vihar, Malviya Nagar Vs. Circle-1 Jaipur 302 017 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: AFWPM 4366E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rohan Sogani, CA jktLo dh vksjls@Revenue by: Shri Gautam Singh Choudhary, Addl. CIT-…

UMANG BOARDS LIMITED,JAIPUR vs. DCIT, CIRCLE-1 JAIPUR, JAIPUR

12. In view of the above discussion, this appeal filed by the assessee is hereby dismissed

ITA 969/JPR/2025[2018-2019]Status: DisposedITAT Jaipur18 Sept 2025AY 2018-2019

Bench: Learned Cit(A), Challenging Intimation U/S 143(1) Of The Act, Relating To The Assessment Year 2018-19. Said Appeal Came To Be Dismissed, While Observing That Despite Issuance Of Notices U/S 250 Of The Act, There Was No Participation In The Appellate Proceedings By The Appellant & The Appeal Deserved To Be Dismissed In View Of The Material On Record.

For Appellant: Shri Rohan Sogani, C.AFor Respondent: Shri Gaurav Awasthi, JCIT

Section 143(1)Section 143(1)(a)Section 250Section 36

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B-Bench” JAIPUR Jh xxu xks;y] ys[kk lnL; ,oa Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI GAGAN GOYAL, AM& SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 969/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2018-19 Umang Boards Limited cuke The DCIT, Vs. B-7, Umang House Bharat Mata Path, Circle-1 Jaipur. Jamna Lal Bajaj Marg, M.I. Road, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACU3931H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rohan Sogani, C.A. jktLo dh vksjls@Revenue…

MEENAKSHI METAL IND. LTD.,JHANSI vs. PR.CIT-1, AGRA

Appeal is allowed

ITA 44/AGR/2021[2015-16]Status: DisposedITAT Agra10 Feb 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manoj Kumar Aggarwalmeenakshi Metal Vs. Pcit, Industries Llp, 368, Civil Agra-1, Lines, Jhansi Agra, U.P. -282002 Uttar Pradesh– 284001 "ायीलेखासं./जीआइआरसं./Pan/Gir No: Aaufm8091R Appellant .. Respondent

For Appellant: Sh. Navin Gargh, AdvFor Respondent: Sh. Sukesh Kumar Jain, CIT-DR

Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER Meenakshi Metal Vs. PCIT, Industries LLP, 368, Civil Agra-1, Lines, Jhansi Agra, U.P. -282002 Uttar Pradesh– 284001 "ायीलेखासं./जीआइआरसं./PAN/GIR No: AAUFM8091R Appellant .. Respondent Appellant by : Sh. Navin Gargh, Adv. Respondent by : Sh. Sukesh Kumar Jain, CIT-DR Date of Hearing 10.02.2025 Date of Pronouncement 10.02.2025 O R D E R PER SATBEER SINGH GODARA, JUDICIAL MEMBER: This assessee’s appeal for assessment year 2015-16, arises against Pr. Commissione…