95 TAXMANN.COM 103 (Mad.) 5. CIT v. Lark Chemicals Ltd.

37 Taxmann.com 218High Court2013#15723 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2025.

Issues it is cited on

section 263(2)section 72a section 72 revision u/s 263 lack of enquiry malabar industrial income escaping assessment national faceless assessment centre erroneous and prejudicial section 149 faceless assessment reason to believe

Judgments citing 95 TAXMANN.COM 103 (Mad.) 5. CIT v. Lark Chemicals Ltd.

Shiv Vegpro Private Limited, Kota vs. PCIT-Udaipur, Udaipur

In the result, the appeal filed by the assessee is allowed

ITA 1014/JPR/2024[2017-18]Status: DisposedITAT Jaipur28 Jan 2025AY 2017-18

For Appellant: Shri Mahendra Gargieya, (Adv.) &For Respondent: Mrs. Alka Gautam, (CIT-DR)

Section 147Section 263Section 36(1)(iii)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"B" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA. No. 1014/JPR/2024 निर्धारण वर्ष / Assessment Years : 2017-18 Shiv Vegpro Pvt. Ltd., SP-3, RIICO Agro Food Park, Ranpur, Kota . बनाम Vs. The PCIT, Udaipur. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAJCS7629B अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Mahendra Gargieya, (Adv.) & Shri Hemang Garg…

Latitude Infraventures, Nagpur vs. PCIT, Nagpur-1, Nagpur

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 350/NAG/2024[2017-18]Status: DisposedITAT Nagpur22 Oct 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…2018] 95 Taxmann.com 103 (Madras) High Court of Madras. (Refer Pages 41 to 46 of legal paperbook)  Indira Industries v. PCIT [2018] 95 Taxmann.com 292 (Madras) High Court of Madras. (Refer Pages 47 to 51 of legal paperbook)  CIT v. Bharti Airtel Ltd. [2013] 37 Taxmann.com 218 (Delhi) High Court of Delhi (Refer Pages 52 to 53 of legal paperbook)  CIT v. Industrial Development Bank of India Ltd. [2023] 152 Taxmann.com 591 (SC) Supreme Court of India (Refer Pages 54 to 55 of legal paperbook)  CIT v. Alagendran Finance Ltd. [2007] 162 Taxmann.com 465 (SC) (Refer Pages 56 to 67 of legal paperbook)  Zulu Merchandi…

Latitude Infraventures, Nagpur vs. PCIT, Nagpur-1, Nagpur

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 349/NAG/2024[2016-17]Status: DisposedITAT Nagpur22 Oct 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

Ajmer Development Authority, Ajmer vs. CIT(Exemption)/ ITO (Exemption), Jaipur / Jodhpur

In the result, the stay application filed by the assessee is dismissed

ITA 89/JODH/2022[2012-13]Status: DisposedITAT Jodhpur22 Mar 2023AY 2012-13

Bench: Shri Kul Bharatshri Manish Borad

Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER SHRI MANISH BORAD, ACCOUNTANT MEMBER S.A.No.-03/Jodh/2023 [In ITA No.89/Jodh/2022] (ASSESSMENT YEAR- 2012-13) Ajmer Development Authority, Vs CIT(Exemption)/ Trust Ajmer Todarmal Marg, ITO(Exemption), Ajmer-305001 (Rajasthan). Jaipur/Jodhpur (Rajasthan) (Appellant) (Respondent) PAN No.AAALS0528D ITA No.89/Jodh/2022] (ASSESSMENT YEAR- 2012-13) Ajmer Development Authority, Vs CIT(Exemption)/ Trust Ajmer Todarmal Marg, ITO(Exemption), Ajmer-305001 (Rajasthan). Ajmer/Jodhpur (Rajasthan) (Appellant) (Respondent) PAN…

M/S. Ravi Foundation, Mumbai vs. Pr. CIT-17, Mumbai

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

ITA 884/MUM/2021[2010-11]Status: DisposedITAT Mumbai26 Apr 2022AY 2010-11

For Appellant: Ms. Arati AggarwalFor Respondent: Shri T. Shankar (Sr. AR)

Section 133ASection 143(3)Section 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.884/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/s. Ravi Foundation PCIT-17 Room No.120, 1st Floor, 76, Laxmi Palace, Vs. Mathuradas Road, Kandivali Kautilya Bhawan, C-41 (W), Mumbai-400067. to C-43, G Block, Bandra Kurla Complex Bandra (E), Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAFR2515F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Ms. Arati Aggarwal Revenue by: Shri T. Shankar (Sr. AR) सुनवाई की तारीख / Date of Hearing: 29…

Royal Western India Turf Club, Mumbai vs. Pr. CIT -8, Mumbai

In the result, appeal is allowed, as indicated above

ITA 640/MUM/2021[2011-12]Status: DisposedITAT Mumbai12 Oct 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri Rajesh Kumar ()

Section 115JSection 143(3)Section 147Section 263Section 263(2)

…1 ITA 640/Mum/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) I.T.A. No.640/Mum/2021 (Assessment year 2011-12) Royal Western India Turf Club vs Principal Commissioner of Income- Mahalaxmi Race Course tax-8, Mumbai Mahalxmi, Mumbai-400 034 PAN : AABCR8519H APPELLANT RESPONDENT Appellant by S/Shri Salil Kapoor, Sumit Lalchandani & Smt Ananya Kapoor, AR Respondent by Smt. Sunita Billa, [CIT, (DR)] Date of hearing 23-09-2021 Date of pronouncement 12-10-2021 O R D E R Per Saktijit Dey (JM) Captioned appeal has been…