96 Taxman 11 (SC) (vi) Kantilal Manilal v. CIT

135 Taxmann 77High Court2004#22434 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2015 to 2019.

Judgments citing 96 Taxman 11 (SC) (vi) Kantilal Manilal v. CIT

Asian Business Conection Pvt. Ltd., Bhopal vs. DCIT - 1(1), Bhopal

ITA 936/IND/2018[2015-16]Status: DisposedITAT Indore25 Sept 2019AY 2015-16

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2015-16 M/S. Asian Business Dcit-1(1), Connections Private Ltd, Vs. Bhopal Fm-18, Man Sarovar Complex, 7No. Stop, Shivaji Nagar, Bhopal (Appellant) (Respondent ) Pan No.Aaica1206D

Section 139(1)Section 143(2)Section 143(3)Section 2Section 2(22)Section 2(22)(e)Section 35D

…Asian Business Connection Private Limited आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2015-16 M/s. Asian Business DCIT-1(1), Connections Private Ltd, Vs. Bhopal FM-18, Man Sarovar Complex, 7No. Stop, Shivaji Nagar, Bhopal (Appellant) (Respondent ) PAN No.AAICA1206D Revenue by Smt. Ashima Gupta, CIT Assessee by S/Shri Sumit Nema, Sr. Adv. & Ayush Gupta, Adv Date of Hearing 10.07.2019 Date of Pronouncement 25.09.2019 O R D E R PER MANISH BORAD, AM. The…

DCIT, New Delhi vs. M/S. Sindhu Holdings Ltd., New Delhi

In the result, the appeal filed by the revenue is dismissed

ITA 2766/DEL/2012[2008-09]Status: DisposedITAT Delhi29 Jan 2016AY 2008-09

Bench: Shri G.D. Agrawal & Shri A.T. Varkey

For Appellant: S/Shri Salil Kapoor & Sanat Kapoor, AdvocatesFor Respondent: Shri B.R.R. Kumar, Senior DR
Section 143Section 2(22)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.2766/Del./2012 (ASSESSMENT YEAR : 2008-09) DCIT, Circle 8 (1), vs. M/s. Sindhu Holdings Ltd, New Delhi. 17, Vasant Enclave, Rao Tula Ram Marg, New Delhi – 110 057. (PAN : AAACS2545P) (APPELLANT) (RESPONDENT) ASSESSEE BY : S/Shri Salil Kapoor & Sanat Kapoor, Advocates REVENUE BY : Shri B.R.R. Kumar, Senior DR ORDER PER A.T. VARKEY, JUDICIAL MEMBER : This appeal, at the instance of the revenue, is filed against the order of the CIT (Appeals)-XI, New Delhi dated 14…

DCIT, Chennai vs. Smt. Reeta Lankalingam, Chennai

ITA 2242/CHNY/2013[2008-09]Status: DisposedITAT Chennai27 Feb 2015AY 2008-09

Bench: Shri B.R. Baskaran & Shri S.S. Godara

For Appellant: Dr. Anitha Sumanth, AdvocateFor Respondent: Shri. N. Rangaraj, IRS, CIT
Section 153ASection 2Section 2(22)Section 2(22)(e)Section 234BSection 40ASection 40A(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी बी.आर. बा"करन, लेखा सद"य एवं "ी एस. एस. गोदारा, "या"यक सद"य के सम" BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI S.S. GODARA, JUDICIAL MEMBER आयकर अपील सं./ I.T.A. Nos.19 to 25/Mds/2014 ("नधा"रण वष" / Assessment Years : 2005-2006 to 2011-2012) Shri. Lankalingam Murugesu, The Deputy Commissioner of Income No.12 & 13, Kothari Road, Vs. Tax, Nungambakkam Central Circle III (2), Chennai 600 034. Chennai 600 034. [PAN :AACPL0314N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ I.T.A. No.2242/Mds/20…

96 Taxman 11 (SC) (vi) Kantilal Manilal v. CIT (135 Taxmann 77) — Cited in 3 Judgments | BharatTax