99 ITR 375(DELHI) Gee Vee Enterprises v. Additional Commissioner of Income-tax

108 Taxmann 464High Court2000#10961 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2022.

Judgments citing 99 ITR 375(DELHI) Gee Vee Enterprises v. Additional Commissioner of Income-tax

M/S. Jai Maa Hiral Enterprise, Khambhaliya vs. The Pr. CIT, Jamnagar

In the result, the appeal of the assessee is dismissed

ITA 128/RJT/2021[2017-18]Status: DisposedITAT Rajkot21 Sept 2022AY 2017-18
For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Aarsi Prasad, CIT-DR
Section 143(3)Section 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 M/s. Jai Maa Hiral The Pr. Commissioner of Enterprise, Bhagwati Mill Income Tax, Compound, Khambhalia, Vs Jamnagar Dev Bhumi, (Respondent) Dwarka-361306 PAN: AAKFJ5947R (Appellant) Assessee by: Shri Chetan Agarwal, A.R. Revenue by: Shri Aarsi Prasad, CIT-DR Date of hearing : 07-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This is an appeal filed by the assessee for A.Y. 2017-18 against the order of the ld. Prin…

Shri Deepak Khanna, Jaipur vs. Pr.CIT-2, Jaipur

In the result, the appeal of the assessee is allowed

ITA 19/JPR/2021[2016-17]Status: DisposedITAT Jaipur07 Sept 2022AY 2016-17
For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 142(1)Section 143(2)Section 143(3)Section 263Section 44ASection 80C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 19/JP/2021 fu/kZkj.k o"kZ@Assessment Year :2016-17 cuke Sh. Deepak Khanna PCIT, Vs. F-198, Sitapura Industrial Area, Jaipur-2 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFXPK 5933 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. P. C. Parwal (CA) jktLo dh vksj ls@ Revenue by : Sh. Sanjay Dhariwal…

Rajendra and Ursula Joshi Holdings Private Limited, Jaipur vs. Principal Commissioner of Income Tax-1, Jaipur

In the result both the appeal of the assessee is allowed

ITA 192/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18
For Appellant: Sh. Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 190/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Rajendra and Ursula Joshi Skill Principal Commissioner of Development Private Limited, Vs. Income Tax-2, Jaipur Office No. 506 Anchor Mall, Third Floor, Anchor Mall, Ajmer Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCR 4665 R vihykFkhZ@Appellant izR;FkhZ@Responde…

Rajendra and Ursula Joshi Food Industries Private Limited, Jaipur vs. Principal Commissioner of Incometax-1, Jaipur

ITA 191/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18

Bench: Us On The Following Grounds In This Appeal;

For Appellant: Shri Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 133(6)Section 142(1)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 191/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Rajendra and Ursula Joshi Food Principal Commissioner of Industries Private Limited, Vs. Income Tax-1, Jaipur 603 Elements Mall, 6th Floor Ajmer Road, Jaipur- 302021. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAHCR 1374 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh v…

Rajendra and Ursula Joshi Skill Development Private Limited, Jaipur vs. Principal Commissioner of Income Tax-2, Jaipur

In the result both the appeal of the assessee is allowed

ITA 190/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18
For Appellant: Sh. Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 190/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Rajendra and Ursula Joshi Skill Principal Commissioner of Development Private Limited, Vs. Income Tax-2, Jaipur Office No. 506 Anchor Mall, Third Floor, Anchor Mall, Ajmer Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCR 4665 R vihykFkhZ@Appellant izR;FkhZ@Responde…

Mahesh Mehta, Delhi vs. CIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2804/DEL/2014[2009-10]Status: DisposedITAT Delhi12 Mar 2020AY 2009-10

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 2804/Del/2014 : Asstt. Year : 2009-10 Mahesh Mehta, Vs Cit, 2042, Katra Tobacco, Khari Central-Ii, Baoli, Delhi-110006 New Delhi (Appellant) (Respondent) Pan No. Agbpm7320C Assessee By : Sh. Suresh Kumar Gupta, Ca Revenue By : Sh. J. K. Mishra, Cit Dr Date Of Hearing: 16.01.2020 Date Of Pronouncement: 12.03.2020

For Appellant: Sh. Suresh Kumar Gupta, CAFor Respondent: Sh. J. K. Mishra, CIT DR
Section 132(4)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 2804/Del/2014 : Asstt. Year : 2009-10 Mahesh Mehta, Vs CIT, 2042, Katra Tobacco, Khari Central-II, Baoli, Delhi-110006 New Delhi (APPELLANT) (RESPONDENT) PAN No. AGBPM7320C Assessee by : Sh. Suresh Kumar Gupta, CA Revenue by : Sh. J. K. Mishra, CIT DR Date of Hearing: 16.01.2020 Date of Pronouncement: 12.03.2020 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of the ld. CIT, Central-II, New De…

Dabur Invest Corp, New Delhi vs. Prcit-16, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 1764/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Mar 2019AY 2014-15

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2013-14] & [A.Y 2014-15]

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri G.C. Srivastava, Sr Adv
Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [A.Y 2013-14] & [A.Y 2014-15] Dabur Invest Corp Vs. The Pr.C.I.T - 16 4th Floor, Punjabi Bhawan New Delhi 10, Rouse Avenue New Delhi PAN: AADFD 2529 G (Applicant) (Respondent) Assessee By : Shri M.P. Rastogi, Adv Shri Chandan Aggarwal, CA Department By : Shri G.C. Srivastava, Sr Adv [Special Counsel] Shri Keshav Saxena, PCIT-DR Shri S.R. Senapati, Addl. CIT Shri Suvinay K. Dash, Adv. Date of Hearing : 29.01.2019 Date of Pronouncement : 11.03.2019 ORD…

Dabur Invest Corp, New Delhi vs. Prcit-16, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 1763/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Mar 2019AY 2013-14

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2013-14] & [A.Y 2014-15]

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri G.C. Srivastava, Sr Adv
Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [A.Y 2013-14] & [A.Y 2014-15] Dabur Invest Corp Vs. The Pr.C.I.T - 16 4th Floor, Punjabi Bhawan New Delhi 10, Rouse Avenue New Delhi PAN: AADFD 2529 G (Applicant) (Respondent) Assessee By : Shri M.P. Rastogi, Adv Shri Chandan Aggarwal, CA Department By : Shri G.C. Srivastava, Sr Adv [Special Counsel] Shri Keshav Saxena, PCIT-DR Shri S.R. Senapati, Addl. CIT Shri Suvinay K. Dash, Adv. Date of Hearing : 29.01.2019 Date of Pronouncement : 11.03.2019 ORD…

Mr. Pranjal Patel, Ahmedabad vs. The Pr. CIT-2, Ahmedabad

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

ITA 1357/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad07 Dec 2018AY 2012-13
For Appellant: Shri S.H. Talati, A.RFor Respondent: Shri Krishna Murari, CIT-D.R
Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2012-13 Mr. Pranjal Patel, The Pr. CIT, 5, Navavas, Ahmedabad Sabarmati, Ahmedabad Vs (Respondent) PAN: AQAPP5238P (Appellant) Revenue by: Shri Krishna Murari, CIT-D.R. Assessee by: Shri S.H. Talati, A.R. Date of hearing : 28-09-2018 Date of pronouncement : 07-12-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2012-13, arises from order of the CIT-2, Ahmedabad dated 28-03-2017, in proceedings under secti…

99 ITR 375(DELHI) Gee Vee Enterprises v. Additional Commissioner of Income-tax (108 Taxmann 464) — Cited in 9 Judgments | BharatTax