ACIT v. Ashed Properties & Investment (P.) Ltd.

62 Taxmann.com 340Income Tax Appellate Tribunal2015#12895 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2021.

Judgments citing ACIT v. Ashed Properties & Investment (P.) Ltd.

Nitesh Shetty, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(2), Bangalore

In the result appeal filed by assessee stands allowed

ITA 1777/BANG/2017[2007-08]Status: DisposedITAT Bangalore11 Jan 2021AY 2007-08

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2007-08

For Appellant: Shri S.V Ravishankar, AdvocateFor Respondent: Smt. R Premi, JCIT (DR)
Section 148Section 2(22)(e)Section 311

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2007-08 Nitesh Shetty, The Dy. Commissioner of No.25A, Imperial Court, Income Tax, 2nd Floor, Cunningham Circle-5(1)(2), Road, Vs. Bengaluru. Bengaluru-560 052. PAN – ALMPS 4258 B. APPELLANT RESPONDENT Assessee by : Shri S.V Ravishankar, Advocate Respondent by : Smt. R Premi, JCIT (DR) Date of Hearing : 14-10-2020 Date of Pronouncement : 11-01-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated…

Flovel Energy Pvt Ltd, New Delhi vs. ACIT Circle-9(1), New Delhi

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

ITA 6485/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Nov 2019AY 2011-12
For Appellant: Shri Dr. Rakesh Gupta, AdvocateFor Respondent: Ms Ratchi Bimal, Sr. DR
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2011-12 Flovel Energy Pvt. Ltd., Vs ACIT, C/o RRA TAXINDIA, Circle-9(1), D-28, South Extn. Part-I, New Delhi. New Delhi. PAN: AABCF0582E (Appellant) (Respondent) Assessee by : Shri Dr. Rakesh Gupta, Advocate Shri Kailash Mittal, Advocate Shri Priyansh Jain, CA & Shri Deepesh Garg, Advocate Revenue by : Ms Ratchi Bimal, Sr. DR Date of Hearing : 11.11.2019 Date of Pronouncement : 29.11.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assess…

ACIT, Circle-2(1)(2), Ahmedabad vs. M/S. Kunj Infrastructure Pvt. Ltd., Ahmedabad

In the result, the appeals of the Revenue stand dismissed

ITA 1810/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos.1809-1810/Ahd/2017 आयकर अपील सं./Ita No.2854/Ahd/2016 With C.O. 13/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T, M/S.Kunj Infrastructure Pvt. Ltd., 4Th Floor, Zodiac Plaza, Cirle-2(1)(2), Vs. Ahmedabad. St. Xaviers Corner, Navrangpura, Ahmedabad-380009. Pan: Aadck1900D

For Appellant: Shri Deepak R. Shah, A.R
Section 143(2)Section 143(3)Section 147Section 5

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1809-1810/AHD/2017 आयकर अपील सं./ITA No.2854/AHD/2016 With C.O. 13/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T, M/s.Kunj Infrastructure Pvt. Ltd., 4th Floor, Zodiac Plaza, Cirle-2(1)(2), Vs. Ahmedabad. St. Xaviers Corner, Navrangpura, Ahmedabad-380009. PAN: AADCK1900D (Applicant) (Respondent) : Revenue by Shri L.P Jain, Sr. D.R Assessee by : Shri Deepak R. Shah, A.R सुनवाई क" तार"ख/Date of Hearing : 19/…

ACIT, Circle-2(1)(2), Ahmedabad vs. M/S. Kunj Infrastructure Pvt. Ltd., Ahmedabad

In the result, the appeals of the Revenue stand dismissed

ITA 1809/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos.1809-1810/Ahd/2017 आयकर अपील सं./Ita No.2854/Ahd/2016 With C.O. 13/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T, M/S.Kunj Infrastructure Pvt. Ltd., 4Th Floor, Zodiac Plaza, Cirle-2(1)(2), Vs. Ahmedabad. St. Xaviers Corner, Navrangpura, Ahmedabad-380009. Pan: Aadck1900D

For Appellant: Shri Deepak R. Shah, A.R
Section 143(2)Section 143(3)Section 147Section 5

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1809-1810/AHD/2017 आयकर अपील सं./ITA No.2854/AHD/2016 With C.O. 13/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T, M/s.Kunj Infrastructure Pvt. Ltd., 4th Floor, Zodiac Plaza, Cirle-2(1)(2), Vs. Ahmedabad. St. Xaviers Corner, Navrangpura, Ahmedabad-380009. PAN: AADCK1900D (Applicant) (Respondent) : Revenue by Shri L.P Jain, Sr. D.R Assessee by : Shri Deepak R. Shah, A.R सुनवाई क" तार"ख/Date of Hearing : 19/…

The Dy. Commissioner of Income Tax Circle-2(1)(2), Ahmedabad vs. M/S. Kunj Infrastructure Pvt. Ltd., Ahmedabad

In the result, the appeals of the Revenue stand dismissed

ITA 2854/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos.1809-1810/Ahd/2017 आयकर अपील सं./Ita No.2854/Ahd/2016 With C.O. 13/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T, M/S.Kunj Infrastructure Pvt. Ltd., 4Th Floor, Zodiac Plaza, Cirle-2(1)(2), Vs. Ahmedabad. St. Xaviers Corner, Navrangpura, Ahmedabad-380009. Pan: Aadck1900D

For Appellant: Shri Deepak R. Shah, A.R
Section 143(2)Section 143(3)Section 147Section 5

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1809-1810/AHD/2017 आयकर अपील सं./ITA No.2854/AHD/2016 With C.O. 13/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T, M/s.Kunj Infrastructure Pvt. Ltd., 4th Floor, Zodiac Plaza, Cirle-2(1)(2), Vs. Ahmedabad. St. Xaviers Corner, Navrangpura, Ahmedabad-380009. PAN: AADCK1900D (Applicant) (Respondent) : Revenue by Shri L.P Jain, Sr. D.R Assessee by : Shri Deepak R. Shah, A.R सुनवाई क" तार"ख/Date of Hearing : 19/…

Ing Beewaar Maatschappij I B.V. As Trustee of Ing, Mumbai vs. Addl DIT (It) RG 3, Mumbai

In the result, all the four appeals of the assessee are allowed

ITA 5276/MUM/2014[2006-07]Status: DisposedITAT Mumbai09 Dec 2016AY 2006-07

Bench: Shri D. Karunakara Rao & Shri Pawan Singh

For Appellant: Shri Dhanesh Bafna & MsFor Respondent: Shri Jabir Chauhan, CIT-DR
Section 143(2)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER I.T.A. No.5276/M/2014 (Assessment Year: 2006-2007) I.T.A. No.7119/M/2014 (Assessment Year: 2007-2008) I.T.A. No.7120/M/2014 (Assessment Year: 2008-2009) I.T.A. No.7121/M/2014 (Assessment Year: 2010-2011) ING Bewaar Maatschappiji B.V. फनाभ/ Addl. Director of Income as Trustee of ING Emerging Tax (International Vs. Markets Equity Funds, Taxation)-3, C/o. SRBC & Associates LLP, Scindi House, Ballard Estate, 14th Floor, The Ruby, N.M. Marg, Mumbai-400038. 29, Senapati Bapat Mar…

Saurabh Bankimchandra Dani, Mumbai vs. DCIT 4(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 339/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Oct 2016AY 2009-10
For Appellant: Shri Bharath JanarthananFor Respondent: Miss Kusum Bansal
Section 143(2)Section 143(3)Section 147Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE: SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM Shri Saurabh Bankimchandra Vs. DCIT, 4(1), Mumbai 6th Dani, Floor, Vasudha Apartment, Sadanand Hufhu Marg, Worli, Mumbai – 400025 PAN/GIR No. : AACPD8834B (Appellant) ( Respondent) .. Assessee by : Shri Bharath Janarthanan Revenue by : Miss Kusum Bansal Date of Hearing : 04/10/2016 Date of Pronouncement 07/10/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): This appeal filed by the assessee against the order of CIT(A) for the assessment year 2009-2010 in the matter of order passed under Section 143(3) read with…

Emerald Company Ltd, Kolkata vs. The ITO, WD-11(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata13 Jan 2016AY 2010-2011

Bench: : Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

For Appellant: Shri P.R Kothari, FCA, ld.ARFor Respondent: Shri S. Srivastava, ld.CIT/DR
Section 143(3)Section 263Section 292B

…), these appeals are dismissed and we decide the substantial questions of law in favour of the assessee and against the revenue. “ • Decision of Co-ordinate Bench of Bangalore Tribunal in the case of ACIT Vs. Arshed properties & Investments P.Ltd reported in 62 Taxmann.com 340, wherein it has been held :- “17. The next issue is with regard to applicability of provisions of section 292BB of the Act. It is clearly - m the statutory provisions that these provisions only insulate the AO from the proof of service of notice . 143(2) of the Act. It does not in any way insulate the AO from default in issuing notice u/s…

ACIT v. Ashed Properties & Investment (P.) Ltd. (62 Taxmann.com 340) — Cited in 8 Judgments | BharatTax