ACIT v. Brijvasi Udhyog Ltd. by ITAT Agra Bench

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Judgments citing ACIT v. Brijvasi Udhyog Ltd. by ITAT Agra Bench

RAGHULEELA BUILDERS PVT LTD,MUMBAI vs. DICT, CIRCLE-1(2), PUNE

Appeal is dismissed in above terms

ITA 1885/PUN/2019[2011-12]Status: DisposedITAT Pune07 Oct 2022AY 2011-12

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.1885/Pun/2019 िनधा"रण वष" / Assessment Year: 2011-12 Raghuleela Builders Pvt. Vs. Dcit, Circle-1(2), Pune. Ltd., 1401, A-Wing, One Bkc, Plot C-66, G Block, Bandra Kurla Complex, Bandra East, Mumbai- 400051. Pan : Aadcr5942E Appellant Respondent Assessee By : None Revenue By : Shri M. G. Jasnani Date Of Hearing : 28.09.2022 Date Of Pronouncement : 07.10.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2011-12 Arises Against The Cit(A)-13, Pune’S Order Dated 22.07.2019 Passed In Case No. Pn/Cit(A)-13/Dcit Circle-1(2), Pune/623/2014-15/227, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short “The Act”. Case Called Twice. None Appears At Assessee’S Behest. The Very Factual Position Had Existed On 30.05.2022 & 21.07.2022 As Well. We Thus Proceed Ex-Parte Against The Assessee.

For Appellant: NoneFor Respondent: Shri M. G. Jasnani

Section 143(3)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1885/PUN/2019 िनधा"रण वष" / Assessment Year: 2011-12 Raghuleela Builders Pvt. Vs. DCIT, Circle-1(2), Pune. Ltd., 1401, A-Wing, One BKC, Plot C-66, G Block, Bandra Kurla Complex, Bandra East, Mumbai- 400051. PAN : AADCR5942E Appellant Respondent Assessee by : None Revenue by : Shri M. G. Jasnani Date of hearing : 28.09.2022 Date of pronouncement : 07.10.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2011-12 aris…

THE JT. CIT, RANGE-9,, AHMEDABAD vs. M/S. UNIQUE METROPOILS,, AHMEDABAD

In the result, Ground Nos

ITA 3140/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2011-12

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri C.S. Sharma, Sr. D.R

Section 36(1)(iii)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No. 3140 /Ahd/2015 Assessment Year 2011-12 The DCIT, M/s. Unique Metropolis, Circle-3(3), Avadh-3 Alok Bunglows, Ahmedabad Vs Opp. Sun N Step Club, (Appellant) Thaltej, Ahmedabad PAN: AACFU3261H (Respondent) ITA No. 3093 /Ahd/2015 Assessment Year 2011-12 M/s. Unique Metropolis, The DCIT, Avadh-3 Alok Bunglows, Circle-3(3), Opp. Sun N Step Club, Vs Ahmedabad Thaltej, Ahmedabad (Respondent) I.T.A Nos. 3140/Ahd/2015 & 3093/Ahd…

M/S. UNIQUE METROPOLIS,,AHMEDABAD vs. JT.COMMISSIONER OF INCOME TAX,RANGE-9,, AHMEDABAD

In the result, Ground Nos

ITA 3093/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2011-12

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri C.S. Sharma, Sr. D.R

Section 36(1)(iii)Section 68