ACIT v. Popular Art Palace Private Ltd.

82 Taxmann 274Reported decision1995#21447 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2020 to 2023.

Judgments citing ACIT v. Popular Art Palace Private Ltd.

Gillette India Limited, Spa-65A, Industrial Area, Bhiwadi, District- Alwar vs. PCIT, Jaipur-1, Jaipur

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

ITA 313/JPR/2023[2016-17]Status: DisposedITAT Jaipur27 Sept 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. ParwalFor Respondent: Sh. Ajay Malik (CIT) a
Section 143(3)Section 192Section 194Section 195Section 263Section 36(1)(va)Section 40

…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. 313/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 Gillette India Ltd cuke PCIT, Vs. SPA-65A, Industrial Area, Jaipur-1 Bhiwadi District- Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACI 3924 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. P. C. Parwal jktLo dh vksj ls@ Revenue by : Sh. Ajay…

Smt. Sarita Chawla, Bhopal vs. The ACIT 1(2), Bhopal

In the result appeal of the assessee for Assessment Years

ITA 442/IND/2015[2006-07]Status: DisposedITAT Indore26 Nov 2020AY 2006-07

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

Section 234ASection 234BSection 234CSection 271(1)(c)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

Late Smt. Sudesh Chawla L/H Shri Prem Chawla, Bhopal vs. The ACIT 1(2), Bhopal

In the result appeal of the assessee for Assessment Years

ITA 441/IND/2015[2006-07]Status: DisposedITAT Indore26 Nov 2020AY 2006-07

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

Section 234ASection 234BSection 234CSection 271(1)(c)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

The DCIT, 1(1), Bhopal vs. Smt. Sudesh Chawla, Bhopal

In the result appeal of the assessee for Assessment Years

ITA 405/IND/2015[2006-07]Status: DisposedITAT Indore26 Nov 2020AY 2006-07

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

Section 234ASection 234BSection 234CSection 271(1)(c)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

ACIT v. Popular Art Palace Private Ltd. (82 Taxmann 274) — Cited in 4 Judgments | BharatTax