ACIT v. Punjab Urban Development Authority

100 DTR 118Reported decision2014#14631 most cited
6

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

Judgments citing ACIT v. Punjab Urban Development Authority

Income-Tax Officer vs. Pimpri Chinchwad New Town Development Authority, Pune

In the result, all the appeals of assessee are allowed and cross objections and appeals of Revenue are dismissed

ITA 945/PUN/2014[2005-06]Status: DisposedITAT Pune27 Jun 2019AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.929 To 932/Pun/2014 यििाारण वषा / Assessment Years : 2003-04 To 2005-06 & 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan, CIT-DR
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.929 to 932/PUN/2014 यििाारण वषा / Assessment Years : 2003-04 to 2005-06 & 2008-09 Pimpri Chinchwad New Town Development Authority, Sector 26, Pradhikaran, अऩीऱाथी/Appellant Pune – 411044 …. PAN: AAALP0279Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 10, Pune प्रत्याक्षेप सं./CO Nos.78 & 79/PUN/2014 यििाारण वषा / Assessme…

Income-Tax Officer vs. Pimpri Chinchwad New Town Development Authority, Pune

In the result, all the appeals of assessee are allowed and cross objections and appeals of Revenue are dismissed

ITA 944/PUN/2014[2004-05]Status: DisposedITAT Pune27 Jun 2019AY 2004-05

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.929 To 932/Pun/2014 यििाारण वषा / Assessment Years : 2003-04 To 2005-06 & 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan, CIT-DR
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.929 to 932/PUN/2014 यििाारण वषा / Assessment Years : 2003-04 to 2005-06 & 2008-09 Pimpri Chinchwad New Town Development Authority, Sector 26, Pradhikaran, अऩीऱाथी/Appellant Pune – 411044 …. PAN: AAALP0279Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 10, Pune प्रत्याक्षेप सं./CO Nos.78 & 79/PUN/2014 यििाारण वषा / Assessme…

Pimpri Chinchwad New Town Development Authority, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed and cross objections and appeals of Revenue are dismissed

ITA 932/PUN/2014[2008-09]Status: DisposedITAT Pune27 Jun 2019AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.929 To 932/Pun/2014 यििाारण वषा / Assessment Years : 2003-04 To 2005-06 & 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan, CIT-DR
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.929 to 932/PUN/2014 यििाारण वषा / Assessment Years : 2003-04 to 2005-06 & 2008-09 Pimpri Chinchwad New Town Development Authority, Sector 26, Pradhikaran, अऩीऱाथी/Appellant Pune – 411044 …. PAN: AAALP0279Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 10, Pune प्रत्याक्षेप सं./CO Nos.78 & 79/PUN/2014 यििाारण वषा / Assessme…

Pimpri Chinchwad New Town Development Authority, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed and cross objections and appeals of Revenue are dismissed

ITA 931/PUN/2014[2005-06]Status: DisposedITAT Pune27 Jun 2019AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.929 To 932/Pun/2014 यििाारण वषा / Assessment Years : 2003-04 To 2005-06 & 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan, CIT-DR
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.929 to 932/PUN/2014 यििाारण वषा / Assessment Years : 2003-04 to 2005-06 & 2008-09 Pimpri Chinchwad New Town Development Authority, Sector 26, Pradhikaran, अऩीऱाथी/Appellant Pune – 411044 …. PAN: AAALP0279Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 10, Pune प्रत्याक्षेप सं./CO Nos.78 & 79/PUN/2014 यििाारण वषा / Assessme…

Pimpri Chinchwad New Town Development Authority, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed and cross objections and appeals of Revenue are dismissed

ITA 930/PUN/2014[2004-05]Status: DisposedITAT Pune27 Jun 2019AY 2004-05

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.929 To 932/Pun/2014 यििाारण वषा / Assessment Years : 2003-04 To 2005-06 & 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan, CIT-DR
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.929 to 932/PUN/2014 यििाारण वषा / Assessment Years : 2003-04 to 2005-06 & 2008-09 Pimpri Chinchwad New Town Development Authority, Sector 26, Pradhikaran, अऩीऱाथी/Appellant Pune – 411044 …. PAN: AAALP0279Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 10, Pune प्रत्याक्षेप सं./CO Nos.78 & 79/PUN/2014 यििाारण वषा / Assessme…

Pimpri Chinchwad New Town Development Authority, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed and cross objections and appeals of Revenue are dismissed

ITA 929/PUN/2014[2003-04]Status: DisposedITAT Pune27 Jun 2019AY 2003-04

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.929 To 932/Pun/2014 यििाारण वषा / Assessment Years : 2003-04 To 2005-06 & 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan, CIT-DR
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.929 to 932/PUN/2014 यििाारण वषा / Assessment Years : 2003-04 to 2005-06 & 2008-09 Pimpri Chinchwad New Town Development Authority, Sector 26, Pradhikaran, अऩीऱाथी/Appellant Pune – 411044 …. PAN: AAALP0279Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 10, Pune प्रत्याक्षेप सं./CO Nos.78 & 79/PUN/2014 यििाारण वषा / Assessme…

ACIT v. Punjab Urban Development Authority (100 DTR 118) — Cited in 6 Judgments | BharatTax