ACIT v. Sunil Kumar Agarwal

20 Taxmann.com 330Reported decision2012#15229 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing ACIT v. Sunil Kumar Agarwal

Zen Industries Pvt.Ltd., Ahmedabad vs. The ITO, Ward-4(1)(4), Ahmedabad

Appeal is hereby allowed

ITA 1829/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Ms. Urvashi Sodhan, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1827 to 1829/Ahd/2019 (Assessment Years: 2013-14 to 2015-16) Zen Industries Pvt. Ltd. Vs. ITO 8th Floor, The Chambers, Opp. Ward-4(1)(4), New Gurudwara, S. G. Highway, Ahmedabad Ahmedabad [PAN No. AAACZ1598D] (Appellant) .. (Respondent) Assessee by : Ms. Urvashi Sodhan, AR Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 10.03.2022 Date of Pronouncement 16.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The bunch o…

Zen Industries Pvt.Ltd., Ahmedabad vs. The ITO, Ward-4(1)(4), Ahmedabad

Appeal is hereby allowed

ITA 1828/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Ms. Urvashi Sodhan, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1827 to 1829/Ahd/2019 (Assessment Years: 2013-14 to 2015-16) Zen Industries Pvt. Ltd. Vs. ITO 8th Floor, The Chambers, Opp. Ward-4(1)(4), New Gurudwara, S. G. Highway, Ahmedabad Ahmedabad [PAN No. AAACZ1598D] (Appellant) .. (Respondent) Assessee by : Ms. Urvashi Sodhan, AR Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 10.03.2022 Date of Pronouncement 16.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The bunch o…

Zen Industries Pvt.Ltd., Ahmedabad vs. The ITO, Ward-4(1)(4), Ahmedabad

Appeal is hereby allowed

ITA 1827/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Ms. Urvashi Sodhan, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 1827 to 1829/Ahd/2019 (Assessment Years: 2013-14 to 2015-16) Zen Industries Pvt. Ltd. Vs. ITO 8th Floor, The Chambers, Opp. Ward-4(1)(4), New Gurudwara, S. G. Highway, Ahmedabad Ahmedabad [PAN No. AAACZ1598D] (Appellant) .. (Respondent) Assessee by : Ms. Urvashi Sodhan, AR Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 10.03.2022 Date of Pronouncement 16.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The bunch o…

M.S.Wellness N. Solutions (India) P.Ltd, Mumbai vs. Deputy Commissioner of Income Tax 10(2)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 5112/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Jan 2019AY 2012-13
For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Vikash Kr. Agarwal, CITDR
Section 143(1)Section 143(2)Section 143(3)Section 23Section 23(1)(b)Section 234BSection 271(1)(c)Section 57

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण “डी” "यायपीठ अिधकरण "यायपीठ "यायपीठ, मुंबई "यायपीठ मुंबई मुंबई मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER आयकर अपील सं./ITA No.5112/MUM/2017 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year :2012-2013) वष" M/s M S Wellness N Solutions Vs. DCIT-10(2)(2), Mumbai (India) Pvt. Ltd., 204-A, Kamanwala Chambers, New Udyog Mandir-2, Mogul Lane Mahim (W), Mumbai-400016 "थायी लेखा सं./PAN No. : AACCM 8193 M (अपीलाथ" /Appellant) (""यथ" / Respon…

Ranjeet D Vaswani, Mumbai vs. ACIT 12(3), Mumbai

In the result, the appeal is partly allowed

ITA 3481/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Mr. Vimal Punmiya, ARFor Respondent: Ms. R.M. Madhavi, Sr. DR
Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Ranjeet D Vaswani Vs. The ACIT-12(3) 121 Maker Chambers, VI, Mumbai Nariman Point Mumbai-400021 AAEPV1835C (Appellant) (Respondent) Assessee by : Mr. Vimal Punmiya, AR Revenue by: Ms. R.M. Madhavi, Sr. DR Date of Hearing : 1/12/2016,10/03/2017 & 24/03/2017 Date of pronouncement: 19/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2009-10. The appeal is directed against the orde…

Dhano B Vaswani, Mumbai vs. ACIT 12(3), Mumbai

In the result, the appeal is dismissed

ITA 3480/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Apr 2017AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Ms. R.M. Madhavi, Sr. DR
Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Shri Dhano B Vaswani Vs. The ACIT-12(3) 121 Maker Chambers, VI, Mumbai Nariman Point Mumbai-400021 AAEPV1833E (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya, AR Revenue by: Ms. R.M. Madhavi, Sr. DR Date of Hearing: 1/12/2016,10/03/2017 & 24/03/2017 Date of pronouncement: 19/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2009-10. The appeal is directed against the orde…

ACIT v. Sunil Kumar Agarwal (20 Taxmann.com 330) — Cited in 6 Judgments | BharatTax