ACIT v. Technip Italy Spa

150 Taxmann 13High Court2006#22674 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263 Section 36(1)(vii)Section 36(1)(viia)Section 37

Judgments citing ACIT v. Technip Italy Spa

Subhash Jaiswal Associates, Bareilly vs. PCIT Bareilly, Bareilly

ITA 100/LKW/2022[2017-18]Status: DisposedITAT Lucknow11 Dec 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

For Appellant: Respondent by

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER ITA No.100/LKW/2022 (Assessment Year: 2017-18) Subhash Jaiswal Associates 71, Newada Sheikhan, Bareilly, Uttar Pradesh-243001. PAN:AAMAS7252B (Appellant) Appellant by: Respondent by: V. Shri Devinder Singh Kalyan, PCIT, Bareilly, Uttar Pradesh-243001. (Respondent) Shri Rakesh Garg, Advocate Shri R. R. N. Shukla, Addl. CIT(DR) ORDER PER ANADEE NATH MISSHRA, A.M.: (A) Vide ITA. No.100/LKW/2022 appeal has been filed by the assessee against the impugned order d…

Alliance Nirmaan Limited, Bareilly vs. PCIT, Bareilly

In the result, the appeal of the assessee is allowed

ITA 119/LKW/2022[2017-18]Status: DisposedITAT Lucknow12 Jun 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 263

…I.T.A. No.119/Lkw/2022 Assessment Year: 2017-18 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH 'A', LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.119/Lkw/2022 Assessment year:2017-18 M/s Alliance Nirman Limited, 253, Janakpuri, Bareilly. PAN:AAFCA6550R (Appellant) Vs. Pr. C.I.Τ., Bareilly. (Respondent) Appellant by Shri Rakesh Garg, Advocate Respondent by Shri R. K. Agarwal, CIT (D.R.) ORDER PER SUBHASH MALGURIA:J.Μ. This appeal vide I.T.A. No.119/Lkw/2022 has been filed by the assessee for assessment year 2017-18 against impugned order dated…

M/S Radhishwari Devlopers P Ltd, Indore vs. Pr CIT -2 Indore, Indore

In the result, Assessee’s appeal in ITANo

ITA 493/IND/2018[13-14]Status: DisposedITAT Indore20 Jul 2021

Bench: Hon’Ble Rajpal Yadav & Hon’Ble Manish Boradvirtual Hearing Assessment Year 2013-14 M/S. Radhishwari Developers P. Ltd. (Now Known As R.C. Warehousing Pvt. Ltd. ) Indore : Appellant Pan :Aafcr1916A V/S Pr. Cito-2 : Respondent Indore Appellant By S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue By Shri S.S. Mantri, Cit-Dr Date Of Hearing 24.05.2021 Date Of Pronouncement 20.07.2021

Section 133(6)Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2013-14 M/s. Radhishwari Developers P. Ltd. (Now Known as R.C. Warehousing Pvt. Ltd. ) Indore : Appellant PAN :AAFCR1916A V/s Pr. CITO-2 : Respondent Indore Appellant by S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing 24.05.2021 Date of Pronouncement 20.07.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal f…