Again in ACIT v. Everest Education Society

126 Taxmann.com 78Reported decision2021#22406 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2023.

Judgments citing Again in ACIT v. Everest Education Society

M/S. WESCON FINANCE & LEASING PVT. LTD,MUMBAI vs. DCIT , CENTRAL CIRCLE -1(4) , MUMBAI

In the result, appeal of the assessee is allowed

ITA 1635/MUM/2022[2010-11]Status: DisposedITAT Mumbai28 Feb 2023AY 2010-11

For Appellant: Shri Rajkumar singhFor Respondent: Shri Satyapal Kumar (Sr. AR)

Section 133ASection 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकरअपीलसं/ I.T.A. No.1635/Mum/2022 (निर्धारणवर्ा / Assessment Year: 2010-11) Wescon Finance & Leasing Pvt. बिधम/ DCIT, Central Circle-1(4) Ltd. Room No. 902, 9th Floor, Old Vs. C/o D. C. Bothra & Co. LLP (CA) CGO Building, Annexe, M. K. (formerly known as D. C. Bothra Road, Mumbai-400020. & Co.) 297, Tardeo Road, Wille Mansion, 1st Floor, Opp. Bank of India, Nana Chowk, Mumbai- 400007. स्थधयीलेखधसं./जीआइआरसं./PAN/GIR No. : AAACW0534A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: S…

THE DCIT, CIRCLE-4(1)(1),, AHMEDABAD vs. MRUNAL SANTRAMDAS VERMA,, AHMEDABAD

ITA 231/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad09 Dec 2022AY 2011-12

For Appellant: Shri S.N. Soparkar, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R

Section 144Section 147Section 50CSection 68

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 The DCIT, Mrunal Santramdas Circle-4(1)(1), Verma, Ahmedabad Vs 307, Sarthik Square, (Appellant) Nr. GNFC Tower, S.G. Highway, Ahmedabad-380054 PAN: AETPV0713J (Respondent) C.O. No. 50/Ahd/2017 (In ITA No. 231/Ahd/2017) Assessment Year 2011-12 Mrunal Santramdas The DCIT, Verma, Circle-4(1)(1), 307, Sarthik Square, Vs Ahmedabad Nr. GNFC Tower, (Respondent) S.G. Highway, Ahmedabad-380054 PAN: AETPV0713J (Appellant) Assessee by: Shri S.N…

INDIAN REDCROSS SOCIETY,GODHARA vs. THE ITO, (EXEMPTION) WARD,, VADODARA

In the result, appeal of the assessee is allowed

ITA 1732/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad31 May 2022AY 2010-11

Bench: The Appeal Is Heard & Decided.”

For Appellant: Shri Parin Shah, A.RFor Respondent: Shri S.S. Shukla, Sr. D.R

Section 10Section 148Section 234ASection 234BSection 250Section 271(1)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Pramod Kumar, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Indian Redcross Society, The Godhara, ITO(Exemption), PAN: AAATI3644Q Vs Vadodara, (Appellant) (Respondent) Assessee by: Shri Parin Shah, A.R. Revenue by: Shri S.S. Shukla, Sr. D.R. Date of hearing : 12 -04-2022 Date of pronouncement : 31-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-5, Vadodara in Appeal no. CIT(…