Agarwal Transport Service v. DCIT

88 Taxmann.com 660Reported decision2017#25799 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2023.

Judgments citing Agarwal Transport Service v. DCIT

Shri Raj Kumar ( M/S Radhika Sales Corp ), Amritsar vs. Income Tax Officer Ward- 3 (3), Amritsar

In the result, the appeal of the assessee bearing ITA No

ITA 195/ASR/2022[2017-18]Status: DisposedITAT Amritsar11 Apr 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 145(3)Section 250oSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.195/Asr/2022 Assessment Year: 2017-18 Raj Kumar (M/s Radhika Sales Vs. ITO, Ward 3(3), Corp) Dhab Wasti Ram, Amritsar. Amritsar, 143001. [PAN:AAX[L4922E] (Appellant) (Respondent) Appellant by Sh. Rohit Kapoor, CA Respondent by Sh. S. R. Kaushik, CIT. DR Date of Hearing 02.03.2023 Date of Pronouncement 11.04.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Income Tax (Appeals)…

Mr. Pramod Kumar Khandelwal, Agra vs. Dy.C.I.T.-1, Agra

The appeals of the assessee are allowed in the terms indicated

ITA 201/AGR/2016[2010-11]Status: DisposedITAT Agra12 Apr 2021AY 2010-11

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 145Section 271(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A Nos. 200 & 201/Agra/2016 (ASSESSMENT YEARs-2011-12& 2010-11) Mr. Pramod Kumar Khandelwal, Vs.. DCIT-1, Prop. M/s Mahalaxmi Industries Agra. (Electricals), 27/3, Pt. Moti Lal Nehru Road, Agra. PAN:ACXPK7647Q (Assessee) (Revenue) Assessee by Shri P. K. Sahegal, AR. Revenue by Smt. Sita Srivastava, Sr. DR. Date of Hearing 24.03.2021 Date of Pronouncement 12.04.2021 ORDER Per, Dr. M.L. Meena, A.M.: Both the captioned appeals have been filed by the assessee against the o…

Mr. Pramod Kumar Khandelwal, Agra vs. Dy.C.I.T.-1, Agra

The appeals of the assessee are allowed in the terms indicated

ITA 200/AGR/2016[2011-12]Status: DisposedITAT Agra12 Apr 2021AY 2011-12

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 145Section 271(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A Nos. 200 & 201/Agra/2016 (ASSESSMENT YEARs-2011-12& 2010-11) Mr. Pramod Kumar Khandelwal, Vs.. DCIT-1, Prop. M/s Mahalaxmi Industries Agra. (Electricals), 27/3, Pt. Moti Lal Nehru Road, Agra. PAN:ACXPK7647Q (Assessee) (Revenue) Assessee by Shri P. K. Sahegal, AR. Revenue by Smt. Sita Srivastava, Sr. DR. Date of Hearing 24.03.2021 Date of Pronouncement 12.04.2021 ORDER Per, Dr. M.L. Meena, A.M.: Both the captioned appeals have been filed by the assessee against the o…

Agarwal Transport Service v. DCIT (88 Taxmann.com 660) — Cited in 3 Judgments | BharatTax