Agriculture Produce Market Committee v. ITO

355 ITR 384High Court2013#20595 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2024.

Judgments citing Agriculture Produce Market Committee v. ITO

M/S. Sharnam Realities Pvt. Ltd., Ahmedabad vs. The Pr. CIT -4, Ahmedabad

In the result the appeal of the assessee is allowed

ITA 26/AHD/2022[2015-16]Status: DisposedITAT Ahmedabad08 Mar 2024AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 M/S.Sharnam Realities P.Ltd. Pr.Cit-4 411A, Neelkanth Palace B Vs Ahmedabad. 100 Ft. Road Satellite 380 015. Pan : Aaics 9152 J (Applicant) (Responent) : Assessee By Shri Tushar Hemani, Ar & Parimalsinh B. Parmar, Ar Revenue By : Shri Akhilendra Prap Yadav, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 13/12/2023 घोषणा क" तारीख /Date Of Pronouncement: 08/03/2024 आदेश आदेश/O R D E R आदेश आदेश

For Respondent: Shri Akhilendra Prap Yadav, CIT-DR
Section 143(3)Section 263Section 43C

…thorities cannot call in question the stamp duty valuation of the property. He relied on the following case laws in this regard: • Gestetner Duplications P. Ltd. Vs. CIT, 117 IGTR 1 (SC); • Nitin P. Shah alias Modi Vs. DCIT, 276 ITR 411 (Guj) • APMC Vs. ITO, 355 ITR 384 (Guj) • ITO Vs. E-Infochips Ltd., 124 TTJ 176 (Ahd); • Gujarat Information Technology Funds, 45 SOT 529 (Ahd); 11 • PCIT Vs. BA Research, (2016) 240 Taxman 443 (Guj) • CIT Vs. Quintiles Research (India) P.Ltd., 429 ITR 4 (Kar) He, therefore, contended that the ld.Pr.CIT’s finding of error based on his finding and questioning the valuation of the…

The ITO, Ward-1(4), Ahmedabad vs. M/S. Dishman Infrastructure Ltd., Ahmedabad

In the result, appeal of the Revenue and its cross objections are dismissed, whereas the appeal of the assessee is partly allowed

ITA 2663/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad05 Feb 2021AY 2011-12

Bench: Shri Rajpal Yadav, Vice- & Shri Amarjit Sinh

For Respondent: Shri Mohd. Usman, CIT-DR
Section 143(2)Section 801ASection 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Conducted through Virtual Court) BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI AMARJIT SINH, ACCOUNTANT MEMBER ITA No.2593/Ahd/2014With Cross Objection No.42/Ahd/2020 "नधा"रण वष"/ Asstt.Year : 2011-12 Dishman Infrastructure Ltd. ITO, Ward-1(4) Ahmedabad. 2, Bhadra-Raj Chambers Vs. Swastik Cross Roads Navrangpura, Ahmedabad. PAN : AACCD 4057 H "नधा"रण वष"/ Asstt.Year : 2011-12 ITO, Ward-1(4) Dishman Infrastructure Ltd. Ahmedabad. 2, Bhadra-Raj Chambers Vs. Swastik Cross Roads Navrangpura, Ahmedabad…

Dishman Infrastructure Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(4), Ahmedabad

In the result, appeal of the Revenue and its cross objections are dismissed, whereas the appeal of the assessee is partly allowed

ITA 2593/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad05 Feb 2021AY 2011-12

Bench: Shri Rajpal Yadav, Vice- & Shri Amarjit Sinh

For Respondent: Shri Mohd. Usman, CIT-DR
Section 143(2)Section 801ASection 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Conducted through Virtual Court) BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI AMARJIT SINH, ACCOUNTANT MEMBER ITA No.2593/Ahd/2014With Cross Objection No.42/Ahd/2020 "नधा"रण वष"/ Asstt.Year : 2011-12 Dishman Infrastructure Ltd. ITO, Ward-1(4) Ahmedabad. 2, Bhadra-Raj Chambers Vs. Swastik Cross Roads Navrangpura, Ahmedabad. PAN : AACCD 4057 H "नधा"रण वष"/ Asstt.Year : 2011-12 ITO, Ward-1(4) Dishman Infrastructure Ltd. Ahmedabad. 2, Bhadra-Raj Chambers Vs. Swastik Cross Roads Navrangpura, Ahmedabad…

Principal Commissioner of Income Tax-2 vs. M/s Indur Green Power Private Limited

ITTA/627/2015HC Telangana02 Jun 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Agriculture Produce Market Committee v. ITO (355 ITR 384) — Cited in 4 Judgments | BharatTax