Ahmd.) ITO v. JagdipKanjibhai (iv)

83 Taxmann.com 193High Court2017#21580 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing Ahmd.) ITO v. JagdipKanjibhai (iv)

SMT. NEETA SHARMA,AGRA vs. A.C.I.T., CIRCLE-2, AGRA

In the result, appeal of the Revenue is dismissed and the appeal of the assessee is partly allowed

ITA 299/AGR/2013[2007-08]Status: DisposedITAT Agra19 Aug 2019AY 2007-08

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year: 2007-08

Section 234ASection 40A(2)(b)Section 40A(3)Section 46A

…In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member Assessment Year: 2007-08 Smt. Neeta Sharma, vs. ACIT, Circle-2, Prop- M/s Sharma International Agra 5-Lata Kunj, Mathura Road, Agra 282007 PAN ABUPS3306C (Appellant) (Respondent) Assessment Year: 2007-08 ACIT, Circle-2, vs. Smt. Neeta Sharma, Agra Prop- M/s Sharma International 5-Lata Kunj, Mathura Road, Agra 282007 PAN ABUPS3306C (Appellant) (Respondent) Appellant by Shri NavinGargh, Advocate Respondent by Shri WashimArashad, Sr. DR Date of Hearing 19.07.2019 Date o…

A.C.I.T.-2, AGRA vs. SMT. NEETA SHARMA PROP., AGRA

In the result, appeal of the Revenue is dismissed and the appeal of the assessee is partly allowed

ITA 286/AGR/2013[2007-08]Status: DisposedITAT Agra19 Aug 2019AY 2007-08

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year: 2007-08

Section 234ASection 40A(2)(b)Section 40A(3)Section 46A

…In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member Assessment Year: 2007-08 Smt. Neeta Sharma, vs. ACIT, Circle-2, Prop- M/s Sharma International Agra 5-Lata Kunj, Mathura Road, Agra 282007 PAN ABUPS3306C (Appellant) (Respondent) Assessment Year: 2007-08 ACIT, Circle-2, vs. Smt. Neeta Sharma, Agra Prop- M/s Sharma International 5-Lata Kunj, Mathura Road, Agra 282007 PAN ABUPS3306C (Appellant) (Respondent) Appellant by Shri NavinGargh, Advocate Respondent by Shri WashimArashad, Sr. DR Date of Hearing 19.07.2019 Date o…

M/S G. PAUL & SONS,KOLKATA vs. ITO, WARD 43(1), KOLKATA, KOLKATA

In the result the appeal of the assessee is allowed

ITA 1715/KOL/2016[2011-12]Status: DisposedITAT Kolkata02 Feb 2018AY 2011-12

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No. 1715/Kol/2016 Assessment Year : 2011-12

For Appellant: Shri V.N.Dutta, AdvocateFor Respondent: Smt. Ranu Biswas, Addl DIT
Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM ] I.T.A No. 1715/Kol/2016 Assessment Year : 2011-12 M/s G.Paul & Sons -vs.- I.T.O., Ward-43(1) Kolkata Kolkata [PAN : AACFG 4738 R] (Respondent) (Appellant) For the Appellant : Shri V.N.Dutta, Advocate For the Respondent : Smt. Ranu Biswas, Addl DIT Date of Hearing : 24..01.2018. Date of Pronouncement : 02.02.2018. ORDER This is an appeal by the assessee against the order dated 21.06.2016 of CIT(A)- 13, Kolkata relating to A.Y.2011-12. 2. The only issue that arises for consideration in this appeal is as to wheth…

VALUELINE EQUITIES P.LTD,MUMBAI vs. ITO 4(2)(2), MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 4/MUM/2016[2010-11]Status: DisposedITAT Mumbai25 Oct 2017AY 2010-11

Bench: S/Shri B.R. Baskaran (Am) & Amarjit Singh (Jm)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” Bench, Mumbai Before S/Shri B.R. Baskaran (AM) & Amarjit Singh (JM) I.T.A. No. 04/Mum/2016 (Assessment Year 2010-11) M/s. Valueline Equities ITO 4(2)(2) Pvt. Ltd. Vs. Aayakar Bhavan 405, Apeejay House M.K. Road 4th Floor, Bomay New Marine Lines Samachar Mumbai-4000020. Marg, Fort Mumbai-400 001. PAN : AAACS6107C (Appellant) (Respondent) Assessee by Shri Jitendra Jain Department by Ms. Pooja Swaroop Date of Hearing 12.10.2017 Date of Pronouncement 25.10.2017 O R D E R Per B.R. Baskaran (AM) :- The appeal of the assessee is directed against the order dated 19-02- 20…

Ahmd.) ITO v. JagdipKanjibhai (iv) (83 Taxmann.com 193) — Cited in 4 Judgments | BharatTax