Ajay Goel v. ACIT

126 ITD 89Income Tax Appellate Tribunal2010#22282 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2022.

Judgments citing Ajay Goel v. ACIT

M/S H. K. Infraventure Pvt. Ltd, Varansi vs. Joint. Commissioner of Income Tax, Central Circle, Varansi

ITA 46/ALLD/2019[2012-13]Status: DisposedITAT Allahabad12 Dec 2022AY 2012-13

Bench: Shrivijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri Praveen Godbole, C.AFor Respondent: Shri Ramendra Kumar Viswakarma,CITD.R
Section 143(2)Section 143(3)Section 269SSection 271D

…v. JCIT, Varanasi b) Judgment and Order passed by Hon’ble Punjab and Haryana High Court in the case of CIT v. Sunil Goyal, reported in (2005) 274 ITR 53(P&H HC). c) Appellate order passed by Delhi-tribunal in the case of Ajay Goel v. ACIT, reported in (2010) 126 ITD 89(Del-trib.) d) Appellate order passed by Pune-tribunal in the case of ITO v. Sunil M Kasliwal, reported in (2005) 94 ITD 281(Pune-trib.(TM)) e) Appellate order passed by Delhi-tribunal in the case of Mehak Singh v.ITO, reported in (2010) 127 ITD 1(Del-trib.) f) Judgment and Order passed by Hon’ble Jharkhand High Court in the case of Bhalotia Engine…

DCIT, Chennai vs. Dr. Ganesan'S Hitech Diagnostics Centre P Ltd., Chennai

In the result, the appeals of the Revenue in ITA No

ITA 3294/CHNY/2016[2012-13]Status: DisposedITAT Chennai30 Nov 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकरअपीलसं./I.T.A.Nos.3294/Mds/2016, 1761/Mds/2017 & 1762/Mds/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Vs M/S. Dr.Ganesan’S Hitech The Deputy Commissioner Of Diagnostics Centre P Ltd., Income Tax, No.1, Millers Road, Kilpauk, Corporate Circle 1(1), Chennai – 600 010. Chennai – 34. Pan: Aadcd7458H (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. S. Deepa, CAFor Respondent: 20.09.2017
Section 143(3)Section 250(6)Section 269SSection 269TSection 271DSection 271E

…ion rendered in the case Charan Dass Ashok Kumar vs. CIT reported in 52 taxman.com 424 (Punjab & Haryana), the decision in the case Nandhi Dhall Mills vs. CIT reported in 61 taxman.com 97 (Madras) and the decision of the case Ajay Goel vs. ACIT reported in 126 ITD 89 (Delhi). Further the Ld.ACIT placed reliance in the decision of the case Samora Hotels Pvt. Ltd. reported in 19 taxman.com 285 (Delhi) wherein it was held that, the words in the Act, “any other person” does not exclude directors or members of company which had received / accepted loans or deposits. Finally the Ld.ACIT came to the conclusion tha…

Deepak Kumar Sahoo, Balasore vs. JCIT, Balasore Range, Balasore

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

ITA 115/CTK/2016[2008-09]Status: DisposedITAT Cuttack17 Feb 2017AY 2008-09

Bench: Shri N.S Saini & Shri Aby T. Varkeyassessment Year :2008-09

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri Asit Kumar Mohapatra, CIT DR
Section 143(3)Section 269Section 269SSection 269TSection 271DSection 271ESection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI N.S SAINI, ACCOUNTANT MEMBER AND SHRI ABY T. VARKEY, JUDICIAL MEMBER Assessment Year :2008-09 Sri Dipak Kumar Sahu, S/O. Vs. JCIT, Balasore Range, Muralidhar Sahu, At/PO: Balasore Jaleswar, Dist: Balasore. PAN/GIR No. ADBPS 8726 K (Appellant) .. ( Respondent) Assessee by : Shri P.K.Mishra, AR Revenue by : Shri Asit Kumar Mohapatra, CIT DR Date of Hearing : 16 /02/ 2017 Date of Pronouncement : 17 /02/ 2017 O R D E R Per Bench This is an appeal filed by the assessee against the order of CIT(A)- Cuttack, dated 8.12.2015, for the assessmen…

Ajay Goel v. ACIT (126 ITD 89) — Cited in 3 Judgments | BharatTax