AJAY GULIYA v. ASSISTANT COMMISSIONER OF INCOME TAX

209 Taxmann 295High Court2012#23592 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 359,850 Indian tax judgments — from 2016 to 2016.

Judgments citing AJAY GULIYA v. ASSISTANT COMMISSIONER OF INCOME TAX

DCIT, CC-VII, Kolkata vs. Surya Prakash Bagla, Kolkata

ITA 857/KOL/2014[2010-2011]Status: DisposedITAT Kolkata05 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…& IT(SS)A No.34-37/Kol/2012 & CO Nos. 145-148/Kol/2012 Surya Prakash Bagla IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narsimha Chary, JM] I.T.A No.857/Kol/2014 Assessment Year: 2010-11 & I.T.(SS)A Nos. 34 to 37/Kol/2012 Assessment years: 2006-07 to 2009-10 Deputy Commissioner of Income-tax, Vs. Surya Prakash Bagla Central Circle-VII, Kolkata. (PAN: AEBPB4558F) (Appellant) (Respondent) & I.T.A. No.1418, 1411, 1419 & 1412/Kol/2012 & C.O. Nos. 145 to 148/Kol/2012 Assessment Years: 2006-07 to 2009-10 Surya Prakash Bagla Vs. Deputy Commissioner of Income-tax,…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Central Circle - VII, Kolkata

ITA 1418/KOL/2012[2006-07]Status: DisposedITAT Kolkata05 Oct 2016AY 2006-07

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…& IT(SS)A No.34-37/Kol/2012 & CO Nos. 145-148/Kol/2012 Surya Prakash Bagla IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narsimha Chary, JM] I.T.A No.857/Kol/2014 Assessment Year: 2010-11 & I.T.(SS)A Nos. 34 to 37/Kol/2012 Assessment years: 2006-07 to 2009-10 Deputy Commissioner of Income-tax, Vs. Surya Prakash Bagla Central Circle-VII, Kolkata. (PAN: AEBPB4558F) (Appellant) (Respondent) & I.T.A. No.1418, 1411, 1419 & 1412/Kol/2012 & C.O. Nos. 145 to 148/Kol/2012 Assessment Years: 2006-07 to 2009-10 Surya Prakash Bagla Vs. Deputy Commissioner of Income-tax,…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Central Circle - VII, Kolkata

ITA 1411/KOL/2012[2007-08]Status: DisposedITAT Kolkata05 Oct 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…& IT(SS)A No.34-37/Kol/2012 & CO Nos. 145-148/Kol/2012 Surya Prakash Bagla IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narsimha Chary, JM] I.T.A No.857/Kol/2014 Assessment Year: 2010-11 & I.T.(SS)A Nos. 34 to 37/Kol/2012 Assessment years: 2006-07 to 2009-10 Deputy Commissioner of Income-tax, Vs. Surya Prakash Bagla Central Circle-VII, Kolkata. (PAN: AEBPB4558F) (Appellant) (Respondent) & I.T.A. No.1418, 1411, 1419 & 1412/Kol/2012 & C.O. Nos. 145 to 148/Kol/2012 Assessment Years: 2006-07 to 2009-10 Surya Prakash Bagla Vs. Deputy Commissioner of Income-tax,…

AJAY GULIYA v. ASSISTANT COMMISSIONER OF INCOME TAX (209 Taxmann 295) — Cited in 3 Judgments | BharatTax