Ajay Traders v. Deputy Commissioner of Income Tax, Central Circle, Alwar

81 Taxmann.com 463Reported decision2017#9362 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Ajay Traders v. Deputy Commissioner of Income Tax, Central Circle, Alwar

INCOME-TAX OFFICER, WARD 6(3), , PUNE vs. M/S RAVIRAJ VENTURES, PUNE

In the result, Revenue’s appeal is dismissed

ITA 667/PUN/2022[2016-17]Status: DisposedITAT Pune15 May 2023AY 2016-17

Bench: Shri S.S.Viswanethra Ravi & Dr. Dipak P. Ripoteincome Tax Officer, Vs M/S.Raviraj Ventures, Ward-6(3), Pune. 1 To 5, Millenium Star, Dhole Patil Road, Pune – 411001. Pan: Aagfr 3176 G Appellant/Revenue Respondent/Assessee Assessee By : Shri Rajiv Thakkar, Ar Revenue By : Shri M.G.Jasnani, Jt.Cit Date Of Hearing : 16/02/2023 Date Of Pronouncement. : 15/05/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Revenue Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals), Pune-11, Dated 30.06.2022 Emanating From The Order Of The Acit, Dated 30.11.2018 Under Section 271(1)(C)Of The Income Tax Act, 1961 For The A.Y.2016-17. The Revenue Has Raised The Following Grounds Of Appeal: “1. The Cit(A) Erred Both On Facts & In Law In Passing The Order. 2. The Cit (A) Erred In Law As Well As On Facts By Deleting The Penalty U/S 271(L)(C) Of The I.T. Act, 1961 Of Rs.1,59,55,025/- Levied By The Ao Towards Furnishing Inaccurate Particulars Of Income For Not Following Recognization Of Revenue As Per As-9, As Raviraj Ventures [R]

For Appellant: Shri Rajiv Thakkar, ARFor Respondent: Shri M.G.Jasnani, Jt.CIT

Section 132Section 132(4)Section 139(1)Section 153ASection 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCHES :: PUNE BEFORE SHRI S.S.VISWANETHRA RAVI, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER Income Tax Officer, Vs M/s.Raviraj Ventures, Ward-6(3), Pune. 1 to 5, Millenium Star, Dhole Patil Road, Pune – 411001. PAN: AAGFR 3176 G Appellant/Revenue Respondent/Assessee Assessee by : Shri Rajiv Thakkar, AR Revenue by : Shri M.G.Jasnani, Jt.CIT Date of hearing : 16/02/2023 Date of pronouncement. : 15/05/2023 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Revenue is directed against the order of ld.Commissioner of Income Tax(Appeals), Pun…

PARAG V. CHUGH,,GODHRA vs. THE DCIT, CENTRAL-1,, BARODA

In the result the appeal of the assessee is allowed

ITA 585/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Ketan H. Shah & AmanFor Respondent: Date of Hearing

Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)Section 271(1)(C)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 581 to 586/Ahd/2018 (Assessment Years : 2007-08 to 2012-13) Parag V. Chugh, Vs. The DCIT, 1, Kalala Darwaja, Circle – 1, Godhra. Baroda. [PAN No. ACAPC 7439 D] (Respondent) .. (Appellant) Assessee by : Shri Ketan H. Shah & Aman Shah, A.R. Shri N. K. Goel, Sr. D.R. Revenue by : Date of Hearing 24.09.2019 Date of Pronouncement 16.10.2019 O R D E R PER SHRI WASEEM AHMED – ACCOUNTANT MEMBER : These are six appeals filed by the assessee against the separat…

PARAG V. CHUGH,,GODHRA vs. THE DCIT, CENTRAL CIRCLE-1,, BARODA

In the result the appeal of the assessee is allowed

ITA 581/AHD/2018[2007-08]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Ketan H. Shah & AmanFor Respondent: Date of Hearing

Section 132Section 139(1)Section 143(3)Section 153ASection 271(1)Section 271(1)(C)Section 271(1)(c)Section 274

SHRI VITTHALBHAI GORDHANBHAI PRAJAPATI,,AHMEDABAD vs. DCIT, CENTRAL CIRCLE-1(2),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 4/AHD/2018[2008-09]Status: DisposedITAT Ahmedabad19 Jul 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S Year(S) Appellant Vs. Respondent ) Appellant Respondent 1. 04/Ahd/2018 2008-09 Vithalbhai Gordhanbhai D.C.I.T Prajapati, 9, Central Circle- Abbhikaram Complex, 1(2) Ahmedabad Near Bhaikaka Nagar, Thaltej, Ahmedabad Pan: Afzpp0251L

For Respondent: Shri Shiv Sevak, Sr.D.R

Section 132Section 139Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, “ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s Year(s) Appellant vs. Respondent ) Appellant Respondent 1. 04/Ahd/2018 2008-09 Vithalbhai Gordhanbhai D.C.I.T Prajapati, 9, Central Circle- Abbhikaram Complex, 1(2) Ahmedabad Near Bhaikaka Nagar, Thaltej, Ahmedabad PAN: AFZPP0251L 2. 05/Ahd/2018 2010-11 Ravjibhai Gordhanbhai -do- Prajapati, 308/43, Prajapati Vas, S.G. Highway, Thaltej, Ahmedabad PAN: APRPP0713R 3. 06/Ahd/2018 2010-11 Sureshbha…

M/S. GURUPRASAD INFRASTRUCTURE PVT. LTD.,,BARODA vs. THE DCIT, CENTRAL CIRCLE-1,, BARODA

In the result, the appeal of the assessee is allowed

ITA 1658/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad19 Jul 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita Nos. 1658-1659/Ahd/2017 "नधा"रण वष"/Asstt. Years: 2010-2011 & 2011-12 M/S. Guruprasad Infrastructure D.C.I.T, Pvt. Ltd., Vs. Central Circle-1, 9, Shei Ram Nagar, B/H Rto, Baroda. Warasia Colony, Vadodara-390006. Pan: Aadcg6787C

Section 132Section 139Section 143(3)Section 153Section 153ASection 271Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 1658-1659/AHD/2017 "नधा"रण वष"/Asstt. Years: 2010-2011 & 2011-12 M/s. Guruprasad Infrastructure D.C.I.T, Pvt. Ltd., Vs. Central Circle-1, 9, Shei Ram Nagar, B/h RTO, Baroda. Warasia Colony, Vadodara-390006. PAN: AADCG6787C (Applicant) (Respondent) : Assessee by Shri S.N. Soparkar & Shri Nishith Shah, A.Rs : Revenue by Shri Mudit Nagpal, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 08/07/2019 घोषणा क" तार"ख /Date o…

DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR vs. SHRI KAMAL SETHIA, JAIPUR

In the result, both the appeals filed by the Revenue are dismissed

ITA 1498/JPR/2018[2014-15]Status: DisposedITAT Jaipur07 Jun 2019AY 2014-15

For Appellant: Shri Anil Goyal (CA)For Respondent: Shri B. K. Gupta (CIT) fu/kZkfjrh dh vksj ls@

Section 132(1)Section 132(4)Section 139(1)Section 139(5)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ’B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1498/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Deputy Commissioner of Income Sh. Kamal Sethia Vs. tax, Central Circle-1, Jaipur 801, Western Height, S-21, Shyam Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFEPS7265Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 1499/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-1…