Amit P. Pandya v. ACIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing Amit P. Pandya v. ACIT

Deep Industries Ltd., Ahmedabad vs. Dy. Commissioner of Income Tax, (OSD), Ahmedabad

In the result the assessee’s appeal is partly allowed

ITA 788/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2009-10

For Appellant: Shri Ketan Shah, A.R. &For Respondent: Shri Purshottam Kumar, Sr. D.R

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Deep Industries Ltd., Dy. CIT(OSD), C/o. Ketan H. Shah, Range-1, Advocate 903, Sapphire Vs Ahmedabad-9 Complex, (Respondent) C.G. Road, Navrangpura, Ahmedabad-9 PAN: AAACD6915E (Appellant) Assessee by: Shri Ketan Shah, A.R. & Shri Aman Shah, A.R. Revenue by: Shri Purshottam Kumar, Sr. D.R. Date of hearing : 09-05-2022 Date of pronouncement : 27-07-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the…

M/S. Nirma Credit & Capital P. Ltd., Ahmedabad vs. The ITO, Ward-3(1)(1), Ahmedabad

In the result the assessee’s appeal is partly allowed

ITA 1420/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad15 Jul 2022AY 2009-10

Bench: Itat, Ahmedabad Regarding Disallowances Made Under Section 14A Of The Act. The Itat Vide Order Dated 15-03-2003 Allowed Substantial Relief To The Assessee & Restored The Matter Back To The File Of The Assessing Officer With The Following Observations:

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri S.S. Shukla, Sr. D.R

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Nirma Credit & Capital ITO, Pvt. Ltd. Nirma House, Ward-3(1)(1), Ashram Road, Ahmedabad Vs Ahmedabad PAN: AAACN5351J (Respondent) (Appellant) Assessee by: Shri Bandish Soparkar, A.R. Revenue by: Shri S.S. Shukla, Sr. D.R. Date of hearing : 20-04-2022 Date of pronouncement : 15-07-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income T…

Swan Engitech Works Private Limited, Mumbai vs. Income Tax Officer 8(2)(4), Mumbai

In the result, appeal filed by the assessee for assessment years 2010-11

ITA 220/MUM/2018[2010-11]Status: DisposedITAT Mumbai18 Jul 2019AY 2010-11

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-2011 Assessment Year: 2011-2012 Swan Engitech Works Private The Income Tax Officer-8(2)(4), Limited, Room No. 659, Aaykar Bhavan, 1, Sahajanand Compound, M.K. Road, Churchgate, Acharya Done Marg, Sewree, Vs. Mumbai - 400020 Mumbai - 400015 Pan: Aaacs6331H (Appellant) (Respondent) Assessee By : Shri J.P. Bairagra (Ar) Revenue By : Shri Chaudhary Arun Kumar Singh (Dr) Date Of Hearing: 25/04/2019 Date Of Pronouncement: 18/07/2019

For Appellant: Shri J.P. Bairagra (AR)For Respondent: Shri Chaudhary Arun Kumar Singh (DR)

Section 10Section 10(34)Section 10(38)Section 115JSection 143Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI BEFORE SHRI RAJESH KUMAR (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2010-2011 Assessment Year: 2011-2012 Swan Engitech Works Private The Income Tax Officer-8(2)(4), Limited, Room No. 659, Aaykar Bhavan, 1, Sahajanand Compound, M.K. Road, Churchgate, Acharya Done Marg, Sewree, Vs. Mumbai - 400020 Mumbai - 400015 PAN: AAACS6331H (Appellant) (Respondent) Assessee by : Shri J.P. Bairagra (AR) Revenue by : Shri Chaudhary Arun Kumar Singh (DR) Date of Hearing: 25/04/2019 Date of Pronouncement: 18/07/2019 O R D E R PER RAM LAL NEGI, JM The assesse…