Asian Financial Services Ltd. v. CIT-3, Kolkata

240 Taxmann 192High Court2016#15409 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2021 to 2022.

Judgments citing Asian Financial Services Ltd. v. CIT-3, Kolkata

DCIT, Cir - 4(2)(1), Mumbai vs. M/S.Ohm Stock Broker P. Ltd., Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1445/MUM/2020[2014-15]Status: DisposedITAT Mumbai21 Jun 2022AY 2014-15

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Circle – 4(2)(1) V. M/S. Ohm Stock Brokers Pvt. Ltd., Room No. 642, 6Th Floor 301-A, Poonam Chambers Aayakar Bhavan, M.K. Road B-Wing, Dr. A.B. Road Mumbai - 400020 Worli, Mumbai -400018 Pan: Aaaco3526E (Appellant) (Respondent) Assessee By : None Department By : Shri M.P. Ahuja

For Appellant: NoneFor Respondent: Shri M.P. Ahuja

Section 143(1)Section 143(2)Section 43(5)Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – Circle – 4(2)(1) v. M/s. Ohm Stock Brokers Pvt. Ltd., Room No. 642, 6th Floor 301-A, Poonam Chambers Aayakar Bhavan, M.K. Road B-Wing, Dr. A.B. Road Mumbai - 400020 Worli, Mumbai -400018 PAN: AAACO3526E (Appellant) (Respondent) Assessee by : None Department by : Shri M.P. Ahuja Date of Hearing : 25.05.2022 Date of Pronouncement : 21.06.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the revenue against order of Learned Commissi…

P.K.C.Prabhu, Madurai vs. Asst. Commissioner of Income Tax, Non Corporate Circle-3, Madurai

The appeal stands allowed in terms of our above order

ITA 10/CHNY/2021[2014-15]Status: DisposedITAT Chennai05 May 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Kumar (Advocate) – Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl.CIT) – Ld. Sr. DR

Section 143(3)Section 43(5)Section 43(5)(d)Section 73Section 73(4)

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय -ी वी. दुगा3 राव, "ाियक सद5 एवं माननीय -ी मनोज कुमार अ9वाल ,लेखा सद5 के सम;। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No.10/Chny/2021 (िनधा3रणवष3 / Assessment Year: 2014-15) Shri P.K.C. Prabhu ACIT बनाम/ No. 27 B & C, South Chithirai Street, Non Corporate Circle -3, Vs. Madurai – 625 001. Madurai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AALPP-9698-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri R. Kumar (Advocate) – Ld…

ACIT, Circle - 6(2), Kolkata vs. M/S. Nagreeka Synthetics Pvt. Ltd., Kolkata

In the result, the appeal of revenue is dismissed

ITA 2566/KOL/2018[2008-09]Status: DisposedITAT Kolkata27 Apr 2022AY 2008-09

Bench: Shri Sanjay Garg & Shri Girish Agrawal]

Section 143(2)Section 143(3)Section 147Section 148Section 28Section 73

…1 Nagreeka Synthetics Pvt. Ltd. AY 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA [Before Shri Sanjay Garg, Judicial Member & Shri Girish Agrawal, Accountant Member] I.T.A. No. 2566/Kol/2018 Assessment Year: 2008-09 Assistant Commissioner of Income-tax, Vs. M/s. Nagreeka Synthetics Pvt. Ltd. Circle-6(2), Kolkata. (PAN: AAACN8691D) Appellant Respondent Date of Hearing 10.03.2022 Date of Pronouncement 27.04.2022 For the Appellant Shri Sudipta Guha, CIT, DR For the Respondent Shri S. D. Verma, AR ORDER Per Girish Agrawal, Accountant Member: This is an appeal preferred by the revenue against the…

Sri. B. Rudragouda, Bellary vs. The Deputy Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.314 & 315/Bang/2020 Assessment years : 2015-16 & 2016-17 Shri B. Rudragouda, Vs. The Assistant Commissioner No.2198, BKG House, of Income Tax, KHB Colony, Circle 1, Sandur, Bellary – 583 101. Bellary. PAN: AFUPG 1386A APPELLANT RESPONDENT Appellant by : Shri Chythanya K.K., Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.03.2021 Date of Pronouncement : 15.04.2021 O R D E R Per Chandra Poojari, Accountant Me…

Sri. B. Rudragouda, Bellary vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 37Section 37(1)

ACIT, Circle -15(1), Kolkata vs. Baljit Securities Pvt. Ltd., Kolkata

In the result, the appeal of revenue is partly allowed

ITA 346/KOL/2017[2012-13]Status: DisposedITAT Kolkata24 Feb 2021AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 115JSection 14A

…ITA No. 346/Kol/2017 Baljit Securities, A.Y. 2012-13 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 346/Kol/2017 Assessment Year: 2012-13 Assistant Commissioner of Income- Vs. Baljit Securities tax, Circle-15(1), Kolkata. (PAN:AABCB0779P) Appellant Respondent Date of Hearing 11.02.2021 Date of Pronouncement 24 .02.2021 For the Appellant Shri Dhrubajyoti Roy, JCIT For the Respondent S/Shri Arvind Agarwal, Advocate & Rajat Agarwal, CA ORDER Per Shri A. T. Varkey, JM: This is an appeal prefe…