Assistant Commissioner of Income-tax, Raipur v. Roopchand Tharani

20 Taxmann.com 204High Court2012#19824 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing Assistant Commissioner of Income-tax, Raipur v. Roopchand Tharani

DCIT CENT.CIR-8(2), MUMBAI vs. SHRI FAROOQ ALI KHAN, MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed

ITA 3925/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Apr 2022AY 2014-15
For Appellant: NoneFor Respondent: Shri Achal Sharma (DR)
Section 132Section 132(4)Section 133(6)Section 143(3)Section 145Section 145(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 3925/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) बिधम/ DCIT, Central Cir-8(2) Shri Farooq Ali Khan 6th Floor, Room No.658, No.21, Benson A Cross Vs. Aayakar Bhavan, M. K. Road, Benson Town Post, Road, Mumbai-400020. Bangalore-560046. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABYPK7991D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: None Revenue by: Shri Achal Sharma (DR) सुनवाई की तारीख / Date of Hearing: 22/02/2022 घोषणा की तारीख /Date of Pronouncement…

SATNAM TRANSPORT COMPANY,INDORE vs. THE ACIT CIRCLE-5(1), INDORE

In the result, both the appeals of the Assessee and Revenue are partly allowed for statistical purpose

ITA 514/IND/2013[2009-10]Status: DisposedITAT Indore19 Jan 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 143(3)Section 263Section 40

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Satnam Transport Company CIT-II 137, Transport Nagar, Indore Indore बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AARFS4063L Assessment Year: 2009-10 M/s. Satnam Transport Company DCIT-5(1) 137, Transport Nagar, Indore Indore बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AARFS4063L Assessment Year: 2009-10 DCIT-5(1) M/s. Satnam Transport Company Indore 137, Transport Nagar, Indore बनाम/ (Revenue) (Respondent) V…

THE DCIT, 5(1), INDORE vs. M/S. SATNAM TRANSPORT COMPANY, INDORE

In the result, both the appeals of the Assessee and Revenue are partly allowed for statistical purpose

ITA 285/IND/2013[2009-10]Status: DisposedITAT Indore19 Jan 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 143(3)Section 263Section 40

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Satnam Transport Company CIT-II 137, Transport Nagar, Indore Indore बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AARFS4063L Assessment Year: 2009-10 M/s. Satnam Transport Company DCIT-5(1) 137, Transport Nagar, Indore Indore बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AARFS4063L Assessment Year: 2009-10 DCIT-5(1) M/s. Satnam Transport Company Indore 137, Transport Nagar, Indore बनाम/ (Revenue) (Respondent) V…

M/S SATNAM TRANSPORT COMPANY,INDORE vs. THE CIT- II, INDORE

In the result, both the appeals of the Assessee and Revenue are partly allowed for statistical purpose

ITA 248/IND/2013[2008-09]Status: DisposedITAT Indore19 Jan 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 143(3)Section 263Section 40

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Satnam Transport Company CIT-II 137, Transport Nagar, Indore Indore बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AARFS4063L Assessment Year: 2009-10 M/s. Satnam Transport Company DCIT-5(1) 137, Transport Nagar, Indore Indore बनाम/ (Appellant) (Revenue ) Vs. P.A. No.AARFS4063L Assessment Year: 2009-10 DCIT-5(1) M/s. Satnam Transport Company Indore 137, Transport Nagar, Indore बनाम/ (Revenue) (Respondent) V…

Assistant Commissioner of Income-tax, Raipur v. Roopchand Tharani (20 Taxmann.com 204) — Cited in 4 Judgments | BharatTax