Bansal Parivahan (India) Ltd. v. ITO

43 SOT 619Income Tax Appellate Tribunal2011#25115 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2016.

Judgments citing Bansal Parivahan (India) Ltd. v. ITO

M/S ESBEE EXIM PVT LTD,KOLKATA vs. I.T.O WD - 5(3),KOLKATA, KOLKATA

In the result, the appeal of assessee is allowed for statistical purpose

ITA 588/KOL/2013[2007-08]Status: DisposedITAT Kolkata31 Oct 2016AY 2007-08

Bench: Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

Section 133(6)Section 14ASection 40

….12.09. Thereafter, according to Assessee , again the lawyer has advised the assessee to file the appeal with a petition for condonation of delay in view of the order of the Mumbai Benches in the case of Bansal Parivahan (India) Ltd Vs. ITO reported in (2011) 43 SOT 619(2010), the CIT-A considering ITA No. 588/Kol/13 M/s. Esbee Exim Pvt.Ltd 2 the submissions of assessee dismissed the appeal without condoning the delay, but, however, allowed the ground of the assessee on merits. 6. Aggrieved by such order of the CIT-A, now the assessee is in second appeal before us by raising the above mentioned grounds of appe…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

FURNITURE CONCEPTS (I) LTD,MUMBAI vs. DCIT CIR 9(1), MUMBAI

The appeal of the assessee is partly allowed for statistical purposes

ITA 3706/MUM/2011[2007-08]Status: DisposedITAT Mumbai13 Oct 2015AY 2007-08

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year 2007-08 M/S Furniture Concepts (I) Asst. Commissioner Of Ltd. Income Tax, बनाम/ 1St Floor, Vikas Center, S.V. Range-9(1), Room No.223, Vs. Road, Santacruz (West), 2Nd Floor, Aayakar Bhavan, Mumbai-400054 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc1243K "नधा"रती क" ओर से / Assessee By Ms. Lata Sunder M.S. Matnuria-Dr राज"व क" ओर से / Revenue By 08/10/2015 सुनवाई क" तार"ख / Date Of Hearing : 13/10/2015 आदेश क" तार"ख /Date Of Order:

Section 143(3)Section 40Section 44A

…ning the disallowance amounting to Rs.1,12,500/- made by the Assessing Officer u/s 40(a)(ia) of the Act. The crux of argument advanced on behalf of the assessee is that the amount was deposited before filing the return by placing reliance upon the decision in 43 SOT 619 (Bom.) and 40 SOT 361 (Bom.). The ld. DR defended the conclusion arrived at in the impugned order. 3.1. We have considered the rival submissions and perused the material available on record. If the observation made in the assessment order, leading to addition made to the total income, conclusion drawn in the impugned order, material available on…

Bansal Parivahan (India) Ltd. v. ITO (43 SOT 619) — Cited in 3 Judgments | BharatTax