Bharti Auto Products v. CIT-II, Rajkot

37 Taxmann.com 37Income Tax Appellate Tribunal2013#20643 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2016 to 2022.

Judgments citing Bharti Auto Products v. CIT-II, Rajkot

Shri Falgun N. Sheth, Rajkot vs. The Income Tax Officer-TDS-2, Rajkot

In the result, the appeal of the assessee is allowed

ITA 262/RJT/2019[2007-08]Status: DisposedITAT Rajkot16 Nov 2022AY 2007-08

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarasstt.Year : 2007-08 Shri Falgun N. Sheth Ito, Tds-2 Prop. Of Falgun Steel Traders Vs Rajkot. 10-Mavdi Plot Gondal Road Rajkot. Pan : Aexps 3307 M

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri B.D. Gupta, Ld.DR

Section 206CSection 206C(1)Section 206C(6)Section 206C(7)Section 250(6)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Asstt.Year : 2007-08 Shri Falgun N. Sheth ITO, TDS-2 Prop. of Falgun Steel Traders Vs Rajkot. 10-Mavdi Plot Gondal Road Rajkot. PAN : AEXPS 3307 M (Applicant) (Responent) Assessee by : Shri Mehul Ranpura, ld.AR Revenue by : Shri B.D. Gupta, Ld.DR सुनवाई क" तार"ख/Date of Hearing : 31/08/2022 घोषणा क…

M/S Singhal Concast Pvt. Ltd, Lucknow vs. The Income Tax Officer(TDS)-1, Lucknow

In the result, the appeal of the assessee stands allowed

ITA 10/LKW/2022[2015-2016]Status: DisposedITAT Lucknow27 Apr 2022AY 2015-2016

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 206Section 206CSection 206C(1)Section 206C(6)

…1-IT(B) dated 18/05/2012. Learned counsel for the assessee submitted that this finding of learned CIT(A) is not correct as in the case of Lala Bharat Lal & Sons (supra), reference has been made to the decision of Bharti Auto Products vs. CIT-II, Rajkot [2013] 37 Taxmann.com 37 (Rajkot)which is a decision of Special Bench wherein the said circular has been discussed at length and said order of Special Bench has been made part of the order in the case of Lala Bharat Lal & Sons and therefore, the contention of learned CIT(A) is not correct. Therefore, it was prayed that the appeal of the assessee may be allowed. 3.…

Ramdas Trading Company, Alwar vs. Income Tax Officer-TDS, Alwar

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

ITA 746/JPR/2017[2008-09]Status: DisposedITAT Jaipur17 May 2018AY 2008-09

For Appellant: Shri Shravan Kr. Gupta (Adv)For Respondent: Shri J.C. Kulhari (Addl.CIT)

Section 201Section 201(1)Section 201(3)Section 206C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, 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. 746/JP/2017 fu/kZkj.k o"kZ@Assessment Year: 2008-09 cuke Ramdas Trading Company, I.T.O., Vs. Through- Mr. Naval Kishore TDS, Alwar. Shakharwa (Partner), village- Bhakhera, Kesrpur, Jaipur Road, Opp.- Silver Oak School, Distt.- Alwar (Raj)-301001. TAN No. JPRR 06477 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shravan Kr.…

M/S. Intertec, New Delhi vs. DCIT, New Delhi

In the result, assessee’s appeal stands allowed

ITA 6119/DEL/2013[2007-08]Status: DisposedITAT Delhi03 Aug 2016AY 2007-08

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri T Vasanthan, Sr. DR

Section 143(3)Section 271Section 271(1)(c)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI G. D. AGRAWAL, HON’BLE VICE PRESIDENT AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.6119/Del/2013 (Assessment Year 2007-08) Intertec, Vs. DCIT, Circle 24(1), Farm No.8, Khasra No.56/23/2, New Delhi Dera Mandi Village Mehrauli, New Delhi -110 047 GIR / PAN :AAAFI 2013H (Appellant) (Respondent) Appellant by :Shri M. P. Rastogi, Adv. Shri P N Shasstry, CA Respondent by :Shri T Vasanthan, Sr. DR Date of hearing: 28.06.2016 Date of Pronouncement: 03.08.2016 ORDER PER BEENA A. PILLAI, JM: The present appeal has been filed by the asse…