BSES Rajdhani Power Ltd. v. Pr. CIT

19 Taxmann.com 277Reported decision2012#23312 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2021 to 2022.

Judgments citing BSES Rajdhani Power Ltd. v. Pr. CIT

Orissa Forest Development Corporation Limited, Bhubaneswar vs. Principal CIT-1, Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 59/CTK/2021[2016-17]Status: HeardITAT Cuttack07 Jun 2022AY 2016-17

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

For Appellant: Shri B.K.MahapatraFor Respondent: Shri M.K.Gautam

Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. 59 /CTK/2021 Assessment Year : 2016-17 Orissa Orissa Forest Forest Development Development Vs. Pr. CIT, Bhubaneswar Pr. CIT, Bhubaneswar-1 Corporation Corporation Limited, Limited, A/84, A/84, Kharvela Nagar, Bhubaneswar. Kharvela Nagar, Bhubaneswar. PAN/GIR No. No.AAACO 2573 M (Appellant (Appellant) ..…

Manoj Kumar Das, Mayurbhanj vs. Principal CIT, Cuttack

In the result, Appeal of the assessee in ITANo

ITA 195/CTK/2018[2013-14]Status: DisposedITAT Cuttack15 Dec 2021AY 2013-14

For Appellant: Shri Bivas Ranjan Panda, AdvFor Respondent: Shri M.K.Gautam, CITDR

Section 142(1)Section 143(3)Section 263Section 263(1)Section 69

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA No.195/CTK/2018 (नििाारण वषा / Assessment Year :2013-2014) Mr. Manoj Kumar Das, Vs Pr.CIT, Cuttack Ward No.2, Ichinda, Rairangpur-757043 PAN No. : AHUPD 4012 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri Bivas Ranjan Panda, Adv. िाजस्व की ओर से /Revenue by : Shri M.K.Gautam, CITDR सुनवाई की तािीख / Date of Hearing : 26/10/2021 घोषणा की तािीख/Date of Pronouncement : /12/2021 आदेश / O R D E R Per MANISH BORAD…

Smt. Mamta Sharma, Bargarh vs. Principal CIT (Central), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 33/CTK/2020[2012-13]Status: DisposedITAT Cuttack09 Dec 2021AY 2012-13

Bench: S/Shrichandra Mohan Garg & Manish Boradassessment Year :2012-13 Smt. Mamta Sharma, Ward Vs. Pr. Cit(Central), Visakhapatnam No.10, Near Govt. Bus Stand, Dist: Baragarh Pan/Gir No.Agvps 4382 G (Appellant) .. ( Respondent) Assessee By : Shri P.K.Mishra, Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 21/10/ 2021 Date Of Pronouncement :10/12/2021 O R D E R

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri M.K.Gautam, CIT (DR)

Section 132Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRICHANDRA MOHAN GARG, JUDICIAL MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER Assessment Year :2012-13 Smt. Mamta Sharma, Ward Vs. Pr. CIT(Central), Visakhapatnam No.10, Near Govt. Bus Stand, Dist: Baragarh PAN/GIR No.agvps 4382 G (Appellant) .. ( Respondent) Assessee by : Shri P.K.Mishra, AR Revenue by : Shri M.K.Gautam, CIT (DR) Date of Hearing : 21/10/ 2021 Date of Pronouncement :10/12/2021 O R D E R Per Bench This is an appeal filed by the assessee against the order u/s 263 of the Act of the Pr. CIT(A), Visakhapatnam dated 11.3.2019 for the…