Central Circle, Agra v. Maya Trading Co.

34 Taxmann.com 144Income Tax Appellate Tribunal2013#15717 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing Central Circle, Agra v. Maya Trading Co.

M/S. BAJRANG DEVELOPERS,,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-3(3),, SURAT

In the result, grounds of appeal raised by the assessee are dismissed

ITA 1838/AHD/2016[2011-12]Status: DisposedITAT Surat11 Jan 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 148Section 254(1)

…T vs Ajov Bakli 312/KOL/2013 (ITAT Kolkata)  CIT vs. P. Balasubramanian 33 Taxmann.com 130 (HC of Madras)  M/s. IIBS Infonet (P) Ltd. vs ACIT 6509/Del/20147 (ITAT Delhi)  CIT vs. Dhingra Metal Works 196 taxmann 488 (HC of Delhi)  ACIT vs. Maya Trading Co. 34 Taxmann.com 144 (ITAT Agra)  DCIT vs. Bansal Credits Ltd. 74 taxmann.com 224 (ITAT Delhi)  TDI Marketing (P.) Ltd. vs. ACIT (ITAT Delhi) 8. We have considered the written submission of assessee and documentary evidence placed on record. We have also deliberated on all the case laws relied and filed by the assessee. We find that survey action under secti…

M/S. BAJRANG DEVELOPERS,,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-3(3),, SURAT

In the result, grounds of appeal raised by the assessee are dismissed

ITA 1837/AHD/2016[2010-11]Status: DisposedITAT Surat11 Jan 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 148Section 254(1)

…T vs Ajov Bakli 312/KOL/2013 (ITAT Kolkata)  CIT vs. P. Balasubramanian 33 Taxmann.com 130 (HC of Madras)  M/s. IIBS Infonet (P) Ltd. vs ACIT 6509/Del/20147 (ITAT Delhi)  CIT vs. Dhingra Metal Works 196 taxmann 488 (HC of Delhi)  ACIT vs. Maya Trading Co. 34 Taxmann.com 144 (ITAT Agra)  DCIT vs. Bansal Credits Ltd. 74 taxmann.com 224 (ITAT Delhi)  TDI Marketing (P.) Ltd. vs. ACIT (ITAT Delhi) 8. We have considered the written submission of assessee and documentary evidence placed on record. We have also deliberated on all the case laws relied and filed by the assessee. We find that survey action under secti…

NAVKAR REALTORS,MUMBAI vs. ACIT - 19(3), MUMBAI

ITA 2686/MUM/2018[2011-12]Status: DisposedITAT Mumbai21 Nov 2019AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Bhupendra Shah-Ld. ARFor Respondent: Ms. Kavita P. Kaushik-Ld. DR
Section 133ASection 143(3)Section 234Section 234ASection 271Section 271(1)

…Khader Khan & Sons (25 Taxmann.com 413), Mumbai Tribunal in DCIT V/s Premsons (ITA No. 4698/Mum/2006 dated 15/01/2009), Hon’ble Delhi High Court in Pr.CIT V/s Meeta Gutgutia (ITA Nos. 306 to 310 of 2017 25/05/2017), Agra Tribunal in ACIT V/s Maya Trading Co. (34 Taxmann.com 144) and Hon’ble Madras High Court in CIT V/s P.Balasubramanian (33 Taxmann.com 130) for various submissions. Per Contra, Ld. DR submitted that assessee honoured only partial disclosure and miserably failed to substantiate its stand during assessment proceedings. The objections that the statement M/s Navkar Realtors Assessment Years: 2010-11…

SUMMIT INDIA,NEW DELHI vs. ACIT, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 5798/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Jul 2019AY 2010-11

Bench: Shri O.P.Kant & Shri K. Narasimha Chary

For Appellant: ShriSatyenSethi, AdvocateFor Respondent: Shri N.K. Bansal, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A.No. 5798/Del/2015 Assessment Year: 2010-11 Summit India, vs ACIT, Circle-28(1), Z-48, Okhla Industrial Area, New Delhi. Phase-II, New Delhi. PAN AANFS4306C (Appellant) (Respondent) Appellant by: ShriSatyenSethi, Advocate Shri Arta Trana Panda, Advocate Respondent by: Shri N.K. Bansal, Sr. DR Date of hearing: 9/7/2019 Date of order : 23/7/2019 ORDER PER K. NARASIMHA CHARY, J.M. Aggrieved by the order dated 31.8.2015 in Appeal No.30/13-14 for the Assessment Year…

DEPUTY COMMISSIONER OF INCOME TAX, KHANDWA vs. SHRI SANDEEP KUMAR MUNDRA. PROP.M/S S.K. ENTERPRISES, BURHANPUR

In the result, both the revenue’s appeals in ITANo

ITA 511/IND/2017[2013-14]Status: DisposedITAT Indore08 Feb 2019AY 2013-14

Bench: Hon'Ble I Kul Bharat & Hon'Ble Manish Boradassessment Year: 2013-14 Dcit, Shri Sudhir Kumar Mundra. Prop. Khandwa M/S. Sudhir Trading Co., बनाम/ Jamalpura, Vs. (Revenue) (Respondent) Pan: Acvpm3934G Assessment Year: 2013-14 Dcit, Shri Sandeep Kumar Mundra. Prop. Khandwa M/S. S. K. Enterprises, Amagird, बनाम/ Kalabagh, Burhanpur Vs. (Revenue) (Respondent) Pan: Abtpm8551C Appellant By Shri Rajiv Jain Sr. Dr Revenue By Shri Manoj Fadnis, Ca Date Of Hearing: 26.12.2018 Date Of Pronouncement: 08.02.2019

Section 133ASection 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE I KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT, Shri Sudhir Kumar Mundra. Prop. Khandwa M/s. Sudhir Trading Co., बनाम/ Jamalpura, Vs. (Revenue) (Respondent) PAN: ACVPM3934G Assessment Year: 2013-14 DCIT, Shri Sandeep Kumar Mundra. Prop. Khandwa M/s. S. K. enterprises, Amagird, बनाम/ Kalabagh, Burhanpur Vs. (Revenue) (Respondent) PAN: ABTPM8551C Appellant by Shri Rajiv Jain Sr. DR Revenue by Shri Manoj Fadnis, CA Date of Hearing: 26.12.2018 D…

DEPUTY COMMISSIONER OF INCOME TAX, KHANDWA vs. SHRI SUDHIR KUMAR MUNDRA. PROP. M/S SUDHIR TRADING CO., BURHANPUR

In the result, both the revenue’s appeals in ITANo

ITA 510/IND/2017[2013-14]Status: DisposedITAT Indore08 Feb 2019AY 2013-14

Bench: Hon'Ble I Kul Bharat & Hon'Ble Manish Boradassessment Year: 2013-14 Dcit, Shri Sudhir Kumar Mundra. Prop. Khandwa M/S. Sudhir Trading Co., बनाम/ Jamalpura, Vs. (Revenue) (Respondent) Pan: Acvpm3934G Assessment Year: 2013-14 Dcit, Shri Sandeep Kumar Mundra. Prop. Khandwa M/S. S. K. Enterprises, Amagird, बनाम/ Kalabagh, Burhanpur Vs. (Revenue) (Respondent) Pan: Abtpm8551C Appellant By Shri Rajiv Jain Sr. Dr Revenue By Shri Manoj Fadnis, Ca Date Of Hearing: 26.12.2018 Date Of Pronouncement: 08.02.2019

Section 133ASection 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE I KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT, Shri Sudhir Kumar Mundra. Prop. Khandwa M/s. Sudhir Trading Co., बनाम/ Jamalpura, Vs. (Revenue) (Respondent) PAN: ACVPM3934G Assessment Year: 2013-14 DCIT, Shri Sandeep Kumar Mundra. Prop. Khandwa M/s. S. K. enterprises, Amagird, बनाम/ Kalabagh, Burhanpur Vs. (Revenue) (Respondent) PAN: ABTPM8551C Appellant by Shri Rajiv Jain Sr. DR Revenue by Shri Manoj Fadnis, CA Date of Hearing: 26.12.2018 D…

Central Circle, Agra v. Maya Trading Co. (34 Taxmann.com 144) — Cited in 6 Judgments | BharatTax