Chairman, Andhra Pradesh Welfare Board v. CIT

12 Taxmann 242High Court#22176 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Judgments citing Chairman, Andhra Pradesh Welfare Board v. CIT

ACIT, Chennai vs. Tvh Ekanta, Chennai

In the result, the assessee’s appeal for assessment year 2011-

ITA 607/CHNY/2016[2011-12]Status: DisposedITAT Chennai18 Nov 2019AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Sailendra Mamidi, PCIT
Section 10Section 80Section 80I

…आयकर आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.588/Chny/2016 "नधा"रण वष" /Assessment Year: 2011-12 M/s. TVH Ekanta, Vs. The ACIT, No.21, TVH Triveni, Non-Corporate Circle – 3, C.V. Raman Road, Chennai. Chennai – 600 018. PAN: AAEFT 8163D (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA Nos.607 & 3422/Chny/2016 "नधा"रण वष" /Assessment Years: 2011-12 & 2012-13 The ACIT, Vs. M/s. TV…

Tvh Ekanta, Chennai vs. ACIT, Chennai

In the result, the assessee’s appeal for assessment year 2011-

ITA 588/CHNY/2016[2011-12]Status: DisposedITAT Chennai18 Nov 2019AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Sailendra Mamidi, PCIT
Section 10Section 80Section 80I

…आयकर आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.588/Chny/2016 "नधा"रण वष" /Assessment Year: 2011-12 M/s. TVH Ekanta, Vs. The ACIT, No.21, TVH Triveni, Non-Corporate Circle – 3, C.V. Raman Road, Chennai. Chennai – 600 018. PAN: AAEFT 8163D (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA Nos.607 & 3422/Chny/2016 "नधा"रण वष" /Assessment Years: 2011-12 & 2012-13 The ACIT, Vs. M/s. TV…

ACIT, Chennai vs. Tvh Ekanta, Chennai

In the result, the assessee’s appeal for assessment year 2011-

ITA 3422/CHNY/2016[2012-13]Status: DisposedITAT Chennai18 Nov 2019AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Sailendra Mamidi, PCIT
Section 10Section 80Section 80I

…आयकर आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.588/Chny/2016 "नधा"रण वष" /Assessment Year: 2011-12 M/s. TVH Ekanta, Vs. The ACIT, No.21, TVH Triveni, Non-Corporate Circle – 3, C.V. Raman Road, Chennai. Chennai – 600 018. PAN: AAEFT 8163D (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA Nos.607 & 3422/Chny/2016 "नधा"रण वष" /Assessment Years: 2011-12 & 2012-13 The ACIT, Vs. M/s. TV…

Chairman, Andhra Pradesh Welfare Board v. CIT (12 Taxmann 242) — Cited in 3 Judgments | BharatTax