Circle-1, Baroda v. Govindbhai N. Patel

33 Taxmann.com 237High Court2013#20530 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2021 to 2022.

Judgments citing Circle-1, Baroda v. Govindbhai N. Patel

Yarram Nirmala Devi, Ongole vs. Income Tax Officer, Ward-2, Ongole

In the result, appeal of the assessee is dismissed in above terms

ITA 1741/HYD/2018[2014-15]Status: DisposedITAT Hyderabad17 Mar 2022AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2014-15 Yarram Nirmala Devi, Vs. Income-Tax Officer, Ongole. Ward – 2, Ongole. Pan – Akgpy 3995A (Appellant) (Respondent) Assessee By: Shri S. Rama Rao Revenue By: Shri Sunil Goutam Date Of Hearing: 15/03/2022 Date Of Pronouncement: 17/03/2022

For Appellant: Shri S. Rama RaoFor Respondent: Shri Sunil Goutam
Section 133ASection 142(1)Section 143(3)Section 148Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2014-15 Yarram Nirmala Devi, Vs. Income-tax Officer, Ongole. Ward – 2, Ongole. PAN – AKGPY 3995A (Appellant) (Respondent) Assessee by: Shri S. Rama Rao Revenue by: Shri Sunil Goutam Date of hearing: 15/03/2022 Date of pronouncement: 17/03/2022 O R D E R PER L.P. SAHU, A.M.: This appeal is directed against order of CIT(A) – 1, Guntur, dated 30/12/2016 for the AY 2014-15 involving proceedings u/s 143(3) rws 147 of the Income Tax Act…

The ACIT 4(1), Indore vs. Shri Ashwin Mehta, Indore

Appeals are dismissed

ITA 352/IND/2020[2011-12]Status: DisposedITAT Indore21 Dec 2021AY 2011-12

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year 2011-12

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s M/s. Sharthak Real Built P. Ltd. Indore : Respondent PAN AAECM8887E Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s Shri Ashwin Mehta Indore : Respondent PAN: ACVPM3467E Revenue by Shri Amit Soni, Sr. DR Assessee by S/Shri Kunal Agrawal & Mahesh Agrawal, ARs Ashwin Mehta & Sharthak Real Built P. Ltd. ITA No.351 & 352/Ind/2020 Date of Hear…

The ACIT 4 (1), Indore vs. M/S Sharthak Real Built P Ltd, Indore

Appeals are dismissed

ITA 351/IND/2020[2011-12]Status: DisposedITAT Indore21 Dec 2021AY 2011-12

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year 2011-12

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s M/s. Sharthak Real Built P. Ltd. Indore : Respondent PAN AAECM8887E Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s Shri Ashwin Mehta Indore : Respondent PAN: ACVPM3467E Revenue by Shri Amit Soni, Sr. DR Assessee by S/Shri Kunal Agrawal & Mahesh Agrawal, ARs Ashwin Mehta & Sharthak Real Built P. Ltd. ITA No.351 & 352/Ind/2020 Date of Hear…

DCIT Central 2, Indore vs. M/S Gautamswami Enterprises, Indore

ITA 805/IND/2018[12-13]Status: DisposedITAT Indore23 Aug 2021

Bench: Hon’Ble Rajpal Yadav & Hon’Ble Manish Boradvirtual Hearing Assessment Year 2012-13

Section 132Section 139(1)Section 143(3)Section 147Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2012-13 DCIT, (Central-2) Indore : Appellant V/s M/s. Gautamswani Enterprises Indore : Respondent PAN AAIFG3350K Revenue by Shri S.S. Mantri, CIT-DR Assessee by Shri C.P. Rawka, & Venus Rawka, ARs Date of Hearing 11.06.2021 Date of Pronouncement 23.08.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal filed at the instance of the Revenue for Assessment Year 2012-13 is directed…

Circle-1, Baroda v. Govindbhai N. Patel (33 Taxmann.com 237) — Cited in 4 Judgments | BharatTax