CIT Faridabad v. Smt. Sulochana Bhatia

20 Taxmann.com 298High Court2012#19742 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Issues it is cited on

rejection of books of account admission of additional evidence section 145(3)section 145 transfer company section 14 section 143(3)india total income business document

Judgments citing CIT Faridabad v. Smt. Sulochana Bhatia

DCIT 1(1), Indore vs. M/S Maa Umiya Agritech Pvt. Ltd., Indore

In the result, appeal of Revenue is dismissed

ITA 89/IND/2022[2012-13]Status: DisposedITAT Indore08 Jun 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit 1(1) M/S. Maa Umiya Agritech Pvt. Ltd. Indore 119, A.B. Road, Aloo Pyaj Mandi, Vs. Indore (Appellant / (Revenue) (Assessee) Pan: Aabcn8230F Revenue By Shri P.K. Mishra, Cit-Dr Respondent By Shri S.S. Solanki, Ar Date Of Hearing 11.04.2023 Date Of Pronouncement 08.06.2023

Section 12ASection 138Section 144Section 145

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER DCIT 1(1) M/s. Maa Umiya Agritech Pvt. Ltd. Indore 119, A.B. Road, Aloo Pyaj Mandi, Vs. Indore (Appellant / (Revenue) (Assessee) PAN: AABCN8230F Revenue by Shri P.K. Mishra, CIT-DR Respondent by Shri S.S. Solanki, AR Date of Hearing 11.04.2023 Date of Pronouncement 08.06.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the Revenue is directed against the order dated 14.09.2020 of Commissioner of Income Tax(Appeal)-III Indore fo…

Income Tax Officer Ward-1(1), Bathinda vs. M/S Apex Fibre India Limited, Bathinda

ITA 84/ASR/2020[2016-17]Status: DisposedITAT Amritsar23 Feb 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 145(3)Section 43(5)Section 45(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 56/Asr/2020 Assessment Year: 2016-17 Dy. Commissioner of Income V. M/s G. H. Crop Science Pvt. Tax, Circle-1, Bathinda Ltd., 48, Homeland Enclave, Bathinda [PAN: AACCG 1026D] (Appellant) (Respondent) Appellant by Sh. Sudhir Sehgal, AR Respondent by Sh. Rajiv Wadhera, Sr. DR I.T. A. No. 84/Asr/2020 Assessment Year: 2016-17 Income Tax Officer, V. M/s Apex Fibre India Ltd., Ward-1(1), Bathinda 53 Homeland Enclave, Bathinda [PAN: AABCL 0479Q] (App…

Deputy Commissioner of Income Tax Circle-1, Bathinda vs. M/S G.H. Crop Science Private Limited, Bathinda

ITA 56/ASR/2020[2016-17]Status: DisposedITAT Amritsar23 Feb 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 145(3)Section 43(5)Section 45(3)

DCIT, Gurgaon vs. M/S. Jsl Architecture Ltd., Gurgaon

In the result, appeal of the Revenue is dismissed

ITA 3457/DEL/2015[2009-10]Status: DisposedITAT Delhi26 Oct 2018AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singhassessment Year: 2009-10

Section 143(2)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Vs. M/s. JSL Architecture Ltd., Circle-2, Gurgaon Plot No.64-65, 2nd Floor, Udyog Vihar, Phase-4, Gurgaon PAN :AAJCS1552R (Appellant) (Respondent) Appellant by Shri Sanjay Kumar Jain, Sr.DR Respondent by None Date of hearing 08.10.2018 Date of pronouncement 26.10.2018 ORDER PER O.P. KANT, AM: This appeal by the Revenue is directed against order dated 17/03/2015 passed by the Ld. Commissioner of Income-tax (Appeals)-1, Gurgaon [in short…