CIT, Trichur v. E.D. Benny

62 Taxmann.com 302High Court2015#14319 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 143(3)Section 144BSection 68Section 69Section 133(6)Section 2(1A)Section 46ASection 69C

Issues it is cited on

rule 46asection 143(2)transfersection 143(3)companydocumentinterestbusiness

Judgments citing CIT, Trichur v. E.D. Benny

DCIT., Circle-3(1), Hyderabad vs. South Asian Ceramic Tiles Private Limited, Hyderabad

ITA 1228/HYD/2025[2022-23]Status: DisposedITAT Hyderabad30 Jan 2026AY 2022-23
Section 143(2)Section 143(3)Section 68Section 69

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad "ी रवीश सूद, माननीय "या"यक सद"य एवं "ी मधुसूदन साव"डया, माननीय लेखा सद"य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No.1228/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2022-23) DCIT, VS. South Asian Ceramic Tiles Circle-3(1), Private Limited, Hyderabad. Hyderabad. PAN: AAWCS4220R (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri Pawan Kumar Chakrapani, CA Assessee Represented by राज"वका""त"न"ध"व/ : Ms. U. Mini Chandran, CIT-DR Depar…

Deputy Commissioner of Income Tax, Jaipur vs. Shri Dulhe Ram Meena, Jaipur

ITA 288/JPR/2023[2020-21]Status: DisposedITAT Jaipur12 Mar 2025AY 2020-21

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Rajeev sogani, C.A. &For Respondent: Shri Anup Singh, Addl. CIT
Section 133(6)Section 143(3)Section 68Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh xxu xks;y] ys[kk lnL;] ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 288/JPR/2023 fu/kZkj.k o"kZ@AssessmentYear : 2020-21 Deputy commissioner of Income cuke Shri Dulhe Ram Meena Vs. Tax, 17, Durga Vihar, Malviya Jaipur. Nagar, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFWPM4366E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rajeev sogani, C.A. & Ms. Ruchika sogani, Adv. jktLo dh vksjls@Rev…

The ACIT, 2(1), Bhopal vs. M/S. D.K. Construction, Bhopal

ITA 59/IND/2015[2009-10]Status: DisposedITAT Indore17 Oct 2024AY 2009-10

Bench: Shri Vijay Pal Rao & Shrib.M. Biyani

Section 143(2)Section 143(3)Section 80Section 801B(10)Section 80I

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.59/Ind/2015, 159/Ind/2015 & 436/Ind/2015 Assessment Years: 2009-10 to 2011-12 ACIT 2(1), M/s D.K. Construction, Bhopal E-2/21, Pandit Dindayal Complex, बनाम/ Arera Colony, Vs. Bhopal (Revenue) (Assessee/Appellant) PAN: AAAFD7121P Assessee by Shri S.S. Deshpande, AR Revenue by ShriRam Kumar Yadav, CIT-DR Date of Hearing 25.09.2024 Date of Pronouncement 17.10.2024 आदेश/O R D E R Per B.M. Biyani, A.M.: These three appeals are filed b…

The ACIT, 2(1), Bhopal vs. M/S. D.K. Construction, Bhopal

ITA 436/IND/2015[2011-12]Status: DisposedITAT Indore17 Oct 2024AY 2011-12

Bench: Shri Vijay Pal Rao & Shrib.M. Biyani

Section 143(2)Section 143(3)Section 80Section 801B(10)Section 80I

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.59/Ind/2015, 159/Ind/2015 & 436/Ind/2015 Assessment Years: 2009-10 to 2011-12 ACIT 2(1), M/s D.K. Construction, Bhopal E-2/21, Pandit Dindayal Complex, बनाम/ Arera Colony, Vs. Bhopal (Revenue) (Assessee/Appellant) PAN: AAAFD7121P Assessee by Shri S.S. Deshpande, AR Revenue by ShriRam Kumar Yadav, CIT-DR Date of Hearing 25.09.2024 Date of Pronouncement 17.10.2024 आदेश/O R D E R Per B.M. Biyani, A.M.: These three appeals are filed b…

ITO, Ward-47(4), New Delhi vs. Narendra Jain, Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4905/DEL/2018[2012-13]Status: DisposedITAT Delhi31 Oct 2022AY 2012-13

Bench: Sh. Kul Bharatdr. B. R. R. Kumarita No. 4905/Del/2018 : Asstt. Year : 2012-13 Income Tax Officer, Vs Narendra Jain, Ward-47(4) 3691/8, Gupta Tractor Market, Mori New Delhi-110002 Gate, Delhi-110006 (Appellant) (Respondent) Pan No. Aahpj8569J Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Jeetender Chand, Sr. Dr Date Of Hearing: 25.10 .2022 Date Of Pronouncement: 31.10.2022

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Jeetender Chand, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4905/Del/2018 : Asstt. Year : 2012-13 Income Tax Officer, Vs Narendra Jain, Ward-47(4) 3691/8, Gupta Tractor Market, Mori New Delhi-110002 Gate, Delhi-110006 (APPELLANT) (RESPONDENT) PAN No. AAHPJ8569J Assessee by : Sh. Ved Jain, Adv. & Sh. Aman Garg, CA Revenue by : Sh. Jeetender Chand, Sr. DR Date of Hearing: 25.10 .2022 Date of Pronouncement: 31.10.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the Revenue against…

Sri. George Mathew, Cochin vs. The ITO, Cochin

In the result, appeal of the Revenue as well as the assessee are allowed for statistical purposes

ITA 251/COCH/2016[2012-13]Status: DisposedITAT Cochin23 Jun 2022AY 2012-13

Bench: Shri George George K. & Shri Laxmi Prasad Sahuteam Sustain Cr Building Vs. Plot No. 71, Mra I.S. Press Rod Kakkanadu, Kochi 682030 Kochi 682018 Pan – Adwpm1819L Appellant Respondent

For Appellant: Smt. Preetha S. Nair, AdvocateFor Respondent: Shri Shantam Bose, CIT-DR
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member Team Sustain CR Building Vs. Plot No. 71, MRA I.S. Press Rod Kakkanadu, Kochi 682030 Kochi 682018 PAN – ADWPM1819L Appellant Respondent Assessee by: Smt. Preetha S. Nair, Advocate Revenue by: Shri Shantam Bose, CIT-DR Date of Hearing: 23.06.2022 Date of Pronouncement: 23.06.2022 O R D E R Per: L.P. Sahu, A.M. These are cross appeals filed by the Revenue and the assessee respectively against the order of the CIT, Kochi - II dated 15.02.2016 for AY 2012-13 on th…

The ACIT, Cochin vs. Sri. George Mathew, Cochin

In the result, appeal of the Revenue as well as the assessee are allowed for statistical purposes

ITA 220/COCH/2016[2012-13]Status: DisposedITAT Cochin23 Jun 2022AY 2012-13

Bench: Shri George George K. & Shri Laxmi Prasad Sahuteam Sustain Cr Building Vs. Plot No. 71, Mra I.S. Press Rod Kakkanadu, Kochi 682030 Kochi 682018 Pan – Adwpm1819L Appellant Respondent

For Appellant: Smt. Preetha S. Nair, AdvocateFor Respondent: Shri Shantam Bose, CIT-DR
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member Team Sustain CR Building Vs. Plot No. 71, MRA I.S. Press Rod Kakkanadu, Kochi 682030 Kochi 682018 PAN – ADWPM1819L Appellant Respondent Assessee by: Smt. Preetha S. Nair, Advocate Revenue by: Shri Shantam Bose, CIT-DR Date of Hearing: 23.06.2022 Date of Pronouncement: 23.06.2022 O R D E R Per: L.P. Sahu, A.M. These are cross appeals filed by the Revenue and the assessee respectively against the order of the CIT, Kochi - II dated 15.02.2016 for AY 2012-13 on th…