CIT v. Ambience Developers

222 CTR 404High Court#23709 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 142apaper companysection 292crejection of books of accountmost appropriate methodaddition under section 68section 292loose paperssection 145(3)share application moneysection 29rule 46a

Judgments citing CIT v. Ambience Developers

The DCIT-2(1), Indore vs. M/S. Century 21 Mall (P) Ltd., Indore

In the result, all appeals of the Revenue are dismissed, while all appeals of the assessee are allowed

ITA 255/IND/2017[2012-13]Status: DisposedITAT Indore23 Feb 2023AY 2012-13

Bench: Smt. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri S. S. Deshpande, CAFor Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 143(3)Section 145(3)Section 153ASection 68

…the AO and the Ld. CIT(A) which have Century 21 Malls P.Ltd Vs. ACIT (Indore Bench) – (9 Cross-Appeals) 17 not been considered. In this connection attention is drawn to the following judgments: CIT Vs Ambience Developers 210 Taxmann 187 ( Del) VimlaSinghVsCIT 222 CTR 404 (Patna) In view of this it is submitted that the additions maintained by the Ld. CIT(A) on this account are un-warranted for. Regarding the additions maintained by the Ld. CIT(A) on the ground that the assessee has received a benefit on account of incurring expenses by Shri Keshav Nachani, it is submitted that Shri Keshav Nachani was in-charge of…

The DCIT, 2(1), Indore vs. M/S. Centure 21 Mall Pvt. Ltd., Indore

In the result, all appeals of the Revenue are dismissed, while all appeals of the assessee are allowed

ITA 952/IND/2016[2011-12]Status: DisposedITAT Indore23 Feb 2023AY 2011-12

Bench: Smt. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri S. S. Deshpande, CAFor Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 143(3)Section 145(3)Section 153ASection 68

…the AO and the Ld. CIT(A) which have Century 21 Malls P.Ltd Vs. ACIT (Indore Bench) – (9 Cross-Appeals) 17 not been considered. In this connection attention is drawn to the following judgments: CIT Vs Ambience Developers 210 Taxmann 187 ( Del) VimlaSinghVsCIT 222 CTR 404 (Patna) In view of this it is submitted that the additions maintained by the Ld. CIT(A) on this account are un-warranted for. Regarding the additions maintained by the Ld. CIT(A) on the ground that the assessee has received a benefit on account of incurring expenses by Shri Keshav Nachani, it is submitted that Shri Keshav Nachani was in-charge of…

M/S Century 21 Malls P. Ltd., Indore vs. The ACIT 2(1), Indore

In the result, all appeals of the Revenue are dismissed, while all appeals of the assessee are allowed

ITA 949/IND/2016[2011-12]Status: DisposedITAT Indore23 Feb 2023AY 2011-12

Bench: Smt. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri S. S. Deshpande, CAFor Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 143(3)Section 145(3)Section 153ASection 68

…the AO and the Ld. CIT(A) which have Century 21 Malls P.Ltd Vs. ACIT (Indore Bench) – (9 Cross-Appeals) 17 not been considered. In this connection attention is drawn to the following judgments: CIT Vs Ambience Developers 210 Taxmann 187 ( Del) VimlaSinghVsCIT 222 CTR 404 (Patna) In view of this it is submitted that the additions maintained by the Ld. CIT(A) on this account are un-warranted for. Regarding the additions maintained by the Ld. CIT(A) on the ground that the assessee has received a benefit on account of incurring expenses by Shri Keshav Nachani, it is submitted that Shri Keshav Nachani was in-charge of…

CIT v. Ambience Developers (222 CTR 404) — Cited in 3 Judgments | BharatTax