CIT v. Ansal Properties & Infrastructure Ltd.

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Judgments citing CIT v. Ansal Properties & Infrastructure Ltd.

SIRHIND STEELS LTD.,,AHMEDABAD vs. THE PR.CIT-4, AHMEDABAD

In the result the appeal filed by the assessee is allowed

ITA 713/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad22 Mar 2021AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 713/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2014-2015 Sirhind Steel Ltd., P.C.I.T-4, 7Th Floor, Shalin Building, Vs. Ambawadi, Nr. Nehru Bridge Corner, Ahmedabad. Ashram Road, Ahmedabad.

For Appellant: Shri Vartik R. Choksi, A.RFor Respondent: Shri O.P. Sharma, CIT.D.R

Section 139(1)Section 143(3)Section 263Section 50

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 713/AHD/2019 "नधा"रण वष"/Asstt. Year: 2014-2015 Sirhind Steel Ltd., P.C.I.T-4, 7th Floor, Shalin Building, Vs. Ambawadi, Nr. Nehru Bridge Corner, Ahmedabad. Ashram Road, Ahmedabad. PAN: AADCS0853R (Applicant) (Respondent) Assessee by : Shri Vartik R. Choksi, A.R Revenue by : Shri O.P. Sharma, CIT.D.R सुनवाई क" तार"ख/Date of Hearing : 21/01/2021 घोषणा क" तार"ख /Dat…

STANDARD INDUSTRIES LTD,MUMBAI vs. ` DCIT CIR 3(3), MUMBAI

ITA 4093/MUM/2015[2008-09]Status: DisposedITAT Mumbai01 Jun 2017AY 2008-09

For Appellant: Shri J.P. DesaiFor Respondent: Shri R.K. Sahu-DR

Section 115JSection 143(3)Section 254(1)Section 271(1)Section 271(1)(c)Section 50(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ जी मुंबई जी जी” खंडपीठ जी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम एवं राम राम लाल राम लाल लाल नेगी लाल नेगी नेगी, "याियक नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./4093/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष"…

STANDARD INDUSTRIES LTD,MUMBAI vs. DCIT 3(3), MUMBAI

In the result, the appeal is allowed

ITA 3623/MUM/2012[2008-09]Status: DisposedITAT Mumbai28 Apr 2017AY 2008-09

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07

For Appellant: Shri K.K. Ved, ARFor Respondent: Shri B.S. Bist, DR

Section 143(3)Section 14ASection 2(11)Section 50(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 M/s. Standard Industries Ltd. Vs. DCIT 3(3) Vijayalakshmi Mafatlal Centre Aayakar Bhavan 57A, Dr. G. Deshmukh Marg M.K. Marg Mumbai – 400026 Mumbai - 400020 PAN No. AABCS8888C (Appellant) (Respondent) Assessee by : Shri K.K. Ved, AR Revenue by: Shri B.S. Bist, DR Date of Hearing : 13/02/2017 Date of pronouncement: 28/04/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2008-09.…