CIT v. Atul Engineering Udyog

228 Taxmann 295High Court2015#15363 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Judgments citing CIT v. Atul Engineering Udyog

The DCIT, Anand Circle, Anand vs. Shri Dipakbhai Chandrakant Shah, Anand

In the result, the appeal of the Revenue is dismissed

ITA 2866/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad25 Jun 2021AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.2866/Ahd/2015 िनधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T, Shri Dipakbhai Chandrakant Shah, Anand Circle, Vs. C/O. Artee Roadways, Anand. Amul Dairy Road, Anand-388001. Pan: Ajgps8977F

For Appellant: Shri A.L. Thakkar, A.RFor Respondent: Shri L.P. Jain, Sr.D.R

Section 2(22)(e)

…आयकर अपीलीय अिधकरण, 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.2866/AHD/2015 िनधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T, Shri Dipakbhai Chandrakant Shah, Anand Circle, Vs. C/O. Artee Roadways, Anand. Amul Dairy Road, Anand-388001. PAN: AJGPS8977F (Applicant) (Respondent) Revenue by : Shri L.P. Jain, Sr.D.R Assessee by : Shri A.L. Thakkar, A.R सुनवाई क" तारीख/Date of Hearing : 01/06/2021 घोषणा क" तारीख /Date of Pronouncement: 25…

The Mamurpur Co-Operative Thrift and Credit Society Ltd., New Delhi vs. Addl. CIT, Range- 38, New Delhi

In the result, both the appeals filed by the assessee are allowed

ITA 1371/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Sept 2020AY 2014-15

Bench: Shri H.S. Sidhu & Shri O.P. Kant

Section 143(2)Section 143(3)Section 269SSection 269TSection 271DSection 271ESection 27ISection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos.1370 & 1371/Del./2019 Assessment Year: 2014-15 The Mamurpur Co- Vs. Addl. CIT, operative Thrift and Credit Range-38, Society Ltd., New Delhi 1529/1, Mamurpur, Narela, New Delhi PAN :AABAT6130B (Appellant) (Respondent) Appellant by Shri C.S. Agarwal, Sr. Adv. Shri R.P. Mall, Adv. Respondent by Shri Saras Kumar, Sr. DR Date of hearing 21.08.2020 Date of pronouncement 10.09.2020 ORDER PER O.P. KANT, AM: These two appeals by the assessee are directed against two…

The Mamurpur Co-Operative Thrift and Credit Society Ltd., New Delhi vs. Addl. CIT, Range- 38, New Delhi

In the result, both the appeals filed by the assessee are allowed

ITA 1370/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Sept 2020AY 2014-15

Bench: Shri H.S. Sidhu & Shri O.P. Kant

Section 143(2)Section 143(3)Section 269SSection 269TSection 271DSection 271ESection 27ISection 80P

Commissioner of Income Tax vs. M/S Prasidh Leasing Ltd

ITA/637/2004HC Delhi20 Feb 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 133ASection 2Section 2(22)Section 2(22)(e)Section 260A

…ITA 637/2004 Page 1 of 26 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 01.02.2018 Pronounced on: 20.02.2018 + ITA 637/2004 COMMISSIONER OF INCOME TAX ..... Appellant Through: Sh. Ruchir Bhatia, Sr. Standing Counsel for Revenue. versus M/S PRASIDH LEASING LTD. ..... Respondent Through: Sh. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha and Sh. Vaibhav Kulkarni, Advocates. CORAM: HON'BLE MR. JUST…

ITO, Ward-1, Kurnool vs. S.V. Mohan Reddy, Kurnool

In the result, appeal of the revenue is dismissed

ITA 483/HYD/2016[2011-12]Status: DisposedITAT Hyderabad24 Jan 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Smt. S. Praveena

Section 143(1)Section 143(2)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 483/Hyd/2016 & C.O. No. 32/Hyd/16 Assessment Year: 2011-12 Income-tax Officer, vs. S.V. Mohan Reddy, Kurnool. Ward – 1, Kurnool. PAN – AJYPS 6575M Appellant Respondent/Cross Objector Revenue by: Smt. S. Praveena Assessee by: Shri K.C. Devdas Date of hearing: 21/11/2017 Date of pronouncement: 24/01/2018 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal is filed by the revenue against the order of CIT(A), Kurnool, dated 12/01/2016 for the AY 2011-…

Ravindra R. Fotedar, Mumbai vs. Asst CIT 10(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6778/MUM/2013[2010-11]Status: DisposedITAT Mumbai11 Sept 2017AY 2010-11

Bench: Shri P K Bansal & Shri Amarjit Singhassessment Year : 2010 – 2011 Ravindra R Fotedar Acit 10(2) 7 Bharat Tirth Society, Mumbai Vs. Sion Trombay Road, Chembur, Mumbai 400 071 Pan Aacpf1616R (Appellant) (Respondent)

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Purushottam Kumar

Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI Before Shri P K Bansal, Vice President & Shri Amarjit Singh, Judicial Member Assessment Year : 2010 – 2011 Ravindra R Fotedar ACIT 10(2) 7 Bharat Tirth Society, Mumbai Vs. Sion Trombay Road, Chembur, Mumbai 400 071 PAN AACPF1616R (Appellant) (Respondent) Appellant By : Shri Anuj Kisnadwala Respondent By : Shri Purushottam Kumar Date of Hearing : 31.08.2017 Date of Pronouncement : 11.09.2017 O R D E R Per P K Bansal, Vice-President: This appeal has been filed by the against the order of the CIT(A) - 22, Mumbai, dated 07.12.2012, for A.Y.2010 -1…