CIT v. Bharat Hotel Ltd.

410 ITR 7Reported decision#24904 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.

Judgments citing CIT v. Bharat Hotel Ltd.

B D Automobiles Pvt. Ltd., Kolkata vs. ACIT, CPC, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 596/KOL/2021[2019-20]Status: DisposedITAT Kolkata16 Feb 2022AY 2019-20

Bench: Shri A. T. Varkey, Jm]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…1 BD Automobiles Pvt. Ltd. AY: 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL “B(SMC)” BENCH, KOLKATA [Before Shri A. T. Varkey, JM] I.T.A. No. 596/Kol/2021 Assessment Year: 2018-19 BD Automobiles Pvt. Ltd. Vs. ACIT, CPC, Bengaluru (PAN: AAACO 8098 D) Appellant Respondent Date of Hearing (virtual) 10.02.2022 Date of Pronouncement 16.02.2022 For the Appellant None For the Respondent Smt. Archana Gupta, Sr. D.R. ORDER This is an appeal preferred by the assessee against the order of Ld. CIT(A)-National Faceless Appeal Centre (NFAC),Delhi dated 16.11.2021 for AY 2018-19. 2. Even though none appeared on behalf of…

Earthbags Export (P) Ltd., Kolkata vs. ITO, Ward-4(4), Kolkata

In the result, appeal of the assessee is allowed for statistical purposes

ITA 574/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey, Jm]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…1 Earthbags Export Pvt. Ltd. AY: 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH, KOLKATA [Before Shri A. T. Varkey, JM] I.T.A. No. 574/Kol/2021 Assessment Year: 2018-19 Earthbags Export Pvt. Ltd. Vs. ITO, Ward-4(4), Kolkata (PAN: AABCE 6625 M) Appellant Respondent Date of Hearing (virtual) 10.02.2022 Date of Pronouncement 16.02.2022 For the Appellant None For the Respondent Smt. Archana Gupta, Sr. D.R. ORDER This is an appeal preferred by the assessee against the order of Ld. CIT(A)-National Faceless Appeal Centre (NFAC),Delhi dated 18.11.2021 for AY 2018-19. 2. Even though none appeared on be…

Jayanta Chakraborty, Durgapur vs. ITO, Ward 1(2), Durgapur

In the result, appeal of the assessee is allowed for statistical purposes

ITA 568/KOL/2021[2018-19]Status: DisposedITAT Kolkata16 Feb 2022AY 2018-19

Bench: Shri A. T. Varkey, Jm]

Section 139Section 2(24)(x)Section 36(1)(va)Section 43B

…1 Jayanta Chakraborty AY: 2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH, KOLKATA [Before Shri A. T. Varkey, JM] I.T.A. No. 568/Kol/2021 Assessment Year: 2018-19 Jayanta Chakraborty Vs. ITO, Ward-1(2), Durgapur (PAN: AFJPC 5632 E) Appellant Respondent Date of Hearing (virtual) 10.02.2022 Date of Pronouncement 16.02.2022 For the Appellant None For the Respondent Smt. Archana Gupta, Sr. D.R. ORDER This is an appeal preferred by the assessee against the order of Ld. CIT(A)-National Faceless Appeal Centre (NFAC),Delhi dated 13.09.2021 for AY 2018-19. 2. Even though none appeared on behalf of the a…

CIT v. Bharat Hotel Ltd. (410 ITR 7) — Cited in 3 Judgments | BharatTax