CIT v. Bhawati Steels

198 Taxmann 275Reported decision2011#23381 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Bhawati Steels

Measage.Tau Agro Sales Private Limited, Faridkot vs. Income Tax Officer Ward-3(4), Faridkot

In the result the ground no

ITA 325/ASR/2019[2015-16]Status: DisposedITAT Amritsar22 Sept 2022AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 36Section 36(1)(iii)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 323 to 325/Asr/2019 Assessment Years: 2012-13, 2014-15 & 2015-16 M/s Tau Agro Sales Pvt. Ltd. Vs. ITO-Ward 3(2), Bhollu Wala Road Faridkot. Ferozepur. [PAN:-AABCT6131D] (Appellant) (Respondent) Appellant by Sh.T.N. Singla, CA. Respondent by Ms. Amanpreet Kaur, Sr. DR. Date of Hearing 19.09.2022 Date of Pronouncement 22.09.2022 ORDER Per Bench: The batch of instant appeals of the assessee was filed against the order of the ld. Commissioner of Income…

Measage Tau Agro Sales Private Limited, Faridkot vs. Income Tax Officer Ward-3(2), Ferozepur

In the result the ground no

ITA 324/ASR/2019[2014-15]Status: DisposedITAT Amritsar22 Sept 2022AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 36Section 36(1)(iii)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 323 to 325/Asr/2019 Assessment Years: 2012-13, 2014-15 & 2015-16 M/s Tau Agro Sales Pvt. Ltd. Vs. ITO-Ward 3(2), Bhollu Wala Road Faridkot. Ferozepur. [PAN:-AABCT6131D] (Appellant) (Respondent) Appellant by Sh.T.N. Singla, CA. Respondent by Ms. Amanpreet Kaur, Sr. DR. Date of Hearing 19.09.2022 Date of Pronouncement 22.09.2022 ORDER Per Bench: The batch of instant appeals of the assessee was filed against the order of the ld. Commissioner of Income…

Baijnath Melaram, Mumbai vs. Asst CIT 14(3), Mumbai

The appeal of the assessee is allowed

ITA 7000/MUM/2013[2007-08]Status: DisposedITAT Mumbai13 Feb 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Ramt Kocharassessment Year: 2007-08 M/S. Baijnath Melaram, Acit, Range-14(3), C/O Mangaldas D. Shah & Co., बनाम/ Mumbai. 506, Lotus House, 5Th Floor, Vs. 33-A, New Marine Lines, Mumbai – 400 020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaafb 2675 E याजस्व की ओर से / Assessee By Shri Dhirendra M. Shah - Ar यनधाारयती की ओर से / Revenue By Shri T.A. Khan - Dr ुनवाई की तायीख / Date Of Hearing : 13/02/2018 घोषणा की तायीख/Date Of Pronouncement 13/02/2018 आदेश / O R D E R Per Joginder Singh ()

Section 143(3)Section 148Section 154Section 194C

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, „बी‟,म ुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCHES, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री यभीत कोचय, रेखा दस्म, के भक्ष Before Shri JOGINDER SINGH, Judicial Member, and Shri RAMT KOCHAR, Accountant Member Assessment Year: 2007-08 M/s. Baijnath Melaram, ACIT, Range-14(3), C/o Mangaldas D. Shah & Co., बनाम/ Mumbai. 506, Lotus House, 5th Floor, Vs. 33-A, New Marine Lines, Mumbai – 400 020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAAFB 2675 E याजस्व की ओर से / Assessee by Shri Dhirendra M. Shah - AR यनधाारयती की ओर से / Revenue by Shri T.A. K…

CIT v. Bhawati Steels (198 Taxmann 275) — Cited in 3 Judgments | BharatTax