How many judgments cite CIT v. Bhogilal Ramjibhai Atara?

43 judgments on BharatTax cite CIT v. Bhogilal Ramjibhai Atara (43 Taxmann.com 55), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Bhogilal Ramjibhai Atara come up under?

It is most often cited in judgments turning on Section 133(6), Section 133A, Section 142(1), Section 143(3), Section 41(1), Section 68.

CIT v. Bhogilal Ramjibhai Atara

43 Taxmann.com 55High Court2014#2781 most cited

What is CIT v. Bhogilal Ramjibhai Atara authority for?

Section 41(1) of the Income Tax Act applies only where there is remission or cessation of a trading liability during the previous year relevant to the assessment year, and not merely because the assessee cannot provide confirmations for sundry creditors.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Bhogilal Ramjibhai Atara · Section 41(1) · cessation of liability · remission of liability · sundry creditors · trading liability · Income Tax Act · assessment year · previous year · genuineness of transaction

Also reported as

222 Taxmann 313

Sections most often in play

Section 133(6)Section 133A Section 142(1)Section 143(3)Section 41(1)Section 68 Section 69C Section 131

Issues it is cited on

remission or cessation of liability section 41(1)section 41 sundry creditors unexplained expenditure genuineness of the transaction cross objection section 69c commissioner (appeals)section 131 section 37 section 133(6)

Judgments citing CIT v. Bhogilal Ramjibhai Atara

DY.COMMISSIONER OF INCOME TAX,CC-2,, KANPUR vs. SHRI.MOHAMMAD ASFAND AKHTAR, KANPUR

In the result, the appeal of Revenue in ITA

ITA 144/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)

Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, CC-2 v. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar v. DCIT, Central Circle-II Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appel…

MOHD. ASFAND AKHTAR,KANPUR vs. DEPUTI COMMISSIONER OF INCOME TAX CC-2, KANPUR

In the result, the appeal of Revenue in ITA

ITA 139/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)

Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, MARGAO., MARGAO vs. M/S SALGAONCAR MINING INDUSTRIES PVT. LTD., PANAJI

In the result, the appeal filed by the Revenue in ITA

ITA 135/PAN/2016[2011-12]Status: DisposedITAT Panaji05 Oct 2023AY 2011-12

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri Prabhakar Anand

Section 143(3)Section 14ASection 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.118/PAN/2016 िनधा"रण वष" / Assessment Year : 2011-12 Salgaocar Mining Industries Vs. JCIT, Margao Range, Private Limited, Margao-Goa. Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. PAN : AABCS8862N Appellant Respondent आयकर अपील सं. / ITA No.135/PAN/2016 िनधा"रण वष" / Assessment Year : 2011-12 ACIT, Circle-1, Margao, Vs. Salgaocar Mining Goa. Industries Private Limited, Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. P…

SALGAOCAR MINING INDUSTRIES PRIVATE LIMITED.,PANAJI vs. THE JOINT COMMISSIONER OF INCOME TAX, MARGAO RANGE., MARGAO

In the result, the appeal filed by the Revenue in ITA

ITA 118/PAN/2016[2011-12]Status: DisposedITAT Panaji05 Oct 2023AY 2011-12

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri Prabhakar Anand

Section 143(3)Section 14ASection 41(1)

DCIT, CENTRAL CIRCLE-1, UDIPUR vs. M/S. WAGAD CONSTRUTION COMPANY, UDAIPUR

In the result, appeals of the Revenue are dismissed

ITA 30/JODH/2020[2014-15]Status: DisposedITAT Jodhpur12 Jan 2023AY 2014-15

For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Venkatesh V. (JCIT-Sr.DR)

Section 143(1)

…आयकर अपीलीय अधिकरण] जाेधपुर न्यायपीठ] जाेधपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JODHPUR BENCH ‘DB’ JODHPUR. Jh HkkLdju chvkj] ys[kk lnL; ,oa Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: HON’BLE SHRI BASKARAN BR, AM & HON’BLE SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 30/JODH/2020 Assessment Year : 2014-15. cuke Deputy Commissioner of M/s. Wagad Construction Co., Vs. Income-tax, Central Circle-1, Plot No. 15, Near Bhati Engineering Works, Udaipur. Titari Bus Stand. Udaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAAFW 2213 M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 119/JODH/2020 Ass…

A.C.STRIPS PRIVATE LIMITED,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), RAIPUR

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 53/RPR/2020[2013-14]Status: DisposedITAT Raipur06 Jan 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 53/Rpr/2020 "नधा"रण वष" / Assessment Year : 2013-14 A.C Strips Pvt. Ltd. 20, New Cloth Market, Pandri, Raipur (C.G.) Pan : Aacca0568N .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1) Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Choudhary N.C. Roy, Sr. DR

Section 143(2)Section 143(3)Section 41(1)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 53/RPR/2020 "नधा"रण वष" / Assessment Year : 2013-14 A.C Strips Pvt. Ltd. 20, New Cloth Market, Pandri, Raipur (C.G.) PAN : AACCA0568N .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-3(1) Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Shri Choudhary N.C. Roy, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 02.01.2023 घोषणा क" तार"ख / Date of Pronounce…

BALAJI CONSTRUCTION ,PUNE vs. INCOME TAX OFFICER WARD -7(3), PUNE

Appeal is allowed in above terms

ITA 9/PUN/2021[2015-16]Status: DisposedITAT Pune28 Jul 2022AY 2015-16

For Appellant: Shri Suhas Bora

Section 143(3)Section 41(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.9/PUN/2021 िनधा"रण वष" / Assessment Year: 2015-16 Balaji Construction, Vs. ITO, Ward-7(3), Pune. Balaji Palace, Sr. No.8, Solapur By-Pass, Kharadi, Pune- 411014. PAN : AABFB0167E Appellant Respondent Assessee by : Shri Suhas Bora Revenue by Shri M. G. Jasnani : Date of hearing : 28.07.2022 Date of pronouncement : 28.07.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2015-16 arises against the CIT(A)-5, Pune’s order dated 21.05.2018 passed in case no.PN/CI…

NITINKUMAR DHONDIRAM KASTURE,,KOLHAPUR vs. JOINT COMMISSIONER OF INCOME-TAX, ICHALKARANJI RANGE,, ICHALKARANJI

Appeal is partly allowed in above terms

ITA 117/PUN/2019[2011-12]Status: DisposedITAT Pune28 Jul 2022AY 2011-12

For Appellant: Shri S. N. PuranikFor Respondent: Shri M. G. Jasnani

Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.117/PUN/2019 िनधा"रण वष" / Assessment Year: 2011-12 Nitinkumar Dhondiram Vs. Jt. CIT, Ichalkaranji Range, Kasture, Ichalkaranji 11/247, Station Road, Ichalkaranji, Dist. Kolhapur-416115. PAN : ABWPK8353K Appellant Respondent Assessee by : Shri S. N. Puranik Revenue by : Shri M. G. Jasnani Date of hearing : 28.07.2022 Date of pronouncement : 28.07.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2011-12 arises against the CIT(A)-2, Kolhapur’s order dated 14…

ADANI ENTERPRISES LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD

Appeal of the Revenue is hereby dismissed

ITA 2035/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Jul 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedasstt. Sr.No.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Vartik Choksi, A.RFor Respondent: Shri Mohd. Usman, C.I.T.DR

Section 143(3)Section 28Section 35Section 92C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year Adani Enterprises Ltd., Adani House, Nr. Mithakhali Six Roads, No.2035/Ahd/2016 2011-12 D.C.I.T, Navrangpura, 1-2. & & Circle-1(1)(1), Ahmedabad. No.941/Ahd/2018 2012-13 Ahmedabad PAN :AABCA2804L Adani Enterprises Ltd., Adani House, Nr. No.2030/Ahd/2016 2011-12 D.C.I.T, Mithakhali Six Roads, 3-4 & & Circle-1(1)(1), Navrangpura, No.913/Ahd/2018 2012-13 Ahmedabad Ahmeda…

ITO 24 (3)(1), MUMBAI vs. OMPRAKASH N. PARIANI (HUF), MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 2960/MUM/2018[2013-14]Status: DisposedITAT Mumbai13 Jul 2022AY 2013-14

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalassessment Year: 2013-14 Income Tax Officer-24(3)(1), Shri Omprakash N. Pariani (Huf) Mumbai. Vs. 1101, Samarth Prasad, Swami Samarth Nagar, Lokhandwala Circle, Andheri (East), Mumbai. Pan No.Aaah 06552R Appellant Respondent C.O. No.146/Mum/2019 (In 2960/Mum/2018) (By Assessee) Assessee By : Shri Paresh Shaparia, Ca Revenue By : Shri R A Dhyani (D.R.) Date Of Hearing : 16.06.2022. Date Of Pronouncement : 13.07.2022. O R D E R Per Amarjit Singh, A.M. This Appeal Filed By The Revenue & Cross Objection Filed By The Assessee Are Arising Against The Order Of Commissioner Of Income Tax (Appeals)-36, Mumbai For The Assessment Year 2013-14 Passed U/S.143(3) Of The Income Tax Act, 1961 (In Short ‘The Act’).

For Appellant: Shri Paresh Shaparia, CAFor Respondent: Shri R A Dhyani (D.R.)

Section 143(2)Section 143(3)Section 36(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Assessment Year: 2013-14 Income Tax Officer-24(3)(1), Shri Omprakash N. Pariani (HUF) Mumbai. Vs. 1101, Samarth Prasad, Swami Samarth Nagar, Lokhandwala Circle, Andheri (East), Mumbai. PAN No.AAAH 06552R Appellant Respondent C.O. No.146/Mum/2019 (In 2960/Mum/2018) (By Assessee) Assessee by : Shri Paresh Shaparia, CA Revenue by : Shri R A Dhyani (D.R.) Date of Hearing : 16.06.2022. Date of pronouncement : 13.07.2022. O R D E R PER AMARJIT SINGH, A.M. This appeal file…

THE ITO, WARD-1(2)(4),, VADODARA vs. SHRI PRADEEPSHANKAR B. JHA,, VADODARA

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 3525/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2012-13

For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Sl. No. Appeal ITA/CO A.Y. Appellant Respondent 1 ITA 1650/Ahd/2015 2008-09 ACIT, Cir-2(2), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 2 CO 128/Ahd/2015 (In 2008-09 Pradeepkumar B. Jha ACIT, Cir-2(2), ITA No. 1650/Ahd/2015) (ABTPJ2556N) Baroda 3 ITA 1115/Ahd/2015 2009-10 ITO, Wd-1(2)(4), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 4 CO 101/Ahd/2015 (In 2009-10 Pradeepkumar B. Jha ITO, Wd-1(2)(4), ITA No. 1115/Ahd/2015) (ABTPJ2556N) Baroda 5 I…

THE ACIT, CIRCLE-2(2),, BARODA vs. SHRI PRADEEPSHANKAR B. JHA, BARODA

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 1650/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2008-09

For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

THE ITO, WARD-2(4),, BARODA vs. SHRI PRADEEPSHANKAR B. JHA, BARODA

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 1115/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2009-10

For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

VENUS INTERNATIONAL,MUMBAI vs. DCIT 14(2), MUMBAI

ITA 1623/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Mar 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Amarjit Singh () Assessment Year: 2010-11

For Appellant: Mr. Naresh Jain, ARFor Respondent: Mr. S.N. Kabra, DR

Section 133(6)Section 41(1)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI AMARJIT SINGH (JUDICIAL MEMBER) Assessment Year: 2010-11 M/s Venus International, DCIT-14(2), 26/28, Mohan Niwas, Old Vs. Aayakar Bhavan Hanuman Lane, Mumbai. Mumbai-400 002. PAN No. AAAFV 5850 B Appellant Respondent Assessee by : Mr. Naresh Jain, AR Revenue by : Mr. S.N. Kabra, DR Date of Hearing : 14/03/2022 Date of pronouncement : 30/03/2022 ORDER PER OM PRAKASH KANT, AM This appeal filed by the assessee against the order dated 23/12/2016 passed by the Ld. Commissioner of Income Tax (Appeals…

ACIT CIRCLE-2, ALLAHABAD vs. M/S SHERWANI SUGAR SYNDICATE LTD., ALLAHABAD

In the result, appeal filed by the Revenue in ITA No

ITA 227/ALLD/2016[1997-98]Status: DisposedITAT Allahabad24 Dec 2021AY 1997-98

Bench: Shrivijay Pal Rao & Shri Ramit Kocharassessment Year: 1997-98 The Assistant Commissioner Of V. M/S Shervani Sugar Syndicate Income-Tax, Circle-2, Ltd., Allahabad, U.P. 28, South Road , Allahabad,U.P. Pan/Gir: 19-653-Cv-3480 New Pan: Not Available (Appellant) (Respondent)

For Appellant: Sh. A.K. Singh, Sr. DRFor Respondent: Sh. Ashish Bansal Adv

Section 143(2)Section 143(3)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD (THROUGH VIRTUAL COURT) BEFORE SHRIVIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year: 1997-98 The Assistant Commissioner of v. M/s Shervani Sugar Syndicate Income-tax, Circle-2, Ltd., Allahabad, U.P. 28, South Road , Allahabad,U.P. PAN/GIR: 19-653-CV-3480 New PAN: Not Available (Appellant) (Respondent) Appellant by: Sh. A.K. Singh, Sr. DR Respondent by: Sh. Ashish Bansal Adv. Date of hearing: 14.12. 2021 Date of pronouncement: 24.12.2021 O R D E R PER SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER: This appeal, f…

THE DCIT, CIRCLE-4,, BARODA vs. M/S. YUVRAJ INDUSTRIES LTD.,, BARODA

In the result, appeal of the Revenue is allowed

ITA 2751/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad13 Dec 2021AY 2007-08

Bench: Shri Rajpal Yadav, Vice- & Shri Pradipkumar Kedia

For Appellant: NoneFor Respondent: Shri Vijaykumar Jaiswal, CIT-

Section 41Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD [Through Virtual Court] BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER ITA.No.2751/Ahd/2011 "नधा"रण वष"/Asstt.Year : 2007-08 DCIT, Cir.4 M/s.Yuvraj Industries Ltd. Vs. Baroda. Kamadhenu Bunglow 36, Parichay Park Society Nr.JP Road Police Station Vadodara 390 007 PAN : AAACY 0665 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri Vijaykumar Jaiswal, CIT- DR सुनवाई क" तार"ख/Date of Hearing : 25/10/2021 घोषणा क" तार"ख /Date of Pronouncem…

ITO, WAR-4(1), JAIPUR vs. SHRI AMIT AGARWAL, JAIPUR

In the result, this appeal of the Revenue is dismissed

ITA 267/JPR/2020[2014-15]Status: DisposedITAT Jaipur13 Sept 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri G.M. Mehta (CA)For Respondent: Shri B.K. Gupta (PCIT-DR) fu/kZkfjrh dh vksj ls@

Section 143(3)Section 41Section 41(1)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 267/JP/2020 fu/kZkj.k o"kZ@Assessment Year :2014-15 cuke I.T.O., Shri Amit Agarwal, Ward 4(1), Vs. 101, Near Pondrik Park, Jaipur. Brahampuri, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ARYPA 2525 P vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (PCIT-DR) fu/kZkfjrh dh vksj ls@ Assessee by : Shri G.M. Mehta…

M/S GREEN STAR CORPORATION,KOLKATA vs. ACIT, CIRCLE - 45, KOLKATA, KOLKATA

In the result, the appeal of assessee is allowed in part

ITA 2463/KOL/2017[2011-12]Status: DisposedITAT Kolkata09 Apr 2021AY 2011-12

Bench: Hon’Ble Shri J. Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2011-12

Section 143(3)Section 250Section 41(1)

…1 A.Y 2011-12 M/s. Green Star Corporation आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A “ BENCH: KOLKATA [Before Hon’ble Shri J. Sudhakar Reddy, AM and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2011-12 M/s. Green Star Corporation Vs. A.C.I.T, Circle-5(2). Kolkata PAN: AAGFG 4948M Cross Objector-Assessee Respondent-Department Date of Hearing 02-03-2021 Date of Pronouncement 9.04.2021 For the Appellant/Assessee Shri Ankit Jalan, Advocate, Ld. AR For the Respondent/Department Shri Dhrubajyoti Ray, JCIT, Ld.DR ORDER Shri J.Sudhakar Reddy, AM This is an appeal filed by the…

KRISHNAPING ALLOYS LTD.,MUMBAI vs. ACIT, 10 (1)(2), MUMBAI

In the result, appeal filed by the assessee is partly allowed

ITA 2261/MUM/2019[2010-11]Status: DisposedITAT Mumbai24 Jul 2020AY 2010-11

Bench: Shri G. Manjunatha & Shri Ravish Soodkrishnaping Alloys Ltd Vs. Acit-10(1)(2) 1001, 10Th Floor Aaykar Bhawan Pinnacle Corporate Park M.K.Road Bandra Kurla Complex Mumbai-400 020 Bandra(E) Mumbai-400 051 Pan/Gir No.Aacck0121F (Appellant) .. (Respondent)

Section 133(6)Section 133ASection 139(1)Section 143(1)Section 147Section 148Section 41(1)

…PIN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Krishnaping Alloys Ltd Vs. ACIT-10(1)(2) 1001, 10th Floor Aaykar Bhawan Pinnacle Corporate Park M.K.Road Bandra Kurla Complex Mumbai-400 020 Bandra(E) Mumbai-400 051 PAN/GIR No.AACCK0121F (Appellant) .. (Respondent) Assessee by Shri Rajiv Khandelwal, AR Revenue by Shri B. Srinivas, CIT-DR Date of Hearing 02/03/2020 Date of Pronouncement 24/07/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed against order of the Ld.…

DCIT, CIR.4(2),, AHMEDABAD vs. SHRI NRUPAL NARENDRA SHAH, AHMEDABAD

In the result, appeal of the Revenue is dismissed

ITA 2655/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad19 Feb 2020AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2655/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2014-15) The Dcit Shri Nrupal Narendra Shah बनाम/ Vs. Circle-4(2) A/9, Karmachari Nagar-2 Ahmedabad Ranna Park, Ghatlodiya Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Apbps 6278 L .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Vidhyut Trivedi, Sr.Dr ""यथ" क" ओर से/Respondent By: Shri S.N. Divatia, Ar

For Appellant: Shri Vidhyut Trivedi, Sr.DRFor Respondent: Shri S.N. Divatia, AR

Section 41(1)Section 44A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2655/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2014-15) The DCIT Shri Nrupal Narendra Shah बनाम/ Vs. Circle-4(2) A/9, Karmachari Nagar-2 Ahmedabad Ranna Park, Ghatlodiya Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : APBPS 6278 L .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Vidhyut Trivedi, Sr.DR ""यथ" क" ओर से/Respondent by: Shri S.N. Divatia, AR 03/02/2020 स…

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