CIT v. Ghanashyam Steel Work Ltd.

195 Taxmann 180High Court2010#23359 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2015 to 2022.

Judgments citing CIT v. Ghanashyam Steel Work Ltd.

Bharatkumar Rajendraprasad Dave, Ahmedabad vs. DCIT, Circle-4(2), Ahmedabad

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 1926/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2014-15

Bench: Us.

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R
Section 143(3)Section 14ASection 234ASection 271

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 1925 & 1926/Ahd/2017 Assessment Years 2013-14 & 2014-15 Bharatkumar The ACIT, Rajendraprasad Dave, Circle-4(2), 12, Vasuma Hills, Vs Ahmedabad Vastrapur, Ahmedabad (Respondent) PAN: ADYPD 4923 E (Appellant) Assessee by: Shri Tushar Hemani, Sr. A.R. & Shri Parimalsinh B. Parmar, A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 20-10-2022 Date of pronouncement : 20-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These a…

Bharatkumar Rajendraprasad Dave, Ahmedabad vs. ACIT, Circle-4(2), Ahmedabad

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 1925/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2013-14

Bench: Us.

For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Atul Pandey, Sr. D.R
Section 143(3)Section 14ASection 234ASection 271

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 1925 & 1926/Ahd/2017 Assessment Years 2013-14 & 2014-15 Bharatkumar The ACIT, Rajendraprasad Dave, Circle-4(2), 12, Vasuma Hills, Vs Ahmedabad Vastrapur, Ahmedabad (Respondent) PAN: ADYPD 4923 E (Appellant) Assessee by: Shri Tushar Hemani, Sr. A.R. & Shri Parimalsinh B. Parmar, A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 20-10-2022 Date of pronouncement : 20-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These a…

ACIT, New Delhi vs. M/S. D.K.G Company, New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 4711/DEL/2012[2009-10]Status: DisposedITAT Delhi30 Sept 2015AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Smt. Parwinder Kaur, Sr. DRFor Respondent: Shri R.S. Singhvi, C.A
Section 142(1)Section 143(2)Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘B’ NEW DELHI BEFORE : SHRI H.S. SIDHU, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 4711/Del./2012 Asstt. Year : 2009-10 A.C.I.T., Circle 38(1), vs. D.K.G. Company, New Delhi. HS – 38,Kailash Colony, New Delhi. [PAN : AACFD 7927K] (Appellant) (Respondent) Appellant by : Smt. Parwinder Kaur, Sr. DR Respondent by : Shri R.S. Singhvi, C.A. Date of hearing : 11.09.2015 Date of pronouncement : 30 .09.2015 ORDER Per L.P. Sahu, Accountant Member: The Revenue has filed the present appeal against the impugned order dated 21.06.2012 passed by learned CIT(A…

CIT v. Ghanashyam Steel Work Ltd. (195 Taxmann 180) — Cited in 3 Judgments | BharatTax