CIT v. GK Kabra, Co-operative Industrial Estate

75 Taxmann 503High Court1994#18249 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 116Section 117Section 142(1)Section 143(3)Section 144Section 147Section 148Section 148(2)

Judgments citing CIT v. GK Kabra, Co-operative Industrial Estate

Raghuvir Retailers Pvt. Ltd., Kolkata vs. PCIT-2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 919/KOL/2024[2013-14]Status: DisposedITAT Kolkata11 Feb 2025AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Pcit-2 Raghuvir Retailers Pvt. Ltd. Aaykar Bhavan P-7, Mandawa Shikhar, 151, Sarat Chowringhee Square, Kolkata- Bose Road, Kolkata-700026, Vs. 700069, West Bengal West Bengal (Respondent) (Appellant) Pan No. Aaecr8231M Assessee By : Shri S.M. Surana, Ar Revenue By : Shri Subhendu Datta, Dr Date Of Hearing: 19.12.2024 Date Of Pronouncement : 11.02.2024

For Appellant: Shri S.M. Surana, ARFor Respondent: Shri Subhendu Datta, DR
Section 147Section 148Section 263Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM PCIT-2 Raghuvir Retailers Pvt. Ltd. Aaykar Bhavan P-7, Mandawa Shikhar, 151, Sarat Chowringhee Square, Kolkata- Bose Road, Kolkata-700026, Vs. 700069, West Bengal West Bengal (Respondent) (Appellant) PAN No. AAECR8231M Assessee by : Shri S.M. Surana, AR Revenue by : Shri Subhendu Datta, DR Date of hearing: 19.12.2024 Date of pronouncement : 11.02.2024 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the Pr. Commissioner of Income, Kolkata-2 (herein…

Nkb Infrastructure (P) Ltd, Rewari vs. Pr. CIT, Faridabad

In the result, the appeal of the assessee is allowed

ITA 450/DEL/2021[2015-16]Status: DisposedITAT Delhi27 Jul 2021AY 2015-16

Bench: Shri Kul Bharat & Shri O.P. Kant[Through Video Conferencing] Assessment Year: 2015-16

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER [Through Video Conferencing] Assessment Year: 2015-16 M/s. NKB Infrastructure (P) Vs. Pr. CIT, Ltd., Faridabad Behind Old PNB Building, Qutabpur, Rewari, Haryana PAN :AADCN5591K (Appellant) (Respondent) Appellant by Sh. Gautam Jain, Adv. Sh. Lalit Mohan, CA Respondent by Ms. Pramita M. Biswas, CIT(DR) Date of hearing 12.07.2021 Date of pronouncement 27.07.2021 ORDER PER O.P. KANT, AM: This appeal has been preferred by the assessee against the order dated 16/03/2021 p…

Shri Abdul Hannan, Tinsukia vs. Income Tax Officer, Ward-3, Tinsukia

In the result, both the appeals of the assessees( ITA No

ITA 47/GTY/2019[2014-15]Status: DisposedITAT Guwahati17 Jul 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.46 /Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15)

For Appellant: Shri Sanjay Modi, FCAFor Respondent: Shri Rockcin Saikia, JCIT, Sr. DR
Section 115BSection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI ‘E’COURT, ATKOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.46 /Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15) Shri Abdul Hamid Vs. ITO, Ward-3, Tinsukia C/o M/s Nehar Enterprise, New Market, Near Hawker Market, Daily Bazar, Tinsukia, Assam- 786125 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAHPH 8890 C (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.47 /Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15) Shri Abdul Hannan Vs. ITO, Ward-3, Tinsukia C/o M/s Abadul Rouf& Co, Daily Bazar, Tinsukia, Assam-786125 "थायीलेखासं./जीआइआरसं./PAN/GIR No.:…

Shri Abdul Hamid, Tinsukia vs. Income Tax Officer, Ward-3, Tinsukia

In the result, both the appeals of the assessees( ITA No

ITA 46/GTY/2019[2014-15]Status: DisposedITAT Guwahati17 Jul 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.46 /Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15)

For Appellant: Shri Sanjay Modi, FCAFor Respondent: Shri Rockcin Saikia, JCIT, Sr. DR
Section 115BSection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI ‘E’COURT, ATKOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.46 /Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15) Shri Abdul Hamid Vs. ITO, Ward-3, Tinsukia C/o M/s Nehar Enterprise, New Market, Near Hawker Market, Daily Bazar, Tinsukia, Assam- 786125 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAHPH 8890 C (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.47 /Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15) Shri Abdul Hannan Vs. ITO, Ward-3, Tinsukia C/o M/s Abadul Rouf& Co, Daily Bazar, Tinsukia, Assam-786125 "थायीलेखासं./जीआइआरसं./PAN/GIR No.:…

Aakriti Landcon P. Ltd., Jaipur vs. Principal CIT, Kota

In the result, the appeal of the assessee is allowed

ITA 433/JPR/2016[2011-12]Status: DisposedITAT Jaipur12 Jan 2017AY 2011-12

Bench: The Merit Of The Matter Which Has Been Put Up For Our Consideration.

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Shri Sayyat Nasir Ali (CIT)
Section 133(6)Section 143(3)Section 147Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ ITA No. 433/JP/16 fu/kZkj.k o"kZ@Assessment Year : 20211-12 cuke M/s Aakriti Landcon (P) Ltd. The Pr. Commissioner of Vs. Income Tax, Kota Srinath Residency, MBS Nagar, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAFCA 5925 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shrawan Kumar Gupta, Adv. jktLo dh vksj ls@ Revenue by : Shri S…

CIT v. GK Kabra, Co-operative Industrial Estate (75 Taxmann 503) — Cited in 5 Judgments | BharatTax