CIT v. Global Reality

62 Taxmann.com 204Reported decision2015#18212 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Global Reality

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 3,, AURANGABAD vs. M/S. KASLIWAL NEST,, AURANGABAD

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

ITA 27/PUN/2019[2012-13]Status: DisposedITAT Pune16 Dec 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.27/Pun/2019 िनधा"रण वष" / Assessment Year: 2012-13 Dcit, Circle-3, Vs. M/S. Kasliwal Nest, Aurangabad. 215/216, 1St Floor, Building No.3, Apna Bazar, Jalna Road, Aurangabad- 431005. Pan : Aajfk5915H Appellant Respondent C.O. No.09/Pun/2022 (Arising Out Of Ita No.27/Pun/2019) िनधा"रण वष" / Assessment Year: 2012-13 M/S. Kasliwal Nest, Vs. Dcit, Circle-3, 215/216, 1St Floor, Building Aurangabad. No.3, Apna Bazar, Jalna Road, Aurangabad- 431005. Pan : Aajfk5915H Appellant Respondent Revenue By : Shri Keyur Patel Assessee By : Shri S. N. Puranik Date Of Hearing : 17.11.2022 Date Of Pronouncement : 16.12.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 2, Aurangabad [‘The Cit(A)’] Dated 17.10.2018 For The Assessment Year 2012-13. 2 C.O. No.09/Pun/2022 The Cross Objection Filed By The Assessee Against The Appeal Of The Revenue. 2. First, We Shall Take Up The Appeal Of The Revenue In Ita No.27/Pun/2019 For Adjudication.

For Appellant: Shri S. N. PuranikFor Respondent: Shri Keyur Patel
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.27/PUN/2019 िनधा"रण वष" / Assessment Year: 2012-13 DCIT, Circle-3, Vs. M/s. Kasliwal Nest, Aurangabad. 215/216, 1st Floor, Building No.3, Apna Bazar, Jalna Road, Aurangabad- 431005. PAN : AAJFK5915H Appellant Respondent C.O. No.09/PUN/2022 (Arising out of ITA No.27/PUN/2019) िनधा"रण वष" / Assessment Year: 2012-13 M/s. Kasliwal Nest, Vs. DCIT, Circle-3, 215/216, 1st Floor, Building Aurangabad. No.3, Apna Bazar, Jalna Road, Aurangabad- 431…

M/S. SHIPRA ESTATE LTD.,GHAZIABAD vs. ACIT, GHAZIABAD

In the result ground number 4 of the appeal of the assessee is allowed and ground number [3]

ITA 740/DEL/2016[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

Bench: Shri H. S. Sidhu & Shri Prashant Maharishi(Through Video Conferencing) Shipra Estate Ltd, Vs Acit, C/O. Pradeep & Co, Circle-2, Tax Advocates, Ghaziabad 7, Navyug Market, Ghaziabad Pan: Aaccs6116J (Appellant) (Respondent)

For Appellant: Shri R. S. Singhvi, C.AFor Respondent: Shri H. K. Choudhary [CIT]–DR
Section 234BSection 234CSection 80Section 80I

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Shipra Estate Ltd, Vs ACIT, C/o. Pradeep & Co, Circle-2, Tax Advocates, Ghaziabad 7, Navyug Market, Ghaziabad PAN: AACCS6116J (Appellant) (Respondent) Assessee by : Shri R. S. Singhvi, C.A.; Revenue by: Shri H. K. Choudhary [CIT]–DR; Date of Hearing 24/12/2020 Date of pronouncement 22/01/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 01 This appeal is filed by the assessee against the order of the ld. CIT (Appeals), Ghaziabad, dated 1 Decem…

ABHILASH SYNERGETIC CONSTRUCTIONS & EXPORTS PRIVATE LIMITED,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), , VISAKHAPATNAM

In the result, appeals filed by the assessee in ITA No

ITA 109/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri C. Subrahmanyam, FCAFor Respondent: Smt. Suman Malik,Sr.DR
Section 133ASection 143(3)Section 148Section 801BSection 801B(10)Section 80ISection 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA No. 104/VIZ/2018 & ITA Nos. 108 & 109/VIZ/2019 (Asst. Year: 2007-08, 2009-10&2012-13) Abhilash Synergetic vs. 1) ACIT, Circle-5(1), Constructions & Exports Pvt. Visakhapatnam. Ltd., D.No. 9-29-14, Balaji Nagar, Siripuram, 2) ITO, Ward-1(5), Visakhapatnam. Visakhapatnam. 3) ACIT, Circle-1(1), Visakhapatnam. PAN No. AAFCA 9530 M (Appellant) (Respondents) Assessee by : Shri C. Subrahmanyam, FCA. Department By : Smt. Suman Malik,Sr.DR Date o…

ABHILASH SYNERGETIC CONSTRUCTIONS & EXPORTS PRIVATE LIMITED,VISAKHAPATNAM vs. THE INCOME TAX OFFICER, WARD-1(5),, VISAKHAPATNAM

In the result, appeals filed by the assessee in ITA No

ITA 108/VIZ/2019[2009-10]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri C. Subrahmanyam, FCAFor Respondent: Smt. Suman Malik,Sr.DR
Section 133ASection 143(3)Section 148Section 801BSection 801B(10)Section 80ISection 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA No. 104/VIZ/2018 & ITA Nos. 108 & 109/VIZ/2019 (Asst. Year: 2007-08, 2009-10&2012-13) Abhilash Synergetic vs. 1) ACIT, Circle-5(1), Constructions & Exports Pvt. Visakhapatnam. Ltd., D.No. 9-29-14, Balaji Nagar, Siripuram, 2) ITO, Ward-1(5), Visakhapatnam. Visakhapatnam. 3) ACIT, Circle-1(1), Visakhapatnam. PAN No. AAFCA 9530 M (Appellant) (Respondents) Assessee by : Shri C. Subrahmanyam, FCA. Department By : Smt. Suman Malik,Sr.DR Date o…

ABHILASH SYNERGETIC CONSTRUCTIONS & EXPORTS PRIVATE LIMITED,VISAKHAPATNAM vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5(1),, VISAKHAPATNAM

In the result, appeals filed by the assessee in ITA No

ITA 104/VIZ/2018[2007-08]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2007-08

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri C. Subrahmanyam, FCAFor Respondent: Smt. Suman Malik,Sr.DR
Section 133ASection 143(3)Section 148Section 801BSection 801B(10)Section 80ISection 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA No. 104/VIZ/2018 & ITA Nos. 108 & 109/VIZ/2019 (Asst. Year: 2007-08, 2009-10&2012-13) Abhilash Synergetic vs. 1) ACIT, Circle-5(1), Constructions & Exports Pvt. Visakhapatnam. Ltd., D.No. 9-29-14, Balaji Nagar, Siripuram, 2) ITO, Ward-1(5), Visakhapatnam. Visakhapatnam. 3) ACIT, Circle-1(1), Visakhapatnam. PAN No. AAFCA 9530 M (Appellant) (Respondents) Assessee by : Shri C. Subrahmanyam, FCA. Department By : Smt. Suman Malik,Sr.DR Date o…

CIT v. Global Reality (62 Taxmann.com 204) — Cited in 5 Judgments | BharatTax