CIT v. India’s Hobby Centre (P) Ltd.

78 Taxmann 377High Court1995#25776 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2018.

Judgments citing CIT v. India’s Hobby Centre (P) Ltd.

THE HINDUSTAN CO OP BANK LD,MUMBAI vs. ASST CIT 17(3), MUMBAI

ITA 2090/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2018AY 2012-13

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2012-13 The Hindustan Co-Op Assistant Commissioner Of Bank Ltd., 4/A, Devi Vs. Income Tax-17(3), Galli, Baburao Bodde, Mumbai. Lokhand Bazar, Mumbai-400009 Pan No. Aabat4355R Appellant Respondent Assessee By : Mr. Amar Gahlot, Ar Revenue By : Mr. Abiram Karthikeyan, Dr Date Of Hearing : 30/07/2018 Date Of Pronouncement : 31/07/2018

For Appellant: Mr. Amar Gahlot, ARFor Respondent: Mr. Abiram Karthikeyan, DR
Section 143(3)Section 246

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 The Hindustan Co-op Assistant Commissioner of Bank Ltd., 4/A, Devi Vs. Income Tax-17(3), Galli, Baburao Bodde, Mumbai. Lokhand Bazar, Mumbai-400009 PAN No. AABAT4355R Appellant Respondent Assessee by : Mr. Amar Gahlot, AR Revenue by : Mr. Abiram Karthikeyan, DR Date of Hearing : 30/07/2018 Date of pronouncement : 31/07/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2012-13. The appeal…

VINOD KUMAR KHATRI vs. DCIT

ITA - 132 / 2008HC Delhi23 Nov 2015
Section 139Section 142Section 143Section 260A

…ITA 132/2008 Page 1 of 19 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 132/2008 Reserved on: October 29, 2015 Date of decision: November 23, 2015 VINOD KUMAR KHATRI ..... Appellant Through: Mr. K.R. Manjani with Mr. B.K. Manjani, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Dileep Shivpuri, Senior standing counsel with Mr. Sanjay Kumar, Junior Standing counsel. CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU J U D G M E N T…

VINOD KUMAR KHATRI vs. DEPUTY COMMISSIONER OF INCOME TAX

ITA/132/2008HC Delhi23 Nov 2015
Section 139Section 142Section 143Section 260A

…ITA 132/2008 Page 1 of 19 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 132/2008 Reserved on: October 29, 2015 Date of decision: November 23, 2015 VINOD KUMAR KHATRI ..... Appellant Through: Mr. K.R. Manjani with Mr. B.K. Manjani, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Dileep Shivpuri, Senior standing counsel with Mr. Sanjay Kumar, Junior Standing counsel. CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU J U D G M E N T…

CIT v. India’s Hobby Centre (P) Ltd. (78 Taxmann 377) — Cited in 3 Judgments | BharatTax