CIT v. Jalan Hard Coke Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2018 to 2023.

Judgments citing CIT v. Jalan Hard Coke Ltd.

DCIT, Circle-2(1)(1), Surat vs. M/S. R K Shah Projects Pvt. Ltd, Surat

In the result, ground no.2 raised by the Revenue is allowed for statistical purposes

ITA 55/SRT/2020[2013-14]Status: DisposedITAT Surat31 Jan 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.55/Srt/2020 (िनधा"रण वष" / Assessment Year: (2013-14) (Physical Court Hearing) Deputy Commissioner Of Income M/S R.K.Shah Projects Pvt. Ltd., 1St Floor, Aditya Complex, Nr. Tax., Circle-2(1)(1), Room No.216, Vs. Kapadia Health Club, Bhatar Road, 2Nd Floor, Aayakar Bhavan, Majura Surat-395007 Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcr 8584 Q (Appellant ) (Respondent)

For Appellant: Shri Sapnesh R Seth, C.AFor Respondent: Shri Ashok B. Koli– CIT-DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.55/SRT/2020 (िनधा"रण वष" / Assessment Year: (2013-14) (Physical Court Hearing) Deputy Commissioner of Income M/s R.K.Shah Projects Pvt. Ltd., 1st Floor, Aditya Complex, Nr. Tax., Circle-2(1)(1), Room No.216, Vs. Kapadia Health Club, Bhatar Road, 2nd Floor, Aayakar Bhavan, Majura Surat-395007 Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 8584 Q (Appellant ) (Respondent) िनधा"रती की ओर से /Assessee by : Shri Sapnesh R Seth, C.A राज"व क" ओर से /Respondent by : Shri Ashok B. Ko…

Sejal Jewellers Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-2(1)(2), Surat

In the result, appeal of the assessee is allowed

ITA 435/AHD/2017[2012-13]Status: DisposedITAT Surat28 Feb 2022AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.435/Ahd/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V Ug-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, S. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqcs 8686 P (Appellant ) (Respondent)

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri H.P. Meena– CIT-DR

Section 131Section 131(1)(d)Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.435/AHD/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V UG-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, s. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQCS 8686 P (Appellant ) (Respondent) Assessee by :Shri Rasesh Shah, CA Respondent by :Shri H.P. Meena– CIT-DR सुनवाईकीतारीख/ Date of Hearing : 21/01/2022 घोषणाकीतारीख/Date of Pronouncement : 28/02/2022 आदेश / O R D E R PER DR…

Anush Finlease & Construction Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 18, New Delhi

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 280/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Feb 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 280/Del/2019 : Asstt. Year : 2015-16 Anush Finlease & Construction Pvt. Ltd., Vs Acit, Plot No. 11, Cbd Centre, Shahdara, Central Circle-18, New Delhi-110032 New Delhi (Appellant) (Respondent) Pan No. Aacca7004R Assessee By : None Revenue By : Sh. Sanjay Kumar, Sr. Dr Date Of Hearing: 07.12.2021 Date Of Pronouncement: 08.02.2022

For Appellant: NoneFor Respondent: Sh. Sanjay Kumar, Sr. DR

Section 131Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 280/Del/2019 : Asstt. Year : 2015-16 Anush Finlease & Construction Pvt. Ltd., Vs ACIT, Plot No. 11, CBD Centre, Shahdara, Central Circle-18, New Delhi-110032 New Delhi (APPELLANT) (RESPONDENT) PAN No. AACCA7004R Assessee by : None Revenue by : Sh. Sanjay Kumar, Sr. DR Date of Hearing: 07.12.2021 Date of Pronouncement: 08.02.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld. CIT(A)-27,…

Kundan Lal Sachdev, New Delhi vs. ITO, Ward- 36(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1589/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Mar 2020AY 2013-14

Bench: Shri Amit Shukla & Shri M. Balaganesh

For Appellant: Shri Vinod Kumar Bindal, CA and Ms. Rinky Sharma, AdvFor Respondent: Shri Amit Kumar Jain, Sr.D.R

Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER I.T.A. No.1589/DEL/2018 Assessment Year: 2013-14 Shri Kundan Lal Sachdev, vs. ITO, Ward-36(2), Tower 19-204, New Delhi. Common Wealth Games Village, Delhi TAN/PAN: ABNPS4378K (Appellant) (Respondent) Appellant by: Shri Vinod Kumar Bindal, CA and Ms. Rinky Sharma, Adv. Respondent by: Shri Amit Kumar Jain, Sr.D.R. Date of hearing: 21 01 2020 Date of pronouncement: 20 03 2020 O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against th…

Navyug Iron Traders, Ghaziabad vs. DCIT, Ghaziabad

In the result, appeal of Assessee allowed

ITA 553/DEL/2017[2010-11]Status: DisposedITAT Delhi24 Sept 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Akhilesh KumarFor Respondent: Shri Atiq Ahmad, Sr. D.R

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.553/Del./2017 Assessment Year 2010-2011 M/s. Navyug Iron Traders, Ghaziabad. The DCIT, PANAAAFN9536A C/o. Shri Akhilesh Kumar, vs., Circle-1, Advocate, Chamber No.206-207, Ansal Ghaziabad. Satyam, RDC Raj Nagar, Ghaziabad. (Appellant) (Respondent) For Assessee : Shri Akhilesh Kumar, Advocate For Revenue : Shri Atiq Ahmad, Sr. D.R. Date of Hearing : 17.09.2019 Date of Pronouncement : 24.09.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been direct…

Lakshya Educational Trust, Ghaziabad vs. Addl. CIT, Range-1, Ghaziabad

In the result appeal of the assessee is dismissed

ITA 4128/DEL/2017[2010-11]Status: DisposedITAT Delhi04 Jun 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishilakshya Educational Trust, Vs. Addl. Cit, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad No. 206-207, Ansal Satyam, Rdc Raj Nagar, Ghaziabad, Pan: Aatl6943M (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 11Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Lakshya Educational Trust, Vs. Addl. CIT, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad NO. 206-207, Ansal Satyam, RDC Raj Nagar, Ghaziabad, PAN: AATL6943M (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 01/04/2019 Date of pronouncement 04/06/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee, Lakshya Educational Trust, AOP, through its trustee against the o…

M/S. Tirupati Energy Solution Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-2(1)(4), Surat

In the result, the appeal of the assessee is partly allowed

ITA 573/AHD/2017[2012-13]Status: DisposedITAT Surat16 Oct 2018AY 2012-13

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.573/Ahd/2017 िनधा"रण वष"/A.Y.:2012-13 M/S. Tirupati Energy Solution Vs. Income Tax Officer, Pvt. Ltd. , 1/B Ratnadham Ward- 2(1)(4) Surat Vinay Apartment , Ratnadham Sankhul Piplod Surat Pan: Aacct 7044 G अपीलाथ" Appellant ""यथ"/Respondent

Section 131Section 133(6)Section 143Section 143(1)Section 143(2)Section 68

…Tirupati Energy Solution Pvt. Ltd. v. ITO 2(1) (4) Surat/I.T.A. No.573/Ahd/2017/A.Y.:12-13 Page 1 of 31 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.573/Ahd/2017 िनधा"रण वष"/A.Y.:2012-13 M/s. Tirupati Energy Solution Vs. Income Tax Officer, Pvt. Ltd. , 1/B Ratnadham Ward- 2(1)(4) Surat Vinay Apartment , Ratnadham Sankhul Piplod Surat PAN: AACCT 7044 G अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee…

M/S. Psychotropics Leasing & Finance (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1122/DEL/2014[2008-09]Status: DisposedITAT Delhi11 Oct 2018AY 2008-09

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2008-09

Section 133(6)Section 234ASection 24

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2008-09 Psychotropics Leasing & Finance vs. Income-tax Officer, (P) Ltd., C/o RRA Taxindia, D-28, Ward 14(4), New Delhi. South Extension Part-I, New Delhi. PAN- AAACP 9110 F (Appellant) (Respondent) Appellant by Sh. Ashwani Taneja, Advocate Sh. Saurabh Goyal, CA Respondent by Sh. Surender Pal, Sr. DR Date of Hearing 10.09.2018 Date of Pronouncement 11.10.2018 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the assessee against the order…