CIT v. Jawahar Kala Kendra

43 Taxmann.com 159Reported decision2014#17990 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Judgments citing CIT v. Jawahar Kala Kendra

JCIT(OSD), CC-1, LKO, LUCKNOW vs. ACP TOLLWAYS PRIVATE LIMITED, LUCKNOW

In the result, the appeal filed by Revenue is dismissed and the Cross\nObjection filed by the assessee is partly allowed

ITA 131/LKW/2024[2021-22]Status: DisposedITAT Lucknow17 Oct 2025AY 2021-22
Section 143(2)Section 32

…{ "clean_text": "I.T.A. No.131/Lkw/2024\nC.O.No.14/Lkw/2024\n1\nIN THE INCOME TAX APPELLATE TRIBUNAL\nLUCKNOW BENCH “B”, LUCKNOW\nBEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER\nAND\nSHRI SUBHASH MALGURIA, JUDICIAL MEMBER\nI.T.A. No.131/Lkw/2024\n Assessment year:2021-22\nJCIT (OSD),\nC.C.-1, Lucknow\n(Appellant)\nVs. ACP Tollways Private Limited,\nB-9, Vibhuti Khand,\nGomti Nagar, Lucknow.\nPAN:AAKCA0630M\n(Respondent)\nC.O.No.14/Lkw/2024\n(in I.T.A. No.131/Lkw/2024)\n Assessment year:2021-22\nACP Tollways Private Limited,\nB-9, Vibhuti Khand,\nGomti Nagar, Lucknow.\nPAN:AAKCA0630M\n(Appellant)\nVs. JCIT (…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1,, NASHIK vs. M/S. ASHOKA DHANKUNI KHARAGPUR TOLLWAY LIMITED,, NASHIK

Appeal is dismissed

ITA 143/PUN/2021[2017-18]Status: DisposedITAT Pune27 Sept 2022AY 2017-18

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No.143/Pun/2021 िनधा"रणवष" / Assessment Year : 2017-18 The Deputy Commissioner Of M/S.Ashoka Dhankuni Income Tax, Central Circle-1, Vs Kharagpur Tollway Ltd., Nashik. . S No 861, Ashoka House, Ashoka Marg, Vadala, Nashik. Pan: Aajca 2569 C Appellant/ Assessee Respondent /Revenue Assessee By None Revenue By Shri B Koteswra Rao – Dr Date Of Hearing 08/09/2022 Date Of Pronouncement 27/09/2022 आदेश/ Order Per S.S.Godara, Jm: This Revenue’S Appeal For Assessment Year 2017-18 Is Directed Against The Commissioner Of Income Tax(Appeal), Pune- 12’S Order No.Itba/Apl/S/250/2020-21/1031080551(1) Dated 28.02.2021, In Proceedings U/S.250 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 250Section 32Section 32(1)(ii)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.143/PUN/2021 िनधा"रणवष" / Assessment Year : 2017-18 The Deputy Commissioner of M/s.Ashoka Dhankuni Income Tax, Central Circle-1, Vs Kharagpur Tollway Ltd., Nashik. . S No 861, Ashoka House, Ashoka Marg, Vadala, Nashik. PAN: AAJCA 2569 C Appellant/ Assessee Respondent /Revenue Assessee by None Revenue by Shri B Koteswra Rao – DR Date of hearing 08/09/2022 Date of pronouncement 27/09/2022 आदेश/ ORDER Per S.S.Godara, JM:…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1,, NASHIK vs. M/S. ASHOKA DHANKUNI KHARAGPUR TOLLWAY LIMITED,, NASHIK

In the result, the appeal filed by Revenue in ITA No

ITA 157/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, NASHIK vs. M/S. ASHOKA BELGAUM DHARWARD TOLLWAY LTD,, NASHIK

In the result, the appeal filed by Revenue in ITA No

ITA 188/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, NASHIK vs. M/S. ASHOKA BELGAUM DHARWARD TOLLWAY LTD,, NASHIK

In the result, the appeal filed by Revenue in ITA No

ITA 187/PUN/2019[2014-15]Status: DisposedITAT Pune19 Jul 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

CIT v. Jawahar Kala Kendra (43 Taxmann.com 159) — Cited in 5 Judgments | BharatTax