CIT v. Jet Airways Ltd.

195 Taxmann 177High Court2010#23358 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Judgments citing CIT v. Jet Airways Ltd.

Latitude Infraventures, Nagpur vs. PCIT, Nagpur-1, Nagpur

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 350/NAG/2024[2017-18]Status: DisposedITAT Nagpur22 Oct 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…er reasons recorded then he is precluded from making additions in respect of any other issues. In support of the arguments advanced by the learned Counsel, reliance was placed on the judgment of the Hon’ble Bombay High Court in CIT v/s Jet Airways Ltd. [2010] 195 Taxmann 177 (Bom.). It was contended by the learned Counsel that the learned Commissioner also cannot revise the assessment on other issues and cannot do something which the Assessing Officer cannot do so. The learned Counsel for the assessee further contented that the time limit for initiating show cause notice under section 263 of the Act would run fro…

Latitude Infraventures, Nagpur vs. PCIT, Nagpur-1, Nagpur

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 349/NAG/2024[2016-17]Status: DisposedITAT Nagpur22 Oct 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…er reasons recorded then he is precluded from making additions in respect of any other issues. In support of the arguments advanced by the learned Counsel, reliance was placed on the judgment of the Hon’ble Bombay High Court in CIT v/s Jet Airways Ltd. [2010] 195 Taxmann 177 (Bom.). It was contended by the learned Counsel that the learned Commissioner also cannot revise the assessment on other issues and cannot do something which the Assessing Officer cannot do so. The learned Counsel for the assessee further contented that the time limit for initiating show cause notice under section 263 of the Act would run fro…

Pravin Ambalal Patel, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-4(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 3138/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad15 Jan 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No.3138/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2010-12

For Appellant: Shri Pritesh Shah, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 143(1)Section 147Section 148

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.3138/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2010-12 Pravin Ambalal Patel Vs. DCIT, Cir.4(2) Ahmedabad. 100, Swami Akhandanand Society Rannpark, Ghatlodia Ahmedabad 380001. PAN : AGEPP 1301 P अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri Pritesh Shah, AR Revenue by : Shri B.P. Srivastava, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 11/01/2019 घोषणा क" तार"ख /Date of Pronouncement: 15 /01/20…

CIT v. Jet Airways Ltd. (195 Taxmann 177) — Cited in 3 Judgments | BharatTax