CIT v. Kabul Chawka

281 CTR 85High Court#20291 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2019 to 2021.

Judgments citing CIT v. Kabul Chawka

M/S Swadesh Devlopers and Builders, Bhopal vs. Assistant Commissioner of Income Tax (Central)-2, Bhopal

ITA 705/IND/2017[2014-15]Status: DisposedITAT Indore10 Aug 2021AY 2014-15

Bench: Shri Rajpal Yadav Hon'Ble & Shri Manish Borad

Section 132Section 143(2)Section 153ASection 44ASection 80I

…sed on any incriminating material and all documentary evidences in support of the correctness of claim u/s 80IB(10) of the Act stood filed. In this connection Ld. counsel for the assessee drew our attention to the following decisions: a. CIT vs. Kabul Chawla 281 CTR 85 (Delhi) b. PCIT vs. Meeta Gutgutia 395 ITR 296 (Delhi) c. PCIT vs. Soumya Construction 387 ITR 529 (Guj.) d. CIT vs. Deepak Agrawal 251 Taxmann Pg.22 (Bom.) e. PCIT vs. Lata Jain 384 ITR 543 (Del.) f. Sainath Colonizer vs. ACIT (ITANo.289 to 291/Ind/2017 dated 28.02.2019. 9. Further Ld. counsel for the assessee submitted that the Hon’ble Indore T…

M.S, Ultimate Builders, Bhopal vs. The ACIT-2, Bhopal

In the result appeal of the assessee stands allowed

ITA 134/IND/2019[2014-15]Status: DisposedITAT Indore09 Aug 2019AY 2014-15

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2014-15 M/S. Ultimate Builders, Acit, Central-Ii, G-1, Kamdhenu Tower, E- Vs. Bhopal 2/22, Arera Colony, Bhopal (Appellant) (Respondent ) Pan No.Aacfu8239M

Section 132Section 132(4)Section 143(2)Section 143(3)Section 153ASection 17

…Ganesh Trading Co V CIT (2013), 257 CTR 0159. (iii) The Madras High Court in the case of M.Narayanan & Bros V ACIT reported at (2011), 243 CTR 588. (iv) In the case of Kailashben Mangarlal Chokshi vs. CIT - (2008) 14 DTR 257 (Guj.). (v) CIT vs. Kabul Chawla 281 CTR 85 (Delhi) (vi) PCIT vs. Meeta Gutgutia 395 ITR 296 (Delhi) (vii) PCIT vs. Soumya Construction 387 ITR 529 (Guj.) (viii) CIT vs. Deepak Agrawal 251 Taxmann Pg.22 (Bom.) (ix) PCIT vs. Lata Jain 384 ITR 543 (Del.) (x) The Hon’ble Indore Tribunal in the case of Shri Omprakash Dhanwani vs. ACIT in IT(SS) No.237 (xi) Similar view was taken in the case of…

Alamail Raju, Bhopal vs. ACIT Central-2, Bhopal

In the result, appeals of the assessee for A

ITA 831/IND/2017[2014-15]Status: DisposedITAT Indore29 Apr 2019AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 132Section 139(1)Section 153A

…ar returns every year with complete details. No incriminating material has been found to show that the assessee had earned any income other than disclosed in the return. In this connection, attention is drawn to the following decisions: a.CIT vs. Kabul Chawla 281 CTR 85 (Delhi) b.PC IT vs. Meeta Gutgutia 395 ITR 296 (Delhi) c.PCIT vs. Soumya Construction 387 ITR 529 (Guj.) d.CIT vs. Deepak Agrawal 251 Taxmann Pg.22 (Bom.) e.PCIT vs. Lata Jain 384 ITR 543 (Del.) Very recently the Hon'ble lndore Tribunal in the case of Shri Omprakash Gupta vs. ACIT in IT(SS) 277 to 2811lND/2017 for A.Y. 2008-09 to 2012-13 has allow…

Smt. Alamail Raju, Bhopal vs. The ACIT (Central) II, Bhopal

In the result, appeals of the assessee for A

ITA 320/IND/2017[2010-11]Status: DisposedITAT Indore29 Apr 2019AY 2010-11

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 132Section 139(1)Section 153A

…ar returns every year with complete details. No incriminating material has been found to show that the assessee had earned any income other than disclosed in the return. In this connection, attention is drawn to the following decisions: a.CIT vs. Kabul Chawla 281 CTR 85 (Delhi) b.PC IT vs. Meeta Gutgutia 395 ITR 296 (Delhi) c.PCIT vs. Soumya Construction 387 ITR 529 (Guj.) d.CIT vs. Deepak Agrawal 251 Taxmann Pg.22 (Bom.) e.PCIT vs. Lata Jain 384 ITR 543 (Del.) Very recently the Hon'ble lndore Tribunal in the case of Shri Omprakash Gupta vs. ACIT in IT(SS) 277 to 2811lND/2017 for A.Y. 2008-09 to 2012-13 has allow…