CIT v. Kiranbhai Jamnadas Sheth (HUF)

221 Taxmann 19High Court2014#23826 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing CIT v. Kiranbhai Jamnadas Sheth (HUF)

M/S. ALCATEL LUCENT INDIA LTD.,GURGAON vs. ACIT, NEW DELHI

In the result, appeal of Assessee allowed

ITA 6001/DEL/2014[2005-06]Status: DisposedITAT Delhi21 Jan 2020AY 2005-06

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

For Appellant: And Ms. Ananya Kapoor,AdvocateFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 143(3)Section 147Section 148Section 154Section 154(1)

…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.6001/Del./2014 Assessment Year 2005-2006 M/s. Alcatel Lucent India The ACIT, Ltd., 14th & 15th Floor, Circle – 1 (1), Tower-C, DLF Cyber vs., Green, Gurgaon-122002. New Delhi. PAN AACCA8667N (Appellant) (Respondent) Shri Salil Kapoor, Advocate Ms. Soumya Singh, Advocate For Assessee : And Ms. Ananya Kapoor,Advocate For Revenue : Ms. Rakhi Vimal, Sr. DR Date of Hearing : 15.01.2020 Date of Pronouncement : 21.01.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by…

THE GITA EDUCATION SOCIETY,DELHI vs. ITO, EXEMPTION WARD, GHAZIABAD

In the result, assessee’s appeal is allowed

ITA 7441/DEL/2018[2010-11]Status: DisposedITAT Delhi22 May 2019AY 2010-11

Bench: Hon’Ble Shri G. D. Agrawal & Hon’Ble Smt. Suchitra Kamblethe Gita Education Vs Income Tax Officer, Exemption Society, C/O Kapil Goel Ward, Ghaziabad Adv F-26/124 Sector 7 Rohini, Delhi-110085 Pan-Aaaat9753G (Appellant) (Respondent)

Section 12ASection 143(3)Section 147Section 148Section 35

…DELHI BENCH: ‘G’ NEW DELHI BEFORE HON’BLE SHRI G. D. AGRAWAL, PRESIDENT AND HON’BLE SMT. SUCHITRA KAMBLE, JUDICIAL MEMBER The Gita Education Vs Income Tax Officer, Exemption Society, C/o Kapil Goel Ward, Ghaziabad Adv F-26/124 Sector 7 Rohini, Delhi-110085 PAN-AAAAT9753G (APPELLANT) (RESPONDENT) Appellant by Sh. Kapil Goel, CA Respondent by Sh. S.S. Rana, CIT DR Date of Hearing 07.05.2019 Date of Pronouncement 22.05.2019 ORDER PER G.D. AGRAWAL, V.P. This is an appeal filed by the assessee against the order dated 28.09.2018 passed by the CIT(A, Ghaziabad. In this appeal filed by the assessee, Ground No. 1…

SUNIL AGARWAL,HARIDWAR vs. ITO, WARD- 1(3)(3), HARIDWAR

In the result, the Appeal filed by the Assessee stands allowed

ITA 988/DEL/2018[2008-09]Status: DisposedITAT Delhi24 May 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year : 2008-09 Sunil Agarwal, Vs. Ito, Ward 1(3)(3), Haridwar Laxmi Niwas, Near Post Office, Kankhal, Haridwar Uttarakhand (Pan: Aanpa0687L) (Appellant) (Respondent)

For Appellant: Sh. Gautam Jain, Adv. & Sh. Piyush KrFor Respondent: Sh. K. Tiwari, Sr. DR

Section 132Section 147Section 148Section 292CSection 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : G : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year : 2008-09 SUNIL AGARWAL, Vs. ITO, WARD 1(3)(3), HARIDWAR LAXMI NIWAS, NEAR POST OFFICE, KANKHAL, HARIDWAR UTTARAKHAND (PAN: AANPA0687L) (Appellant) (Respondent) Assessee by : Sh. Gautam Jain, Adv. & Sh. Piyush Kr. Kamal, Adv. Department by : Sh. K. Tiwari, Sr. DR. ORDER PER H.S. SIDHU, JM This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A), Hladwani on 16.11.2017 in relation to the assessment year 2008-09 on…