CIT v. Lovely Export Pvt. Ltd.

51 Taxmann.com 98High Court2014#21139 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. Lovely Export Pvt. Ltd.

THE ITO, WARD-5(2),, AHMEDABAD vs. PARRY ENGINNERING & ELECTRONICS PVT.LTD.,, AHMEDABAD

In the result, appeals of the revenue are dismissed

ITA 1034/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad06 Jun 2018AY 2011-12

Bench: Shri Pramod Kumar & Shri Rajpal Yadavसव"ी Izeksn Dqekj Izeksn Dqekj Izeksn Dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। Izeksn Dqekj आयकर अपील सं./ Ita Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 6747 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Saurabh Singh, Sr.D.R. Assessee By : Shri G. C. Pipara, A.R.

For Appellant: Shri G. C. Pipara, A.RFor Respondent: Shri Saurabh Singh, Sr.D.R
Section 143(1)Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘,’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER सव"ी izeksn dqekj izeksn dqekj izeksn dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। izeksn dqekj आयकर अपील सं./ ITA Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACP 6747 J अपीलाथ"/ (Appe…

THE ACIT, CIRCLE-5,, AHMEDABAD vs. PARRY ENGINNERING & ELECTRONICS PVT.LTD.,, AHMEDABAD

In the result, appeals of the revenue are dismissed

ITA 1033/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad06 Jun 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Rajpal Yadavसव"ी Izeksn Dqekj Izeksn Dqekj Izeksn Dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। Izeksn Dqekj आयकर अपील सं./ Ita Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 6747 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Saurabh Singh, Sr.D.R. Assessee By : Shri G. C. Pipara, A.R.

For Appellant: Shri G. C. Pipara, A.RFor Respondent: Shri Saurabh Singh, Sr.D.R
Section 143(1)Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘,’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI RAJPAL YADAV, JUDICIAL MEMBER सव"ी izeksn dqekj izeksn dqekj izeksn dqekj लेखा सद"य, एवं राजपाल यादव "या"यक सद"य के सम"। izeksn dqekj आयकर अपील सं./ ITA Nos. 1033 & 1034/Ahd/2015 "नधा"रण वष"/Assessment Years: 2010-11 & 2011-12 Income Tax Officer, Parry Engineering & Ward-3(1)(2), Vs Electronics Pvt. Ltd. Ahmedabad. B-608, Nirman Complex, Opp. Havmore Restaurant, Navrangpura, Ahmedabad. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACP 6747 J अपीलाथ"/ (Appe…

CAI INDUSTRIES P. LTD.,,COIMBATORE vs. DCIT, COIMBATORE

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

ITA 356/CHNY/2017[2013-14]Status: DisposedITAT Chennai21 Sept 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकरअपीलसं./I.T.A.No.356/Mds/2017 ("नधा"रणवष" / Assessment Year: 2013-14) Vs The Dcit, M/S. Cai Industries P Ltd., 1547-A, Avinashi Road, Corporate Circle – 2, Peelamedu, Coimbatore Coimbatore – 641 004. Pan: Aabcc2146F (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri S. Sridhar, Advocate अपीलाथ"क"ओरसे/ Appellant By : Shri V. Sreenivasan, Jcit ""यथ"क"ओरसे/Respondent By : 01.08.2017 सुनवाईक"तार"ख/Date Of Hearing : 21.09.2017 घोषणाक"तार"ख /Date Of Pronouncement

For Appellant: Shri V. Sreenivasan, JCITFor Respondent: 01.08.2017
Section 143(3)Section 14ASection 2(22)(e)Section 250(6)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी "ी एन "ी "ी एन एन.आर एन आर आर.एस आर एस एस. गणेशन एस गणेशन गणेशन,"याियक गणेशन "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं "ी एवं "ी "ी ए. मोहन "ी मोहन मोहन अलंकामणी मोहन अलंकामणी अलंकामणी,लेखा अलंकामणी लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.356/Mds/2017 ("नधा"रणवष" / Assessment Year: 2013-14) Vs The DCIT, M/s. CAI Industries P Ltd., 1547-A, Avinashi Road, Corporate Circle – 2…

JIGAR PALM RESORTS P.LTD,MUMBAI vs. ITO 8(2)(1), MUMBAI

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

ITA 7628/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Feb 2017AY 2010-11

Bench: Shri D.Karunakara Rao & Shri Pawan Singh

For Appellant: Mr. Devendra Jain (AR)For Respondent: Mr. Saurabh Kumar (DR)
Section 132Section 133Section 143(3)Section 253Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “I”,MUMBAI BEFORE SHRI D.KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.7628/Mum/2014 for (Assessment Year : 2010-11) M/s Jigar Palm Resorts Pvt. Ltd. ITO-8(2)(1), B-4/102, Golden Nest CHS Ltd, Mumbai. Marol Maroshi Road, Mapkhan Vs. Nagar, Andheri (East), Mumbai-400059 PAN: AACCJ2182P (Appellant) (Respondent) Assessee by : Mr. Devendra Jain (AR) Revenue by : Mr. Saurabh Kumar (DR) Date of hearing : 08.12.2016 Date of Pronouncement : 10.02.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JM: 1. This appeal by a…

CIT v. Lovely Export Pvt. Ltd. (51 Taxmann.com 98) — Cited in 4 Judgments | BharatTax