CIT v. Madan 3 Omprakash Purswani Teatres Ltd.

42 Taxmann.com 26High Court2014#25078 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 271(1)(c)Section 50C Section 143(3)Section 250 Section 274

Judgments citing CIT v. Madan 3 Omprakash Purswani Teatres Ltd.

OMPRAKASH PURSWANI,MUMBAI vs. CIT(A), INCOME TAX DEPARTMENT

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

ITA 4436/MUM/2023[2009-10]Status: DisposedITAT Mumbai06 Nov 2024AY 2009-10

Bench: SHRI BR BASKARAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

Section 250Section 271(1)(c)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Omprakash Vs. Commissioner of Income Purswani Tax(A), 902, Safal Heights-2, Ward-27(2)(1), Moti Bhaug Opp: Vasi Railway Station Union Park, Building, Chembur (E), Tower No. 6, Mumbai. New Mumbai. PAN/GIR No. AHNPP2468B (Appellant) .. (Respondent) Assessee by Shri. Dharan Gandhi Revenue by Shri. R. R. Makwana, Sr. DR Date of Hearing 25/10/2024 Date of Pronouncement 06/11/2024 आदेश / O R D E R PER SUNIL KUMAR SINGH (J.M): 1. This appeal has been preferred against the imp…

VINAY KHETAN,NOIDA vs. DCIT CIRCLE 5(2)(1), NOIDA

In the result, the appeal of the assessee is allowed

ITA 3427/DEL/2023[2006-07]Status: DisposedITAT Delhi02 Jan 2024AY 2006-07

Bench: Shri Pradip Kumar Kedia

For Appellant: Shri Amit Rai, CAFor Respondent: Ms. Kirti Sankratyayan, Sr.DR

Section 143(3)Section 250Section 254Section 271(1)(c)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.3427/DEL/2023 Assessment Year 2006-07 Vinay Khetan, Deputy Commissioner of Income A-41/42, Sector-2, Vs. Tax, Noida. Circle-5(2)(1), Noida. TAN/PAN: AFQPK4347B (Appellant) (Respondent) Appellant by: Shri Amit Rai, CA Respondent by: Ms. Kirti Sankratyayan, Sr.DR Date of hearing: 02 01 2024 Date of pronouncement: 02 01 2024 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal has been filed by the assessee against the order of the Commissioner of Income Tax (Appeals), Ghaziabad (‘…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, JAIPUR vs. GOLCHA MINERALS PVT. LTD., JAIPUR

In the result, the appeal is allowed

ITA 103/JPR/2019[2007-08]Status: DisposedITAT Jaipur10 Jun 2019AY 2007-08

For Appellant: Shri A.B. Ungayan, CA, ld.ARFor Respondent: Shri A.S. Nehra, JCIT, ld.DR fu/kZkfjrh dh vksj ls@

Section 271(1)Section 271(1)(c)Section 50C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No.103/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2007-08 A.C.I.T, cuke M/s. Golcha Minerals P.Ltd., Vs. Circle-2, Golcha Trade Centre, M.I Road, Jaipur Ajmeri Gate, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAACCG6614R vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri A.S. Nehra, JCIT, ld.DR fu/kZkfjrh dh vksj ls@ Assessee by: Shri…