CIT v. Madurai Chettiyar Karthikeyan

223 Taxmann 350High Court#15350 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,460 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT v. Madurai Chettiyar Karthikeyan

DCIT, Chennai vs. Gurbinder Singh, Chennai

In the result all the appeals of the Revenue are dismissed

ITA 1319/CHNY/2016[2008-09]Status: DisposedITAT Chennai26 Apr 2018AY 2008-09

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: Shri N. Madhavan, Addl. CIT
Section 133ASection 143(1)Section 2(22)(e)Section 250(6)

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.1317/CHNY/2016 ("नधा"रणवष" / Assessment Year: 2008-09) Vs Shri Harbinder Singh, The Deputy Commissioner of Income Tax, No.37, TTK Road, Corporate Circle 5(1), Alwarpet, Chennai – 34. Chennai – 600 018. PAN: AAAPH9969F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.No.1318/CHNY/2016 ("नधा"रणवष" / Assessment Year:…

DCIT, Chennai vs. Harinder Singh, Chennai

In the result all the appeals of the Revenue are dismissed

ITA 1318/CHNY/2016[2008-09]Status: DisposedITAT Chennai26 Apr 2018AY 2008-09

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: Shri N. Madhavan, Addl. CIT
Section 133ASection 143(1)Section 2(22)(e)Section 250(6)

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.1317/CHNY/2016 ("नधा"रणवष" / Assessment Year: 2008-09) Vs Shri Harbinder Singh, The Deputy Commissioner of Income Tax, No.37, TTK Road, Corporate Circle 5(1), Alwarpet, Chennai – 34. Chennai – 600 018. PAN: AAAPH9969F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.No.1318/CHNY/2016 ("नधा"रणवष" / Assessment Year:…

DCIT, Chennai vs. Harbinder Singh, Chennai

In the result all the appeals of the Revenue are dismissed

ITA 1317/CHNY/2016[2008-09]Status: DisposedITAT Chennai26 Apr 2018AY 2008-09

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: Shri N. Madhavan, Addl. CIT
Section 133ASection 143(1)Section 2(22)(e)Section 250(6)

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.1317/CHNY/2016 ("नधा"रणवष" / Assessment Year: 2008-09) Vs Shri Harbinder Singh, The Deputy Commissioner of Income Tax, No.37, TTK Road, Corporate Circle 5(1), Alwarpet, Chennai – 34. Chennai – 600 018. PAN: AAAPH9969F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.No.1318/CHNY/2016 ("नधा"रणवष" / Assessment Year:…

ITO, Chennai vs. Peacock Chennai Finvest Products Pvt. Ltd., Chennai

In the result, the appeal of the Revenue stands allowed

ITA 2000/CHNY/2016[2007-08]Status: DisposedITAT Chennai25 Jan 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No. 2000/Mds/2016 िनधा"रण वष" / Assessment Year : 2007-08 Income Tax Officer, M/S. Peacock Chennai Finvest Company Ward – 5(1), V. Products Pvt. Ltd. 121, Uthamar Gandhi Salai, No.45, Pandian Street, Chennai – 600 034. Sankaran Avenue, Velacherry, Chennai – 600 042. Pan : Aabcp7250M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Sahadevan, Jcit ""यथ" क" ओर से/Respondent By : Shri N. Quadir Hoseyn, Advocate & Shri S.M. Khaja Mayeenuddeen, Fca सुनवाई क" तारीख/Date Of Hearing : 02.01.2017 घोषणा क" तारीख/Date Of Pronouncement : 25.01.2017 आदेश आदेश /O R D E R आदेश आदेश Per N.R.S. Ganesan:

For Appellant: Shri B. Sahadevan, JCITFor Respondent: Shri N. Quadir Hoseyn, Advocate &
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘सी’’"यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "याियक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2000/Mds/2016 िनधा"रण वष" / Assessment Year : 2007-08 Income Tax Officer, M/s. Peacock Chennai Finvest Company Ward – 5(1), v. Products Pvt. LTd. 121, Uthamar Gandhi Salai, No.45, Pandian Street, Chennai – 600 034. Sankaran Avenue, Velacherry, Chennai – 600 042. PAN : AABCP7250M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर स…

DCIT, Madurai vs. Penguin Apparels P Ltd., Madurai

In the result, the appeal of the Revenue in ITA

ITA 390/CHNY/2014[2009-10]Status: DisposedITAT Chennai27 Apr 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. Nos.2230/Mds/2013 & 390/Mds/2014 "नधा"रण वष" /Assessment Years : 2010-2011 & 2009-2010. The Assistant Commissioner M/S. Penguin Apparels P. Ltd. Of Income Tax, Vs. Plot No.2, Meenakshmi Nagar, Circle I(1) Gst Road, Pasumalai, Madurai Madurai 625 004. [Pan Aabcp 7832P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. R. Srinivasan, Advocate
Section 115JSection 143(1)Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos.2230/Mds/2013 & 390/Mds/2014 "नधा"रण वष" /Assessment years : 2010-2011 & 2009-2010. The Assistant Commissioner M/s. Penguin Apparels P. Ltd. of Income Tax, Vs. Plot No.2, Meenakshmi Nagar, Circle I(1) GST Road, Pasumalai, Madurai Madurai 625 004. [PAN AABCP 7832P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. A.V.…

ACIT, Madurai vs. M/S. Penguin Apparels P. Ltd., Madurai

In the result, the appeal of the Revenue in ITA

ITA 2230/CHNY/2013[2010-11]Status: DisposedITAT Chennai27 Apr 2016AY 2010-11

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. Nos.2230/Mds/2013 & 390/Mds/2014 "नधा"रण वष" /Assessment Years : 2010-2011 & 2009-2010. The Assistant Commissioner M/S. Penguin Apparels P. Ltd. Of Income Tax, Vs. Plot No.2, Meenakshmi Nagar, Circle I(1) Gst Road, Pasumalai, Madurai Madurai 625 004. [Pan Aabcp 7832P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. R. Srinivasan, Advocate
Section 115JSection 143(1)Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos.2230/Mds/2013 & 390/Mds/2014 "नधा"रण वष" /Assessment years : 2010-2011 & 2009-2010. The Assistant Commissioner M/s. Penguin Apparels P. Ltd. of Income Tax, Vs. Plot No.2, Meenakshmi Nagar, Circle I(1) GST Road, Pasumalai, Madurai Madurai 625 004. [PAN AABCP 7832P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. A.V.…

CIT v. Madurai Chettiyar Karthikeyan (223 Taxmann 350) — Cited in 6 Judgments | BharatTax