CIT v. Neel Giri Krishi Farms Pvt. Ltd.

38 Taxmann.com 69High Court#24903 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Neel Giri Krishi Farms Pvt. Ltd.

ARCHANA PRANAV DESAI,VALSAD vs. ITO, WARD-1, VAPI

In the result, appeal filed by the assessees is partly allowed

ITA 558/SRT/2019[2010-11]Status: DisposedITAT Surat24 Aug 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.557/Srt/2019 Assessment Year: (2010-11) (Physical Court Hearing) Pranav Dolatrai Desai, Vs. The Ito, Ward-7, Desai Bunglow, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Airpd2160R (Appellant) (Respondent) आयकर अपील सं./Ita No.558/Srt/2019 Assessment Year: (2010-11) (Physical Court Hearing) Archana Pranav Desai, Vs. The Ito, Ward-7, Pranav Bunglos, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Airpd2161Q (Appellant ) (Respondent) Assessee By Shri Suresh K. Kabra, Ca Respondent By Shri Vinod Kumar, Sr. Dr Date Of Hearing 30/06/2022 Date Of Pronouncement 24/08/2022 आदेश / O R D E R Per Dr. A. L. Saini, Am: Captioned Two Appeals Filed By Different Assessees, Pertaining To The Assessment Years (Ay) 2010-11, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), Valsad [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer U/S 143(3) R.W.S 147 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.557/SRT/2019 Assessment Year: (2010-11) (Physical Court Hearing) Pranav Dolatrai Desai, Vs. The ITO, Ward-7, Desai Bunglow, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AIRPD2160R (Appellant) (Respondent) आयकर अपील सं./ITA No.558/SRT/2019 Assessment Year: (2010-11) (Physical Court Hearing) Archana Pranav Desai, Vs. The ITO, Ward-7, Pranav Bunglos, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./PAN/GIR…

PRANAV D. DESAI,SURAT vs. ITO VAPI WARD, 7 VAPI, VAPI

In the result, appeal filed by the assessees is partly allowed

ITA 557/SRT/2019[2010-11]Status: DisposedITAT Surat24 Aug 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.557/Srt/2019 Assessment Year: (2010-11) (Physical Court Hearing) Pranav Dolatrai Desai, Vs. The Ito, Ward-7, Desai Bunglow, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Airpd2160R (Appellant) (Respondent) आयकर अपील सं./Ita No.558/Srt/2019 Assessment Year: (2010-11) (Physical Court Hearing) Archana Pranav Desai, Vs. The Ito, Ward-7, Pranav Bunglos, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Airpd2161Q (Appellant ) (Respondent) Assessee By Shri Suresh K. Kabra, Ca Respondent By Shri Vinod Kumar, Sr. Dr Date Of Hearing 30/06/2022 Date Of Pronouncement 24/08/2022 आदेश / O R D E R Per Dr. A. L. Saini, Am: Captioned Two Appeals Filed By Different Assessees, Pertaining To The Assessment Years (Ay) 2010-11, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), Valsad [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer U/S 143(3) R.W.S 147 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.557/SRT/2019 Assessment Year: (2010-11) (Physical Court Hearing) Pranav Dolatrai Desai, Vs. The ITO, Ward-7, Desai Bunglow, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AIRPD2160R (Appellant) (Respondent) आयकर अपील सं./ITA No.558/SRT/2019 Assessment Year: (2010-11) (Physical Court Hearing) Archana Pranav Desai, Vs. The ITO, Ward-7, Pranav Bunglos, Gautam Colony, Vapi. Balakhadi, Killa Pardi, Valsad-396125. "थायीलेखासं./जीआइआरसं./PAN/GIR…

SHRI PARESH JASHWANT SHAH,MUMBAI vs. ACIT CIRCLE-16(3), MUMBAI

In the result, the grounds of appeal raised by assessee are partly allowed

ITA 7014/MUM/2017[2013-14]Status: DisposedITAT Mumbai29 May 2019AY 2013-14

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhshri Paresh Jashwant Shah, Acit Circle-16 (3), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. Pan: Aahps6149M Appellant Respondent Shri Paresh Jashwant Shah, Ito-16 (3)(2), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. Pan: Aahps6149M Appellant Respondent : Shri Jitendra Jain (Ar) Appellant By Respondent By : Shri Ajay Kumar Kesheri (Dr) Date Of Hearing : 01.05.2019 Date Of Pronouncement : 29.05.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. These Two Appeal By Assessee Under Section 253 Of Income-Tax Act

For Respondent: Shri Jitendra Jain (AR)
Section 143(3)Section 253Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Shri Paresh Jashwant Shah, ACIT Circle-16 (3), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. PAN: AAHPS6149M Appellant Respondent Shri Paresh Jashwant Shah, ITO-16 (3)(2), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. PAN: AAHPS6149M Appellant Respondent : Shri Jitendra Jain (AR) Appellant by Respondent by : Shri Ajay Kumar Kes…

CIT v. Neel Giri Krishi Farms Pvt. Ltd. (38 Taxmann.com 69) — Cited in 3 Judgments | BharatTax