CIT v. Niraj Amidhar Surti

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judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2016.

Judgments citing CIT v. Niraj Amidhar Surti

DCIT vs. M/S Kapoor Investments Pvt. Ltd

ITA 1859/BANG/2013[2010-11]Status: DisposedITAT Bangalore29 Apr 2016AY 2010-11

Bench: Shri Abraham P. George & Shri George George K.Assessment Year : 2010-11

For Appellant: Shri Sunil Kumar Agarwala, Jt. CIT(DR)For Respondent: Shri H.N. Khincha, CA

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year : 2010-11 The Deputy Commissioner of Vs. M/s. Kapur Investments Pvt. Ltd., Income Tax, No.12, Brigade Road, Circle 11(5), Bangalore – 560 001. Bangalore. PAN: AABCK 6488L APPELLANT RESPONDENT Appellant by : Shri Sunil Kumar Agarwala, Jt. CIT(DR) Respondent by : Shri H.N. Khincha, CA Date of hearing : 13.04.2016 Date of Pronouncement : O R D E R Per Abraham P. George, Accountant Member In this appeal, Revenue has taken the following grounds:-…

Shri. K.T. Sanath, Bangalore vs. Addl..C.I.T., Bangalore

In the result, the appeal of the assessee is allowed

ITA 1185/BANG/2012[2006-07]Status: DisposedITAT Bangalore31 Mar 2016AY 2006-07

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Raoassessment Year : 2006-07

For Appellant: Shri V.S. Yogesh Kumar, CAFor Respondent: Shri G. Manoj Kumar, Addl. CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Assessment year : 2006-07 Shri K.T. Sanath, Vs. The Additional Commissioner of No.26, S-5, 2nd Floor, Income Tax, Esteem Plaza, Range 6, Race Course Road, Bangalore. Bangalore – 560 001. PAN: ALXPS 3665H APPELLANT RESPONDENT Appellant by : Shri V.S. Yogesh Kumar, CA Respondent by : Shri G. Manoj Kumar, Addl. CIT(DR) Date of hearing : 15.02.2016 Date of Pronouncement : 31.03.2016 O R D E R Per Vijay Pal Rao, Judicial Member This appeal by the assessee is directed…

Rajeev Nadkarni, Mumbai vs. Asst CIT 11(3), Mumbai

The appeal of the assessee is hereby allowed

ITA 5684/MUM/2011[2008-09]Status: DisposedITAT Mumbai30 Oct 2015AY 2008-09

Bench: Shri R.C. Sharma & Shri Sanjay Gargassessment Year: 2008-09 Rajeev Nadkarni, Assistant Commissioner Of 221, Gavtan Lane 2, Income Tax 11(3), S.V. Road, Vs. Mumbai Opp. Andheri Post Office, Mumbai - 400058 Pan: Aaapn 3548E (Appellant) (Respondent) Present For: Assessee By : Shri Vishwas Mehendale, A.R. Revenue By : Shri Love Kumar, D.R. Date Of Hearing : 09.10.2015 Date Of Pronouncement : 30.10.2015

For Appellant: Shri Vishwas Mehendale, A.RFor Respondent: Shri Love Kumar, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2008-09 Rajeev Nadkarni, Assistant Commissioner of 221, Gavtan Lane 2, Income Tax 11(3), S.V. Road, Vs. Mumbai Opp. Andheri Post Office, Mumbai - 400058 PAN: AAAPN 3548E (Appellant) (Respondent) Present for: Assessee by : Shri Vishwas Mehendale, A.R. Revenue by : Shri Love Kumar, D.R. Date of Hearing : 09.10.2015 Date of Pronouncement : 30.10.2015 O R D E R Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against…