CIT v. Panaroma Builders Pvt. Ltd.

224 Taxmann 203High Court2014#11336 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 124(3)Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 292BBSection 68

Judgments citing CIT v. Panaroma Builders Pvt. Ltd.

ASHWANI KUMAR AND CO. PRIVATE LIMITED,RAJOURI GARDEN vs. ITO WARD 3(3), C.R. BUILDING

In the result, the appeal of the assessee in ITA No

ITA 179/DEL/2024[2007-2008]Status: DisposedITAT Delhi05 Jul 2024AY 2007-2008

Bench: Shri Chella Nagendra Prasad & Shri Naveen Chandra

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Amit Katoch, Sr. DR
Section 124(3)Section 142(1)Section 143(2)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘H’ BENCH, NEW DELHI BEFORE SHRI CHELLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 179/DEL/2024 [A.Y. 2007-08] Ashwani Kumar and Co. P. Ltd Vs. The Income-tax Officer C – 10, Ground Floor, Ring Road Ward – 3(3) Rajhouri Garden, New Delhi New Delhi PAN – AACCA 044 IJ (Applicant) (Respondent) Assessee By : Dr. Rakesh Gupta, Adv Shri Shrey Jain, Adv Department By : Shri Amit Katoch, Sr. DR Date of Hearing : 25.06.2024 Date of Pronouncement : .07.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assesse…

NEERAJ KUMAR,GHAZIABAD vs. ITO, BAROT, BAROT

In the result, appeal of the assessee is allowed as indicated above

ITA 3067/DEL/2018[2010-11]Status: DisposedITAT Delhi29 Aug 2022AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.3067/Del/2018 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Neeraj Kumar Ito Vs. House No. 5, Rana Farm Barot. House, Manshi Vihar, Sector-23, Ghaziabad, Uttar Pradesh. Pan No. Dmtpk8828J अपीलाथ" Appellant ""यथ"/Respondent

Section 143(2)Section 144Section 147Section 234A

…I.T.A.No.3067/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.3067/Del/2018 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Neeraj Kumar ITO Vs. House No. 5, Rana Farm Barot. House, Manshi Vihar, Sector-23, Ghaziabad, Uttar Pradesh. PAN No. DMTPK8828J अपीलाथ" Appellant ""यथ"/Respondent Shri Somil Aggarwal, Adv. िनधा"रतीक"ओरसे /Assessee by Ms. Garima Sharma, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 07.06.2022 29.08.2022 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R…

PR. COMMISSIONER OF INCOME TAX-1 vs. M/S CONSORTIUM NUSSLI COMFORT NET

Appeal is dismissed

ITA/63/2022HC Delhi25 Mar 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

Section 124(3)Section 143(2)Section 292B

…ITA 63/2022 Page 1 of 4 $~S-9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 63/2022 PR. COMMISSIONER OF INCOME TAX-1 ..... Appellant Through: Mr.Sanjay Kumar, Advocate with Ms.Easha Kadian, Advocate. versus M/S CONSORTIUM NUSSLI COMFORT NET ..... Respondent Through: Dr.Rakesh Gupta, Advocate with Mr.Somil Agarwal and Mr.Anshul Mittal, Advocates. % Date of Decision: 25th March, 2022 CORAM: HON'BLE MR. J…

GLAM PROPERTIES PVT. LTD.,MUMBAI vs. ITO 3 (1)(4), MUMBAI

In the result, the appeal is partly allowed

ITA 2035/MUM/2019[2008-09]Status: DisposedITAT Mumbai25 May 2021AY 2008-09

Bench: Shri Shamim Yahya, Am & Ram Lal Negi, Jm Glam Properties Pvt.Ltd. Ito-3(1)(4) Room No.666B, 6Th Floor Shop No.5, Metro Plaza Colaba Causeway Vs. Aaykar Bawan, M.K.Road Mumbai-400 005 Mumbai-400 020

For Appellant: Shri Neelkanth Khandelwal, AdvocateFor Respondent: Shri T.S.Khalsa -DR
Section 143(2)Section 147Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND RAM LAL NEGI, JM Glam Properties Pvt.Ltd. ITO-3(1)(4) Room No.666B, 6th Floor Shop No.5, Metro Plaza Colaba Causeway Vs. Aaykar Bawan, M.K.Road Mumbai-400 005 Mumbai-400 020 PAN/GIR No. AACCG9349M (Appellant) : (Respondent) Appellant by : Shri Neelkanth Khandelwal, Advocate Respondent by : Shri T.S.Khalsa -DR Date of Hearing : 10/3/2021 Date of Pronouncement : 25/05/2021 O R D E R Per Shamim Yahya, A. M.: This appeal by the assessee is directed against the order of the learned Commissioner of Income Tax (Appeals)-8, Mum…

NITIN P. CHHEDA,MUMBAI vs. ITO 23(1)(3), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 3945/MUM/2018[2010-11]Status: DisposedITAT Mumbai26 Jul 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 3944 & 3945/MUM/2018 (A.Ys: 2009-10 & 2010-11) Shri Nitin P. Chheda v. Income Tax Officer Room No. 4, Sharad villa Ward No. 23(1)(3) Jangal Mangal Road C-10, Bandra Kurla Complex Bhandup (W), Mumbai – 400 078 Bandra (E), Mumbai – 400 051 PAN: ACUPC 5585 A (Appellant) (Respondent) Assessee by : Shri V.D. Parmar Department by : Shri Chaitanya Anjaria Date of Hearing : 03.06.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the assessee cha…

NITIN P. CHHEDA,MUMBAI vs. ITO 23(1)(3), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 3944/MUM/2018[2009-10]Status: DisposedITAT Mumbai26 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 3944 & 3945/MUM/2018 (A.Ys: 2009-10 & 2010-11) Shri Nitin P. Chheda v. Income Tax Officer Room No. 4, Sharad villa Ward No. 23(1)(3) Jangal Mangal Road C-10, Bandra Kurla Complex Bhandup (W), Mumbai – 400 078 Bandra (E), Mumbai – 400 051 PAN: ACUPC 5585 A (Appellant) (Respondent) Assessee by : Shri V.D. Parmar Department by : Shri Chaitanya Anjaria Date of Hearing : 03.06.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the assessee cha…

MRS.PRABHABEN K. GALA,MUMBAI vs. ITO WARD-23(1)(3), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 3943/MUM/2018[2010-11]Status: DisposedITAT Mumbai26 Jul 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 3942 & 3943/MUM/2018 (A.Ys: 2009-10 & 2010-11) Mrs. Prabhaben K. Gala v. Income Tax Officer 14, Village Road, Bhandup (W) Ward No. 23(1)(3) Mumbai – 400 078 C-10, Bandra Kurla Complex Bandra (E), Mumbai – 400 051 PAN: AETPG 8582 Q (Appellant) (Respondent) Assessee by : Shri V.D. Parmar Department by : Shri Chaitanya Anjaria Date of Hearing : 03.06.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the assessee challenging the order of the…

MRS.PRABHABEN K. GALA,MUMBAI vs. ITO WARD-23(1)(3), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 3942/MUM/2018[2009-10]Status: DisposedITAT Mumbai26 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 3942 & 3943/MUM/2018 (A.Ys: 2009-10 & 2010-11) Mrs. Prabhaben K. Gala v. Income Tax Officer 14, Village Road, Bhandup (W) Ward No. 23(1)(3) Mumbai – 400 078 C-10, Bandra Kurla Complex Bandra (E), Mumbai – 400 051 PAN: AETPG 8582 Q (Appellant) (Respondent) Assessee by : Shri V.D. Parmar Department by : Shri Chaitanya Anjaria Date of Hearing : 03.06.2019 Date of Pronouncement : 26.07.2019 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the assessee challenging the order of the…

SMT. ANITA KUMARI,PROP M/S HARRE KRISHANA CHEMICAL,GHAZIABAD vs. ITO, GHAZIABAD

In the result, the appeal of the Assessee is allowed

ITA 5184/DEL/2016[2007-08]Status: DisposedITAT Delhi15 Feb 2017AY 2007-08

Bench: Shri H.S. Sidhua.Y. : 2007-08 Smt. Anita Kumari Income Tax Officer, Prop. M/S Hare Krishna Vs. Ward 1(1), Chemcial, Ghaziabad C-118, Vardhman Apartment-Iv, Shalimar Garden, Extension-Ii, Ghaziabad (Pan: (Appellant) (Appellant) (Appellant) (Appellant) (Respondent) (Respondent) (Respondent) (Respondent)

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. Rakesh Kumar, Sr. DR
Section 142(1)Section 143(2)Section 144Section 147Section 148Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-3”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y. : 2007-08 SMT. ANITA KUMARI INCOME TAX OFFICER, PROP. M/S HARE KRISHNA VS. WARD 1(1), CHEMCIAL, GHAZIABAD C-118, VARDHMAN APARTMENT-IV, SHALIMAR GARDEN, EXTENSION-II, GHAZIABAD (PAN: (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Assessee by : Sh. Gautam Jain, Adv. Department by : Sh. Rakesh Kumar, Sr. DR ORDER ORDER ORDER ORDER The Assessee has filed the present appeal against the impugned order dated 31/8/2016 passed by the Ld. Commissioner of In…

CIT v. Panaroma Builders Pvt. Ltd. (224 Taxmann 203) — Cited in 9 Judgments | BharatTax