How many judgments cite CIT v. Panorama Builders Pvt. Ltd.?

17 judgments on BharatTax cite CIT v. Panorama Builders Pvt. Ltd. (45 Taxmann.com 159), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Panorama Builders Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 142(1), Section 143(2), Section 143(3), Section 147, Section 148, Section 292BB.

CIT v. Panorama Builders Pvt. Ltd.

45 Taxmann.com 159High Court2014#6683 most cited

What is CIT v. Panorama Builders Pvt. Ltd. authority for?

Section 292BB of the Income-tax Act, 1961, concerning service of notice, does not apply to the issuance of a mandatory notice under section 143(2) within the statutory period, and does not cure defects or enlarge the time limit for such issuance.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Panorama Builders Pvt. Ltd. · section 292BB · section 143(2) · service of notice · issuance of notice · statutory period · limitation · assessment procedure · income tax act

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 147 Section 148 Section 292BB Section 139 Section 120(3)

Issues it is cited on

section 292bb section 292b section 292 section 29 service of notice section 142 notice under section 148 income-tax officer section 139 section 143(2)section 142(1)section 148

Judgments citing CIT v. Panorama Builders Pvt. Ltd.

Arimilli Rama Krishna, West Godavari Dist vs. ACIT, Circle-1, Rajahmundry

ITA 639/VIZ/2025[2014-15]Status: DisposedITAT Visakhapatnam18 Mar 2026AY 2014-15

Bench: Shri Ravish Sood, Hon’Ble & Shri Omkareshwar Chidara, Hon’Ble

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 194CSection 194JSection 2(22)(e)Section 263

…आयकर अपीलीय अिधकरण, िवशाखापटणम पीठ, िवशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION” BENCH, VISAKHAPATNAM "ी रवीश सूद ,"ाियक सद" एवं "ी ओंकारे"र िचदारा लेखा सद" के सम", BEFORE SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER & SHRI OMKARESHWAR CHIDARA, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.639/VIZ/2025 (िनधा"रण वष"/ Assessment Year:2014-15) Vs. ACIT, Circle – 1 Arimilli Rama Krishna D.No. 20-175 Income Tax Office Beside AVR & CO. Rice Mill Aayakar Bhavan Velpur, West Godavari District-534222 Veerabhadrapuram Andhra Pradesh Rajahmundry-533105 Andhra Pradesh [PAN: ACAPA9477D] करदाता का…

Madhuben Narottambhai Patel, Na vs. Arivs.ITO, Ward-3, Navsari

In the result, appeal of the assessee is allowed

ITA 967/SRT/2024[2012-13]Status: DisposedITAT Surat28 Feb 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.967/Srt/2024 Assessment Year: (2012-13) (Hybrid Hearing) Madhuben Narottambhai Patel Income Tax Officer, Ward-3, बनाम/ C/O Modern Furniture, Navsari, Room No.206, Income Vs. Brahman Faliya, Khergam Tax Officer, Char Pool, Awabaug, Road, Chikhli, Navsari-396 521 Navsari-396 445 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Bsppp 1158 N (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rajesh Upadhyay, Ar राज" की ओर से /Respondent By Shri Mukesh Jain, Sr-Dr सुनवाई की तारीख/Date Of Hearing 27/02/2025 उद्घोषणा की तारीख/Date Of Pronouncement 28/02/2025

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 271(1)(c)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.967/SRT/2024 Assessment Year: (2012-13) (Hybrid hearing) Madhuben Narottambhai Patel Income Tax Officer, Ward-3, बनाम/ C/o Modern Furniture, Navsari, Room No.206, Income Vs. Brahman Faliya, Khergam Tax Officer, Char Pool, Awabaug, Road, Chikhli, Navsari-396 521 Navsari-396 445 "थायीलेखासं./जीआइआरसं./PAN/GIR No: BSPPP 1158 N (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant by Shri Rajesh Upadhyay, AR राज" की ओर से /Respondent…

Fixed & Mobile Pte. Ltd., Singapore vs. ACIT, Circle-1(3)(1) Int. Taxation, New Delhi

The appeals are allowed

ITA 767/DEL/2023[2016-17]Status: DisposedITAT Delhi09 Jul 2024AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2016-17 Assessment Year : 2017-18 Fixed & Mobile Pte Ltd., Vs Acit, 1 Raffles Place, International Taxation, #28-01 One Raffles Place, Tower-2, Circle 1(3)(1), Singapore, Singapore 9999. New Delhi. Pan: Aabcf4910G (Appellant) (Respondent) Assessee By : Shri Alok Vasant, Fca & Ms Poonam Ahuja, Advocate Revenue By : Shri Vizay B. Vasanta, Cit-Dr Date Of Hearing : 25.04.2024 Date Of Pronouncement : 09.07.2024 Order Per Anubhav Sharma, Jm:

For Appellant: Shri Alok Vasant, FCA &For Respondent: Shri Vizay B. Vasanta, CIT-DR

Section 142(1)Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : D : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2016-17 Assessment Year : 2017-18 Fixed & Mobile Pte Ltd., Vs ACIT, 1 Raffles Place, International Taxation, #28-01 One Raffles Place, Tower-2, Circle 1(3)(1), Singapore, Singapore 9999. New Delhi. PAN: AABCF4910G (Appellant) (Respondent) Assessee by : Shri Alok Vasant, FCA & Ms Poonam Ahuja, Advocate Revenue by : Shri Vizay B. Vasanta, CIT-DR Date of Hearing : 25.04.2024 Date of Pronouncement : 09.07.2024 ORDER PER ANUBHAV SHARMA, JM: Thes…

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…

Sakina Ahmedali Kantavala, Ahmedabad vs. The Income Tax Officer, Ward-1(2)(4), Ahmedabad

In the result, the appeal of assessee is allowed

ITA 41/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad28 May 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2017-18 Sakina Ahmedali Kantavala The Income Tax Officer 122 Kutbi Mohalla 1/N Kalupur Vs Ward-1(2)(4) Darwaja Ahmedabad Kalupur Ahmedabad – 380 001 Gujarat Pan:Eqepk 9096 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.K. Sadhwani, Ar Revenue By : Shri N.J. Vyas, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 16 /05/2024 घोषणा क" तार"ख /Date Of Pronouncement: 28 /05/2024 आदेश/O R D E R Per Makarand V. Mahadeokarthe Present Appeal Has Been Filed At The Instance Of The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Nfac) [Hereinafter Referred To As “The Cit(A)”] Dated 28.11.2023, Arising In The Matter Of Assessment Order Passed U/S 144 Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2017-2018. 2. Following Grounds Of Appeal Are Taken By The Assessee: Sakina Ahmedali Kantavala Vs. Ito Asst. Year : 2017-18

For Appellant: Shri S.K. Sadhwani, ARFor Respondent: Shri N.J. Vyas, Sr.DR

Section 142(1)Section 144Section 69A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ, ‘एस. एम. सी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC ” BENCH, AHMEDABAD ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER Assessment Year : 2017-18 Sakina Ahmedali Kantavala The Income Tax Officer 122 Kutbi Mohalla 1/N Kalupur Vs Ward-1(2)(4) Darwaja Ahmedabad Kalupur Ahmedabad – 380 001 Gujarat PAN:EQEPK 9096 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S.K. Sadhwani, AR Revenue by : Shri N.J. Vyas, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 16 /05/2024 घोषणा क" तार"ख /Date of Pronouncement: 2…

Shri Girishbhai Nanjibhai Solanki, Rajkot vs. The ITO, Ward-1 (1) (2), Rajkot

ITA 32/RJT/2020[2012-13]Status: DisposedITAT Rajkot01 Mar 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकरअपीलसं./Ita Nos. 31 & 32/Rjt/2020 िनधा"रणवष"/Asstt. Years:2011-12, 2012-13 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष"

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri B. D. Gupta, Sr. DR

Section 139Section 143(2)Section 143(3)Section 147Section 148

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 31 & 32/Rjt/2020 िनधा"रणवष"/Asstt. Years:2011-12, 2012-13 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Girishbhai Nanjibhai Solanki Vs. ITO A-202, Shyamal Plaza, Nr. Raiya Ward-1(1)(2), Circle, Raiya Road, Rajkot Rajkot PAN: AFPPB7122Q (Applicant) (Respondent) आयकरअपीलसं./ITA Nos. 38,39 & 40/Rjt/2020 िनधा"रणवष"/Asstt. Years:2010-11, 2011-12 & 2012-13 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Chandresh Nanjibhai Bhayani Vs. ITO A-202, Sh…

Shri Girishbhai Nanjibhai Solanki, Rajkot vs. The ITO, Ward-1 (1) (2), Rajkot

ITA 31/RJT/2020[2011-12]Status: DisposedITAT Rajkot01 Mar 2023AY 2011-12

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri B. D. Gupta, Sr. DR

Section 139Section 143(2)Section 143(3)Section 147Section 148

Shri Mahesh P. Gandhi, Ahmedabad vs. The ACIT., Circle-10, Ahmedabad

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

ITA 1022/AHD/2018[1992-93]Status: DisposedITAT Ahmedabad23 Nov 2022AY 1992-93

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalआयकर अपील सं./Ita Nos.1022 To 1025/Ahd/2018 िनधा"रण वष"/Asstt. Year: (1992-1993 To 1995-1996) Shri Mahesh P. Gandhi, A.C.I.T., D-404, 5Th Floor, Vs. Circle-10, Dharnidhar Tower, Ahmedabad. Paldi, Ahmedabad.

For Appellant: Shri P.D. Shah, A.RFor Respondent: Shri Alpesh Parmar, Sr.D.R

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 154Section 234ASection 292BSection 69

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.1022 to 1025/AHD/2018 िनधा"रण वष"/Asstt. Year: (1992-1993 to 1995-1996) Shri Mahesh P. Gandhi, A.C.I.T., D-404, 5th Floor, Vs. Circle-10, Dharnidhar Tower, Ahmedabad. Paldi, Ahmedabad. PAN: ABDPG8899D (Applicant) (Respondent) Assessee by : Shri P.D. Shah, A.R Revenue by : Shri Alpesh Parmar, Sr.D.R सुनवाई क" तारीख/Date of Hearing : 20/09/2022 घोषणा क" तारीख /Date of Pronouncement: 23/11/2022 आदेश/O R…

Shri Raoof R Dhanani, Mumbai vs. Asstt. Commissioner of Income Tax, Circle-1(2), Baroda

In the result, appeal of the assessee is allowed on jurisdiction

ITA 3367/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Oct 2022AY 2011-12

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Shri James Kurian, CIT-D.R

Section 132(1)Section 132(4)Section 139Section 143(2)Section 143(3)Section 153ASection 153B

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Shri Raoof R. Dhanani, The ACIT, 281, 28th Floor, Kalpatur Circle-1(2), Heights, Dr. A.R. Nair Vs Baroda Road, Agripada, (Respondent) Mumbai-400011 PAN: ACTPD1157A (Appellant) Assessee by: Shri Sakar Sharma, A.R. Revenue by: Shri James Kurian, CIT-D.R. Date of hearing : 26-07-2022 Date of pronouncement : 19-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld…

Chirag Ishwarbhai Patel, Ahmedabad vs. The ITO, Ward-7(2)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1192/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 1182 & 1192/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-11 Chirag Ishwarbhai Patel, I.T.O., 49 Dharamanth Prabhu Society, Vs. Ward-3(3)(6), Near Adishawar Society, Ahmedabad. Nikol Road, Naroda, Ahmedabad.

For Appellant: Shri Prakash D. Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R

Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 271(1)(c)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 1182 & 1192/AHD/2019 िनधा"रण वष"/Asstt. Year: 2010-11 Chirag Ishwarbhai Patel, I.T.O., 49 Dharamanth Prabhu Society, Vs. Ward-3(3)(6), Near Adishawar Society, Ahmedabad. Nikol Road, Naroda, Ahmedabad. PAN: AONPP8301C (Applicant) (Respondent) Assessee by : Shri Prakash D. Shah, A.R Revenue by : Shri Purushottam Kumar, Sr.D.R सुनवाई क" तारीख/Date of Hearing : 10/01/2…

Chirag Ishwarbhai Patel, Ahmedabad vs. The ITO, Ward-3(3)(6), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1182/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11

For Appellant: Shri Prakash D. Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R

Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 271(1)(c)

The DCIT, Circle-4(1)(1), Ahmedabad vs. Specific Ceramic Ltd., Gandhinagar

In the result the appeal filed by the Revenue is dismissed

ITA 121/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad24 Jun 2021AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 121/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T., M/S. Specific Ceramics Ltd., Circle-4(1)(1), Vs. C 601-602, Part-C, Ahmedabad. Tower Indraprasth Complex, Thaltej Road, Ahmedabad.

For Appellant: Shri M.S. Chhajad, A.RFor Respondent: Shri R.R. Makwana, Sr.D.R

Section 139Section 143Section 143(2)Section 143(3)Section 147Section 148Section 292B

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 121/AHD/2019 िनधा"रण वष"/Asstt. Year: 2008-2009 D.C.I.T., M/s. Specific Ceramics Ltd., Circle-4(1)(1), Vs. C 601-602, Part-C, Ahmedabad. Tower Indraprasth Complex, Thaltej Road, Ahmedabad. PAN: AACCS1413N (Applicant) (Respondent) Revenue by : Shri R.R. Makwana, Sr.D.R Assessee by : Shri M.S. Chhajad, A.R सुनवाई क" तारीख/Date of Hearing : 08/06/2021 घोषणा क" तारी…

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…

Kamla Craft Pack Pvt. Ltd., Ahmedabad vs. ITO, Ward-2(1)(2), Ahmedabad

In the result the appeal filed by the assessee is allowed in part

ITA 810/AHD/2018[2008-09]Status: DisposedITAT Ahmedabad20 Jan 2020AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.810/Ahd/2018 "नधा"रण वष"/Asstt. Year: 2008-2009 Kamla Craft Pack Pvt. Ltd., I.T.O, 5, Vasukanan, Nr. Lotus Flats, Vs. Ward-2(1)(2), Ashram Road, Ahmedabad. Ahmedabad-38001. Pan: Aaack7985K

For Appellant: Shri Hem Chhajed, A.RFor Respondent: Shri N.K. Goel, Sr. D.R

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 292BSection 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.810/AHD/2018 "नधा"रण वष"/Asstt. Year: 2008-2009 Kamla Craft pack Pvt. Ltd., I.T.O, 5, Vasukanan, Nr. Lotus Flats, Vs. Ward-2(1)(2), Ashram Road, Ahmedabad. Ahmedabad-38001. PAN: AAACK7985K (Applicant) (Respondent) Assessee by : Shri Hem Chhajed, A.R Revenue by : Shri N.K. Goel, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 24/12/2019 घोषणा क" तार"ख /Date of Pronouncement: 20/01/2020 आदेश/O R D E R PER WASEEM AH…

Kirti Milex Limited, Ahmedabad vs. ITO, Ward-2(1)(2), Ahmedabad

In the result the appeal filed by the assessee is allowed in part

ITA 686/AHD/2018[2008-09]Status: DisposedITAT Ahmedabad20 Jan 2020AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.686/Ahd/2018 "नधा"रण वष"/Asstt. Year: 2008-2009 M/S. Kirti Milex Ltd., I.T.O, 5, Vasukanan, 2Nd Floor, Vs. Ward-2(1)(2), Nr.Lotus Flats, Ashram Road, Ahmedabad. Ahmedabad.

For Appellant: Shri Hem Chhajed, A.RFor Respondent: Shri N.K. Goel, Sr. D.R

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 292BSection 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.686/AHD/2018 "नधा"रण वष"/Asstt. Year: 2008-2009 M/s. Kirti Milex Ltd., I.T.O, 5, Vasukanan, 2nd Floor, Vs. Ward-2(1)(2), Nr.Lotus Flats, Ashram Road, Ahmedabad. Ahmedabad. PAN: AAACK6247J (Applicant) (Respondent) Assessee by : Shri Hem Chhajed, A.R Revenue by : Shri N.K. Goel, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 24/12/2019 घोषणा क" तार"ख /Date of Pronouncement: 20/01/2020 आदेश/O R D E R PER WASEEM AH…

The Dy. CIT Central Circle-1(2), Ahmedabad vs. M/S. Mangalalaxmi Industries Pvt. Ltd., Ahmedabad

In the result, Department’s appeal is dismissed and Cross Objections filed by the assessee are dismissed as infructuous

ITA 1558/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad20 Jun 2019AY 2010-11

Bench: Shri A.D. Jain & Waseem Ahmedassessment Year: 2010-11

For Appellant: Shri B.P. Shrivastava, Sr. D.RFor Respondent: Shri Sakar Sharma, A.R

Section 143(2)Section 143(3)Section 147Section 148Section 234BSection 68

…ITA No.1558/Ahd/2017 & C.O. No.34/Ahd/2018 AY: 2010-11 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI A.D. JAIN, VICE PRESIDENT AND WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year: 2010-11 & C.O. No.34/Ahd/2018 (In ITA No.1558/Ahd/2017) Assessment Year: 2010-11 Dy. Commissioner of Income Tax, vs. M/s. Mangalalaxmi Industries Central Circle – 1(2), Ahmedabad. Pvt. Ltd., 7/2, Second Floor, Abhishree Corporation, Iskon Ambli Road, Ahmedabad. [PAN – AAFCM 9596 B] (Appellant) (Respondent/Cross Objector) Appellant by : Shri B.P. Shrivastava, Sr. D.R. Respondent by : S…

Prakash Rameshbhai Nanda, Jamnagar vs. Income Tax Officer, Ward-3(1), Jamnagar

In the result, appeal of the assessee in ITA No

ITA 13/RJT/2018[2009-10]Status: DisposedITAT Rajkot01 Mar 2018AY 2009-10

Bench: Shri S.S. Godara & Shri Pradip Kumar Kedia

For Appellant: Shri Chetan L.Agrawal, ARFor Respondent: Smt. Usha N. Shrote, Sr.DR

Section 143(2)Section 143(3)Section 147Section 68

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [ Conducted through E-Court at Ahmedabad ] सव"ी एस.एस.गोदारा, "या"यक सद"य एवं "द"प कुमार के"डया, लेखा सद"य के सम" । BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 13/Raj/2018 2009-10 Prakash Rameshbhai The Income Nanda Tax Officer Hasmukh Kunj Ward-3(1) 50, Digvijay Plot Jamnagar Jamnagar PAN:ABFPN 6778A 2. 14/Raj/2018 2010-11 -do- assessee -Revenue- 3. 15/Raj/2018 201…