CIT v. Patel Natverlal Chinubhai & Co.

40 Taxmann.com 304High Court2013#24859 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2023.

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Judgments citing CIT v. Patel Natverlal Chinubhai & Co.

Dy/Asst. Commissioner of Income Tax, CC-2, Surat vs. M/S. Patel Madhavlal Maganlal & Co., Surat

In the result, all the appeal of the revenue is dismissed and the appeal of the assessee is partly allowed

ITA 202/SRT/2022[2020-21]Status: DisposedITAT Surat30 May 2023AY 2020-21

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 48 & 50/Srt/2022 (Ay: 2018-19 & 2019-20) (Hearing In Physical Court) Assistant Commissioner M/S Patel Madhavlal Maganlal & Co., Of Income Tax, 3/139, Parsi Sheri Navapura, Vs. Central Circle-2, Surat-395003. Surat. Pan: Aadfp 2740 F Appellant Respondednt

Section 127Section 131Section 132Section 153ASection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No. 48 & 50/SRT/2022 (AY: 2018-19 & 2019-20) (Hearing in Physical Court) Assistant Commissioner M/s Patel Madhavlal Maganlal & Co., of Income Tax, 3/139, Parsi Sheri Navapura, Vs. Central Circle-2, Surat-395003. Surat. PAN: AADFP 2740 F APPELLANT RESPONDEDNT IT(SS)A No. 45/SRT/2022 (AY: 2019-20) M/s Patel Madhavlal Assistant Commissioner of Maganlal & Co., Income Tax, Vs. 3/139, Parsi Sheri Navapura, Central Circle-2, Surat-395003. Surat. PAN: AADFP 2740 F APPELLAN…

M/S. Patel Madhavlal Maganlal & Co., Surat vs. The DCIT, Central Circle-2, Surat

In the result, all the appeal of the revenue is dismissed and the appeal of the assessee is partly allowed

ITA 184/SRT/2022[2020-21]Status: DisposedITAT Surat30 May 2023AY 2020-21

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 48 & 50/Srt/2022 (Ay: 2018-19 & 2019-20) (Hearing In Physical Court) Assistant Commissioner M/S Patel Madhavlal Maganlal & Co., Of Income Tax, 3/139, Parsi Sheri Navapura, Vs. Central Circle-2, Surat-395003. Surat. Pan: Aadfp 2740 F Appellant Respondednt

Section 127Section 131Section 132Section 153ASection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No. 48 & 50/SRT/2022 (AY: 2018-19 & 2019-20) (Hearing in Physical Court) Assistant Commissioner M/s Patel Madhavlal Maganlal & Co., of Income Tax, 3/139, Parsi Sheri Navapura, Vs. Central Circle-2, Surat-395003. Surat. PAN: AADFP 2740 F APPELLANT RESPONDEDNT IT(SS)A No. 45/SRT/2022 (AY: 2019-20) M/s Patel Madhavlal Assistant Commissioner of Maganlal & Co., Income Tax, Vs. 3/139, Parsi Sheri Navapura, Central Circle-2, Surat-395003. Surat. PAN: AADFP 2740 F APPELLAN…

Smt. Kajalben N. Gondaliya, Junagadh vs. The Income Tax Officer, WD-1(2), Junagadh

In the result, appeal of the assessee is allowed

ITA 713/RJT/2014[2010-11]Status: DisposedITAT Rajkot13 Feb 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradipkumar Kediaआयकर अपील सं./ Ita No.713/Rjt/2014 "नधा"रण वष"/Assessment Years: 2010-11

For Appellant: Shri M.J. Ranpura, ARFor Respondent: Shri Praveen Verma, Sr.DR
Section 143(2)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT [Conducted through “E” Court at Ahmedabad] BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.713/RJT/2014 "नधा"रण वष"/Assessment Years: 2010-11 Smt.Kajalben N. Gondaliya ITO, Ward-1(2) Divya Darshan, Ashirwad Vs Junagadh. Society, B/h.Sardar Baug Junagadh. Assessee by : Shri M.J. Ranpura, AR Revenue by : Shri Praveen Verma, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 05/12/2018 घोषणा क" तार"ख /Date of Pronouncement : 13/02/2019 O R D E R PER RAJPAL YADAV, JUDICIAL MEMBE…

CIT v. Patel Natverlal Chinubhai & Co. (40 Taxmann.com 304) — Cited in 3 Judgments | BharatTax