CIT v. Prashant H.Shah

216 Taxmann 287High Court2013#23657 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT v. Prashant H.Shah

Shri Mahendra S. Gajjar, Narmada vs. DCIT, Bharuch Circle, Bharuch

In the result, appeal of the assessee is partly allowed

ITA 1714/AHD/2017[2008-09]Status: DisposedITAT Surat02 May 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri O. P. Meena

Section 133Section 143Section 194CSection 200Section 40

…Mahendra S. Gajjar v. DCIT – Bharuch /I.T.A. No.1714/AHD/2017/A.Y.08-09 Page 1 of 25 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No.1714/AHD/2017: Assessment Year: 2008-09 Shri Mahendra S. Gajjar, Vs. Deputy Commissioner of Near Dena Bank, Patel Chali Income-Tax, Circle – Bharuch Hall, At & Post Dediapada, Circle, Bharuch . District- Narmada. [PAN: AGRPG 0172 C] Appellant Respondent Assessee by Shri Hardik Vora, Advocate, A.R. Revenue by Ms. Anupama Singla, Sr. D.R. Date of hearing 29.04.2019 Date of pronouncemen…

Samanawaya, Hooghly vs. ACIT, Cir-2, Bwn, Burdwan

In the result, the appeal of the assessee is allowed

ITA 633/KOL/2014[2007-2008]Status: DisposedITAT Kolkata31 Oct 2017AY 2007-2008

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Shri S.S.Viswanethra Ravi, Jm] Assessment Year : 2007-08

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 143(3)Section 194CSection 194C(1)Section 251Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM & Shri S.S.Viswanethra Ravi, JM] Assessment Year : 2007-08 Samanawaya -versus- A.C.I.T., Circle-2, Hooghly. Burdwan (PAN: ABAFS 5412 P) (Appellant) (Respondent) For the Appellant: Shri Somnath Ghosh, Advocate For the Respondent: Shri Sallong Yaden, Addl. CIT Date of Hearing : 24.08.2017. Date of Pronouncement : 31.10.2017. ORDER PER J.SUDHAKAR REDDY, AM: This is an appeal by the Assessee directed against the order of the Commissioner of Income Tax-(A)-Durgapur relating to A.Y. 2007-08. 2. The assessee is a contra…

ACIT, Circle -51, Kolkata vs. Sri Tapas Paul, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 28/KOL/2014[2006-07]Status: DisposedITAT Kolkata02 Dec 2016AY 2006-07

Bench: Shri P.M. Jagtap & Shri N.V. Vasudevan

Section 143(3)Section 144Section 194CSection 263Section 40

…I.T.A. No. 28/KOL./2014 Assessment Year: 2006-2007 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri N.V. Vasudevan, Judicial Member I.T.A. No. 28/KOL/ 2014 Assessment Year: 2006-2007 Assistant Commissioner of Income Tax,......................................Appellant Circle-51, Kolkata, Block-DS-2 & 3, Maniktala Civic Centre, Uttarapan, Kolkata-700 054 -Vs.- Sri Tapas Paul,............................................................................Respondent 21, Kumarpara Road, Bhatpara, Barrackpore, 24-Parganas (North)-743 123 [PAN:…