CIT v. Pravin Bhimshi Chheda

48 Taxmann.com 151High Court2014#25099 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT v. Pravin Bhimshi Chheda

ACIT, New Delhi vs. Mrs. Seema Devi Bansal, New Delhi

In the result, the Revenue’s appeal stands dismissed

ITA 6462/DEL/2014[2010-11]Status: DisposedITAT Delhi18 Jul 2018AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. K. Tewari, Sr. DR

Section 142(1)Section 143(1)Section 143(3)Section 148Section 2Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 6462/DEL/2014 A.Y. : 2010-11 ACIT, CENTRAL CIRCLE-3, SEEMA DEVI BANSAL, NEW DELHI VS. SHOP NO. 2, SARBATI ROOM NO. 332, ARA CENTRE, BUILDING, JHANDEWALAN EXTENSION, JAWALA HERI MARKET, NEW DELHI PASCHIM VIHAR, NEW DELHI (PAN: AAFPB3425R) (APPELLANT) (RESPONDENT) Department by : Sh. K. Tewari, Sr. DR Assessee by : Sh. Ved Jain, Adv. ORDER PER H.S. SIDHU : JM Revenue has filed this appeal against the order dated 01.9.2014 for A.Y. 2010-11 of the Ld.…

Sh. Harish Kanwar, New Delhi vs. ITO, New Delhi

In the result, the Appeal of the is allowed for statistical

ITA 529/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Oct 2017AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Arun Kumar Yadav, Sr. DR

Section 143(1)Section 143(2)Section 2(22)(e)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 529/DEL/2017 A.Y. : 2011-12 SH. HARISH KANWAR, ITO, WARD 3(4), M-259, GREATER KAILASH-II, VS. NEW DELHI NEW DELHI – 110 048 (PAN: AABPK1035G) (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, CA Department by : Sh. Arun Kumar Yadav, Sr. DR ORDER PER H.S. SIDHU : JM Assessee has filed this Appeal against the impugned Order dated 12.10.2016 passed by the Ld. CIT(A)-2, New Delhi relevant to assessment year 2011-12 on the following grounds:- 1. On the facts…

ITO WD - 9(1), Kolkata vs. Bimal Kumar Khaitan, Kolkata

In the result, the appeal by the Revenue is dismissed

ITA 1658/KOL/2012[2009-10]Status: DisposedITAT Kolkata20 Jan 2016AY 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2009-10

For Appellant: Shri Amitava Roy, JCIT, Sr.DRFor Respondent: Shri V.N.Dutta, Advocate

Section 2(22)Section 2(22)(e)Section 22(22)(e)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘A’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] Assessment Year : 2009-10 I.T.O., Ward-9(1) -versus- Bimal Kumar Khaitan Kolkata Kolkata (PAN:AESPK 4126 R) (Appellant) (Respondent) For the Appellant : Shri Amitava Roy, JCIT, Sr.DR For the Respondent : Shri V.N.Dutta, Advocate Date of Hearing : 10.12.2015. Date of Pronouncement :20.01.2016. ORDER PER N.V.VASUDEVAN, JM: This is an appeal by the Revenue against the order dated 13.08.2012 of CIT(A)-VIII, Kolkata relating to A.Y.2009-10. 2. The grounds of appeal raised by the Revenue read…