CIT v. Shah Alloy Ltd.

35 Taxmann.com 532High Court2013#24612 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. Shah Alloy Ltd.

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Sanjay Prataprai Mehta, Bhavnagar

In the result, appeal of the Department is dismissed

ITA 897/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad24 Apr 2024AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Makarand Vasant Mahadeokar

For Appellant: Shri Sudhendu Das, CIT DRFor Respondent: Shri Tushar P Hemani, Sr. Advocate & Shri
Section 10(38)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.897/Ahd/2023 (Assessment Year: 2014-15) Deputy Commissioner of Income Vs. Sanjay Prataprai Mehta, Tax, 1563/A, Aashirwad, Central Circle-1(1), Rupani Sardarnagar Road, Ahmedabad Gujarat-364001 [PAN No.AABPM2791D] (Appellant) .. (Respondent) Appellant by : Shri Sudhendu Das, CIT DR Respondent by: Shri Tushar P Hemani, Sr. Advocate & Shri Parimalsinh B. Parmar, A.R. Date of Hearing 17.04.2024 Date of Pronouncement 24.04.2024 O R D E R PER SIDDHA…

The ITO, Ward-2, Dahod vs. Shri Rupam Rajendra Gorecha, Dahod

In the result, the appeal filed by the Revenue is dismissed

ITA 317/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2014-15

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2014-15

For Appellant: None (Adjournment Application)For Respondent: Shri Piyush Agrawal, A.R
Section 132(4)Section 143(3)Section 153CSection 271Section 271(1)Section 271(1)(c)

…ITA No.317/Ahd/2020 A.Y. 2014-15 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year: 2014-15 Income Tax Officer, vs. Shri Rupam Rajendra Gorecha, Ward – 2, Dahod. 1350, Achar Nivas, Nava Bazar, At & PO – Limdi, Tal. Jhalod, Dist. Dahod. [PAN – AHYPG 8190 Q] (Appellant) (Respondent) Appellant by : None (Adjournment Application) Respondent by : Shri Piyush Agrawal, A.R. Date of hearing : 23.05.2022 Date of pronouncement : 15.06.2022 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER…

Jus Textiles Ltd, Thane vs. Asst CIT Cir 15(2)(1), Mumbai

In the result, appeal of the assessee is allowed in terms indicated hereinabove

ITA 2985/MUM/2017[2008-09]Status: DisposedITAT Mumbai09 Oct 2017AY 2008-09

Bench: Shri R.C.Sharma, Am& Shri Pawan Singh, Jm M/S.Just Textiles Ltd., Vs. Acit15(2), K-5, Additional Midc Anand Mumbai - 400020 Nagar (E), Ambernath – 421506 Pan/Gir No. Aaacj1221D Appellant) .. Respondent) Assessee By Ms. Vinita Saha -Ar Revenue By Sh. Alok Johri Cit -Dr

Section 143(3)Section 147Section 253Section 254(1)Section 271(1)Section 271(1)(c)Section 274

…ITA No.2985/M/2017 Just Textile IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM& SHRI PAWAN SINGH, JM M/s.Just Textiles Ltd., Vs. ACIT15(2), K-5, Additional MIDC Anand Mumbai - 400020 Nagar (E), Ambernath – 421506 PAN/GIR No. AAACJ1221D Appellant) .. Respondent) Assessee by Ms. Vinita Saha -AR Revenue by Sh. AloK Johri CIT -DR Date of Hearing 09/10/2017 Date of Pronouncement 09/10/2017 Order under section 254(1) of Income –tax Act Per Pawan Singh Judicial Member; 1. This appeal under section 253 of income tax act is directed against the order of Commissioner (Appeals) - 24…