CIT v. Smt. Shaila Agarwal

65 DTR 2012Reported decision#16025 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2024.

Judgments citing CIT v. Smt. Shaila Agarwal

M/S Kesarwani Zarda Bhandar, Allahabad vs. JCIT(C.C), Allahabad

In the result the appeal of the assessee is dismissed

ITA 93/ALLD/2023[2009-10]Status: DisposedITAT Allahabad22 Nov 2024AY 2009-10
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Dr Neel Jain CIT(DR)
Section 132Section 145(3)Section 153ASection 250

…for the A.Y. 2004-05 to 2009-10, that the ITAT had accepted the arguments of the assessee with regard to the validity of assessments under section 153A of the Act and relying upon the decision of the Hon’ble Allahabad High Court in CIT vs. Smt. Shaila Agarwal 65 DTR 2012 Page 41 and the Special Bench of the Tribunal in the case of All Cargo Global Logistics vs. DCIT 147 TTJ 513, it had set aside the orders of the authorities below and deleted all additions made, on account of the fact that such additions had not been made on the basis of incriminating materials found during the search. However, at the same time,…

Kesarwani Zarda Bhandar, Allahabad vs. JCIT(C.C), Allahabad

In the result the appeal of the assessee is dismissed

ITA 92/ALLD/2023[2008-09]Status: DisposedITAT Allahabad22 Nov 2024AY 2008-09
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Dr Neel Jain CIT(DR)
Section 132Section 145(3)Section 153ASection 250

…for the A.Y. 2004-05 to 2009-10, that the ITAT had accepted the arguments of the assessee with regard to the validity of assessments under section 153A of the Act and relying upon the decision of the Hon’ble Allahabad High Court in CIT vs. Smt. Shaila Agarwal 65 DTR 2012 Page 41 and the Special Bench of the Tribunal in the case of All Cargo Global Logistics vs. DCIT 147 TTJ 513, it had set aside the orders of the authorities below and deleted all additions made, on account of the fact that such additions had not been made on the basis of incriminating materials found during the search. However, at the same time,…

Kesarwani Zarda Bhandar, Allahabad vs. JCIT(C.C), Allahabad

In the result the appeal of the assessee is dismissed

ITA 91/ALLD/2023[2007-08]Status: DisposedITAT Allahabad22 Nov 2024AY 2007-08
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Dr Neel Jain CIT(DR)
Section 132Section 145(3)Section 153ASection 250

…for the A.Y. 2004-05 to 2009-10, that the ITAT had accepted the arguments of the assessee with regard to the validity of assessments under section 153A of the Act and relying upon the decision of the Hon’ble Allahabad High Court in CIT vs. Smt. Shaila Agarwal 65 DTR 2012 Page 41 and the Special Bench of the Tribunal in the case of All Cargo Global Logistics vs. DCIT 147 TTJ 513, it had set aside the orders of the authorities below and deleted all additions made, on account of the fact that such additions had not been made on the basis of incriminating materials found during the search. However, at the same time,…

Kesarwani Zarda Bhandar, Allahabad vs. JCIT(C.C), Allahabad

In the result the appeal of the assessee is dismissed

ITA 90/ALLD/2023[2006-07]Status: DisposedITAT Allahabad22 Nov 2024AY 2006-07
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Dr Neel Jain CIT(DR)
Section 132Section 145(3)Section 153ASection 250

…for the A.Y. 2004-05 to 2009-10, that the ITAT had accepted the arguments of the assessee with regard to the validity of assessments under section 153A of the Act and relying upon the decision of the Hon’ble Allahabad High Court in CIT vs. Smt. Shaila Agarwal 65 DTR 2012 Page 41 and the Special Bench of the Tribunal in the case of All Cargo Global Logistics vs. DCIT 147 TTJ 513, it had set aside the orders of the authorities below and deleted all additions made, on account of the fact that such additions had not been made on the basis of incriminating materials found during the search. However, at the same time,…

Kesarwani Zarda Bhandar, Allahabad vs. JCIT(C.C.), Allahabad

In the result the appeal of the assessee is dismissed

ITA 89/ALLD/2023[2005-06]Status: DisposedITAT Allahabad22 Nov 2024AY 2005-06
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Dr Neel Jain CIT(DR)
Section 132Section 145(3)Section 153ASection 250

…for the A.Y. 2004-05 to 2009-10, that the ITAT had accepted the arguments of the assessee with regard to the validity of assessments under section 153A of the Act and relying upon the decision of the Hon’ble Allahabad High Court in CIT vs. Smt. Shaila Agarwal 65 DTR 2012 Page 41 and the Special Bench of the Tribunal in the case of All Cargo Global Logistics vs. DCIT 147 TTJ 513, it had set aside the orders of the authorities below and deleted all additions made, on account of the fact that such additions had not been made on the basis of incriminating materials found during the search. However, at the same time,…

M/S Kesarwani Jarda Bhandar, Allahabad vs. Joint Commissioner of Income Tax Central Circle, Allahabad

In the result the appeal of the assessee is dismissed

ITA 80/ALLD/2023[F.Y. 2004-05]Status: DisposedITAT Allahabad22 Nov 2024
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Dr Neel Jain CIT(DR)
Section 132Section 145(3)Section 153ASection 250

…for the A.Y. 2004-05 to 2009-10, that the ITAT had accepted the arguments of the assessee with regard to the validity of assessments under section 153A of the Act and relying upon the decision of the Hon’ble Allahabad High Court in CIT vs. Smt. Shaila Agarwal 65 DTR 2012 Page 41 and the Special Bench of the Tribunal in the case of All Cargo Global Logistics vs. DCIT 147 TTJ 513, it had set aside the orders of the authorities below and deleted all additions made, on account of the fact that such additions had not been made on the basis of incriminating materials found during the search. However, at the same time,…

CIT v. Smt. Shaila Agarwal (65 DTR 2012) — Cited in 6 Judgments | BharatTax