CIT v. Swaminarayan Vijay Carry Trade (P.) ltd.

33 Taxmann.com 403Reported decision2013#24529 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 143(3)Section 147 Section 148

Judgments citing CIT v. Swaminarayan Vijay Carry Trade (P.) ltd.

Maya Devi, Meerut vs. ITO, Ward-1(1), 176, Village-Alipur Jijmana, Post Phaphuda, Hapur Road, Meerut.Meerut, Merrut

Appeal is allowed

ITA 3538/DEL/2023[2010-11]Status: DisposedITAT Delhi25 Nov 2024AY 2010-11

Bench: Shri Satbeer Singh Godaraassessment Year: 2010-11 Maya Devi, Vs. Ito, 282, Boundary Road, Ward-1(1), Civil Line, Meerut Meerut Pan :Dxapd1682K (Appellant) (Respondent) Assessee By None Department By Sh. Sanjay Kumar, Sr. Dr

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘SMC’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER Assessment Year: 2010-11 Maya Devi, Vs. ITO, 282, Boundary Road, Ward-1(1), Civil Line, Meerut Meerut PAN :DXAPD1682K (Appellant) (Respondent) Assessee by None Department by Sh. Sanjay Kumar, Sr. DR Date of hearing 11.11.2024 Date of pronouncement 25.11.2024 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2010-11, arises against the Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre [in short, the “CIT(A)-NFAC”] Delhi’s DIN and Order No. ITBA/NFAC/S/…

Roopam Sarees Pvt. Ltd., Surat vs. Income Tax Officer, Ward 2(1)(1), Surat

In the result, ground no.3 raised by the assessee is allowed

ITA 272/SRT/2022[2013-14]Status: DisposedITAT Surat30 Mar 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.272/Srt/2022 "नधा"रण वष"/Assessment Year: (2013-14) (Physical Hearing) Roopam Sarees Pvt. Ltd., Vs. The Ito, Ward-2(1)(1), Plot No.55, Jay Krishna Mill, Gidc Surat. Pandesara, Surat-395002. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcr9748N

Section 133ASection 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.272/SRT/2022 "नधा"रण वष"/Assessment Year: (2013-14) (Physical Hearing) Roopam Sarees Pvt. Ltd., Vs. The ITO, Ward-2(1)(1), Plot No.55, Jay Krishna Mill, GIDC Surat. Pandesara, Surat-395002. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR9748N Appellant by Shri Mehul Shah, CA Respondent by Shri Vinod Kumar, Sr. DR 02/03/2023 Date of Hearing Date of Pronouncement 30/03/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertaining to…

Smt. Krishna Jitendrasinh Jadeja, Rajkot vs. The ITO, Ward-2 (1) (2), Rajkot

In the result, appeal of the assessee is allowed

ITA 104/RJT/2020[2014-15]Status: HeardITAT Rajkot14 Dec 2022AY 2014-15

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri K.L. Solanki, Sr. D.R

Section 143(3)Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2014-15 Smt. Krishna Jitendrasinh The ITO, Jadeja, Rajkot Ward-2(1)(2), PAN: AKRPJ8420A Vs Rajkot (Appellant) (Respondent) Assessee by: Shri Kalpesh Doshi, A.R. Revenue by: Shri K.L. Solanki, Sr. D.R. Date of hearing : 30-11-2022 Date of pronouncement : 23-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2014-15, arises from the order of Ld. CIT(A), Rajk…