CIT v. U.B. Electronics Instruments Ltd.

371 ITR 3Reported decision2015#24717 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2019 to 2019.

Judgments citing CIT v. U.B. Electronics Instruments Ltd.

Income Tax Officer, TDS-3, Jaipur vs. M/S Eid Mohammad Nizamuddin, Tonk

In the result, all the appeals of the revenue are dismissed

ITA 19/JPR/2019[2012-13]Status: DisposedITAT Jaipur23 Jul 2019AY 2012-13
For Appellant: Shri Hemang Gargieya &For Respondent: Shri K.C. Meena (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 133ASection 153Section 201(3)Section 206(6)Section 206CSection 206C(1)Section 206C(6)Section 271C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 17, 18 & 19/JP/2019 fu/kZkj.k o"kZ@Assessment Years: 2010-11, 2011-12 & 2012-13 Income Tax Officer, cuke M/s Eid Mohammad Nizamuddin, Vs. TDS-3, Nizam House, Subhash Bazar, Jaipur. Tonk. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAFI 4581 A vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Shri K.C. Meena (Addl.CIT) fu/kZkfjrh dh vksj…

Income Tax Officer, TDS-3, Jaipur vs. M/S Eid Mohammad Nizamuddin, Tonk

In the result, all the appeals of the revenue are dismissed

ITA 18/JPR/2019[2011-12]Status: DisposedITAT Jaipur23 Jul 2019AY 2011-12
For Appellant: Shri Hemang Gargieya &For Respondent: Shri K.C. Meena (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 133ASection 153Section 201(3)Section 206(6)Section 206CSection 206C(1)Section 206C(6)Section 271C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 17, 18 & 19/JP/2019 fu/kZkj.k o"kZ@Assessment Years: 2010-11, 2011-12 & 2012-13 Income Tax Officer, cuke M/s Eid Mohammad Nizamuddin, Vs. TDS-3, Nizam House, Subhash Bazar, Jaipur. Tonk. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAFI 4581 A vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Shri K.C. Meena (Addl.CIT) fu/kZkfjrh dh vksj…

Income Tax Officer, TDS-3, Jaipur vs. M/S Eid Mohammad Nizamuddin, Tonk

In the result, all the appeals of the revenue are dismissed

ITA 17/JPR/2019[2010-11]Status: DisposedITAT Jaipur23 Jul 2019AY 2010-11
For Appellant: Shri Hemang Gargieya &For Respondent: Shri K.C. Meena (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 133ASection 153Section 201(3)Section 206(6)Section 206CSection 206C(1)Section 206C(6)Section 271C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 17, 18 & 19/JP/2019 fu/kZkj.k o"kZ@Assessment Years: 2010-11, 2011-12 & 2012-13 Income Tax Officer, cuke M/s Eid Mohammad Nizamuddin, Vs. TDS-3, Nizam House, Subhash Bazar, Jaipur. Tonk. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAFI 4581 A vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Shri K.C. Meena (Addl.CIT) fu/kZkfjrh dh vksj…

CIT v. U.B. Electronics Instruments Ltd. (371 ITR 3) — Cited in 3 Judgments | BharatTax