CIT, Varanasi v. Varanasi Auto Sales (P.) Ltd.

190 Taxmann 60High Court2010#23447 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2020.

Judgments citing CIT, Varanasi v. Varanasi Auto Sales (P.) Ltd.

GOLDMOHUR DESIGN AND APPAREL PARK LTD.,MUMBAI vs. PR. COMM. OF INCOME TAX - 7, MUMBAI

ITA 3971/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2020AY 2012-13

Bench: Shri S.Rifaur Rahman & Shri Ravish Soodgoldmohar Design & Pr. Cit-7 R. No. 628, 6Th Floor, Apparel Park Ltd. 145, Goldmohar Mill, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai – 400 020 Dadar (E), Mumbai- 400 014 Pan – Aadcg1613M (Appellant) (Respondent)

For Appellant: Shri Vipul JoshiFor Respondent: Shri. T. Kipgen &

Section 143Section 143(2)Section 143(3)Section 263

…Goldmohar Desine and Apparel Park Ltd. Vs. Pr. CIT-7 1 ITA No.3971/Mum/2017 A.Y 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri S.Rifaur Rahman, Accountant Member and Shri Ravish Sood, Judicial Member Goldmohar Design and Pr. CIT-7 R. No. 628, 6th Floor, Apparel Park Ltd. 145, Goldmohar Mill, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai – 400 020 Dadar (E), Mumbai- 400 014 PAN – AADCG1613M (Appellant) (Respondent) Appellant by: Shri Vipul Joshi, Ms. Dinkle Hariya & Shri Divyesh Fataria, A.Rs Respondent by: Shri. T. Kipgen & Shri Rajesh Kumar Mishra, D.Rs Date of He…

ACIT, NEW DELHI vs. ORIENTAL NAGPUR BYE PASS CONSTRUCTION PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 3169/DEL/2017[2013-14]Status: DisposedITAT Delhi14 Oct 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2013-14 Acit, Vs. M/S. Oriental Nagpur Bye Central Circle-26, Pass Construction Pvt. Ltd., New Delhi 21/48, Commercial Complex, Malcha Marg, Diplomatic Enclave, New Delhi Pan :Aabco2017M (Appellant) (Respondent)

Section 132Section 139(1)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2013-14 ACIT, Vs. M/s. Oriental Nagpur Bye Central Circle-26, Pass Construction Pvt. Ltd., New Delhi 21/48, Commercial Complex, Malcha Marg, Diplomatic Enclave, New Delhi PAN :AABCO2017M (Appellant) (Respondent) Appellant by Shri K. Hauthang, Sr.DR Respondent by Shri K.V.S. Krishna, CA Date of hearing 25.09.2019 Date of pronouncement 14.10.2019 ORDER PER O.P. KANT, AM: This appeal by the Revenue is directed against the order dated 23rd February, 2017…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, KOTA vs. M/S SHREE AGENCIES PVT. LTD., KOTA

In the result, the ground of appeal is allowed for statistical purposes

ITA 949/JPR/2018[2010-11]Status: DisposedITAT Jaipur01 Jan 2019AY 2010-11

For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri Ran Singh (Addl.CIT) fu/kZkfjrh dh vksj ls@

Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHE-B, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 949/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2010-11 cuke Asstt. Commissioner of M/s Shree Agencies Pvt. Vs. Income-tax Ltd., Circle-1, B-45, I.P.I.A. Jhalawar Kota Road, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCS3329A vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Ran Singh (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee b…