CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog

40 Taxmann.com 249High Court2013#20886 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. APPLITECH SOLUTIONS LTD.,, AHMEDABAD

In the result, appeal filed by the Revenue is dismissed

ITA 2004/AHD/2016[2004-05]Status: DisposedITAT Ahmedabad06 Dec 2018AY 2004-05

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: Shri Anil Kshatriya, A.RFor Respondent: Shri Lalit P. Jain, Sr. D.R
Section 143Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI WASEEM AHMED, ACCOUNTANT MEMBER) ITA. No: 2004/AHD/2016 (Assessment Year: 2004-05) DCIT, Circle-1(1), V/S Applitech Solutions Ltd., Ahmedabad 503, Paritosh Building, Usmanpura, Ahmedabad (Appellant) (Respondent) PAN: AABCA 8332P Appellant by : Shri Anil Kshatriya, A.R. Respondent by : Shri Lalit P. Jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 26 -11-2018 Date of Pronouncement : 06 -12-2018 PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal by the Assessee is directed against the order of…

M/S. NARMADA MALWA GRAMIN BANK,INDORE vs. THE ACIT-3(1), INDORE

In the result, appeal of the assessee is allowed

ITA 95/IND/2016[2008-09]Status: DisposedITAT Indore03 May 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year : 2008-09 Acit- 3(1) M/S. Narmada Malwa Gramin Indore Bank, बनाम/ 201, Arcade Silver, 56 Shops, New Vs. Palasia, Indore (M.P.) (Revenue ) (Respondent) P.A. No. Aaccn2847F Assessment Year: 2008-09

Section 143(3)Section 271(1)(c)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…o. v/s ACST 124 15 (Hon'ble Supreme Court) ii. CIT vs Reliance petrochemicals 322 ITR 158 iii. CIT vs. SPK Steels 270 ITR 156 (MP) iv. CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog 159 Taxmann 394 vi. CIT vs. Kevin Process Technologies 40 Taxmann.com 249 (Guj) vii. CIT vs. Pathankur Primary Co-op. Bank 40 Taxmann.com 283(Pun) viii. ACIT vs. Indore Premier Cooperative Bank in ITA No.71/2015 dated 06.10.2015 5.5 From the record it is seen that the claim of the appellant u/s 36(1)(vii(a) was disallowed following the line of argument taken in the appellant's own case for A.Y. 2007-08 wherein i…

THE ACIT-3(1), INDORE vs. M/S. NARMADA MALWA GRAMIN BANK, INDORE

In the result, appeal of the assessee is allowed

ITA 81/IND/2016[2008-09]Status: DisposedITAT Indore03 May 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year : 2008-09 Acit- 3(1) M/S. Narmada Malwa Gramin Indore Bank, बनाम/ 201, Arcade Silver, 56 Shops, New Vs. Palasia, Indore (M.P.) (Revenue ) (Respondent) P.A. No. Aaccn2847F Assessment Year: 2008-09

Section 143(3)Section 271(1)(c)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…o. v/s ACST 124 15 (Hon'ble Supreme Court) ii. CIT vs Reliance petrochemicals 322 ITR 158 iii. CIT vs. SPK Steels 270 ITR 156 (MP) iv. CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog 159 Taxmann 394 vi. CIT vs. Kevin Process Technologies 40 Taxmann.com 249 (Guj) vii. CIT vs. Pathankur Primary Co-op. Bank 40 Taxmann.com 283(Pun) viii. ACIT vs. Indore Premier Cooperative Bank in ITA No.71/2015 dated 06.10.2015 5.5 From the record it is seen that the claim of the appellant u/s 36(1)(vii(a) was disallowed following the line of argument taken in the appellant's own case for A.Y. 2007-08 wherein i…

AGARWAL DEVELOPERS (P) LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1166/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Jul 2016AY 2008-09

Bench: Shri S.V. Mehrotra & Smt Suchitra Kamblei.T.A .No.-1166/Del/2013 (Assessment Year-2008-09)

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SMT SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.-1166/DEL/2013 (ASSESSMENT YEAR-2008-09) Agarwal Developers (P) Ltd. vs ITO M-1, NDSE, Part II Ward 1(2), New Delhi New Delhi AAACA2520N (APPELLANT) (RESPONDENT) Appellant by Sh. Sumit Goel, CA. Respondent by Sh. K. K. Jaiswal, DR Date of Hearing 30.06.2016 Date of Pronouncement 27.07.2016 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 11/1/2013 passed by CIT(A)-IV, New Delhi. 2. The grounds of appe…

CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog (40 Taxmann.com 249) — Cited in 4 Judgments | BharatTax