Commissioner of Income-tax-III v. Sudev Industries Ltd.

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Judgments citing Commissioner of Income-tax-III v. Sudev Industries Ltd.

Pr. Commissioner of Income Tax-1, Delhi vs. M/S Dart Infrabuild (P) Ltd

ITA/10/2022HC Delhi17 Nov 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 142(1)Section 143(1)Section 143(2)Section 146Section 147Section 148

…ITA 10/2022 Page 1 of 16 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 18.08.2023 % Judgement pronounced on : 17.11.2023 + ITA 10/2022 PR. COMMISSIONER OF INCOME TAX-1, DELHI ..... Appellant Through: Mr Sanjay Kumar, Sr. Standing Counsel with Ms Hemlata Rawat and Ms Easha, Advs. versus M/S DART INFRABUILD (P) LTD. ..... Respondent Through: Mr Salil Aggarwal…

Deputy Commissioner of Income Tax, Centre-Circle-7(1), Mumbai vs. M/S. Classic Shares and Stock Services Ltd., Mumbai

In the result, the appeal filed by the revenue is

ITA 1392/MUM/2022[2002-03]Status: DisposedITAT Mumbai30 Aug 2022AY 2002-03

Bench: Shri Baskaran Br & Shri Pavan Kumar Gadaledcit, Cc-7(1) Vs. M/S. Classic Shares R.No. 676B, 6Th Floor & Stock Services Aayakar Bhavan, Ltd., M.K. Road, 121, 1St Floor, Radha Mumbai-400020 Bhawan, Nigindas Master Road, Fort, Mumbai – 400023 Pan/Gir No. : Aaccc5745P Appellant .. Respondent Appellant By : Mr.Ujjawal Kumar.Dr Respondent By : Mr.Akash Kumar.Ar Date Of Hearing 25.08.2022 Date Of Pronouncement 29.08.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Cit(A) Passed U/S 271(1)(C) & 250 Of The Act. The The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.Ujjawal Kumar.DRFor Respondent: Mr.Akash Kumar.AR

Section 143(2)Section 271(1)(c)Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI BASKARAN BR, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, CC-7(1) Vs. M/s. Classic Shares R.No. 676B, 6th Floor, and Stock Services Aayakar Bhavan, Ltd., M.K. Road, 121, 1st Floor, Radha Mumbai-400020 Bhawan, Nigindas Master Road, Fort, Mumbai – 400023 PAN/GIR No. : AACCC5745P Appellant .. Respondent Appellant by : Mr.Ujjawal Kumar.DR Respondent by : Mr.Akash Kumar.AR Date of Hearing 25.08.2022 Date of Pronouncement 29.08.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order o…

M/S. the Himalaya Drug Company, Bangalore vs. Asst. Commissioner of Income Tax, Bangalore

In the result appeal filed by assessee stands allowed on legal issue raised

ITA 2235/BANG/2016[2009-2010]Status: DisposedITAT Bangalore23 Oct 2019AY 2009-2010

Bench: Shri B.R.Baskaran & Smt.Beena Pillai, Judical Member It(Tp)A No.2235(Bang)/2016 (Assessment Year : 2009-10) M/S The Himalaya Drug Company, Makali, Tumkur Road, Bangalore-562 162 Pan No.Aadft3025B Appellant Vs The Asst. Commissioner Of Income Tax, Central Circle-1(1), Bangalore Respondent Appellant By : Shri Padamchand Khincha, Ca Revenue By : Ms Neera Malhotra, Cit Date Of Hearing : 26-09-2019 Date Of Pronouncement : 23-10-2019 O R D E R Per Beena Pillai:

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Ms Neera Malhotra, CIT

Section 143Section 143(2)Section 143(3)Section 144Section 147Section 148

…IT(TP)A No.2235(B)/2016 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICAL MEMBER IT(TP)A No.2235(Bang)/2016 (Assessment year : 2009-10) M/s The Himalaya Drug Company, Makali, Tumkur Road, Bangalore-562 162 PAN No.AADFT3025B Appellant Vs The Asst. Commissioner of Income Tax, Central Circle-1(1), Bangalore Respondent Appellant by : Shri Padamchand Khincha, CA Revenue by : Ms Neera Malhotra, CIT Date of hearing : 26-09-2019 Date of pronouncement : 23-10-2019 O R D E R PER BEENA PILLAI, JUDICIAL MEMBER : Present…

B.M. Land Developers and Builders, Hyderabad vs. Income Tax Officer, Ward-11(4), Hyderabad

In the result, the appeal of assessee is allowed

ITA 1146/HYD/2017[2007-08]Status: DisposedITAT Hyderabad30 Aug 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri Nilanjan Dey, DR

Section 142(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “SMC”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER I.T.A. No.1146/HYD/2017 Assessment Year: 2007-08 B.M.Land Developers & Builders, Income Tax Officer, HYDERABAD Vs Ward-11(4), [PAN: AAHFB7801M] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V. Siva Kumar, AR For Revenue : Shri Nilanjan Dey, DR Date of Hearing : 11-06-2019 Date of Pronouncement : 30-08-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : This is assessee’s appeal for the AY. 2007-08, against the order of the Commissioner of Incom…