Commissioner of Income-tax, Kanpur v. KesarwaniSheetalaya

110 Taxmann.com 415High Court2019#22117 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 1961 Section 115BBE Section 132 of the Income-Tax Act Section 133A Section 133A of the Income-Tax Act Section 143(3)Section 271AAC(1)Section 68

Issues it is cited on

section 69 document

Judgments citing Commissioner of Income-tax, Kanpur v. KesarwaniSheetalaya

SH. TAIYAB KHAN,JAIPUR vs. THE ASSTT. COMMISSIONER OF INCOME TAX, ALWAR

ITA 342/JPR/2024[2017-18]Status: DisposedITAT Jaipur13 Dec 2024AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Tarun Mittal (C.A.)For Respondent: Shri Anup Singh (Addl.CIT)

Section 115BSection 133ASection 142(1)Section 143(2)Section 143(3)Section 288ASection 4Section 44ASection 68Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 342/JPR/2024 fu/kZkj.ko"kZ@Assessment Year : 2017-18 Sh. Taiyab Khan cuke The Asstt. Commissioner of 248-249, Neb Housing Board, Vs. Income Tax, Subhash Nagar, Alwar. Alwar. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHPPK1934K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Tarun Mittal (C.A.) jktLo dh…

DCIT CENTRAL CIRCLE-16, NEW DELHI vs. SUBOLI ICE AND COLD STORAGE PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue and cross-objection

ITA 2143/DEL/2023[2018-19]Status: DisposedITAT Delhi08 Feb 2024AY 2018-19

Bench: Shrichalla Nagendra Prasad& Dr. Brr Kumarassessment Year: 2018-19

Section 132Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRICHALLA NAGENDRA PRASAD, JUDICIAL MEMBER& DR. BRR KUMAR, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, Central Circle-16, Vs. Suboli Ice and Cold Storage Pvt. New Delhi Ltd., 6889-6890, KhariBaoli, Sadar Bazar, Delhi-1100 06 PAN :AAOCS5884R (Appellant) (Respondent) Cross-Objection No.100/Del/2023 (In ITA No. 2143/Del/2023 ) Assessment Year: 2018-19 Suboli Ice and Cold Vs. DCIT, Central Circle-16, Storage Pvt. Ltd., 6889- New Delhi 6890, KhariBaoli, Sadar Bazar, Delhi-1100 06 PAN :AAOCS5884R (Appellant) (Respondent) Department by M…

ALMECH ENTERPRISES,MUMBAI vs. ACIT, CC-2(2), MUMBAI

In the result, appeal filed by the Assessee stands allowed

ITA 2110/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Oct 2023AY 2018-19

Bench: Shri N. K. Choudhry, Jm & Shri Gagan Goyal, Jm

For Appellant: Dr. K. Shivaram Ld. Senior AdvocateFor Respondent: Sh. Raghuveer Madanappa, Ld. DR

Section 143(3)Section 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI N. K. CHOUDHRY, JM & SHRI GAGAN GOYAL, JM I.T.A. No. 2110/Mum/2023 Assessment Year: 2018-19) Almech Enterprises ACIT, CC-2(2), Pratishtha Bhavan, 9th Floor, M.K. 113-B, Hubtown Solaris, N.S. Phadake Marg, Near Khokle Flyover, Road, New Marine Lines, , Vs. Mumbai-400020. Andheri (East), Mumbai- 400069. PAN No. AAAFA1594G Appellant) : Respondent) Appellant/Assessee by : Dr. K. Shivaram Ld. Senior Advocate & Sh. Shashi Bekal, Ld. Adv. Revenue/Respondent by : Sh. Raghuveer Madanappa, Ld. DR Date of Hearing : 26.09.2023 Date of Pronouncement : 27.0…