Commissioner of Income-tax, Madurai v. J. Chelladurai

17 Taxmann.com 73High Court2012#15070 most cited
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Judgments citing Commissioner of Income-tax, Madurai v. J. Chelladurai

M/A Adinath Jain Trust, Chennai vs. ITO, Exemptions Ward-2, Chennai

In the result, appeals filed by the assessee for both the

ITA 85/CHNY/2022[2017-18]Status: DisposedITAT Chennai14 Sept 2022AY 2017-18

Bench: Shri G.Manjunathaआयकरअपीलसं./I.T.A.No.84 & 85/Chny/2022 ("नधा"रणवष" / Assessment Years:2016-17 & 2017-18) Vs The Income Tax Officer, M/S.Adinath Jain Trust Exemptions Ward-2, 21, V.V.Koil Street, Choolai, Chennai. Chennai-600 112. Pan: Aaata 6919J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. N.Sanjay Gandhi, Addl.CIT
Section 11Section 12ASection 13(1)Section 13(1)(d)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.84 & 85/Chny/2022 ("नधा"रणवष" / Assessment Years:2016-17 & 2017-18) Vs The Income Tax Officer, M/s.Adinath Jain Trust Exemptions Ward-2, 21, V.V.Koil Street, Choolai, Chennai. Chennai-600 112. PAN: AAATA 6919J (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. D.Anand, Advocate अपीलाथ"क"ओरसे/ Appellant by : Mr. N.Sanjay Gandhi, Addl.CIT ""यथ"क"ओरसे/Respondent by 14.09.2022 सुनवाईक"तार!ख/Date of hearing : 14 .09.2022 : घोषणा…

M/S Adinath Jain Trust, Chennai vs. ITO Exemptions, Ward-2, Chennai

In the result, appeals filed by the assessee for both the

ITA 84/CHNY/2022[2016-17]Status: DisposedITAT Chennai14 Sept 2022AY 2016-17

Bench: Shri G.Manjunathaआयकरअपीलसं./I.T.A.No.84 & 85/Chny/2022 ("नधा"रणवष" / Assessment Years:2016-17 & 2017-18) Vs The Income Tax Officer, M/S.Adinath Jain Trust Exemptions Ward-2, 21, V.V.Koil Street, Choolai, Chennai. Chennai-600 112. Pan: Aaata 6919J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. N.Sanjay Gandhi, Addl.CIT
Section 11Section 12ASection 13(1)Section 13(1)(d)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.84 & 85/Chny/2022 ("नधा"रणवष" / Assessment Years:2016-17 & 2017-18) Vs The Income Tax Officer, M/s.Adinath Jain Trust Exemptions Ward-2, 21, V.V.Koil Street, Choolai, Chennai. Chennai-600 112. PAN: AAATA 6919J (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. D.Anand, Advocate अपीलाथ"क"ओरसे/ Appellant by : Mr. N.Sanjay Gandhi, Addl.CIT ""यथ"क"ओरसे/Respondent by 14.09.2022 सुनवाईक"तार!ख/Date of hearing : 14 .09.2022 : घोषणा…

Asst CIT 18(1), Mumbai vs. Anand Keshav Shejwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5516/MUM/2015[2012-13]Status: DisposedITAT Mumbai12 Aug 2022AY 2012-13

Bench: Shri G.S. Pannu & Shri Vikas Awasthy: A.Y : 2012-13 Asst. Commissioner Of Income Vs. Anand Keshav Shejwal Tax-18(1), Mumbai. (Appellant) 33/35, Ground Floor, Matru Vatsalya, 2Nd Fofal Wadi, Bhuleshwar, Mumbai 400 002. Pan : Aaatc7307E (Respondent)

For Appellant: Shri Mehul JainFor Respondent: Shri Vipul Joshi
Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI VIKAS AWASTHY, JUDICIAL MEMBER : A.Y : 2012-13 Asst. Commissioner of Income Vs. Anand Keshav Shejwal Tax-18(1), Mumbai. (Appellant) 33/35, Ground floor, Matru Vatsalya, 2nd Fofal Wadi, Bhuleshwar, Mumbai 400 002. PAN : AAATC7307E (Respondent) Appellant by : Shri Mehul Jain Respondent by : Shri Vipul Joshi Date of Hearing : 17/06/2022 Date of Pronouncement : 12/08/2022 O R D E R This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-29, Mumbai (in short ‘the CIT(A)’…

DCIT, New Delhi vs. M/S Dlf Ltd., New Delhi

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 4342/DEL/2012[2007-08]Status: DisposedITAT Delhi01 Nov 2017AY 2007-08

Bench: Shri B.P. Jain & Shri K.N. Chary.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Ms. Renu Amitabh, CIT-DR
Section 142Section 143(3)Section 14ASection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER. ITA No. 3846/DEL/2012 [A.Y. 2007-08] DLF Limited Vs. The Additional C.I.T DLF Centre (9th Floor) Range - 10 Sansad Marg, New Delhi New Delhi PAN : AAACD 3494 N ITA No. 4342/DEL/2012 [A.Y. 2007-08] The Additional C.I.T Vs. DLF Limited DLF Centre (9th Floor) Range – 10 New Delhi Sansad Marg, New Delhi PAN : AAACD 3494 N [Appellant] [Respondent] Date of Hearing : 03.08.2017 Date of Pronouncement : 01.11.2017 Assessee by : Shri R.S. Singhvi, CA Revenue by : Ms. Re…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3846/DEL/2012[2007-08]Status: DisposedITAT Delhi01 Nov 2017AY 2007-08

Bench: Shri B.P. Jain & Shri K.N. Chary.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Ms. Renu Amitabh, CIT-DR
Section 142Section 143(3)Section 14ASection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER. ITA No. 3846/DEL/2012 [A.Y. 2007-08] DLF Limited Vs. The Additional C.I.T DLF Centre (9th Floor) Range - 10 Sansad Marg, New Delhi New Delhi PAN : AAACD 3494 N ITA No. 4342/DEL/2012 [A.Y. 2007-08] The Additional C.I.T Vs. DLF Limited DLF Centre (9th Floor) Range – 10 New Delhi Sansad Marg, New Delhi PAN : AAACD 3494 N [Appellant] [Respondent] Date of Hearing : 03.08.2017 Date of Pronouncement : 01.11.2017 Assessee by : Shri R.S. Singhvi, CA Revenue by : Ms. Re…

M/S. Sadani Trading Company, Kolkata vs. Income Tax Officer, Ward-36(3), Kolkata

In the result, the appeal by the Assessee is allowed

ITA 2653/KOL/2013[2008-2009]Status: DisposedITAT Kolkata03 Feb 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No. 2653/Kol/2013 Assessment Year : 2008-09 M/S. Sadani Trading Company -Vs.- I.T.O., Ward-36(3), Kolkata Kolkata [Pan : Aakfs9991G) (Appellant) (Respondent) For The Appellant : Miss Karishma Jaiswal, Ca For The Respondent : David Z. Chawngthu, Addl.Cit

For Appellant: Miss Karishma Jaiswal, CAFor Respondent: David Z. Chawngthu, Addl.CIT
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM ] I.T.A No. 2653/Kol/2013 Assessment Year : 2008-09 M/s. Sadani Trading Company -vs.- I.T.O., Ward-36(3), Kolkata Kolkata [PAN : AAKFS9991G) (Appellant) (Respondent) For the Appellant : Miss Karishma Jaiswal, CA For the Respondent : David Z. Chawngthu, Addl.CIT Date of Hearing : 14.01.2016. Date of Pronouncement : 03.02.2016. ORDER This is an appeal by the Assessee against the order dated 2.8.2013 of CIT(A)- XX, Kolkata, relating to AY 2008-09. 2. Grounds No.1 and 2 raised by the Assessee read as follows: “1. a…

Commissioner of Income-tax, Madurai v. J. Chelladurai (17 Taxmann.com 73) — Cited in 6 Judgments | BharatTax