Council of Institute of Chartered Accountants of India v. Mukesh R. Shah

134 Taxmann 265High Court2004#22422 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 359,850 Indian tax judgments — from 2022 to 2022.

Judgments citing Council of Institute of Chartered Accountants of India v. Mukesh R. Shah

The DCIT, Central Circle-2, Surat vs. M/S. M.D. Infra Developers, Surat

In the result, Assessee’s appeal, in ITA No

ITA 3094/AHD/2016[2013-14]Status: DisposedITAT Surat06 May 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.3058 To 3059/Ahd/2016 & आयकरअपीलसं./Ita No.3085/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2011-12 To 2012-13 & 2013-14) (Physical Court Hearing) M/S. M. D. Infra Developers, Vs. The Dcit, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3093 To 3094/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2012-13 To 2013-14) (Physical Court Hearing) The Dcit, Central Circle-2, Vs. M/S. M. D. Infra Developers, Surat. 128, Mamta Park Society, Kapodra, Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) Assessee By Shri Mitish S. Modi, C.A & Shri Akshay Modi, Ca Shri H. P. Meena, Cit(Dr) Respondent By Date Of Hearing 25/03/2022 Date Of Pronouncement 06/05/2022 आदेश / O R D E R Per Bench: Captioned Five Appeals Filed By The Assessee & Revenue, Pertaining To Assessment Years (Ay) 2011-12, 2012-13 & 2013-14 Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-4, Surat [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 144 R.W.S 153A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 144Section 40A(3)Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA Nos.3058 to 3059/AHD/2016 & आयकरअपीलसं./ITA No.3085/AHD/2016 ("नधा"रणवष" / Assessment Years: (2011-12 to 2012-13 & 2013-14) (Physical Court Hearing) M/s. M. D. Infra Developers, Vs. The DCIT, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AASFM7357A (Assessee) (Respondent) आयकरअपीलसं./ITA Nos.3093 to 3094/AHD/2016 ("नधा"रणवष" / Assessment Years: (2012-13 to 2013-14) (Physical Court Hearing) The DCIT, Central Circle-2, Vs. M…

M/S. M.D.Infra Developers, Surat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Surat

In the result, Assessee’s appeal, in ITA No

ITA 3085/AHD/2016[2013-14]Status: DisposedITAT Surat06 May 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.3058 To 3059/Ahd/2016 & आयकरअपीलसं./Ita No.3085/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2011-12 To 2012-13 & 2013-14) (Physical Court Hearing) M/S. M. D. Infra Developers, Vs. The Dcit, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3093 To 3094/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2012-13 To 2013-14) (Physical Court Hearing) The Dcit, Central Circle-2, Vs. M/S. M. D. Infra Developers, Surat. 128, Mamta Park Society, Kapodra, Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) Assessee By Shri Mitish S. Modi, C.A & Shri Akshay Modi, Ca Shri H. P. Meena, Cit(Dr) Respondent By Date Of Hearing 25/03/2022 Date Of Pronouncement 06/05/2022 आदेश / O R D E R Per Bench: Captioned Five Appeals Filed By The Assessee & Revenue, Pertaining To Assessment Years (Ay) 2011-12, 2012-13 & 2013-14 Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-4, Surat [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 144 R.W.S 153A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 144Section 40A(3)Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA Nos.3058 to 3059/AHD/2016 & आयकरअपीलसं./ITA No.3085/AHD/2016 ("नधा"रणवष" / Assessment Years: (2011-12 to 2012-13 & 2013-14) (Physical Court Hearing) M/s. M. D. Infra Developers, Vs. The DCIT, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AASFM7357A (Assessee) (Respondent) आयकरअपीलसं./ITA Nos.3093 to 3094/AHD/2016 ("नधा"रणवष" / Assessment Years: (2012-13 to 2013-14) (Physical Court Hearing) The DCIT, Central Circle-2, Vs. M…

M/S. M.D.Infra Developers, Surat vs. The Deputy Commissioner of Income Tax, Central Circle-2, Surat

In the result, Assessee’s appeal, in ITA No

ITA 3059/AHD/2016[2012-13]Status: DisposedITAT Surat06 May 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.3058 To 3059/Ahd/2016 & आयकरअपीलसं./Ita No.3085/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2011-12 To 2012-13 & 2013-14) (Physical Court Hearing) M/S. M. D. Infra Developers, Vs. The Dcit, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3093 To 3094/Ahd/2016 ("नधा"रणवष" / Assessment Years: (2012-13 To 2013-14) (Physical Court Hearing) The Dcit, Central Circle-2, Vs. M/S. M. D. Infra Developers, Surat. 128, Mamta Park Society, Kapodra, Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aasfm7357A (Assessee) (Respondent) Assessee By Shri Mitish S. Modi, C.A & Shri Akshay Modi, Ca Shri H. P. Meena, Cit(Dr) Respondent By Date Of Hearing 25/03/2022 Date Of Pronouncement 06/05/2022 आदेश / O R D E R Per Bench: Captioned Five Appeals Filed By The Assessee & Revenue, Pertaining To Assessment Years (Ay) 2011-12, 2012-13 & 2013-14 Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-4, Surat [In Short “The Ld. Cit(A)”], Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 144 R.W.S 153A Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

Section 144Section 40A(3)Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA Nos.3058 to 3059/AHD/2016 & आयकरअपीलसं./ITA No.3085/AHD/2016 ("नधा"रणवष" / Assessment Years: (2011-12 to 2012-13 & 2013-14) (Physical Court Hearing) M/s. M. D. Infra Developers, Vs. The DCIT, Central Circle-2, 128, Mamta Park Society, Kapodra, Surat. Varachha Road, Surat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AASFM7357A (Assessee) (Respondent) आयकरअपीलसं./ITA Nos.3093 to 3094/AHD/2016 ("नधा"रणवष" / Assessment Years: (2012-13 to 2013-14) (Physical Court Hearing) The DCIT, Central Circle-2, Vs. M…

Council of Institute of Chartered Accountants of India v. Mukesh R. Shah (134 Taxmann 265) — Cited in 3 Judgments | BharatTax