Crossings Infrastructure Pvt. Ltd. v. CIT & Anr.

222 Taxmann 26High Court2014#20025 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing Crossings Infrastructure Pvt. Ltd. v. CIT & Anr.

SHRI SURENDRA SINGH BHATIA,INDORE vs. THE JCIT-3, INDORE

In the result, assessee’s appeal is allowed

ITA 252/IND/2017[2008-09]Status: DisposedITAT Indore24 Nov 2022AY 2008-09

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri Sumit Nema, Sr. Advocate with Shri Gagan TiwariFor Respondent: 28.09.2022
Section 132Section 132(4)Section 143Section 143(1)Section 271ASection 271DSection 274Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No.252/Ind/2017 (Assessment Year: 2008-09) Shri Surendra Singh Bhatia Vs. JCIT 8/5, Manoramaganj, BCC Range- 3, Aaykar Bhawan, House, Navratan Bagh Main CGO Complex, Road, Indore Indore (M.P.) PAN No. ABHPB5246R (Appellant) .. (Respondent) Appellant by : Shri Sumit Nema, Sr. Advocate with Shri Gagan Tiwari, Advocate Ms. Simran Bhullar, CIT.D.R. Respondent by : 28.09.2022 Date of Hearing Date of Pronouncement 24 .11.2022 O R D E R PER Ms. MADHUMITA ROY…

ACIT, KARNAL vs. M/S. KUNDAN RICE MILLS LTD., PANIPAT

In the result, the appeal filed by the Revenue in ITA No

ITA 2572/DEL/2015[2011-12]Status: DisposedITAT Delhi08 Jan 2020AY 2011-12

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya[Assessment Year: 2011-12]

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Ved Prakash Mishra, Sr. DR
Section 132(4)Section 271A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER [Assessment Year: 2011-12] A.C.I.T Vs. M/s Kundan Rice Mills Ltd Central Circle E – 4, Industrial Area, Karnal Panipat PAN: AAACK 7098 P [Appellant] [Respondent] Date of Hearing : 08.01.2020 Date of Pronouncement : 08.01.2020 Assessee by : Shri Ashwani Kumar, CA Shri Rohit Jain, Adv Shri Deepesh Jain, CA Ms. Meenal Goyal, CA Revenue by : Shri Ved Prakash Mishra, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the Revenue is pref…

DCIT, FARIDABAD vs. SH. VIKAS AGGARWAL, GURGAON

In the result, appeals of the revenue is dismissed

ITA 1099/DEL/2015[2011-12]Status: DisposedITAT Delhi06 Feb 2019AY 2011-12

Bench: Shri K.Narasimha Chary & Shri O.P. Meena

Section 132Section 132(1)Section 142Section 153BSection 2Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL ( DELHI BENCH: ‘I)’ NEW DELHI BEFORE SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA No. 1099 /Del/2015 Assessment Year: 2011-12 DOT, Central Circle-02 vs Vikas Aggarwal, Faridabad 26-P, Sector-33, Gurgaon PAN AAIIPA0815G Assessee by Shri Ved Jain, Adv Shri Ashish Goyel, CA Revenue by Smt. Naina Soin Kapil, Sr. DR Date of Hearing 06.02.2019 Date of Pronouncement 6.02.2019 ORDER PER K.NARASIMHA CHARY: Challenging the orders dated 29/12/2014 in appeal number 46/CIT(A)(C)/GGN/2013-14 on the file of the learned Commissioner of Income Ta…

THE ACIT, 3(1), INDORE vs. M/S. KALANI INDUSTRIES PVT. LTD., INDORE

In the result, the appeal of the Revenue is dismissed

ITA 741/IND/2014[2008-09]Status: DisposedITAT Indore17 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 132(4)Section 153ASection 271(1)Section 271(1)(c)Section 271A

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT-3(1) M/s. Kalani Industries Pvt. Indore Ltd. बनाम/ 725, Indralok Colony, Indore Vs. (Revenue) (Respondent) P.A. No.ABMPK6861C Appellant by Shri Lal Chand & Shri Rajiv Jain, DRs Respondent by Shri M. Sachdeva & Avinash Gaur Advs. Date of Hearing: 11.07.2018 Date of Pronouncement: 17.08.2018 आदेश / O R D E R PER KUL BHARAT, J.M: This is an appeal filed by the Revenue against the order of CIT(A)-I, Indor…

Crossings Infrastructure Pvt. Ltd. v. CIT & Anr. (222 Taxmann 26) — Cited in 4 Judgments | BharatTax