DCIT v. Kalindi Rail Nirman Engineering Ltd.

21 Taxmann.com 24High Court2012#19855 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing DCIT v. Kalindi Rail Nirman Engineering Ltd.

Shri Nilesh Rameshchandra Shah, Ahmedabad vs. The DCIT, Circle-6(1), Ahmedabad

In the result, the appeal filed by the assessee is allowed

ITA 180/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad05 Oct 2021AY 2009-10

Bench: Shri Amarjit Singh & Ms. Madhumita Royshri Nilesh Rameshchandra Shah Vs. Dcit Prop: Shagun Art, 8, Ram Shyam Circle-6(1), Apartment, Nr. L. G. Hospital, Ahmedabad Maninagar, Ahmedabad-380008 [Pan No. Afqps3070R] (Appellant) .. (Respondent) Appellant By : Shri Karan Shah, Ar Respondent By: Shri Purushottam Kumar, Sr. Dr 04/10/2021 Date Of Hearing: Date Of Pronouncement: 05/10/2021 O R D E R

For Appellant: Shri Karan Shah, ARFor Respondent: Shri Purushottam Kumar, Sr. DR

Section 148Section 234ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER Shri Nilesh Rameshchandra Shah Vs. DCIT Prop: Shagun Art, 8, Ram Shyam Circle-6(1), Apartment, Nr. L. G. Hospital, Ahmedabad Maninagar, Ahmedabad-380008 [PAN No. AFQPS3070R] (Appellant) .. (Respondent) Appellant by : Shri Karan Shah, AR Respondent by: Shri Purushottam Kumar, Sr. DR 04/10/2021 Date of Hearing: Date of Pronouncement: 05/10/2021 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed again…

M/S Naresh Katare, Contractor, Gwalior vs. A.C.I.T., Circle-3, Gwalior

In the result, appeals of the assessee is allowed

ITA 53/AGR/2016[2009-10]Status: DisposedITAT Agra09 Nov 2017AY 2009-10

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

For Appellant: Shri Rajendra Sharma, AdvocateFor Respondent: Shri Washim Arshad, Sr. DR

Section 145(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI A.D. JAIN, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA No. 53 /AGR/2016 Assessment Year: 2009-10 M/s Naresh Katare, Vs. Asstt. Commissioner of Contractor, A/o SinghPur Income tax, Circle3, Road, Near Petrol Pump, Gwalior Morar, Gwalior (M.P.) PAN: AAFFN3404N APPELLANT RESPONDENT Assessee by: Shri Rajendra Sharma, Advocate Revenue by: Shri Washim Arshad, Sr. DR Date of hearing: 23/10/2017 Date of Pronouncement: 09/11/2017 ORDER PER, DR. MITHA LAL MEENA, AM: This appeal, by Assessee is directed against the order dated 1…

Seabros Overseas Pvt. Ltd., Ghaziabad vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4646/DEL/2013[2007-08]Status: DisposedITAT Delhi29 Jan 2016AY 2007-08

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 4646/Del/2013 : Asstt. Year : 2007-08 Seabros Overseas Pvt. Ltd., Vs Income Tax Officer, 606, Coral Heights, Sector-7, Ward-8(1), Vaishali, Ghaziabad-201010 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaacs4189H Assessee By : Sh. Jitendra Garg, Adv. Revenue By : Smt. Anima Barnwal, Sr. Dr Date Of Hearing : 27.11.2015 Date Of Pronouncement : 29.01.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. Jitendra Garg, AdvFor Respondent: Smt. Anima Barnwal, Sr. DR

Section 143(1)Section 144Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. Kuldip Singh, JM ITA No. 4646/Del/2013 : Asstt. Year : 2007-08 Seabros Overseas Pvt. Ltd., Vs Income Tax Officer, 606, Coral Heights, Sector-7, Ward-8(1), Vaishali, Ghaziabad-201010 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACS4189H Assessee by : Sh. Jitendra Garg, Adv. Revenue by : Smt. Anima Barnwal, Sr. DR Date of Hearing : 27.11.2015 Date of Pronouncement : 29.01.2016 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 13.06.2013 of ld. CIT(A)-XI, New Delhi. 2. Th…

Inderprastha Construction Co., Ghaziabad vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6562/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Jan 2016AY 2009-10

Bench: Shri J. Sudhakar Reddy & Shri Kuldip Singhay: 2009-10

For Appellant: Sh. Akhilesh Kumar, AdvFor Respondent: Sh. R.S.Negi, Sr.D.R

Section 271Section 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER AY: 2009-10 Indraprastha Construction Co. vs. ACIT, Circle 38(1) C/o Akhilesh Kumar, Adv. New Delhi Chamber no. 206-07, Ansal Satyam, RDC Raj Nagar Ghaziabad PAN: AABF 15429 G (Appellant) (Respondent) Appellant by : Sh. Akhilesh Kumar, Adv. Respondent by : Sh. R.S.Negi, Sr.D.R. ORDER PER J. SUDHAKAR REDDY, ACCOUNTANT MEMBER This is an appeal filed by the assessee directed against the order of the Ld.Commissioner of Income Tax (Appeals)-XXVIII, New Delh…