DCIT v. Pioneer Marble & Interior

19 Taxmann 391Reported decision#23306 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2017 to 2017.

Judgments citing DCIT v. Pioneer Marble & Interior

DCIT, CC-4(4), Kolkata vs. Sri Pawan Kumar Khaitan, Kolkata

In the result, all the appeals of the revenue are dismissed

ITA 1056/KOL/2015[2012-2013]Status: DisposedITAT Kolkata18 Oct 2017AY 2012-2013

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 132Section 132(4)Section 139Section 142(1)Section 156Section 271Section 271A

…Ravi Kumar Khaitan., AY, 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1054/Kol/2015 Assessment Year: 2012-13 Deputy Commissioner of Income-tax, Vs. Shri Ravi Kumar Khaitan Central Circle-4(4), Kolkata (PAN: AGBPK2281N) Flat-1C, 4, Ho-Chi-Minh Sarani, Kolkata-700 071. Appellant Respondent & I.T.A. No. 1055/Kol/2015 Assessment Year: 2012-13 Deputy Commissioner of Income-tax, Vs. Shri Pradeep Kumar Khaitan Central Circle-4…

DCIT, CC-4(4), Kolkata vs. Sri Pradeep Kumar Khaitan, Kolkata

In the result, all the appeals of the revenue are dismissed

ITA 1055/KOL/2015[2012-2013]Status: DisposedITAT Kolkata18 Oct 2017AY 2012-2013

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 132Section 132(4)Section 139Section 142(1)Section 156Section 271Section 271A

…Ravi Kumar Khaitan., AY, 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1054/Kol/2015 Assessment Year: 2012-13 Deputy Commissioner of Income-tax, Vs. Shri Ravi Kumar Khaitan Central Circle-4(4), Kolkata (PAN: AGBPK2281N) Flat-1C, 4, Ho-Chi-Minh Sarani, Kolkata-700 071. Appellant Respondent & I.T.A. No. 1055/Kol/2015 Assessment Year: 2012-13 Deputy Commissioner of Income-tax, Vs. Shri Pradeep Kumar Khaitan Central Circle-4…

DCIT, CC-4(4), Kolkata vs. Sri Ravi Kumar Khaitan, Kolkata

In the result, all the appeals of the revenue are dismissed

ITA 1054/KOL/2015[2012-2013]Status: DisposedITAT Kolkata18 Oct 2017AY 2012-2013

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 132Section 132(4)Section 139Section 142(1)Section 156Section 271Section 271A

…Ravi Kumar Khaitan., AY, 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1054/Kol/2015 Assessment Year: 2012-13 Deputy Commissioner of Income-tax, Vs. Shri Ravi Kumar Khaitan Central Circle-4(4), Kolkata (PAN: AGBPK2281N) Flat-1C, 4, Ho-Chi-Minh Sarani, Kolkata-700 071. Appellant Respondent & I.T.A. No. 1055/Kol/2015 Assessment Year: 2012-13 Deputy Commissioner of Income-tax, Vs. Shri Pradeep Kumar Khaitan Central Circle-4…

DCIT v. Pioneer Marble & Interior (19 Taxmann 391) — Cited in 3 Judgments | BharatTax