DCIT v. Sunthanther Assumtha

51 ITR (Trib) 154Income Tax Appellate Tribunal2016#21015 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 362,824 Indian tax judgments — from 2017 to 2017.

Judgments citing DCIT v. Sunthanther Assumtha

ACIT, Chatrapatti vs. M/S. Chakiat Agencies Pvt. Ltd., Chennai

In the result, the appeals filed by the assessee are allowed and appeals filed by the Revenue are partly allowed for statistical purposes

ITA 3042/CHNY/2016[2013-14]Status: DisposedITAT Chennai27 Sept 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Shri Avijit Rakshit, JCIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14 M/s Chakiat Agencies Pvt. Ltd., The Deputy Commissioner of No.40, Rajaji Salai, v. Income Tax / Income Tax Officer, Chennai - 600 001. Corporate Circle – 1(2) / (3), Chennai. PAN : AABCC 6281 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3041 & 3042/Mds/20…

ACIT, Chatrapatti vs. M/S. Chakiat Agencies Pvt. Ltd., Chennai

In the result, the appeals filed by the assessee are allowed and appeals filed by the Revenue are partly allowed for statistical purposes

ITA 3041/CHNY/2016[2012-13]Status: DisposedITAT Chennai27 Sept 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Shri Avijit Rakshit, JCIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14 M/s Chakiat Agencies Pvt. Ltd., The Deputy Commissioner of No.40, Rajaji Salai, v. Income Tax / Income Tax Officer, Chennai - 600 001. Corporate Circle – 1(2) / (3), Chennai. PAN : AABCC 6281 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3041 & 3042/Mds/20…

M/S. Chakiat Agencies Pvt. Ltd., Chennai vs. ITO, Chennai

In the result, the appeals filed by the assessee are allowed and appeals filed by the Revenue are partly allowed for statistical purposes

ITA 2982/CHNY/2016[2013-14]Status: DisposedITAT Chennai27 Sept 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Shri Avijit Rakshit, JCIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14 M/s Chakiat Agencies Pvt. Ltd., The Deputy Commissioner of No.40, Rajaji Salai, v. Income Tax / Income Tax Officer, Chennai - 600 001. Corporate Circle – 1(2) / (3), Chennai. PAN : AABCC 6281 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3041 & 3042/Mds/20…

M/S. Chakiat Agencies Pvt. Ltd., Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee are allowed and appeals filed by the Revenue are partly allowed for statistical purposes

ITA 2981/CHNY/2016[2012-13]Status: DisposedITAT Chennai27 Sept 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Shri Avijit Rakshit, JCIT

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2981 & 2982/Mds/2016 "नधा"रण वष" / Assessment Years : 2012-13 & 2013-14 M/s Chakiat Agencies Pvt. Ltd., The Deputy Commissioner of No.40, Rajaji Salai, v. Income Tax / Income Tax Officer, Chennai - 600 001. Corporate Circle – 1(2) / (3), Chennai. PAN : AABCC 6281 F (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3041 & 3042/Mds/20…

DCIT v. Sunthanther Assumtha (51 ITR (Trib) 154) — Cited in 4 Judgments | BharatTax