Deputy Commissioner of Income Tax v. Baljit Securities Pvt. Ltd.

55 Taxmann.com 191Reported decision2015#25249 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 360,851 Indian tax judgments — from 2018 to 2019.

Judgments citing Deputy Commissioner of Income Tax v. Baljit Securities Pvt. Ltd.

M/S K Mohan & Co.(Exports)P Ltd, Bangalore vs. Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is allowed for

ITA 1197/BANG/2014[2009-10]Status: DisposedITAT Bangalore31 Jan 2019AY 2009-10

Bench: Shri Chandra Poojari & Shri Pavan Kumar Gadalem/S. K.Mohan & Co. (Exports) Pvt. Ltd. B-162/5, Begur Road, Bommanahalli, Bengaluru. … Appellant Pan: Aaacl9811H

For Appellant: Shri Suresh Muthukrishnan, CAFor Respondent: Shri C.H.Sundar Rao, CIT(DR)
Section 10BSection 143(1)Section 143(2)Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. K.Mohan & Co. (Exports) Pvt. Ltd. B-162/5, Begur Road, Bommanahalli, Bengaluru. … Appellant PAN: AAACL9811H Vs. Commissioner of Income-tax, Bengaluru-1, Bengaluru. … Respondent Appellant by : Shri Suresh Muthukrishnan, CA. Respondent by : Shri C.H.Sundar Rao, CIT(DR) Date of hearing : 28/01/2019 Date of pronouncement: 31/01/2019 O R D E R Per PAVAN KUMAR GADALE, JM : The assessee has filed the appeal against the order of the Commissioner of Income-tax…

Punjab & Sind Bank, New Delhi vs. DCIT, New Delhi

The appeal are allowed for statistical purposes

ITA 1249/DEL/2015[2012-13]Status: DisposedITAT Delhi12 Jun 2018AY 2012-13

Bench: Sh. Amit Shukla & Sh. O.P. Kant

Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos.1248 & 1249/Del/2015 Assessment Years: 2011-12 & 2012-13 Punjab & Sind Bank, Vs. DCIT, HO. Accounts & Audit Circle-14(1), New Delhi Department, First Floor, 21, Rajinder Place, New Delhi PAN :AAACP1206G (Appellant) (Respondent) Assessee by Sh. Vivek Gupta, CA Department by Ms. Paramita Tripathi, CIT(DR) Date of hearing 22.05.2018 Date of pronouncement 12.06.2018 ORDER PER O.P. KANT, A.M.: These two appeals by the assessee are directed against two separate orders, b…

Punjab & Sind Bank, New Delhi vs. DCIT, New Delhi

The appeal are allowed for statistical purposes

ITA 1248/DEL/2015[2011-12]Status: DisposedITAT Delhi12 Jun 2018AY 2011-12

Bench: Sh. Amit Shukla & Sh. O.P. Kant

Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos.1248 & 1249/Del/2015 Assessment Years: 2011-12 & 2012-13 Punjab & Sind Bank, Vs. DCIT, HO. Accounts & Audit Circle-14(1), New Delhi Department, First Floor, 21, Rajinder Place, New Delhi PAN :AAACP1206G (Appellant) (Respondent) Assessee by Sh. Vivek Gupta, CA Department by Ms. Paramita Tripathi, CIT(DR) Date of hearing 22.05.2018 Date of pronouncement 12.06.2018 ORDER PER O.P. KANT, A.M.: These two appeals by the assessee are directed against two separate orders, b…

Deputy Commissioner of Income Tax v. Baljit Securities Pvt. Ltd. (55 Taxmann.com 191) — Cited in 3 Judgments | BharatTax