Dhanvarsha Builders & Developers P. Ltd. v. DCIT

166 Taxmann 371High Court2008#12259 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Judgments citing Dhanvarsha Builders & Developers P. Ltd. v. DCIT

Assistant Commissioner of Income Tax, Central Circle, Mysuru vs. Kudlur Ramaswamy Sathyanarayana, Mysuru

In the result, the appeal by the Revenue is partly allowed for

ITA 1130/BANG/2024[2014-15]Status: DisposedITAT Bangalore29 Nov 2024AY 2014-15

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey**

Section 132Section 139(1)Section 153A

…# **IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH : BANGALORE** ## **BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER** | ITA No.1130/Bang/2024 | | | | | |-----------------------|---|---------|--|--| | Assessment Year | : | 2014-15 | | | | ACIT, | Vs. | Kudlur Ramaswamy Sathyanarayana, | | |-----------------|-----|--------------------------------------|--| | Central Circle, | | 30, Muda Complex, Opp Sub | | | Mysuru. | | Registrar Office, Ramakrishna Nagar, | | | | | Mysuru, Karnataka – 5…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1284/PUN/2016[2009-10]Status: DisposedITAT Pune19 Sept 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1283/PUN/2016[2008-09]Status: DisposedITAT Pune19 Sept 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1282/PUN/2016[2007-08]Status: DisposedITAT Pune19 Sept 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1281/PUN/2016[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Ghatge Patil Industries Ltd vs. Deputy Commissioner of Income-Tax

In the result, all the 3 appeals of the assessee are allowed

ITA 1072/PUN/2016[2008-09]Status: DisposedITAT Pune19 Sept 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Ghatge Patil Industries Ltd vs. Deputy Commissioner of Income-Tax

In the result, all the 3 appeals of the assessee are allowed

ITA 1071/PUN/2016[2007-08]Status: DisposedITAT Pune19 Sept 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Ghatge Patil Industries Ltd vs. Deputy Commissioner of Income-Tax

In the result, all the 3 appeals of the assessee are allowed

ITA 1070/PUN/2016[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…in law – a. Pullangode Rubber Produce Co. Ltd. v. State of Kerala & other [91 ITR 18 (SC)] b. Kailashben Manharlal Chokshi v. CIT [328 ITR 411(Guj H.C.)] c. Dhanvarsha Builders & Developers P. Ltd. v. DCIT [102 ITD 375 (Pune Trib)] d. CIT v. Ashok Kumar Soni [166 Taxmann 371 (Raj H.C.)] e. M. Narayanan & Bros v. ACIT [339 ITR 192 Mad H.C.)] f. ACIT v. Janak Raj Chauhan [102 TTJ 316 (Asr Trib)] g. Maheshwari Industries v. ACIT [81 TTJ 914 (Jodh Trib)] h. Jyotibhaichand Bhaichand Saraf & Sons P. Ltd. V. DCIT [139 ITD 10 (Pune Trib.)] i. M/s. Avishkar Infrastructure Pvt. Ltd. V. DCIT [7165/Mum./2011] 7. In view of…

Dhanvarsha Builders & Developers P. Ltd. v. DCIT (166 Taxmann 371) — Cited in 8 Judgments | BharatTax