Dr. Y.D. Singh B.R.D. Medical College v. Deputy Commissioner of Jncome-tax

20 Taxmann.com 174High Court2012#19738 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2021 to 2024.

Judgments citing Dr. Y.D. Singh B.R.D. Medical College v. Deputy Commissioner of Jncome-tax

M/S Alliance Builders & Contractors Ltd., Kanpur vs. Astt. Commissioner of Income Tax, Kanpur

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

ITA 126/LKW/2016[2011-12]Status: DisposedITAT Lucknow05 Dec 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraassessment Year: 2011-12 M/S. Alliance Builders & Asst.Commissioner Of V. Contractors Ltd Income Tax, Central Circle-2 C/O 24/4, The Mall, Kanpur. Laxmi Niwas, 10/503, Allen Ganj, Kanpur. Pan:Aaeca8217A (Appellant) (Respondent) Appellant By: Shri Shubham Rastogi, C.A. Respondent By: Shri Sunil Kumar Rajwanshi, Addl. Cit(Dr) Date Of Hearing: 28 11 2024 O R D E R

For Appellant: Shri Shubham Rastogi, C.AFor Respondent: Shri Sunil Kumar Rajwanshi, Addl

Section 115JSection 142Section 142(1)Section 143(3)Section 40aSection 80I

…xtension of time to complete the audit Work by 31.07.2014. Copy of Order sheet entry, the same is at page 21-23 of the Paper book Page 9 of 33 (v) Reliance is placed on Dr. Y.D. Singh B.R.D. Medical College vs. Deputy Commissioner of Jncome-tax, reported in 20 Taxmann.com 174. Copy of Order is at page _65 - 75_ of the paper book vi Thus the extension is invalid and the subsequent assessment made on the basis of invalid extension is liable to be quashed.” 6.1 Further, the relevant portion from written submission (referred to in foregoing paragraph no. 2) is reproduced as under: - “2 Submission on Ground No.1, T…

Shri Sanjeev Patni, Indore vs. Assistant Commissioner of Income Tax-3(1), Indore

In the result appeal of the assessee is allowed

ITA 62/IND/2018[2009-10]Status: DisposedITAT Indore01 Sept 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2009-10 Sanjeev Patni Indore Pan:Aftpp6237Q : Appellant

Section 10Section 139Section 143Section 144Section 147Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2009-10 Sanjeev Patni Indore PAN:AFTPP6237Q : Appellant V/s ACIT- 3(1) Indore : Respondent ITANo.189/Ind/2018 Assessment Year: 20109-10 ACIT- 3(1) Indore : Appellant V/s Sanjeev Patni Indore PAN:AFTPP6237Q : Respondent Revenue by Shri Rajib Jain, CIT-DR Respondent by Shri Ashish Goyal & N.D. Patwa, ARs Date of Hearing 08.06.2021 Date of Pronouncement 01.09.2021 O R D E R Sanjeev Patni PER…

Deputy Commissioner of Income Tax-3 (1), Indore vs. Shri Sanjeev Patni, Indore

In the result appeal of the assessee is allowed

ITA 189/IND/2018[2009-10]Status: DisposedITAT Indore01 Sept 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2009-10 Sanjeev Patni Indore Pan:Aftpp6237Q : Appellant

Section 10Section 139Section 143Section 144Section 147Section 69

Swastik Coal Corporation (India) Ltd., Indore vs. The Addl. CIT Range-5, Indore

In the result appeal of the assessee is allowed

ITA 477/IND/2013[2008-09]Status: DisposedITAT Indore20 May 2021AY 2008-09

Bench: Hon’Ble Madhumita Royassessment Year 2005-06

Section 143Section 143(2)Section 143(3)Section 282Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND BEFORE HON’BLE MADHUMITA ROY, JUDICIAL MEMBER Assessment Year 2005-06 M/s. Swastik Coal Corporation Pvt. Ltd, 21/3, Swastik House, Ratlam Kothi, Indore : Appellant PAN : AABCJ3196N V/s ACIT- Range-5, Indore : Respondent Revenue by Shri Harshit Bari, Sr.DR Assessee by Shri Girish Agrawal, Shri Vijay Bansal & Miss Nisha Lahoti, ARs Date of Hearing 05.04.2021 Date of Pronouncement 20.05.2021 O R D E R PER MADHUMITA ROY, J.M The instant appeal filed by the assessee is di…