Durgaprasad v. CIT, Nagpur, IT. Reference No. 153 of

65 Taxmann.com 293High Court2016#21324 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing Durgaprasad v. CIT, Nagpur, IT. Reference No. 153 of

DCIT CEN CIR 8(4), MUMBAI vs. SAVITA OIL TECHNOLOGIES LTD, MUMBAI

In the result, the Revenue appeal is dismissed and the assessee Cross Objection is allowed

ITA 2323/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Sept 2022AY 2008-09

Bench: Shri Pavankumargadale,Judicialmember & Shri Amarjit Singhdeputy Commissioner Vs. M/S. Savita Oil Of Income Tax-Cc-8(4) Technologies Ltd. 6Th Floor, Room No. 66-67, 658, Aayakarbhavan, Narimanbhawan, M.K. Road, Nariman Point, Mumbai- 400 020 Mumbai- 400 021 Pan No.Aaacs7934A Appellant Respondent

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 24Section 271Section 271(1)Section 275Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, “G” BENCH MUMBAI BEFORE SHRI PAVANKUMARGADALE,JUDICIALMEMBER AND SHRI AMARJIT SINGH ACCOUNTANT MEMBER Deputy Commissioner Vs. M/s. Savita Oil of Income Tax-CC-8(4) Technologies Ltd. 6th Floor, Room No. 66-67, 658, AayakarBhavan, NarimanBhawan, M.K. Road, Nariman Point, Mumbai- 400 020 Mumbai- 400 021 Pan No.AAACS7934A Appellant Respondent C.O. No.252/MUM/2018 (Arising out of ITA No. 2323/MUM/2017) (A.Y.-2008-09) M/s. Savita Oil Vs. Deputy Commissioner Technologies Ltd. of Income Tax-CC-8(4) 66- 6th Floor, Room No. 658, 67,NarimanBhawan, AayakarBhavan, M.K. Nariman Point, R…

DCIT, CENTRAL CIRCLE - 1(1), KOLKATA , KOLKATA vs. M/S. ALEMBIC MERCHANTS PVT. LTD., , KOLKATA

In the result, the appeal of revenue fails

ITA 1826/KOL/2018[2009-10]Status: DisposedITAT Kolkata20 Nov 2020AY 2009-10

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2009-10 Dcit, Central Cir-1(1), Kolkata Vs. M/S. Alembic Merchants Pvt. Ltd Pan: Aacca 0918Q Appellant Respondent

Section 142(1)Section 147Section 148Section 153(2)Section 68

…1 A.Y 2009-10 M/s. Alembic Merchants P.Ltd आयकर अपीलीय अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2009-10 DCIT, Central Cir-1(1), Kolkata Vs. M/s. Alembic Merchants Pvt. Ltd PAN: AACCA 0918Q Appellant Respondent Date of Hearing (Virtual) 22-09.2020, 01.10.2020 &16.10.2020 Date of Pronouncement 20.11.2020 For the Appellant Shri Jayanta Khanra, JCIT, Ld. Sr. DR For the Respondent Shri Manish Tiwari, FCA, Ld.AR ORDER Shri A. T. Varkey, JM This is an appeal preferred by the reve…

ANAND PRAKASH KOTHARI,,AHMEDNAGAR vs. INCOME-TAX OFFICER, WARD - 4,, AHMEDNAGAR

In the result, the appeal of assessee is allowed

ITA 2437/PUN/2017[2008-09]Status: DisposedITAT Pune16 Jul 2019AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2437/Pun/2017 यििाारण वषा / Assessment Year : 2008-09 Mr. Anand Prakash Kothari, A.P. – Belapur, Shrirampur, अऩीऱाथी/Appellant Ahmednagar - 413715 …. Pan: Ahrpk1664L Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward 4, Ahmednagar

For Appellant: Shri Hari KrishanFor Respondent: Shri M.K. Verma

Section 271(1)(c)Section 274

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.2437/PUN/2017 यििाारण वषा / Assessment Year : 2008-09 Mr. Anand Prakash Kothari, A.P. – Belapur, Shrirampur, अऩीऱाथी/Appellant Ahmednagar - 413715 …. PAN: AHRPK1664L Vs. The Income Tax Officer, …. प्रत्यथी / Respondent Ward 4, Ahmednagar अऩीऱाथी की ओर से / Appellant by : Shri Hari Krishan प्रत्यथी की ओर से / Respondent by : Shri M.K. Verma घोषणा की तार…

SHRI BHARAT PAL SOOD,PHAGWARA vs. INCOME TAX OFFICER, WARD-1, PHAGWARA

The appeal of the assessee is allowed in terms of our aforesaid

ITA 377/ASR/2018[2009-10]Status: DisposedITAT Amritsar17 Jan 2019AY 2009-10

Bench: Shri N.K. Saini & Shri Ravish Sood

For Appellant: Shri Sandeep Vijh, CAFor Respondent: Sh Shakil Ahmad, D.R

Section 143(1)Section 143(2)Section 143(3)Section 271Section 271(1)(c)Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL Camp Bench at Jalandhar Before Shri N.K. Saini, Vice President and Shri Ravish Sood, Judicial Member ITA No. 377/Asr./2018 Assessment Year : 2009-10 Sh Barat Pal Sood, The ITO, Ward-1, Rattan Niwas, Phagwara G.T. Road, Vs. Phagwara PAN – ACJPS0851J (Appellant) (Respondent) Appellant by: Shri Sandeep Vijh, CA Respondent by: Sh Shakil Ahmad, D.R Date of Hearing: 16.01.2019 Date of Pronouncement: 17.01.2019 O R D E R PER RAVISH SOOD, JM The present appeal filed by the assessee is directed against the order passed by the CIT(A)-2, Jalandhar, dated 04.04.2018 which i…