Dwarakadas G. Panchmatiya v. ACIT

57 Taxmann.com 2Income Tax Appellate Tribunal2015#25429 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2024.

Judgments citing Dwarakadas G. Panchmatiya v. ACIT

THE N.D.D. P AND T E.C.C SOCIETY LTD.,,NELLORE vs. INCOME TAX OFFICER, WARD-1, NELLORE, NELLORE

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 611/HYD/2023[2017-18]Status: DisposedITAT Hyderabad19 Mar 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita No.611/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) The Nddp & Tec Society Vs. Income Tax Officer Ltd, Ward-1 Nellore. Nellore. Pan:Aactt5322J (Appellant) (Respondent) /Assessee By: Shri M. Chandra Mouleswara निर्धारितीती द्वारा Rao, C.A /Revenue By: Shri Shakeer Ahmed, Sr.Ar राजस्‍व द्वारा ई की तारीखरीख/Date Of Hearing: 14/03/2024 सुनवाई की तारीखरीख/Pronouncement: 19/03/2024 घोषणा

For Appellant: Shri M. Chandra MouleswaraFor Respondent: Shri Shakeer Ahmed, Sr.AR

Section 139Section 142(1)Section 144Section 69ASection 80P

…ITA 611 of 2023 NDDP and TEC Society Ltd आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member आ.अपी.सं /ITA No.611/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) The NDDP and TEC Society Vs. Income Tax Officer Ltd, Ward-1 Nellore. Nellore. PAN:AACTT5322J (Appellant) (Respondent) /Assessee by: Shri M. Chandra Mouleswara निर्धारितीती द्वारा Rao, C.A /Revenue by: Shri Shakeer Ahmed, Sr.AR राजस्‍व द्वारा ई की तारीखरीख/Date of hearing: 14/03/2024 सुनवाई की तारीखरीख/Pronouncement: 19…

DCIT, CIRCLE, YAMUNANAGAR vs. M/S SYMBIOSIS PHARMACEUTICALS PVT. LTD., YAMUNANAGAR

In the result, appeal is dismissed

ITA 326/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh04 Jan 2024AY 2014-15

Bench: The Due Date As Prescribed In Section 139(1) Of The I.T. Act, 1961 Whereas The Assessee Has Filed Its Return Of Income After The Due Date.

For Appellant: Shri Dhruv Goyal, CAFor Respondent: Shri Sarabjeet Singh, CIT-DR

Section 139Section 139(1)Section 80ASection 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 326/CHD/2019 "नधा"रण वष" / Assessment Year : 2014-15 The DCIT, M/s Symbiosis Pharmaceuticals P.Ltd., बनाम Circle, 37/1, Kamboj Colony, Near Ravi Metal, VS Yamuna Nagar. Jagadhri, Yamuna Nagar. "थायी लेखा सं./PAN /TAN No: AAJCS7595N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Dhruv Goyal, CA राज"व क" ओर से/ Revenue by : Shri Sarabjeet Singh, CIT-DR तार"ख/Date of H…

M/S. LMS TYRE COMPANY,FARIDABAD vs. DCIT, GURGAON

In the result, appeal filed by the Assessee stands allowed

ITA 6426/DEL/2016[2013-14]Status: DisposedITAT Delhi25 Feb 2022AY 2013-14

Bench: Shrir.K.Panda & Shri N. K. Choudhry(Through Video Conferencing) Lms Tyre Company, Vs. Dcit, C/O. Sunil Suresh & Associates, Circle-2, Cas, B-20/21, Fruit Garden, Nit-5, Gurgaon Faridabad Pan: Aadfl4094L (Appellant) (Respondent)

For Appellant: ShriVivekBansal, Ld. AdvFor Respondent: Shri Sanjay Kumar, Ld. Sr. DR

Section 115JSection 139(1)Section 143(1)Section 250(6)Section 80ASection 80I

…section 80AC which is mandatory in nature. The ld. Commissioner while dismissing the appeal of the Assessee relied upon the order dated 30.01.2015 passed by the Hon’ble ITAT, Mumbai bench in case of DwarkadasPanchmatiya Vs.ACIT in ITA No. 4727/Mum/2012 (2015) 57 Taxmann.com 2(Mumbai Tribunal). 3. Aggrieved by the impugned order the Assessee is in appeal before us. 4. Heard the parties and perused the material available on record. For claiming the deduction u/s 80IC/80IC the Assessee was supposed to file its return of income within the stipulated period i.e. 30.11.2013 however, the same was filed on dated 26.02.…