Estate (P) Ltd. v. CIT, 372 ITR 243 (Cal) CIT v. Sridev Enterprises, 192 ITR 165 (Kar) CIT v. Excel Industries

107 Taxmann.com 287High Court2019#21922 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2023.

Judgments citing Estate (P) Ltd. v. CIT, 372 ITR 243 (Cal) CIT v. Sridev Enterprises, 192 ITR 165 (Kar) CIT v. Excel Industries

Coronet Hotel Services & Suppliers Pvt. Ltd., Delhi vs. DCIT Circle-6(2), New Delhi

In the result, appeal filed by the Assessee stands allowed

ITA 4613/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Jun 2023AY 2015-16

Bench: Shri Anil Chaturvedi, Am & Shri N. K. Choudhry, Jm

For Appellant: Shri R.S. Singhvi, Ld. CA &For Respondent: Shri Shankar Lal Verma
Section 142(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, DELHI BEFORE SHRI ANIL CHATURVEDI, AM & SHRI N. K. CHOUDHRY, JM I.T.A. No. 4613/Del/2019 Assessment Year: 2015-16) M/s Coronet Hotel DCIT Circle-6(2), Services & Suppliers Central Revenue Building, Vs. Pvt. Ltd. C-8/1A, Vasant New Delhi-110002. Vihar, New Delhi-110057. PAN No. AAACC3164A Appellant) : Respondent) Appellant by : Shri R.S. Singhvi, Ld. CA & Sh. Satyajeet Goel, Ld. CA Respondent by : Shri Shankar Lal Verma, Sr.DR Date of Hearing : 29.03.2023 Date of : 20.06.2023 Pronouncement O R D E R Per N. K. Choudhry, Judicial Member: The Assessee/Appellant…

Sri. B. Rudragouda, Bellary vs. The Deputy Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.314 & 315/Bang/2020 Assessment years : 2015-16 & 2016-17 Shri B. Rudragouda, Vs. The Assistant Commissioner No.2198, BKG House, of Income Tax, KHB Colony, Circle 1, Sandur, Bellary – 583 101. Bellary. PAN: AFUPG 1386A APPELLANT RESPONDENT Appellant by : Shri Chythanya K.K., Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.03.2021 Date of Pronouncement : 15.04.2021 O R D E R Per Chandra Poojari, Accountant Me…

Sri. B. Rudragouda, Bellary vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.314 & 315/Bang/2020 Assessment years : 2015-16 & 2016-17 Shri B. Rudragouda, Vs. The Assistant Commissioner No.2198, BKG House, of Income Tax, KHB Colony, Circle 1, Sandur, Bellary – 583 101. Bellary. PAN: AFUPG 1386A APPELLANT RESPONDENT Appellant by : Shri Chythanya K.K., Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.03.2021 Date of Pronouncement : 15.04.2021 O R D E R Per Chandra Poojari, Accountant Me…

Estate (P) Ltd. v. CIT, 372 ITR 243 (Cal) CIT v. Sridev Enterprises, 192 ITR 165 (Kar) CIT v. Excel Industries (107 Taxmann.com 287) — Cited in 3 Judgments | BharatTax