Etiam Emedia Ltd. v. ITO, 2(2)

101 Taxmann.com 231High Court2019#10937 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 147Section 148Section 143(3)Section 68Section 139(1)Section 139(4)Section 142(1)Section 144

Issues it is cited on

mere change of opinionborrowed satisfactionpenny stocksection 10(38)change of opiniontangible materialescapement of incomereason to believeincome-tax officerreopening of assessmentaccommodation entrysection 133a

Judgments citing Etiam Emedia Ltd. v. ITO, 2(2)

Kailash Chand, Jaipur vs. ITO Ward, Behror

In the result, the appeal of the assessee is allowed

ITA 565/JPR/2024[2012-13]Status: DisposedITAT Jaipur10 Mar 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Sh. Dinesh Badgujar, Addl. CIT
Section 142(1)Section 144Section 144BSection 147Section 148Section 234A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 565/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Kailash Chand ITO, Vs. Village Patharedi, Tehsil- Ward-Behror Kotputli, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHDPC7760R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Mahendra Gargieya, Adv. & Sh. Devang Gargieya, Adv. jktLo dh vksj…

Tijaria Polypipes Limited, Jaipur vs. DCIT Cirlce 4, Jaipur

ITA 616/JPR/2024[2013-14]Status: DisposedITAT Jaipur30 Jan 2025AY 2013-14
For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Anoop Singh, Addl.CIT-DR
Section 143(3)Section 147Section 148Section 68

…आयकरअपीलीय अधिकरण, जयपुरन्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR श्रीराठौड़ कमलेशजयन्तभाई, लेखा सदस्य एव श्रीनरेन्द्रकुमार, न्यायिकसदस्य के समक्ष BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM आयकरअपीलसं. / ITA No. 616/JPR/2024 निर्धारणवर्ष / AssessmentYear : 2013-14 TijariaPolypipes Ltd. SP-1-2316, Ramchandrapura, RIICO Vs. The DCIT Industrial Area, Sitapura, Jaipur- 302 022 Circle-4 Jaipur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AACCT 4796 M अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे / Assesseeby : Shri Tarun Mittal, CA राजस्व क…

Goyal Vegoils Limited, Kasar, Kota vs. DCIT, Circle -2, Kota

In the result ground no. 2 & 3 raised by the assessee

ITA 243/JPR/2024[2012-13]Status: DisposedITAT Jaipur27 Aug 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Rajendra Sisodia, CAFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 143(3)Section 147Section 148Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 243/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Goyal Vegoils Limited DCIT, Vs. C/o Goyal Vegoils Villahe Kasar, Circle-02, Kota NH-12, Tehsil Ladpura, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCG 2595 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, CA jktLo dh vksj…

Spectrum Foods Limited, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 38/JPR/2024[2010-11]Status: DisposedITAT Jaipur08 Apr 2024AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anup Singh (Addl. CIT)
Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 38/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke M/s Spectrum Foods Limited The Income Tax Officer, Vs. L-5, B-II, Surya House, Krishna Jaipur Marg, C-Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCS 3704 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

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

ITA 401/KOL/2022[2015-2016]Status: DisposedITAT Kolkata31 Aug 2023AY 2015-2016

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., CC-2(1), Kolkata

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

ITA 400/KOL/2022[2013-2014]Status: DisposedITAT Kolkata31 Aug 2023AY 2013-2014

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., Central Circle - 2(1), Kolkata

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

ITA 399/KOL/2022[2012-2013]Status: DisposedITAT Kolkata31 Aug 2023AY 2012-2013

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

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

ITA 390/KOL/2022[2011-2012]Status: DisposedITAT Kolkata31 Aug 2023AY 2011-2012

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Shiv Vegpro Pvt. Ltd., Kota

In the result, appeal of the revenue is dismissed

ITA 739/JPR/2019[2011-12]Status: DisposedITAT Jaipur30 Jul 2020AY 2011-12
For Appellant: Shri Mahendra Gargieya (Advocate)For Respondent: Shri B.K. Gupta (CIT) fu/kZkfjrh dh vksj ls@
Section 144Section 147Section 148Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH VC ’B’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 739/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2011-12. cuke Assistant Commissioner of M/s. Shiv Vegpro Pvt. Ltd., Vs. Income-tax, Circle-1, 101, Mohsin Manzil, Kota. 252, Shopping Centre, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAJCS 7629 B vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) fu/kZkfjrh dh vks…

Etiam Emedia Ltd. v. ITO, 2(2) (101 Taxmann.com 231) — Cited in 9 Judgments | BharatTax