Experion Developers P. Ltd. v. ACIT WP(C) 11302/

67 Taxmann.com 339High Court2016#2730 most cited
43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2026.

Also referred to as

Experion Developers P. Ltd. v. ACIT · income escaping assessment · section 147 · section 148 · section 151 approval · sanctioning authority · non-application of mind · valuation of shares · DCF method · full value of consideration · reassessment proceedings · material facts

Sections most often in play

Section 147Section 148Section 151Section 143(3)Section 142ASection 234ASection 234BSection 234C

Issues it is cited on

sanctioning authorityapproval under section 151section 151(2)section 151(1)section 142adcf methodnon application of mindvaluation of sharesextension of limitationmaterial facts necessary for assessmentfull value of considerationincome escaping assessment

Judgments citing Experion Developers P. Ltd. v. ACIT WP(C) 11302/

Smt.Adeeksha Narula, Amritasr vs. Dy.Commissioner of Income Tax, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 647/ASR/2018[2014-15]Status: DisposedITAT Amritsar11 Aug 2022AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Smt. Seema Rani Narula, Ferozpur vs. Deputy Commissioner of Income Tax Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 618/ASR/2018[2012-13]Status: DisposedITAT Amritsar11 Aug 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Ravi Narula, Ferozepur vs. Deputy Commissioner of Income Tax Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 615/ASR/2018[2013-14]Status: DisposedITAT Amritsar11 Aug 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Ravi Narula, Ferozpur vs. Deputy Commissioner of Income Tax Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 614/ASR/2018[2012-13]Status: DisposedITAT Amritsar11 Aug 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Ravi Narula, Feroze Pur vs. Deputy Commissioner of Income Tax Center Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 613/ASR/2018[2010-11]Status: DisposedITAT Amritsar11 Aug 2022AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri. Ravi Narula, Ferozepur vs. Deputy Commissioner of Income Tax Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 612/ASR/2018[2009-10]Status: DisposedITAT Amritsar11 Aug 2022AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri.Ravi Narula, Ferozpur vs. Deputy.Commissiner of Income Tax Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 611/ASR/2018[2008-09]Status: DisposedITAT Amritsar11 Aug 2022AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Arun Narula, Amritar vs. Deputy Commissioner of Income Tax, Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 437/ASR/2018[2014-15]Status: DisposedITAT Amritsar11 Aug 2022AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Arun Narula, Amritsar vs. Deputy Commissioner of Income Tax, Central Circle, Amritsar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 436/ASR/2018[2013-14]Status: DisposedITAT Amritsar11 Aug 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Sh. Balwinder Singh Kohli, Jalandhar vs. The Dy Commissioner of Income Tax, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 86/ASR/2017[2011-12]Status: DisposedITAT Amritsar11 Aug 2022AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 326/ASR/2017[2013-14]Status: DisposedITAT Amritsar11 Aug 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 325/ASR/2017[2012-13]Status: DisposedITAT Amritsar11 Aug 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 324/ASR/2017[2011-12]Status: DisposedITAT Amritsar11 Aug 2022AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 323/ASR/2017[2010-11]Status: DisposedITAT Amritsar11 Aug 2022AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 322/ASR/2017[2009-10]Status: DisposedITAT Amritsar11 Aug 2022AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 321/ASR/2017[2008-09]Status: DisposedITAT Amritsar11 Aug 2022AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

M/S. Pinku Batra, Jalandhar vs. Deputy Commissioner of Income Tax, Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 320/ASR/2017[2007-08]Status: DisposedITAT Amritsar11 Aug 2022AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Mati Sonali Batra, Jalandhar vs. Deputy Commissioner of Income Tax Central Circle -II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 43/ASR/2022[2011-12]Status: DisposedITAT Amritsar10 Aug 2022AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

Shri Mati Sonali Batra, Jal;Andhar vs. Deputy Commissioner of Income Tax Central Circle-II, Jalandhar

In the result, the particular issue u/s 153C of the Act related in ITA

ITA 42/ASR/2022[2010-11]Status: DisposedITAT Amritsar10 Aug 2022AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 436 & 437/Asr/2018 Assessment Years: 2013-14 & 2014-15 Shri Arun Narula S/o Ashok Vs. Dy. Commissioner of Narual, D-47, Ranjit Avenue, Income Tax, Central Amritsar. Circle, Amritsar. [PAN:AERPN7833F] (Respendent) (Appellant) I.T.A. Nos. 611 to 615 & 650/Asr/2018 Assessment Years: 2008-09 to 2010-11 & 2012-13 to 2013-14 &2014-15 Shri Ravi Narula Basti Guru Vs. Dy. Commissioner of Karam Singh, Guru Harsahai, Income Tax, Central Ferozpur. Circle, Amritsar…

DCIT CC-5(1), Mumbai vs. Archive Realty Developers Limited, Mumbai

In the result, appeal filed by the Revenue is dismissed and cross objection filed by the assessee is allowed

ITA 456/MUM/2018[2008-09]Status: DisposedITAT Mumbai06 Jul 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit, Central Circle – 5(1) V. M/S. Archive Realty Developers Ltd., Room No. 1928, 19Th Floor 324, Master Mind-Iv, Royal Palms Air India Building Aarey Milk Colony, Goregaon (E) Nariman Point Mumbai - 400065 Mumbai – 400 021 Pan: Aagca5488D (Appellant) (Respondent)

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Shailja Rai
Section 132(1)Section 143(3)Section 148Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT, Central Circle – 5(1) v. M/s. Archive Realty Developers Ltd., Room No. 1928, 19th Floor 324, Master Mind-IV, Royal Palms Air India Building Aarey Milk Colony, Goregaon (E) Nariman Point Mumbai - 400065 Mumbai – 400 021 PAN: AAGCA5488D (Appellant) (Respondent) C.O. No. 180/Mum/2018 [ARISING OUT OF ITA NO. 456/MUM/2018 (A.Y: 2008-09)] M/s. Archive Realty Developers Ltd., v. DCIT, Central Circle – 5(1) 324, Master Mind-IV, Royal Palms Room No. 1…