Fixtures Pvt. Ltd. V, ITO (2009) 34 SOT 48 (Mum) 3) In CIT v. Ranjit Kaur

126 Taxmann 104Reported decision2003#22402 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

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Section 142(1)Section 143(3)Section 147 Section 148 Section 14A Section 263 Section 271(1)(b)

Judgments citing Fixtures Pvt. Ltd. V, ITO (2009) 34 SOT 48 (Mum) 3) In CIT v. Ranjit Kaur

CHAITANYA SURESHCHANDRA JOSHI ,MUMBAI vs. ACIT, CIRCLE 22(1), MUMBAI

In the result the appeal filed by the assessee stands allowed as indicated here in above

ITA 5939/MUM/2024[2014-15]Status: DisposedITAT Mumbai24 Mar 2025AY 2014-15

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 143(3)Section 147Section 148Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) I.T.A. No. 5939/Mum/2024 Assessment Year: 2014-15 Chaitanya Vs. ACIT, Circle 22(1), Sureshchandra Joshi Mumbai 5-B, Himgiri Apartments, Piramal Chamber 1277, Hatiskar Marg, Mumbai Prabhadevi Mumbai- 400025 PAN: AABPJ0212G (Appellant) (Respondent) Appellant by Shri Rajesh Kothari Respondent by Shri Soumendu Kumar Dash, SR. D.R. Date of Hearing 11.03.2025 Date of Pronouncement 24.03.2025 ORDER Per: Smt. Beena Pillai, J.M.: The present appeal filed by the assessee ari…

SH. SOURABH JAIN,LUDHIANA vs. ITO, W-2(3), LUDHIANA

In the result, the appeal of the assessee is partly allowed

ITA 699/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh29 Nov 2018AY 2012-13

For Appellant: S/Shri Ashwani KumarFor Respondent: Shri Manjit Singh, Sr.DR

Section 250(6)Section 36Section 36(1)(iii)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं, एवं "ीमती अ"नपणा" ग"ता , लेखा सद"य BEFORE: SMT.DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM आयकर अपील सं./ ITA No.699/Chd/2018 "नधा"रण वष" / Assessment Year : 2012-13 Sh.Saurabh Jain, बनाम The Income Tax Officer, 617, Mandi Kesar Ganj, Ward-2(3), Ludhiana. Ludhiana. "थायी लेखा सं./PAN NO: ABDPJ6781B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : S/Shri Ashwani Kumar Aditya Kumar, CAs राज"व क" ओर से/ Revenue by : Shri Manjit Singh, Sr.DR सनवाई…

D.C.I.T., CIRCLE-10, KOLKATA, KOLKATA vs. M/S VATICAN COMMERCIAL LTD., KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 2623/KOL/2013[2004-2005]Status: DisposedITAT Kolkata26 Jul 2017AY 2004-2005

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 115JSection 143(1)Section 143(3)Section 147Section 148Section 14A

…I.T.A. No. 2623/KOL./2013 Assessment Year: 2004-2005 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘C’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 2623/KOL/ 2013 Assessment Year: 2004-2005 Deputy Commissioner of Income Tax,.................................Appellant Circle-10, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, 3 rd Floor, Kolkata-700 069 -Vs.- M/s. Vatican Commercial Limited,.......................................Respondent Vaibhav, 4, Lee Road, Kolkata-700 020 [PAN: AAACV 0690 G] Appearances by: Shri M.K. Cha…