GS1 India v. DGIT (E)

38 Taxmann.com 365High Court2013#15754 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2019 to 2023.

Issues it is cited on

section 10(23)section 10(23c)(iv)advancement of general public utilitysection 13(8)section 11(4a)section 234dproviso to section 2(15)section 10(23c)block periodsection 2(15)childapplication of income

Judgments citing GS1 India v. DGIT (E)

M.P.Madhyam, Bhopal vs. The DCIT Exemption, Bhopal

In the result, appeals of assessee for A

ITA 427/IND/2022[2017-18]Status: DisposedITAT Indore31 Aug 2023AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 11Section 12ASection 13(8)Section 143(3)Section 147Section 2(15)Section 234D

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 422, 423, 425 & 427/Ind/2022 (Assessment Years:2011-12, 2013-14,2016-17 & 2017-18) M.P. Madhyam DCIT (CPC) 40, Jail Road Arera Hills Bangalore Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJM 0294J Assessee by Shri Sumit Nema Sr. Advocate and Shri Gagan Tiwari, Advocate Revenue by Shri Simran Bhullar, CIT-DR Date of Hearing 29.08.2023 Date of Pronouncement 31.08.2023 O R D E R Per Vijay Pal Rao, JM: Thes…

M.P.Madhyam, Bhopal vs. The ACIT Exemption, Bhopal

In the result, appeals of assessee for A

ITA 425/IND/2022[2016-17]Status: DisposedITAT Indore31 Aug 2023AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 11Section 12ASection 13(8)Section 143(3)Section 147Section 2(15)Section 234D

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 422, 423, 425 & 427/Ind/2022 (Assessment Years:2011-12, 2013-14,2016-17 & 2017-18) M.P. Madhyam DCIT (CPC) 40, Jail Road Arera Hills Bangalore Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJM 0294J Assessee by Shri Sumit Nema Sr. Advocate and Shri Gagan Tiwari, Advocate Revenue by Shri Simran Bhullar, CIT-DR Date of Hearing 29.08.2023 Date of Pronouncement 31.08.2023 O R D E R Per Vijay Pal Rao, JM: Thes…

M.P.Madhyam, Bhopal vs. The ACIT Exemption, Bhopal

In the result, appeals of assessee for A

ITA 423/IND/2022[2013-14]Status: DisposedITAT Indore31 Aug 2023AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 11Section 12ASection 13(8)Section 143(3)Section 147Section 2(15)Section 234D

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 422, 423, 425 & 427/Ind/2022 (Assessment Years:2011-12, 2013-14,2016-17 & 2017-18) M.P. Madhyam DCIT (CPC) 40, Jail Road Arera Hills Bangalore Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJM 0294J Assessee by Shri Sumit Nema Sr. Advocate and Shri Gagan Tiwari, Advocate Revenue by Shri Simran Bhullar, CIT-DR Date of Hearing 29.08.2023 Date of Pronouncement 31.08.2023 O R D E R Per Vijay Pal Rao, JM: Thes…

M/S M.P. Madhyam, Bhopal vs. The ACIT Exemption, Bhopal

In the result, appeals of assessee for A

ITA 422/IND/2022[2011-12]Status: DisposedITAT Indore31 Aug 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 11Section 12ASection 13(8)Section 143(3)Section 147Section 2(15)Section 234D

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 422, 423, 425 & 427/Ind/2022 (Assessment Years:2011-12, 2013-14,2016-17 & 2017-18) M.P. Madhyam DCIT (CPC) 40, Jail Road Arera Hills Bangalore Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJM 0294J Assessee by Shri Sumit Nema Sr. Advocate and Shri Gagan Tiwari, Advocate Revenue by Shri Simran Bhullar, CIT-DR Date of Hearing 29.08.2023 Date of Pronouncement 31.08.2023 O R D E R Per Vijay Pal Rao, JM: Thes…

M/S Madhya Pradesh Madhyam, Bhopal vs. The ACIT 1(2), Bhopal

In the result, both the appeals of the assessee i

ITA 280/IND/2014[2009-10]Status: DisposedITAT Indore03 Jan 2019AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borad

Section 11Section 11(1)(a)Section 12ASection 2(15)Section 220(2)

…ITA 280 of 2014 and ITA 692 of 2013 1 MP Madhyam IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER And SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA No. 280/Ind/2014 & ITA No.692/Ind/2013 A.Ys. 2009-10 & 2010-11 M/s. Madhya Pradesh Madhyam, Bhopal PAN – AAAJM 0294 J :: Appellant Vs ACIT-1(2), Bhopal & ACIT-1(1), Bhopal :: Respondents For Assessee Shri Sumit Nema, Sr. Adv. with Shri Gagan Tiwari, Adv. For Revenue Shri R.P. Maurya, Sr. DR Date of Hearing 06.11.2018 Date of Pronouncement 03.01.2019 PER SHRI KUL BHARAT, JM Vide common & consolidated order dated 19.7…

M/S Madhya Pradesh Madhyam, Bhopal vs. The ACIT, Bhopal

In the result, both the appeals of the assessee i

ITA 692/IND/2013[2010-11]Status: DisposedITAT Indore03 Jan 2019AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Borad

Section 11Section 11(1)(a)Section 12ASection 2(15)Section 220(2)

…ITA 280 of 2014 and ITA 692 of 2013 1 MP Madhyam IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER And SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA No. 280/Ind/2014 & ITA No.692/Ind/2013 A.Ys. 2009-10 & 2010-11 M/s. Madhya Pradesh Madhyam, Bhopal PAN – AAAJM 0294 J :: Appellant Vs ACIT-1(2), Bhopal & ACIT-1(1), Bhopal :: Respondents For Assessee Shri Sumit Nema, Sr. Adv. with Shri Gagan Tiwari, Adv. For Revenue Shri R.P. Maurya, Sr. DR Date of Hearing 06.11.2018 Date of Pronouncement 03.01.2019 PER SHRI KUL BHARAT, JM Vide common & consolidated order dated 19.7…

GS1 India v. DGIT (E) (38 Taxmann.com 365) — Cited in 6 Judgments | BharatTax