Gujarat. 7. Hindustan Construction Co. v. Income Tax Officer

30 ITD 174Income Tax Appellate Tribunal1989#24357 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 10(2)(xv)section 10(2)explanation to section 37prohibited by lawsection 129credit for tdssection 30furnishing inaccurate particulars of incomeprofits and gains of business or professionfurnishing inaccurate particularssection 32section 274

Judgments citing Gujarat. 7. Hindustan Construction Co. v. Income Tax Officer

Asstt. Commissioner of Income Tax, Central Circle-1(4), Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 486/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 May 2024AY 2018-19

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…Co. In ITA No. 11/Rjt/2016 6. Commissioner of Income Tax Vs. H.M.T. Construction Co., reported in [2002] 124 Taxman 470(Guj.) decided by the Hon'ble Jurisdictional High Court of Gujarat. 7. Hindustan Construction Co. Vs. Income Tax Officer, reported in [1989] 30 ITD 174 (AHD) decided by the Hon'ble ITAT, Bench 'A', Ahmedabad. 8. Principal commissioner of Income Tax, Ajmer Vs. Amar Singh Bhandari, reported in [2018] 97 taxmann.com 569(Raj) decided by the Hon'ble Rajasthan High Court. 10. Further that, it was also placed on record that the judgment passed by the ITAT, Rajkot was challenged before the Hon’ble High…

Asstt. Commissioner of Income Tax, Central Circle - 1(4), Ahmedabad vs. Mahalaxmi Infracontract Pvt. Ltd., Ahmedabad

ITA 485/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…Co. In ITA No. 11/Rjt/2016 6. Commissioner of Income Tax Vs. H.M.T. Construction Co., reported in [2002] 124 Taxman 470(Guj.) decided by the Hon'ble Jurisdictional High Court of Gujarat. 7. Hindustan Construction Co. Vs. Income Tax Officer, reported in [1989] 30 ITD 174 (AHD) decided by the Hon'ble ITAT, Bench 'A', Ahmedabad. 8. Principal commissioner of Income Tax, Ajmer Vs. Amar Singh Bhandari, reported in [2018] 97 taxmann.com 569(Raj) decided by the Hon'ble Rajasthan High Court. 10. Further that, it was also placed on record that the judgment passed by the ITAT, Rajkot was challenged before the Hon’ble High…

Asstt. Commissioner of Income Tax, Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 484/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…Co. In ITA No. 11/Rjt/2016 6. Commissioner of Income Tax Vs. H.M.T. Construction Co., reported in [2002] 124 Taxman 470(Guj.) decided by the Hon'ble Jurisdictional High Court of Gujarat. 7. Hindustan Construction Co. Vs. Income Tax Officer, reported in [1989] 30 ITD 174 (AHD) decided by the Hon'ble ITAT, Bench 'A', Ahmedabad. 8. Principal commissioner of Income Tax, Ajmer Vs. Amar Singh Bhandari, reported in [2018] 97 taxmann.com 569(Raj) decided by the Hon'ble Rajasthan High Court. 10. Further that, it was also placed on record that the judgment passed by the ITAT, Rajkot was challenged before the Hon’ble High…

Gujarat. 7. Hindustan Construction Co. v. Income Tax Officer (30 ITD 174) — Cited in 3 Judgments | BharatTax