Gujarat Ambuja Exports Ltd. v. Deputy Commissioner of Income Tax

250 Taxmann 482High Court2017#23985 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 132 Section 139 Section 142 Section 143(1)Section 143(3)Section 147 Section 148 Section 151

Judgments citing Gujarat Ambuja Exports Ltd. v. Deputy Commissioner of Income Tax

DCIT, Central Circle-28, New Delhi vs. Manish Uppal, Delhi

In the result, assessee’s appeal in ITA No

ITA 3061/DEL/2022[2013-14]Status: DisposedITAT Delhi16 May 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2013-14

Section 132(1)Section 143(1)Section 147Section 148Section 153ASection 68

…1 DCIT v. Manish Uppal IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT, Central Circle-28, Vs Manish Uppal, New Delhi. 1206, Golf Links, Kasturba Nagar, South East Delhi-110003. PAN: AAAPU 3996 P APPELLANT RESPONDENT Assessee represented by Shri Salil Aggarwal, Sr. Adv.; Shri Shailesh Gupta, Adv.; & Shri Madhur Aggarwal, Adv. Department represented by Sh. Sanjeev Kaushal, CIT(DR) Date of hearing 13.03.2025 Date of pronouncement 16.05.2025 O R D E R PER Ms. MADHUMITA ROY, JM: 1 Th…

M/S. M.P. Agency, Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-2(3), Ahmedabad

In the result, all appeals of the assessee and Revenue are partly allowed as indicated above

ITA 1549/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad27 Jun 2019AY 2009-10

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Roy

For Respondent: Shri O.P. Vaishnav, CIT-DR

Section 132Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘‘सी’’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA/IT(SS)A No. AY Appellant Respondent M/s. MP Agency, 4th Floor, Pariseema DCIT, IT(SS)A Complex, Opp. Swagat 2009-10 Central Circle 2(3) No.183/Ahd/2016 Building, CG Road, Ahmedabad Ahmedabad-380009 PAN : AAPFM 5258 B M/s. MP Agency, DCIT, ITA No. 2009-10 Ahmedabad-380009 Central Circle 2(3) 1549/Ahd/2016 PAN : AAPFM 5258 B Ahmedabad Shri Jayesh P. Shah ACIT, IT(SS)A 32, Ellora Park Society, 2010-11 Central Circl…

Aegis Ampoules & Vials Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of assessee is allowed for statistical purpose

ITA 2404/PUN/2016[2009-10]Status: DisposedITAT Pune03 Dec 2018AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri B.C. MalakarFor Respondent: Shri M.K. Verma

Section 143(1)Section 143(3)Section 147

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.2404/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2009-10 Aegis Ampoules and Vials Limited, 16, Kamala Regency, 4th Floor, F.C. Road, Near Dyaneshwar Paduka Chowk, Pune – 411016 PAN : AACCA2960Q .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri B.C. Malakar Revenue…