Gujarat in Krupesh Ghanshyambhai Thakkar v. DCIT

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Judgments citing Gujarat in Krupesh Ghanshyambhai Thakkar v. DCIT

BUDHU,GHAZIABAD vs. ITO, SHAMLI

In the result, the appeal of the assessee is allowed

ITA 1941/DEL/2016[2009-10]Status: DisposedITAT Delhi23 Dec 2020AY 2009-10

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘SMC-1’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.1941/Del./2016 Assessment Year: 2009-10 Shri Budhu, Vs. ITO, C/o- Akhilesh Kumar, Ward-1, Advocate, Chamber No. Shamli 206-207, Ansal “Satyam”, RDC Raj Nagar, Ghaziabad PAN :BYDPB3106Q (Appellant) (Respondent) Appellant by Shri Akhilesh Kumar, Adv. Respondent by Shri Prakash Dube, Sr.DR Date of hearing 10.12.2020 Date of pronouncement 23.12.2020 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 01/01/2016 passed by…

MRS. RENU TIKAMDAS THARANI,MUMBAI vs. DCIT (IT)-4(2)(1), MUMBAI

ITA 2333/MUM/2018[2006-07]Status: DisposedITAT Mumbai16 Jul 2020AY 2006-07

Section 127Section 143(3)Section 147Section 148

…ITA No. 2333/Mum/2018 Assessment year: 2006-07 Page 1 of 55 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI „I‟ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Amarjit Singh (Judicial Member)] Assessment year: 2006-07 Renu T Tharani ……………….………Appellant 1, Prabhat Building, 28, ‘B’ Road Churchgate, Mumbai 400 020 [PAN: AAXPT 4838 Q] Vs Dy Commissioner of Income Tax International Taxation Circle 4(2)(1), Mumbai ……………………Respondent Appearances by Ved Jain and Mukesh Advani for the appellant Avaneesh Tiwari for the respondent Date of concluding the hearing: : January 28,2020 Date of pronouncement : July 16 ,202…

DHANVIDHYA IMPEX PVT. LTD.,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(4),, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 970/AHD/2017[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.970/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2005-06 Dhanvidhya Impex P.Ltd. Vs. Ito, Ward-1(4) F/2, Tushar Centre Ahmedabad. Statdium Circle Navrangpura Ahmedabad 380 009. Pan : Aaacd 7729 E

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Richa Rastogi, Sr.DSR

Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘B’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.970/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2005-06 Dhanvidhya Impex P.Ltd. Vs. ITO, Ward-1(4) F/2, Tushar Centre Ahmedabad. Statdium Circle Navrangpura Ahmedabad 380 009. PAN : AAACD 7729 E अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri A.L. Thakkar, AR Revenue by : Richa Rastogi, Sr.DSR सुनवाई क" तार"ख/Date of Hearing : 04/04/2019 घोषणा क" तार"ख /Date of Pronouncement: 30/04/2019 आदेश/O…

BHAVNA INVESTMENT PVT. LTD.,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(4),, AHMEDABAD

In the result, the assessee succeeds on legal ground towards validity of jurisdiction under section 147 of the Act

ITA 1454/AHD/2016[2005-06]Status: DisposedITAT Ahmedabad15 Feb 2019AY 2005-06

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 1454/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2005-06)

For Appellant: Aseem L. Thakkar, AR

Section 143(1)Section 143(3)Section 147Section 148(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1454/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2005-06) Bhavna Investment Pvt. The Income Tax Officer, बनाम/ Ltd. Ward-1(4), Vs. B/801/2, Sukh Tower, Ahmedabad. Mirambica- School Road, Naranpura, Ahmedabad - 380013 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACB6298E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Aseem L. Thakkar, AR ""यथ" क" ओर से / Responde…

P E RAJKUMAR,CHENNAI vs. ITO NON CORP WARD 17(4), CHENNAI

In the result the appeal of the assessee is allowed

ITA 588/CHNY/2018[2009-10]Status: DisposedITAT Chennai16 Nov 2018AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.588/Chny/2018 (िनधा"रण वष" / Assessment Year: 2009-10) Vs The Income Tax Officer, Shri Pe Rajkumar, No.F-3/12, 6Th Main Road, Non-Corporate Ward 17(4), Mogappair Eri Scheme, Chennai – 34. Mogappair East, Chennai – 600 037. Pan: Ahbpr1143B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. Sumathy Venkatraman, JCITFor Respondent: 19.09.2018

Section 143(1)Section 143(2)Section 143(3)Section 147Section 250(6)Section 68

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"ी, "याियक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.588/Chny/2018 (िनधा"रण वष" / Assessment Year: 2009-10) Vs The Income Tax Officer, Shri PE Rajkumar, No.F-3/12, 6th Main Road, Non-Corporate Ward 17(4), Mogappair Eri Scheme, Chennai – 34. Mogappair East, Chennai – 600 037. PAN: AHBPR1143B (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Naga Prasad,CA अपीलाथ" क" ओर से/ Appellant b…

VIJAY KUMAR JAIN,GHAZIABAD vs. DCIT, CIRCLE- 2, GHAZIABAD

In the result appeal filed by assessee is partly allowed

ITA 3794/DEL/2018[2011-12]Status: DisposedITAT Delhi13 Nov 2018AY 2011-12

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2011-12 Sh. Vijay Kumar Jain Dcit, Circle-2 Vs. Ka-49, Kavi Nagar Ghaziabad Ghaziabad, Up

For Appellant: Sh. Rohit Tiwari, AdvFor Respondent: Sh. Surender Pal, Sr. D.R

Section 131Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘F’, NEW DELHI BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AY: 2011-12 Sh. Vijay Kumar Jain DCIT, Circle-2 vs. KA-49, Kavi Nagar Ghaziabad Ghaziabad, UP PAN: AAJPJ7167 (Appellant) (Respondent) Assessee by: Sh. Rohit Tiwari, Adv. Department by : Sh. Surender Pal, Sr. D.R. Date of Hearing: 31.10.2018 Date of Pronouncement: 13.11.2018 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER 1. Present appeal has been filed by assessee against order of Ld. CIT(Appeals)-2, Noida dated 22.03.2018 for A.Y. 2011-12 on the follo…

DCIT CEN CIR 4(3) CR 4, MUMBAI vs. KARGWAL PRODUCTS P. LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1462/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Sept 2018AY 2009-10

Bench: Shri G.S. Pannu & Shri Pawan Singhdcit, Cc- 4(3) Central M/S Kargwal Products P. Ltd. Range-4, Room No. 1921, Om Shiv Sai Chs, Off Eastern C-11, 19Th Floor, Air India Vs. Express Highway, Opp Sion Building, Nariman Point, Chunabhati Signal, Sion, Mumbai-400021. Mumbai-400022. Pan: Aadck3047P Appellant Respondent Cross Objection No.132/Mum/2018 (Assessment Year 2009-10) M/S Kargwal Products P. Ltd. Dcit, Cc- 4(3) Central Om Shiv Sai Chs, Off Eastern Range-4, Room No. 1921, C-11, 19Th Floor, Air India Express Highway, Opp Sion Vs. Chunabhati Signal, Sion, Building, Nariman Point, Mumbai-400022. Mumbai-400021. Pan: Aadck3047P Appellant Respondent Appellant By : Shri Dharmesh Shah (Dr) Respondent By : Ms. Pooja Swaroop (Sr. Ar) Date Of Hearing : 11.07.2018 Date Of Pronouncement : 26.09.2018 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Dharmesh Shah (DR)For Respondent: Ms. Pooja Swaroop (Sr. AR)

Section 143(1)Section 143(3)Section 147Section 148Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SHRI G.S. PANNU, JUDICIAL MEMBER AND SHRI PAWAN SINGH, ACCOUNTANT MEMBER DCIT, CC- 4(3) Central M/s Kargwal Products P. Ltd. Range-4, Room No. 1921, Om Shiv Sai CHS, Off Eastern C-11, 19th Floor, Air India Vs. Express Highway, Opp Sion Building, Nariman Point, Chunabhati Signal, Sion, Mumbai-400021. Mumbai-400022. PAN: AADCK3047P Appellant Respondent Cross Objection No.132/Mum/2018 (Assessment Year 2009-10) M/s Kargwal Products P. Ltd. DCIT, CC- 4(3) Central Om Shiv Sai CHS, Off Eastern Range-4, Room No. 1921, C-11, 19th Floor, Air India Express Highwa…

DCIT CIR 6(3)(2), MUMBAI vs. KARGWAL CONSTRUCTION P. LTD, MUMBAI

In the result, the appeal filed by the revenue and the cross- objection by the assessee are dismissed

ITA 7108/MUM/2016[2009-10]Status: DisposedITAT Mumbai21 Aug 2018AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 Acit Cir-6(3)(2), Room No. M/S Kargwal 522, 5Th Floor, Aayakar Construction Pvt. Ltd. Vs. Bhavan, M.K. Road, 107, First Floor, Mumbai-400020. Runwal Omkar Esquare, Off Eastern Exp. Highway, Sion, Mumbai-400022 Pan No. Aadck1853D Appellant Respondent Co No. 75/Mum/2018 (Ita No. 7108/Mum/2016) Assessment Year: 2009-10 M/S Kargwal Construction Acit Cir-6(3)(2), Pvt. Ltd. 107, First Floor, Room No. 522, 5Th Vs. Runwal Omkar Esquare, Off Floor, Aayakar Bhavan, Eastern Exp. Highway, Sion, M.K. Road, Mumbai- Mumbai-400022 400020. Pan No. Aadck1853D Appellant Respondent

For Appellant: Mr. Dharmesh Shah, ARFor Respondent: Mr. M. Naveen, DR

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 ACIT Cir-6(3)(2), Room No. M/s Kargwal 522, 5th floor, Aayakar Construction Pvt. Ltd. Vs. Bhavan, M.K. Road, 107, First floor, Mumbai-400020. Runwal Omkar Esquare, Off Eastern Exp. Highway, Sion, Mumbai-400022 PAN No. AADCK1853D Appellant Respondent CO No. 75/MUM/2018 (ITA No. 7108/MUM/2016) Assessment Year: 2009-10 M/s Kargwal Construction ACIT Cir-6(3)(2), Pvt. Ltd. 107, First floor, Room No. 522, 5th Vs. Runwal Omkar Esquare, Off floor, Aay…

DEPUTY DIRECTOR OF INCOME-TAX,, PUNE vs. SANDVIK A B.,, PUNE

ITA 623/PUN/2014[2005-06]Status: DisposedITAT Pune05 Jun 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.608/Pun/2014 यििाारण वषा / Assessment Year :2006-07

For Appellant: S/Shri Nikhil Pathak & S. SrinivasFor Respondent: S/Shri Rajeev Kumar, CIT & Ajay Modi, JCIT

Section 143(3)Section 144C(13)Section 148Section 151(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.608/PUN/2014 यििाारण वषा / Assessment Year :2006-07 The Dy. Director of Income Tax अऩीऱाथी/Appellant (International Taxation)-II, Pune …. Vs. Sandvik AB, C/o Sandvik Asia Pvt. Ltd., Mumbai-Pune Road, …. प्रत्यथी / Respondent Dapodi, Pune – 411012 PAN: AAHCS7486E आयकर अपीऱ सं. / ITA No.623/PUN/2014 यििाारण वषा / Assessment Year :2005-06 The Dy. D…

DEPUTY DIRECTOR OF INCOME-TAX vs. SANDVIK A B.,, PUNE

ITA 608/PUN/2014[2006-07]Status: DisposedITAT Pune05 Jun 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.608/Pun/2014 यििाारण वषा / Assessment Year :2006-07

For Appellant: S/Shri Nikhil Pathak & S. SrinivasFor Respondent: S/Shri Rajeev Kumar, CIT & Ajay Modi, JCIT

Section 143(3)Section 144C(13)Section 148Section 151(2)