H.H. Maharaja Raja Pawer Dewas v. CIT

15 Taxmann 363Reported decision1983#5512 most cited
21

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing H.H. Maharaja Raja Pawer Dewas v. CIT

SHRI JANKILAL,UJJAIN vs. PCIT-1, INDORE

ITA 175/IND/2022[2017-18]Status: DisposedITAT Indore18 Apr 2023AY 2017-18

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2017-18 Jankilal Pr.Cit-1 बनाम/ 12, Chimanganj Mandi Indore Agar Road, Ujjain Vs. (Appellant / Assessee) (Respondent / Revenue) Pan: Aczpj 2632 A Assessee By Shri Manoj Fadnis, Ar Revenue By Shri P.K. Mishra, Cit-Dr Date Of Hearing 08.02.2023 Date Of Pronouncement 18.04.2023

Section 143(3)Section 201Section 201(1)Section 263Section 40Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2017-18 Jankilal Pr.CIT-1 बनाम/ 12, Chimanganj Mandi Indore Agar Road, Ujjain Vs. (Appellant / Assessee) (Respondent / Revenue) PAN: ACZPJ 2632 A Assessee by Shri Manoj Fadnis, AR Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 08.02.2023 Date of Pronouncement 18.04.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by revision-order dated 25.02.2022 passed by learn…

FAITH BUILDERS & REALTIES P LTD,BHOPAL vs. PR CIT-1,, BHOPAL

ITA 118/IND/2020[2015-16]Status: DisposedITAT Indore16 Aug 2021AY 2015-16

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year:2015-16 Faith Builders & Realties, P. Pr. Cit-1, Ltd., Bhopal Bhopal बनाम/ (Appellant) (Respondent ) Vs. P.A. No. Aabcf7558A Appellant By Shri S.S. Deshpande, Ar Revenue By Shri S.B. Prasad, Cit-Dr Date Of Hearing: 08.07.2021 Date Of Pronouncement: 16.08.2021 आदेश / O R D E R Per Manish Borad, A.M: By Way Of This Appeal, The Appellant Has Challenged The Assumption Of Jurisdiction U/S 263 Of The Income Tax Act 1961( Hereinafter Referred To As ‘The Act’ For Short) By Ld. Pr. Cit-1 Bhopal Vide Order Dated 31.01.2020.The Assessee Has Raised Following Grounds Of Appeal:-

Section 143(3)Section 263Section 263(1)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year:2015-16 Faith Builders & Realties, P. Pr. CIT-1, Ltd., Bhopal Bhopal बनाम/ (Appellant) (Respondent ) Vs. P.A. No. AABCF7558A Appellant by Shri S.S. Deshpande, AR Revenue by Shri S.B. Prasad, CIT-DR Date of Hearing: 08.07.2021 Date of Pronouncement: 16.08.2021 आदेश / O R D E R PER MANISH BORAD, A.M: By way of this appeal, the appellant has challenged the assumption of jurisdiction u/s 263 of the I…

M/S. RAJDHANI LAND & HOUSING CORPORATION,BHOPAL vs. PR. CIT -1, BHOPAL

In the result, grounds raised by the assessee are allowed and

ITA 975/IND/2019[2007-08]Status: DisposedITAT Indore16 Aug 2021AY 2007-08

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year:2007-08 M/S Rajdhani Land & Pr. Cit-1, Housing Corporation, Bhopal बनाम/ Bhopal Vs. (Appellant) (Respondent ) P.A. No. Aahfr4618J Appellant By Shri Girish Agrawal & Ms. Nisha Lahoti, Ars Revenue By Shri Harshit Bari, Sr. Dr Date Of Hearing: 05.07.2021 Date Of Pronouncement: 16.08.2021 आदेश / O R D E R Per Manish Borad, A.M: By Way Of This Appeal, The Appellant Has Challenged The Assumption Of Jurisdiction U/S 263 Of The Income Tax Act 1961( Hereinafter Referred To As ‘The Act’ For Short) By Ld. Pr. Cit-1 Bhopal Vide Order Dated 20.09.2019. Rajdhani Land & Housing

Section 143(3)Section 263Section 80I

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year:2007-08 M/s Rajdhani Land & Pr. CIT-1, Housing Corporation, Bhopal बनाम/ Bhopal Vs. (Appellant) (Respondent ) P.A. No. AAHFR4618J Appellant by Shri Girish Agrawal & Ms. Nisha Lahoti, ARs Revenue by Shri Harshit Bari, Sr. DR Date of Hearing: 05.07.2021 Date of Pronouncement: 16.08.2021 आदेश / O R D E R PER MANISH BORAD, A.M: By way of this appeal, the appellant has challenged the assumption of jur…

SHRI BHANWAR SINGH,UJJAIN vs. PCIT UJJAIN, UJJAIN

ITA 659/IND/2019[2009-10]Status: DisposedITAT Indore29 Jul 2021AY 2009-10

Bench: Shri Chandra Mohan Garg & Shri Manish Boradvirtual Hearing Assessment Year:2015-16 Shri Bhanwar Singh Pr. Cit, Dewas Ujjain बनाम/ (Appellant) (Respondent ) Vs. P.A. No. Gyrps7926C Appellant By Shri S.S. Deshpande, Ar Revenue By Shri S.S. Mantri, Cit-Dr Date Of Hearing: 28.07.2021 Date Of Pronouncement: 29.07.2021 आदेश / O R D E R Per Manish Borad, A.M: By Way Of This Appeal, The Appellant Has Challenged The Assumption Of Jurisdiction U/S 263 Of The Income Tax Act 1961( Hereinafter Referred To As ‘The Act’ For Short) By Ld. Pr. Cit, Ujjain Vide Order Dated 27.03.2019.The Assessee Has Raised Following Grounds Of Appeal:-

Section 143(3)Section 148Section 263

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year:2015-16 Shri Bhanwar Singh Pr. CIT, Dewas Ujjain बनाम/ (Appellant) (Respondent ) Vs. P.A. No. GYRPS7926C Appellant by Shri S.S. Deshpande, AR Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing: 28.07.2021 Date of Pronouncement: 29.07.2021 आदेश / O R D E R PER MANISH BORAD, A.M: By way of this appeal, the appellant has challenged the assumption of jurisdiction u/s 263 of the Income Tax Act 19…

M/S RADHISHWARI DEVLOPERS P LTD,INDORE vs. PR CIT -2 INDORE, INDORE

In the result, Assessee’s appeal in ITANo

ITA 493/IND/2018[13-14]Status: DisposedITAT Indore20 Jul 2021

Bench: Hon’Ble Rajpal Yadav & Hon’Ble Manish Boradvirtual Hearing Assessment Year 2013-14 M/S. Radhishwari Developers P. Ltd. (Now Known As R.C. Warehousing Pvt. Ltd. ) Indore : Appellant Pan :Aafcr1916A V/S Pr. Cito-2 : Respondent Indore Appellant By S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue By Shri S.S. Mantri, Cit-Dr Date Of Hearing 24.05.2021 Date Of Pronouncement 20.07.2021

Section 133(6)Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2013-14 M/s. Radhishwari Developers P. Ltd. (Now Known as R.C. Warehousing Pvt. Ltd. ) Indore : Appellant PAN :AAFCR1916A V/s Pr. CITO-2 : Respondent Indore Appellant by S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing 24.05.2021 Date of Pronouncement 20.07.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal f…

DHIRENDRA INTERNATIONAL (P) LTD.,NEEMUCH vs. PR. CIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 750/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.632/Ind/2019 Assessment Year 2014-15 Shri Aditya Mundra, 24-HIG, Vijay Nagar, Dewas PAN : AAQPM9678N : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Govind Das Mundra, CG-16, Scheme No.74, Vijay Nagar,Indore PAN : AFZPM7956B : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Manish Mundra, 104/B, Pathar Godown Road, New Siyaganj,Indore PAN : AAQPM9678N : Appellant Aditya Mundra…

SHRI MANOJ MUNDRA,INDORE vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 637/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.632/Ind/2019 Assessment Year 2014-15 Shri Aditya Mundra, 24-HIG, Vijay Nagar, Dewas PAN : AAQPM9678N : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Govind Das Mundra, CG-16, Scheme No.74, Vijay Nagar,Indore PAN : AFZPM7956B : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Manish Mundra, 104/B, Pathar Godown Road, New Siyaganj,Indore PAN : AAQPM9678N : Appellant Aditya Mundra…

SHRI MANISH MUNDRA,INDORE vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 635/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.632/Ind/2019 Assessment Year 2014-15 Shri Aditya Mundra, 24-HIG, Vijay Nagar, Dewas PAN : AAQPM9678N : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Govind Das Mundra, CG-16, Scheme No.74, Vijay Nagar,Indore PAN : AFZPM7956B : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Manish Mundra, 104/B, Pathar Godown Road, New Siyaganj,Indore PAN : AAQPM9678N : Appellant Aditya Mundra…

SHRI GOVIND DAS MUNDRA,INDORE vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 634/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.632/Ind/2019 Assessment Year 2014-15 Shri Aditya Mundra, 24-HIG, Vijay Nagar, Dewas PAN : AAQPM9678N : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Govind Das Mundra, CG-16, Scheme No.74, Vijay Nagar,Indore PAN : AFZPM7956B : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Manish Mundra, 104/B, Pathar Godown Road, New Siyaganj,Indore PAN : AAQPM9678N : Appellant Aditya Mundra…

SHRI ADITYA MUNDRA,DEWAS vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 632/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.632/Ind/2019 Assessment Year 2014-15 Shri Aditya Mundra, 24-HIG, Vijay Nagar, Dewas PAN : AAQPM9678N : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Govind Das Mundra, CG-16, Scheme No.74, Vijay Nagar,Indore PAN : AFZPM7956B : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Manish Mundra, 104/B, Pathar Godown Road, New Siyaganj,Indore PAN : AAQPM9678N : Appellant Aditya Mundra…

M/S. CHARITRA GOLD PVT. LTD.,RATLAM vs. THE PR. CIT, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 517/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.632/Ind/2019 Assessment Year 2014-15 Shri Aditya Mundra, 24-HIG, Vijay Nagar, Dewas PAN : AAQPM9678N : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Govind Das Mundra, CG-16, Scheme No.74, Vijay Nagar,Indore PAN : AFZPM7956B : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2014-15 Shri Manish Mundra, 104/B, Pathar Godown Road, New Siyaganj,Indore PAN : AAQPM9678N : Appellant Aditya Mundra…

SHRI SHAILENDRA VASHNAV (BAIRAGI),DEWAS vs. PCIT UJJAIN, UJJAIN

In the result appeals of the assessee(s) are allowed

ITA 639/IND/2019[2009-10]Status: DisposedITAT Indore24 Nov 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.633/Ind/2019 Assessment Year 2009-10 Shri Ram Swaroop Bairagi, Vill/Post Siya Dist. Dewas PAN : AYAPD2587K : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2009-10 Shri Shriram Vaishnav, Vill/Post Siya Dist. Dewas PAN : AHLPV2369P : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2009-10 Shri Shailendra Vaishnav (Bairagi) Vill/Post Siya Dist. Dewas PAN : ALBPV8323R : Appellant Ramswaroop Bairagi & Others…

SHRI SHRIRAM VAISHNAV ,DEWAS vs. PCIT UJJAIN, UJJAIN

In the result appeals of the assessee(s) are allowed

ITA 636/IND/2019[2009-10]Status: DisposedITAT Indore24 Nov 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.633/Ind/2019 Assessment Year 2009-10 Shri Ram Swaroop Bairagi, Vill/Post Siya Dist. Dewas PAN : AYAPD2587K : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2009-10 Shri Shriram Vaishnav, Vill/Post Siya Dist. Dewas PAN : AHLPV2369P : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2009-10 Shri Shailendra Vaishnav (Bairagi) Vill/Post Siya Dist. Dewas PAN : ALBPV8323R : Appellant Ramswaroop Bairagi & Others…

SHRI RAM SWAROOP BAIRAGI, DEWAS,DEWAS vs. PCIT UJJAIN, UJJAIN

In the result appeals of the assessee(s) are allowed

ITA 633/IND/2019[2009-10]Status: DisposedITAT Indore24 Nov 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA.No.633/Ind/2019 Assessment Year 2009-10 Shri Ram Swaroop Bairagi, Vill/Post Siya Dist. Dewas PAN : AYAPD2587K : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2009-10 Shri Shriram Vaishnav, Vill/Post Siya Dist. Dewas PAN : AHLPV2369P : Appellant V/s PCIT, Ujjain : Revenue Assessment Year 2009-10 Shri Shailendra Vaishnav (Bairagi) Vill/Post Siya Dist. Dewas PAN : ALBPV8323R : Appellant Ramswaroop Bairagi & Others…

DR. VINOD BHANDARI,INDORE vs. THE DCIT CIR. 2(1), INDORE

In the result appeal of the assessee is allowed

ITA 57/IND/2019[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 Shri Vinod Bhandari, Pr. CIT(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, ACIT-2(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, DCIT-2(1), Indore 21- GF, Bhandari…

DR. VINOD BHANDARI,INDORE vs. THE ACIT CIR. 2(1), INDORE

In the result appeal of the assessee is allowed

ITA 66/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 Shri Vinod Bhandari, Pr. CIT(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, ACIT-2(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, DCIT-2(1), Indore 21- GF, Bhandari…

SHRI VINOD BHANDARI,INDORE vs. THE PR.CIT-1, INDORE

In the result appeal of the assessee is allowed

ITA 350/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 Shri Vinod Bhandari, Pr. CIT(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, ACIT-2(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, DCIT-2(1), Indore 21- GF, Bhandari…

M/S. DEVI SHAKUNTALA THKARAL CHARITABLE FOUNDATION,BHOPAL vs. DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTION), BHOPAL

In the result, the appeal filed by the assessee is

ITA 322/IND/2018[2013-14]Status: DisposedITAT Indore20 Feb 2020AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2013-14 M/S. Devi Shakuntala Dcit Thakral Charitable (Exemption) बनाम/ Foundation Bhopal Vs. Bhopal (Appellant) (Revenue ) P.A. No.Aaatd2943B

Section 11(2)Section 143(3)Section 263

…[ITA No.322/Ind/2018] [M/s. Devi Shakuntala Thakral Charitable Foundation, Bhopal] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2013-14 M/s. Devi Shakuntala DCIT Thakral Charitable (Exemption) बनाम/ Foundation Bhopal Vs. Bhopal (Appellant) (Revenue ) P.A. No.AAATD2943B Appellant by Shri Girish Agrawal & Miss Nisha Lahoti, A.Rs Respondent by Shri S.B. Prasad, D.R. Date of Hearing: 17.02.2020 Date of Pronouncement: 20.02.2020 आदेश / O R D E R PER KUL BHARAT,…

GURVINDER KAUR BHATIA ,INDORE vs. PR. CIT-2, INDORE

In the result, both the appeals of the assessee(s) in ITANo

ITA 151/IND/2019[2015-16]Status: DisposedITAT Indore18 Dec 2019AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2015-16

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Years: 2015-16 Smt. Harleen Kaur Bhatia Pr.CIT-2 144, Pipliyarao, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AMGPB3531P Assessment Years: 2015-16 Smt. Gurvinder Kaur Bhatia Pr.CIT-2 13-14, Aditya Nagar, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AGJPB0037B Assessee by S/Shri Sumit Nema & Shri GaganTiwari, ARs Revenue by Shri S.S. Mantry,…

HARLEEN KAUR BHATIA,INDORE vs. PR. CIT-2, INDORE

In the result, both the appeals of the assessee(s) in ITANo

ITA 150/IND/2019[2015-16]Status: DisposedITAT Indore18 Dec 2019AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2015-16

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Years: 2015-16 Smt. Harleen Kaur Bhatia Pr.CIT-2 144, Pipliyarao, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AMGPB3531P Assessment Years: 2015-16 Smt. Gurvinder Kaur Bhatia Pr.CIT-2 13-14, Aditya Nagar, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AGJPB0037B Assessee by S/Shri Sumit Nema & Shri GaganTiwari, ARs Revenue by Shri S.S. Mantry,…

Showing 1–20 of 21 · Page 1 of 2