Haryana High Courts in Rama Steel Rolling Mills & General Engg. Works v. ITO

225 Taxmann 67Reported decision2014#23871 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing Haryana High Courts in Rama Steel Rolling Mills & General Engg. Works v. ITO

DURGESH AUTOFIN P.LTD,BIJNOR vs. PRCIT, MUZAFFARNAGAR

In the result, the appeal of the assessee is allowed

ITA 2539/DEL/2018[2013-14]Status: DisposedITAT Delhi09 Oct 2018AY 2013-14

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2539/Del/2018 : Asstt. Year : 2013-14 Durgesh Autofin P. Ltd., Vs Pr. Commissioner Of Income Tax, C/O Sh. Pankaj Kumar, Director, Muzaffarnagar-251002 S/O Late Sh. Tejpal Singh, Mandi Kotla, Near Nehru Murti, Chandpur, Bijnot, Bijnor, Uttar Pradesh (Appellant) (Respondent) Pan No. Aaccd0768P Assessee By : Sh. Vivek Bansal, Adv. Revenue By : Ms. Rachna Singh, Cit Dr Date Of Hearing : 29.08.2018 Date Of Pronouncement : 09.10.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 13.03.2018 Of Ld. Pr. Cit, Muzaffarnagar U/S 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

For Appellant: Sh. Vivek Bansal, AdvFor Respondent: Ms. Rachna Singh, CIT DR

Section 143(3)Section 263Section 269SSection 271DSection 41(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. N. K. Saini, AM and Ms. Suchitra Kamble, JM ITA No. 2539/Del/2018 : Asstt. Year : 2013-14 Durgesh Autofin P. Ltd., Vs Pr. Commissioner of Income Tax, C/o Sh. Pankaj Kumar, Director, Muzaffarnagar-251002 S/o Late Sh. Tejpal Singh, Mandi Kotla, Near Nehru Murti, Chandpur, Bijnot, Bijnor, Uttar Pradesh (APPELLANT) (RESPONDENT) PAN No. AACCD0768P Assessee by : Sh. Vivek Bansal, Adv. Revenue by : Ms. Rachna Singh, CIT DR Date of Hearing : 29.08.2018 Date of Pronouncement : 09.10.2018 ORDER Per N. K. Saini, AM: This is an appeal by the asse…

JASHOJIT MUKHERJEE,KOLKATA vs. ACIT, CIR-50, KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 403/KOL/2017[2012-13]Status: DisposedITAT Kolkata04 May 2018AY 2012-13

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 403/Kol/2017 Assessment Year : 2012-13 Jashojit Mukherjee -Vs- Acit, Circle-50, Kolkata [Pan: Afapm 7208 R] (Appellant) (Respondent)

For Appellant: Shri P.K. Himmatsinghka, ARFor Respondent: Shri Sallong Yaden, Addl. CIT

Section 133(6)Section 139(4)Section 143(2)Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 403/Kol/2017 Assessment Year : 2012-13 Jashojit Mukherjee -vs- ACIT, Circle-50, Kolkata [PAN: AFAPM 7208 R] (Appellant) (Respondent) For the Appellant : Shri P.K. Himmatsinghka, AR For the Respondent : Shri Sallong Yaden, Addl. CIT Date of Hearing : 26.04.2018 Date of Pronouncement : 04.05.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals)-15, Kolkata [in short the ld CIT(A)] in Appeal N…

PABITRA BISWAS,KOLKATA vs. ITO, WD-33(3), KOLKATA, KOLKATA

In the result, the appeal of the assessee is partly allowed

ITA 734/KOL/2015[2010-2011]Status: DisposedITAT Kolkata06 Jan 2016AY 2010-2011

Bench: Shri P.M. Jagtap

Section 133(6)Section 41(1)

…I.T.A. No. 734/KOL./2015 Assessment year: 2010-2011 Page 1 of 6 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘SMC’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member I.T.A. No. 734/KOL/ 2015 Assessment Year: 2010-2011 Pabitra Biswas,...............................................................Appellant 81/B, Beliaghata Main Road, Kolkata-700 010 [PAN : AHNPB 1811 G] -Vs.- Income Tax Officer,......................................................Respondent Ward-33(3), Kolkata, 10B, Middleton Row, Kolkata-700 071 Appearances by: Shri Manish Tiwari, FCA, for the assessee Shri Pinaki Mukherjee, JCIT, S…