Heilgers Development & Construction Co Ltd. v. DCIT

32 Taxmann.com 147Reported decision2013#17643 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2018 to 2019.

Judgments citing Heilgers Development & Construction Co Ltd. v. DCIT

Shri Vinodbhai J. Patel, Vadodara vs. The Income Tax Officer, Ward-1(2)(5), Vadodara

In the result, both the appeals are partly allowed for statistical purposes in the terms indicated above

ITA 513/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad01 Apr 2019AY 2012-13
Section 143(3)Section 234ASection 234BSection 271(1)(c)Section 48Section 54B

…ITA Nos. 464 & 513/Ahd/2016 ITO vs. Vinodbhai J Patel -cross Assessment Year : 2012-13 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2012-13 The Income Tax Officer .......…………...........Appellant Ward-1(2)(5), Baroda Vs. Vinodbhai J Patel ............................Respondent Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara [PAN : AOIPP 7493 Q] Assessment Year: 2012-13 Vinodbhai J Patel .......…………...........Appellant Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara [PAN : AOIPP 7493 Q] Vs. Th…

Shri Natwarbhai J. Patel, Vadodara vs. The Income Tax Officer, Ward-1(2)(4), Vadodara

In the result, both the appeals are partly allowed for statistical purposes in the terms indicated above

ITA 512/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad01 Apr 2019AY 2012-13
Section 143(3)Section 234ASection 234BSection 271(1)(c)Section 48Section 54B

…ITA Nos. 461 & 512/Ahd/2016 ITO Vs. Natwarbhai J Patel-cross Assessment Year : 2012-13 Page 1 of 11 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2012-13 The Income Tax Officer .......…………...........Appellant Ward-1(2)(4), Baroda Vs. Shri Natwarbhai J Patel ............................Respondent Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara – 390 007 [PAN : ADTPP 5021 G] Assessment Year: 2012-13 Shri Natwarbhai J Patel .......…………...........Appellant Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara – 390…

The ITO, Ward-1(2)(5), Vadodara vs. Shri Vinodbhai J. Patel, Vadodara

In the result, both the appeals are partly allowed for statistical purposes in the terms indicated above

ITA 464/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad01 Apr 2019AY 2012-13
Section 143(3)Section 234ASection 234BSection 271(1)(c)Section 48Section 54B

…ITA Nos. 464 & 513/Ahd/2016 ITO vs. Vinodbhai J Patel -cross Assessment Year : 2012-13 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2012-13 The Income Tax Officer .......…………...........Appellant Ward-1(2)(5), Baroda Vs. Vinodbhai J Patel ............................Respondent Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara [PAN : AOIPP 7493 Q] Assessment Year: 2012-13 Vinodbhai J Patel .......…………...........Appellant Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara [PAN : AOIPP 7493 Q] Vs. Th…

The ITO, Ward-1(2)(4), Baroda vs. Shri Natwarbhai J. Patel, Vadodara

In the result, both the appeals are partly allowed for statistical purposes in the terms indicated above

ITA 461/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad01 Apr 2019AY 2012-13
Section 143(3)Section 234ASection 234BSection 271(1)(c)Section 48Section 54B

…ITA Nos. 461 & 512/Ahd/2016 ITO Vs. Natwarbhai J Patel-cross Assessment Year : 2012-13 Page 1 of 11 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2012-13 The Income Tax Officer .......…………...........Appellant Ward-1(2)(4), Baroda Vs. Shri Natwarbhai J Patel ............................Respondent Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara – 390 007 [PAN : ADTPP 5021 G] Assessment Year: 2012-13 Shri Natwarbhai J Patel .......…………...........Appellant Brahmin Falia, Near Library, Sewasi, PO Sewasi, Vadodara – 390…

Anil Murlidhar Deshmukh, Nashik vs. Income-Tax Officer, Ward - 3(2), Nashik

In the result, appeal of the assessee is dismissed

ITA 1821/PUN/2017[2013-14]Status: DisposedITAT Pune13 Dec 2018AY 2013-14

Bench: Shri R.S. Syal

For Appellant: Shri Sanket M. JoshiFor Respondent: Shri M.K. Verma
Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT आयकर अपील सं. / ITA No.1821/PUN/2017 "नधा"रण वष" / Assessment Year : 2013-14 Shri Anil Murlidhar Deshmukh, Plot No.80A, Behind Essar Petrol Pump, Mahatma Nagar, Nashik-422 007 PAN : ADWPD4520B …....अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward 3(2), Nashik. ……""यथ" / Respondent Assessee by : Shri Sanket M. Joshi Revenue by : Shri M.K. Verma सुनवाई क" तार"ख / Date of Hearing : 12.12.2018 घोषणा क" तार"ख / Date of Pronouncement : 13.12.2018 आदेश / ORDER PER R.S. SYAL, VP : This appeal by the a…

Heilgers Development & Construction Co Ltd. v. DCIT (32 Taxmann.com 147) — Cited in 5 Judgments | BharatTax