Hero Briggs & Stratton Auto Ltd. v. CIT

161 Taxmann 127High Court2007#19376 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Judgments citing Hero Briggs & Stratton Auto Ltd. v. CIT

Dee Are Texfab Pvt. Ltd., Ahmedabad vs. The PCIT, Ahmedabad-1, Ahmedabad

In the result, the appeal filed by the Assessee is allowed

ITA 743/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.743/Ahd/2024 "नधा"रण वष" /Assessment Year : 2014-15 Dee Are Texfab Pvt.Ltd. The Pcit 149, New Cloth Market बनाम/ Ahmedabad-1 O/S. Raipur Gate Raipur V/S. Ahmedabad – 380 002 (Gujarat) "थायी लेखा सं./Pan: Aaecd 5136 H (अपीलाथ"/ Appellant) …. ("" यथ"/ Respondent) Assessee By : Shri Chetan Agarwal, Ar Revenue By : Shri Kamlesh Makwana, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 22/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 25/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee Against The Order Dated 28/03/2024 Passed By The Principal Commissioner Of Income Tax, Ahmedabad [Hereinafter Referred To As “The Pr.Cit(A)” In Short] Arising Out Of The Assessment Order Dated 27/03/20223 Passed By The Assessing Officer (Ao) Under Section 147 Read With Section 144B Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2014-15. Dee Are Texfab Pvt.Ltd. Vs. The Pr.Cit Asst. Year : 2014-15

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Kamlesh Makwana, CIT-DR

Section 132Section 142(1)Section 144BSection 147Section 148Section 263

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “सी“, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD "ी "स"धाथ" नौ"टयाल, "या"यक सद"य एवं "ी मकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.743/Ahd/2024 "नधा"रण वष" /Assessment Year : 2014-15 Dee Are Texfab Pvt.Ltd. The PCIT 149, New Cloth Market बनाम/ Ahmedabad-1 O/S. Raipur Gate Raipur v/s. Ahmedabad –…

N K Proteins Pvt. Limited, Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle- 3(1)(1), Ahmedabad

In the result, penalty u/s 271(1)(c) of the Act is directed to be deleted and the appeal of the assessee is allowed

ITA 463/AHD/2022[2011-12]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ketan Gajjar, CIT-D.R

Section 194HSection 250Section 271(1)(c)Section 40

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Siddhartha Nautiyal, Judicial Member And Shri Makarand V. Mahadeokar, Accountant Member Assessment Year : 2011-12 N.K. Proteins Ltd., The DCIT, 7th Floor, Popular House, Circle-3(1)(1), Ashram Road, Ahmedabad Vs Ahmedabad PAN: AAACN9377N (Respondent) (Appellant) Assessee by: Shri Vartik Choksi, A.R. Revenue by: Shri Ketan Gajjar, CIT-D.R. Date of hearing : 03-06-2024 Date of pronouncement : 13-06-2024 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commission…

M/S Tayana Consult Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Ircle-7(1)(1), Bangalore

In the result, the assessee’s appeal is allowed

ITA 1193/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Nov 2018AY 2013-14

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodiaassessment Year : 2013-14

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Mrs. Priscilla Singsit, CIT (DR)

Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s. Tayana Consult Pvt. Ltd., No. 3155/A, 11th Main, The Deputy 2nd Stage, Commissioner of Income Near ESI Hospital, Vs. Tax, Indiranagar, Circle – 7 (1) (1), Bangalore – 560 038. Bangalore. PAN: AABCG7893D APPELLANT RESPONDENT Assessee by : Shri S. Parthasarathi, Advocate Revenue by : Mrs. Priscilla Singsit, CIT (DR) Date of hearing : 05.09.2018 Date of Pronouncement : 29.11.2018 O R D E R Per Shri A.K. Garodia, Accountant Member Th…

ACIT 3(1)(2), Mumbai vs. Gran Electronics P.Ltd, Mumbai

ITA 3518/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Oct 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3518/Mum/2017 (नििाारण वर्ा / Assessment Year : 2011-12) बिाम/ Acit 3(1)(2) M/S. Gran Electronics R.No 607, 6Th Floor, Pvt. Ltd., Aayakar Bhavan, C-171, Mittal Court, V. Mumbai-400020 Nariman Point, Mumbai-400021 स्थायी ऱेखा सं./ Pan: Aaach0383A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Chaudhary Arun Kumar Singh Assessee By : Shri. Mayank Chauhan & Shri. Bhupendra Karkhanis सुनवाई की तारीख /Date Of Hearing : 10.10.2018 घोषणा की तारीख /Date Of Pronouncement :22.10.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 3518/Mum/2017, Is Directed Against Appellate Order Dated 27.01.2017 Passed By Learned Commissioner Of Income Tax (Appeals)-8, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2011-12, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 10.03.2014 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2011-12. I.T.A. No.3518/Mum/2017

For Appellant: Shri. Mayank Chauhan &For Respondent: Shri. Chaudhary Arun Kumar

Section 115Section 115JSection 143(3)

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, VICE PRESIDENT AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3518/Mum/2017 (नििाारण वर्ा / Assessment Year : 2011-12) बिाम/ ACIT 3(1)(2) M/s. Gran Electronics R.No 607, 6th floor, Pvt. Ltd., Aayakar Bhavan, C-171, Mittal Court, v. Mumbai-400020 Nariman Point, Mumbai-400021 स्थायी ऱेखा सं./ PAN: AAACH0383A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Chaudhary Arun Kumar Singh Assessee by : Shri. Mayank Chauhan & Shri. Bhupendra Karkhanis सुनवाई क…