High Courts (CIT vs. UP Asbestos Ltd. 260 CTR 194 (all); CIT v. Kohinoor Paper Product

210 Taxmann 73High Court#15355 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing High Courts (CIT vs. UP Asbestos Ltd. 260 CTR 194 (all); CIT v. Kohinoor Paper Product

SNEHAL MAHENDRAKUMAR SHAH,AHMEDABAD vs. DCIT, CIRCLE-4(2), AHMEDABAD

In the result, the appeal of the assessee is dismissed

ITA 385/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad15 Sept 2022AY 2015-16

Bench: Smt.Annapurna Gupta & Smt.Suchitra Kambleassessment Year :2015-16 Snehal Mahendrakumar Shah Vs. Dcit, Cir.4(2) 1-B, Avantika Society Ahmedabad. Nr.Naranpura Railway Crossing Opp: Sbi, Narangpura Ahmedabad Pan : Acps 5850 L अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri Bandish Soparkar, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 24/06/2022 घोषणा क" तार"ख /Date Of Pronouncement: 15/09/2022 आदेश/O R D E R Per Annapurna Guptapresent Appeal Has Been Filed By The Assessee Against Order Passed By The Ld. Commissioner Of Income-Tax(Appeals)-4, Ahmedabad [Hereinafter Referred To As “Ld.Cit(A) Under Section 250(6) Of The Income Tax Act, 1961 ("The Act" For Short) Dated 7.1.2019 Pertaining To The Asst.Year 2015-16. 2. Sole Issue In The Present Appeals Relates To Claim Of Education Expenses Of The Daughter Of The Assessee, Which Was Denied By The Authorities Below Holding The Same To Be Personal In Nature & Alternatively Capital In Nature.

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 250(6)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SMT.SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year :2015-16 Snehal Mahendrakumar Shah Vs. DCIT, Cir.4(2) 1-B, Avantika Society Ahmedabad. Nr.Naranpura Railway Crossing Opp: SBI, Narangpura Ahmedabad PAN : ACPS 5850 L अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri Bandish Soparkar, AR Revenue by : Shri…

MESERS HOTEL GRAND MUMTAZ,SRINAGAR vs. ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE-3, SRINAGAR

In the result, appeal of the assessee ITA441/Asr/2018 is allowed

ITA 441/ASR/2018[2013-14]Status: DisposedITAT Amritsar25 Aug 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 441/Asr/2018 Assessment Year: 2013-14 M/s Hotel Grand Mumtaz, M.A. Vs. ACIT, Circle-3 Road, Srinagar, Kashmir. Srinagar. [PAN:AAEFH1182J] (Respendent) (Appellant) Appellant by Sh. None. (Written Submission) Respondent by Sh.S.M. Surendranath, Sr. DR. Date of Hearing 22.08.2022 Date of Pronouncement 25 .08.2022 ORDER Per:Anikesh Banerjee, JM: The instant appeal was filed by the assessee against the order of the ld. Commissioner of Income Tax(Appeals)-…

GEO CONNECT LTD. vs. DEPUTY COMMISSIONER OF INCOME TAX

ITA/797/2017HC Delhi21 May 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 254(2)Section 37

…$~4 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 797/2017 GEO CONNECT LTD. ..... Appellant Through: Mr.Ajay Vohra, Mr.Gaurav Jain and Mr.Aniket D. Agrawal, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Ruchir Bhatia, Sr. Standing Counsel. ITA 798/2017 GEO CONNECT LTD. ..... Appellant Through: Mr.Ajay Vohra, Mr.Gaurav Jain and Mr.Aniket D. Agrawal, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Ruchir Bhatia, Sr. Standing Counsel.…

GEO CONNECT LTD. vs. DEPUTY COMMISSIONER OF INCOME TAX

ITA/799/2017HC Delhi21 May 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 254(2)Section 37

…$~4 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 797/2017 GEO CONNECT LTD. ..... Appellant Through: Mr.Ajay Vohra, Mr.Gaurav Jain and Mr.Aniket D. Agrawal, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Ruchir Bhatia, Sr. Standing Counsel. ITA 798/2017 GEO CONNECT LTD. ..... Appellant Through: Mr.Ajay Vohra, Mr.Gaurav Jain and Mr.Aniket D. Agrawal, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Ruchir Bhatia, Sr. Standing Counsel.…

GEO CONNECT LTD vs. DEPUTY COMMISSIONER OF INCOME TAX

ITA/865/2017HC Delhi21 May 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 254(2)Section 37

…$~4 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 797/2017 GEO CONNECT LTD. ..... Appellant Through: Mr.Ajay Vohra, Mr.Gaurav Jain and Mr.Aniket D. Agrawal, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Ruchir Bhatia, Sr. Standing Counsel. ITA 798/2017 GEO CONNECT LTD. ..... Appellant Through: Mr.Ajay Vohra, Mr.Gaurav Jain and Mr.Aniket D. Agrawal, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr.Ruchir Bhatia, Sr. Standing Counsel.…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

High Courts (CIT vs. UP Asbestos Ltd. 260 CTR 194 (all); CIT v. Kohinoor Paper Product (210 Taxmann 73) — Cited in 6 Judgments | BharatTax