HPCL Mittal Energy v. Add. CIT

96 Taxmann.com 3Reported decision#18450 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2018 to 2018.

Judgments citing HPCL Mittal Energy v. Add. CIT

Vaibhav Global Limited, Jaipur vs. Assistant Commissioner of Income Tax, Circle-5, Jaipur

In the result, the penalty is directed to be deleted and appeal of the assessee is allowed

ITA 731/JPR/2018[2010-11]Status: DisposedITAT Jaipur19 Dec 2018AY 2010-11
For Appellant: Shri Vijay Mehta (C.A.) &For Respondent: Smt. Roli Agarwal (CIT)
Section 143(3)Section 271(1)(c)Section 92C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 730 & 731/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2009-10 & 2010-11 cuke Vaibhav Global Ltd. The ACIT, Vs. (Earlier known as Vaibhav Gems Ltd.) Circle-5, K-6-B Fateh Tiba, Adarsh Nagar, Jaipur Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACV 4679 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Mehta (C.A…

Vaibhav Global Limited, Jaipur vs. Assistant Commissioner of Income Tax, Circle-5, Jaipur

In the result, the penalty is directed to be deleted and appeal of the assessee is allowed

ITA 730/JPR/2018[2009-10]Status: DisposedITAT Jaipur19 Dec 2018AY 2009-10
For Appellant: Shri Vijay Mehta (C.A.) &For Respondent: Smt. Roli Agarwal (CIT)
Section 143(3)Section 271(1)(c)Section 92C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 730 & 731/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2009-10 & 2010-11 cuke Vaibhav Global Ltd. The ACIT, Vs. (Earlier known as Vaibhav Gems Ltd.) Circle-5, K-6-B Fateh Tiba, Adarsh Nagar, Jaipur Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACV 4679 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Mehta (C.A…

Prem Prakash Uma Shanker, Alwar vs. Income Tax Officer, Ward-2-3, Alwar

In the result, the appeal of the assessee is dismissed

ITA 982/JPR/2018[2014-15]Status: DisposedITAT Jaipur18 Dec 2018AY 2014-15
For Appellant: Shri P. C. Parwal (C.A.)For Respondent: Shri J. C. Kulhari (JCIT) a
Section 271(1)(c)Section 274Section 4

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 982/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Shri Prem Prakash Uma Shanker The ITO, GB-34, Krishi Upaj Mandi, Vs. Ward-2(3), Alwar (Raj.)-301001. Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFFP 4000 N izR;FkhZ@Respondent vihykFkhZ@Appellant fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (C.A.) jktLo dh vksj ls@ Revenue by : Sh…

Shri Harish Kumar Vaswani, Jaipur vs. Deputy Commissioner of Income Tax, Circle-2, Jaipur

In the result, the appeal of the assessee is dismissed

ITA 1040/JPR/2018[2014-15]Status: DisposedITAT Jaipur05 Dec 2018AY 2014-15
For Appellant: Shri P. C. Parwal (C.A.)For Respondent: Shri P.P.Meena (JCIT) a
Section 143(3)Section 271(1)(c)Section 274Section 54

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1040/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Shri Harish Kumar Vaswani The DCIT, 31, Dhula House Road, Vs. Circle-2, Babu Bazar, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATPK 6505 D izR;FkhZ@Respondent vihykFkhZ@Appellant fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (C.A.) jktLo dh vksj ls@ Revenue by : Shri P.P.…

Smt. Shipra Jain, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, the penalty so levied u/s 271(1)(c) is hereby deleted and appeals are allowed

ITA 922/JPR/2018[2009-10]Status: DisposedITAT Jaipur31 Oct 2018AY 2009-10
For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri J. C. Kulhari (JCIT)
Section 132Section 132(4)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 922/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Smt. Shipra Jain ACIT Vs. B-522, Malviya Nagar, Central Circle-1 Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEHPJ1594F vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 920/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Sh. Sapan Jain ACIT Vs. B-522, Malviya Nagar…

HPCL Mittal Energy v. Add. CIT (96 Taxmann.com 3) — Cited in 5 Judgments | BharatTax