Income Tax Officer v. Arti Securities & Services Ltd.

123 Taxmann.com 395Income Tax Appellate Tribunal2021#18885 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 120(3)Section 127 Section 139(1)Section 139(5)Section 142(1)Section 143(2)Section 143(3)Section 50C

Judgments citing Income Tax Officer v. Arti Securities & Services Ltd.

Sanjeev Kumar Saxena, Lucknow vs. ITO-3(4), Lucknow -New, Lucknow

In the result, the appeal is partly allowed for statistical purposes

ITA 99/LKW/2025[2015-16]Status: DisposedITAT Lucknow30 Jan 2026AY 2015-16

Bench: Shri Anadee Nath Misshra

Section 127Section 143(2)Section 143(3)Section 56(2)(vii)

…I.T.A. No.99/Lkw/2025 Assessment Year:2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.99/Lkw/2025 Assessment Year:2015-16 Sanjeev Kumar Saxena, Vs. Income Tax Officer-3(4), A-1, Shalimar Courtyard, Lucknow-New Near Tarikhana Rly Crossing Sitapur Road, Lucknow-226022 PAN:ADQPS7532Q (Appellant) (Respondent) Appellant by Shri Swaran Singh, C.A. Respondent by Shri Amit Kumar, Addl. CIT (D.R.) O R D E R (A) This appeal vide I.T.A. No.99/Lkw/2025 has been filed by the assessee for assessment year 2015-16 against impugned ap…

M/S Rana & Joshi Buildtech P Ltd, Indore vs. The PCIT-1, Bhopal

In the result, the appeal of the assessee is allowed

ITA 229/IND/2023[2015-16]Status: DisposedITAT Indore26 Sept 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S. Rana & Joshi Buildtech Pr. Cit-1 Pvt. Ltd. Bhopal (Formerly Known As M/S Rana Buildtech Pvt. Ltd. ) Vs. 218 Civil Lines, Below Dainik Bhaskar Office Vidisha (Appellant / Assessee) (Respondent/ Revenue) Pan: Aafcr9858P Assessee By Shri S.N. Agrawal Ar Revenue By Shri Ram Kumar Yadav, Cit-Dr Date Of Hearing 11.09.2024 Date Of Pronouncement 26 .09.2024

Section 143(3)Section 263Section 271E

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER M/s. Rana & Joshi Buildtech Pr. CIT-1 Pvt. Ltd. Bhopal (formerly known as M/s Rana Buildtech Pvt. Ltd. ) Vs. 218 Civil Lines, Below Dainik Bhaskar Office Vidisha (Appellant / Assessee) (Respondent/ Revenue) PAN: AAFCR9858P Assessee by Shri S.N. Agrawal AR Revenue by Shri Ram Kumar Yadav, CIT-DR Date of Hearing 11.09.2024 Date of Pronouncement 26 .09.2024 O R D E R Per Vijay Pal Rao, JM : This appeal by assessee is directed against…

M/S Moral Pharmaceuticals (P) Ltd vs. Principal Commissioner of Income Tax-2, Lucknow

In the result, the appeal of the assessee is allowed

ITA 341/LKW/2017[2012-13]Status: DisposedITAT Lucknow14 Dec 2021AY 2012-13

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: 2012-13 M/S Moral Pharmaceuticals (P) Ltd. V. Pr. Cit-2 Mata Parvati Apartment Lucknow Katen Lene Wali Chowk Kalyan East, Maharashtra Tan/Pan:Aagcm8051Q (Appellant) (Respondent) Appellant By: Shri P. K. Kapoor, C.A. Respondent By: Smt. Sheela Chopa, Cit (Dr) Date Of Hearing: 06 10 2021 Date Of Pronouncement: 14 12 2021 O R D E R

For Appellant: Shri P. K. Kapoor, C.AFor Respondent: Smt. Sheela Chopa, CIT (DR)

Section 133(6)Section 143Section 143(2)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW [Through Virtual Hearing] BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s Moral Pharmaceuticals (P) Ltd. v. Pr. CIT-2 Mata Parvati Apartment Lucknow Katen Lene Wali Chowk Kalyan East, Maharashtra TAN/PAN:AAGCM8051Q (Appellant) (Respondent) Appellant by: Shri P. K. Kapoor, C.A. Respondent by: Smt. Sheela Chopa, CIT (DR) Date of hearing: 06 10 2021 Date of pronouncement: 14 12 2021 O R D E R PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the Pr. CIT- 2, Lucknow, dated…

Deputy Commissioner of Income Tax, Circle- 1, Bellary vs. Shri. Hothur Mohamed Iqbal, Ballari

In the result, the C.O. of the assessee is allowed

ITA 2370/BANG/2019[2015-16]Status: DisposedITAT Bangalore30 Sept 2021AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2015-16

For Appellant: Shri Vilas V. Shinde, D.RFor Respondent: Shri Shiv Prasad Reddy, A.R

Section 10Section 127Section 129Section 14Section 143(2)Section 143(3)

…ITA No.2370/Bang/2919 & CO No.5/Bang/2020 Shri Hothur Mohamed Iqbal, Ballari IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2015-16 Deputy Commissioner of Shri Hothur Mohamed Iqbal Income-tax Plot No.5,6,7 Hothur House Circle-1 Near Nandi School Bellary Vs. Cantonment Ballari 583 104 PAN No.AADPI3635C APPELLANT RESPONDENT C.O. No.5/Bang/2020 (Arising out of ITA No.2370/Bang/2019) Assessment Year: 2015-16 Shri Hothur Mohamed Iqbal Deputy Commissioner of Plot No.5,6,7 Hothur House Income-tax…