Income Tax Officer v. Kasturi Constructions

21 Taxmann.com 435Reported decision2012#23602 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Income Tax Officer v. Kasturi Constructions

The DCIT, Circle-2(2), Ahmedabad vs. Shree Parshwanath Corporation, Ahmedabad

ITA 25/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad10 Jun 2022AY 2014-15

Bench: Shri Pramod M Jagtap & Ms. Madhumita Roy

For Appellant: Shri James Kurian, CIT DRFor Respondent: Shri Vartik Choksi, A.R
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M JAGTAP, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 24&25/Ahd/2020 (Assessment Years: 2013-14 & 2014-15) DCIT Vs. Shree Parshwanath Corporation, Circle-2(2), 50, Harsiddh Chambers, Ashram Ahmedabad Road, Ahmedabad-380014 [PAN No.AADFS3093C] (Appellant) .. (Respondent) Appellant by : Shri James Kurian, CIT DR Respondent by : Shri Vartik Choksi, A.R. Date of Hearing 07.06.2022 Date of Pronouncement 10.06.2022 O R D E R PER Ms. MADHUMITA ROY - JM: Both the appeals filed by the Revenue are directed against the order…

The DCIT, Circle-2(2), Ahmedabad vs. Shree Parshwanath Corporation, Ahmedabad

ITA 24/AHD/2020[2013-14]Status: DisposedITAT Ahmedabad10 Jun 2022AY 2013-14

Bench: Shri Pramod M Jagtap & Ms. Madhumita Roy

For Appellant: Shri James Kurian, CIT DRFor Respondent: Shri Vartik Choksi, A.R
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M JAGTAP, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 24&25/Ahd/2020 (Assessment Years: 2013-14 & 2014-15) DCIT Vs. Shree Parshwanath Corporation, Circle-2(2), 50, Harsiddh Chambers, Ashram Ahmedabad Road, Ahmedabad-380014 [PAN No.AADFS3093C] (Appellant) .. (Respondent) Appellant by : Shri James Kurian, CIT DR Respondent by : Shri Vartik Choksi, A.R. Date of Hearing 07.06.2022 Date of Pronouncement 10.06.2022 O R D E R PER Ms. MADHUMITA ROY - JM: Both the appeals filed by the Revenue are directed against the order…

Asst CIT Cir 2, Thane vs. Ashish Construction Co., Thane

In the result, the common question of law framed in these two appeals are answered in favour of the assessee and against the Revenue

ITA 4288/MUM/2014[2006-07]Status: DisposedITAT Mumbai07 Feb 2018AY 2006-07

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2006 - 2007 Asst. Cit Circle-2, Ashish Construction Co., Thane S-1, Narmada Apartments, बनाम/ Cabin Road, Bhayander Vs. Road (E), Thane 401 105 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aajfa4249G राज"व क" ओर से / Revenue By Shri V Vidhyadhar "नधा"रती क" ओर से / Assessee By Shri Sanjay Sharma

Section 80Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ए’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2006 - 2007 Asst. CIT Circle-2, Ashish Construction Co., Thane S-1, Narmada Apartments, बनाम/ Cabin Road, Bhayander Vs. Road (E), Thane 401 105 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. AAJFA4249G राज"व क" ओर से / Revenue by Shri V Vidhyadhar "नधा"रती क" ओर से / Assessee by Shri Sanjay Sharma 07/02/2018 सुनवाई क" तार"ख / Date of…

Income Tax Officer v. Kasturi Constructions (21 Taxmann.com 435) — Cited in 3 Judgments | BharatTax