India in Commissioner of Income Tax, Ahmedabad v. Reliance Petroproducts (P.) Ltd.

133 Taxmann 320High Court2003#22519 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing India in Commissioner of Income Tax, Ahmedabad v. Reliance Petroproducts (P.) Ltd.

M/S. JADAUJEWELLERS & MANUFACTURERS PVT. LTD.,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR

In the result, appeal of the assessee is dismissed

ITA 111/JPR/2018[2010-11]Status: DisposedITAT Jaipur02 Oct 2019AY 2010-11

For Appellant: Shri Vijay Goyal (CA)For Respondent: Smt. Runi Pal (JCIT)

Section 132Section 144Section 153ASection 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 111/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2010-11 cuke M/s Jadau Jewellers & DCIT, Vs. Manufacturers Pvt. Ltd., B-1, Central Circle-02, Trimurti Circle, Govind Marg, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ6114C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Goyal (CA) jktLo dh vksj ls@ Rev…

DIGITAL ELECTRONICS LTD,MUMBAI vs. JCIT (OSD) RG 8(1), MUMBAI

In the result, the appeal is allowed

ITA 5451/MUM/2013[2007-08]Status: DisposedITAT Mumbai18 Nov 2016AY 2007-08

Bench: Shri Saktijit Dey() & Shri N.K. Pradhan () Assessment Year: 2007-08

For Appellant: Shri Nitesh Joshi,ARFor Respondent: Shri B. S. Bist, Sr. DR

Section 143(3)Section 14ASection 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SAKTIJIT DEY(JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2007-08 Digital Electronics Ltd. Vs. JCIT(OSD)8-1, Aayakar Bhavan 86, Jolly Maker Chambers No.II, 225, Mumbai.-400020 Nariman Point, Mumbai-400021 PAN No. AAACD1798F (Appellant) (Respondent) Appellant by : Shri Nitesh Joshi,AR Respondent By : Shri B. S. Bist, Sr. DR Date of Hearing : 25.08.2016 Date of pronouncement : 18.11.2016 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2007-08. The appeal…

DCIT 25(3), MUMBAI vs. BHOOMI ENTERPRISES, MUMBAI

In the result, the appeal filed by the revenue is hereby

ITA 1897/MUM/2013[2006-07]Status: DisposedITAT Mumbai20 Jul 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1897/Mum/2013 ("नधा"रण वष" / Assessment Year: 2006-07) D.C.I.T.25(3) M/S. Bhoomi Enterprises बनाम/ 308, C-11, 123/124, Vs. Bandra Kurla Complex, Sona Shopping, Bandra (East), Centre Trikamdas Road, Mumbai – 400051 Kandivali(W), Mumbai - 400067 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaffb6143C

For Appellant: Shri Virag H. ShahFor Respondent: Smt. Pooja Swaroop

Section 143(2)Section 271(1)(c)

…आयकर अपील"य अ"धकरण,“बी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI "ी आर. सी. शमा", लेखा सद"य, एवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE SHRI R.C.SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1897/Mum/2013 ("नधा"रण वष" / Assessment Year: 2006-07) D.C.I.T.25(3) M/s. Bhoomi Enterprises बनाम/ 308, C-11, 123/124, Vs. Bandra Kurla Complex, Sona Shopping, Bandra (East), Centre Trikamdas Road, Mumbai – 400051 Kandivali(W), Mumbai - 400067 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAFFB6143C (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by: Shri Virag H. Shah Depar…