ITO, Ward TDS-2 v. Branch Manager, State Bank of Bikaner & Jaipur

19 Taxmann.com 221Reported decision2012#23311 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2023.

Judgments citing ITO, Ward TDS-2 v. Branch Manager, State Bank of Bikaner & Jaipur

M.P. Warehousing and Logistics Corporation, Indore vs. ACIT (TDS), Indore

In the result, both appeals of assessee are allowed

ITA 196/IND/2023[2013-14]Status: DisposedITAT Indore13 Oct 2023AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10Section 119Section 139Section 194Section 201(1)Section 250

…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 ITA No.195 & 196/Ind/2023 (Assessment Years: 2012-13 & 2013-14) MP Warehousing and Logistics ACIT (TDS) Corporation, Indore Vs. Indore (Appellant / Assessee) (Revenue) PAN: BPLM0195F Assessee by Shri Apurva Mehta, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 11.10.2023 Date of Pronouncement 13 .10.2023 O R D E R Per Vijay Pal Rao, JM: These two appeals by the assessee are directed against the two separate orders of Comm…

M.P. Warehousing and Logistics Corporation, Indore vs. ACIT (TDS), Indore

In the result, both appeals of assessee are allowed

ITA 195/IND/2023[2012-13]Status: DisposedITAT Indore13 Oct 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10Section 119Section 139Section 194Section 201(1)Section 250

…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 ITA No.195 & 196/Ind/2023 (Assessment Years: 2012-13 & 2013-14) MP Warehousing and Logistics ACIT (TDS) Corporation, Indore Vs. Indore (Appellant / Assessee) (Revenue) PAN: BPLM0195F Assessee by Shri Apurva Mehta, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 11.10.2023 Date of Pronouncement 13 .10.2023 O R D E R Per Vijay Pal Rao, JM: These two appeals by the assessee are directed against the two separate orders of Comm…

M/S. M. P. Ware Housing & Logistics Corporation, Indore vs. CIT (TDS), Indore

In the result appeal of the assessee is allowed

ITA 491/IND/2019[2011-12]Status: DisposedITAT Indore26 May 2020AY 2011-12

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2011-12 M.P. Warehousing & Acit (Tds) Logistics Corporation, Vs. Indore Lrt Parisar, Aerodrum Road, Bada Ganapati, Indore (Appellant) (Revenue ) Pan No.Aadcm7742B Appellant By Shri Rajesh Mehta, Ca Revenue By Shri K.G. Goyal, Sr.Dr Date Of Hearing 12.03.2020 Date Of Pronouncement 26.05.2020

Section 133ASection 194Section 194ISection 201Section 201(1)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2011-12 M.P. Warehousing & ACIT (TDS) Logistics Corporation, Vs. Indore LRT Parisar, Aerodrum Road, Bada Ganapati, Indore (Appellant) (Revenue ) PAN No.AADCM7742B Appellant by Shri Rajesh Mehta, CA Revenue by Shri K.G. Goyal, Sr.DR Date of Hearing 12.03.2020 Date of Pronouncement 26.05.2020 O R D E R PER MANISH BORAD, AM. The above captioned appeal filed at the instance of assessee pertaining to Assessment Year 2…

ITO, Ward TDS-2 v. Branch Manager, State Bank of Bikaner & Jaipur (19 Taxmann.com 221) — Cited in 3 Judgments | BharatTax