Jagati Publications Ltd. v. President

377 ITR 31Reported decision#20670 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.

Judgments citing Jagati Publications Ltd. v. President

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 189/HYD/2018[2012-13]Status: DisposedITAT Hyderabad28 Feb 2022AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…scope of assessee’s foregoing application would not be expanded beyond the specified appeal. We also wish to quote hon’ble apex court’s landmark decision ITAT Vs. DCIT (1996) [218 ITR 275] (SC); as considered in Jagati Publications Ltd. Vs. President (2015) [377 ITR 31] (Bombay) that a Special Bench’s constitution has to be in light of the foregoing regulation or by the hon’ble President, ITAT as per the relevant facts and circumstances of each and every case which nowhere exist as the assessee itself has not even preferred its petition in above terms. Its impugned adjournment request fails therefore. :- 15 -:…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 188/HYD/2018[2011-12]Status: DisposedITAT Hyderabad28 Feb 2022AY 2011-12

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…scope of assessee’s foregoing application would not be expanded beyond the specified appeal. We also wish to quote hon’ble apex court’s landmark decision ITAT Vs. DCIT (1996) [218 ITR 275] (SC); as considered in Jagati Publications Ltd. Vs. President (2015) [377 ITR 31] (Bombay) that a Special Bench’s constitution has to be in light of the foregoing regulation or by the hon’ble President, ITAT as per the relevant facts and circumstances of each and every case which nowhere exist as the assessee itself has not even preferred its petition in above terms. Its impugned adjournment request fails therefore. :- 15 -:…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 187/HYD/2018[2010-11]Status: DisposedITAT Hyderabad28 Feb 2022AY 2010-11

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…scope of assessee’s foregoing application would not be expanded beyond the specified appeal. We also wish to quote hon’ble apex court’s landmark decision ITAT Vs. DCIT (1996) [218 ITR 275] (SC); as considered in Jagati Publications Ltd. Vs. President (2015) [377 ITR 31] (Bombay) that a Special Bench’s constitution has to be in light of the foregoing regulation or by the hon’ble President, ITAT as per the relevant facts and circumstances of each and every case which nowhere exist as the assessee itself has not even preferred its petition in above terms. Its impugned adjournment request fails therefore. :- 15 -:…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 186/HYD/2018[2009-10]Status: DisposedITAT Hyderabad28 Feb 2022AY 2009-10

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…scope of assessee’s foregoing application would not be expanded beyond the specified appeal. We also wish to quote hon’ble apex court’s landmark decision ITAT Vs. DCIT (1996) [218 ITR 275] (SC); as considered in Jagati Publications Ltd. Vs. President (2015) [377 ITR 31] (Bombay) that a Special Bench’s constitution has to be in light of the foregoing regulation or by the hon’ble President, ITAT as per the relevant facts and circumstances of each and every case which nowhere exist as the assessee itself has not even preferred its petition in above terms. Its impugned adjournment request fails therefore. :- 15 -:…

Jagati Publications Ltd. v. President (377 ITR 31) — Cited in 4 Judgments | BharatTax