Joint Commissioner of Income-tax v. Classic Industries Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Joint Commissioner of Income-tax v. Classic Industries Ltd.

THE DCIT-1(3)(1) MUMBAI, MUMBAI vs. M/S FERN INFRASTRUCTURE PVT LTD, MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 1402/MUM/2022[2012-13]Status: DisposedITAT Mumbai08 Feb 2023AY 2012-13

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 139Section 143Section 154Section 271(1)Section 271(1)(c)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NO.1402/MUM/2022 (A.Y: 2012-13) Dy. Commissioner of Income Tax- 1(3)(1) v. M/s Fern Infrastructure Pvt. Ltd., Room No. 535, 5th Floor 109, Wing, Akruti Comm. Complex Aayakar Bhavan, M.K. Road Next to Akruti Centre Point Mumbai- 400020 Central Road, Andheri (E) Mumbai- 400093 PAN: AABCF2322C (Appellant) (Respondent) Assessee Represented by : None Department Represented by : Shri Nimesh Yadav Date of Hearing : 28.11.2022 Date of Pronouncement : 08.…

THE DCIT.CIRCLE-1(2),, AHMEDABAD vs. GUJARAT STATE CO.OP. MARKETING FEDERATION LTD., AHMEDABAD

In the result, the appeal of the revenue is dismissed

ITA 2631/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad11 Apr 2019AY 2010-11

For Appellant: Shri Nikunj Bagadiya, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 143(2)Section 143(3)Section 271(1)(c)Section 80PSection 80P(2)Section 80P(2)(c)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2010-11 The DCIT, The Gujarat State Co- Circle-1(2), op. Marketing Ahmedabad Vs Federation Ltd., (Appellant) Shahkar Bhavan, Relief Road, Ahmedabad PAN: AAAAG2927K (Respondent) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri Nikunj Bagadiya, A.R. Date of hearing : 08-04-2019 Date of pronouncement : 10-04-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- The solitary ground of appeal of the revenue is against the decision of Ld.…

LALA BHAGWAN DASS EDUCATIONAL TRUST,DELHI vs. ITO (EXEMPTIONS), DELHI

In the result, the appeal filed by the assessee is allowed

ITA 6741/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Oct 2017AY 2011-12

Bench: Sh. G.D.Agrawal, Hon’Ble & Sh.K.N.Charrylala Bhagwan Dass Educational Trust, Vs Ito (Exemption), A-52, Jitar Nagar, Opp. Kothi No.299, Trust Ward-Iv, Gagan Vihar, Delhi-110092. Delhi. Pan-Aaatl1870H (Appellant) (Respondent)

Section 12ASection 271(1)(c)Section 80G(5)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SH. G.D.AGRAWAL, HON’BLE PRESIDENT AND SH.K.N.CHARRY, JUDICIAL MEMBER Lala Bhagwan Dass Educational Trust, vs ITO (Exemption), A-52, Jitar Nagar, Opp. Kothi No.299, Trust Ward-IV, Gagan Vihar, Delhi-110092. Delhi. PAN-AAATL1870H (Appellant) (Respondent) Appellant by Sh. Ajit Gandhi, CA Respondent by Sh. Arun Kumar Yadav, Sr.DR Date of Hearing 20.09.2017 Date of Pronouncement 09.10.2017 ORDER PER K.N.CHARRY, JUDICIAL MEMBER This appeal preferred by the assessee challenging the order dated 17.11.2015 in Appeal No. 310/2014-15 passing by the…