K.P. Madhusudhanan v. CIT (2001) 118 TAXMAN 324 (SC) 2. Ravi & Co. v. ACIT

155 Taxmann 536High Court2006#14974 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2016 to 2021.

Judgments citing K.P. Madhusudhanan v. CIT (2001) 118 TAXMAN 324 (SC) 2. Ravi & Co. v. ACIT

Sheikh Kutbuddin Habib, Coimbatore vs. ACIT, Coimbatore

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

ITA 264/CHNY/2017[2011-12]Status: DisposedITAT Chennai18 Aug 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 263 & 264/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12

For Appellant: Shri K. Raghu, CAFor Respondent: Shri G. Suresh Periasamy, JCIT
Section 131Section 139(1)Section 143(3)Section 147Section 148Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 263 & 264/CHNY/2017 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Shri Sheikh Kutbuddin Habib, The ACIT, No.124, Ranga Konar Street, v. Circle -II, Mubarak Complex, 3rd Floor, Coimbatore. Coimbatore – 641 009. PAN: BWUPS 6818K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri K. Raghu, CA ""यथ" क" ओर से/Respondent by…

Sheikh Kutbuddin Habib, Coimbatore vs. ACIT, Coimbatore

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

ITA 263/CHNY/2017[2010-11]Status: DisposedITAT Chennai18 Aug 2021AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 263 & 264/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12

For Appellant: Shri K. Raghu, CAFor Respondent: Shri G. Suresh Periasamy, JCIT
Section 131Section 139(1)Section 143(3)Section 147Section 148Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 263 & 264/CHNY/2017 िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Shri Sheikh Kutbuddin Habib, The ACIT, No.124, Ranga Konar Street, v. Circle -II, Mubarak Complex, 3rd Floor, Coimbatore. Coimbatore – 641 009. PAN: BWUPS 6818K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri K. Raghu, CA ""यथ" क" ओर से/Respondent by…

DCIT, New Delhi vs. M/S. Granite Gate Properties Pvt. Ltd., New Delhi

ITA 2239/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Dec 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Shri Sanjeev Sapra, CAFor Respondent: Shri A.K. Saroha, CIT (DR)
Section 271

…FIT FOR PUBLICATION (JM) (AM) ITA Nos. 2239, 2240/Del/2014 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "C", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 2239, 2240/Del/2014 Assessment Years: 2010-11, 2011-12 DCIT, Circle 12 (1) M/s. Granite Gate Properties Pvt. New Delhi. Ltd. Vs. C-23, Greater Kailash Part-1, New Delhi - 110 048 PAN AADCR6248M (Appellant) (Respondent) Department by : Shri A.K. Saroha, CIT (DR) Assessee by: Shri Sanjeev Sapra, CA Date of Hearing 19/10/2016 Date of pronouncement 16/12/2016 O R D E R Per ANADI N MISHRA. A.M. (A)These a…

M/S Nicotra India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals filed by the assessee are dismissed

ITA 3954/DEL/2013[2006-07]Status: DisposedITAT Delhi11 Aug 2016AY 2006-07

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Ms. Vandna Gopal Sharda, FCAFor Respondent: Shri Umesh Chander Dubey, Sr. DR
Section 139Section 139(5)Section 271(1)Section 271(1)(c)Section 80Section 80I

…ITA Nos. 3953,3954/Del/2013 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 3953, 3954/Del/2013 Assessment Years: 2005-06, 2006-07 Nicotra India Pvt. Ltd., ACIT Shop No. 2F-201, IInd Floor, Circle 13(1), Vs. Plot No. 1 & 2 New Delhi. LSC Block G, Kondli, Gharoli, Mayur Vihar, Phase-II, New Delhi – 110 032. PAN AABCN6199B (Appellant) (Respondent) Assessee by : Ms. Vandna Gopal Sharda, FCA Department by: Shri Umesh Chander Dubey, Sr. DR Date of Hearing 25/07/2016 Date of pronouncement /08/2016 O R D E R PER…

M/S Nicotra India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals filed by the assessee are dismissed

ITA 3953/DEL/2013[2005-06]Status: DisposedITAT Delhi11 Aug 2016AY 2005-06

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Ms. Vandna Gopal Sharda, FCAFor Respondent: Shri Umesh Chander Dubey, Sr. DR
Section 139Section 139(5)Section 271(1)Section 271(1)(c)Section 80Section 80I

…Fit for Publication (AM) (JM) ITA Nos. 3953,3954/Del/2013 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 3953, 3954/Del/2013 Assessment Years: 2005-06, 2006-07 Nicotra India Pvt. Ltd., ACIT Shop No. 2F-201, IInd Floor, Circle 13(1), Vs. Plot No. 1 & 2 New Delhi. LSC Block G, Kondli, Gharoli, Mayur Vihar, Phase-II, New Delhi – 110 032. PAN AABCN6199B (Appellant) (Respondent) Assessee by : Ms. Vandna Gopal Sharda, FCA Department by: Shri Umesh Chander Dubey, Sr. DR Date of Hearing 25/07/2016 Date of pronoun…

R. Vijayasekharan, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal of the assessee is partly allowed for 8

ITA 1841/CHNY/2013[2009-10]Status: DisposedITAT Chennai24 Mar 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. R. Duraipandian, IRS, JCIT
Section 133Section 271(1)Section 271(1)(c)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.1841/Mds/2013 "नधा"रण वष" /Assessment year : 2009-2010 Shri. R. Vijayasekharan, Vs. The Assistant Commissioner 104, TK Market, of Income Tax, Coimbatore 641 001. Circle III, Coimbatore 641 018. [PAN ABRPV 7468H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. S. Sridhar, Advocate ""यथ" क" ओर से /Respondent by : Shr…

K.P. Madhusudhanan v. CIT (2001) 118 TAXMAN 324 (SC) 2. Ravi & Co. v. ACIT (155 Taxmann 536) — Cited in 6 Judgments | BharatTax