Kaur Chand Jam v. DCIT

63 Taxmann.com 333Reported decision2015#6527 most cited
18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing Kaur Chand Jam v. DCIT

DOLLARS & POUNDS,CHENNAI vs. ACIT CPC TDS, GHAZIABAD

In the result, all the appeals filed by the assessee are allowed

ITA 2020/CHNY/2018[2013-14(Q3)-26Q]Status: DisposedITAT Chennai30 Nov 2018

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Ms. G.D. Jayanthi Angayarkanni, JCIT
Section 200ASection 200A(1)Section 234E

…आयकर अपीलीय अिधकरण, “डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri A. Mohan Alankamony, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member ITA No(s). Name of the Name of Asst. Quarter Form Appellant the year Respondent 2015/Chny/2018 M/s. Dollar s & The Assistant 2013-14 Qr. 2 24Q Pounds, Commissioner 2013-14 Qr. 3 24Q To No. 44, Sardar Patel of Income 2013-14 Qr. 4 24Q Road, Adyar, Tax, CPC 2013-14 Qr. 2 26Q 2020/Chny/2018 Chennai 600 020 TDS, 2013-14 Qr. 3 26Q Ghaziabad 2013-14 Qr. 4 26Q [PAN:…

DOLLARS & POUNDS,CHENNAI vs. ACIT CPC TDS, GHAZIABAD

In the result, all the appeals filed by the assessee are allowed

ITA 2019/CHNY/2018[2013-14(Q3)-26Q]Status: DisposedITAT Chennai30 Nov 2018

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Ms. G.D. Jayanthi Angayarkanni, JCIT
Section 200ASection 200A(1)Section 234E

…आयकर अपीलीय अिधकरण, “डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri A. Mohan Alankamony, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member ITA No(s). Name of the Name of Asst. Quarter Form Appellant the year Respondent 2015/Chny/2018 M/s. Dollar s & The Assistant 2013-14 Qr. 2 24Q Pounds, Commissioner 2013-14 Qr. 3 24Q To No. 44, Sardar Patel of Income 2013-14 Qr. 4 24Q Road, Adyar, Tax, CPC 2013-14 Qr. 2 26Q 2020/Chny/2018 Chennai 600 020 TDS, 2013-14 Qr. 3 26Q Ghaziabad 2013-14 Qr. 4 26Q [PAN:…

DOLLARS & POUNDS,CHENNAI vs. ACIT CPC TDS, GHAZIABAD

In the result, all the appeals filed by the assessee are allowed

ITA 2018/CHNY/2018[2013-14(Q2)-26Q]Status: DisposedITAT Chennai30 Nov 2018

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Ms. G.D. Jayanthi Angayarkanni, JCIT
Section 200ASection 200A(1)Section 234E

…आयकर अपीलीय अिधकरण, “डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri A. Mohan Alankamony, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member ITA No(s). Name of the Name of Asst. Quarter Form Appellant the year Respondent 2015/Chny/2018 M/s. Dollar s & The Assistant 2013-14 Qr. 2 24Q Pounds, Commissioner 2013-14 Qr. 3 24Q To No. 44, Sardar Patel of Income 2013-14 Qr. 4 24Q Road, Adyar, Tax, CPC 2013-14 Qr. 2 26Q 2020/Chny/2018 Chennai 600 020 TDS, 2013-14 Qr. 3 26Q Ghaziabad 2013-14 Qr. 4 26Q [PAN:…

DOLLARS & POUNDS,CHENNAI vs. ACIT CPC TDS, GHAZIABAD

In the result, all the appeals filed by the assessee are allowed

ITA 2017/CHNY/2018[2013-14(Q4)-24Q]Status: DisposedITAT Chennai30 Nov 2018

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Ms. G.D. Jayanthi Angayarkanni, JCIT
Section 200ASection 200A(1)Section 234E

…आयकर अपीलीय अिधकरण, “डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri A. Mohan Alankamony, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member ITA No(s). Name of the Name of Asst. Quarter Form Appellant the year Respondent 2015/Chny/2018 M/s. Dollar s & The Assistant 2013-14 Qr. 2 24Q Pounds, Commissioner 2013-14 Qr. 3 24Q To No. 44, Sardar Patel of Income 2013-14 Qr. 4 24Q Road, Adyar, Tax, CPC 2013-14 Qr. 2 26Q 2020/Chny/2018 Chennai 600 020 TDS, 2013-14 Qr. 3 26Q Ghaziabad 2013-14 Qr. 4 26Q [PAN:…

DOLLARS & POUNDS,CHENNAI vs. ACIT CPC TDS, GHAZIABAD

In the result, all the appeals filed by the assessee are allowed

ITA 2016/CHNY/2018[2013-14(Q3)-24Q]Status: DisposedITAT Chennai30 Nov 2018

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Ms. G.D. Jayanthi Angayarkanni, JCIT
Section 200ASection 200A(1)Section 234E

…आयकर अपीलीय अिधकरण, “डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri A. Mohan Alankamony, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member ITA No(s). Name of the Name of Asst. Quarter Form Appellant the year Respondent 2015/Chny/2018 M/s. Dollar s & The Assistant 2013-14 Qr. 2 24Q Pounds, Commissioner 2013-14 Qr. 3 24Q To No. 44, Sardar Patel of Income 2013-14 Qr. 4 24Q Road, Adyar, Tax, CPC 2013-14 Qr. 2 26Q 2020/Chny/2018 Chennai 600 020 TDS, 2013-14 Qr. 3 26Q Ghaziabad 2013-14 Qr. 4 26Q [PAN:…

DOLLARS & POUNDS,CHENNAI vs. ACIT CPC TDS, GHAZIABAD

In the result, all the appeals filed by the assessee are allowed

ITA 2015/CHNY/2018[2013-14(Q2)-24Q]Status: DisposedITAT Chennai30 Nov 2018

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Ms. G.D. Jayanthi Angayarkanni, JCIT
Section 200ASection 200A(1)Section 234E

…आयकर अपीलीय अिधकरण, “डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri A. Mohan Alankamony, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member ITA No(s). Name of the Name of Asst. Quarter Form Appellant the year Respondent 2015/Chny/2018 M/s. Dollar s & The Assistant 2013-14 Qr. 2 24Q Pounds, Commissioner 2013-14 Qr. 3 24Q To No. 44, Sardar Patel of Income 2013-14 Qr. 4 24Q Road, Adyar, Tax, CPC 2013-14 Qr. 2 26Q 2020/Chny/2018 Chennai 600 020 TDS, 2013-14 Qr. 3 26Q Ghaziabad 2013-14 Qr. 4 26Q [PAN:…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2110/CHNY/2018[2015-16(Q4)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2109/CHNY/2018[2015-16(Q3)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2108/CHNY/2018[2015-16(Q2)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2107/CHNY/2018[2015-17(Q1)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2106/CHNY/2018[2014-15(Q4)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2105/CHNY/2018[2014-15(Q3)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2104/CHNY/2018[2014-15(Q2)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2103/CHNY/2018[2014-15(Q1)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2102/CHNY/2018[2013-17(Q4)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

ANIL BOHRA,CHENNAI vs. ACIT CPC-TDS, GHAZIABAD

In the result, the assessee’s appeals are allowed

ITA 2101/CHNY/2018[2013-17(Q3)]Status: DisposedITAT Chennai28 Nov 2018

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16

For Appellant: Shri. V. Tharish, CA
Section 200ASection 234E

…आयकर अपील"य अ"धकरण ,’ ए ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 2100, 2101, 2102, 2103, 2104, 2105, 2106, 2107, 2108, 2109 & 2110/Chny/2018 "नधा"रण वष"/Assessment Years : 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16, 2015-16 Shri. Anil Bohra, The Assistant Commissioner of F5, No. 1, New No. 10, Vs. Income Tax, Seethammal Colony, 1st Street, Central Processing Cell-TDS,…

KAPOOR GLASS (INDIA) P.LTD,MUMBAI vs. DCIT (TS) CENTRALIZED PROCESSING CELL, GHAZIABAD, UTTAR PRADESH

In the result, all the appeals filed by the assessees are allowed as indicated above

ITA 4286/MUM/2015[2013-14(26Q-,2,3 & 4& 24 Q-4)]Status: DisposedITAT Mumbai23 Sept 2016

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta No.4286/Mum/2015 ("नधा"रण वष" / Assessment Year: 2013-14 M/S. Kapoor Glass (India) The Dcit (Tds), बनाम/ Pvt. Ltd., Centralized Processing Cell, Vs. A-37, Kapoor House, Aayakar Bhavan, Sector-3, Road No. 2, Midc, Vaishali, Andheri (E), Ghaziabad Up-201010 Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aacck 0778Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Shekhar Gupta अपीलाथ" ओर से/ Appellant By: ""यथ" क" ओर से/Respondent By: Shri N. Sathya Moorthy

For Respondent: Shri N. Sathya Moorthy
Section 200(3)Section 200ASection 234E

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E ” BENCH, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER आयकर अपील सं /I.TA No.4286/Mum/2015 ("नधा"रण वष" / Assessment Year: 2013-14 M/s. Kapoor Glass (India) The DCIT (TDS), बनाम/ Pvt. Ltd., Centralized Processing Cell, Vs. A-37, Kapoor House, Aayakar Bhavan, Sector-3, Road No. 2, MIDC, Vaishali, Andheri (E), Ghaziabad UP-201010 Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./PAN/GIR No.AACCK 0778Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Shekhar Gupta अपीलाथ" ओर से/ Appellant by: ""यथ" क…

DINSHI AMPOULE MAKERS P.LTD,MUMBAI vs. DCIT (TDS) CEN CPC GHAZIABAD PROCESSING CEL , GHAZIABAD, UTTAR PRADESH

In the result, all the appeals filed by the assessees are allowed as indicated above

ITA 4284/MUM/2015[2013-14(26Q-2,3,4)]Status: DisposedITAT Mumbai23 Sept 2016

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta Nos.4284 & 4285/Mum/2015 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15 M/S. Dinshi Ampoule The Dcit (Tds), बनाम/ Makers Pvt. Ltd., Centralized Processing Cell Vs. A-37, Kapor House, Aayakar Bhavan, Road No. 2, Midc, Sector-3, Vaishali, Andheri (E), Ghaziabad U.P. -201 010 Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacd 1725E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Shekhar Gupta अपीलाथ" ओर से/ Assessee By: ""यथ" क" ओर से/Revenue By: Shri N. Sathya Moorthy

For Respondent: Shri N. Sathya Moorthy
Section 200ASection 234E

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E ” BENCH, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER आयकर अपील सं /I.TA Nos.4284 & 4285/Mum/2015 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15 M/s. Dinshi Ampoule The DCIT (TDS), बनाम/ Makers Pvt. Ltd., Centralized Processing Cell Vs. A-37, Kapor House, Aayakar Bhavan, Road No. 2, MIDC, Sector-3, Vaishali, Andheri (E), Ghaziabad U.P. -201 010 Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./PAN/GIR No.AAACD 1725E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Shekhar Gupta अपीलाथ" ओर से/…