Keshav Shares & Stocks Ltd. v. ITO

326 ITR 553High Court#24633 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing Keshav Shares & Stocks Ltd. v. ITO

M/S. GOKALDAS IMAGES PRIVATE LIMITED,BENGALURU vs. COMMISSIONER OF INCOME TAX (APPEALS)- 2, BANGALORE

In the result the appeal of the assessee is allowed for statistical purposes

ITA 2359/BANG/2019[2006-07]Status: DisposedITAT Bangalore10 Jun 2022AY 2006-07

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Ashok Kulkarni, AdvocateFor Respondent: Shri Sunil Kumar Singh, D.R

Section 10BSection 139(1)Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No.2359 & 2360/Bang/2019 Assessment Year : 2006-07 & 2007-08 M/s. Gokaldas Images Pvt. Ltd. No.7 & 12, Industrial Suburb Deputy Commissioner of Income-tax Tumkur Road Circle 11(3) Vs. Yeshwantpur Bengaluru Bengaluru 560 022 PAN NO : AAACG 6637 Q APPELLANT RESPONDENT Appellant by : Shri Ashok Kulkarni, Advocate Respondent by : Shri Sunil Kumar Singh, D.R. Date of Hearing : 09.06.2022 Date of Pronouncement : 10.06.2022 O R D E R Per Laxmi Prasad Sahu, Account…

DCIT (LTU), NEW DELHI vs. M/S. GAIL (INDIA) LTD., NEW DELHI

Accordingly, we dismiss the appeal filed by the ld AO on the limited issue that order passed by the ld AO is barred by limitation. Ground No. 1 is dismissed

ITA 6079/DEL/2016[2006-07]Status: DisposedITAT Delhi21 Jul 2020AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishidcit(Ltu), Vs. M/S. Gail (India) Ltd, Circle-1, 16, Bhikaji Cama Place, Nbcc Plaza Pusp Vihar, Rk Puram, New Delhi New Delhi (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Sunita Singh, CIT DR

Section 143(3)Section 147Section 148Section 14ASection 263

…Multiscreen Media (P) Ltd. 324 ITR 54 (Bombay) 46. Garden Finance Limited, 268 ITR 48(Guj) 47. Kamlesh Sharma, 287 ITR 337 (Del) 48. Allana Cold Storage Ltd.. Vs. ITO 287 ITR 1 (Bom) 49. Asian Paints Limited, 296 ITR 90 (Bom) 50. Keshav Shares and Stocks Ltd, 326 ITR 553(Del) 51. Vishwanath Engineers, 354 ITR211(Guj) 52. Aroni Commercials Ltd, 362 ITR 403 (Bom) 53. Torrent Power SEC Ltd, 45 Taxman.com 443(Guj) 54. Lakhmani Mewal Das. 103 ITR 437.448(SC) 55. Arjun Singh, 246 ITR 363, 405(MP) 56. Seth Brothers. 251 ITR 270 (Guj) 57. Bombay Pharma Products, 237 ITR 614 (MP) 58. Lokendra Singh Rathore, 155 ITR 629 (M…

ASST.C.I.T., BANGALORE vs. SHRI. M.R. SEETHARAMA (INDL), BANGALORE

In the result, the revenue’s appeal and C

ITA 1220/BANG/2015[2007-08]Status: DisposedITAT Bangalore27 Oct 2017AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Jason P Boaz

For Appellant: Shri V. Chandrashekar, AdvocateFor Respondent: Shri M.K. Biju, JCIT (DR) (ITAT)-3, Bengaluru

Section 143(1)Section 147Section 148

…stances wherein the Assessing Officer was having no option but to deal with the objection of the assessee along with the assessment proceedings in a combined assessment order. He has relied upon the following decisions : i. Keshav Shares & Stocks Ltd. Vs. ITO 326 ITR 553 (Delhi) ii. Allana Cold Storage Ltd. Vs. ITO 287 ITR 1 (Bom). iii. ACIT Vs. Mukut Mahal Banquet Pvt. Ltd. in ITA No.226/Del/2012 Dt.23.11.2012. iv. Hajee Hameed Vs. DCIT in ITA Nos.511 to 576/Bang/2009 dt.28.09.2011 Thus the ld. DR has submitted that the proper course for the CIT (Appeals) on this issue was to direct the Assessing Officer to deci…