Killick Ninon Ltd. v. Deputy Commissioner of Income Tax

125 Taxmann 1055Supreme Court of India2002#16587 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

inadequate enquiryvsv schemeassessment order erroneousrevision under section 263malabar industrialamalgamationerroneous and prejudicialvivad se vishwasincome-tax officersection 263reopening of assessmentsection 26

Judgments citing Killick Ninon Ltd. v. Deputy Commissioner of Income Tax

Laxmi Narayan Agarwal, Jaipur vs. PCIT, Jaipur-2, Income Tax Department

In the result, appeal of the assessee is allowed

ITA 296/JPR/2023[2016-17]Status: DisposedITAT Jaipur29 Aug 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri Arvind Kumar (CIT) a
Section 142(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 296/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Laxmi Narayan Agarwal PCIT, 104, Ridhi Sidhi Apartment Vs. Jaipur-02, Income Tax Ahinsa Circle, C-Scheme, Jaipur Department LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABSPA 1338 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (…

Shreepal Humad, Indore vs. The Pr CIT-1, Indore

In the result, appeal of assessee is allowed

ITA 125/IND/2021[2016-17]Status: DisposedITAT Indore21 Jun 2023AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanishreepal Humad Pr. Cit-1 Near Civil Hospital, Bus Indore Vs. Stand Road, Manasa Madhya Pradesh (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaxph1346 K Assessee By Shri Ashish Goyal & N.D. Patwa, Ars Revenue By Shri P.K. Mishra, Cit-Dr Date Of Hearing 13.04.2023 Date Of Pronouncement 21 .06.2023

Section 12ASection 138Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Shreepal Humad Pr. CIT-1 Near Civil Hospital, Bus Indore Vs. Stand Road, Manasa Madhya Pradesh (Appellant / Assessee) (Respondent/ Revenue) PAN: AAXPH1346 K Assessee by Shri Ashish Goyal & N.D. Patwa, ARs Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 13.04.2023 Date of Pronouncement 21 .06.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the order dated 25.03.2021 of Pr. Commissioner of In…

Pioneer Insurance & Reinsurance Brokers Private Limited, Mumbai vs. Principal Commissioner of Income-Tax - 3, Mumbai and Deputy Commissioner of Income-Tax – 3(2)(1), Mumbai

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

ITA 935/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Dec 2022AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Aby T Varkey (Jm)

Section 131Section 133ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘C’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Aby T Varkey (JM) I.T.A. No. 933/Mum/2022 (A.Y. 2012-13) I.T.A. No. 934/Mum/2022 (A.Y. 2013-14) Vs. Prin. CIT-3 and M/s. Pioneer Investcorp Limited 1219, Maker Chamber V DCIT 3(2)(1), Nariman Point, Mumbai-400 021. Room No.612, 6th Floor, Aayakar PAN AAACP2423R Bhavan, M K Road Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 935/Mum/2022 (A.Y. 2012-13) Vs. Prin. CIT-3 and M/s. Pioneer Insurance & Reinsurance Brokers Pvt. Ltd. DCIT 3(2)(1), 1219, Maker Chamber V Room No.612, 6th Nariman Point, Mumbai-400 0…

Pioneer Investcorp Limited, Mumbai vs. Principal Commissioner of Income-Tax - 3, Mumbai and Deputy Commissioner of Income-Tax – 3(2)(1), Mumbai

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

ITA 934/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Dec 2022AY 2013-14

Bench: Shri B.R. Baskaran (Am) & Shri Aby T Varkey (Jm)

Section 131Section 133ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘C’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Aby T Varkey (JM) I.T.A. No. 933/Mum/2022 (A.Y. 2012-13) I.T.A. No. 934/Mum/2022 (A.Y. 2013-14) Vs. Prin. CIT-3 and M/s. Pioneer Investcorp Limited 1219, Maker Chamber V DCIT 3(2)(1), Nariman Point, Mumbai-400 021. Room No.612, 6th Floor, Aayakar PAN AAACP2423R Bhavan, M K Road Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 935/Mum/2022 (A.Y. 2012-13) Vs. Prin. CIT-3 and M/s. Pioneer Insurance & Reinsurance Brokers Pvt. Ltd. DCIT 3(2)(1), 1219, Maker Chamber V Room No.612, 6th Nariman Point, Mumbai-400 0…

Pioneer Investcorp Limited, Mumbai vs. Principal Commissioner of Income-Tax - 3, Mumbai and Deputy Commissioner of Income-Tax – 3(2)(1), Mumbai

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

ITA 933/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Dec 2022AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Aby T Varkey (Jm)

Section 131Section 133ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘C’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Aby T Varkey (JM) I.T.A. No. 933/Mum/2022 (A.Y. 2012-13) I.T.A. No. 934/Mum/2022 (A.Y. 2013-14) Vs. Prin. CIT-3 and M/s. Pioneer Investcorp Limited 1219, Maker Chamber V DCIT 3(2)(1), Nariman Point, Mumbai-400 021. Room No.612, 6th Floor, Aayakar PAN AAACP2423R Bhavan, M K Road Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 935/Mum/2022 (A.Y. 2012-13) Vs. Prin. CIT-3 and M/s. Pioneer Insurance & Reinsurance Brokers Pvt. Ltd. DCIT 3(2)(1), 1219, Maker Chamber V Room No.612, 6th Nariman Point, Mumbai-400 0…

Killick Ninon Ltd. v. Deputy Commissioner of Income Tax (125 Taxmann 1055) — Cited in 5 Judgments | BharatTax