Krishna Textiles v. CIT

174 Taxmann 372High Court2008#19533 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 147Section 131Section 143(3)Section 143(3A)Section 143(3B)Section 148Section 148ASection 250
Read the full judgment

Issues it is cited on

section 147section 250personsection 14nfactotal incomebusinessdocument

Judgments citing Krishna Textiles v. CIT

ITO, Ward-4(2)(3), Ahmedabad vs. Maheshwari Sales Corporation, Ahmedabad

In the result, the appeal filed by the Revenue stands dismissed

ITA 1306/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad30 Oct 2025AY 2018-19

Bench: Annapurna Gupta & Shri Siddhartha Nautiyalआयकर अपील सं /Ita No.1306/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 The Ito Maheshwari Sales Corporation बनाम/ Ward-4(2)(3) C-111, Ganesh Meridin V/S. Ahmedabad Nr.Sola Bridge, Sola Ahmedabad-380 058 "थायी लेखा सं./Pan: Aalfm 4917 H (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Smt. Mamta Singh, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 01/09/2025 घोषणा की तारीख /Date Of Pronouncement: 30/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: This Appeal By The Revenue Is Directed Against The Order Of The Ld.Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”], Dated 11/04/2025, Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2018-2019. 2. The Revenue Has Raised The Following Grounds Of Appeal: Ito Vs. Maheshwari Sales Corporation Asst. Year : 2018-19

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Smt. Mamta Singh, Sr.DR
Section 132Section 147Section 250Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “C“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं /ITA No.1306/Ahd/2025 िनधा"रण वष" /Assessment Year : 2018-19 The ITO Maheshwari Sales Corporation बनाम/ Ward-4(2)(3) C-111, Ganesh Meridin v/s. Ahmedabad Nr.Sola Bridge, Sola Ahmedabad-380 058 "थायी लेखा सं./PAN: AALFM 4917 H (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee by : Shri Mehul K. Patel, AR Revenue by : Smt. Mamta Singh, Sr.DR सुनवाई की तारीख/Date of Hearing : 01/09/2025 घोषणा की तारीख…

DCIT., Circle 3(1), Hyderabad vs. Rohini Minerals Private Limited, Hyderabad

In the result, all the three appeals filed by the Revenue for the A

ITA 980/HYD/2024[2018-19]Status: DisposedITAT Hyderabad11 Mar 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) Dcit Vs. M/S Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [Pan :Aaccr0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.K.Gupta, Ar रधजस् व द्वधरध/Revenue By: Shri B Bala Krishna, Cit-Dr Shri Srinath Sadanala, Sr.Ar

For Appellant: Shri S.K.Gupta, ARFor Respondent: Shri B Bala Krishna, CIT-DR
Section 131Section 147Section 148Section 148A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) DCIT Vs. M/s Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [PAN :AACCR0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri S.K.Gupta, AR रधजस् व द्वधरध/Revenue by: Shri B Bala Krishna, CIT-DR Shri Srinath Sadanala, Sr.AR सुिवधई की तधरीख/Date of Hearing: 12/02/2024 घोर्णध क…

DCIT., Circle 3(1), Hyderabad vs. Rohini Minerals Private Limited, Hyderabad

In the result, all the three appeals filed by the Revenue for the A

ITA 1080/HYD/2024[2015-16]Status: DisposedITAT Hyderabad11 Mar 2025AY 2015-16

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) Dcit Vs. M/S Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [Pan :Aaccr0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.K.Gupta, Ar रधजस् व द्वधरध/Revenue By: Shri B Bala Krishna, Cit-Dr Shri Srinath Sadanala, Sr.Ar

For Appellant: Shri S.K.Gupta, ARFor Respondent: Shri B Bala Krishna, CIT-DR
Section 131Section 147Section 148Section 148A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) DCIT Vs. M/s Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [PAN :AACCR0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri S.K.Gupta, AR रधजस् व द्वधरध/Revenue by: Shri B Bala Krishna, CIT-DR Shri Srinath Sadanala, Sr.AR सुिवधई की तधरीख/Date of Hearing: 12/02/2024 घोर्णध क…

Vasudev Ramprasad Bhattar (HUF), Surat vs. Pr. CIT, Surat - 1, Surat

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

ITA 1/SRT/2022[2011-12]Status: DisposedITAT Surat27 Oct 2022AY 2011-12

Bench: Shri Pawan Singh(Physical Court Hearing) Vasudev Ramprasad Bhattar Vs The Principal Commissioner Of (Huf), Income Tax -1, 2010-11, Vaibhav Apartment, Surat. Bhatar Road, Surat-395007. Pan : Aafhv9911C Appellant Respondednt

Section 143(2)Section 143(3)Section 147Section 148Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT “SMC BENCH” BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical Court hearing) Vasudev Ramprasad Bhattar Vs The Principal Commissioner of (HUF), Income Tax -1, 2010-11, Vaibhav Apartment, Surat. Bhatar Road, Surat-395007. PAN : AAFHV9911C APPELLANT RESPONDEDNT Appellant by Shri Deepak Bhatia, AR Respondent by Shri Ashok B. Koli, CIT-DR Date of hearing 19/10/2022 Date of pronouncement 27/10/2022 Order under section 254(1) of the Income Tax Act Per Pawan Singh, Judicial Member: 1. This appeal filed by the assessee is directed against the order of the Nationa…

Krishna Textiles v. CIT (174 Taxmann 372) — Cited in 4 Judgments | BharatTax