Lakshmanan & Co. v. CIT

108 Taxmann 167Supreme Court of India2000#21933 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2019 to 2021.

Judgments citing Lakshmanan & Co. v. CIT

Nusun Genetic Research Limited, Hyderabad vs. DCIT, Circle-16(1), Hyderabad

ITA 701/HYD/2017[2012-13]Status: DisposedITAT Hyderabad27 Jan 2021AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 10(1)Section 143(3)Section 154Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. Nos. 700 & 701/HYD/2017 Assessment Year: 2012-13 M/s.Nusun Genetic Research DCIT, Circle-16(1), Limited, Vs HYDERABAD HYDERABAD [PAN: AABCN5864F] (Assessee/Appellant) (Respondent) C.O. No. 06/HYD/2019 (in ITA No.700/Hyd/2017) Assessment Year: 2012-13 M/s.Nusun Genetic Research DCIT, Circle-16(1), Vs Limited, HYDERABAD HYDERABAD [PAN: AABCN5864F] (Cross-Objector/Respondent) (Assessee/Appellant) For Assessee : Shri P.Murali M…

Nusun Genetic Research Limited, Hyderabad vs. DCIT, Circle-16(1), Hyderabad

ITA 700/HYD/2017[2012-13]Status: DisposedITAT Hyderabad27 Jan 2021AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 10(1)Section 143(3)Section 154Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. Nos. 700 & 701/HYD/2017 Assessment Year: 2012-13 M/s.Nusun Genetic Research DCIT, Circle-16(1), Limited, Vs HYDERABAD HYDERABAD [PAN: AABCN5864F] (Assessee/Appellant) (Respondent) C.O. No. 06/HYD/2019 (in ITA No.700/Hyd/2017) Assessment Year: 2012-13 M/s.Nusun Genetic Research DCIT, Circle-16(1), Vs Limited, HYDERABAD HYDERABAD [PAN: AABCN5864F] (Cross-Objector/Respondent) (Assessee/Appellant) For Assessee : Shri P.Murali M…

Sri B S Byregowda (HUF), Ramanagar vs. Income Tax Officer Ward-1, Ramanagar

In the result, assessee’s appeal for Assessment

ITA 177/BANG/2019[2014-15]Status: DisposedITAT Bangalore17 May 2019AY 2014-15

Bench: Shri Jason P. Boazassessment Year : 2014-15 Shri. B. S. Byregowda (Huf), Vs. The Income-Tax Officer Borehalli, Gankallu Post, Ward-1, Ramanagar – 562 109. Ramanagar. Pan : Aaihb 5884 R Appellant Respondent Assessee By : Shri. B. Sudheendra, Advocate Revenue By : Smt. Padma Meenakshi, Jcit Date Of Hearing : 12.04.2019 Date Of Pronouncement : 17.05.2019 O R D E R

For Appellant: Shri. B. Sudheendra, AdvocateFor Respondent: Smt. Padma Meenakshi, JCIT
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-B” BENCH : BANGALORE BEFORE SHRI JASON P. BOAZ, ACCOUNTANT MEMBER Assessment Year : 2014-15 Shri. B. S. Byregowda (HUF), Vs. The Income-Tax Officer Borehalli, Gankallu Post, Ward-1, Ramanagar – 562 109. Ramanagar. PAN : AAIHB 5884 R APPELLANT RESPONDENT Assessee by : Shri. B. Sudheendra, Advocate Revenue by : Smt. Padma Meenakshi, JCIT Date of hearing : 12.04.2019 Date of Pronouncement : 17.05.2019 O R D E R This appeal by the assessee is directed against the order of CIT(A)-3, Bangalore, dated 01.01.2019 for Assessment Year 2014-15. 2. Briefly stated, the facts of the c…

Lakshmanan & Co. v. CIT (108 Taxmann 167) — Cited in 3 Judgments | BharatTax