Life Time Realty Pvt Ltd. v. DCIT

79 Taxmann.com 230Reported decision2017#25645 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2018 to 2022.

Judgments citing Life Time Realty Pvt Ltd. v. DCIT

M?S.Sarada Nivas (P) Limited, Jajpur vs. ACIT, Circle-1(1), Cuttack

In the result, both the appeals of the assessee are allowed

ITA 9/CTK/2021[2011-12]Status: DisposedITAT Cuttack09 Mar 2022AY 2011-12

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

For Appellant: Shri P.K.MishraFor Respondent: Shri Sovesh Chandra Mohanty, Sr
Section 140A(1)Section 140A(3)Section 143(3)Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.08 & 09/CTK/2021 08 & 09/CTK/2021 Assessment Year Assessment Years : 2010-2011 & 2011 & 2011-12 M/s. Sarada Nivas Pvt Ltd., M/s. Sarada Nivas Pvt Ltd., Vs. ACIT, Circle ACIT, Circle -1(1), At:Plot No.1425, Bank Street, At:Plot No.1425, Bank Street, Cuttack Jajpur Road, jajpur Jajpur Road, jajpur PAN/GIR…

M/S. Sarada Nivas (P) Limited, Jajpur vs. ACIT, Circle-1(1), Cuttack

In the result, both the appeals of the assessee are allowed

ITA 8/CTK/2021[2010-11]Status: DisposedITAT Cuttack09 Mar 2022AY 2010-11

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpia

For Appellant: Shri P.K.MishraFor Respondent: Shri Sovesh Chandra Mohanty, Sr
Section 140A(1)Section 140A(3)Section 143(3)Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA Nos.08 & 09/CTK/2021 08 & 09/CTK/2021 Assessment Year Assessment Years : 2010-2011 & 2011 & 2011-12 M/s. Sarada Nivas Pvt Ltd., M/s. Sarada Nivas Pvt Ltd., Vs. ACIT, Circle ACIT, Circle -1(1), At:Plot No.1425, Bank Street, At:Plot No.1425, Bank Street, Cuttack Jajpur Road, jajpur Jajpur Road, jajpur PAN/GIR…

M/S Shri Shivjot Developers & Builders Ltd., Kharar vs. DCIT, Mohali

In the result, the appeal of the assessee is allowed

ITA 1160/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh04 Apr 2018AY 2011-12

Bench: Ms. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2011-12

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Manjit Singh, Sr.-DR
Section 133ASection 140ASection 221Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE MS. DIVA SINGH, JUDICIAL MEMBER AND Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment year: 2011-12 M/s Shri Shivjot Developers & Vs. The DCIT, Builders Ltd., Opp. Court Complex, Circle 6(1), Shivjot Enclave, Kharar. Mohali. PAN No. AAJCS4811P (Appellant) (Respondent) Appellant by : Shri Tej Mohan Singh, Advocate Respondent by : Shri Manjit Singh, Sr.-DR Date of hearing : 19.03.2018 Date of Pronouncement : 04.04.2018 ORDER PER DIVA SINGH The present appeal has been filed by the assessee assailing the correctness of the order d…

Life Time Realty Pvt Ltd. v. DCIT (79 Taxmann.com 230) — Cited in 3 Judgments | BharatTax