Lustre Tiles Ltd. v. ACIT 2007-TIOL-132-ITAT-JAIPUR

140 Taxmann 156Reported decision2004#12189 most cited
8

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Judgments citing Lustre Tiles Ltd. v. ACIT 2007-TIOL-132-ITAT-JAIPUR

AMPI FOUNDATION,KOLKATA vs. ITO, WARD 1(4), EXEMPT, , KOLKATA

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 365/KOL/2025[2022-23]Status: DisposedITAT Kolkata16 Jun 2025AY 2022-23

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraampi Foundation, Deputy Director Of Income Unimark Asian, 16Th Floor, Tax, Cpc, Bengaluru, 52/1, Shakespeare Sarani, (Jurisdictional Assessing Kolkata - 700017 Vs Officer, Ward 1(4), (Pan: Aadta8073A) Exempt, Kolkata, 10, Middleton Row, Kolkata - 700071 (Appellant) (Respondent)

For Appellant: Siddarth Agarwal, AdvocateFor Respondent: Kallol Mistry, JCIT, Sr. DR
Section 11Section 11(1)(d)Section 12A(1)(ac)Section 12A(1)(b)Section 139(1)Section 143(1)Section 143(1)(a)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER AMPI Foundation, Deputy Director of Income Unimark Asian, 16th Floor, Tax, CPC, Bengaluru, 52/1, Shakespeare Sarani, (Jurisdictional Assessing Kolkata - 700017 Vs Officer, Ward 1(4), (PAN: AADTA8073A) Exempt, Kolkata, 10, Middleton Row, Kolkata - 700071 (Appellant) (Respondent) Present for: Appellant by : Siddarth Agarwal, Advocate Respondent by : Kallol Mistry, JCIT, Sr. DR Date of Hearing : 15.05.2025 Date of Pronouncement : 16.06.2025 O R D E R PER RAKESH MISHRA, ACCOUNT…

RAHUL MONAL CHOKSHI,AHMEDABAD vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI PRESENT JURISDICTION : THE ITO, WARD-5(3)(2), AHMEDABAD

In the result, the appeal filed by the Assessee is allowed for statistical purpose

ITA 1494/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad31 Dec 2024AY 2016-17

Bench: DR. BRR Kumar (Vice President), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 147Section 148Section 54FSection 54F(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: DR. BRR Kumar, Vice President And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2016-17 Rahul Monal Chokshi National Faceless Nishant Bunglow, Assessment Centre Opp. Polytechnic Vs (NFAC), Delhi Dr.V.S. Road, Present Jurisdiction: Ambawadi, ITO, Ward-5(3)(2), Ahmedabad-380015 Ahmedabad Gujarat PAN: AYEPC9194R (Respondent) (Appellant) Assessee Represented: Shri Vartik Chokshi, A.R. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 11-12-2024 Date of pronouncement : 31-12-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JU…

HERO MOTOCROP LTD.,NEW DELHI vs. ACIT, CIRCLE- 11(1), NEW DELHI

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI (Through Video Conferencing) BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2015-16 Hero Motocorp Ltd. Vs. ACIT 34, Community Centre, Circle-11(1) Basant Lok, Vasant Vihar, New Delhi. New Delhi. PAN - AAACH0812J Assessee by Shri Ajay Vohra, Sr. Adv. Shri Gaurav Jain, Adv. Ms. Monisha Sharma, Adv. Revenue by Shri Surenderpal, CIT DR Date of Hearing 15.01.2021 Date of Pronouncement 13.04.2021 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: This appeal is filed against the assessment orde…

DCIT, CIRCLE-2(2), NEW DELHI vs. ANANT RAJ LTD., NEW DELHI

The appeal is allowed partly as indicated above

ITA 5238/DEL/2017[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Vinod Kumar Bindal, CA; Ms
Section 143(3)Section 147Section 148Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.4736/DEL/2017 Assessment Years: 2009-2010 M/s. Anant Raj Ltd., vs. Deputy Commissioner of E-2, ARA Centre, Income Tax, Jhandelwalan Extn., Circle-2(2), New Delhi. New Delhi. TAN/PAN: AABCA3972B (Appellant) (Respondent) ITAs No.5237 & 5238/DEL/2017 Assessment Years 2009-10 & 2012-13 Asst. Commissioner of vs. M/s. Anant Raj Ltd., Income Tax, E-2, ARA Centre, Circle-2(2), Jhandelwalan Extn., New Delhi. New Delhi. TAN/PAN: AABCA3972B (Appellant) (Responde…

DCIT, CIRCLE-2(2), NEW DELHI vs. ANANT RAJ LTD., NEW DELHI

The appeal is allowed partly as indicated above

ITA 5237/DEL/2017[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Vinod Kumar Bindal, CA; Ms
Section 143(3)Section 147Section 148Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.4736/DEL/2017 Assessment Years: 2009-2010 M/s. Anant Raj Ltd., vs. Deputy Commissioner of E-2, ARA Centre, Income Tax, Jhandelwalan Extn., Circle-2(2), New Delhi. New Delhi. TAN/PAN: AABCA3972B (Appellant) (Respondent) ITAs No.5237 & 5238/DEL/2017 Assessment Years 2009-10 & 2012-13 Asst. Commissioner of vs. M/s. Anant Raj Ltd., Income Tax, E-2, ARA Centre, Circle-2(2), Jhandelwalan Extn., New Delhi. New Delhi. TAN/PAN: AABCA3972B (Appellant) (Responde…

ANANT RAJ LTD.,NEW DELHI vs. DCIT, CIRCLE-2(2), NEW DELHI

The appeal is allowed partly as indicated above

ITA 4736/DEL/2017[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Sanjay Goel, CIT-DRFor Respondent: Shri Vinod Kumar Bindal, CA; Ms
Section 143(3)Section 147Section 148Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.4736/DEL/2017 Assessment Years: 2009-2010 M/s. Anant Raj Ltd., vs. Deputy Commissioner of E-2, ARA Centre, Income Tax, Jhandelwalan Extn., Circle-2(2), New Delhi. New Delhi. TAN/PAN: AABCA3972B (Appellant) (Respondent) ITAs No.5237 & 5238/DEL/2017 Assessment Years 2009-10 & 2012-13 Asst. Commissioner of vs. M/s. Anant Raj Ltd., Income Tax, E-2, ARA Centre, Circle-2(2), Jhandelwalan Extn., New Delhi. New Delhi. TAN/PAN: AABCA3972B (Appellant) (Responde…

EMBIO LTD,MUMBAI vs. ACIT 15(1)(2), MUMBAI

In the result the appeal for Ay 2013-14 are allowed

ITA 2460/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Apr 2019AY 2012-13

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhembio Limited Acit-15(1)(2), 501, 5Th Floor, Sentinel, Aayakar Bhavan, Hiranandani Garden, Mumbai-400020. Powai, Vs. Mumbai-400076. Pan: Aaace1154C Appellant Respondent Embio Limited Acit-15(1)(1), 501, 5Th Floor, Sentinel, Aayakar Bhavan, Hiranandani Garden, Mumbai-400020. Powai, Vs. Mumbai-400076. Pan: Aaace1154C Appellant Respondent Appellant By : Shri Paresh Shaparia (Ar) Respondent By : Shri D.G. Pansari (Dr) Date Of Hearing : 24.01.2019 Date Of Pronouncement : 23.04.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Paresh Shaparia (AR)For Respondent: Shri D.G. Pansari (DR)
Section 254(1)Section 35Section 35(1)(i)Section 37(1)Section 72ASection 72A(2)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Embio Limited ACIT-15(1)(2), 501, 5th Floor, Sentinel, Aayakar Bhavan, Hiranandani Garden, Mumbai-400020. Powai, Vs. Mumbai-400076. PAN: AAACE1154C Appellant Respondent Embio Limited ACIT-15(1)(1), 501, 5th Floor, Sentinel, Aayakar Bhavan, Hiranandani Garden, Mumbai-400020. Powai, Vs. Mumbai-400076. PAN: AAACE1154C Appellant Respondent Appellant by : Shri Paresh Shaparia (AR) Respondent by : Shri D.G. Pansari (DR) Date of Hearing : 24.01.2019 Date of Pronouncement : 23.04.2019…

M/S SHARAVATHY CONDUCTORS (P) LTD vs. THE COMMISSIONER OF INCOME TAX

WP/32772/2009HC Karnataka04 Jan 2016

Bench: The Honourable Mr. Justice Anand Byrareddy Writ Petition No.32772 Of 2009 (T-Tar) Between: M/S. Sharavathy Conductors (Private) Limited, Represented By Its Managing Director Sri. Kaardam Patel, Son Of Late Sri. S.D.Patel, Aged About 39 Years, No.23, Bci Estate, 6Th Main, Old Madras Road, Bangalore 560 016. …Petitioner (By Shri A. Shankar, Advocate)

Section 143(1)Section 264Section 5Section 80HSection 80I

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 04TH DAY OF JANUARY 2016 BEFORE THE HONOURABLE MR. JUSTICE ANAND BYRAREDDY WRIT PETITION No.32772 OF 2009 (T-TAR) BETWEEN: M/s. Sharavathy Conductors (Private) Limited, Represented by its Managing Director Sri. Kaardam Patel, Son of Late Sri. S.D.Patel, Aged about 39 years, No.23, BCI Estate, 6th Main, Old Madras Road, Bangalore 560 016. …PETITIONER (By Shri A. Shankar, Advocate) AND: 1. The Commissioner of Income Tax Bangalore-III, Central Revenue Building, Queens Road, Bangalore 560 001. 2. The Assistant…

Lustre Tiles Ltd. v. ACIT 2007-TIOL-132-ITAT-JAIPUR (140 Taxmann 156) — Cited in 8 Judgments | BharatTax