M/s Rishi Steel & Alloys Pvt Ltd. v. ACIT

51 Taxmann.com 515Income Tax Appellate Tribunal2014#14312 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 133(3)Section 133(6)Section 143(3)Section 144 Section 145(3)Section 244A

Issues it is cited on

section 145(3)section 145 section 14 section 143(3)total income business

Judgments citing M/s Rishi Steel & Alloys Pvt Ltd. v. ACIT

SHRI RAMESH SINGH RANA,LUCKNOW vs. DEPUTY COMMISSIONER OF INCOME TAX-4, LUCKNOW

In the result, the appeal of the assessee is dismissed

ITA 576/LKW/2019[2012-13]Status: HeardITAT Lucknow17 Apr 2025AY 2012-13

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraआयकर अपील सं/ Ita No.576/Lkw/2019 "नधा"रण वष"/ Assessment Year: 2012-13 Shri Ramesh Singh Rana V. Dcit Range-4 3-B, Talkatora Road, Rajaji 5-Ashok Marg, Aaykar Puram, Lucknow-226017. Bhawan, Lucknow- 226001. Pan:Aggpr0749B अपीलाथ"/(Appellant) ""यथ"/(Respondent) अपीलाथ" "क और से/Appellant By: None ""यथ" "क और से /Respondent By: Shri Sanjeev Krishna Sharma, Addl. Cit(Dr) सुनवाई "क तार"ख / Date Of Hearing: 08 04 2025 घोषणा "क तार"ख/ Date Of 17 04 2025 Pronouncement: आदेश / O R D E R Per Anadee Nath Misshra, A.M.: This Appeal Filed By The Assessee, Is Directed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)-2, Lucknow Dated 11.06.2019, Pertaining To The Assessment Year 2012-13. The Assessee Has Raised The Following Grounds Of Appeal: -

For Appellant: NoneFor Respondent: Shri Sanjeev Krishna Sharma, Addl

Section 133(3)Section 133(6)Section 143(3)Section 145(3)

…आयकर अपील"य अ"धकरण ‘बी’ "यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW "ी कुल भारत, उपा"य" एवं "ी अना"द नाथ "म""ा, लेखा सद"य के समछ BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER आयकर अपील सं/ ITA No.576/LKW/2019 "नधा"रण वष"/ Assessment Year: 2012-13 Shri Ramesh Singh Rana v. DCIT Range-4 3-B, Talkatora Road, Rajaji 5-Ashok Marg, Aaykar Puram, Lucknow-226017. Bhawan, Lucknow- 226001. PAN:AGGPR0749B अपीलाथ"/(Appellant) ""यथ"/(Respondent) अपीलाथ" "क और से/Appellant by: None ""यथ" "क और से /Respondent by: Shri Sanjeev Krishna Sharma, Addl. CIT(D…

TOTAL INTEGRATED DESIGN (INDIA) PVT. LTD.,NEW DELHI vs. ITO, WARD-25(3), NEW DELHI

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 8298/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Jul 2023AY 2011-12

Bench: Shri Kul Bharat & Shri M.Balaganesh[Assessment Year : 2011-12] Total Integrated Design (India) Vs Ito, Pvt.Ltd., D-105, Gf, Defence Ward-25(3), Colony, New Delhi-110019. New Delhi. Pan-Aaact3502B Appellant Respondent Appellant By Ms. Gunjan Jain, Ca Respondent By Shri Gurpreet Shah Singh, Sr.Dr Date Of Hearing 08.06.2023 Date Of Pronouncement .07.2023

Section 143(3)Section 250(6)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “H” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER [Assessment Year : 2011-12] Total Integrated Design (India) vs ITO, Pvt.Ltd., D-105, GF, Defence Ward-25(3), Colony, New Delhi-110019. New Delhi. PAN-AAACT3502B APPELLANT RESPONDENT Appellant by Ms. Gunjan Jain, CA Respondent by Shri Gurpreet Shah Singh, Sr.DR Date of Hearing 08.06.2023 Date of Pronouncement .07.2023 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee for the assessment year 2011- 12 is directed against the order of Ld. CIT(A)-16, New D…

DCIT 1(1), INDORE vs. M/S MAA UMIYA AGRITECH PVT. LTD. , INDORE

In the result, appeal of Revenue is dismissed

ITA 89/IND/2022[2012-13]Status: DisposedITAT Indore08 Jun 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit 1(1) M/S. Maa Umiya Agritech Pvt. Ltd. Indore 119, A.B. Road, Aloo Pyaj Mandi, Vs. Indore (Appellant / (Revenue) (Assessee) Pan: Aabcn8230F Revenue By Shri P.K. Mishra, Cit-Dr Respondent By Shri S.S. Solanki, Ar Date Of Hearing 11.04.2023 Date Of Pronouncement 08.06.2023

Section 12ASection 138Section 144Section 145

…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 DCIT 1(1) M/s. Maa Umiya Agritech Pvt. Ltd. Indore 119, A.B. Road, Aloo Pyaj Mandi, Vs. Indore (Appellant / (Revenue) (Assessee) PAN: AABCN8230F Revenue by Shri P.K. Mishra, CIT-DR Respondent by Shri S.S. Solanki, AR Date of Hearing 11.04.2023 Date of Pronouncement 08.06.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the Revenue is directed against the order dated 14.09.2020 of Commissioner of Income Tax(Appeal)-III Indore fo…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. ASIAN GRANITO INDIA LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 2451/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Oct 2019AY 2013-14

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri O.P. Sharma, C.I.T.DR

Section 10(34)Section 115JSection 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE, SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1517/AHD/2016 "नधा"रण वष"/Asstt. Year: 2012-13 & आयकर अपील सं./ITA No. 2451/AHD/2016 "नधा"रण वष"/Asstt. Year: 2013-14 D.C.I.T. Asian Grantio India Ltd. Cir.1(1)(1), Vs. 22-Dev Arc, Ahmedabad Opp. Iskon Temple, S.G. Highway, Ahmedabad PAN: AAFCA2340H (Applicant) (Respondent) Revenue by : Shri O.P. Sharma, C.I.T.DR Assessee by : Shri Ankit Talsania, A.R सुनवाई क" तार"ख/Date of Hearing : 01/08/2019 घोषणा क" तार"ख /…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. ASIAN GRANITO INDIA LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 1517/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad23 Oct 2019AY 2012-13

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri O.P. Sharma, C.I.T.DR

Section 10(34)Section 115JSection 14A

DCIT, GURGAON vs. M/S. JSL ARCHITECTURE LTD., GURGAON

In the result, appeal of the Revenue is dismissed

ITA 3457/DEL/2015[2009-10]Status: DisposedITAT Delhi26 Oct 2018AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singhassessment Year: 2009-10

Section 143(2)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Vs. M/s. JSL Architecture Ltd., Circle-2, Gurgaon Plot No.64-65, 2nd Floor, Udyog Vihar, Phase-4, Gurgaon PAN :AAJCS1552R (Appellant) (Respondent) Appellant by Shri Sanjay Kumar Jain, Sr.DR Respondent by None Date of hearing 08.10.2018 Date of pronouncement 26.10.2018 ORDER PER O.P. KANT, AM: This appeal by the Revenue is directed against order dated 17/03/2015 passed by the Ld. Commissioner of Income-tax (Appeals)-1, Gurgaon [in short…

STANZEN LINKS,BANGALORE vs. ITO, BANGALORE

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

ITA 304/BANG/2014[2009-10]Status: DisposedITAT Bangalore11 Dec 2015AY 2009-10

Bench: Smt Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri Naginchand Khincha, CAFor Respondent: Shri Narendra Rebella, Asst.CIT

Section 143(3)

…e laws; 1. CIT Vs UP State Food & Essential Commodities (2013) 39 Taxmann.com 106(All.) 2. CIT Vs Symphony Comfort System Ltd. (2013) 35 Taxmann.com 53 (Guj.) 3. ITO Vs Sai International (2013) 31 Taxmann.com 346(Del.) 4. Century Tiles Ltd. Vs JCIT (2014) 51 Taxmann.com 515 (Ahd.Trib.) 5. CIT Vs Jacksons House (2011) 198 Taxmann.com 385(Del.) 6. CIT Vs K.S.Bhatia (2002) 125 Taxmann 454(P&H) 7. Dhanvi Trading & Inv.(P)Ltd. Vs DCIT (1998) 96 Taxman 98 (Ahd.) (Mag.) 8. ITO Vs Girish M Mehta (2007) 105 ITD 585(Rajkot) 9. Aluminium Ind,P.Ltd. Vs CIT (1995) 80- Taxman 184 (Gau.) 10. CIT Vs Eastern Commercial…