Madhya Pradesh HC in CIT v. Suresh Chand Goyal

163 Taxmann 54High Court2007#11170 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2024.

Also reported as

81 Taxmann.com 155

Issues it is cited on

section 2(14)(iii)(b)section 2(14)(iii)(a)section 96section 2(14)(iii)section 2(47)(v)section 53jdaright to receiveclarificatory amendmentsection 2(14)section 2(47)transfer of capital asset

Judgments citing Madhya Pradesh HC in CIT v. Suresh Chand Goyal

Income Tax Officer, Koramangala Bangalore vs. Nadakrishna Thimmaiah, Bangalore

ITA 653/BANG/2023[2007-08]Status: DisposedITAT Bangalore28 Feb 2024AY 2007-08

Bench: Shri Chandra Poojari & Smt. Madhumita Roy

For Appellant: Shri Bharath R., A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 139(1)Section 142(1)Section 143(2)Section 153A

…ITA Nos.130/Bang/2023 M/s. SPR Spirits Pvt. Ltd., Bangalore ITA No.653/Bang/2023 Nadakrishna Thimmaiah, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.130/Bang/2023 Assessment Year: 2007-08 M/s. SPR Spirits Private Limited (Formerly known as SPR Group Holdings Pvt. Ltd.) No.F-113, 2CD, Central Chambers 2nd Floor, 2nd Main, Gandhinagar Bengaluru 560 009 Karnataka PAN NO: AAECS2377M APPELLANT DCIT Vs. Central Circle-1(3) Bengaluru RESPONDENT ITO Ward-5(2)(1) Bengaluru APPELLANT ITA Nos.653/Bang/2023…

M/S. Spr Spirits Private Limited (Formerly Known As Spr Group Holdings Private Limited), Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

ITA 130/BANG/2023[2007-2008]Status: DisposedITAT Bangalore28 Feb 2024AY 2007-2008

Bench: Shri Chandra Poojari & Smt. Madhumita Roy

For Appellant: Shri Bharath R., A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 139(1)Section 143(2)Section 153A

…ITA Nos.130/Bang/2023 M/s. SPR Spirits Pvt. Ltd., Bangalore ITA No.653/Bang/2023 Nadakrishna Thimmaiah, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.130/Bang/2023 Assessment Year: 2007-08 M/s. SPR Spirits Private Limited (Formerly known as SPR Group Holdings Pvt. Ltd.) No.F-113, 2CD, Central Chambers 2nd Floor, 2nd Main, Gandhinagar Bengaluru 560 009 Karnataka PAN NO : AAECS2377M APPELLANT DCIT Vs. Central Circle-1(3) Bengaluru RESPONDENT ITO Ward-5(2)(1) Bengaluru APPELLANT ITA Nos.653/Bang/2023…

DCIT, Circle-2(3), Surat vs. Swastik Enterprises, Surat

In the result, the grounds of appeal raised by the revenue are allowed

ITA 173/SRT/2020[2014-15]Status: DisposedITAT Surat15 Nov 2022AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) D.C.I.T., Swastik Enterprises, Circle-2(3), R.S. No. 130, F.P. 36, T.P.S. 37, Vs. Surat. Behind Althan Gam, Althan, Surat. Pan No. Aakfm 1069 M Appellant/ Assessee Respondent/ Revenue

Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Physical hearing) D.C.I.T., Swastik Enterprises, Circle-2(3), R.S. No. 130, F.P. 36, T.P.S. 37, Vs. Surat. Behind Althan Gam, Althan, Surat. PAN No. AAKFM 1069 M Appellant/ assessee Respondent/ revenue Department represented by Shri H.P. Meena CIT-DR Assessee represented by Shri Rasesh Shah, CA Date of hearing 07/09/2022 Date of pronouncement 15/11/2022 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the revenue is directed…

Shri M. Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle - 1(3), Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1036/BANG/2019[2006-07]Status: DisposedITAT Bangalore20 Apr 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1035 & 1036/Bang/2019 Assessment years : 2007-08 & 2006-07 Shri M. Thimmegowda, Vs. The Deputy Commissioner # F-113, Central Chambers, of Income Tax, 2-C & D, 2nd Floor, 2nd Main, Central Circle 1(3), Gandhinagar, Bengaluru. Bengaluru – 560 009. PAN: ACYPT 2499N APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronouncement : 20.04.2022 O R D E R Pe…

Shri M. Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle - 1(3), Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1035/BANG/2019[2007-08]Status: DisposedITAT Bangalore20 Apr 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1035 & 1036/Bang/2019 Assessment years : 2007-08 & 2006-07 Shri M. Thimmegowda, Vs. The Deputy Commissioner # F-113, Central Chambers, of Income Tax, 2-C & D, 2nd Floor, 2nd Main, Central Circle 1(3), Gandhinagar, Bengaluru. Bengaluru – 560 009. PAN: ACYPT 2499N APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronouncement : 20.04.2022 O R D E R Pe…

Late Smt.K.Leelavathy, by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 755/BANG/2019[2009-10]Status: DisposedITAT Bangalore18 Apr 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K.Leelavathy by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 754/BANG/2019[2008-09]Status: DisposedITAT Bangalore18 Apr 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K>Leelavathy by L/R Shri.M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 753/BANG/2019[2007-08]Status: DisposedITAT Bangalore18 Apr 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K.Leelavathy by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

In the result, all the appeals by the assessee are partly allowed

ITA 752/BANG/2019[2006-07]Status: DisposedITAT Bangalore18 Apr 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Madhya Pradesh HC in CIT v. Suresh Chand Goyal (163 Taxmann 54) — Cited in 9 Judgments | BharatTax