Madras in Sri Vasavi Gold & Bullion (P.) Ltd. v. CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Judgments citing Madras in Sri Vasavi Gold & Bullion (P.) Ltd. v. CIT

AMBICAA SALES CORPORATION ,BENGALURU vs. PRINCIPAL COMMISSIONER OF INCOME TAX BENGALURU - 5, BENGALURU

In the result, the appeal by the assessee is partly allowed

ITA 726/BANG/2023[2014-15]Status: DisposedITAT Bangalore18 Jan 2024AY 2014-15

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2014-15

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 263Section 43

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2014-15 Ambicaa Sales Corporation, Vs. The Principal Commissioner No.1, MDP Market, of Income Tax, Betappa Lane, Bengaluru-5, CT Street Cross, Bengaluru. Bangalore – 560 002. PAN: AAGFA 6709A APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, Advocate Respondent by : Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.01.2024 Date of Pronouncement : 18.01.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is…

WEALTHY SKY DEVELOPMENT PRIVATE LIMITED,JAIPUR vs. PR.CIT-1, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 15/JPR/2021[2016-17]Status: DisposedITAT Jaipur27 Jun 2022AY 2016-17

For Appellant: Shri Bhupendra Shah, CAFor Respondent: Shri Sanjay Dhariwal, CIT

Section 143(3)Section 263Section 43(5)(d)Section 73Section 73(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH-B ,VC, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 15/JP/2021 Assessment Year : 2016-17. cuke Wealthy Sky Development P. Ltd., Principal Commissioner of Vs. 30, Kishan Nagar, Janpath Shyam Income-tax-1, Nagar Ext. Area, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACK 7048 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Bhupendra Shah, CA j…

M/S. DHARAMPAL SATYAPAL LTD.,DELHI vs. ACIT, NEW DELHI

ITA 1380/DEL/2017[2012-13]Status: DisposedITAT Delhi07 Oct 2020AY 2012-13

Bench: Shri Amit Shukla & Sh. Prashant Maharishi(Through Video Conferencing) Assessment Year: 2012-13 M/S. Dharampal Satyapal Ltd. Acit, 1711, S. P. Mukherjee Marg, Vs Central Circle – 29, Delhi-110006 New Delhi Pan No. Aaacd0132H (Appellant) (Respondent) Appellant By Sh. R. S. Singhavi, Ca Sh. Satyajeet Goel, Ca Respondent By Sh. Sanjay I. Bara, Cit Dr Date Of Hearing: 28/08/2020 Date Of Pronouncement: 07/10/2020 Order

Section 115JSection 143Section 144CSection 14ASection 14A(2)Section 36Section 43(5)(d)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Assessment Year: 2012-13 M/s. Dharampal Satyapal Ltd. ACIT, 1711, S. P. Mukherjee Marg, Vs Central Circle – 29, Delhi-110006 New Delhi PAN No. AAACD0132H (APPELLANT) (RESPONDENT) Appellant by Sh. R. S. Singhavi, CA Sh. Satyajeet Goel, CA Respondent by Sh. Sanjay I. Bara, CIT DR Date of hearing: 28/08/2020 Date of Pronouncement: 07/10/2020 ORDER PER PRASHANT MAHARISHI, AM: 1. This appeal is filed by M/s Dharmpal Satyapal & co, (The…

ASIA SUGAR INDUSTRIES PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 1809/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Sept 2018AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2011-12 M/S. Asia Sugar Industries Vs. Acit, Pvt. Ltd., Central Circle-5, New Delhi 6-B, Jor Bagh Lane, New Delhi Pan :Aaaca2286D (Appellant) (Respondent)

Section 132Section 142(1)Section 143(2)Section 143(3)Section 251(2)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2011-12 M/s. Asia Sugar Industries Vs. ACIT, Pvt. Ltd., Central Circle-5, New Delhi 6-B, Jor Bagh Lane, New Delhi PAN :AAACA2286D (Appellant) (Respondent) Assessee by Shri Rahul Khare, Adv. Department by Shri Ravi Kant Gupta, Sr.DR Date of hearing 02.08.2018 Date of pronouncement 20.09.2018 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 16/02/2015 passed by the Ld. Commissioner of Income-tax (Appeals)-24, New Delhi…