Marwadi Shares and Finance Ltd. v. DCIT

94 Taxmann.com 398High Court2018#25922 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2023.

Judgments citing Marwadi Shares and Finance Ltd. v. DCIT

Shri Girishbhai Nanjibhai Solanki, Rajkot vs. The ITO, Ward-1 (1) (2), Rajkot

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

ITA 30/RJT/2020[2010-11]Status: DisposedITAT Rajkot29 Mar 2023AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri B. D. Gupta, Sr. DR

Section 143(3)Section 148Section 254Section 69

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (Conducted through E-Court, Rajkot) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 30/Rjt/2020 िनधा"रणवष" िनधा"रणवष"/Asstt. Year:2010-11 िनधा"रणवष" िनधा"रणवष" Sr. Asstt. Name of ITA No. Name of Appellant No. Year Respondent Girishbhai Nanjibhai Solanki ITO A-202, Shyamal Plaza, Ward-1(1)(2), ITA Nr. Raiya Circle, Raiya 1. 2010-11 No.30/Rjt/2020 Rajkot Road, Rajkot PAN: AFPPB7122Q Girishbhai Nanjibhai Solanki ITO A-202, Shyamal Plaza, Ward-1(1)(2), ITA Nr. Raiya C…

Principal Commissioner of Income Tax vs. Messers the Archdiocesan Board of

ITA/50/2020HC Karnataka24 Jan 2023

Bench: P.S.DINESH KUMAR,G BASAVARAJA

Section 143Section 143(3)Section 147Section 148Section 153Section 153(2)Section 260

…reopen. 11. It is not in dispute that no action has been taken pursuant to notice under Section 148 of the Act dated 18.04.2013. According to the Revenue, time would expire to complete the assessment proceedings pursuant 6 'F.Y.' for shot 7 [2018] 94 Taxmann.com 398 (Guj) [para 17 and 18] - 7 - ITA No. 50 of 2020 to notice on 31.12.2014, which, in our view is incorrect in view of Section 153(2) of the Act as it stood prior to amendment. 12. To a pointed question by the Court as to whether the Revenue has challenged the judgment in MARWADI SHARES & FINANCE LTD.,8 rendered by the…

The Archdiocesan Board of Education, Bangalore vs. Deputy Commissioner of Income Tax (Exemptions) Circle-1, Bangalore

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

ITA 585/BANG/2019[2008-09]Status: DisposedITAT Bangalore19 Jul 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2008-09 M/S. The Archdiocesan The Deputy Board Of Education, Commissioner Of Archbishop’S House, No. 75 Income Tax Vs. Millers Road, Benson Town, (Exemptions), Bangalore – 560 046. Circle – 1, Pan: Aabat5296P Bangalore. Appellant Respondent

For Appellant: Shri Padam Chand Khincha, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)

Section 143(3)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2008-09 M/s. The Archdiocesan The Deputy Board of Education, Commissioner of Archbishop’s House, No. 75 Income Tax Vs. Millers Road, Benson Town, (Exemptions), Bangalore – 560 046. Circle – 1, PAN: AABAT5296P Bangalore. APPELLANT RESPONDENT Assessee by : Shri Padam Chand Khincha, CA Revenue by : Dr. P.V. Pradeep Kumar, Addl. CIT (DR) Date of hearing : 01.07.2019 Date of Pronouncement : 19.07.2019 O R D E R Per Shri A.K. Garodia, Accountant M…