Mrs. Asha Devi v. ACIT

101 TTJ 332Income Tax Appellate Tribunal2006#13182 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2023.

Issues it is cited on

section 80ib(10)within four yearssection 80ibsection 132(4a)section 292csection 30childsection 80ireasoned ordersection 292loose paperssection 29

Judgments citing Mrs. Asha Devi v. ACIT

The ACIT (Central)-I, Bhopal vs. M/S. D.K. Construction, Bhopal

Appeal is allowed

ITA 37/IND/2022[2017-18]Status: DisposedITAT Indore31 Jan 2023AY 2017-18

Bench: Ms. Suchitra R. Kamble & Shri Bhagirath Mal Biyani

Section 143(3)Section 147Section 80

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Virtual Hearing) ITA No.34 to 37/Ind/2022 Assessment Year: 2012-13 to 2014-15 & 2017-18 ACIT-2(1), M/s. D.K. Construction, बनाम/ Bhopal Bhopal Vs. (Appellant/Assessee) (Respondent/Revenue) P.A. No. AAAFD 7121 P Assessment Year: 2017-18 M/s. D.K. Construction, ACIT 2(1) Bhopal Bhopal बनाम/ (Appellant/Assessee) (Respondent/Revenue) Vs. P.A. No. AAAFD 7121 P Appellant by Shri S.S. Deshpandey, AR Respondent by Shri P.K. Mis…

The ACIT (Central)-I, Bhopal vs. M/S. D.K. Construction, Bhopal

Appeal is allowed

ITA 36/IND/2022[2014-15]Status: DisposedITAT Indore31 Jan 2023AY 2014-15

Bench: Ms. Suchitra R. Kamble & Shri Bhagirath Mal Biyani

Section 143(3)Section 147Section 80

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Virtual Hearing) ITA No.34 to 37/Ind/2022 Assessment Year: 2012-13 to 2014-15 & 2017-18 ACIT-2(1), M/s. D.K. Construction, बनाम/ Bhopal Bhopal Vs. (Appellant/Assessee) (Respondent/Revenue) P.A. No. AAAFD 7121 P Assessment Year: 2017-18 M/s. D.K. Construction, ACIT 2(1) Bhopal Bhopal बनाम/ (Appellant/Assessee) (Respondent/Revenue) Vs. P.A. No. AAAFD 7121 P Appellant by Shri S.S. Deshpandey, AR Respondent by Shri P.K. Mis…

The ACIT (Central)-I, Bhopal vs. M/S. D.K. Construction, Bhopal

Appeal is allowed

ITA 35/IND/2022[2013-14]Status: DisposedITAT Indore31 Jan 2023AY 2013-14

Bench: Ms. Suchitra R. Kamble & Shri Bhagirath Mal Biyani

Section 143(3)Section 147Section 80

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Virtual Hearing) ITA No.34 to 37/Ind/2022 Assessment Year: 2012-13 to 2014-15 & 2017-18 ACIT-2(1), M/s. D.K. Construction, बनाम/ Bhopal Bhopal Vs. (Appellant/Assessee) (Respondent/Revenue) P.A. No. AAAFD 7121 P Assessment Year: 2017-18 M/s. D.K. Construction, ACIT 2(1) Bhopal Bhopal बनाम/ (Appellant/Assessee) (Respondent/Revenue) Vs. P.A. No. AAAFD 7121 P Appellant by Shri S.S. Deshpandey, AR Respondent by Shri P.K. Mis…

The ACIT (Central)-I, Bhopal vs. M/S. D.K. Construction, Bhopal

Appeal is allowed

ITA 34/IND/2022[2012-13]Status: DisposedITAT Indore31 Jan 2023AY 2012-13

Bench: Ms. Suchitra R. Kamble & Shri Bhagirath Mal Biyani

Section 143(3)Section 147Section 80

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Virtual Hearing) ITA No.34 to 37/Ind/2022 Assessment Year: 2012-13 to 2014-15 & 2017-18 ACIT-2(1), M/s. D.K. Construction, बनाम/ Bhopal Bhopal Vs. (Appellant/Assessee) (Respondent/Revenue) P.A. No. AAAFD 7121 P Assessment Year: 2017-18 M/s. D.K. Construction, ACIT 2(1) Bhopal Bhopal बनाम/ (Appellant/Assessee) (Respondent/Revenue) Vs. P.A. No. AAAFD 7121 P Appellant by Shri S.S. Deshpandey, AR Respondent by Shri P.K. Mis…

M/S. D.K. Construction, Bhopal vs. The ACIT, 2(1), Bhopal

Appeal is allowed

ITA 24/IND/2022[2017-18]Status: DisposedITAT Indore31 Jan 2023AY 2017-18

Bench: Ms. Suchitra R. Kamble & Shri Bhagirath Mal Biyani

Section 143(3)Section 147Section 80

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER (Virtual Hearing) ITA No.34 to 37/Ind/2022 Assessment Year: 2012-13 to 2014-15 & 2017-18 ACIT-2(1), M/s. D.K. Construction, बनाम/ Bhopal Bhopal Vs. (Appellant/Assessee) (Respondent/Revenue) P.A. No. AAAFD 7121 P Assessment Year: 2017-18 M/s. D.K. Construction, ACIT 2(1) Bhopal Bhopal बनाम/ (Appellant/Assessee) (Respondent/Revenue) Vs. P.A. No. AAAFD 7121 P Appellant by Shri S.S. Deshpandey, AR Respondent by Shri P.K. Mis…

Ag-8 Ventures Ltd., Bhopal vs. ACIT, Central-1, Bhopal

In the result appeals of the Revenue bearing No

ITA 923/IND/2019[2014-15]Status: DisposedITAT Indore16 Feb 2021AY 2014-15

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 133ASection 143(3)Section 14ASection 153ASection 271(1)(c)Section 271ASection 40A(3)Section 80I

…wing decisions:- i. ACT vs Prabhat Oil Mills 52 TTJ 533 (Ahd); ii. Chironjilal Steel Rolling Mills vs CIT 84 ITR 222 (P&H). iii. CBIvs V.C. Shukla 1998 SCC 410; iw. Ashwini Kumar 39 ITR 183 (Del.); v. Satnam Singh Chhabra 74 TTJ 976 (Luck.); vi. Ashadevi 101 TTJ 332 (Ahd.); vii. ACIT vs Kamla Prasad Singh 3 ITR (Trib.) 533 (Pat.); viii. Sheth Akshya Pushpavandan 130 TTJ 42 (Ahd.); ix. Balram Jakhar 98 TTJ 924 (Asr.); x. Common Cause (SC), following V.C. Shukla (supra) 24. We have considered the rival submissions and gone through the orders of the Ld. Lower authorities and the evidences on record. Through…

Ag-8 Ventures Ltd., Bhopal vs. ACIT, Central-1, Bhopal

In the result appeals of the Revenue bearing No

ITA 922/IND/2019[2013-14]Status: DisposedITAT Indore16 Feb 2021AY 2013-14

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 133ASection 143(3)Section 14ASection 153ASection 271(1)(c)Section 271ASection 40A(3)Section 80I

…wing decisions:- i. ACT vs Prabhat Oil Mills 52 TTJ 533 (Ahd); ii. Chironjilal Steel Rolling Mills vs CIT 84 ITR 222 (P&H). iii. CBIvs V.C. Shukla 1998 SCC 410; iw. Ashwini Kumar 39 ITR 183 (Del.); v. Satnam Singh Chhabra 74 TTJ 976 (Luck.); vi. Ashadevi 101 TTJ 332 (Ahd.); vii. ACIT vs Kamla Prasad Singh 3 ITR (Trib.) 533 (Pat.); viii. Sheth Akshya Pushpavandan 130 TTJ 42 (Ahd.); ix. Balram Jakhar 98 TTJ 924 (Asr.); x. Common Cause (SC), following V.C. Shukla (supra) 24. We have considered the rival submissions and gone through the orders of the Ld. Lower authorities and the evidences on record. Through…

Mrs. Asha Devi v. ACIT (101 TTJ 332) — Cited in 7 Judgments | BharatTax