N.Mohammed Ali v. ITO

237 Taxmann 211High Court2016#23986 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2023.

Judgments citing N.Mohammed Ali v. ITO

B SARAVANAN,TRICHY vs. ITO NON CORPORATE WARD 12(1), CHENNAI

In the result, appeal filed by the assessee is dismissed

ITA 721/CHNY/2018[2009-10]Status: DisposedITAT Chennai15 Mar 2023AY 2009-10

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Ble

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr. AR.V.Sreenivasan
Section 133(6)Section 143(3)Section 194CSection 40Section 40A(3)Section 69D

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.721/Chny/2018 िनधा"रण वष" /Assessment Year: 2009-10 v. Mr.B.Saravanan, The Income Tax Officer, No.7/13, Nadu Sanian Kula Street, Non-Corporate Ward-12(1), Trichy-620 002. Chennai. [PAN: APSPS 4200 B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.S.Sridhar, Adv. ""यथ" क" ओर से /Respondent by : Mr. AR…

M/S RADHISHWARI DEVLOPERS P LTD,INDORE vs. PR CIT -2 INDORE, INDORE

In the result, Assessee’s appeal in ITANo

ITA 493/IND/2018[13-14]Status: DisposedITAT Indore20 Jul 2021

Bench: Hon’Ble Rajpal Yadav & Hon’Ble Manish Boradvirtual Hearing Assessment Year 2013-14 M/S. Radhishwari Developers P. Ltd. (Now Known As R.C. Warehousing Pvt. Ltd. ) Indore : Appellant Pan :Aafcr1916A V/S Pr. Cito-2 : Respondent Indore Appellant By S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue By Shri S.S. Mantri, Cit-Dr Date Of Hearing 24.05.2021 Date Of Pronouncement 20.07.2021

Section 133(6)Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2013-14 M/s. Radhishwari Developers P. Ltd. (Now Known as R.C. Warehousing Pvt. Ltd. ) Indore : Appellant PAN :AAFCR1916A V/s Pr. CITO-2 : Respondent Indore Appellant by S/Shri Sumit Nema Sr. Adv. With Gagan Tiwari & Piyush Parashar Advs. Revenue by Shri S.S. Mantri, CIT-DR Date of Hearing 24.05.2021 Date of Pronouncement 20.07.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal f…

SMT. SHWETA AGRAWAL,INDORE vs. THE PR. CIT-2, INDORE

In the result, appeal filed by the assessee is allowed

ITA 280/IND/2019[2014-15]Status: DisposedITAT Indore18 Dec 2020AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year:2014-15

Section 10(38)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year:2014-15 Smt. Shweta Agrawal Pr.CIT 82, Ashok Nagar, Indore बनाम/ Indore Vs. (Appellant) (Revenue ) P.A. No.AESPA1653H Appellant by Shri S.N. Agrawal, CA Revenue by Shri Puneet Kumar, Sr. DR Date of Hearing: 20.10.2020 Date of Pronouncement: 21.12.2020 आदेश / O R D E R PER KUL BHARAT, J.M: This appeal by the assessee is directed against the order of ld. Pr. Commissioner of Income Tax (in short ‘Ld. Pr. CIT’)-2, Indore…

N.Mohammed Ali v. ITO (237 Taxmann 211) — Cited in 3 Judgments | BharatTax