N R Sudhir v. DCIT (Inv.)

146 Taxmann 701High Court2015#14922 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2022.

Issues it is cited on

section 2(7)section 45(2)section 145(1)section 14(1)section 211section 2(47)(v)section 145(2)section 52section 53aproject completion methodsection 53section 34(1)

Judgments citing N R Sudhir v. DCIT (Inv.)

Assistant Commissioner of Income Tax, Central Circel-2(1), Bangalore vs. Sri Mathikere Ramaiah Seetharam, Bangalore

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 544/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…5 ITR 595 (P&H); • CIT v/s. Harinder Kaur 310 ITR 71 (P&H); • Srinath Sureshchand Ram Naresh v/s. CIT 280 ITR 396 (All) • CIT v/s. Micron Steels Pvt. Ltd, 370 ITR 386 (Delhi) • N R Sudhir vs DCIT (Inv.) 159 Taxman 37 (Bang) • G.S. Singhi and M N Agarwal (P&H) 146 Taxmann 701 • Spice Infotainment Ltd., vs CIT 247 CTR 500 (Delhi) • Nawal kishore & Sons Jewellers v/s. CIT [(2012) 79 DTR (All) 241] • CITvs.Bihari Lal Agarwal [(2012) 346 ITR 67 (All)] [(2012) 68 DTR (All) 112 • Manish Prakash Gupta v/s. CIT [(2012) 68 DTR 112 (All) • ACIT v/s. Supreme Appar and Associates [(2009) 30 DTR (Mum) (Trib) 229] ITA Nos.542…

Assistant Commissioner of Income Tax, Central Circel-2(1), Bangalore vs. Sri Mathikere Ramaiah Seetharam, Bangalore

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 543/BANG/2021[2015-16]Status: DisposedITAT Bangalore07 Nov 2022AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…5 ITR 595 (P&H); • CIT v/s. Harinder Kaur 310 ITR 71 (P&H); • Srinath Sureshchand Ram Naresh v/s. CIT 280 ITR 396 (All) • CIT v/s. Micron Steels Pvt. Ltd, 370 ITR 386 (Delhi) • N R Sudhir vs DCIT (Inv.) 159 Taxman 37 (Bang) • G.S. Singhi and M N Agarwal (P&H) 146 Taxmann 701 • Spice Infotainment Ltd., vs CIT 247 CTR 500 (Delhi) • Nawal kishore & Sons Jewellers v/s. CIT [(2012) 79 DTR (All) 241] • CITvs.Bihari Lal Agarwal [(2012) 346 ITR 67 (All)] [(2012) 68 DTR (All) 112 • Manish Prakash Gupta v/s. CIT [(2012) 68 DTR 112 (All) • ACIT v/s. Supreme Appar and Associates [(2009) 30 DTR (Mum) (Trib) 229] ITA Nos.542…

Assistant Commissioner of Income Tax, Central Circel-2(1), Bangalore vs. Sri Mathikere Ramaiah Seetharam, Bangalore

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 542/BANG/2021[2014-15]Status: DisposedITAT Bangalore07 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…5 ITR 595 (P&H); • CIT v/s. Harinder Kaur 310 ITR 71 (P&H); • Srinath Sureshchand Ram Naresh v/s. CIT 280 ITR 396 (All) • CIT v/s. Micron Steels Pvt. Ltd, 370 ITR 386 (Delhi) • N R Sudhir vs DCIT (Inv.) 159 Taxman 37 (Bang) • G.S. Singhi and M N Agarwal (P&H) 146 Taxmann 701 • Spice Infotainment Ltd., vs CIT 247 CTR 500 (Delhi) • Nawal kishore & Sons Jewellers v/s. CIT [(2012) 79 DTR (All) 241] • CITvs.Bihari Lal Agarwal [(2012) 346 ITR 67 (All)] [(2012) 68 DTR (All) 112 • Manish Prakash Gupta v/s. CIT [(2012) 68 DTR 112 (All) • ACIT v/s. Supreme Appar and Associates [(2009) 30 DTR (Mum) (Trib) 229] ITA Nos.542…

Vertex Customer Management India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

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

ITA 966/DEL/2016[2011-12]Status: DisposedITAT Delhi06 Jul 2018AY 2011-12

Bench: Shri R. K. Panda & Shri Kuldip Singhassessment Year : 2011-12 Vertex Customer Management Dcit, Circle- 26(1), India Pvt. Ltd., New Delhi. First Floor, Tower A, First India Place, Vs. Mehrauli – Gurgaon Road, Sushant Lok Phase- I, Gurgaon.

For Respondent: Shri H. K. Choudhary, CIT-DR
Section 143(3)Section 144CSection 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year : 2011-12 Vertex Customer Management DCIT, Circle- 26(1), India Pvt. Ltd., New Delhi. First Floor, Tower A, First India Place, Vs. Mehrauli – Gurgaon Road, Sushant Lok Phase- I, Gurgaon. PAN : AADCU7256M (Appellant) (Respondent) : Assessee by Shri Nageshwar Rao, Adv. Shri Parth, Adv. Department by : Shri H. K. Choudhary, CIT-DR Date of hearing : 31-05-2018 : 06-07-2018 Date of pronouncement O R D E R PER R. K. PANDA, AM : This appeal filed by the a…

Jayantilal C. Jain, Mumbai vs. ITO 15(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3838/MUM/2013[2008-09]Status: DisposedITAT Mumbai18 Oct 2017AY 2008-09

Bench: Shri R.C Sharma & Shri Pawan Singhjayantilal C. Jain, Prop. M.S. Rajguru Jewellery Mart, ……………. Appellant 621 Cotton Exchange Bldg. 6Th Floor, Kalbadevi Road, Mumbai 400002, Pan Abopj3987G V/S

For Appellant: Shri. Vimal Purniya -ARFor Respondent: Shri. Alok Johari – CIT-DR
Section 253Section 254(1)Section 68Section 69

…THE INCOME TAX APPELLATE TRIBUNAL“J” BENCH, MUMBAI BEFORE SHRI R.C SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Jayantilal C. Jain, Prop. M.S. Rajguru Jewellery Mart, ……………. Appellant 621 Cotton Exchange Bldg. 6th Floor, Kalbadevi Road, Mumbai 400002, PAN ABOPJ3987G v/s ITO 15(1)(1) ……………. Respondent Mumbai Assessee by : Shri. Vimal Purniya -AR Revenue by : Shri. Alok Johari – CIT-DR Date of Hearing –09.10.2017 Date of Order - 18.10.2017 Order under section 254(1) OF Income-tax Act PER: PAWAN SINGH JUDICIAL MEMEBR; 1. This appeal by assessee under section 253 of I.T Act is directed against…

Emerald Company Ltd, Kolkata vs. The ITO, WD-11(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata13 Jan 2016AY 2010-2011

Bench: : Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

For Appellant: Shri P.R Kothari, FCA, ld.ARFor Respondent: Shri S. Srivastava, ld.CIT/DR
Section 143(3)Section 263Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, KOLKATA Before : Shri M.Balaganesh, Accountant Member, and Shri S.S.Viswanethra Ravi, Judicial Member ITA No. 428/Kol/2015 A.Y: 2010-11 M/s. Emerald Company Ltd Vs. I.T.O Ward 11(1), Kolkata PAN: AADCE 2623D (Appellant) (Respondent) For the Appellant: Shri P.R Kothari, FCA, ld.AR For the Respondent: Shri S. Srivastava, ld.CIT/DR Date of Hearing: 08-01-2016 Date of Pronouncement: 13 -01-2016 ORDER SHRI M.BALAGANESH, AM This appeal of the assessee arises out of the Order of the Learned CIT, Kolkata-4, Kolkata dated 10-03-2015 passed u/s 263 of the Inco…

N R Sudhir v. DCIT (Inv.) (146 Taxmann 701) — Cited in 6 Judgments | BharatTax