Nahalchand Laloochand (P) Ltd. v. ACIT, Mumbai

228 Taxmann 1Supreme Court of India2015#17276 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2017.

Also reported as

52 Taxmann.com 1567

Judgments citing Nahalchand Laloochand (P) Ltd. v. ACIT, Mumbai

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 354/IND/2016[2010-11]Status: DisposedITAT Indore28 Feb 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A. Nos. 24 to 26/Ind/2015 and I.T.A.Nos. 352 to 354/Ind/2016 "नधा"रण वष" /A.Ys.: 2005-06 to 2010-11 M/s. Sheetu Educational Dy. CIT, Vs. 5(1), Service Pvt. Ltd., Indore. Khandwa Road, Indore PAN NO. AAGCS3911B अपीलाथ" /Appellant ""यथ" /Respondent अपीलाथ" क" ओर से/Appellant by Shri S.N. Agrawal, FCA Shri A.R.Verma, DR ""यथ" क" ओर से/Respondent by सुनवाई क"…

M/S Sheetu Educational Service Pvt Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 352/IND/2016[2008-09]Status: DisposedITAT Indore28 Feb 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A. Nos. 24 to 26/Ind/2015 and I.T.A.Nos. 352 to 354/Ind/2016 "नधा"रण वष" /A.Ys.: 2005-06 to 2010-11 M/s. Sheetu Educational Dy. CIT, Vs. 5(1), Service Pvt. Ltd., Indore. Khandwa Road, Indore PAN NO. AAGCS3911B अपीलाथ" /Appellant ""यथ" /Respondent अपीलाथ" क" ओर से/Appellant by Shri S.N. Agrawal, FCA Shri A.R.Verma, DR ""यथ" क" ओर से/Respondent by सुनवाई क"…

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 26/IND/2015[2007-08]Status: DisposedITAT Indore28 Feb 2017AY 2007-08

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A. Nos. 24 to 26/Ind/2015 and I.T.A.Nos. 352 to 354/Ind/2016 "नधा"रण वष" /A.Ys.: 2005-06 to 2010-11 M/s. Sheetu Educational Dy. CIT, Vs. 5(1), Service Pvt. Ltd., Indore. Khandwa Road, Indore PAN NO. AAGCS3911B अपीलाथ" /Appellant ""यथ" /Respondent अपीलाथ" क" ओर से/Appellant by Shri S.N. Agrawal, FCA Shri A.R.Verma, DR ""यथ" क" ओर से/Respondent by सुनवाई क"…

M/S. Sheetu Educational Services P. Ltd., Indore vs. The DCIT 5(1), Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 25/IND/2015[2006-07]Status: DisposedITAT Indore28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A. Nos. 24 to 26/Ind/2015 and I.T.A.Nos. 352 to 354/Ind/2016 "नधा"रण वष" /A.Ys.: 2005-06 to 2010-11 M/s. Sheetu Educational Dy. CIT, Vs. 5(1), Service Pvt. Ltd., Indore. Khandwa Road, Indore PAN NO. AAGCS3911B अपीलाथ" /Appellant ""यथ" /Respondent अपीलाथ" क" ओर से/Appellant by Shri S.N. Agrawal, FCA Shri A.R.Verma, DR ""यथ" क" ओर से/Respondent by सुनवाई क"…

M/S. Sheetu Educational Services P Ltd., Indore vs. The DCIT 5(1) Range-5, Indore

In the result, all the appeals of the assessee for assessment year 2005-06 to 2010-11 are partly allowed as per our

ITA 24/IND/2015[2005-06]Status: DisposedITAT Indore28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 147Section 234BSection 27

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ I.T.A. Nos. 24 to 26/Ind/2015 and I.T.A.Nos. 352 to 354/Ind/2016 "नधा"रण वष" /A.Ys.: 2005-06 to 2010-11 M/s. Sheetu Educational Dy. CIT, Vs. 5(1), Service Pvt. Ltd., Indore. Khandwa Road, Indore PAN NO. AAGCS3911B अपीलाथ" /Appellant ""यथ" /Respondent अपीलाथ" क" ओर से/Appellant by Shri S.N. Agrawal, FCA Shri A.R.Verma, DR ""यथ" क" ओर से/Respondent by सुनवाई क"…

Nahalchand Laloochand (P) Ltd. v. ACIT, Mumbai (228 Taxmann 1) — Cited in 5 Judgments | BharatTax