Nandhi Dhall Mills v. CIT

61 Taxmann.com 97High Court2015#25373 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2022.

Judgments citing Nandhi Dhall Mills v. CIT

Akash Education & Development Trust, Bengaluru vs. Additional Commissioner of Income Tax, Central Range-2, Bangalore

In the result, the appeal of the assessee is allowed

ITA 737/BANG/2021[2016-17]Status: DisposedITAT Bangalore18 Apr 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Shri Rajeev Nulvi, ARFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 269SSection 271DSection 271D(2)Section 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2016-17 Akash Education & Development Trust, Vs. The Addl. Commissioner No.22nd Ward, Prashanth Nagar, of Income Tax, Devanahalli, Central Range-2, Bengaluru – 562 110. Bangalore. PAN: AACTA 7888E APPELLANT RESPONDENT Appellant by : Shri Rajeev Nulvi, AR Respondent by : Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.02.2022 Date of Pronouncement : 18.04.2022 O R D E R Per Chandra Poojari, Accountant Member This appeal by th…

DCIT, Chennai vs. Dr. Ganesan'S Hitech Diagnostics Centre P Ltd., Chennai

In the result, the appeals of the Revenue in ITA No

ITA 3294/CHNY/2016[2012-13]Status: DisposedITAT Chennai30 Nov 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकरअपीलसं./I.T.A.Nos.3294/Mds/2016, 1761/Mds/2017 & 1762/Mds/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Vs M/S. Dr.Ganesan’S Hitech The Deputy Commissioner Of Diagnostics Centre P Ltd., Income Tax, No.1, Millers Road, Kilpauk, Corporate Circle 1(1), Chennai – 600 010. Chennai – 34. Pan: Aadcd7458H (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. S. Deepa, CAFor Respondent: 20.09.2017
Section 143(3)Section 250(6)Section 269SSection 269TSection 271DSection 271E

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी "ी एन "ी "ी एन एन.आर एन आर आर.एस आर एस एस. गणेशन एस गणेशन गणेशन,"याियक गणेशन "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं "ी एवं "ी "ी ए. मोहन "ी मोहन मोहन अलंकामणी मोहन अलंकामणी अलंकामणी,लेखा अलंकामणी लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.3294/Mds/2016, 1761/Mds/2017 & 1762/Mds/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Vs M/s. Dr.Ganesan’s Hitech The Deputy Commissione…

ITO, Virudhunagar vs. S.Arun Kumar, Rajapalayam

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

ITA 95/CHNY/2017[2009-10]Status: DisposedITAT Chennai19 Jun 2017AY 2009-10

Bench: Shri Chandra Poojari & Shri Duvvuru R.L. Reddy

For Appellant: Shri. K. Ravi, IRS, JCITFor Respondent: Ms. S. Vidya, CA
Section 143(3)Section 269SSection 271D

…iness exigency during the course of penalty proceedings before the Joint Commissioner of Income-tax. 4.1 Ld. Departmental Representative had placed reliance on the Judgements of Hon'ble Chennai High Court in the case of Nandhi Dhall Mills reported in (2015) 61 Taxmann.com 97(Madras) and of Hon'ble Kerala High Court in the case of Grihalakshmi Vision reported in (2015) 63 taxman.com 196(Kerala), wherein it is held that in the absence of business exigency to avail cash loan, such transaction would not come under exception clause of section 271D. 4.2 Ld. Departmental Representative submitted that assessee has t…

Nandhi Dhall Mills v. CIT (61 Taxmann.com 97) — Cited in 3 Judgments | BharatTax