(P.) Ltd. v. CIT

134 Taxmann 62High Court2004#19103 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Judgments citing (P.) Ltd. v. CIT

M/S AYODHYA FAIZABAD DEVELOPEMENT AUTHORITY,FAIZABAD vs. DY. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

ITA 520/LKW/2018[2015-16]Status: DisposedITAT Lucknow31 Jan 2025AY 2015-16
For Appellant: Ms. Shweta Mittal, C.A. & Sh Mradul AgarwalFor Respondent: Sh. Ghiyasuddin CIT(DR) & Sh.Mazahar Akram, CIT
Section 11Section 12ASection 2(15)Section 58

…{ "clean_text": "1\nIN THE INCOME TAX APPELLATE TRIBUNAL \nLUCKNOW ‘A’ BENCH, LUCKNOW \nBEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER \nAND \nSH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER \nITA Nos.518, 519 &520/LKW/2018 \nA.Ys.2012-13, 2014-15 & 2015-16, \nITA Nos.143, 144 & 145/LKW/2021 \nA.Ys.2016-17, 2017-18 & 2018-19 \nAnd \nS.A. Nos.25, 26 & 27/LKW/2018 \nA.Ys.2012-13, 2014-15 & 2015-16 \nAyodhya Development Authority, Civil \nLines, Faizabad (formerly Ayodhya \nFaizabad Development Authority), U.P. \nVs. DCIT (Exemption), \nCircle- Lucknow \nPAN:AAALA0206C \n(Appellant) (Respondent) \nAssessee by: Ms. Shwet…

M/S AYODHYA FAIZABAD DEVELOPEMENT AUTHORITY,FAIZABAD vs. DY. COMMISSIONER OF INCOME TAX (EXEMPTION), LUCKNOW

ITA 518/LKW/2018[2012-13]Status: DisposedITAT Lucknow31 Jan 2025AY 2012-13
For Appellant: Ms. Shweta Mittal, C.A. & Sh Mradul AgarwalFor Respondent: Sh. Ghiyasuddin CIT(DR) & Sh.Mazahar Akram, CIT
Section 11Section 12ASection 2(15)Section 58

…{ "clean_text": "1\nIN THE INCOME TAX APPELLATE TRIBUNAL \nLUCKNOW ‘A’ BENCH, LUCKNOW \nBEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER \nAND \nSH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER \nITA Nos.518, 519 &520/LKW/2018 \nA.Ys.2012-13, 2014-15 & 2015-16, \nITA Nos.143, 144 & 145/LKW/2021 \nA.Ys.2016-17, 2017-18 & 2018-19 \nAnd \nS.A. Nos.25, 26 & 27/LKW/2018 \nA.Ys.2012-13, 2014-15 & 2015-16 \nAyodhya Development Authority, Civil \nLines, Faizabad (formerly Ayodhya \nFaizabad Development Authority), U.P. \nVs. DCIT (Exemption), \nCircle- Lucknow \nPAN:AAALA0206C \n(Appellant) (Respondent) \nAssessee by: Ms. Shwet…

AGRA DEVELOPMENT AUTHORITY,AGRA vs. DCIT., CIRCLE-1, AGRA

The appeals of the assessee are allowed and the appeal of the revenue is dismissed

ITA 216/AGR/2016[2011-12]Status: DisposedITAT Agra17 May 2021AY 2011-12
Section 124Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE: SHRI LALIET KUMAR, JUDICIAL MEMBER, AND DR. M. L. MEENA, ACCOUNTANT MEMBER ITANo.216/Agr/2016, A.Y.2011-12 ITA No. 177/Agr/2014, A.Y.2009-10 ITA No.439/Agr/2015, A.Y. 2010-11 V.S. D.C.I.T. Circle – 1 Agra Development Authority, Jaipur House, Agra Agra PAN No. – AAALA0081F (Appellant) (Respondent) Assessment Year: 2009-10 D.C.I.T. Circle – 1 V.S. Agra Development Authority, Agra Jaipur House, Agra PAN No. – AAALA0081F (Appellant) (Respondent) Appellant by Sh. Deepak Singh, Adv. Respondent by Sh. Sunil Bajpai, CIT DR & Sh. Mazhar Akram, Sr.DR Date of…

DCIT CENTRAL CIRCLE 1, COIMBATORE vs. DRS INDUSTRIES LTD., COIMBATORE

In the result the appeal of the Revenue is dismissed and the cross objections of the assessee are allowed in its favour

ITA 2731/CHNY/2017[2012-13]Status: DisposedITAT Chennai01 Jun 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A.Mohan Alankamonyआयकर अपील सं./I.T.A.No.2731/Chny/2017 (िनधा"रण वष" / Assessment Year: 2012-13) The Dcit, Vs M/S. Drs Industries Pvt. Ltd., Central Circle 1, 1321, Avinashi Road, Peelamedu, Coimbatore Coimbatore – 641 062. Pan: Aabcd0553B (अपीलाथ"/Appellant) (""यथ"/Respondent) & C.O. No.17/Chny/2018 (In Ita No. 2731/Chny/2017) M/S. Drs Industries Pvt. Ltd., Vs The Dcit, 1321, Avinashi Road, Peelamedu, Central Circle 1, Coimbatore – 641 062 Coimbatore Pan: Aabcd0553B (अपीलाथ"/Appellant) (""यथ"/Respondent) : Ms. R. Anitha, Jcit राज"व क" ओर से /Revenue By : Shri G. Ramaswamy, Ca िनधा"रती क" ओर से /Assessee By : 10.04.2018 सुनवाई क" तारीख/Date Of Hearing : 01.06.2018 घोषणा क" तारीख /Date Of Pronouncement

For Appellant: 10.04.2018For Respondent: Shri G. Ramaswamy, CA
Section 143(1)Section 143(2)Section 143(3)Section 250(6)Section 37Section 40

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2731/Chny/2017 (िनधा"रण वष" / Assessment Year: 2012-13) The DCIT, Vs M/s. DRS Industries Pvt. Ltd., Central Circle 1, 1321, Avinashi Road, Peelamedu, Coimbatore Coimbatore – 641 062. PAN: AABCD0553B (अपीलाथ"/Appellant) (""यथ"/Respondent) & C.O. No.17/Chny/2018 (in ITA No. 2731/Chny/2017) M/s. DRS Industries Pvt. Ltd., Vs The DCIT, 13…

(P.) Ltd. v. CIT (134 Taxmann 62) — Cited in 4 Judgments | BharatTax