P.M.S. Diesels v. CIT

277 CTR 491High Court2015#24300 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing P.M.S. Diesels v. CIT

SHYAM APPARELS P.LTD.,JAIPUR vs. ITO, JAIPUR

ITA 549/JPR/2016[2012-13]Status: DisposedITAT Jaipur07 Nov 2017AY 2012-13
For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri R.A. Verma, (Addl.CIT)
Section 201Section 40Section 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 497/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Income Tax Officer, M/s Shyam Apparels Pvt. Ltd., Vs. Ward 3(2), E-11, Bihari Marg, Banipark, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCS 1818 B vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 549/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke M/s Shyam Apparels Pvt. Ltd., Income…

ITO, JAIPUR vs. SHYAM APPARELS PVT. LTD., JAIPUR

ITA 497/JPR/2016[2012-13]Status: DisposedITAT Jaipur07 Nov 2017AY 2012-13
For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri R.A. Verma, (Addl.CIT)
Section 201Section 40Section 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 497/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Income Tax Officer, M/s Shyam Apparels Pvt. Ltd., Vs. Ward 3(2), E-11, Bihari Marg, Banipark, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCS 1818 B vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 549/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke M/s Shyam Apparels Pvt. Ltd., Income…

KUMAWAT CONTRACTORS,JAIPUR vs. DIT, JAIPUR

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 981/JPR/2016[2013-14]Status: DisposedITAT Jaipur17 Feb 2017AY 2013-14

Bench: Allowing Partner’S Salary, Interest & Depreciation.

For Appellant: Shri S.L. Jain (Advocate)For Respondent: Shri A.S.Nehara(JCIT)
Section 145(3)Section 40

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 981/JP/2016 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke Kumawat Contractors, Deputy Commissioner of Vs. 48, Ram Nagar, Kalwar Road, Income Tax, Circle-03, Jhotwara, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABFK8231C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Jain (Advocate) jktLo dh vksj ls@…

P.M.S. Diesels v. CIT (277 CTR 491) — Cited in 3 Judgments | BharatTax