Paharti Mata Sahkari Awas Samiti Ltd. v. ACIT

162 Taxmann.com 320Reported decision#22928 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 245hsection 245hasection 253(3)section 253(5)penalty proceedings initiatedsection 245section 251(2)section 246section 251(1)section 251(1)(a)section 250(4)section 246a

Judgments citing Paharti Mata Sahkari Awas Samiti Ltd. v. ACIT

M/S Five Roses, Kanpur vs. Dy, CIT-CC-1, Kanpur

In the result, all the three appeals are partly allowed for statistical purposes

ITA 273/LKW/2024[2017-18]Status: DisposedITAT Lucknow05 Aug 2024AY 2017-18

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshra

For Appellant: Shri Pradeep Kapoor, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 143(2)Section 143(3)Section 147Section 151Section 153CSection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos.271 to 273/LKW/2024 Assessment Years: 2015-16, 2016-17 & 2017-18 M/s Five Roses v. Dy. CIT 51/91, Naya Ganj Central Circle-1 Kanpur Kanpur TAN/PAN:AADFF4728R (Appellant) (Respondent) Appellant by: Shri Pradeep Kapoor, C.A. Respondent by: Shri Sanjeev Krishna Sharma, D.R. O R D E R PER BENCH: For the sake of convenience, these three appeals are hereby disposed of through this consolidated order. The grounds of appeal are as under: ITA No.271/LK…

M/S Five Roses, Kanpur vs. J/DCIT-CC, Kanpur

In the result, all the three appeals are partly allowed for statistical purposes

ITA 272/LKW/2024[2016-17]Status: DisposedITAT Lucknow05 Aug 2024AY 2016-17

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshra

For Appellant: Shri Pradeep Kapoor, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 143(2)Section 143(3)Section 147Section 151Section 153CSection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos.271 to 273/LKW/2024 Assessment Years: 2015-16, 2016-17 & 2017-18 M/s Five Roses v. Dy. CIT 51/91, Naya Ganj Central Circle-1 Kanpur Kanpur TAN/PAN:AADFF4728R (Appellant) (Respondent) Appellant by: Shri Pradeep Kapoor, C.A. Respondent by: Shri Sanjeev Krishna Sharma, D.R. O R D E R PER BENCH: For the sake of convenience, these three appeals are hereby disposed of through this consolidated order. The grounds of appeal are as under: ITA No.271/LK…

M/S Five Roses, Kanpur vs. Dy, CIT-CC-1, Kanpur

In the result, all the three appeals are partly allowed for statistical purposes

ITA 271/LKW/2024[2015-16]Status: DisposedITAT Lucknow05 Aug 2024AY 2015-16

Bench: Shri. Sudhanshu Srivastava & Shri Anadee Nath Misshra

For Appellant: Shri Pradeep Kapoor, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 143(2)Section 143(3)Section 147Section 151Section 153CSection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos.271 to 273/LKW/2024 Assessment Years: 2015-16, 2016-17 & 2017-18 M/s Five Roses v. Dy. CIT 51/91, Naya Ganj Central Circle-1 Kanpur Kanpur TAN/PAN:AADFF4728R (Appellant) (Respondent) Appellant by: Shri Pradeep Kapoor, C.A. Respondent by: Shri Sanjeev Krishna Sharma, D.R. O R D E R PER BENCH: For the sake of convenience, these three appeals are hereby disposed of through this consolidated order. The grounds of appeal are as under: ITA No.271/LK…

Paharti Mata Sahkari Awas Samiti Ltd. v. ACIT (162 Taxmann.com 320) — Cited in 3 Judgments | BharatTax