Patil Enterprise Vs ACIT (1995) 53 TTJ 279 (Bang) (AT) 4. ITO v. Pitambar

81 Taxmann 143Reported decision1995#21428 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.

Judgments citing Patil Enterprise Vs ACIT (1995) 53 TTJ 279 (Bang) (AT) 4. ITO v. Pitambar

Rohini Hotel (Madras) Pvt. Ltd., Chennai vs. ACIT Corporate Circle 5(4), Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1842/CHNY/2018[2008-09]Status: DisposedITAT Chennai01 Aug 2019AY 2008-09

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1627 & 1687/Chny/2017 "नधा"रण वष" /Assessment Years: 2006-07 & 2007-08 Vs. The Asst. Commissioner of- M/s.Rohini Hotel (Madras)- Income Tax, Pvt. Ltd., Corporate Circle-5(2), 43, Sarangapani Street, Chennai. T. Nagar, Chennai-17. [PAN: AABCR 1694 M] (अपीलाथ)/Appellant) (*+यथ)/Respondent) आयकर अपील सं./ITA Nos.1841 & 1842/Chny/2018 "नधा"रण…

Rohini Hotel (Madras) Pvt. Ltd., Chennai vs. ACIT Corporate Circle 5(4), Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1841/CHNY/2018[2005-06]Status: DisposedITAT Chennai01 Aug 2019AY 2005-06

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1627 & 1687/Chny/2017 "नधा"रण वष" /Assessment Years: 2006-07 & 2007-08 Vs. The Asst. Commissioner of- M/s.Rohini Hotel (Madras)- Income Tax, Pvt. Ltd., Corporate Circle-5(2), 43, Sarangapani Street, Chennai. T. Nagar, Chennai-17. [PAN: AABCR 1694 M] (अपीलाथ)/Appellant) (*+यथ)/Respondent) आयकर अपील सं./ITA Nos.1841 & 1842/Chny/2018 "नधा"रण…

ACIT Corporate Circle 5(2), Chennai vs. Rohini Hotels (Madras) Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1687/CHNY/2017[2007-08]Status: DisposedITAT Chennai01 Aug 2019AY 2007-08

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1627 & 1687/Chny/2017 "नधा"रण वष" /Assessment Years: 2006-07 & 2007-08 Vs. The Asst. Commissioner of- M/s.Rohini Hotel (Madras)- Income Tax, Pvt. Ltd., Corporate Circle-5(2), 43, Sarangapani Street, Chennai. T. Nagar, Chennai-17. [PAN: AABCR 1694 M] (अपीलाथ)/Appellant) (*+यथ)/Respondent) आयकर अपील सं./ITA Nos.1841 & 1842/Chny/2018 "नधा"रण…

ACIT Corporate Circle 5(2), Chennai vs. Rohini Hotels (Madras) Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1627/CHNY/2017[2006-07]Status: DisposedITAT Chennai01 Aug 2019AY 2006-07

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1627 & 1687/Chny/2017 "नधा"रण वष" /Assessment Years: 2006-07 & 2007-08 Vs. The Asst. Commissioner of- M/s.Rohini Hotel (Madras)- Income Tax, Pvt. Ltd., Corporate Circle-5(2), 43, Sarangapani Street, Chennai. T. Nagar, Chennai-17. [PAN: AABCR 1694 M] (अपीलाथ)/Appellant) (*+यथ)/Respondent) आयकर अपील सं./ITA Nos.1841 & 1842/Chny/2018 "नधा"रण…

Patil Enterprise Vs ACIT (1995) 53 TTJ 279 (Bang) (AT) 4. ITO v. Pitambar (81 Taxmann 143) — Cited in 4 Judgments | BharatTax