PCIT v. Adani Wilmar Ltd.

133 Taxmann.com 444Supreme Court of India2021#22411 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

disallowance u/s 14a section 14a previous year section 14 total income

Judgments citing PCIT v. Adani Wilmar Ltd.

M/S Keti Construction Ltd., Indore vs. Theacit Central-2, Indore

ITA 119/IND/2023[2012-13]Status: DisposedITAT Indore31 Aug 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2012-13 Keti Constructions Dcit (Central) Limited, Indore. बनाम/ 31/6,Vatsalya Chambers, Sneh Nagar Main Road, Vs. Indore (Assessee / Appellant) (Revenue / Respondent) Pan: Aaack6893Q Assessee By Shri Soumya Bumb, Ar Revenue By Ms. Simran Bhullar, Cit Dr Date Of Hearing 29.08.2023 Date Of Pronouncement 31.08.2023

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2012-13 Keti Constructions DCIT (CENTRAL) Limited, Indore. बनाम/ 31/6,Vatsalya Chambers, Sneh Nagar Main Road, Vs. Indore (Assessee / Appellant) (Revenue / Respondent) PAN: AAACK6893Q Assessee by Shri Soumya Bumb, AR Revenue by Ms. Simran Bhullar, CIT DR Date of Hearing 29.08.2023 Date of Pronouncement 31.08.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 7.03.2023 passed by lear…

Theacit Central-2, Indore vs. M/S Keti Construction Ltd., Indore

In the result, appeal of revenue is dismissed

ITA 329/IND/2022[2012-13]Status: DisposedITAT Indore30 May 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniacit(Central)-2 M/S Keti Construction Ltd Indore Vastalya Chamebers, Sapna Sangeeta, 31/6, Sneh Nagar Vs. Main Road, Indore

Section 143(3)Section 144Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ACIT(Central)-2 M/s Keti Construction Ltd Indore Vastalya Chamebers, Sapna Sangeeta, 31/6, Sneh Nagar Vs. Main Road, Indore (Appellant / Revenue) (Respondent/ Assessee) PAN: AAACK6893Q Revenue by Shri P.K. Mishra CIT DR Respondent by Shri Pankaj Shah & Shri Soumya Bumb ARs Date of Hearing 03.05.2023 Date of Pronouncement 30.05.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the department is directed against the order of Ld.…

ACIT Central -2, Indore vs. M/S Keti Construction Ltd, Indore

In the result, appeal of the Revenue is dismissed

ITA 96/IND/2022[2017-18]Status: DisposedITAT Indore30 Jan 2023AY 2017-18

Bench: Shri Chandra Mohan Garg & Shri Bhagirath Mal Biyaniassessment Year: 2017-18

For Appellant: Shri Somya Bumb, CAFor Respondent: Shri P.K. Mishra, CIT(DR)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH: DB: INDORE BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER Assessment Year: 2017-18 The ACIT (Central)-2, M/s Keti Construction Ltd., Indore, MP 452001 Vastalya Chambers, Sapna vs. Sangeeta, 31/6, Sneh Nagar, Main Road, Indore, MP PAN AAACK6893Q (Appellant) (Respondent) For Revenue : Shri P.K. Mishra, CIT(DR) For Assessee : Shri Somya Bumb, CA Date of Hearing : 17.11.2022 Date of Pronouncement : 30.01.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal filed by the Revenue is directed against the order date…