PCIT v. Datta Automobiles P Limited

81 Taxmann.com 107High Court2017#21545 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Judgments citing PCIT v. Datta Automobiles P Limited

VRP LANDBASE PVT. LTD.,NEW DELHI vs. ITO WARD 17(1), NEW DELHI

ITA 2726/DEL/2019[2011-12]Status: DisposedITAT Delhi15 Mar 2023AY 2011-12

Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE, SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Income Tax Officer, M/s VRP Landbase (P) Ward-17(1), Ltd. Vs. New Delhi 2, Hyde Park, Prakriti Marg, Sultanpur Farms M.G. Road, New Delhi PAN-AACCV 5429R (Appellant) (Respondent) Appellant by Ms. Ruchika Jain, Advocate Respondent by Sh. Shyam Manihar, Senior Departmental Representative (“Sr. DR”, for short) ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Assessee is filed against the impugned appellate order of Learned Commissioner of Incom…

ACIT, CENTRAL CIRCLE, VAPI vs. M/S. SHAH VIRCHAND GOVANJI JEWELLERS PVT. LTD, SURAT

In the result, ground No. 2 of appeal raised by revenue is also dismissed

ITA 176/SRT/2020[2012-13]Status: DisposedITAT Surat08 Sept 2022AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

For Respondent: “1. On the facts and circumstances o

Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos. 175 & 176/Srt/2020 (Assessment Years: 2010-11 & 2012-13) (Hearing in Physical Court) A.C.I.T., M/s Shah Virchand Govanji Jewellers Central Circle, Pvt. Ltd., Vs. Vapi. Opp. Amba Mata Temple, Juna Thana, Valsad. PAN No. AADCS 2930 B Appellant/ assessee Respondent/ revenue C.O. No. 14 & 15/SRT/2020 (Arising out of ITA Nos. 175 & 176/Srt/2020) (AY: 2010-11 & 2012-13) M/s Shah Virchand Govanji A.C.I.T., Jewellers Pvt. Ltd., Central Circle, Vs. Opp. Amba Mata Temple, Ju…

ACIT, CENTRAL CIRCLE, VAPI vs. M/S. SHAH VIRCHAND GOVANJI JEWELLERS PVT. LTD, SURAT

In the result, ground No. 2 of appeal raised by revenue is also dismissed

ITA 175/SRT/2020[2010-11]Status: DisposedITAT Surat08 Sept 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

For Respondent: “1. On the facts and circumstances o

Section 254(1)Section 68

SEERAM PADMANABHA JEWELLERS PRIVATE LIMITED,,ELURU vs. ITO, WARD-1,, ELURU

In the result, the appeal of the assessee is allowed

ITA 468/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam06 Nov 2018AY 2013-2014

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.468/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2013-2014) M/S Seeram Padmanabha Vs. Income Tax Officer Jewellers Pvt. Ltd. Ward-1 D.No.6A-2-6, Near Gandhi Statue Eluru Southern Street Eluru [Pan :Aaqcs9501F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Suman Malik, DR

Section 68

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.468/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2013-2014) M/s Seeram Padmanabha Vs. Income Tax Officer Jewellers Pvt. Ltd. Ward-1 D.No.6A-2-6, Near Gandhi Statue Eluru Southern Street Eluru [PAN :AAQCS9501F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee by : Shri G.V.N.Hari, AR ि…