PCIT v. Rameshbhai Jivraj Desai

121 Taxmann.com 333High Court2020#22208 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2022.

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Judgments citing PCIT v. Rameshbhai Jivraj Desai

Friends Bulk Handlers Ltd., Gandhidham vs. The Dy. Commr. of Income Tax, Cen. Cir.-2(3), Ahmedabad

In the result, both the appeals of the assessee are allowed

ITA 154/RJT/2016[2008-09]Status: DisposedITAT Rajkot25 Mar 2022AY 2008-09
For Appellant: Shri K.C. Thacker, A.RFor Respondent: Shri Rajesh Kumar, CIT-D.R
Section 132Section 143(3)Section 14ASection 153ASection 153A(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member [Conducted through E-Court at Ahmedabad] ITA Nos. 153 & 154/Rjt/2016 Assessment Year 2007-08 & 2008-09 Friends Bulk Handlers Dy. CIT, Ltd. Maitri Bhavan, CC-2(3) Plot No. 18, Sector-8, Vs Ahmedabad Gandhidham, (Respondent) Kutch-370201 PAN: AAACF8951G (Appellant) Assessee by: Shri K.C. Thacker, A.R. Revenue by: Shri Rajesh Kumar, CIT-D.R. Date of hearing : 08-03-2022 Date of pronouncement : 25-03-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER…

Friends Bulk Handlers Ltd., Gandhidham vs. The Dy. Commr. of Income Tax, Cen. Cir.-2(3), Ahmedabad

In the result, both the appeals of the assessee are allowed

ITA 153/RJT/2016[2007-08]Status: DisposedITAT Rajkot25 Mar 2022AY 2007-08
For Appellant: Shri K.C. Thacker, A.RFor Respondent: Shri Rajesh Kumar, CIT-D.R
Section 132Section 143(3)Section 14ASection 153ASection 153A(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member [Conducted through E-Court at Ahmedabad] ITA Nos. 153 & 154/Rjt/2016 Assessment Year 2007-08 & 2008-09 Friends Bulk Handlers Dy. CIT, Ltd. Maitri Bhavan, CC-2(3) Plot No. 18, Sector-8, Vs Ahmedabad Gandhidham, (Respondent) Kutch-370201 PAN: AAACF8951G (Appellant) Assessee by: Shri K.C. Thacker, A.R. Revenue by: Shri Rajesh Kumar, CIT-D.R. Date of hearing : 08-03-2022 Date of pronouncement : 25-03-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER…

Jt. CIT (OSD)CC-4(2), Mumbai vs. M/S. Avacado Properties and Trading (India) P. Ltd., Mumbai

ITA 547/MUM/2021[2015-16]Status: DisposedITAT Mumbai22 Mar 2022AY 2015-16

Bench: Shri M. Balaganesh & Shri Kuldip Singh

For Appellant: Shri Madhur Agrawal, A.RFor Respondent: Shri Shekhar L. Gajbhiye, D.R
Section 115JSection 132Section 139(5)Section 143(2)Section 143(3)Section 14ASection 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.547 & 548/M/2021 Assessment Years: 2015-16 & 2016-17 Jt. Commissioner of Income M/s. Avacado Properties and Tax (OSD), Trading (India) Pvt. Ltd., Central Circle-4(2), S.No.1406, A/18, Room No.1918, 19th Floor, Vs. Paradigm Building, Air India Building, Link Road, Nariman Point, Mindspace, Mumbai-400 021 Mumbai – 400064 PAN: AADCA9413F (Appellant) (Respondent) Present for: Assessee by : Shri Madhur Agrawal, A.R. Revenue by : Shri Shekhar L. Gajbhiye, D.R. Dat…

PCIT v. Rameshbhai Jivraj Desai (121 Taxmann.com 333) — Cited in 3 Judgments | BharatTax