Pottery Works Co. Ltd. v. ITO

106 ITR 14Reported decision#21896 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2018 to 2018.

Judgments citing Pottery Works Co. Ltd. v. ITO

Avnindra Mishra, Mathura vs. ITO-1(3)(1), Mathura

The appeal is allowed

ITA 441/AGR/2017[2009-10]Status: DisposedITAT Agra05 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 441/Agra/2017 (ASSESSMENT YEAR-2009-10) Shri Avnindra Mishra, Vs..ITO,-1(3)(1), 230/136, Chandralok Colony, Mathura. Krishna Nagar, Mathura.281004 (U.P.) PAN No.CDRPM5738F (Revenue) (Assessee) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 05.07.2018 ORDER This is assessee’s appeal for A.Y. 2009-10, taking the following effective grounds: “1. Because on due consideration of the facts, circumstances of the case, submissio…

Anita Yadav, Mathura vs. ITO -1(3)(1), Mathura

The appeal is allowed

ITA 422/AGR/2017[2009-10]Status: DisposedITAT Agra04 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 422/Agra/2017 (ASSESSMENT YEAR-2009-10) Anita Yadav, W/o Dr. Sarijit Vs..ITO,-1(3)(1), Yadav B-99, Moti Kunj, Mathura, Mathura. (U.P.) PAN No.AERPY4688P (Assessee) (Revenue) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 04.07.2018 ORDER This is assessee’s appeal for A.Y. 2009-10, taking the following effective grounds: “1. Because on due consideration of the facts, circumstances of the case, submissions made before him a…

Bijendra Kumar, Mathura vs. ITO-1(3)(1), Mathura

In the result, both the appeals are allowed

ITA 409/AGR/2017[2009-10]Status: DisposedITAT Agra03 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A Nos.409 & 419/Agra/2017 (ASSESSMENT YEAR-2009-10) Bijendra Kumar Vs..ITO,-1 (3)(1), Village Chandra Nagar, P.O. Kota Mathura. Mathura 281004 (U.P.) PAN No.CHJPK7757C (Assessee) (Revenue) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 03.07.2018 ORDER This is assessee’s appeal for assessment year 2009-10, taking the following grounds: “1. Because on due consideration of the facts, circumstances of the case, submissions made b…