Pr.CIT v. Bhanuprasad D. Trivedi (HUF)

95 Taxmann.com 19Supreme Court of India2018#13034 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2021.

Judgments citing Pr.CIT v. Bhanuprasad D. Trivedi (HUF)

M/S Swargamrut Dairy Prv Ltd, Mumbai vs. DCIT 11 (2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6839/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Swargamrut Dairy Pvt. Ltd., V. Dcit – 11(2)(2) 113, 1St Chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 Pan: Aalcs3714R (Appellant) (Respondent) Assessee By : Shri Vishnu Agarwal Department By : Shri Vijaykumar Menon Date Of Hearing : 18.03.2021 Date Of Pronouncement : 15.06.2021

For Appellant: Shri Vishnu AgarwalFor Respondent: Shri Vijaykumar Menon
Section 143Section 143(1)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER M/s. Swargamrut Dairy Pvt. Ltd., v. DCIT – 11(2)(2) 113, 1st chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 PAN: AALCS3714R (Appellant) (Respondent) Assessee by : Shri Vishnu Agarwal Department by : Shri Vijaykumar Menon Date of Hearing : 18.03.2021 Date of Pronouncement : 15.06.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of Learned Commissioner of Incom…

Shri. Dev Kumar Roy, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 3(1)(1), Bangalore

In the result, appeal of the Assessee is treated as allowed for statistical purposes

ITA 2250/BANG/2019[2016-17]Status: DisposedITAT Bangalore03 Jan 2020AY 2016-17

Bench: Shri N.V. Vasudevan & Shri A K Garodiaassessment Year: 2016-17

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Sunil Kumar Agarwal, Addl. CIT(DR)(ITAT)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER Assessment year: 2016-17 Shri Dev Kumar Roy, Vs. The Assistant Commissioner of No.44, Regency Margosa, Income Tax, Kasturba Road Cross, Circle 3(1)(1) Bangalore North, [formerly ITO, Ward 3(1)(4), Bangalore – 560 001. Bangalore. PAN: ANNPR 8181R APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA Respondent by : Shri Sunil Kumar Agarwal, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.12.2019 Date of Pronouncement : 03.01.2020 O R D E R Per N.V. Vasudeva…

Shri Harishbhai Keshavlal Patel, Ahmedabad vs. The Dy.CIT., Circle-7, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1180/AHD/2013[2006-07]Status: DisposedITAT Ahmedabad29 May 2019AY 2006-07

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 1180/Ahd/2013 "नधा"रण वष"/Asstt. Year: 2006-2007

Section 250

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A ’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 1180/AHD/2013 "नधा"रण वष"/Asstt. Year: 2006-2007 Harishbhai Keshavlal Patel, D.C.I.T, Patel 27-B, Sudarshan Vs. Circle-7, Society, Ahmedabad. Naranpura, Ahmedabad-380013. PAN: ABXPP2730L (Applicant) (Respondent) : Assessee by Shri Vivek Chavda, A.R : Revenue by Shri S.K. Dev, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 15/05/2019 घोषणा क" तार"ख /Date of Pronouncement: 29/05/2019 आदेश/O R D E R PER WASEEM AHMED…

Shri Ashokkumar Khimraj, Ahmedabad vs. The Income Tax Officer, Ward-3(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1247/AHD/2015[2006-07]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2006-07

Bench: Shri Waseem Ahmed & Smt Madhumita Royआयकर अपील सं./I.T.A. No. 1247/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2006-07) Shri Ashokkumar Khimraj Ito, बनाम/ Prop. Ridhi Siddhi Ward – 3(1), Vs. Enterprises, 21, Shitalkunj Ahmedabad. Society, Rambaug Road, Ahmedabad. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Afdpk 6404 N .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Shri Parin Shah, A.R. अपीलाथ" ओर से/ Appellant By : Shri Vinod Talwani, Sr. D.R. ""यथ" क" ओर से/Respondent By:

For Appellant: Shri Vinod Talwani, Sr. D.RFor Respondent: 01/11/2018

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘Mh* अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD ds le{kA LkoZJh oZJh olhe olhe vgen] ys[kk lnL; , vgen] ys[kk lnL; ,oaoaoaoa Ek/Ek/Ek/Ek/kqferk kqferk jkW;] U; jkW;] U;kfkfkfkf;d lnL; ;d lnL; ds le{kA oZJh oZJh olhe olhe vgen] ys[kk lnL; , vgen] ys[kk lnL; , kqferk kqferk jkW;] U; jkW;] U; ;d lnL; ;d lnL; ds le{kA ds le{kA BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SMT MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1247/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2006-07) Shri Ashokkumar Khimraj ITO, बनाम/ Prop. Ridhi Siddhi Ward – 3(1)…

ACIT, New Delhi vs. M/S. Wig Investment, New Delhi

In the result both the appeals of the revenue and cross objection of the assessee are dismissed

ITA 4141/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Oct 2018AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri Vijay Verma, CIT(DR)
Section 143(3)Section 150(1)Section 2(22)(e)Section 263

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No.: -2167/Del/2014 Assessment Year: 2006-07 ACIT M/s. Wig Investment Circle-32(1) 79, Sunder Nagar Vs. New Delhi. New Delhi. PAN AAAFW6972B (Appellant) (Respondent) CO No. 21/Del/2015 (ITA No. 2167/Del/2014) Asstt. Year 2006-07 M/s. Wig Investment ACIT 79, Sunder Nagar Circle-32(1) New Delhi New Delhi. Vs. PAN AAAFW6972B (Appellant) (Respondent) Asstt. Year 2011-12 ACIT M/s. Wig Investment Circle-52(1), 79, Sunder Nagar Room No. 1405, New Delhi. Vs. 14th Floor, E-2 Bl…

ACIT, New Delhi vs. M/S. Wig Investment, New Delhi

In the result both the appeals of the revenue and cross objection of the assessee are dismissed

ITA 2167/DEL/2014[2006-07]Status: DisposedITAT Delhi16 Oct 2018AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri Vijay Verma, CIT(DR)
Section 143(3)Section 150(1)Section 2(22)(e)Section 263

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No.: -2167/Del/2014 Assessment Year: 2006-07 ACIT M/s. Wig Investment Circle-32(1) 79, Sunder Nagar Vs. New Delhi. New Delhi. PAN AAAFW6972B (Appellant) (Respondent) CO No. 21/Del/2015 (ITA No. 2167/Del/2014) Asstt. Year 2006-07 M/s. Wig Investment ACIT 79, Sunder Nagar Circle-32(1) New Delhi New Delhi. Vs. PAN AAAFW6972B (Appellant) (Respondent) Asstt. Year 2011-12 ACIT M/s. Wig Investment Circle-52(1), 79, Sunder Nagar Room No. 1405, New Delhi. Vs. 14th Floor, E-2 Bl…

Smt Gogineni Sarada Vani, Vijayawada vs. The ITO, Vijayawada

In the result, appeal filed by the Revenue is dismissed and that of assessee is allowed

ITA 152/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam31 Jul 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleito, Ward-2(2), Vs. Smt. Gogineni Sarada Vijayawada. Vani, 40-7-13, J.C. Plaza, Jammichettu Street, Moghalrajpuram, Vijayawada. Pan No. Acfpg 5834 R (Appellant) (Respondent) Smt. Gogineni Sarada Vani, Vs. Ito, Ward-2(2), 40-7-13, J.C. Plaza, Vijayawada. Jammichettu Street, Moghalrajpuram, Vijayawada. Pan No. Acfpg 5834 R (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri M.N. Murthy Naik, Sr.DR
Section 143(3)Section 45(2)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITO, Ward-2(2), vs. Smt. Gogineni Sarada Vijayawada. Vani, 40-7-13, J.C. Plaza, Jammichettu Street, Moghalrajpuram, Vijayawada. PAN No. ACFPG 5834 R (Appellant) (Respondent) Smt. Gogineni Sarada Vani, vs. ITO, Ward-2(2), 40-7-13, J.C. Plaza, Vijayawada. Jammichettu Street, Moghalrajpuram, Vijayawada. PAN No. ACFPG 5834 R (Appellant) (Respondent) Assessee by : Shri G.V.N. Hari, Advocate. Department By : Shri M.N. Murthy Naik, Sr.DR Date of…

The ITO, Vijayawada vs. Smt Gogineni Sarada Vani, Vijayawada

In the result, appeal filed by the Revenue is dismissed and that of assessee is allowed

ITA 122/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam31 Jul 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleito, Ward-2(2), Vs. Smt. Gogineni Sarada Vijayawada. Vani, 40-7-13, J.C. Plaza, Jammichettu Street, Moghalrajpuram, Vijayawada. Pan No. Acfpg 5834 R (Appellant) (Respondent) Smt. Gogineni Sarada Vani, Vs. Ito, Ward-2(2), 40-7-13, J.C. Plaza, Vijayawada. Jammichettu Street, Moghalrajpuram, Vijayawada. Pan No. Acfpg 5834 R (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri M.N. Murthy Naik, Sr.DR
Section 143(3)Section 45(2)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITO, Ward-2(2), vs. Smt. Gogineni Sarada Vijayawada. Vani, 40-7-13, J.C. Plaza, Jammichettu Street, Moghalrajpuram, Vijayawada. PAN No. ACFPG 5834 R (Appellant) (Respondent) Smt. Gogineni Sarada Vani, vs. ITO, Ward-2(2), 40-7-13, J.C. Plaza, Vijayawada. Jammichettu Street, Moghalrajpuram, Vijayawada. PAN No. ACFPG 5834 R (Appellant) (Respondent) Assessee by : Shri G.V.N. Hari, Advocate. Department By : Shri M.N. Murthy Naik, Sr.DR Date of…

Pr.CIT v. Bhanuprasad D. Trivedi (HUF) (95 Taxmann.com 19) — Cited in 8 Judgments | BharatTax