Pr. CIT v. Jagat Talkies Distributors

85 Taxmann.com 189High Court2017#7101 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 143(3)Section 147Section 148Section 143(2)Section 151Section 131Section 142(1)Section 143(1)

Issues it is cited on

section 151reopening of assessmentnotice under section 148section 148reassessment proceedingssection 147section 142(1)section 143section 14section 143(2)prescribedtransfer

Judgments citing Pr. CIT v. Jagat Talkies Distributors

LASCO CHEMIE PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, WARD-15(2), NEW DELHI, DELHI

In the result, the appeal filed by the assessee is allowed

ITA 3811/DEL/2025[2012-13]Status: DisposedITAT Delhi08 Apr 2026AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarlasco Chemie Private Vs. Income Tax Officer, Limited, Ward-15(2), Delhi 10489 Kalptaru, Sadar Thana Road Motia Khan, New Delhi 110055 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcl 3502 E Appellant .. Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(3)Section 147Section 148Section 149Section 151Section 250

…P a g e | 1 Lasco Chemie (P) Ltd. (AY 2012-13) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI VIMAL KUMAR, JUDICIAL MEMBER Lasco Chemie Private Vs. Income Tax Officer, Limited, Ward-15(2), Delhi 10489 Kalptaru, Sadar Thana Road Motia Khan, New Delhi 110055 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AABCL 3502 E Appellant .. Respondent Appellant by : Sh. Rohit Jain, Adv., Ms. Tejasvi, CA & Ms. Ayushi, Adv. Respondent by : Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 29.01.2026 Date of Pronouncement 08.04.2026 P a g e | 2 Lasco Chemie (P) Ltd. (AY 20…

ALKA SAND,FARIDABAD vs. ITO WARD 1(1) FARIDABAD, FARIDABAD

The appeal of the assessee is allowed

ITA 5615/DEL/2024[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Ms. Madhumita Royalka Sand Vs. Ito, Ward 1(1) C/O, Ca Mr Sahu, House C R Building No. 651, 1St Floor, Faridabad 121001 Sector-10A, Nr. Gd Haryana Goenka Public School Gurgaon – 122001 Haryana "थायीलेखासं./जीआइआरसं./Pan/Gir No: Arips8647N Appellant .. Respondent

For Appellant: Sh. M.R. Sahu, CAFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 44A

…P a g e | 1 Alka Sand (AY: 2013-14) THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER Alka Sand Vs. ITO, Ward 1(1) C/o, CA MR Sahu, House C R Building No. 651, 1st Floor, Faridabad 121001 Sector-10A, Nr. GD Haryana Goenka Public School Gurgaon – 122001 Haryana "थायीलेखासं./जीआइआरसं./PAN/GIR No: ARIPS8647N Appellant .. Respondent Appellant by : Sh. M.R. Sahu, CA, Respondent by : Sh. Sanjay Kumar, Sr. DR Date of Hearing 17.03.2025 Date of Pronouncement 21.05.2025 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the assessee is directed against the or…

AMIT KHATRI,SONIPAT vs. ITO, WARD 1, SONIPAT

In the result, appeal of the assessee is partly allowed as

ITA 2430/DEL/2023[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2430/Del/2023 िनधा"रणवष"/Assessment Year: 2012-13 बनाम Amit Khatri Income Tax Officer Ward No.30, Garhi Bhraman, Vs. Ward-1, Sonipat, Haryana. Sonipat, Haryana. Pan No. Bdspk3438G अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151

…I.T.A. No. 2430/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.2430/Del/2023 िनधा"रणवष"/Assessment Year: 2012-13 बनाम Amit Khatri Income Tax Officer Ward No.30, Garhi Bhraman, Vs. Ward-1, Sonipat, Haryana. Sonipat, Haryana. PAN No. BDSPK3438G अपीलाथ" Appellant ""यथ"/Respondent Shri Suresh K Gupta, CA िनधा"रतीक"ओरसे /Assessee by Shri Om Prakash, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 13.12.2024 18.12.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R This appeal is filed by the assessee agai…

PRADEEP KUMAR SINGH, RAIPUR,RAIPUR vs. INCOME TAX OFFICER, WARD-4(1), RAIPUR, RAIPUR

In the result, the assessee's appeal in ITA No

ITA 281/RPR/2023[2012-13]Status: DisposedITAT Raipur19 Dec 2023AY 2012-13

Bench: Shri Ravish Soodआयकर अपील सं. / Ita Nos. 280 & 281/Rpr/2023 "नधा"रण वष" / Assessment Year : 2011-12 & 2012-13 Pradeep Kumar Singh C-1/2, Maruti Business Park, G.E. Road, Raipur (C.G.) Pan : Coups0118F .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-4(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 143(3)Section 147Section 69

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos. 280 & 281/RPR/2023 "नधा"रण वष" / Assessment Year : 2011-12 & 2012-13 Pradeep Kumar Singh C-1/2, Maruti Business Park, G.E. Road, Raipur (C.G.) PAN : COUPS0118F .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-4(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Abhishek Mahawar, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 25.10.202…

PRADEEP KUMAR SINGH, RAIPUR,RAIPUR vs. INCOME TAX OFFICER, WARD-4(1), RAIPUR, RAIPUR

In the result, the assessee's appeal in ITA No

ITA 280/RPR/2023[2011-12]Status: DisposedITAT Raipur19 Dec 2023AY 2011-12

Bench: Shri Ravish Soodआयकर अपील सं. / Ita Nos. 280 & 281/Rpr/2023 "नधा"रण वष" / Assessment Year : 2011-12 & 2012-13 Pradeep Kumar Singh C-1/2, Maruti Business Park, G.E. Road, Raipur (C.G.) Pan : Coups0118F .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-4(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 143(3)Section 147Section 69

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos. 280 & 281/RPR/2023 "नधा"रण वष" / Assessment Year : 2011-12 & 2012-13 Pradeep Kumar Singh C-1/2, Maruti Business Park, G.E. Road, Raipur (C.G.) PAN : COUPS0118F .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-4(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Abhishek Mahawar, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 25.10.202…

SARASWATI GAREWAL,BILASPUR vs. INCOME TAX OFFICER, WARD 2(1), BILASPUR

In the result ground no. 1 of the assessee in terms of our aforesaid observations is allowed

ITA 166/RPR/2022[2014-15]Status: DisposedITAT Raipur25 Oct 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am Saraswati Garewal, V Income Tax Officer, Ward 2(1), C/O Shivbhajan, Vill: Pendridih, S Bilaspur Post: Hirri Mines, Bilaspur – 495222, (C.G.) Pan: Bizpg5287R (अपीलाथ" /Appellant) . (""यथ" / Respondent) . िनधा"रती क" ओर से /Assessee By Shri R.B. Doshi, Ca राज"व क" ओर से /Revenue By : Shri Satya Prakash Sharma, Sr. Dr सुनवाई क" तार"ख / Date Of : 13/10/2023 Hearing घोषणाक" तार"ख/Date : 25/10/2023 Of Pronouncement आदेश / O R D E R Per Arun Khodpia, Am:

For Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 133(6)Section 142Section 142(1)Section 147Section 148Section 69A

…आयकर अपीलीय अिधकरण, रायपुर "यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी र"वश सूद, "याियक सद"य एवं "ी अ"ण खोड़"पया, लेखा सद"य के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM Saraswati Garewal, V Income Tax Officer, Ward 2(1), C/o Shivbhajan, Vill: Pendridih, s Bilaspur Post: Hirri Mines, Bilaspur – 495222, (C.G.) PAN: BIZPG5287R (अपीलाथ" /Appellant) . (""यथ" / Respondent) . िनधा"रती क" ओर से /Assessee by Shri R.B. Doshi, CA राज"व क" ओर से /Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of : 13/10/2023 Hearing घोषणाक" तार"ख/Date : 25/10/2023 of Pron…

GAJRAJ GIRI, BILASPUR,BILASPUR vs. INCOME TAX OFFICER, WARD-2(1), BILASPUR, BILASPUR

In the result, the assessee's appeal is allowed in terms of my observations above

ITA 222/RPR/2023[2014-15]Status: DisposedITAT Raipur06 Sept 2023AY 2014-15

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No. 222/Rpr/2023 "नधा"रण वष" / Assessment Year : 2014-15 Gajraj Giri S/O. Raghuraj Giri, Sai Mandir Road, Jaharbhata, Bilaspur (C.G.)-495 001 Pan : Afgpg0112E .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward 2(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 147Section 148Section 56(2)(vii)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 222/RPR/2023 "नधा"रण वष" / Assessment Year : 2014-15 Gajraj Giri S/o. Raghuraj Giri, Sai Mandir Road, Jaharbhata, Bilaspur (C.G.)-495 001 PAN : AFGPG0112E .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward 2(1), Bilaspur (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Shri Satya Prakash Sharma, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 04.09.2023 घोषणा क"…

SHYAMNARAYAN TRADERS P. LTD,THANE vs. ITO, WARD-4(3)(1)- CURRENT JURISDICTION , ITO, WARD-4(3)(4)-OLD JURIDICTION, MUMBAI

ITA 148/MUM/2023[2008-09]Status: DisposedITAT Mumbai07 Jul 2023AY 2008-09

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri B.V. Jhaveri a/wFor Respondent: Shri Satyaprakash Singh
Section 143(1)Section 143(3)Section 147Section 148Section 24Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.148/Mum./2023 (Assessment Year : 2008–09) Shyamnarayan Trades Pvt. Ltd. New Umesh Garments, Shop no.162 ……………. Appellant Dudh Naka Chowk, Ulhasnagar 421 005 District Thane PAN – AAKCS2903B v/s Income Tax Officer ……………. Respondent Ward–4(3)(1), Mumbai Assessee by : Shri B.V. Jhaveri a/w Ms. Bhargavi Raval Revenue by : Shri Satyaprakash Singh Date of Hearing – 12/04/2023 Date of Order – 07/07/2023 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The presen…

PODDAR REALTORS PVT. LTD.,BURDWAN vs. ITO, WARD-2(1), BURDWAN, BURDWAN

In the result, the appeal filed by the assessee is allowed

ITA 265/KOL/2023[2013-14]Status: DisposedITAT Kolkata22 Jun 2023AY 2013-14

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 265/Kol/2023 Assessment Year: 2013-14 Poddar Realtors Income Tax Officer, Ward-2(1), 1, Parkus Road, Burdwan Vs Burdwan Pin- 713101 [Pan : Aagcp2937G] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee By : Shri Akkal Dudhewala, Fca Revenue By : Smt. Ranu Biswas, Addl. Cit D/R सुनवाई क" तारीख/Date Of Hearing : 15/05/2023 घोषणा क" तारीख /Date Of Pronouncement: 22/06/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, (Hereinafter The “Ld. Cit(A)”) Dt. 07/02/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2013-14 Which Is Arising Out Of The Assessment Order Framed U/S 143(3) Of The Act Dt. 27/09/2021. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That On The Facts & In The Circumstances Of The Case, The Addition Of Rs.25,00,000/- Made U/S 68 Was Factually As Well As Legally Unsustainable & Therefore The Same Deserves To Be Deleted. 2. For That On The Facts & In The Circumstances Of The Case, The Authorities Below Were Unjustified-In Not Appreciating That The Assessee Had Duly Discharged Its Onus Of Establishing The Identity, Genuineness & Creditworthiness Of The Loan Creditor & In That View Of The Matter The Addition Of Rs. 25,00,000/- Made By Way Of Unexplained Cash Credit U/S 68 Was Untenable On Facts & In Law.

For Appellant: Shri Akkal Dudhewala, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT D/R
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 68

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 265/Kol/2023 Assessment Year: 2013-14 Poddar Realtors Income Tax Officer, Ward-2(1), 1, Parkus Road, Burdwan Vs Burdwan Pin- 713101 [PAN : AAGCP2937G] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Akkal Dudhewala, FCA Revenue by : Smt. Ranu Biswas, Addl. CIT D/R सुनवाई क" तारीख/Date of Hearing : 15/05/2023 घोषणा क" तारीख /Date of Pronouncement: 22/06/2023 आदेश/O R D E R PER DR. MANISH BORAD,…

INCOME TAX OFFICER-6(4), LUCKNOW vs. SHRI ZARRAR HUSSAIN, LUCKNOW

In the result, the appeal of the Revenue and the Cross Objections of the assessee are dismissed

ITA 89/LKW/2020[2011-12]Status: DisposedITAT Lucknow30 Aug 2022AY 2011-12

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Years:2011-12

Section 143Section 148

…I.T.A. No.89/Lkw/2020 C.O.No.01/Lkw/2022 1 Assessment Year:2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Years:2011-12 Income Tax Officer-6(4), Vs. Shri Zarrar Hussain, Lucknow. Sector-D1/SS1-518, LDA Colony, Kanpur Road, Lucknow. PAN:ABBPH1995H (Appellant) (Respondent) C.O.No.01/Lkw/2022 (in ITA No.89/Lkw/2020) Assessment Years:2011-12 Shri Zarrar Hussain, Vs. Income Tax Officer-6(4), Sector-D1/SS1-518, LDA Colony, Lucknow. Kanpur Road, Lucknow. PAN:ABBPH1995H (Appellant) (Respondent) Revenu…

SHRI SHRI BRIJ MOHAN NARANG,BILASPUR(CG) vs. THE INCOME TAX OFFICER, WARD-1(1),BILASPUR, BILASPUR(CG)

In the result, appeals of the assessee in ITA No

ITA 23/BIL/2017[2010-11]Status: DisposedITAT Raipur04 Aug 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 22 & 23/Rpr/2017 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 Paramjeet Narang, Legal Heir Late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) Pan : Abypn6542M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita No.183/Rpr/2017 "नधा"रण वष" / Assessment Years : 2012-13 Paramjeet Narang, Legal Heir Late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) Pan : Abypn6542M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Smt. Richa Khatri, CAFor Respondent: Shri G.N Singh, Sr. DR
Section 133ASection 143(2)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 22 & 23/RPR/2017 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 Paramjeet Narang, Legal heir late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) PAN : ABYPN6542M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA No.183/RPR/2017 "नधा"रण वष" / Assessment Years : 2012-13 Paramjeet Narang, Legal heir late Shri Brij…

SHRI SHRI BRIJ MOHAN NARANG,BILASPUR(CG) vs. THE INCOME TAX OFFICER, WARD-1(1),BILASPUR, BILASPUR(CG)

In the result, appeals of the assessee in ITA No

ITA 22/BIL/2017[2009-10]Status: DisposedITAT Raipur04 Aug 2022AY 2009-10

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 22 & 23/Rpr/2017 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 Paramjeet Narang, Legal Heir Late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) Pan : Abypn6542M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita No.183/Rpr/2017 "नधा"रण वष" / Assessment Years : 2012-13 Paramjeet Narang, Legal Heir Late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) Pan : Abypn6542M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Smt. Richa Khatri, CAFor Respondent: Shri G.N Singh, Sr. DR
Section 133ASection 143(2)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 22 & 23/RPR/2017 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 Paramjeet Narang, Legal heir late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) PAN : ABYPN6542M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA No.183/RPR/2017 "नधा"रण वष" / Assessment Years : 2012-13 Paramjeet Narang, Legal heir late Shri Brij…

BRIJ MOHAN NARANG,BILASPUR vs. INCOME TAX OFFICER 2(2), BILASPUR

In the result, appeals of the assessee in ITA No

ITA 183/RPR/2017[2012-13]Status: DisposedITAT Raipur04 Aug 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 22 & 23/Rpr/2017 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 Paramjeet Narang, Legal Heir Late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) Pan : Abypn6542M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita No.183/Rpr/2017 "नधा"रण वष" / Assessment Years : 2012-13 Paramjeet Narang, Legal Heir Late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) Pan : Abypn6542M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Smt. Richa Khatri, CAFor Respondent: Shri G.N Singh, Sr. DR
Section 133ASection 143(2)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 22 & 23/RPR/2017 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 Paramjeet Narang, Legal heir late Shri Brij Mohan Narang, 29/114, Nariyal Kothi, Dayalband (C.G.) PAN : ABYPN6542M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(1), Bilaspur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA No.183/RPR/2017 "नधा"रण वष" / Assessment Years : 2012-13 Paramjeet Narang, Legal heir late Shri Brij…

AFZAR AHMAD KHAN,NOIDA vs. ITO WARD 47(4), NEW DELHI

In the result, the appeal is allowed, as indicated above

ITA 2062/DEL/2019[2010-11]Status: DisposedITAT Delhi26 May 2022AY 2010-11

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 2010-11

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Afzar Ahmad Khan, Vs. Income Tax Officer, c-68, Sector-34, Nar Vihar, Ward-47(4), Noida New Delhi PAN :AMXPK2974Q (Appellant) (Respondent) Appellant by Sh. R.K. Gaur, CA Respondent by Sh. Kanwaljit Singh, CIT (DR) Date of hearing 24.03.2022 Date of pronouncement 26.05.2022 ORDER PER SAKTIJIT DEY, JM: This is an appeal by the assessee against order dated 10.01.2019 of learned Commissioner of Income Tax (Appeals)-16, New Delhi, fo…

KARAN KHURANA ,DELHI vs. ITO, WARD- 48(2), NEW DELHI

In the result, the appeal of assessee is allowed

ITA 1783/DEL/2019[2010-11]Status: DisposedITAT Delhi17 Mar 2021AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar

For Appellant: Shri Suresh Gupta, C.AFor Respondent: Shri N.K. Bansal, Sr. D.R
Section 147Section 148Section 149(1)(b)Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R KUMAR, ACCOUNTANT MEMBER ITA.No.1783/Del./2019 Assessment Year 2010-2011 Shri Karan Khurana, The Income Tax Officer, 113, Dilkhush Building, Ward-48(2), Room [vs. Tilak Bazar, Delhi – 006. No.115, Drum Shape PAN AGDPK4271C Building, New Delhi. (Appellant) (Respondent) For Assessee : Shri Suresh Gupta, C.A. For Revenue : Shri N.K. Bansal, Sr. D.R. Date of Hearing : 04.03.2021 Date of Pronouncement : 17.03.2021 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed again…

D S DOORS (INDIA) LTD.,FARIDABAD vs. ITO, WARD- 1(2), FARIDABAD

ITA 389/DEL/2019[2010-11]Status: DisposedITAT Delhi08 May 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Saubhagya Aggarwal, AdvocateFor Respondent: Ms. Ashima Neb, Senior DR
Section 143(3)Section 147Section 148Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.389/Del./2019 (ASSESSMENT YEAR : 2010-11) M/s. DS Doors (India) Ltd., vs. ITO, Ward 1 (2), 11/7, Mile Stone, Faridabad. Delhi Badarpur Border, NH – 2, Faridabad. (PAN : AAACD5805B) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Saubhagya Aggarwal, Advocate Shri Kunal Jangid, Advocate Shri Sumit Baskar, Advocate REVENUE BY : Ms. Ashima Neb, Senior DR Date of Hearing : 16.04.2019 Date of Order : 08.05.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The A…

Pr. CIT v. Jagat Talkies Distributors (85 Taxmann.com 189) — Cited in 16 Judgments | BharatTax