Pr. CIT v. Nexus Software Ltd.

248 Taxmann 243High Court2017#23952 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,252 Indian tax judgments — from 2019 to 2023.

Judgments citing Pr. CIT v. Nexus Software Ltd.

The DCIT, Central-1, Bhopal vs. M/S Vatika Builders & Developers, Bhopal

Appeal is dismissed

ITA 358/IND/2020[2015-16]Status: DisposedITAT Indore25 Sept 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2015-16 Dcit (Central)-I, M/S. Vatika Builders & Bhopal Developers, Vatika Parisar, बनाम/ Near Petrol Pump, Vs. Lalghati, Bhopal

Section 139Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2015-16 DCIT (Central)-I, M/s. Vatika Builders & Bhopal Developers, Vatika Parisar, बनाम/ Near Petrol Pump, Vs. Lalghati, Bhopal (Revenue / Appellant) (Assessee / Respondent) C.O.No. 20/Ind/2022 (Arising out of ITA No. 358/Ind/2020) Assessment Year: 2015-16 M/s. Vatika Builders & DCIT (Central)-I, Developers, Bhopal Vatika Parisar, बनाम/ Near Petrol Pump, Vs. Lalghati, Bhopal (Assessee/Cross-Objector) (Revenue / Re…

B.M. Land Developers and Builders, Hyderabad vs. Income Tax Officer, Ward-11(4), Hyderabad

In the result, the appeal of assessee is allowed

ITA 1146/HYD/2017[2007-08]Status: DisposedITAT Hyderabad30 Aug 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri Nilanjan Dey, DR

Section 142(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “SMC”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER I.T.A. No.1146/HYD/2017 Assessment Year: 2007-08 B.M.Land Developers & Builders, Income Tax Officer, HYDERABAD Vs Ward-11(4), [PAN: AAHFB7801M] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V. Siva Kumar, AR For Revenue : Shri Nilanjan Dey, DR Date of Hearing : 11-06-2019 Date of Pronouncement : 30-08-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : This is assessee’s appeal for the AY. 2007-08, against the order of the Commissioner of Incom…

Anil Kisanlal Marda, Pune vs. Income-Tax Officer, Pune

In the result, the appeal is partly allowed

ITA 1763/PUN/2013[2009-10]Status: DisposedITAT Pune01 Jul 2019AY 2009-10

Bench: Shri R.S. Syal & Shri Vikas Awasthy

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी आर. एस. "ाल, उपा"" एवं "ी िवकास अव"थी, "ाियक सद" के सम" BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI VIKAS AWASTHY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1763/PUN/2013 िनधा"रण वष" / Assessment Year : 2009-10 Anil Kisanlal Marda, ITO, Ward-3(1), Pune F-304, Vrundavan Apartments, Vs. Model Colony, Shivajinagar, Pune – 411 016 PAN :ABKPM9882D (Appellant) (Respondent) Assessee by Shri Sunil Ganoo Revenue by Ms. Nandita Kanchan & Shri N. Ashok Babu Date of hearing 27-06-2019 Date of pronouncement 01-07-2019 आदेश / ORDER PER R.S.SYAL, VP : In this…