Prabir Kumar Mullick v. ITO

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Prabir Kumar Mullick v. ITO

HETAL RAMANLAL SHAH,,SURAT vs. THE INCOME TAX OFFICER, WARD-2(2),, SURAT

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

ITA 2188/AHD/2014[2008-09]Status: DisposedITAT Surat30 Apr 2019AY 2008-09

Bench: Shri Ram Lal Negi & Shri O. P. Meena

Section 143Section 145Section 145(3)Section 40A(3)Section 40A(3)(a)Section 40A(3)(b)

…Hetal Ramanlal Shah v. ITO Wd-2(2) Surat /I.T.A. No.2188/AHD/2014/A.Y.08-09 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI RAM LAL NEGI, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No.2188/AHD/2014: Assessment Year: 2008-09 Shri Hetal Ramanlal Shah, Vs. Income Tax Officer, 129-B, Rupal Ind. Estate Ward- 2(2),Surat Vibhag-1, Surat 395007. [PAN:AFSPS 3691 C] Appellant Respondent Assessee by Shri Mehul R. Shah, CA Revenue by Shri O. P. Meena. Sr. D.R. Date of hearing 29.03.2019 Date of pronouncement 30.04.2019 ORDER PER O. P. MEENA, AM 1. This appeal by the Asse…

THE DDIT (IT)-2(1), MUMBAI vs. M/S. RELIANCE COMMUNICATION LTD. ( FORMERLY KNOWN AS M/S. RELIANCE INFOCOMM LTD ), NAVI MUMBAI

ITA 4672/MUM/2007[]Status: DisposedITAT Mumbai03 Jan 2018

Bench: Shri R.C.Sharma, Am & Shri C.N. Prasad, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “L”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI C.N. PRASAD, JM ITA No. 837/M/07 ITA No. 3431 to 3437/M/07 ITA No. 3438-3439/M/08 ITA No. 3440 to 3444/M/07 ITA No. 4244/M/08 ITA 4245/M/07 ITA No. 4246/M/08 ITA 4247/M/07 ITA No. 4248/M/08 ITA 4249 to 4253/M/07 ITA No. 4254/M/08 ITA 4255/M/07 ITA No. 4256 to 4260/M/08 ITA 4261/M/07 ITA 4278&4279/M/08 ITA No. 4280to4283/M/08 ITA 4284to4287/M/08 ITA No. 4291/M/08 ITA 4305-4306/M/08 ITA No. 4307/M/08 ITA 4308-4309/M/08 ITA No. 4310/M/08 ITA No.4673 to 4677/M/2007 ITA No. 4874-4877/M/07 ITA No.4899 to 4901/Mum/2007 ITA No. 4902…

ACE BUILD TECH,NEW DELHI vs. ITO, GURGAON

In the result the appeal is allowed

ITA 2897/DEL/2015[2010-11]Status: DisposedITAT Delhi22 Sept 2016AY 2010-11

Bench: Shri J. Sudhakar Reddyay: 2010-11 Ace Build Tech Vs. Ito Flat No.257, Cycle Market Ward 1(1) Jhandewalan Extn. Udyog Vihar New Delhi 110 055 Gurgaon Pan: Aamfa 6561 C (Appellant) (Respondent) Appellant By : Shri Rajeev Saxena, Adv. Ms. Sumangla Saxena, Adv. Respondent By : Sh. Rajesh Kumar, Sr.D.R. O R D E R

For Appellant: Shri Rajeev Saxena, AdvFor Respondent: Sh. Rajesh Kumar, Sr.D.R

Section 40A(3)Section 420

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-3’, NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AY: 2010-11 ACE Build Tech vs. ITO Flat no.257, Cycle Market Ward 1(1) Jhandewalan Extn. Udyog Vihar New Delhi 110 055 Gurgaon PAN: AAMFA 6561 C (Appellant) (Respondent) Appellant by : Shri Rajeev Saxena, Adv. Ms. Sumangla Saxena, Adv. Respondent by : Sh. Rajesh Kumar, Sr.D.R. O R D E R This is an appeal filed by the assessee directed against the order of the Ld.CIT(A)-1, Gurgaon dated 27.2.2015 pertaining to the Assessment Year (A.Y.) 2010-11 on the following grounds. “1. The order of the…