Pradip Kumar Maihotra v. CIT

203 Taxmann 110High Court2011#10356 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Judgments citing Pradip Kumar Maihotra v. CIT

SHREEKANT RAY ,KOLKATA vs. ITO, WARD-61(3), KOLKATA

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

ITA 824/KOL/2024[2018-19]Status: DisposedITAT Kolkata26 Jul 2024AY 2018-19

Bench: Shri Sonjoy Sharma & Shri Rakesh Mishraassessment Year: 2018-19

For Appellant: Shri Nitish Bhandary, AdvocateFor Respondent: Ms. Amuldeep Kaur, Additional CIT
Section 144BSection 147Section 2(22)(e)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SONJOY SHARMA, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 Shreekant Ray, ITO, Ward-61(3), Kolkata, C/o Subash Agarwal & Bamboo Villa, 169, Associates, A.J.C. Bose Road, Advocates Siddha Gibson, Vs Kolkata - 700014 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata - 700069 (PAN: AGOPR8766J) (Appellant) (Respondent) Present for: Appellant by : Shri Nitish Bhandary, Advocate Respondent by : Ms. Amuldeep Kaur, Additional CIT Date of Hearing : 15.07.2024 Date of Pronouncement : 26.07.2024 O R D E R PER RAKESH MISHR…

ACIT CORPORATE CIRCLE 2, COIMBATORE vs. LATE SHRI NAREN RAJAN, REP.BY L/H SMT. PADMINI V.R, COIMBATORE

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 1161/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1002/CHNY/2018 & 743/CHNY/2015 िनधा"रण वष" / Assessment Years: 2012-13 & 2011-12 Late Shri Naren Rajan, The ACIT, (Rep. by Legal Heir Corporate Circle – 2, v. Smt. Padmini Rajan), Coimbatore. 131, Race Course Road, Coimbatore – 641 018. PAN: ACDPR 5207K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.:1161/CHNY/2018 िनधा"रण वष" / Assessme…

PADMINI RAJAN, L/R OF LATE (SHRI) NAREN RAJAN,COIMBATORE vs. DCIT CORPORATE CIRCLE 2, COIMBATORE

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 1002/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1002/CHNY/2018 & 743/CHNY/2015 िनधा"रण वष" / Assessment Years: 2012-13 & 2011-12 Late Shri Naren Rajan, The ACIT, (Rep. by Legal Heir Corporate Circle – 2, v. Smt. Padmini Rajan), Coimbatore. 131, Race Course Road, Coimbatore – 641 018. PAN: ACDPR 5207K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.:1161/CHNY/2018 िनधा"रण वष" / Assessme…

NAREN RAJAN,COIMBATORE vs. ACIT, COIMBATORE

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 743/CHNY/2015[2011-12]Status: DisposedITAT Chennai09 Aug 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1002/CHNY/2018 & 743/CHNY/2015 िनधा"रण वष" / Assessment Years: 2012-13 & 2011-12 Late Shri Naren Rajan, The ACIT, (Rep. by Legal Heir Corporate Circle – 2, v. Smt. Padmini Rajan), Coimbatore. 131, Race Course Road, Coimbatore – 641 018. PAN: ACDPR 5207K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.:1161/CHNY/2018 िनधा"रण वष" / Assessme…

M.KIRAN KUMAR,CHENNAI vs. ACIT CENTRAL CIRCLE-1(4), CHENNAI

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

ITA 3374/CHNY/2019[2015-16]Status: DisposedITAT Chennai01 Mar 2021AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri G.Baskar, Advocate
Section 10(38)Section 133ASection 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA N.: 3374/CHNY/2019 िनधा"रण वष" / Assessment Year: 2015-16 Shri M. Kiran Kumar, The ACIT, 123, Usman Road, T. Nagar, v. Corporate Circle 1(4), Chennai – 600 017. Chennai. PAN: ACHPM2247E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri G.Baskar, Advocate : Shri T.R. Senthil Kumar, ""यथ" क" ओर से/Respondent by Sr Standing Cou…

ITO, WARD-1, KURNOOL, KURNOOL vs. S.V. MOHAN REDDY, KURNOOL, KURNOOL

In the result, appeal of the revenue is dismissed

ITA 483/HYD/2016[2011-12]Status: DisposedITAT Hyderabad24 Jan 2018AY 2011-12

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

For Appellant: Shri K.C. DevdasFor Respondent: Smt. S. Praveena
Section 143(1)Section 143(2)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 483/Hyd/2016 & C.O. No. 32/Hyd/16 Assessment Year: 2011-12 Income-tax Officer, vs. S.V. Mohan Reddy, Kurnool. Ward – 1, Kurnool. PAN – AJYPS 6575M Appellant Respondent/Cross Objector Revenue by: Smt. S. Praveena Assessee by: Shri K.C. Devdas Date of hearing: 21/11/2017 Date of pronouncement: 24/01/2018 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal is filed by the revenue against the order of CIT(A), Kurnool, dated 12/01/2016 for the AY 2011-…

JAIDEV PRASAD AGARWAL,KOLKATA vs. ITO, WARD-35(2), KOLKATA, KOLKATA

In the result the appeal of the assessee is allowed in part

ITA 2034/KOL/2014[2010-2011]Status: DisposedITAT Kolkata12 Apr 2017AY 2010-2011

Bench: Shri J.Sudhakar Reddyassessment Year:2010-11 Jaidev Prasad Agarwal Vs. I.T.O., Ward-35(2), Aayakar Bhawan, (Poorva), 7Th Floor, 110, C/O Rawalwasia Trading Company 26/1, Armenian Street, 2Nd Floor, Shanti Palli, E.M.Bypass, Kolkata- Kolkata-700001. 7000107. Pan : Acqpa 9991 G (Appellant) (Respondent) For The Appellant : Shri V.N.Purohit, Fca For The Respondent : Md. Ghayas Uddin, Jcit

For Appellant: Shri V.N.Purohit, FCAFor Respondent: Md. Ghayas Uddin, JCIT
Section 14ASection 2(22)Section 2(22)(e)

…ITA No.1645/Kol/2016-M/s. CMG Agro (P)Ltd. A.Y.2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCHES : SMC : KOLKATA BEFORE SHRI J.SUDHAKAR REDDY, ACCOUNTANT MEMBER Assessment Year:2010-11 Jaidev Prasad Agarwal Vs. I.T.O., Ward-35(2), Aayakar Bhawan, (Poorva), 7th Floor, 110, C/o Rawalwasia Trading Company 26/1, Armenian Street, 2nd Floor, Shanti Palli, E.M.Bypass, Kolkata- Kolkata-700001. 7000107. PAN : ACQPA 9991 G (Appellant) (Respondent) For the Appellant : Shri V.N.Purohit, FCA For the Respondent : Md. Ghayas Uddin, JCIT Date of Hearing : 03.04.2017. Date of Pronouncement : 12.04.2017. ORDER Thi…

DCIT, CIR-I, KOLKATA, KOLKATA vs. M/S THE HOOGHLY MILLS CO. LTD., KOLKATA

In the result, the appeal of revenue is dismissed

ITA 421/KOL/2014[2006-2007]Status: DisposedITAT Kolkata01 Mar 2017AY 2006-2007

Bench: Shri M. Balaganesh, Am & Shri Partha Sarathi Chaudhury, Jm]

For Appellant: N o n eFor Respondent: Shri Siddharth Jhajharia, FCA
Section 143(3)Section 14ASection 2Section 2(22)(e)Section 2(24)(x)Section 263Section 36Section 36(1)(va)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri Partha Sarathi Chaudhury, JM] I.T.A No.421/Kol/2014 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. The Hooghly Mills Co. Ltd. Circle-1, Kolkata. (PAN: AAACT9780F) (Appellant) (Respondent) Date of hearing: 01.03.2017 Date of pronouncement: 01.03.2017 For the Appellant: N o n e For the Respondent: Shri Siddharth Jhajharia, FCA ORDER Per Shri M. Balaganesh, AM: This appeal by revenue is arising out of order of CIT(A), Central-1, Kolkata vide appeal No. 104/CC-VII/CIT(A)C-I/11-12 dated 12.12.2003.…

M/S. THE HOOGHLY MILLS CO. LTD.,KOLKATA vs. DCIT, CC-VII, KOLKATA, KOLKATA

In the result, assessee’s appeal is allowed

ITA 547/KOL/2011[2006-07]Status: DisposedITAT Kolkata15 Jul 2016AY 2006-07

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2006-07

Section 143(3)Section 14ASection 2(22)(e)Section 2(24)(x)Section 263Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2006-07 M/s The Hooghly Mills V/s. DCIT, Central Circle-VII, Co. Ltd. C/o, Salarpuria 18, Rabindra Sarani, Jajodia & Co. 7, C.R. Kolkata-700 001 Avenue, Kolkata-700 072 [PAN No.AAACT 9780 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.Jhajharia, FCA & अपीलाथ" क" ओर से/By Appellant Shri Sujoy Sen, Advocate Shri Rajat Subhra Biswas, CIT-DR ""यथ" क" ओर से/By Respondent 11-05-2016 सुनवाई क" तार"ख/Date of Hearing 15-07-2016 घोषणा क" तार"ख/Date of Pro…

DCIT, CHENNAI vs. SMT. REETA LANKALINGAM, CHENNAI

ITA 2242/CHNY/2013[2008-09]Status: DisposedITAT Chennai27 Feb 2015AY 2008-09

Bench: Shri B.R. Baskaran & Shri S.S. Godara

For Appellant: Dr. Anitha Sumanth, AdvocateFor Respondent: Shri. N. Rangaraj, IRS, CIT
Section 153ASection 2Section 2(22)Section 2(22)(e)Section 234BSection 40ASection 40A(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी बी.आर. बा"करन, लेखा सद"य एवं "ी एस. एस. गोदारा, "या"यक सद"य के सम" BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI S.S. GODARA, JUDICIAL MEMBER आयकर अपील सं./ I.T.A. Nos.19 to 25/Mds/2014 ("नधा"रण वष" / Assessment Years : 2005-2006 to 2011-2012) Shri. Lankalingam Murugesu, The Deputy Commissioner of Income No.12 & 13, Kothari Road, Vs. Tax, Nungambakkam Central Circle III (2), Chennai 600 034. Chennai 600 034. [PAN :AACPL0314N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ I.T.A. No.2242/Mds/20…

Pradip Kumar Maihotra v. CIT (203 Taxmann 110) — Cited in 10 Judgments | BharatTax