Pravin Balubhai Zala v. ITO

129 TTJ 373Income Tax Appellate Tribunal2010#22455 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2016.

Judgments citing Pravin Balubhai Zala v. ITO

ITO, WARD - 56(4), KOLKATA, KOLKATA vs. M/S. NOPANY & SONS, KOLKATA

In the result, assessee’s appeal is allowed

ITA 1621/KOL/2011[2007-08]Status: DisposedITAT Kolkata20 Jul 2016AY 2007-08

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 127Section 142(1)Section 143(2)Section 143(3)Section 292B

…fter quashing the notice under section 148 of the said Act also directed that if any assessment order has been passed pursuant to the said notice, the same would also be set aside and quashed....”. 7.1 Further, in the case of Pravin Balubhai Zala v.ITO (2010) 129 TTJ 373 (ITAT [Mum], the assessee filed its return on 31st Oct., 2005 vide acknowledgement receipt No.. 2302008916. It was explained that in response to notice under s. 142(1), the assessee vide letter dt. 4th Sept. 2007 filed acknowledgement receipt of the return. It was further explained that the assessee is assessed to tax and returns have been filed…

M/S. NOPANY & SONS,KOLKATA vs. ITO, WARD - 56(4), KOLKATA, KOLKATA

In the result, assessee’s appeal is allowed

ITA 1301/KOL/2011[2007-08]Status: DisposedITAT Kolkata20 Jul 2016AY 2007-08

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 127Section 142(1)Section 143(2)Section 143(3)Section 292B

…fter quashing the notice under section 148 of the said Act also directed that if any assessment order has been passed pursuant to the said notice, the same would also be set aside and quashed....”. 7.1 Further, in the case of Pravin Balubhai Zala v.ITO (2010) 129 TTJ 373 (ITAT [Mum], the assessee filed its return on 31st Oct., 2005 vide acknowledgement receipt No.. 2302008916. It was explained that in response to notice under s. 142(1), the assessee vide letter dt. 4th Sept. 2007 filed acknowledgement receipt of the return. It was further explained that the assessee is assessed to tax and returns have been filed…

DCIT, NEW DELHI vs. M/S. S.V. LIQUOR INDIA LTD, NEW DELHI

In the result the appeal of the department is dismissed

ITA 553/DEL/2009[2005-06]Status: DisposedITAT Delhi13 Oct 2015AY 2005-06

Bench: Shri J.Sudhakar Reddy & Shri Sudhanshu Srivastava

For Appellant: Shri Sujit Kumar, Sr. DRFor Respondent: Shri Rakesh Gupta, Advocate
Section 142(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : “G” NEW DELHI BEFORE SHRI J.SUDHAKAR REDDY ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No: 553/Del/2009 AY : - 2005-06 DCIT vs. M/s. S.V. Liquor India Ltd. Circle 7(1) J-15, Vikas Puri, Room No. 312, New Delhi. C.R. Building, New Delhi. (PAN AAACS1989B) (Appellant) (Respondent) Appellant by : Shri Sujit Kumar, Sr. DR Respondent by : Shri Rakesh Gupta, Advocate Shri Tarun Kumar, Advocate Date of Hearing : 8.9.2015 Date of pronouncement : .10.2015 O R D E R PER SUDHANSHU SRIVASTAVA JUDICIAL MEMBER This is the Department’…

Pravin Balubhai Zala v. ITO (129 TTJ 373) — Cited in 3 Judgments | BharatTax