Punjab and Haryana in Aravali Engineers P. Ltd. v. CIT

11 Taxmann.com 291High Court2011#13230 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 120 Section 124(3)Section 127 Section 143(2)Section 143(3)Section 250

Issues it is cited on

section 153c section 153 section 153a section 15 section 13 section 143 person company section 14 section 143(3)india total income

Judgments citing Punjab and Haryana in Aravali Engineers P. Ltd. v. CIT

Raghav Kumar Dhoot, Jaipur vs. DCIT Central Circle 1, Jaipur

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

ITA 491/JPR/2025[2018-19]Status: DisposedITAT Jaipur06 Aug 2025AY 2018-19

For Appellant: Shri C.M. Agarwal, C.AFor Respondent: Shri Rajesh Ojha, CIT- DR

Section 143(2)Section 143(3)Section 153ASection 292BSection 68

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 491/JPR/2025 निर्धारण वर्ष / Assessment Years : 2018-19 Sh. Raghav Kumar Dhoot B-9, Bais Godown Industrial Estate, Jaipur. बनाम Vs. The DCIT, Central Circle-1, Jaipur. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AGXPD1233F अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri C.M. Agarwal, C.A. राजस्व…

Staark Accessories Private Limited, Mumbai vs. ACIT, Circle 13(2)(2)

In the result appeal of the assessee is partly allowed for statistical purposes

ITA 2418/MUM/2023[2016-17]Status: DisposedITAT Mumbai06 Feb 2024AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyalm/S. Staark Accessories Pvt. Ltd., A-20, Virwani Industrial Estate Goregaon East, Mumbai- 400063, Pan: Aatcs1816J ...... Appellant Vs. Acit-13(2) (2), Aayakar Bhavan, Maharishi Karve Road, Mumbai- 400020 ..... Respondent

For Appellant: Shri Ashwin S. Chhag, Ld. ARFor Respondent: Shri Prasoon Kabra, Ld. DR

Section 143(2)Section 143(3)Section 145Section 250Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s. Staark Accessories Pvt. Ltd., A-20, Virwani Industrial Estate Goregaon East, Mumbai- 400063, PAN: AATCS1816J ...... Appellant Vs. ACIT-13(2) (2), Aayakar Bhavan, Maharishi Karve Road, Mumbai- 400020 ..... Respondent Appellant by : Shri Ashwin S. Chhag, Ld. AR Respondent by : Shri Prasoon Kabra, Ld. DR Date of hearing : 09/01/2024 Date of pronouncement : 06/02/2024 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of Nationa…

M/S. Y.P. Infrastructures Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 458/DEL/2017[2006-07]Status: DisposedITAT Delhi09 Feb 2023AY 2006-07

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudhrym/S. Y. P. Infrastructure Vs. Ito Pvt. Ltd., F-213A, 1St Floor, Ward – 27(4) Lado Sarai, New Delhi New Delhi Pan No. Aaacy 2994 P (Appellant) (Respondent) Assessee By Shri Pulkit Saini, Adv. Revenue By Shri T. Kipgen, Cit – D.R. Date Of Hearing: 13.12.2022 Date Of Pronouncement: 09.02.2023 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.10.2016 Of The Commissioner Of Income Tax (Appeals)-10, New Delhi Relating To Assessment Year 2006-07. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

Section 139(1)Section 143(3)Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER M/s. Y. P. Infrastructure Vs. ITO Pvt. Ltd., F-213A, 1st Floor, Ward – 27(4) Lado Sarai, New Delhi New Delhi PAN No. AAACY 2994 P (APPELLANT) (RESPONDENT) Assessee by Shri Pulkit Saini, Adv. Revenue by Shri T. Kipgen, CIT – D.R. Date of hearing: 13.12.2022 Date of Pronouncement: 09.02.2023 ORDER PER ANIL CHATURVEDI, AM : This appeal filed by the assessee is directed against the order dated 28.10.2016 of the Commissioner of Income Tax (Appeals)-10, New Delh…

Pr. Commissioner of Income Tax (Central) vs. Shri. Cherian Abraham

In the result, the appeal stands dismissed

ITA/282/2018HC Karnataka05 Oct 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 132Section 142Section 143Section 153CSection 260Section 260ASection 292B

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF OCTOBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.282/2018 BETWEEN : 1 . PR. COMMISSIONER OF INCOME TAX (CENTRAL) CENTRAL REVENUE BUILDINGS, QUEENS ROAD, BANGALORE. 2 . THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2 (1) BENGALURU. ...APPELLANTS (BY SRI JEEVAN J. NEERALGI, ADV.) AND : SHRI CHERIAN ABRAHAM 3-2/1, CLEVELAND ROAD, FRAZER TOWN, BANGALORE-560 005. …RESPONDENT (BY SRI CHYTHANYA K.K., ADV.)…

M/S Stylish Construction Pvt. Ltd vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 2512/DEL/2013[2008-09]Status: DisposedITAT Delhi18 May 2017AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishistylish Construction Pvt. Ltd, Dcit, 1027, Top Floor, Ward No. 8, Circle-9(1), Vs. Mehra Chowk, Mehrauli New Delhi Pan: Aaics4664H (Appellant) (Respondent)

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. NK Bansal, Sr DR

Section 143(3)Section 14ASection 250Section 73

…Stylish Construction Pvt Ltd V DCIT Circle 9 (1) New Delhi A Y 2008-09 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Stylish Construction Pvt. Ltd, DCIT, 1027, Top Floor, Ward No. 8, Circle-9(1), Vs. Mehra Chowk, Mehrauli New Delhi PAN: AAICS4664H (Appellant) (Respondent) Assessee by : Sh. Ashwani Kumar, CA Revenue by: Sh. NK Bansal, Sr DR Date of Hearing 01/05/2017 Date of pronouncement 18/05/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is preferred by the assessee against the order of the ld CIT(…

DCIT vs. M/S Asha Business Centre Ltd

In the result, the appeal by the assessee stands allowed, while the appeal by the department is dismissed

ITA 1577/BANG/2013[2009-10]Status: DisposedITAT Bangalore30 Jun 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Raoassessment Year : 2009-10

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)

Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Assessment year : 2009-10 The Deputy Commissioner of Vs. M/s. Asha Business Centre Income Tax, Private Ltd., Circle 11(1), #1, Asha Arch, Ashok Nagar, Bangalore. Magrath Road, Bangalore – 560 025. PAN: AACCA 3762A APPELLANT RESPONDENT Assessment year : 2009-10 M/s. Asha Business Centre Vs. The Deputy Commissioner of Private Ltd., Income Tax, #1, Asha Arch, Ashok Nagar, Circle 11(1), Magrath Road, Bangalore. Bangalore – 560 025. PAN: AACCA 3762A APPELLANT RESPON…

M/S Asha Business Centre Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal by the assessee stands allowed, while the appeal by the department is dismissed

ITA 1400/BANG/2013[2009-10]Status: DisposedITAT Bangalore30 Jun 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Raoassessment Year : 2009-10

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)

Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B