Punjab & Haryana in CIT v. Abbott Agency

41 Taxmann.com 404High Court2014#24895 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2022.

Judgments citing Punjab & Haryana in CIT v. Abbott Agency

Neelkanth Developers, Gandhinagar vs. The Asst. Director of Income Tax, CPC, Banglore

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

ITA 350/AHD/2021[2019-20]Status: DisposedITAT Ahmedabad27 Dec 2022AY 2019-20
For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R
Section 143(1)Section 194Section 234BSection 234C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 349 & 350/Ahd/2021 Assessment Year 2018-19 & 2019-20 Neelkanth Developers Assit. Director of Radhe Homes, B/H Radhe- Income Tax, CPC, III, Kudasan, Gandhinagar Vs Bangolare PAN: AAKFN6777F (Respondent) (Appellant) Assessee by: Shri Hardik Vora, A.R. Revenue by: Shri N.J. Vyas, Sr. D.R. Date of hearing : 22-12-2022 Date of pronouncement : 27-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These two appeals filed by the assessee are a…

Neelkanth Developers, Gandhinagar vs. The Asst. Director of Income Tax, CPC, Banglore

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

ITA 349/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad27 Dec 2022AY 2018-19
For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R
Section 143(1)Section 194Section 234BSection 234C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 349 & 350/Ahd/2021 Assessment Year 2018-19 & 2019-20 Neelkanth Developers Assit. Director of Radhe Homes, B/H Radhe- Income Tax, CPC, III, Kudasan, Gandhinagar Vs Bangolare PAN: AAKFN6777F (Respondent) (Appellant) Assessee by: Shri Hardik Vora, A.R. Revenue by: Shri N.J. Vyas, Sr. D.R. Date of hearing : 22-12-2022 Date of pronouncement : 27-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These two appeals filed by the assessee are a…

Smt. Sujata Santosh Gawade, Pune vs. Deputy Ssistant Commissioner of Income-Tax

In the result, the appeal of assessee is allowed

ITA 1775/PUN/2016[2010-11]Status: DisposedITAT Pune10 Sept 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.1775/Pun/2016 यििाारण वषा / Assessment Year : 2010-11 Smt. Sujata Santosh Gawade (M/S. Mahalaxmi Constructions) Shah Khandelwal Jain & Associates Chartered Accountants Level 3, Riverside Business Bay, Plot No.84, Wellesley Road, अऩीऱाथी/Appellant Near Rto, Pune – 411001 …. Pan: Afmpb8935J Vs. The Dy. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle 8, Pune

For Appellant: Shri Rajeev ThakkarFor Respondent: Ms Shabana Parveen
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.1775/PUN/2016 यििाारण वषा / Assessment Year : 2010-11 Smt. Sujata Santosh Gawade (M/s. Mahalaxmi Constructions) Shah Khandelwal Jain & Associates Chartered Accountants Level 3, Riverside Business Bay, Plot No.84, Wellesley Road, अऩीऱाथी/Appellant Near RTO, Pune – 411001 …. PAN: AFMPB8935J Vs. The Dy. Commissioner of Income Tax, …. प्रत्यथी / Respon…