Radhey Shyam Agarwal v. DCIT

88 Taxmann.com 336Reported decision2017#18377 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2023.

Judgments citing Radhey Shyam Agarwal v. DCIT

Kaveri Infra Project Pvt Ltd, Warangal vs. DCIT, Central Circle -1(3), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 512/HYD/2022[2018-19]Status: DisposedITAT Hyderabad21 Nov 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri K.C. Devdas, ARFor Respondent: Shri Shakeer Ahamed, DR
Section 132Section 132(4)Section 153ASection 271A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 512/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) M/s. Kaveri Infra Projects Vs. Dy. Commissioner of Private Limited, Income Tax, Hanamkonda, Central Circle-1(3), Warangal Hyderabad [PAN No. AAFCK5942D] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri K.C. Devdas, AR रधजस्‍व द्वधरध/Revenue by: Shri Shakeer Ahamed, DR सुिवधई की तधरीख/Date of hearing: 06/11/2023…

Balaji Telefilms Ltd, Mumbai vs. DCIT 4(3)(Cr)4, Mumbai

The appeal stands allowed in terms of our above order

ITA 7650/MUM/2016[2014-15]Status: DisposedITAT Mumbai18 Sept 2020AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Snehal R. Shah- Ld. ARFor Respondent: Ms. Bharti Singh & Ms.Kavita
Section 271(1)(c)Section 274

…1 ITA Nos. 5580,7645-7650/Mum/2016 M/s Balaji Telefilms Limited Assessment Years: 2007-08 to 2012-13, 2014-15 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1.आयकरअपील सं./ I.T.A. No.5580/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2.आयकरअपील सं./ I.T.A. No.7645/Mum/2016 (िनधा"रण वष" / Assessment Year:2008-09) & 3.आयकरअपील सं./ I.T.A. No.7646/Mum/2016 (िनधा"रण वष" / Assessment Year:2009-10) & 4.आयकर…

Balaji Telefilms Ltd, Mumbai vs. DCIT 4(3) Cen RG 4, Mumbai

The appeal stands allowed in terms of our above order

ITA 5580/MUM/2016[2007-08]Status: DisposedITAT Mumbai18 Sept 2020AY 2007-08

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Snehal R. Shah- Ld. ARFor Respondent: Ms. Bharti Singh & Ms.Kavita
Section 271(1)(c)Section 274

…1 ITA Nos. 5580,7645-7650/Mum/2016 M/s Balaji Telefilms Limited Assessment Years: 2007-08 to 2012-13, 2014-15 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1.आयकरअपील सं./ I.T.A. No.5580/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2.आयकरअपील सं./ I.T.A. No.7645/Mum/2016 (िनधा"रण वष" / Assessment Year:2008-09) & 3.आयकरअपील सं./ I.T.A. No.7646/Mum/2016 (िनधा"रण वष" / Assessment Year:2009-10) & 4.आयकर…

Balaji Telefilms Ltd, Mumbai vs. DCIT 4(3)(Cr)4, Mumbai

The appeal stands allowed in terms of our above order

ITA 7645/MUM/2016[2008-09]Status: DisposedITAT Mumbai18 Sept 2020AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Snehal R. Shah- Ld. ARFor Respondent: Ms. Bharti Singh & Ms.Kavita
Section 271(1)(c)Section 274

…1 ITA Nos. 5580,7645-7650/Mum/2016 M/s Balaji Telefilms Limited Assessment Years: 2007-08 to 2012-13, 2014-15 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1.आयकरअपील सं./ I.T.A. No.5580/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2.आयकरअपील सं./ I.T.A. No.7645/Mum/2016 (िनधा"रण वष" / Assessment Year:2008-09) & 3.आयकरअपील सं./ I.T.A. No.7646/Mum/2016 (िनधा"रण वष" / Assessment Year:2009-10) & 4.आयकर…

Deputy Commissioner of Income Tax, Jaipur vs. Shri Kamal Sethia, Jaipur

In the result, both the appeals filed by the Revenue are dismissed

ITA 1498/JPR/2018[2014-15]Status: DisposedITAT Jaipur07 Jun 2019AY 2014-15
For Appellant: Shri Anil Goyal (CA)For Respondent: Shri B. K. Gupta (CIT) fu/kZkfjrh dh vksj ls@
Section 132(1)Section 132(4)Section 139(1)Section 139(5)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ’B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1498/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Deputy Commissioner of Income Sh. Kamal Sethia Vs. tax, Central Circle-1, Jaipur 801, Western Height, S-21, Shyam Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFEPS7265Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 1499/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-1…

Radhey Shyam Agarwal v. DCIT (88 Taxmann.com 336) — Cited in 5 Judgments | BharatTax