Radial International v. ACIT

18 Taxmann.com 20High Court2012#23215 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2018.

Judgments citing Radial International v. ACIT

Shri Lalitkumar Omdev Guglani, Baroda vs. The Dy.CIT, Circle-8, Baroda

In the result, ground no. 1 to 3 of appeal of the assesse are allowed for statistical purposes and ground no

ITA 1936/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad14 May 2018AY 2008-09
For Appellant: Shri Bhavin Marfatia, A.RFor Respondent: Shri Prasoon Kabra, Sr. D.R
Section 142(1)Section 143(2)Section 143(3)Section 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2008-09 Shri Lalitkumar Omdev The DCIT, Guglani, C-703, Bhadralok, Circle-8, Old Padra Road, Vadodara- Vs Aaykar Bhavan, Race 390020 Course Circle, PAN: ADAPG9126E Baroda (Appellant) (Respondent) Revenue by: Shri Prasoon Kabra, Sr. D.R. Assessee by: Shri Bhavin Marfatia, A.R. Date of hearing : 08-03-2018 Date of pronouncement : 14-05-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2008-09, arises from ord…

DCIT Cir 2(2)(1), Mumbai vs. State Bank of Saurashtra, Mumbai

In the result, appeal of the assessee is allowed

ITA 5337/MUM/2015[2006-07]Status: DisposedITAT Mumbai05 Dec 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Ms. Krishna Sharma Vs. Addl Cit – 19(1), Mumbai G-3, Black Diamond Chs, Khar Danda Road, Khar(W), Mumbai – 400 052 Pan/Gir No. Aaops5770R Appellant) .. Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM Ms. Krishna Sharma Vs. ADDL CIT – 19(1), Mumbai G-3, Black Diamond CHS, Khar Danda Road, Khar(W), Mumbai – 400 052 PAN/GIR No. AAOPS5770R Appellant) .. Respondent) Assessee by Shri Anant N Pai Revenue by Shri A Ramachandran Date of Hearing 10/11/2016 Date of Pronouncement 05/12/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A) for the assessment year 2006-07, in the matter of order passed u/s.143(3) of the I.T Act. 2. Only grievance of assesse…

Krishna Sharma, Mumbai vs. Addl CIT 19(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 1959/MUM/2014[2006-07]Status: DisposedITAT Mumbai05 Dec 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm Ms. Krishna Sharma Vs. Addl Cit – 19(1), Mumbai G-3, Black Diamond Chs, Khar Danda Road, Khar(W), Mumbai – 400 052 Pan/Gir No. Aaops5770R Appellant) .. Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM Ms. Krishna Sharma Vs. ADDL CIT – 19(1), Mumbai G-3, Black Diamond CHS, Khar Danda Road, Khar(W), Mumbai – 400 052 PAN/GIR No. AAOPS5770R Appellant) .. Respondent) Assessee by Shri Anant N Pai Revenue by Shri A Ramachandran Date of Hearing 10/11/2016 Date of Pronouncement 05/12/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A) for the assessment year 2006-07, in the matter of order passed u/s.143(3) of the I.T Act. 2. Only grievance of assesse…

Radial International v. ACIT (18 Taxmann.com 20) — Cited in 3 Judgments | BharatTax