Raj Kishore Rout v. ITO, Ward- 2(2), Cuttack. (vii)Rajat Tradecom India Pvt. Ltd. vs. DCIT

3 ITR (Trib) 321Income Tax Appellate Tribunal#24302 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2017.

Judgments citing Raj Kishore Rout v. ITO, Ward- 2(2), Cuttack. (vii)Rajat Tradecom India Pvt. Ltd. vs. DCIT

Hi-Tech Estates & Promoters (P), Bhubaneswar vs. ACIT, Bhubaneswar

In the result, appeals filed by the assessee i

ITA 249/CTK/2012[2007-08]Status: DisposedITAT Cuttack21 Sept 2017AY 2007-08

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.235&236/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Acit, Circle-2(2), Bhubaneswar Vs. Hi-Tech Estates & Promoters (P) Ltd. A/170, Sahid Nagar, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaach 9591 G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपील सं./Ita No.249&250/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Hi-Tech Estates & Vs. Acit, Circle-2(2), Promoters (P) Ltd. A/170, Bhubaneswar Sahid Nagar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aaach 9591 G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri A.K.Mohapatra, Citdr निर्ााररती की ओर से /Assessee By : Shri B.D.Ojha, Ar सुनवाई की तारीख / Date Of Hearing : 19/09/2017 घोषणा की तारीख/Date Of Pronouncement 21/09/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: These Are Cross Appeals Filed By The Revenue & Assessee Against The Separate Orders Of The Cit(A)-Ii, Bhubaneswar All Dated 01.02.2012 For The Assessment Years 2007-08 & 2008-09. 2. Since The Issue & Facts Involved In These Appeals Are Interconnected, Therefore, They Are Being Heard & Disposed Off Together As Under. 3. In Assessee’S Appeal Grounds No.2 In The Assessment Year 2007- 08 & Ground No.2 In The Assessment Year 2008-09 Are Directed Against

For Appellant: Shri B.D.Ojha, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 132

…ch) 405 (iv)Om Prakash Joshi vs. ITO (2009) 123 TTJ 246. (v)Lavrids Knudsen Maskinfabrik (India) Ltd. vs. Addl.CIT 102 TTJ 882. (vi)ITA No.0224/2008-09 in the case of Raj Kishore Rout vs. ITO, Ward- 2(2), Cuttack. (vii)Rajat Tradecom India Pvt. Ltd. vs. DCIT, 3 ITR (Trib) 321 (Indore ITAT) (viii)Mumbai Bench of ITAT in Pearl Farben Chem Pvt. Ltd. ITA No.ll22/Mum/2010 order dt.12/11/2010. (ix)M/s. Epcot Securities Pvt. Ltd., ITA No.395/Mumbai/2009. (x)Delhi Bench ITAT in case of M/s. Matrix Inc. ITA No.54/Del of 2009 dt.25.06.2010. (xi) Hon'ble Delhi High Court in the case of Friends Clearing Agency (P) Ltd. ITA N…

ACIT, Bhubaneswar vs. Hi-Tech Estates & Promoters (P) Ltd, Bhubaneswar

In the result, appeals filed by the assessee i

ITA 236/CTK/2012[2008-09]Status: DisposedITAT Cuttack21 Sept 2017AY 2008-09

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.235&236/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Acit, Circle-2(2), Bhubaneswar Vs. Hi-Tech Estates & Promoters (P) Ltd. A/170, Sahid Nagar, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaach 9591 G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपील सं./Ita No.249&250/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Hi-Tech Estates & Vs. Acit, Circle-2(2), Promoters (P) Ltd. A/170, Bhubaneswar Sahid Nagar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aaach 9591 G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri A.K.Mohapatra, Citdr निर्ााररती की ओर से /Assessee By : Shri B.D.Ojha, Ar सुनवाई की तारीख / Date Of Hearing : 19/09/2017 घोषणा की तारीख/Date Of Pronouncement 21/09/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: These Are Cross Appeals Filed By The Revenue & Assessee Against The Separate Orders Of The Cit(A)-Ii, Bhubaneswar All Dated 01.02.2012 For The Assessment Years 2007-08 & 2008-09. 2. Since The Issue & Facts Involved In These Appeals Are Interconnected, Therefore, They Are Being Heard & Disposed Off Together As Under. 3. In Assessee’S Appeal Grounds No.2 In The Assessment Year 2007- 08 & Ground No.2 In The Assessment Year 2008-09 Are Directed Against

For Appellant: Shri B.D.Ojha, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 132

…ch) 405 (iv)Om Prakash Joshi vs. ITO (2009) 123 TTJ 246. (v)Lavrids Knudsen Maskinfabrik (India) Ltd. vs. Addl.CIT 102 TTJ 882. (vi)ITA No.0224/2008-09 in the case of Raj Kishore Rout vs. ITO, Ward- 2(2), Cuttack. (vii)Rajat Tradecom India Pvt. Ltd. vs. DCIT, 3 ITR (Trib) 321 (Indore ITAT) (viii)Mumbai Bench of ITAT in Pearl Farben Chem Pvt. Ltd. ITA No.ll22/Mum/2010 order dt.12/11/2010. (ix)M/s. Epcot Securities Pvt. Ltd., ITA No.395/Mumbai/2009. (x)Delhi Bench ITAT in case of M/s. Matrix Inc. ITA No.54/Del of 2009 dt.25.06.2010. (xi) Hon'ble Delhi High Court in the case of Friends Clearing Agency (P) Ltd. ITA N…

ACIT, Bhubaneswar vs. Rajdhani Systems & Estates (P) Ltd, Bhubaneswar

In the result, appeals filed by the assessee and revenue are allowed for statistical purposes

ITA 232/CTK/2012[2007-08]Status: DisposedITAT Cuttack21 Sept 2017AY 2007-08

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.232&233/Ctk/2012 (नििाारण वषा / Assessment Year :2007-2008 & 2008-2009) Acit, Circle-2(2), Bhubaneswar Vs. Rajdhani Systems &Estates (P) Ltd., A/170, Sahid Nagar, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aabcr 8271 L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपीऱ सं./Ita No.253&254/Ctk/2012 (नििाारण वषा / Assessment Year :2007-2008 & 2008-2009) Rajdhani Systems &Estates Vs. Acit, Circle-2(2), (P) Ltd., A/170, Sahid Bhubaneswar Nagar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aabcr 8271 L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri A.K.Mohapatra, Citdr निर्ााररती की ओर से /Assessee By : Shri B.D.Ojha, Ar सुनवाई की तारीख / Date Of Hearing : 19/09/2017 घोषणा की तारीख/Date Of Pronouncement 21/09/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: These Are Cross Appeals Filed By The Revenue & Assessee Against The Separate Orders Of The Cit(A)-Ii, Bhubaneswar All Dated 01.02.2012 For The Assessment Years 2007-08 & 2008-09. 2. Since The Issue & Facts Involved In These Appeals Are Interconnected, Therefore, They Are Being Heard & Disposed Off Together As Under.

For Appellant: Shri B.D.Ojha, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 132

…ch) 405 (iv)Om Prakash Joshi vs. ITO (2009) 123 TTJ 246. (v)Lavrids Knudsen Maskinfabrik (India) Ltd. vs. Addl.CIT 102 TTJ 882. (vi)ITA No.0224/2008-09 in the case of Raj Kishore Rout vs. ITO, Ward- 2(2), Cuttack. (vii)Rajat Tradecom India Pvt. Ltd. vs. DCIT, 3 ITR (Trib) 321 (Indore ITAT) (viii)Mumbai Bench of ITAT in Pearl Farben Chem Pvt. Ltd. ITA No.ll22/Mum/2010 order dt.12/11/2010. (ix)M/s. Epcot Securities Pvt. Ltd., ITA No.395/Mumbai/2009. (x)Delhi Bench ITAT in case of M/s. Matrix Inc. ITA No.54/Del of 2009 dt.25.06.2010. (xi) Hon'ble Delhi High Court in the case of Friends Clearing Agency (P) Ltd. ITA N…

Raj Kishore Rout v. ITO, Ward- 2(2), Cuttack. (vii)Rajat Tradecom India Pvt. Ltd. vs. DCIT (3 ITR (Trib) 321) — Cited in 3 Judgments | BharatTax