Rajat Minerals Pvt. Ltd. v. DCIT (Central Circle 1)

181 ITD 368Income Tax Appellate Tribunal2020#15143 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2021 to 2022.

Judgments citing Rajat Minerals Pvt. Ltd. v. DCIT (Central Circle 1)

M/S Shri Gurmukhdas Contractors P Ltd, Bhopal vs. DCIT-Cenrral-1, Bhopal

In the result, Revenue’s appeals in I

ITA 208/IND/2020[2017-18]Status: DisposedITAT Indore14 Dec 2022AY 2017-18

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri Sunil Agrawal, ARFor Respondent: Assessee by
Section 127Section 132Section 143(3)Section 153Section 153ASection 153DSection 271A

…for the assessee relied on the following decision; * Mumbai Tribunal in case of Arch Pharmalabs Ltd & Arch Impex P. Ltd. (I.T.A. No. 6656/Mum/2017 & others) (dated 07.04.2021), * Ranchi Tribunal in Rajat Minerals Pvt. Ltd. Vs DCIT (Central Circle 1) ([2020] 181 ITD 368 (Ranchi-Trib.), * Cuttack Tribunal in Dilip Constructions Private Limited Vs. ACIT IT(SS)A Nos. 66 to 71/CTK/2018. 13. In other alternative submissions the ld AR for the assessee submits that the AO passed a single order in a hasty manner to make the impugned addition, applying same facts to each of the assessment year without weighing the facts…

Mesers Goyal Infraventures Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 246/RPR/2019[2012-13]Status: DisposedITAT Raipur14 Sept 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…l Pvt. Ltd.& another ITA Nos.240-243 & 246/RPR/2019  Mumbai Tribunal in case of Arch Pharmalabs Ltd & Arch Impex P. Ltd. (I.T.A. No. 6656/Mum/2017 & others) (dated 07.04.2021),  Ranchi Tribunal in Rajat Minerals Pvt. Ltd. Vs DCIT (Central Circle 1) ([2020] 181 ITD 368 (Ranchi-Trib.),  Cuttack Tribunal in Dilip Constructions Private Limited Vs. ACIT IT(SS)A Nos. 66 to 71/CTK/2018. 13. In other alternative submissions the ld AR for the assessee submits that the AO passed a single order in a hasty manner to make the impugned addition, applying same facts to each of the assessment year without weighing the facts…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 243/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Sept 2021AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…l Pvt. Ltd.& another ITA Nos.240-243 & 246/RPR/2019  Mumbai Tribunal in case of Arch Pharmalabs Ltd & Arch Impex P. Ltd. (I.T.A. No. 6656/Mum/2017 & others) (dated 07.04.2021),  Ranchi Tribunal in Rajat Minerals Pvt. Ltd. Vs DCIT (Central Circle 1) ([2020] 181 ITD 368 (Ranchi-Trib.),  Cuttack Tribunal in Dilip Constructions Private Limited Vs. ACIT IT(SS)A Nos. 66 to 71/CTK/2018. 13. In other alternative submissions the ld AR for the assessee submits that the AO passed a single order in a hasty manner to make the impugned addition, applying same facts to each of the assessment year without weighing the facts…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 242/RPR/2019[2014-15]Status: DisposedITAT Raipur14 Sept 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…l Pvt. Ltd.& another ITA Nos.240-243 & 246/RPR/2019  Mumbai Tribunal in case of Arch Pharmalabs Ltd & Arch Impex P. Ltd. (I.T.A. No. 6656/Mum/2017 & others) (dated 07.04.2021),  Ranchi Tribunal in Rajat Minerals Pvt. Ltd. Vs DCIT (Central Circle 1) ([2020] 181 ITD 368 (Ranchi-Trib.),  Cuttack Tribunal in Dilip Constructions Private Limited Vs. ACIT IT(SS)A Nos. 66 to 71/CTK/2018. 13. In other alternative submissions the ld AR for the assessee submits that the AO passed a single order in a hasty manner to make the impugned addition, applying same facts to each of the assessment year without weighing the facts…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 241/RPR/2019[2012-13]Status: DisposedITAT Raipur14 Sept 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…l Pvt. Ltd.& another ITA Nos.240-243 & 246/RPR/2019  Mumbai Tribunal in case of Arch Pharmalabs Ltd & Arch Impex P. Ltd. (I.T.A. No. 6656/Mum/2017 & others) (dated 07.04.2021),  Ranchi Tribunal in Rajat Minerals Pvt. Ltd. Vs DCIT (Central Circle 1) ([2020] 181 ITD 368 (Ranchi-Trib.),  Cuttack Tribunal in Dilip Constructions Private Limited Vs. ACIT IT(SS)A Nos. 66 to 71/CTK/2018. 13. In other alternative submissions the ld AR for the assessee submits that the AO passed a single order in a hasty manner to make the impugned addition, applying same facts to each of the assessment year without weighing the facts…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 240/RPR/2019[2011-12]Status: DisposedITAT Raipur14 Sept 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…l Pvt. Ltd.& another ITA Nos.240-243 & 246/RPR/2019  Mumbai Tribunal in case of Arch Pharmalabs Ltd & Arch Impex P. Ltd. (I.T.A. No. 6656/Mum/2017 & others) (dated 07.04.2021),  Ranchi Tribunal in Rajat Minerals Pvt. Ltd. Vs DCIT (Central Circle 1) ([2020] 181 ITD 368 (Ranchi-Trib.),  Cuttack Tribunal in Dilip Constructions Private Limited Vs. ACIT IT(SS)A Nos. 66 to 71/CTK/2018. 13. In other alternative submissions the ld AR for the assessee submits that the AO passed a single order in a hasty manner to make the impugned addition, applying same facts to each of the assessment year without weighing the facts…