Rajmal Lakhichand v. JCIT

92 Taxmann.com 94Income Tax Appellate Tribunal2018#14556 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing Rajmal Lakhichand v. JCIT

SHRI SHRAVAN CHOUDHARY,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5, JAIPUR

In the result, appeal of the assessee is allowed

ITA 517/JPR/2019[2010-11]Status: DisposedITAT Jaipur07 Aug 2019AY 2010-11

Bench: The Date Of Hearing.”

For Appellant: Shri Siddharth Ranka &For Respondent: Shri B.K. Gupta (CIT)
Section 143(3)Section 147Section 148Section 2(22)(e)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 517/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2010-11. cuke Shravan Choudhary, Assistant Commissioner of Vs. 82, Dhuleshwar Garden, Income Tax, Opp. PMG Office, Ajmer Road, Circle-5, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ABIPC 7810 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Siddharth Ranka & Shri…

ASSISTANT COMMISSIONER INCOME-TAX,CIRCLE-2,, NASHIK vs. SMT. CHHAYA VALMIK NIKHADE,LATE SHRI VALMIK R. NIKHADE, , NASHIK

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 1804/PUN/2014[2010-11]Status: DisposedITAT Pune07 Jun 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri Sanjeev Ghei
Section 143(3)Section 2(22)(e)Section 80I

…पुणे म"म"म"म" अिधकरण पुणे पुणे "यायपीठ "यायपीठ “ए” पुणे "यायपीठ "यायपीठ आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सु"ी सुषमा सु"ी सु"ी सुषमा सुषमा चावला सुषमा चावला चावला, "याियक चावला "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं, "ी एवं "ी "ी डी "ी डी डी. क"णाकरा डी क"णाकरा क"णाकरा राव क"णाकरा राव राव , लेखा राव लेखा लेखा सद"य लेखा सद"य सद"य सद"य केकेकेके सम" सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1743/PUN/…

LATE SHRI WALMIK RAGHUNATH NIKHADE,,NASHIK vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 1743/PUN/2014[2010-11]Status: DisposedITAT Pune07 Jun 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri Sanjeev Ghei
Section 143(3)Section 2(22)(e)Section 80I

…पुणे म"म"म"म" अिधकरण पुणे पुणे "यायपीठ "यायपीठ “ए” पुणे "यायपीठ "यायपीठ आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सु"ी सुषमा सु"ी सु"ी सुषमा सुषमा चावला सुषमा चावला चावला, "याियक चावला "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं, "ी एवं "ी "ी डी "ी डी डी. क"णाकरा डी क"णाकरा क"णाकरा राव क"णाकरा राव राव , लेखा राव लेखा लेखा सद"य लेखा सद"य सद"य सद"य केकेकेके सम" सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1743/PUN/…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. FORCE MOTORS LTS.,, PUNE

In the result, the appeal of the Revenue is partly allowed for

ITA 1413/PUN/2016[2011-12]Status: DisposedITAT Pune18 Jul 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.1205 & 1206/Pun/2016 िनधा$रण वष$ / Assessment Years : 2010-11 & 2011-12

For Appellant: Shri Mukesh M. PatelFor Respondent: Dr. Vivek Aggarwal
Section 10(34)Section 115JSection 14A

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद", एवं "ी िवकास अव थी, "ाियक सद" के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.1205 & 1206/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 Force Motors Limited, Mumbai Pune Road, Akurdi, Pune – 35 PAN : AAACB7066L .......अपीलाथ" / Appellant बनाम / V/s. DCIT, Circle-9, ……""थ" / Respondent Pune आयकर अपील सं. / ITA Nos.1412 & 1413/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 DCIT, Circle-9, ......अपीलाथ" / Appellant Pu…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. FORCE MOTORS LTS.,, PUNE

In the result, the appeal of the Revenue is partly allowed for

ITA 1412/PUN/2016[2010-11]Status: DisposedITAT Pune18 Jul 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.1205 & 1206/Pun/2016 िनधा$रण वष$ / Assessment Years : 2010-11 & 2011-12

For Appellant: Shri Mukesh M. PatelFor Respondent: Dr. Vivek Aggarwal
Section 10(34)Section 115JSection 14A

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद", एवं "ी िवकास अव थी, "ाियक सद" के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.1205 & 1206/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 Force Motors Limited, Mumbai Pune Road, Akurdi, Pune – 35 PAN : AAACB7066L .......अपीलाथ" / Appellant बनाम / V/s. DCIT, Circle-9, ……""थ" / Respondent Pune आयकर अपील सं. / ITA Nos.1412 & 1413/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 DCIT, Circle-9, ......अपीलाथ" / Appellant Pu…

FORCE MOTORS LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the Revenue is partly allowed for

ITA 1206/PUN/2016[2011-12]Status: DisposedITAT Pune18 Jul 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.1205 & 1206/Pun/2016 िनधा$रण वष$ / Assessment Years : 2010-11 & 2011-12

For Appellant: Shri Mukesh M. PatelFor Respondent: Dr. Vivek Aggarwal
Section 10(34)Section 115JSection 14A

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद", एवं "ी िवकास अव थी, "ाियक सद" के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.1205 & 1206/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 Force Motors Limited, Mumbai Pune Road, Akurdi, Pune – 35 PAN : AAACB7066L .......अपीलाथ" / Appellant बनाम / V/s. DCIT, Circle-9, ……""थ" / Respondent Pune आयकर अपील सं. / ITA Nos.1412 & 1413/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 DCIT, Circle-9, ......अपीलाथ" / Appellant Pu…

FORCE MOTORS LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the Revenue is partly allowed for

ITA 1205/PUN/2016[2010-11]Status: DisposedITAT Pune18 Jul 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.1205 & 1206/Pun/2016 िनधा$रण वष$ / Assessment Years : 2010-11 & 2011-12

For Appellant: Shri Mukesh M. PatelFor Respondent: Dr. Vivek Aggarwal
Section 10(34)Section 115JSection 14A

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद", एवं "ी िवकास अव थी, "ाियक सद" के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.1205 & 1206/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 Force Motors Limited, Mumbai Pune Road, Akurdi, Pune – 35 PAN : AAACB7066L .......अपीलाथ" / Appellant बनाम / V/s. DCIT, Circle-9, ……""थ" / Respondent Pune आयकर अपील सं. / ITA Nos.1412 & 1413/PUN/2016 िनधा$रण वष$ / Assessment Years : 2010-11 and 2011-12 DCIT, Circle-9, ......अपीलाथ" / Appellant Pu…

Rajmal Lakhichand v. JCIT (92 Taxmann.com 94) — Cited in 7 Judgments | BharatTax