Roger Enterprises P. Ltd. v. CIT 120161

72 Taxmann.com 167Supreme Court of India2016#14381 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Judgments citing Roger Enterprises P. Ltd. v. CIT 120161

Musaddilal Jewellers Private Limited, Hyderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, appeal of the assessee is allowed

ITA 272/HYD/2023[2013-14]Status: DisposedITAT Hyderabad21 May 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia, Hon’Bleआयकर अपील सं./ I.T.A. No.272/Hyd/2023 ("नधा"रण वष" / Assessment Year:2013-14) Musaddilal Jewellers Private Vs. Acit, Limited, Circle-16(2), Hyderabad. Hyderabad. Pan: Aaecm1213A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Ca Bhupesh Kumar Dand ""याथ" क" ओर से / Respondent By : Shri Rahul Singhania, Dr

For Appellant: CA Bhupesh Kumar DandFor Respondent: Shri Rahul Singhania, DR
Section 143(3)

…आयकर अपील"यअ"धकरण, हैदराबाद पीठ, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL, HYDERABAD BENCHES, HYDERABAD Before Shri Laliet Kumar, Hon’ble Judicial Member And Shri Madhusudan Sawdia, Hon’ble Accountant Member आयकर अपील सं./ I.T.A. No.272/Hyd/2023 ("नधा"रण वष" / Assessment Year:2013-14) Musaddilal Jewellers Private Vs. ACIT, Limited, Circle-16(2), Hyderabad. Hyderabad. PAN: AAECM1213A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant by : CA Bhupesh Kumar Dand ""याथ" क" ओर से / Respondent by : Shri Rahul Singhania, DR सुनवाई क" तार"ख / Date of Hearing : 14/05/2024 घोषणा क" तार"ख/Date of :…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 571/BANG/2022[2014-15]Status: DisposedITAT Bangalore20 Jan 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 570/BANG/2022[2013-14]Status: DisposedITAT Bangalore20 Jan 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 569/BANG/2022[2012-13]Status: DisposedITAT Bangalore20 Jan 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Deputy Commissioner of Income Tax -5(1), Indore vs. M/S Sunderdeep Constructions Pvt. Ltd., Indore

In the result both the appeals of the revenue vide ITA No

ITA 786/IND/2018[2013-14]Status: DisposedITAT Indore09 Mar 2021AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA No.784 & 786/Ind/2018 Assessment Years 2010-11 & 2013-14 DCIT-5(1), Indore : Revenue V/s M/s Sunderdeep Construction Pvt. Ltd, 35-A, Dindayal Upadhyay Nagar, Indore : Respondent PAN : AAACU2189B Revenue by Shri Lal Chand, CIT Assessee by S/Shri Girish Agrawal, Vijay Bansal & Ms. Nisha Lahoti, ARs Date of Hearing 16.02.2021 Date of Pronouncement 09.03.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeals filed…

Deputy Commissioner of Income Tax -5(1), Indore vs. M/S Sunderdeep Constructions Pvt. Ltd., Indore

In the result both the appeals of the revenue vide ITA No

ITA 784/IND/2018[2010-11]Status: DisposedITAT Indore09 Mar 2021AY 2010-11

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA No.784 & 786/Ind/2018 Assessment Years 2010-11 & 2013-14 DCIT-5(1), Indore : Revenue V/s M/s Sunderdeep Construction Pvt. Ltd, 35-A, Dindayal Upadhyay Nagar, Indore : Respondent PAN : AAACU2189B Revenue by Shri Lal Chand, CIT Assessee by S/Shri Girish Agrawal, Vijay Bansal & Ms. Nisha Lahoti, ARs Date of Hearing 16.02.2021 Date of Pronouncement 09.03.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeals filed…

M/S. Godwin Resort & Hotel Pvt. Ltd., Meerut vs. ACIT, Meerut

In the result, the appeal of the assessee is partly allowed

ITA 1841/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Sandeep Sapra, AdvFor Respondent: Shri S.S. Rana, CIT-DR
Section 143(3)Section 40ASection 40A(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1841/DEL/2016 Assessment Year: 2011-12 M/s. Godwin Resort & vs. ACIT, Central Circle, Hotel Pvt. Ltd., Meerut. 38, 1st Floor Chetan Medical Complex, Chippi Tank, Meerut. TAN/PAN: AADCG 3027H (Appellant) (Respondent) Appellant by: Shri Sandeep Sapra, Adv. Respondent by: Shri S.S. Rana, CIT-DR Date of hearing: 28 08 2019 Date of pronouncement: 14 10 2019 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the impugned…

Roger Enterprises P. Ltd. v. CIT 120161 (72 Taxmann.com 167) — Cited in 7 Judgments | BharatTax