Safina Hotels (P) Ltd. v. CIT

137 DTR 89High Court2016#13369 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Judgments citing Safina Hotels (P) Ltd. v. CIT

Sri.P.M.Abdulla vs. The Income Tax Officer

In the result, the appeal is allowed

ITA/530/2018HC Karnataka08 Sept 2021

Bench: The Commissioner

Section 260Section 260ASection 271Section 274

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF SEPTEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.530/2018 BETWEEN : SRI P.M.ABDULLA S/O LATE MAMMU AGED ABOUT 49 YEARS PROP M/s SULLIAKAR RUBBER AGENCY SAITHU BUILDING, GANDHINAGAR, SULLIA-574239 PAN NO: ACRP3294R ...APPELLANT (BY SRI K.MALHARA RAO, ADV. FOR SRI S.PARTHASARATHI, ADV.) AND : THE INCOME TAX OFFICER WARD-1, PUTTUR -574201 …RESPONDENT (BY SRI K.V.ARAVIND, ADV.) THIS INCOME TAX APPEAL IS F…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2005/DEL/2011[2005-06]Status: DisposedITAT Delhi09 Nov 2017AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2004/DEL/2011[2004-05]Status: DisposedITAT Delhi09 Nov 2017AY 2004-05

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2003/DEL/2011[2003-04]Status: DisposedITAT Delhi09 Nov 2017AY 2003-04

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Psb Industries (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 2002/DEL/2011[2002-03]Status: DisposedITAT Delhi09 Nov 2017AY 2002-03

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.D. Ray, AdvocateFor Respondent: Shri Atiq Ahmad, D.R
Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.2002, 2003, 2004 & 2005/DEL/2011 Assessment Year: 2002-03, 2003-04, 2004-05 & 2005-06 PSB Industrial (India) Pvt. Ltd. v. ACIT 207, 2nd Floor, 87, Zamrudpur Circle 14(1) Greater Kailash Part I New Delhi New Delhi TAN/PAN:AAACP0009M (Appellant) (Respondent) Appellant by: Shri S.D. Ray, Advocate Respondent by: Shri Atiq Ahmad, D.R. Date of hearing: 02 11 2017 Date of pronouncement: 09 11 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have…

Anil Kumar Sabharwal, Rudrapur vs. ITO, Rudrapur

In the result, the appeals of the assessee’s are allowed

ITA 1281/DEL/2013[2007-08]Status: DisposedITAT Delhi14 Aug 2017AY 2007-08

Bench: Shri Amit Shukla & Shri L.P. Sahuin Ita Nos. 1281, 1282/Del/2013 Assessment Year: 2007-08 Anil Kumar Sabharwal, Vs. Ito H. No. 25, Kingston Estate Rudrapur, Bagwara Kashipur Road, Alliance Mandi, Kichha Road, Colony, Rudrapur, Rudrapur (Applicant) (Respondent) (Pan: Baaps9520G)

For Appellant: Shri Somil Aggarwal, AdvocateFor Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 271(1)(C)Section 271(1)(c)Section 274

…ITA Nos. 1281, 1282/Del/2013 Assessment Year: 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “A” BENCH NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER In ITA Nos. 1281, 1282/Del/2013 Assessment Year: 2007-08 Anil Kumar Sabharwal, Vs. ITO H. No. 25, Kingston Estate Rudrapur, Bagwara Kashipur Road, Alliance Mandi, Kichha Road, Colony, Rudrapur, Rudrapur (Applicant) (Respondent) (PAN: BAAPS9520G) Avtar Singh Vs. ITO S/o Sh. Pratap Singh, Rudrapur, Bagwara Village Kirtpur, Danpur, Mandi, Kichha Road, Kashipur Road, Rudrapur, Rudrapur (Applicant) (Respondent) (PAN: D…

Shri Kulwant Singh Bhatia, Indore vs. The Addl. CIT, Range-3, Indore

In the result, all the ix appeals as mentioned above are

ITA 414/IND/2012[2002-03]Status: DisposedITAT Indore11 Aug 2017AY 2002-03

Bench: Shri C.M.Garg & Shri O.P.Meenaआ /. सं . अ .

Section 153ASection 271Section 271(1)Section 271(1)(c)Section 274

…Shri Kulwant Singh Bhatia v. Addl. CIT-Range 3(1) Indore/I.T.A. No. 414 to 419/Ind/2012/A.Y.: 02-03 to 07-08 Page 1 of 23 आयकर अपीलीय अिधकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ /. सं . अ . I.T.A No.414 to 419/Ind/2012 "नधा"रण वष"/Assessment Year : 2002-03 to 2007-08 Shri Kulwant Singh Bhatia, v. Addl. CIT Range 3(1), 178 Vishnupuri Annexe, Indore Indore "था . सं . ले . /PAN: AEKPB 7313K अपीलाथ"/Appellant ""यथ"/Respondent अपीलाथ" क…

Safina Hotels (P) Ltd. v. CIT (137 DTR 89) — Cited in 7 Judgments | BharatTax