Sanjay Badani v. DCIT

50 Taxmann.com 457Reported decision2014#25177 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2019 to 2021.

Judgments citing Sanjay Badani v. DCIT

Shri Sanjeev Patni, Indore vs. Assistant Commissioner of Income Tax-3(1), Indore

In the result appeal of the assessee is allowed

ITA 62/IND/2018[2009-10]Status: DisposedITAT Indore01 Sept 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2009-10 Sanjeev Patni Indore Pan:Aftpp6237Q : Appellant

Section 10Section 139Section 143Section 144Section 147Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2009-10 Sanjeev Patni Indore PAN:AFTPP6237Q : Appellant V/s ACIT- 3(1) Indore : Respondent ITANo.189/Ind/2018 Assessment Year: 20109-10 ACIT- 3(1) Indore : Appellant V/s Sanjeev Patni Indore PAN:AFTPP6237Q : Respondent Revenue by Shri Rajib Jain, CIT-DR Respondent by Shri Ashish Goyal & N.D. Patwa, ARs Date of Hearing 08.06.2021 Date of Pronouncement 01.09.2021 O R D E R Sanjeev Patni PER…

Deputy Commissioner of Income Tax-3 (1), Indore vs. Shri Sanjeev Patni, Indore

In the result appeal of the assessee is allowed

ITA 189/IND/2018[2009-10]Status: DisposedITAT Indore01 Sept 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2009-10 Sanjeev Patni Indore Pan:Aftpp6237Q : Appellant

Section 10Section 139Section 143Section 144Section 147Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE RAJPAL YADAV, VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2009-10 Sanjeev Patni Indore PAN:AFTPP6237Q : Appellant V/s ACIT- 3(1) Indore : Respondent ITANo.189/Ind/2018 Assessment Year: 20109-10 ACIT- 3(1) Indore : Appellant V/s Sanjeev Patni Indore PAN:AFTPP6237Q : Respondent Revenue by Shri Rajib Jain, CIT-DR Respondent by Shri Ashish Goyal & N.D. Patwa, ARs Date of Hearing 08.06.2021 Date of Pronouncement 01.09.2021 O R D E R Sanjeev Patni PER…

B.M. Land Developers and Builders, Hyderabad vs. Income Tax Officer, Ward-11(4), Hyderabad

In the result, the appeal of assessee is allowed

ITA 1146/HYD/2017[2007-08]Status: DisposedITAT Hyderabad30 Aug 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri Nilanjan Dey, DR
Section 142(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “SMC”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER I.T.A. No.1146/HYD/2017 Assessment Year: 2007-08 B.M.Land Developers & Builders, Income Tax Officer, HYDERABAD Vs Ward-11(4), [PAN: AAHFB7801M] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V. Siva Kumar, AR For Revenue : Shri Nilanjan Dey, DR Date of Hearing : 11-06-2019 Date of Pronouncement : 30-08-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : This is assessee’s appeal for the AY. 2007-08, against the order of the Commissioner of Incom…

Sanjay Badani v. DCIT (50 Taxmann.com 457) — Cited in 3 Judgments | BharatTax