Satish Kumar Goyal v. JCIT

70 Taxmann.com 382Reported decision2016#16069 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2021.

Judgments citing Satish Kumar Goyal v. JCIT

Pooja Marketing, Mumbai vs. Pr. CIT- 31, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2596/MUM/2019[2014-15]Status: DisposedITAT Mumbai24 May 2021AY 2014-15

Bench: Us, The Core Issues To Be Decided Are As Under:-

Section 115BSection 263Section 58(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, MUMBAI BEFORE: SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s. Pooja Marketing Vs. Pr. CIT-31, C/o. Shri Ketan J. Shah Room No.301, C-13, 3rd Floor, C-1, Ami Darshan D.B. Patil Road Pratykshakar Bhavan Malad (E) BKC, Bandra (E) Mumbai – 400 097 Mumbai-400 051 PAN/GIR No.AAOFP2090F (Appellant) .. (Respondent) Assessee by Shri V. Sridharan, Senior Advocate, Shri Ravi Sawana & Shri Samyak Lohade Revenue by Shri B.V. Jhaveri Date of Hearing 24/03/2021 Date of Pronouncement 24/05/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.2596/Mum/2019…

ACIT Circle 1(1), Ujjain vs. A One Enclave, Ujjain

In the result, grounds taken by Revenue are dismissed

ITA 828/IND/2018[2012-13]Status: DisposedITAT Indore26 Jul 2019AY 2012-13

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2012-13 Acit, Circle-1(1), V/S M/S. A One Enclave, Ujjain 3687/1, Hariphatak Road, Ujjain

Section 115BSection 133ASection 143(2)Section 143(3)Section 263Section 68

…A One Enclave 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 Assessment Year 2012-13 ACIT, Circle-1(1), V/s M/s. A One Enclave, Ujjain 3687/1, Hariphatak Road, Ujjain (Revenue) (Respondent) PAN AACFI3971J Revenue by Smt. Vinita Dubey, Sr.DR Assessee by S/Shri S.S. Deshpande& V.K. Ladda, CAs Date of Hearing 22.07.2019 Date of Pronouncement 26.07.2019 O R D E R PER MANISH BORAD, AM. The above captioned appeal of revenue pertaining to Assessment Year 2012-13 is directed aga…

Sh. Sanjay Bairathi, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Jaipur

In the result, grounds taken by Revenue are dismissed

ITA 1343/JPR/2018[2013-14]Status: DisposedITAT Jaipur13 Jun 2019AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri B.K. Gupta (CIT)
Section 115BSection 132Section 132(4)Section 251

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh jes'k lh- 'kekZ] ys[kk lnL; ,oa h Jh fot; iky jkWo] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 1343/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14. cuke Shri Sanjay Bairathi, The ACIT, Vs. 4/193, Jawahar Nagar, Central Circle-2, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ABFPB 2269 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT) lqu…

Construction Protal Pvt. Ltd., Pune vs. Income-Tax Officer

In the result, the appeal of the assessee is allowed

ITA 1608/PUN/2014[2006-07]Status: DisposedITAT Pune06 Jun 2018AY 2006-07

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 1607 & 1608/Pun/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 69A

…आयकर अपीलीय अिधकरण, पुणे "ायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी डी "ी डी. क"णाकरा क"णाकरा राव लेखा सद"य सद"य "ी "ी क"णाकरा क"णाकरा राव , लेखा सद"य सद"य डी डी राव राव लेखा लेखा एवं "ी "ी िवकास िवकास अव"थी अव"थी, "याियक "याियक सद"य सद"य केकेकेके सम" सम" एवं "ी "ी अव"थी अव"थी "याियक "याियक सद"य सद"य सम" सम" एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos. 1607 & 1608/PUN/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07 Construction Portal Pvt. Ltd., M/s. MZSK & Associates, Chartered Accountants, Level 3, Riversi…

Construction Protal Pvt. Ltd., Pune vs. Income-Tax Officer, Pune

In the result, the appeal of the assessee is allowed

ITA 1607/PUN/2014[2005-06]Status: DisposedITAT Pune06 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 1607 & 1608/Pun/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT
Section 133ASection 69A

…आयकर अपीलीय अिधकरण, पुणे "ायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी डी "ी डी. क"णाकरा क"णाकरा राव लेखा सद"य सद"य "ी "ी क"णाकरा क"णाकरा राव , लेखा सद"य सद"य डी डी राव राव लेखा लेखा एवं "ी "ी िवकास िवकास अव"थी अव"थी, "याियक "याियक सद"य सद"य केकेकेके सम" सम" एवं "ी "ी अव"थी अव"थी "याियक "याियक सद"य सद"य सम" सम" एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos. 1607 & 1608/PUN/2014 िनधा"रण वष" / Assessment Years : 2005-06 & 2006-07 Construction Portal Pvt. Ltd., M/s. MZSK & Associates, Chartered Accountants, Level 3, Riversi…

Radhesham Totaram Narayani, Nandurbar vs. Assistant Commissioner of Income-Tax

In the result, appeal of the assessee is partly allowed

ITA 1491/PUN/2015[2010-11]Status: DisposedITAT Pune21 Mar 2018AY 2010-11

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

For Appellant: Smt. Deepa KhareFor Respondent: Dr. Vivek Aggarwal
Section 133ASection 143(3)Section 69A

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण पुणे अिधकरण पुणे पुणे "यायपीठ पुणे "यायपीठ "यायपीठ “एक सद"य "यायपीठ एक सद"य एक सद"य” पुणे एक सद"य पुणे पुणे म"म"म"म" पुणे IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, 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 केकेकेके सम" सद"य सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आय आयकर आय आय कर कर अपील कर अपील अपील संसं…

Satish Kumar Goyal v. JCIT (70 Taxmann.com 382) — Cited in 6 Judgments | BharatTax