SBG Infrastructure LLP v. DCIT

130 Taxmann.com 319Income Tax Appellate Tribunal2021#22368 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,252 Indian tax judgments — from 2022 to 2025.

Judgments citing SBG Infrastructure LLP v. DCIT

Bhaniyawala Kisaan Sewa Sahkari Samiti Limited, Deharadun vs. The Income Tax Officer, Ward-1(1)(2), Dehradun

In the result, appeal filed by the assessee is dismissed

ITA 12/DDN/2022[2017-18]Status: DisposedITAT Dehradun27 Mar 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 139(1)Section 142(1)Section 143(2)Section 144Section 234ASection 270A(10)(a)Section 271FSection 8Section 80ASection 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH ‘DB’: DEHRADUN BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.12/DDN/2022, A.Y. 2017-18 Bhaniyawala Kisaan Sewa Income Tax Officer, Sahkari Samiti Ltd. Ward-1(1)(2), RI Samiti Ltd. Bhaniyawala, Vs. Aaykar Bhawan, Dehradun-248140 Subhash Marg, Dehradun PAN: AABAB4105H (Appellant) (Respondent) Appellant by Sh. Sushil Kumar, Adv. Respondent by Sh. A.S.Rana, Sr.DR Date of Hearing 11/02/2025 Date of Pronouncement 27/03/2025 ORDER PER AVDHESH KUMAR MISHRA, AM The appeal of the assessee for the Assessment Year (he…

Chandrakant Gordhanbhai Patel HUF, Dabhoi vs. The Dy. Commissioner of Income Tax Circle-1(3), Vadodara

In the result, appeal of the assessee in ITA no

ITA 485/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad31 Jul 2024AY 2012-13

Bench: The Final Hearing Of This Appeal Petition…”

For Appellant: None(Written Submission filed by the assessee)For Respondent: Shri Sanjay Jain, Sr. D.R

Section 139Section 142(1)Section 143(2)Section 144Section 147Section 148Section 250

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Ramit Kochar, Accountant Member Assessment Year 2012-13 Shri Chandrakant The D.C.I.T, Gordhanbhai Patel Circle-1(3), HUF, Aayakar Bhavan, At Bhikhankui, v. Race Course, PO Dabhoi, Vadodara- Dabhoi-391110 390007 , Gujarat District Vadodra, Gujarat. PAN:AADHC6657E (Respondent) (Appellant) Assessee by: None(Written Submission filed by the assessee) Revenue by: Shri Sanjay Jain, Sr. D.R. Date of hearing : 10-07-2024 Date of pronouncement : 31-07-2024 आदेश/ORDER This appeal in ITA No.485/Ahd/2024 for assessment year 2012-13 filed by the assessee w…

Shri Raoof R Dhanani, Mumbai vs. Asstt. Commissioner of Income Tax, Circle-1(2), Baroda

In the result, appeal of the assessee is allowed on jurisdiction

ITA 3367/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Oct 2022AY 2011-12

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Shri James Kurian, CIT-D.R

Section 132(1)Section 132(4)Section 139Section 143(2)Section 143(3)Section 153ASection 153B

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Shri Raoof R. Dhanani, The ACIT, 281, 28th Floor, Kalpatur Circle-1(2), Heights, Dr. A.R. Nair Vs Baroda Road, Agripada, (Respondent) Mumbai-400011 PAN: ACTPD1157A (Appellant) Assessee by: Shri Sakar Sharma, A.R. Revenue by: Shri James Kurian, CIT-D.R. Date of hearing : 26-07-2022 Date of pronouncement : 19-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld…