SC). (viii) CIT vs. Sales Magnesite P. Ltd. 214 ITR 1(Bom). (ix) JR Patel & Sons P. Ltd. v. CIT

215 Taxmann 602High Court2013#23773 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Judgments citing SC). (viii) CIT vs. Sales Magnesite P. Ltd. 214 ITR 1(Bom). (ix) JR Patel & Sons P. Ltd. v. CIT

N K PROTEINS PVT. LIMITED,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE- 3(1)(1), AHMEDABAD

In the result, penalty u/s 271(1)(c) of the Act is directed to be deleted and the appeal of the assessee is allowed

ITA 463/AHD/2022[2011-12]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ketan Gajjar, CIT-D.R

Section 194HSection 250Section 271(1)(c)Section 40

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Siddhartha Nautiyal, Judicial Member And Shri Makarand V. Mahadeokar, Accountant Member Assessment Year : 2011-12 N.K. Proteins Ltd., The DCIT, 7th Floor, Popular House, Circle-3(1)(1), Ashram Road, Ahmedabad Vs Ahmedabad PAN: AAACN9377N (Respondent) (Appellant) Assessee by: Shri Vartik Choksi, A.R. Revenue by: Shri Ketan Gajjar, CIT-D.R. Date of hearing : 03-06-2024 Date of pronouncement : 13-06-2024 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commission…

GOODYEAR INDIA LTD.,FARIDABAD vs. NEAC, DELHI

In the result, the appeal of the assessee is allowed

ITA 467/DEL/2021[2016-17]Status: DisposedITAT Delhi11 Aug 2021AY 2016-17

Bench: Shri Kul Bharat & Dr.B.R.R.Kumarassessment Year : 2016-17 Goodyear India Ltd., Vs Neac, Mathura Road, Ballabhgarh, Delhi. Faridabad, Haryana-121001. Pan-Aaacg3511H Appellant Respondent Appellant By Sh. Neeraj Jain, Adv. & Sh. Abhishek Agarwal, Adv. Respondent By Sh. Surendra Pal, Cit Dr Date Of Hearing 08.07.2021 Date Of Pronouncement 11.08.2021

Section 143(3)Section 144CSection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I-1” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & DR.B.R.R.KUMAR, ACCOUNTANT MEMBER Assessment Year : 2016-17 Goodyear India Ltd., vs NeAC, Mathura Road, Ballabhgarh, Delhi. Faridabad, Haryana-121001. PAN-AAACG3511H APPELLANT RESPONDENT Appellant by Sh. Neeraj Jain, Adv. & Sh. Abhishek Agarwal, Adv. Respondent by Sh. Surendra Pal, CIT DR Date of Hearing 08.07.2021 Date of Pronouncement 11.08.2021 ORDER PER KUL BHARAT, JM : This appeal filed by the assessee against the order passed by the Assessing Officer in pursuance of th…

THIRD EYE ESTATE (I) PVT. LTD.,MUMBAI vs. ACIT CIR. 15(3)(2), MUMBAI

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 6434/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 Sept 2019AY 2012-13

Bench: Shri M. Balaganesh & Shri Ravish Soodm/S Third Eye Estate (I) Pvt. Ltd. Acit Circle -15(3)(2) B-3301-3302, Oberoi Springs, 4Th Floor, 451 Aayakar Bhavan, Off Link Road, M.K. Road, Vs. Andheri (West), Mumbai – 400021 Mumbai – 400 053

For Appellant: Shri Dharan Gandhi, A.RFor Respondent: Shri Amit Pratap Singh, D.R

Section 143(2)Section 143(3)Section 32Section 45

…P a g e | 1 ITA No.6434/Mum/2014 A.Y. 2012-13 M/s Third Eye Estate (I) Pvt. Ltd. Vs. ACIT, Circle-15(3)(2) IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member M/s Third Eye Estate (I) Pvt. Ltd. ACIT Circle -15(3)(2) B-3301-3302, Oberoi Springs, 4th Floor, 451 Aayakar Bhavan, Off Link Road, M.K. Road, Vs. Andheri (West), Mumbai – 400021 Mumbai – 400 053 PAN – AACCT1281H (Appellant) (Respondent) Appellant by: Shri Dharan Gandhi, A.R Respondent by: Shri Amit Pratap Singh, D.R Date of Hearing: 18.09.2019 Date of Pronouncement…