Shingar Lamps Ltd. v. Addl. CIT

150 Taxmann 17Reported decision2006#16780 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2021.

Judgments citing Shingar Lamps Ltd. v. Addl. CIT

M/S Sumeru Enterproses, Jaipur vs. Income Tax Officer, Ward-6-4, Jaipur

In the result, the ground of appeal is partly allowed for statistical purposes

ITA 888/JPR/2019[2014-15]Status: DisposedITAT Jaipur20 Jan 2021AY 2014-15
For Appellant: Shri Manish Agrarwal (C.A.)For Respondent: Shri B.K. Gupta (CIT) a
Section 143(3)Section 36(1)(vii)Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 886 to 888/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2012-13 to 2014-15 cuke M/s Sumeru Enterprises The ITO, Vs. H-1-29, Old Tourist Hotel Building, Ward-6(4), Subhash Marg, C-Scheme, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFS 3266 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agrarwal (…

M/S Sumeru Enterproses, Jaipur vs. Income Tax Officer, Ward-6-4, Jaipur

In the result, the ground of appeal is partly allowed for statistical purposes

ITA 887/JPR/2019[2013-14]Status: DisposedITAT Jaipur20 Jan 2021AY 2013-14
For Appellant: Shri Manish Agrarwal (C.A.)For Respondent: Shri B.K. Gupta (CIT) a
Section 143(3)Section 36(1)(vii)Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 886 to 888/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2012-13 to 2014-15 cuke M/s Sumeru Enterprises The ITO, Vs. H-1-29, Old Tourist Hotel Building, Ward-6(4), Subhash Marg, C-Scheme, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFS 3266 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agrarwal (…

M/S Sumeru Enterproses, Jaipur vs. Income Tax Officer, Ward-6-4, Jaipur

In the result, the ground of appeal is partly allowed for statistical purposes

ITA 886/JPR/2019[2012-13]Status: DisposedITAT Jaipur20 Jan 2021AY 2012-13
For Appellant: Shri Manish Agrarwal (C.A.)For Respondent: Shri B.K. Gupta (CIT) a
Section 143(3)Section 36(1)(vii)Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 886 to 888/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2012-13 to 2014-15 cuke M/s Sumeru Enterprises The ITO, Vs. H-1-29, Old Tourist Hotel Building, Ward-6(4), Subhash Marg, C-Scheme, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFS 3266 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agrarwal (…

Robert Mclean Consultants P.Ltd, Kolkatta vs. DCIT Cen Cir 1(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 1595/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Sept 2017AY 2012-13

Bench: Shri R.C.Sharma, Am

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM ITA No. 1595 /Mum/2017 (Assessment Year :2012-13) M/s. Robert Mclean Consultants Vs. DCIT CEN CIR 1(2), Pvt. Ltd., Mumbai 9, Rowdon Street, Udyanchal Building, Flat No.20, 5th Floor, Kolkatta – 700 017 PAN/GIR No. AABCR5764N Appellant) Respondent) .. Assessee by Shri Haresh P. Kenia Revenue by Shri S.K. Mitra Date of Hearing 06/09/2017 Date of Pronouncement 25/09/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 47, Mumbai dated 30/11/2016 for A.Y.2012-13 in the…

ACIT, New Delhi vs. M/S. Elel Hotels & Investment Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 1080/DEL/2014[2008-09]Status: DisposedITAT Delhi29 Jul 2016AY 2008-09

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.L.P.SAHU, ACCOUNTANT MEMBER I.T.A .No.-1080/Del/2014 (ASSESSMENT YEAR-2008-09) ACIT, Vs ELEL Hotels & Investment Ltd., Circle-13, Hotel Sea Rock, Bank Stand, New Delhi B.J.Road, Bandra (W), Mumbai (APPELLANT) PAN-AAACE2846 (RESPONDENT) Assessee by Sh. Manoj Kr. Chopra, Sr.DR Revenue by Sh. Ajay Wadhwa, Adv. Date of Hearing 05.05.2016 Date of Pronouncement 29.07.2016 ORDER PER DIVA SINGH, JM The present appeal has been filed by the revenue assailing the correctness of the order dated 19.12.2013 of…

Shingar Lamps Ltd. v. Addl. CIT (150 Taxmann 17) — Cited in 5 Judgments | BharatTax