Shri Ashok Kumar Sharma v. DCIT

77 DTR 241Reported decision#18258 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing Shri Ashok Kumar Sharma v. DCIT

The ACIT, 3(1), Indore vs. M/S. Kalani Industries Pvt. Ltd., Indore

In the result, the appeal of the Revenue is dismissed

ITA 16/IND/2015[2009-10]Status: DisposedITAT Indore17 Aug 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2009-10

Section 132(4)Section 143(3)Section 153ASection 271A

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2009-10 ACIT-3(1) M/s. Kalani Industries Pvt. Indore Ltd. बनाम/ 725, Indralok Colony, Indore Vs. (Revenue) (Respondent) P.A. No.AAACK7074P Appellant by Shri Lal Chand & Shri Rajiv Jain, DRs Respondent by Shri M. Sachdeva & Avinash Gaur Advs. Date of Hearing: 11.07.2018 Date of Pronouncement: 17.08.2018 आदेश / O R D E R PER KUL BHARAT, J.M: This is an appeal filed by the Revenue against the order of CIT(A)-I, Indo…

The ACIT, 3(1), Indore vs. M/S. Kalani Industries Pvt. Ltd., Indore

In the result, the appeal of the Revenue is dismissed

ITA 741/IND/2014[2008-09]Status: DisposedITAT Indore17 Aug 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 132(4)Section 153ASection 271(1)Section 271(1)(c)Section 271A

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT-3(1) M/s. Kalani Industries Pvt. Indore Ltd. बनाम/ 725, Indralok Colony, Indore Vs. (Revenue) (Respondent) P.A. No.ABMPK6861C Appellant by Shri Lal Chand & Shri Rajiv Jain, DRs Respondent by Shri M. Sachdeva & Avinash Gaur Advs. Date of Hearing: 11.07.2018 Date of Pronouncement: 17.08.2018 आदेश / O R D E R PER KUL BHARAT, J.M: This is an appeal filed by the Revenue against the order of CIT(A)-I, Indor…

M/S Keti Sangam Infrastructure (I) Ltd., Indore vs. The DCIT (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 1341/IND/2016[2009-10]Status: DisposedITAT Indore27 Jun 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Shree Coal Enterprises (I) Pvt. Ltd., Bhopal vs. The ACIT 3(1), Bhopal

In the result, all the 12 appeals filed at the instance of

ITA 1337/IND/2016[2006-07]Status: DisposedITAT Indore27 Jun 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Keti Sangham Infrastruture (I) Limited, Indore vs. Deputy Commissioner of Income Tax (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 516/IND/2017[2007-08]Status: DisposedITAT Indore22 Jun 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

Shri Ashok Kumar Sharma v. DCIT (77 DTR 241) — Cited in 5 Judgments | BharatTax