Singhal Builders Contractor v. ACIT

12 Taxmann.com 199Income Tax Appellate Tribunal2011#14750 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Judgments citing Singhal Builders Contractor v. ACIT

The DCIT1(1), Indore vs. Shri Ravi Arora, Indore

ITA 212/IND/2020[2011-12]Status: DisposedITAT Indore31 Jul 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2011-12 Dcit-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) Pan: Agdpa8921H Assessee By Shri Yash Kukreja, Ca & Shri Hitesh Chimnani, Adv & Ld. Ars Revenue By Shri P.K.Mishra, Cit Dr Date Of Hearing 04.05.2023 Date Of Pronouncement 31.07.2023

Section 143(2)Section 143(3)Section 40A(3)Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2011-12 DCIT-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) PAN: AGDPA8921H Assessee by Shri Yash Kukreja, CA and Shri Hitesh Chimnani, Adv & Ld. Ars Revenue by Shri P.K.Mishra, CIT DR Date of Hearing 04.05.2023 Date of Pronouncement 31.07.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal…

ITO Ward-7(2), Jaipur, Ward-7(2) vs. M/S. Silvex & Company G-1/35 to 37, 47, 48 Epip, Jewellery Zone, Sitapura Industrial Area, Jaipur

In the result, the appeal of the assessee is allowed and cross appeal of the Revenue is dismissed

ITA 845/JPR/2019[2012-13]Status: DisposedITAT Jaipur28 Oct 2022AY 2012-13
For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a
Section 143(3)Section 145(3)Section 147Section 148Section 250

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oa Jh jkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 834/JP/2019 fu/kZkj.ko"kZ@AssessmentYears :2012-13 M/s Silvex & Company (India) cuke Income Tax Officer, Vs. Ltd., Ward-7(4), G1-35 to 37, 47 & 48 EPIP, Jaipur. Jewellery Zone, Sitapura Industrial Area, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJCS 4492 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA. No. 845/JP/2019 fu…

M/S. Silvex & Company India Ltd., Jaipur vs. ITO Ward-7(4), Jaipur

In the result, the appeal of the assessee is allowed and cross appeal of the Revenue is dismissed

ITA 834/JPR/2019[2012-13]Status: DisposedITAT Jaipur28 Oct 2022AY 2012-13
For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a
Section 143(3)Section 145(3)Section 147Section 148Section 250

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oa Jh jkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 834/JP/2019 fu/kZkj.ko"kZ@AssessmentYears :2012-13 M/s Silvex & Company (India) cuke Income Tax Officer, Vs. Ltd., Ward-7(4), G1-35 to 37, 47 & 48 EPIP, Jaipur. Jewellery Zone, Sitapura Industrial Area, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJCS 4492 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA. No. 845/JP/2019 fu…

Ratan Taxtiles P. Ltd., Jaipur vs. DCIT, Jaipur

In the result, all the appeals of the assessee are allowed and the

ITA 527/JPR/2016[2009-10]Status: DisposedITAT Jaipur21 Apr 2017AY 2009-10
For Appellant: Shri Manish Agarwal &For Respondent: Shri Rajendra Singh (Addl.CIT)
Section 133ASection 143(3)Section 145(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 527/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke M/s Ratan textiles P. Ltd., D.C.I.T., Vs. Papriwal Cottage, Ajmer Road, Circle-2, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR 3760 L vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 595/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Dy. Commissioner of M/s Ratan te…

Ashok Pandurang Gaikwad, Mumbai vs. ITO WD 2(1), Mumbai

In the result, the appeal u/s 263 stands allowed and appeal bearing no

ITA 22/MUM/2010[2005-06]Status: DisposedITAT Mumbai27 Oct 2016AY 2005-06

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.6191/Mum/2009 (ननधधारण वषा / Assessment Year : 2005-06) Shri Ashok Pandurang Gaikwad, बनधम/ Commissioner Of Income Tax – 10, Rudra Kautir Apartment, Circle-Iii, Vs. Opp Dutta Temple, 3Rd Floor, Quoreshi Mansion, Ambernath -421501 Gokhale Road, Naupada, Thane(W)-400602 आयकर अपीऱ सं./I.T.A. No.22/Mum/2010 (ननधधारण वषा / Assessment Year : 2005-06) बनधम/ Shri Ashok Pandurang Gaikwad, Income Tax Officer-Ward 2(1), 10, Rudra Kautir Apartment, Kalyan. Vs. Opp Dutta Temple, Ambernath -421501 स्थधयी ऱेखध सं./ Pan :Aevpg3266M अपीऱार्थी ओर से / Assessee By Shri Vijay Mehta प्रत्यर्थी की ओर से/Revenue By Shri A.K Srivastava सुनवाई की तारीख / Date Of Hearing : 21.09.2016 घोषणा की तारीख /Date Of Pronouncement : 27.10.2016 आदेश / O R D E R Per Rajesh Kumar, Am These Two Appeals By The Assessee Are Directed Against The Order Dated 31.1.2008 Passed By The Ld.Cit(A)-Iii, Thane Under Section 263 Of The Income

Section 143(3)Section 144Section 194CSection 263Section 40Section 40a

…akar (270 ITR 314); C. Order of the Tribunal, Special Bench, Kolkata in the case of ITO v Kenaram Shah and Subhash Saha (301 ITR (AT) 171 (relevant pages only) D. Order of the Hon'ble Tribunal, Jaipur Bench, in the case of Singhal Builders Contractor v. ACIT (12 Taxmann.com 199) ; 7 And 22/Mum/2010 E. Order of the Tribunal, Hyderabad Bench, in the case of Teja Constuctions V.s ACIT (129 TTJ (UO) F. Order of the Tribunal, Hyderabad Bench, in the case of K Srinivasan Naidu v. ACIT [131 TTJ 17 (UO)] G. Order of the Hon'ble Tribunal, Kolkata Bench, in the case of ITO v. Shri Sadananda Singha and vice versa for A.Y.…

Ashok Pandurang Gaikwad, Ambernath vs. CIT -III, Thane

In the result, the appeal u/s 263 stands allowed and appeal bearing no

ITA 6191/MUM/2009[2005-06]Status: DisposedITAT Mumbai27 Oct 2016AY 2005-06

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.6191/Mum/2009 (ननधधारण वषा / Assessment Year : 2005-06) Shri Ashok Pandurang Gaikwad, बनधम/ Commissioner Of Income Tax – 10, Rudra Kautir Apartment, Circle-Iii, Vs. Opp Dutta Temple, 3Rd Floor, Quoreshi Mansion, Ambernath -421501 Gokhale Road, Naupada, Thane(W)-400602 आयकर अपीऱ सं./I.T.A. No.22/Mum/2010 (ननधधारण वषा / Assessment Year : 2005-06) बनधम/ Shri Ashok Pandurang Gaikwad, Income Tax Officer-Ward 2(1), 10, Rudra Kautir Apartment, Kalyan. Vs. Opp Dutta Temple, Ambernath -421501 स्थधयी ऱेखध सं./ Pan :Aevpg3266M अपीऱार्थी ओर से / Assessee By Shri Vijay Mehta प्रत्यर्थी की ओर से/Revenue By Shri A.K Srivastava सुनवाई की तारीख / Date Of Hearing : 21.09.2016 घोषणा की तारीख /Date Of Pronouncement : 27.10.2016 आदेश / O R D E R Per Rajesh Kumar, Am These Two Appeals By The Assessee Are Directed Against The Order Dated 31.1.2008 Passed By The Ld.Cit(A)-Iii, Thane Under Section 263 Of The Income

Section 143(3)Section 144Section 194CSection 263Section 40Section 40a

…akar (270 ITR 314); C. Order of the Tribunal, Special Bench, Kolkata in the case of ITO v Kenaram Shah and Subhash Saha (301 ITR (AT) 171 (relevant pages only) D. Order of the Hon'ble Tribunal, Jaipur Bench, in the case of Singhal Builders Contractor v. ACIT (12 Taxmann.com 199) ; 7 And 22/Mum/2010 E. Order of the Tribunal, Hyderabad Bench, in the case of Teja Constuctions V.s ACIT (129 TTJ (UO) F. Order of the Tribunal, Hyderabad Bench, in the case of K Srinivasan Naidu v. ACIT [131 TTJ 17 (UO)] G. Order of the Hon'ble Tribunal, Kolkata Bench, in the case of ITO v. Shri Sadananda Singha and vice versa for A.Y.…

Singhal Builders Contractor v. ACIT (12 Taxmann.com 199) — Cited in 6 Judgments | BharatTax