Smt. Madhu Mehta v. DCIT

48 ITR (Trib) 246Income Tax Appellate Tribunal2016#20955 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2019.

Judgments citing Smt. Madhu Mehta v. DCIT

Bgs Sgs Soma Join Venture, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-14(1), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 559/HYD/2018[2012-13]Status: DisposedITAT Hyderabad12 Jun 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2012-13 Bgs Sgs Soma Joint Vs. Dy. Commissioner Of Venture, Hyderabad. Income-Tax, Circle – 14(1), Hyderabad Pan – Aaaab 3714F Appellant Respondent Assessee By: Shri V. Raghavendra Rao Revenue By: Shri Dinesh Paduchuri Date Of Hearing: 16/05/2019 Date Of Pronouncement: 12/06/2019 O R D E R

For Appellant: Shri V. Raghavendra RaoFor Respondent: Shri Dinesh Paduchuri
Section 143(1)Section 143(2)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2012-13 BGS SGS Soma Joint vs. Dy. Commissioner of Venture, Hyderabad. Income-tax, Circle – 14(1), Hyderabad PAN – AAAAB 3714F Appellant Respondent Assessee by: Shri V. Raghavendra Rao Revenue by: Shri Dinesh Paduchuri Date of hearing: 16/05/2019 Date of pronouncement: 12/06/2019 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal filed by the assessee is directed against the order of CIT(A) – 6, Hyderabad, dated, 10/01/2018 for AY 2012-13. 2.…

DCIT, Circle-2, TDS, Kolkata vs. M/S. Manaksia Limited, Kolkata

ITA 92/KOL/2015[2012-2013]Status: DisposedITAT Kolkata12 Oct 2018AY 2012-2013

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 194CSection 194JSection 201(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.2137/Kol/2014 & Assessment Year :2012-13 M/s Manaksia Ltd. V/s. Income Tax Officer 8/1, Lal Bazar Street, Ward-58(3),(TDS), Kolkata-001 10B, Middleteon Row, [PAN No.CALMO 4946 E] Kolkata-71 DCIT, Circle-2, TDS, V/s. M/s Manaksia Ltd., 10B, Middleton Row, 7th 8/1 Lal Bazar Street, Floor, Kolkata-71 Kolkata-001 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Tulsiyan, FCA आवेदक क" ओर से/By Assessee Shri S. Dasgupta, Add…

M/S. Manaksia Ltd., Kolkata vs. ITO, Ward-58(3) (TDS), Kolkata

ITA 2137/KOL/2014[2012-2013]Status: DisposedITAT Kolkata12 Oct 2018AY 2012-2013

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 194CSection 194JSection 201(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.2137/Kol/2014 & Assessment Year :2012-13 M/s Manaksia Ltd. V/s. Income Tax Officer 8/1, Lal Bazar Street, Ward-58(3),(TDS), Kolkata-001 10B, Middleteon Row, [PAN No.CALMO 4946 E] Kolkata-71 DCIT, Circle-2, TDS, V/s. M/s Manaksia Ltd., 10B, Middleton Row, 7th 8/1 Lal Bazar Street, Floor, Kolkata-71 Kolkata-001 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Tulsiyan, FCA आवेदक क" ओर से/By Assessee Shri S. Dasgupta, Add…

M.S. Nirmala L/R of Late M.B. Sivanandam, Hindupur vs. Income Tax Officer, Ward-2, Hindupur

In the result, appeal filed by the assessee is partly allowed for statistical purposes

ITA 1223/HYD/2017[2008-09]Status: DisposedITAT Hyderabad23 May 2018AY 2008-09

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

Section 143(3)Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, HYDERABAD BENCHES CIRCUIT BENCH “A” AT TIRUPATI BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER ITA. Nos. 1223/Hyd/2017 (A.Y.2008-2009) Smt. M.S. Nirmala L/R of Late Vs The Income Tax Officer, M.B. Sivanandam, Ward-2, Prop: Andhra Starch Hindupur. Manufacturing Company, D.No. 5-7-2, Rly Goods Shed Road, Hindupur – 515201. PAN: AACHS 8351 N Appellant Respondent Assessee by Shri K.A. Sai Prasad Revenue by Smt. Komali Krishna, DR Date of hearing 17.05.2018 Date of pronouncement 23.05.2018 ORDER PER D. MANMOHAN, VP: This appeal by the assessee i…

Smt. Madhu Mehta v. DCIT (48 ITR (Trib) 246) — Cited in 4 Judgments | BharatTax