Sunbarg Tradelink (P.) Ltd. v. ITO

18 Taxmann.com 353Reported decision2012#23217 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 142(1)Section 144 Section 147 Section 148 Section 148A Section 151 Section 10(23C)Section 11

Judgments citing Sunbarg Tradelink (P.) Ltd. v. ITO

Shri Gandhi Maulana Azad Shramjivi Ashra, Kutch vs. Income Tax Officer, Exemption Ward 1, Rajkot

In the result, appeals of the assessee, are allowed

ITA 612/RJT/2025[2016-17]Status: DisposedITAT Rajkot10 Mar 2026AY 2016-17

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 10Section 10(23)(iiia)Section 11Section 139Section 142(1)Section 145(3)Section 147Section 148Section 148ASection 149(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 611 & 612/RJT/2025 Assessment Year: (2016-17 to 2017-18) Shri Gandhi Maulana Azad Vs. The ITO (Exemption), wd – 1, Shramjivi Ashra Rajkot - 360001 Gorevali Bhuj, Kutch – 370510 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AAATG8071B (Appellant) (Respondent) Appellant by : Shri Kalpesh Doshi, Ld. AR Respondent by : Shri Abhimanyu Singh Yadav, Ld. Sr. DR Date of Hearing : 11/12/2025 Date of Pronouncement : 10/03/2026 आदेश / ORDER Per, Dr. Dinesh Mohan Sinh…

Shri Gandhi Maulana Azad Shramjivi Ashra, Kutch vs. Income Tax Officer, Exemption Ward 1, Rajkot

In the result, appeals of the assessee, are allowed

ITA 611/RJT/2025[2017-18]Status: DisposedITAT Rajkot10 Mar 2026AY 2017-18

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 10Section 10(23)(iiia)Section 11Section 139Section 142(1)Section 145(3)Section 147Section 148Section 148ASection 149(1)(b)

M/S. Rajdhani Enterprises, Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6565/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2017AY 2006-07

Bench: Sh. N. K. Sainiita No. 6565/Del/2014 : Asstt. Year : 2006-07 M/S Rajdhani Enterprises, Vs Income Tax Officer, 1858-59, Khari Baoli, Ward-29(1), Delhi-110006 New Delhi (Appellant) (Respondent) Pan No. Aaafr9069C Assessee By : Sh. B. L. Gupta, Itp Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 18.05.2017 Date Of Pronouncement : 30.05.2017 Order This Is An Appeal By The Assessee Against The Order Dated 03.09.2014 Of Ld. Cit(A)-Xxv, New Delhi.

For Appellant: Sh. B. L. Gupta, ITPFor Respondent: Sh. Amrit Lal, Sr. DR

Section 147Section 148Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 6565/Del/2014 : Asstt. Year : 2006-07 M/s Rajdhani Enterprises, Vs Income Tax Officer, 1858-59, Khari Baoli, Ward-29(1), Delhi-110006 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAAFR9069C Assessee by : Sh. B. L. Gupta, ITP Revenue by : Sh. Amrit Lal, Sr. DR Date of Hearing : 18.05.2017 Date of Pronouncement : 30.05.2017 ORDER This is an appeal by the assessee against the order dated 03.09.2014 of ld. CIT(A)-XXV, New Delhi. 2. Following grounds have been raised in this appeal: “On the facts and i…