Suresh Kumar G. Hundia v. ACIT

53 Taxmann.com 29High Court2015#25217 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2018 to 2020.

Judgments citing Suresh Kumar G. Hundia v. ACIT

Indrani Patnaik, Rourkela vs. DCIT, Rorukela Circle, Rourkela

In the result, appeals of the revenue for assessment years 2012-13 &

ITA 393/CTK/2017[2012-13]Status: DisposedITAT Cuttack25 Aug 2020AY 2012-13

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahu

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri M.K.Gautam,, CIT DR

…specifically denied to have engaged by the assessee any middle persons for buying the iron ore, then how can it possible that commissions have been paid to them. Ld CIT DR relied upon the following judicial pronouncements: i) Suresh Kumar G. Hundia vs ACIT, 53 Taxmann.com 29 (Bom) ii) Schneider Electric India Ltd vs CIT, 171 Taxman 177 (Delhi) iii) Printer House Pvt Ltd vs DCIT(2017) 86 Taxmann.com 45 (Delhi Trib) 12. Replying to above, ld A.R. supported the order of the ld CIT(A) and also relied on the decision of this Bench in the case of the assessee for assessment year 2010-11 order dated 31.8.2017 and a…

ACIT, Rorukela Circle, Rourkela vs. Indrani Patnaik, Rourkela

In the result, appeals of the revenue for assessment years 2012-13 &

ITA 389/CTK/2017[2012-13]Status: DisposedITAT Cuttack25 Aug 2020AY 2012-13

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahu

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri M.K.Gautam,, CIT DR

…specifically denied to have engaged by the assessee any middle persons for buying the iron ore, then how can it possible that commissions have been paid to them. Ld CIT DR relied upon the following judicial pronouncements: i) Suresh Kumar G. Hundia vs ACIT, 53 Taxmann.com 29 (Bom) ii) Schneider Electric India Ltd vs CIT, 171 Taxman 177 (Delhi) iii) Printer House Pvt Ltd vs DCIT(2017) 86 Taxmann.com 45 (Delhi Trib) 12. Replying to above, ld A.R. supported the order of the ld CIT(A) and also relied on the decision of this Bench in the case of the assessee for assessment year 2010-11 order dated 31.8.2017 and a…

Air Cargo Connections India Pvt. Ltd., Chennai vs. ACIT Corporate Range 1, Chennai

In the result, the appeal filed by the assessee is dismissed

ITA 2421/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Dec 2018AY 2015-16

Bench: Shri George Mathan & Shri Inturi Rama Rao

Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2421/Chny/2018 "नधा"रण वष" /Assessment Year: 2015-16 Vs. M/s.Air Cargo Connections India- The Asst. Commissioner of- Pvt. Ltd., Income Tax, Old No.6, New No.5, Neema Corporate Range-I, Building, Thirumalai Pillai Road, Chennai-600 034. T.Nagar, Chennai-600 017. [PAN: AABCA 8592 R] (अपीलाथ)/Appellant) (*+यथ)/Respondent) : Mr.M.Karunakaran, Ad…

Suresh Kumar G. Hundia v. ACIT (53 Taxmann.com 29) — Cited in 3 Judgments | BharatTax