T.Kishan, Secunderabad v. ACIT, Central Circle-1, Hyd

23 Taxmann.com 383Reported decision2012#5565 most cited
21

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(1)Section 80P(2)(d)Section 154Section 80PSection 80P(2)(a)(i)Section 80P(2)(c)Section 80P(4)Section 10AA

Issues it is cited on

section 80p(2)(c)delay in filing appealsection 80p(4)section 249(3)principal commissioner of income-taxcommissioner (appeals)section 80p(2)(d)section 80p(2)(a)(i)section 249section 40(a)condonation of delaysection 154

Judgments citing T.Kishan, Secunderabad v. ACIT, Central Circle-1, Hyd

SOLEONE TRADELINKS PRIVATE LIMITED,AHMEDABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(1)(1), AHMEDABAD, CIRCLE 4(1)(1), AHMEDABAD

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

ITA 603/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad28 Jul 2025AY 2018-19

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Smt. Malarkodi R., Sr. DR
Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.603/Ahd/2025 (Assessment Year: 2018-19) Soleone Tradelinks Pvt. Ltd., Vs. Deputy Commissioner of 114, Anandmilan Complex, Opp. Income Tax, Jain Derasar, Navrangpura, Circle-4(1)(1), Ahmedabad-380009 Ahmedabad [PAN No.AAPCS5586D] (Appellant) .. (Respondent) Appellant by : None Respondent by: Smt. Malarkodi R., Sr. DR Date of Hearing 07.07.2025 28.07.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed b…

RUNI IMPEX,SURAT vs. DCIT CIRCLE 3(2), SURAT

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 96/SRT/2025[2012-13]Status: DisposedITAT Surat18 Jul 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Satish Mody, ARFor Respondent: Shri Ravindra Sindhu, CIT DR
Section 10ASection 143(3)Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 96/Srt/2025& 221/SRT/2024 (Assessment Year: 2012-13) Runi Impex, Vs. Deputy Commissioner of 32, Madhav Kung Society, Income Tax, Dabholi Road, Surat-395004 Circle-3(2), Surat [PAN No.AAMFR2340A] (Appellant) .. (Respondent) Appellant by : Shri Satish Mody, AR Respondent by: Shri Ravindra Sindhu, CIT DR 16.07.2025 Date of Hearing Date of Pronouncement 18.07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER: These are appeals file…

RUNI IMPEX,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE - 3(2), SURAT

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 221/SRT/2024[2012-13]Status: DisposedITAT Surat18 Jul 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Satish Mody, ARFor Respondent: Shri Ravindra Sindhu, CIT DR
Section 10ASection 143(3)Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 96/Srt/2025& 221/SRT/2024 (Assessment Year: 2012-13) Runi Impex, Vs. Deputy Commissioner of 32, Madhav Kung Society, Income Tax, Dabholi Road, Surat-395004 Circle-3(2), Surat [PAN No.AAMFR2340A] (Appellant) .. (Respondent) Appellant by : Shri Satish Mody, AR Respondent by: Shri Ravindra Sindhu, CIT DR 16.07.2025 Date of Hearing Date of Pronouncement 18.07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER: These are appeals file…

MOGAR PARTAPORE VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.DCIT, NAVSARI CIRCLE , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 91/SRT/2025[2015-16]Status: DisposedITAT Surat15 Jul 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.ITO, WARD-3, NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 89/SRT/2025[2018-19]Status: DisposedITAT Surat15 Jul 2025AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHAKARI MANDLI LTD,NA vs. ARIVS.INCOME TAX OFFICER, WARD 3 , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 88/SRT/2025[2016-17]Status: DisposedITAT Surat15 Jul 2025AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD,NA vs. ARIVS.ITO, WARD 3 , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 87/SRT/2025[2015-16]Status: DisposedITAT Surat15 Jul 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

NAVAGAM VIBHAG SEVA SAHKARI MANDLI LTD.,NA vs. ARIVS.ITO, WARD 3 , NAVSARI

In the result, all the appeals filed by the assessee are hereby dismissed

ITA 86/SRT/2025[2012-13]Status: DisposedITAT Surat15 Jul 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sujesh C. Suratwala, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 143(1)Section 154Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)Section 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 86 to 89/SRT/2025 (Assessment Year: 2012-13, 2015-16, 2016-17 & 2018-19) Navagam Vibhag Seva Sahkari Vs. Income Tax Officer, Mandli Ltd., Ward-3, At & PO: Navagam, Navsari District-Navsari-396445 [PAN No.AAAAN3020A] (Appellant) .. (Respondent) I.T.A. No. 91/SRT/2025 (Assessment Year: 2015-16) Mogar Partapore Vibhag Seva Vs. Deputy Commissioner of Sahkari Mandli Ltd., Income Tax, At & PO: Mogar, Navsari Circle, District-Navsari-396445 N…

DIPIKA AQUA FARM,OLPAD vs. ADDL JCIT (A)-11, MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 948/SRT/2024[2013-14]Status: DisposedITAT Surat03 Apr 2025AY 2013-14

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Bhavesh Saraiya, A.RFor Respondent: Shri Mukesh Jain, Sr. DR
Section 143(1)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. No. 948/SRT/2024 (Assessment Year: 2013-14) Dipika Aqua Farm, Vs. ADDL/JCIT(A)-11, 1, Mor Popadi Street, Olpad, Mumbai Surat-394530, Gujarat [PAN No.AAIFD3855C] (Appellant) .. (Respondent) Appellant by : Shri Bhavesh Saraiya, A.R. Respondent by: Shri Mukesh Jain, Sr. DR Date of Hearing 25.03.2025 Date of Pronouncement 03.04.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee against the order passed by the…

CELESTIAL INFRASTRUCTURE PVT LTD,AMBALAMUGAL vs. DCIT, CORPORATE CIRCLE-1(1), ERNALUAM

In the result, appeal is "Dismissed"

ITA 160/COCH/2024[2009-2010]Status: DisposedITAT Cochin23 Oct 2024AY 2009-2010

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhcelestial Infrastructure (P) Ltd. Dcit, Corporate Circle - 1(1) Aiswarya Towers Cr Building, Is Press Road Hoc Junction, Ambalamugal Vs. Kochi 682018 Ernakulam 682302 [Pan: Aaccc6737F] (Appellant) (Respondent)

For Appellant: Shri Thomas Thomas, CAFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 143(1)Section 249Section 249(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member and Shri Amarjit Singh, Judicial Member Celestial Infrastructure (P) Ltd. DCIT, Corporate Circle - 1(1) Aiswarya Towers CR Building, IS Press Road HOC Junction, Ambalamugal vs. Kochi 682018 Ernakulam 682302 [PAN: AACCC6737F] (Appellant) (Respondent) Appellant by: Shri Thomas Thomas, CA Respondent by: Smt. V. Swarnalatha, Sr. D.R. Date of Hearing: 16.08.2024 Date of Pronouncement: 23.10.2024 O R D E R Per Bench This assessee’s appeal for A.Y. 2009-10 arises against the National Faceless Appeal Centre…

PURNIMA SHETTY,UNITED ARAB EMIRATES vs. INCOME-TAX OFFICER - 26(2)(4), MUMBAI, MUMBAI

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

ITA 3435/MUM/2024[2013-2014]Status: DisposedITAT Mumbai19 Sept 2024AY 2013-2014

Bench: Shri Om Prakash Kant & Shri Raj Kumr Chauhan

Section 144Section 147

…1 Purnima Shetty IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI RAJ KUMR CHAUHAN, JUDICIAL MEMBER I.T.A No.3435/Mum/2024 (Assessment Year : 2013-14) Purnima Shetty, United Arab Emirates vs Income-tax Officer-26(2)(4) 605, 6th Floor, Tower 1, Burj Room No.318, 3rd Floor, Kautilya Residences, Downtown, Dubai Bhavan, C-41 to C-43, G-Block United Arab Emirates BKC, Bandra (East), Mumbai-400 PAN : CJKPS4471G 051 Assessee Represented by ShriSanjay Muthe Department represented by Shri Suresh Gaikwad, (Sr.DR.) Date of hearing 14/08/2024 Date of Pr…

BALAJI PHOSPHATES LIMITED,INDORE vs. DCITACIT 1(1) INDORE, INDORE

In the result appeal of the assessee is allowed

ITA 209/IND/2024[2017-18]Status: DisposedITAT Indore29 Jul 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanibalaji Phosphates Limited, Dcitacit 1(1), 305, Utsav Avenue, Indore Vs. 12/5 Ushaganj, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aadcb5654R Assessee By Shri Subhash Jain, Ars Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 25.07.2024 Date Of Pronouncement 29.07.2024 O R D E R

Section 143(1)Section 143(1)(a)Section 154Section 234Section 40

…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 Balaji Phosphates Limited, DCITACIT 1(1), 305, Utsav Avenue, Indore Vs. 12/5 Ushaganj, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AADCB5654R Assessee by Shri Subhash Jain, ARs Revenue by Shri Ashish Porwal, Sr.DR Date of Hearing 25.07.2024 Date of Pronouncement 29.07.2024 O R D E R Per Vijay Pal Rao, JM: This appeal by the assesse is directed against the order dated 26.02.2024 of the Commissioner of Income Tax (Appeals…

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, KURNOOL vs. SREE RAYALASEEMA GALAXY PROJECTS PVT LTD , KURNOOL

In the result, the appeal of Revenue is allowed

ITA 1763/HYD/2018[2010-11]Status: DisposedITAT Hyderabad25 Jul 2024AY 2010-11

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleassessment Year: 2010-11 Sree Rayalaseema Galaxy Vs. The Income Tax Officer, Ward – 1, Projects Pvt. Limited, Kurnool. Flat No.40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Appellant) (Respondent) Assessment Year : 2010-11 The Assistant Commissioner Of Sree Rayalaseema Galaxy Income Tax, Circle – 1, Projects Pvt. Limited, Kurnool. 40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Cross Applicant) (Respondent/Assessee) Assessee By: Shri P. Murali Mohan Rao, C.A. Revenue By: Ms. Sheetal Sarin, Sr.Ar Date Of Hearing: 22.07.2024 Date Of Pronouncement: 25.07.2024

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms. Sheetal Sarin, Sr.AR
Section 10BSection 154Section 250

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2010-11 Sree Rayalaseema Galaxy Vs. The Income Tax Officer, Ward – 1, Projects Pvt. Limited, Kurnool. Flat No.40-304, Bhagyanagagar, Kurnool – 518004. PAN : AAECS1589H (Appellant) (Respondent) Assessment Year : 2010-11 The Assistant Commissioner of Sree Rayalaseema Galaxy Income Tax, Circle – 1, Projects Pvt. Limited, Kurnool. 40-304, Bhagyanagagar, Kurnool – 518004. PAN : AAECS1589H (Cross A…

SREE RAYALASEEMA GALAXY PROJECTS PVT LTD., KURNOOL,KURNOOL vs. ITO, WARD-1, KURNOOL, KURNOOL

In the result, the appeal of Revenue is allowed

ITA 615/HYD/2015[2010-11]Status: DisposedITAT Hyderabad25 Jul 2024AY 2010-11

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleassessment Year: 2010-11 Sree Rayalaseema Galaxy Vs. The Income Tax Officer, Ward – 1, Projects Pvt. Limited, Kurnool. Flat No.40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Appellant) (Respondent) Assessment Year : 2010-11 The Assistant Commissioner Of Sree Rayalaseema Galaxy Income Tax, Circle – 1, Projects Pvt. Limited, Kurnool. 40-304, Bhagyanagagar, Kurnool – 518004. Pan : Aaecs1589H (Cross Applicant) (Respondent/Assessee) Assessee By: Shri P. Murali Mohan Rao, C.A. Revenue By: Ms. Sheetal Sarin, Sr.Ar Date Of Hearing: 22.07.2024 Date Of Pronouncement: 25.07.2024

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Ms. Sheetal Sarin, Sr.AR
Section 10BSection 154Section 250

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2010-11 Sree Rayalaseema Galaxy Vs. The Income Tax Officer, Ward – 1, Projects Pvt. Limited, Kurnool. Flat No.40-304, Bhagyanagagar, Kurnool – 518004. PAN : AAECS1589H (Appellant) (Respondent) Assessment Year : 2010-11 The Assistant Commissioner of Sree Rayalaseema Galaxy Income Tax, Circle – 1, Projects Pvt. Limited, Kurnool. 40-304, Bhagyanagagar, Kurnool – 518004. PAN : AAECS1589H (Cross A…

SRD MANAGEMENT COMPANY,NEW DELHI vs. DCIT, CIRCLE-22(2), NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1237/DEL/2023[2012-13]Status: DisposedITAT Delhi07 Aug 2023AY 2012-13

Bench: Shri Kul Bharat & Dr. B.R.R.Kumar[Assessment Year : 2012-13] Srd Management Company, Vs Dcit, 304, 3Rd Floor, 44 Deenar Circle-22(2), Bhawan, Nehru Place, New Delhi. New Delhi-110019. Pan-Aamcs3799K Appellant Respondent Appellant By Shri Bawa Kanwarjit Singh, Ca Respondent By Shri Om Parkash, Sr.Dr Date Of Hearing 01.08.2023 Date Of Pronouncement 07.08.2023

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & DR. B.R.R.KUMAR, ACCOUNTANT MEMBER [Assessment Year : 2012-13] SRD Management Company, vs DCIT, 304, 3rd Floor, 44 Deenar Circle-22(2), Bhawan, Nehru Place, New Delhi. New Delhi-110019. PAN-AAMCS3799K APPELLANT RESPONDENT Appellant by Shri Bawa Kanwarjit Singh, CA Respondent by Shri Om Parkash, Sr.DR Date of Hearing 01.08.2023 Date of Pronouncement 07.08.2023 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed against the order of Ld. CIT(A), National faceless Appeal Centre (“NF…

SHRI CHINTAN KANJIBHAI KATARIYA,ANJAR-KUTCH vs. THE ITO WARD-1, , GANDHIDHAM-KUTCH

In the result, appeal of the assessee is dismissed

ITA 54/RJT/2022[2013-14]Status: DisposedITAT Rajkot04 Aug 2023AY 2013-14

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Shri Sanjeev Ranjan, Sr. DR
Section 143(3)Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.54/Rjt/2022 (Assessment Year: 2013-14) Chetan Kanji Katariya, Vs. Income Tax Officer, Nr. Pinjora Peer, B/h. Referral Ward-1, Hospital, Anjar-Kutch-370110 Gandhidham [PAN No.ALNPK6008Q] (Appellant) .. (Respondent) Appellant by : None Respondent by: Shri Sanjeev Ranjan, Sr. DR Date of Hearing 25.07.2023 Date of Pronouncement 04.08.2023 O R D E R PER SIDDHARTHA NAUTIYAL, JM: This appeal has been filed by the assess…

SHELL GLOBAL SOLUTIONS INTERNATIONAL B.V,,AHMEDABAD vs. THE DCIT, INTL. TAXN.-1,, AHMEDABAD

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1392/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2010-11
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

SHELL GLOBAL SOLUTIONS INTERNATIONAL B.V,,AHMEDABAD vs. THE DCIT, INTL. TAXN.-1,, AHMEDABAD

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1391/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

SHELL GLOBAL SOLUTIONS INTERNATIONAL B.V,,AHMEDABAD vs. THE DCIT, INTL. TAXN.-1,, AHMEDABAD

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1390/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2008-09
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

SHELL GLOBAL SOLUTIONS INTERNATIONAL B.V,,AHMEDABAD vs. THE DCIT, INTL. TAXN.-1,, AHMEDABAD

The appeal of the assessee is allowed and CO filed by the Department is being dismissed for assessment year 2010-11

ITA 1389/AHD/2019[2007-08]Status: DisposedITAT Ahmedabad13 Oct 2022AY 2007-08
For Appellant: Shri S.N. Soparkar, Shri Parin ShahFor Respondent: None
Section 250Section 271Section 271(1)(c)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal A.Y. Appellant Respondent No. ITA/CO 1 ITA 2007-08 Shell Global Solutions DCIT, Intl. Taxn.- 1389/Ahd/2019 International B.V 1, A’bad 2 CO 2007-08 ACIT(IT), A’bad Shell Global 16/Ahd/2022 Solutions in ITA International B.V 1389/Ahd/2019 3 ITA 2008-09 Shell Global Solutions DCIT, Intl. Taxn.- 1390/Ahd/2019 International B.V 1, A’bad 4 CO 2008-09 ACIT(IT), A’bad Shell Global 17/Ahd/2022 Solutions in ITA International B.V 1390/Ahd/2019 5 ITA 2009-10 Shell Glo…

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