Thakorbhai Maganbhai Patel v. Income Tax Officer

393 ITR 612High Court2017#24798 most cited
3

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

Judgments citing Thakorbhai Maganbhai Patel v. Income Tax Officer

Astron Polymers Pvt. Ltd., Faridabad vs. DCIT, Faridabad

In the result, appeal of the assessee is allowed

ITA 3426/DEL/2015[2009-10]Status: DisposedITAT Delhi10 Dec 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.Narasimha Charyassessment Year: 2009-10 Vs M/S Astron Polymers P.Ltd., Dy. Commissioner Of Income- Plot No.3, Site No.2, Tax, Circle-1, Faridabad. Lajwanti Chemical Complex, 14/3, Mathura Road, Faridabad. Pan: Aacca4260B ( Appellant) (Respondent)

Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2009-10 vs M/s Astron Polymers P.Ltd., Dy. Commissioner of Income- Plot No.3, Site No.2, tax, Circle-1, Faridabad. Lajwanti Chemical Complex, 14/3, Mathura Road, Faridabad. PAN: AACCA4260B ( Appellant) (Respondent) Assessee by Shri Alok Kumar Gupta, CA Revenue by Shri Surender Pal, Sr. DR Date of Hearing 28.11.2018 Date of Pronouncement 10.12.2018 ORDER PER K. NARASIMHA CHARY, JM Challenging the order dated 30.3.2015 inAppeal No.35/2014-15,…

Gagandeep Maan, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal filed by the assessee is partly allowed and the appeal by the Revenue is dismissed

ITA 656/PUN/2017[2009-10]Status: DisposedITAT Pune23 May 2018AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri V.L. JainFor Respondent: Smt. Nirupama Kotru
Section 143(3)Section 148

…chases. To support her submissions the ld. DR placed reliance on the following decisions : i. Principal Commissioner of Income Tax Vs. paramount Communication (P.) Ltd., 392 ITR 444 (Delhi); A.Y. 2009-10 ii. Thakorbhai Maganbhai Patel Vs. Income Tax Officer, 393 ITR 612 (Gujarat); iii. Pushpak Bullion (P.) Ltd. Vs. Deputy Commissioner of Income Tax, 85 taxmann.com 84 (Gujarat); iv. Raymond Woollen Mills Ltd. Vs. Income Tax Officer, 236 ITR 34 (SC). 6.1 The ld. DR further submitted that the Assessing Officer has followed the course of action as indicated in GKN Driveshafts (India) Ltd. Vs. Income Tax Officer rep…

Income-Tax Officer, Pune vs. Shri Gagandeep Amarpal Maan, Pune

In the result, the appeal filed by the assessee is partly allowed and the appeal by the Revenue is dismissed

ITA 1078/PUN/2017[2009-10]Status: DisposedITAT Pune23 May 2018AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri V.L. JainFor Respondent: Smt. Nirupama Kotru
Section 143(3)Section 148

…chases. To support her submissions the ld. DR placed reliance on the following decisions : i. Principal Commissioner of Income Tax Vs. paramount Communication (P.) Ltd., 392 ITR 444 (Delhi); A.Y. 2009-10 ii. Thakorbhai Maganbhai Patel Vs. Income Tax Officer, 393 ITR 612 (Gujarat); iii. Pushpak Bullion (P.) Ltd. Vs. Deputy Commissioner of Income Tax, 85 taxmann.com 84 (Gujarat); iv. Raymond Woollen Mills Ltd. Vs. Income Tax Officer, 236 ITR 34 (SC). 6.1 The ld. DR further submitted that the Assessing Officer has followed the course of action as indicated in GKN Driveshafts (India) Ltd. Vs. Income Tax Officer rep…

Thakorbhai Maganbhai Patel v. Income Tax Officer (393 ITR 612) — Cited in 3 Judgments | BharatTax