Travancore Diagnostic (P) Ltd. v. ACIT

34 Taxmann.com 211Income Tax Appellate Tribunal2013#24571 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2015 to 2019.

Judgments citing Travancore Diagnostic (P) Ltd. v. ACIT

Flovel Energy Pvt Ltd, New Delhi vs. ACIT Circle-9(1), New Delhi

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

ITA 6485/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Nov 2019AY 2011-12

For Appellant: Shri Dr. Rakesh Gupta, AdvocateFor Respondent: Ms Ratchi Bimal, Sr. DR

Section 133ASection 142(1)Section 143(2)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2011-12 Flovel Energy Pvt. Ltd., Vs ACIT, C/o RRA TAXINDIA, Circle-9(1), D-28, South Extn. Part-I, New Delhi. New Delhi. PAN: AABCF0582E (Appellant) (Respondent) Assessee by : Shri Dr. Rakesh Gupta, Advocate Shri Kailash Mittal, Advocate Shri Priyansh Jain, CA & Shri Deepesh Garg, Advocate Revenue by : Ms Ratchi Bimal, Sr. DR Date of Hearing : 11.11.2019 Date of Pronouncement : 29.11.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assess…

The Dy. CIT Central Circle-1(2), Ahmedabad vs. M/S. Mangalalaxmi Industries Pvt. Ltd., Ahmedabad

In the result, Department’s appeal is dismissed and Cross Objections filed by the assessee are dismissed as infructuous

ITA 1558/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad20 Jun 2019AY 2010-11

Bench: Shri A.D. Jain & Waseem Ahmedassessment Year: 2010-11

For Appellant: Shri B.P. Shrivastava, Sr. D.RFor Respondent: Shri Sakar Sharma, A.R

Section 143(2)Section 143(3)Section 147Section 148Section 234BSection 68

…ITA No.1558/Ahd/2017 & C.O. No.34/Ahd/2018 AY: 2010-11 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI A.D. JAIN, VICE PRESIDENT AND WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year: 2010-11 & C.O. No.34/Ahd/2018 (In ITA No.1558/Ahd/2017) Assessment Year: 2010-11 Dy. Commissioner of Income Tax, vs. M/s. Mangalalaxmi Industries Central Circle – 1(2), Ahmedabad. Pvt. Ltd., 7/2, Second Floor, Abhishree Corporation, Iskon Ambli Road, Ahmedabad. [PAN – AAFCM 9596 B] (Appellant) (Respondent/Cross Objector) Appellant by : Shri B.P. Shrivastava, Sr. D.R. Respondent by : S…

Sh. Satish Kumar, Ghaziabad vs. ITO, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 1446/DEL/2014[2003-04]Status: DisposedITAT Delhi30 Sept 2015AY 2003-04

Bench: Sh. N. K. Saini, Am Ita No. 1446/Del/2014 : Asstt. Year : 2003-04 Satish Kumar, Vs Ito, Ward-2(3), Akhilesh Kumar, Advocate, Ghaziabad Chamber No. 206-207, Ansal “Satyam”, Rdc Raj Nagar, Ghaziabad (Appellant) (Respondent) Pan No. Afxpk3855P Assessee By : Sh. Akhilesh Kumar, Adv. Revenue By : Sh. Bhim Singh, Sr. Dr Date Of Hearing : 09.07.2015 Date Of Pronouncement : 30.09.2015 Order This Is An Appeal By The Assessee Against The Order Dated 29.10.2013 Of Ld. Cit(A), Muzaffarnagar.

For Appellant: Sh. Akhilesh Kumar, AdvFor Respondent: Sh. Bhim Singh, Sr. DR

Section 142(1)Section 143(2)Section 144Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-1’, NEW DELHI Before Sh. N. K. Saini, AM ITA No. 1446/Del/2014 : Asstt. Year : 2003-04 Satish Kumar, Vs ITO, Ward-2(3), Akhilesh Kumar, Advocate, Ghaziabad Chamber No. 206-207, Ansal “Satyam”, RDC Raj Nagar, Ghaziabad (APPELLANT) (RESPONDENT) PAN No. AFXPK3855P Assessee by : Sh. Akhilesh Kumar, Adv. Revenue by : Sh. Bhim Singh, Sr. DR Date of Hearing : 09.07.2015 Date of Pronouncement : 30.09.2015 ORDER This is an appeal by the assessee against the order dated 29.10.2013 of ld. CIT(A), Muzaffarnagar. 2. Following grounds have been raised in this appeal: “…