Trib.) 8. Deputy Commissioner of Income-tax, Circle 8, Kolkata v. Arijit Mitra

16 Taxmann.com 66Reported decision2011#13567 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Judgments citing Trib.) 8. Deputy Commissioner of Income-tax, Circle 8, Kolkata v. Arijit Mitra

SHAHNAJ,NEAR BHERUDANJI WELL vs. INCOME TAX OFFICER, WARD-2, INCOME TAX OFFICE

In the result, the appeal of the assessee is allowed

ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D

Section 139Section 147Section 148Section 151Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND DR MITHA LAL MEENA, ACCOUNTANT MEMBER Smt. Shanaj Vs The ITO W/o Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) PAN NO. FPMPS 3570 D Assessee By Shri Aman Saxena Advocate Shri Karni Dan, Addl. CIT-DR Revenue By Date of hearing 05/10/2024 Date of 01/01/2025 Pronouncement O R D E R PER: DR S. SEETHALAKSHMI , JM This appeal filed by the assessee is directed against order of the ld. CIT(A) dated 23-08-2024, National Faceless App…

DCIT, NEW DELHI vs. M/S. KUSHAL INFRAPROJECT INDUSTRIES INDIA LTD., NEW DELHI

ITA 5460/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Dec 2019AY 2011-12

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

KAUSHAL INFRAPROJECT INDUSTRIES INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 5348/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Dec 2019AY 2011-12

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

KAUSHAL INFRAPROJECT INDUSTRIES INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 4136/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

DCIT, NEW DELHI vs. M/S. KUSHAL INFRAPROJECT INDUSTRIES INDIA LTD., NEW DELHI

ITA 2802/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

CHUDABHAI LAXMNABHAI DESAI,,MEHSANA vs. THE ITO, WARD -6(2),, AHMEDABAD

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

ITA 2867/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad27 Jun 2019AY 2009-10
For Appellant: NoneFor Respondent: Shri Keyur Patel, Sr. D.R
Section 142(1)Section 143(3)Section 144Section 148Section 2(14)(iii)

…3 Taxmann.com 341 (Kar. HC) CIT vs. Khoobsurat Resorts Pvt. Ltd. - ITA No.776 of 2011 dt.05.11.2012 (Delhi HC) Smt. (Dr.) Tripathi Vs. Dy.CIT- 34 Taxmann.com 286 (ITAT, Jaipur) Satya Dev Sharma Vs. ITO -46 Taxmann.com 149 (ITAT, Jaipur) DCIT Vs. Arjit Mitra - 16 Taxmann.com 66 (ITAT, Kolkata) In view of above, it is decided to give the benefit to the appellant provided the land is factually not falling within 8 Kmtrs. from the outer limit of AMC as per CBDT Notification dated 06.01.1994. The appellant has submitted the google map which is about the distance of the impugned land from Ahmedabad and not from the out…

SHRADDHA BAGLA,MUMBAI vs. ITO 13(1)(1), MUMBAI

ITA 2879/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Jul 2018AY 2011-12

Bench: Shri G. Manjunatha, Am & Shri Ravish Sood, Jm Mrs. Shraddha Bagla Ito-13(1)(1) 12, 7/11, Chunawala Bldg, Mumbai बिधम/ Kosla Street Vs. Mumbai-400003

For Appellant: Shri. Bhupendra Shah, A.RFor Respondent: Shri. Rajat Mittal, D.R
Section 143(2)Section 143(3)Section 2(14)(iii)Section 24Section 271(1)Section 45

…P a g e | 1 ITA No. 2879/Mum/2016 A.Y.2011-12 Mrs. Shraddha Bagla Vs. ITO-13(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI G. MANJUNATHA, AM AND SHRI RAVISH SOOD, JM Mrs. Shraddha Bagla ITO-13(1)(1) 12, 7/11, Chunawala Bldg, Mumbai बिधम/ Kosla Street Vs. Mumbai-400003 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AACPB5554C (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri. Bhupendra Shah, A.R प्रत्मथी की ओय से/Respondent by : Shri. Rajat Mittal, D.R सुनवाई की तायीख / : 09.07.2018 Date of Hearing घोषणा की तायीख / : 13.07.2018 Date of Pronouncemen…

Trib.) 8. Deputy Commissioner of Income-tax, Circle 8, Kolkata v. Arijit Mitra (16 Taxmann.com 66) — Cited in 7 Judgments | BharatTax