Unitech Ltd. v. Addl. CIT

74 Taxmann 121Reported decision#12944 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2018 to 2022.

Judgments citing Unitech Ltd. v. Addl. CIT

Sh. S.L. Arora, Mohali vs. DCIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 275/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Sh. Rajiv Kumar, Mohali vs. DCIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 274/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

DCIT, Chandigarh vs. Sh. S.L. Arora, Mohali

In the result, the appeals of the assessee bearing

ITA 1421/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Sh.Sohan Lal Arora, Mohali vs. ACIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 1326/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Sh. Rajiv Kumar, Mohali vs. ACIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 1325/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

M/S Sunder Mal Sat Pal, Mukatsar vs. DCIT, Ludhiana

The appeals of the assessee are allowed

ITA 157/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh15 Jun 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Shri. Ashwani KumarFor Respondent: Shri Manu Malik
Section 142Section 143(3)Section 153CSection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos. 154 to 157/Chd/2013 (Assessment Years: 2005-06 to 2008-09) Sh. Sunder Mal Sat Pal Vs. The DCIT Shop No. 2, New Grain Market Central Circle-III Mukatsar Ludhiana PAN: AAJFS3902J (Appellant) (Respondent) Assessee by : Shri. Ashwani Kumar Department by : Shri Manu Malik Date of hearing : 04/06/2018 Date of Pronouncement : 15/06/2018 O R D E R PER DR.B.R.R.KUMAR, A.M. : All the above appeals have been filed by Assessee against the order of the Ld. CIT(A)…

M/S Sunder Mal Sat Pal, Mukatsar vs. DCIT, Ludhiana

The appeals of the assessee are allowed

ITA 156/CHANDI/2013[2007-08]Status: DisposedITAT Chandigarh15 Jun 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Shri. Ashwani KumarFor Respondent: Shri Manu Malik
Section 142Section 143(3)Section 153CSection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos. 154 to 157/Chd/2013 (Assessment Years: 2005-06 to 2008-09) Sh. Sunder Mal Sat Pal Vs. The DCIT Shop No. 2, New Grain Market Central Circle-III Mukatsar Ludhiana PAN: AAJFS3902J (Appellant) (Respondent) Assessee by : Shri. Ashwani Kumar Department by : Shri Manu Malik Date of hearing : 04/06/2018 Date of Pronouncement : 15/06/2018 O R D E R PER DR.B.R.R.KUMAR, A.M. : All the above appeals have been filed by Assessee against the order of the Ld. CIT(A)…

M/S Sunder Mal Sat Pal, Mukatsar vs. DCIT, Ludhiana

The appeals of the assessee are allowed

ITA 155/CHANDI/2013[2006-07]Status: DisposedITAT Chandigarh15 Jun 2018AY 2006-07

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumar

For Appellant: Shri. Ashwani KumarFor Respondent: Shri Manu Malik
Section 142Section 143(3)Section 153CSection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos. 154 to 157/Chd/2013 (Assessment Years: 2005-06 to 2008-09) Sh. Sunder Mal Sat Pal Vs. The DCIT Shop No. 2, New Grain Market Central Circle-III Mukatsar Ludhiana PAN: AAJFS3902J (Appellant) (Respondent) Assessee by : Shri. Ashwani Kumar Department by : Shri Manu Malik Date of hearing : 04/06/2018 Date of Pronouncement : 15/06/2018 O R D E R PER DR.B.R.R.KUMAR, A.M. : All the above appeals have been filed by Assessee against the order of the Ld. CIT(A)…

Unitech Ltd. v. Addl. CIT (74 Taxmann 121) — Cited in 8 Judgments | BharatTax