Universal & Subscription Agency (P.) Ltd. v. Jt. CIT

159 Taxmann 64Reported decision2007#19339 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2022.

Judgments citing Universal & Subscription Agency (P.) Ltd. v. Jt. CIT

Gmr Energy Limited, Bengaluru vs. Assistant Director Income Tax, CPC, Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 526/BANG/2022[2020-21]Status: DisposedITAT Bangalore02 Sept 2022AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Jagdish K. Jogi, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(1)Section 143(1)(a)

…ITA Nos.513 & 526/Bang/2022 M/s. GMR Energy Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.513 & 526/Bang/2022 Assessment Year: 2019-2020 & 2020-2021 M/s. GMR Energy Limited No.25/1, Skip House, Museum Road ADIT, CPC Vs. Bangalore 560 025. Bangalore PAN NO : AAACT8420A APPELLANT RESPONDENT Appellant by : Shri Jagdish K. Jogi, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 03.08.2022 Date of Pronouncement : 02.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

Gmr Energy Limited, Bengaluru vs. Assistant Director of Income Tax, CPC, Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 513/BANG/2022[2019-20]Status: DisposedITAT Bangalore02 Sept 2022AY 2019-20

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Jagdish K. Jogi, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(1)Section 143(1)(a)

…ITA Nos.513 & 526/Bang/2022 M/s. GMR Energy Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.513 & 526/Bang/2022 Assessment Year: 2019-2020 & 2020-2021 M/s. GMR Energy Limited No.25/1, Skip House, Museum Road ADIT, CPC Vs. Bangalore 560 025. Bangalore PAN NO : AAACT8420A APPELLANT RESPONDENT Appellant by : Shri Jagdish K. Jogi, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 03.08.2022 Date of Pronouncement : 02.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

The DCIT(Exemption), Bhopal vs. M/S. Indore Education and Service Society, Indore

In the result, the appeal filed by the revenue is

ITA 468/IND/2018[13-14]Status: DisposedITAT Indore19 Nov 2019

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2013-14 Dcit M/S. Indore Education & (Exemption) Service Society बनाम/ Bhopal 2Nd Floor, Income Tax Office Vs. Metro Walk Building E-5, Arera Colony Near Bittan Market Bhopal (Appellant) (Revenue ) P.A. No.Aaati3186K

Section 10Section 11Section 13(1)(c)Section 143(3)

…[ITA No.468/Ind/2018] [M/s. Indore Education and Service Society, Indore] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT M/s. Indore Education and (Exemption) Service Society बनाम/ Bhopal 2nd Floor, Income Tax Office Vs. Metro Walk Building E-5, Arera Colony Near Bittan Market Bhopal (Appellant) (Revenue ) P.A. No.AAATI3186K Appellant by Shri S.S. Mantri, D.R. Respondent by Shri C.S. Padlia, A.R. Date of Hearing: 17.10.2019 Date of Pronouncement: 19…

The DCIT(Exemption), Bhopal vs. M/S. Indore Education and Service Society, Indore

In the result, the appeal is allowed

ITA 63/IND/2017[2011-12]Status: DisposedITAT Indore15 Mar 2019AY 2011-12

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13

Section 10Section 11Section 143(3)Section 20

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 DCIT(Exemption), Indore Education and Bhopal Service Society, बनाम/ 04, Sita Building, Y.N. Road, Vs. Indore (Revenue) (Respondent) P.A. No.AAATI3186K Appellant by Shri V.J. Boricha, Sr. DR Respondent by Shri Sudheer Padliya, CA Date of Hearing: 07.03.2019 Date of Pronouncement: 15.03.2019 आदेश / O R D E R PER KUL BHARAT, J.M: This is an appeal filed by the Revenue against the order of Commissioner of In…

Universal & Subscription Agency (P.) Ltd. v. Jt. CIT (159 Taxmann 64) — Cited in 4 Judgments | BharatTax