Uplaksh Metal Industries v. CIT

33 Taxmann.com 64High Court2013#20536 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2022.

Judgments citing Uplaksh Metal Industries v. CIT

Shri Ankush Gokhroo, Jaipur vs. Income Tax Officer, Jaipur

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

ITA 387/JPR/2018[2014-15]Status: DisposedITAT Jaipur30 Jun 2022AY 2014-15

Bench: Or At The Time Of Hearing.” 2. The Assessee Is An Individual & Engaged In The Business Of Trading Of Diamond & Color Stones Through His Proprietorship Concern

For Appellant: Shri Piyush Chhajed, CAFor Respondent: Shri Saroj Kumar Dubey, CIT

Section 133(6)Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 387/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Shri Ankush Gokhroo The ITO, Vs. Prop. M/s Gokhroo Gems, Ward-1(5) J-89, Flat No. 402, Gurukurpa Apartment, Jaipur. Adrash Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGAPG 6075 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Piyus…

ITO, Ward-14(3), Kolkata vs. M/S Pansu Commercial Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1859/KOL/2017[2012-13]Status: DisposedITAT Kolkata08 May 2019AY 2012-13

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1859/Kol/2017 ("नधा"रणवष" / Assessment Year:2012-13)

For Appellant: Shri Robin Chowdhury, Addl. CIT Sr. DRFor Respondent: Shri Subash Agarwal, Advocate

Section 139(4)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1859/Kol/2017 ("नधा"रणवष" / Assessment Year:2012-13) ITO, Ward-14(3), Kolkata Vs. M/s Pansu Commercial Pvt. Ltd. The Principal Officer, M/s Pansu Commercial Pvt. Ltd., Sourav Ganguly, Avenue, P.O. Rajarhat, Gopalpur, Kolkata-700136. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAGCP 2034 C (Assessee) .. (Revenue) Assessee by : Shri Robin Chowdhury, Addl. CIT Sr. DR Respondent by : Shri Subash Agarwal, Advocate सुनवाईक"तार"ख/ Date of Hearing : 28/02/2019 घोषणाक"तार"ख/Date of Pronouncement : 08/05/2…

Subramanian Rajan, Chennai vs. ACIT Non Corporate Circle 6, Chennai

In the result appeal of the assessee is allowed

ITA 2418/CHNY/2017[2013-14]Status: DisposedITAT Chennai05 Mar 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A.Mohan Alankamonyआयकरअपीलसं./I.T.A.No.2418/Chny/2017 ("नधा"रणवष" / Assessment Year: 2013-14) Vs The Acit, Shri Subramanian Rajan, Non Corporate Circle 6, New No.26/1, Old No.22/1, Chennai. Deivasigamani Street, Royapettah, Chennai – 600 014. Pan: Acfpr4402A (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri K.G. Raghunath, Advocate अपीलाथ" क" ओर से /Appellant By ""यथ" की ओर से /Respondent By : Shri Ar.V. Sreenivasan, Jcit

For Respondent: Shri AR.V. Sreenivasan, JCIT

Section 143(1)Section 143(2)Section 143(3)Section 250(6)Section 68

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी एन एन एन.आर एन आर आर.एस आर एस एस. गणेशन एस गणेशन गणेशन,"याियक गणेशन "याियक "याियक सद"य "याियक सद"य सद"य एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" सद"य BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2418/CHNY/2017 ("नधा"रणवष" / Assessment Year: 2013-14) Vs The ACIT, Shri Subramanian Rajan, Non Corporate Circle 6, New No.26/1, Old No.22/1, Chennai. Deivasigamani Street, Royapettah, Chennai – 600 014. PAN: ACFPR4402A (अपीलाथ"/Appellant) (""यथ"/Respondent)…

Pr.Commissioner of Income Tax-9 vs. Vital Communication Ltd

ITA/911/2016HC Delhi25 Jul 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 143(3)Section 260ASection 68

…ITA 911/2016 Page 1 of 4 $~ 14 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 911/2016 PR. COMMISSIONER OF INCOME TAX-9 ..... Appellant Through: Mr. Rahul Chaudhary, Sr. Standing counsel with Mr. Sanjay Kumar, Advocate. versus VITAL COMMUNICATION LTD. ..... Respondent Through: Dr. Rakesh Gupta with Mr. Somil Agarwal, Ms. Monika Ghai, Mrs. Shyamalima Borah & Mr. Rohit K. Gupta, Advocates. CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 25.07.2017 1. The Revenue is in appeal under Section 260A against the order dated 15th June, 2016 passed by the Income Tax Appellate Tribunal (‘ITAT’) in ITA No.…