Vasudev Fatandas Vaswani Vs. ITO (2018-TIOL-2305- HC-AHM-IT) 16. Thakorbhai Maganbhai Patel v. ITO

245 Taxmann 333Supreme Court of India2017#11355 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing Vasudev Fatandas Vaswani Vs. ITO (2018-TIOL-2305- HC-AHM-IT) 16. Thakorbhai Maganbhai Patel v. ITO

J.D. Sons Steel Pvt. Ltd., Faridabad vs. ACIT, Faridabad

In the result, the appeal of the assessee is allowed

ITA 1061/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Aug 2021AY 2009-10

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Rajesh Jain, CAFor Respondent: Shri Umesh Takiyar, Sr.D.R
Section 139Section 139(1)Section 143(1)Section 143(3)Section 147Section 148Section 148(1)Section 148(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1060 & 1061/DEL/2015 Assessment Year 2007-08 & 2009-10 J.D. Sons Steel Pvt. Ltd., v. ACIT, B-17, First Floor, Circle-II, Nehru Ground, NIT, Faridabad. Faridabad. TAN/PAN: AAACJ9814A (Appellant) (Respondent) Appellant by: Shri Rajesh Jain, CA Respondent by: Shri Umesh Takiyar, Sr.D.R. Date of hearing: 05 07 2021 Date of pronouncement: 31 08 2021 O R D E R PER, AMIT SHUKLA, J.M. The aforesaid appeals have been filed by the assessee against separate impugned ord…

Sunil Kanayalal Gambani, Mumbai vs. ACIT Cir 2, Kalyan

In the result, the appeal is allowed for statistical purposes

ITA 1179/MUM/2017[2007-08]Status: DisposedITAT Mumbai31 Jul 2019AY 2007-08

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2007-08

For Appellant: Mr. M. Subramanian, ARFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR
Section 132(4)Section 143(1)Section 143(3)Section 148Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2007-08 Sunil KanayalalGambani, ACIT, Circle-2, Kalyan, I.T. Office, 608, Powai Plaza, Mohan Plaza (2nd floor) Wayale Vs. Hiranandani Garden, Nagar, Kalyan (West)- 421301 Mumbai-400076. PAN No. AAZPG6798E Appellant Respondent Assessee by : Mr. M. Subramanian, AR Revenue by : Mr. Chaudhary Arun Kumar Singh, DR Date of Hearing : 29/07/2019 Date of pronouncement : 31/07/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The rel…

DCIT, New Delhi vs. M/S. Senorita Enterprises Pvt. Ltd., New Delhi

ITA 5388/DEL/2015[2007-08]Status: DisposedITAT Delhi26 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

For Appellant: Sh. Yogesh Jagia, AdvFor Respondent: Sh. Amit Katoch, Sr. DR
Section 131(1)Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 151(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 5388/DEL/2015 A.Y. : 2007-08 DCIT, CIRCLE 23(2), VS. SENORITA ENTERPRISES PVT. NEW DELHI LTD., ROOM NO. 248, C.R. V-6/1, FIRST FLOOR, BUILDING, GREEN PARK EXTEN., I.P. ESTATE, NEW DELHI – 110016 NEW DELHI – 11 0002 (PAN : AAJCS7373P) (ASSESSEE) (RESPONDENT) Revenue by : Sh. Amit Katoch, Sr. DR. Assessee by : Sh. Yogesh Jagia, Adv. ORDER PER H.S. SIDHU : JM The Revenue has filed this Appeal against the impugned Order dated 10.6.2015 of the Ld. CIT(A)-8, New…

Sgdc India P. Ltd., New Delhi vs. DCIT, Circle- 24(2), Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 405/DEL/2019[2011-12]Status: DisposedITAT Delhi28 Jun 2019AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri P.V. Gupta, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.403, 404 & 405/Del/2019 Assessment Years: 2009-10 to 2011-12 SGDC India Pvt. Ltd., Vs DCIT, (Formerly known as M/s Silverglades Circle-24(2), Gold Development Co. Pvt. Ltd.), Delhi. C-8/1-A, Vasant Vihar, New Delhi. PAN: AAJCS2432C (Appellant) (Respondent) Assessee by : Shri R.S. Singhvi, CA Revenue by : Shri P.V. Gupta, Sr. DR Date of Hearing : 22.04.2019 Date of Pronouncement : 28.06.2019 ORDER PER R.K. PANDA, AM: The above three appeals filed by the assess…

Sgdc India P. Ltd., New Delhi vs. DCIT, Circle- 24(2), Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 403/DEL/2019[2009-10]Status: DisposedITAT Delhi28 Jun 2019AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri P.V. Gupta, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.403, 404 & 405/Del/2019 Assessment Years: 2009-10 to 2011-12 SGDC India Pvt. Ltd., Vs DCIT, (Formerly known as M/s Silverglades Circle-24(2), Gold Development Co. Pvt. Ltd.), Delhi. C-8/1-A, Vasant Vihar, New Delhi. PAN: AAJCS2432C (Appellant) (Respondent) Assessee by : Shri R.S. Singhvi, CA Revenue by : Shri P.V. Gupta, Sr. DR Date of Hearing : 22.04.2019 Date of Pronouncement : 28.06.2019 ORDER PER R.K. PANDA, AM: The above three appeals filed by the assess…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2841/DEL/2015[2009-10]Status: DisposedITAT Delhi15 Mar 2019AY 2009-10

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 143(3)Section 153ASection 68

…ITA No. 2841 & 2840/D/2015 Assessment year 2009-10, 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-2840-41/Del/2015 (Assessment Year: 2008-09, 2009-10) Asian Colour Coated Ispat Vs. DCIT Cent. Circle II Ltd. Faridabad 403, Nirmal Tower, Barakhamba Road, New Delhi PAN : AAFCA1873K Appellant Respondent Assessee by: Sh. Ved Jain, Adv, Miss Umang Luthra, Adv. Ms. Surbhi Goyal, CA. Revenue by : Shri J.K.Mishra, CIT-DR Date of Hearing 08.01.2019 Date of Pronouncement 15.03.2019 ORDER PER SUD…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2840/DEL/2015[2008-09]Status: DisposedITAT Delhi15 Mar 2019AY 2008-09

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 143(3)Section 153ASection 68

…ITA No. 2841 & 2840/D/2015 Assessment year 2009-10, 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-2840-41/Del/2015 (Assessment Year: 2008-09, 2009-10) Asian Colour Coated Ispat Vs. DCIT Cent. Circle II Ltd. Faridabad 403, Nirmal Tower, Barakhamba Road, New Delhi PAN : AAFCA1873K Appellant Respondent Assessee by: Sh. Ved Jain, Adv, Miss Umang Luthra, Adv. Ms. Surbhi Goyal, CA. Revenue by : Shri J.K.Mishra, CIT-DR Date of Hearing 08.01.2019 Date of Pronouncement 15.03.2019 ORDER PER SUD…

Billo, Delhi vs. ITO, Ward- 1(2), Meerut

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

ITA 3817/DEL/2018[2010-11]Status: DisposedITAT Delhi12 Dec 2018AY 2010-11

Bench: Shri R.K. Pandaassessment Year: 2010-11 Smt.Billo, Vs. Ito, C/O Kapil Goel, Advocate, Ward-1(2), F-26/124, Sector-7, Meerut. Rohini. Pan: Bakpb9355A (Appellant) (Respondent) Assessee By : Shri Kapil Goel, Advocate Revenue By : Shri D.S. Rawat, Sr.Dr Date Of Hearing : 11.10.2018 Date Of Pronouncement : 12.12.2018 Order

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri D.S. Rawat, Sr.DR
Section 142(1)Section 144Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Smt.Billo, Vs. ITO, C/o Kapil Goel, Advocate, Ward-1(2), F-26/124, Sector-7, Meerut. Rohini. PAN: BAKPB9355A (Appellant) (Respondent) Assessee by : Shri Kapil Goel, Advocate Revenue by : Shri D.S. Rawat, Sr.DR Date of Hearing : 11.10.2018 Date of Pronouncement : 12.12.2018 ORDER This appeal by the assessee is directed against the order dated 19th March, 2018 of the CIT(A), Meerut, relating to Assessment Year 2010-11. 2. The facts of the case, in brief, are that the assessee is a…

Jagat Singh, Ghaziabad vs. ITO, Ward- 1(3), Ghaziabad

In the result, appeal of Assessee is allowed

ITA 2749/DEL/2018[2008-09]Status: DisposedITAT Delhi04 Sept 2018AY 2008-09

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Vijay Kumar Jiwani, Sr. D.R
Section 147Section 148Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C+SMC’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.2749/Del/2018 Assessment Year 2008-2009 Shri Jagat Singh, (v) Harola, Sector-5, Noida. The Income Tax Officer, PAN AJBPS0480L vs. Ward-1(3), Income Tax C/o.Sh. V.K. Sachdeva, Office, Ghaziabad. Advocate, R-12/23, Raj Nagar, Ghaziabad. U.P. Appellant Respondent Assessee by : Shri M.P. Rastogi, Advocate Revenue by : Shri Vijay Kumar Jiwani, Sr. D.R. Date of Hearing : 08.08.2018 Date of Pronouncement : 04.09.2018 ORDER PER BHAVNESH SAINI, JM This a…

Vasudev Fatandas Vaswani Vs. ITO (2018-TIOL-2305- HC-AHM-IT) 16. Thakorbhai Maganbhai Patel v. ITO (245 Taxmann 333) — Cited in 9 Judgments | BharatTax