Veer Sales Corporation Vs ACIT 50 TTJ 130 (Ahd.) (v) Shreenath Builders v. DCIT

16 Taxmann.com 138High Court2011#15000 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2024.

Sections most often in play

Section 143(3)Section 250Section 269SSSection 271DSection 273B

Issues it is cited on

penalty under section 271dsection 269ssection 269sssection 271dsection 269section 26section 271section 27section 25section 143companysection 14

Judgments citing Veer Sales Corporation Vs ACIT 50 TTJ 130 (Ahd.) (v) Shreenath Builders v. DCIT

M/S. Svt Wholesale Private Limited, Bangalore vs. Joint Commissioner of Income Tax, Range 6(1), Bangalore

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

ITA 1030/BANG/2023[2015-16]Status: DisposedITAT Bangalore25 Jan 2024AY 2015-16

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2015-16 M/S. Svt Wholesale Pvt. Ltd., Vs. Jcit, 141, 4Th Floor, Svt Tower, 1St Cross, Range – 6(1), Main Magadi Road, Bengaluru. Bengaluru – 560 023. Pan : Aaucs 4530 J Appellant Respondent Assessee By : Shri. Kaushik M, Advocate Revenue By : Shri. V. Parithivel, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 24.01.2024 Date Of Pronouncement : 25.01.2024

For Appellant: Shri. Kaushik M, AdvocateFor Respondent: Shri. V. Parithivel, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 250Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. SVT Wholesale Pvt. Ltd., Vs. JCIT, 141, 4th Floor, SVT Tower, 1st Cross, Range – 6(1), Main Magadi Road, Bengaluru. Bengaluru – 560 023. PAN : AAUCS 4530 J APPELLANT RESPONDENT Assessee by : Shri. Kaushik M, Advocate Revenue by : Shri. V. Parithivel, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 24.01.2024 Date of Pronouncement : 25.01.2024 O R D E R Per George George K, Vice President: This appeal at the instance of the assessee is d…

Pravinaben Pravinbhai Patel, Surat vs. Add. Commissioner of Income Tax, Range 1(3), Surat

In the result, ground of appeal raised by the assessee is allowed

ITA 302/SRT/2022[2015-16]Status: HeardITAT Surat03 Jan 2023AY 2015-16

Bench: Shri Pawan Singh(Virtual Hearing) Shri Pravinbhai Keshavbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. Pan No. Adgpp 4549 L Appellant/ Assessee Respondent/ Revenue Smt. Pravinaben Pravinbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. Pan No. Cdopp 3300 D Appellant/ Assessee Respondent/ Revenue

Section 143(3)Section 254(1)Section 269SSection 271(1)(c)Section 271DSection 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Shri Pravinbhai Keshavbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. PAN No. ADGPP 4549 L Appellant/ assessee Respondent/ revenue Smt. Pravinaben Pravinbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. PAN No. CDOPP 3300 D Appellant/ assessee Respondent/ revenue Appellant represented by Shri Bharat Jhaveri, AR Respondent represented by Shri V…

Pravinbhai Keshavbhai Patel, Surat vs. Addl. Commissioner of Income Tax, Range 1(3), Surat

In the result, ground of appeal raised by the assessee is allowed

ITA 301/SRT/2022[2015-16]Status: HeardITAT Surat03 Jan 2023AY 2015-16

Bench: Shri Pawan Singh(Virtual Hearing) Shri Pravinbhai Keshavbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. Pan No. Adgpp 4549 L Appellant/ Assessee Respondent/ Revenue Smt. Pravinaben Pravinbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. Pan No. Cdopp 3300 D Appellant/ Assessee Respondent/ Revenue

Section 143(3)Section 254(1)Section 269SSection 271(1)(c)Section 271DSection 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Shri Pravinbhai Keshavbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. PAN No. ADGPP 4549 L Appellant/ assessee Respondent/ revenue Smt. Pravinaben Pravinbhai Patel, Addl.C.I.T.,Range-1(3), A/2, Golden Park Society, Surat Vs. Opp. Prime Arcade, Aanand Mahal Road, Adajan, Surat. PAN No. CDOPP 3300 D Appellant/ assessee Respondent/ revenue Appellant represented by Shri Bharat Jhaveri, AR Respondent represented by Shri V…

Suparshwa Constructions, Mumbai vs. Addl CIT RG 6, Mumbai

In the result, additional ground of appeal raised by assessee is allowed

ITA 3083/MUM/2014[2002-03]Status: DisposedITAT Mumbai30 Apr 2019AY 2002-03

Bench: Shri Pawan Singh & Shri N.K. Pradhan

For Respondent: Ms. Dinkle Haria (AR)
Section 143(3)Section 254(1)Section 269SSection 271Section 271DSection 271ESection 273BSection 279S

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA No. 3084/Mum/2014 (Assessment Year 2005-06) M/s Suparshwa Constructions, Addl.CIT, Central Range-6, Ground Floor, Veetrang 6th Floor, Aayakar Bhavan, Vs. Chambers, Cawasji Patel Street, M.K. Road, Fort, Mumbai-400001. Mumbai-400020. PAN: AACFS6283R Appellant Respondent : Ms. Dinkle Haria (AR) Appellant by Respondent by : Shri D.G. Pansari (DR) Date of Hearing : 26.04.2019 Date of Pronouncement : 30.04.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, J…

ITO, New Delhi vs. Smt. Kavita Behal, New Delhi

In the result, both the appeals of the Revenue stand dismissed

ITA 6529/DEL/2013[2009-10]Status: DisposedITAT Delhi16 Nov 2015AY 2009-10

Bench: Shri H.S. Sidhu

For Appellant: Sh. Sanjeev Saxena & Sh. Devinder KFor Respondent: Ms. Garima Jain, Sr. DR
Section 271DSection 271E

…ITA NOS. 6528 & 6529/Del/2013 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-2”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A. Nos. 6528 & 6529/DEL/2013 A.YR. : 2009-10 Smt. Kavita Behal, ITO, Ward-5(2), 49, Lajpat Nagar-III Room No. 234-B, CR Building, VS. Ring Road, IP Estate, New Delhi New Delhi (PANAAEPB271P) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) Department by : Ms. Garima Jain, Sr. DR Assessee by : Sh. Sanjeev Saxena & Sh. Devinder K. Jain, Cas Date of Hearing : Date of Hearing : 05 Date of Hearing : Date of Hearing : 05 0…

ITO, New Delhi vs. Smt. Kavita Behal, New Delhi

In the result, both the appeals of the Revenue stand dismissed

ITA 6528/DEL/2013[2009-10]Status: DisposedITAT Delhi16 Nov 2015AY 2009-10

Bench: Shri H.S. Sidhu

For Appellant: Sh. Sanjeev Saxena & Sh. Devinder KFor Respondent: Ms. Garima Jain, Sr. DR
Section 271DSection 271E

…ITA NOS. 6528 & 6529/Del/2013 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-2”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A. Nos. 6528 & 6529/DEL/2013 A.YR. : 2009-10 Smt. Kavita Behal, ITO, Ward-5(2), 49, Lajpat Nagar-III Room No. 234-B, CR Building, VS. Ring Road, IP Estate, New Delhi New Delhi (PANAAEPB271P) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) Department by : Ms. Garima Jain, Sr. DR Assessee by : Sh. Sanjeev Saxena & Sh. Devinder K. Jain, Cas Date of Hearing : Date of Hearing : 05 Date of Hearing : Date of Hearing : 05 0…