Vijay Siddhraj Bashte v. Addl. CIT

49 Taxmann.com 334Income Tax Appellate Tribunal2014#25119 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2016 to 2024.

Judgments citing Vijay Siddhraj Bashte v. Addl. CIT

ITO Ward-1(1) Nagpur, Nagpur vs. Ashwami Sales and Marketing Pvt.Ltd, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 294/NAG/2023[2013-14]Status: DisposedITAT Nagpur21 Aug 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Hitesh P. ShahFor Respondent: Shri Kailash C. Kanojiya

Section 143(1)Section 194(7)Section 194CSection 194C(6)Section 194C(7)Section 40Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.294/Nag./2023 (Assessment Year : 2013–14) Income Tax Officer ……………. Appellant Ward–1(1), Nagpur v/s Ashwami Sales and Marketing Pvt. Ltd. ……………. Respondent Seminary Hills, BSNL Building Nagpur 440 006 PAN – AAECA1163H Assessee by : Shri Hitesh P. Shah Revenue by : Shri Kailash C. Kanojiya Date of Hearing – 12/08/2024 Date of Order – 21/08/2024 O R D E R PER K.M. ROY, A.M. The present appeal has been filed by the Revenue challenging the impugned order dated 22/06/202…

Soma Rani Ghosh, Kolkata vs. DCIT, Cir-49, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1420/KOL/2015[2012-2013]Status: DisposedITAT Kolkata09 Sept 2016AY 2012-2013

Bench: Shri Waseem Ahmed & Shri K. Narasimha Chary

Section 194CSection 194C(6)Section 194C(7)Section 40

…I.T.A. No. 1420/KOL./2015 Assessment year: 2012-2013 Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri K. Narasimha Chary, Judicial Member I.T.A. No. 1420 /KOL/ 2015 Assessment Year: 2012-2013 Soma Rani Ghosh,....................................................................Appellant 274, Canal Street, Sreebhumi, Lake Town, Kolkata-700 048 [PAN: AFMPG 0109 B] -Vs.- Deputy Commissioner of Income Tax,......................................Respondent Circle-49, Kolkata, Uttarapan Building, Maniktala Civic Centre, Kolkata-700 054…

Supriya Silk Industries, Mumbai vs. ITO 18(3)(4), Mumbai

Appeal of the assessee is allowed for statistical purposes

ITA 317/MUM/2016[2012-13]Status: DisposedITAT Mumbai10 Mar 2016AY 2012-13

Bench: Shri Joginder Singh, Assessment Year: 2012-13 M/S Supriya Silk Industries, Ito-18(3)-4, 23/25, 2Nd Floor, Mumbai बनाम/ Champa Galli, Vs. Mumbai-400002 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aaafs8864Q

Section 194CSection 194C(6)Section 194C(7)Section 40

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2012-13 M/s Supriya Silk Industries, ITO-18(3)-4, 23/25, 2nd Floor, Mumbai बनाम/ Champa Galli, Vs. Mumbai-400002 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAAFS8864Q Shri Bhupendra Shah "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri Vishwas Jadhav-DR सुनवाई क" तार"ख / Date of Hearing 08/03/2016 10/03/2016 आदेश क" तार"ख /Date of Order: आदेश / O R D E R The assessee is aggrieved by the…