Vijayashanthi Builders Ltd. v. JCIT

69 Taxmann.com 31Reported decision2016#25490 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Judgments citing Vijayashanthi Builders Ltd. v. JCIT

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Transworld Garnet India Pvt Ltd., Chennai

ITA 1877/CHNY/2025[2016-17]Status: DisposedITAT Chennai23 Oct 2025AY 2016-17

For Appellant: Shri. R.Venkata Raman, C.AFor Respondent: Shri. Shiva Srinivas, C.I.T

Section 132Section 132(4)Section 142(1)Section 143(2)Section 153ASection 40A(3)

…आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI श्री जॉर्ज जॉर्ज के, उपाध्यक्ष एवं श्री एस.आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1872, 1873, 1875, 1877 & 1878/Chny/2025 निर्धारण वर्ष / Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 ACIT, Central Circle -2, Madurai. vs. Transworld Garnet India Pvt. Ltd., 500, Pantheaon Road, Egmore S.O., Chennai - 600 008. [PAN: AAACT-3408-N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appel…

Hba Studio Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

Appeal is allowed

ITA 4015/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Mar 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmam/S. Hba Studio Pvt. Ltd. Vs. Dcit, L-41, Connaught Circus, Circle-11(1), New Delhi-110001 New Delhi Pan – Aabch8171R (Appellant) (Respondent)

Section 143(3)Section 250(6)Section 28Section 37(1)

…1 ITA No. 4015/Del./2018 M/s. HBA Studio Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) (Through Video Conferencing) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER M/s. HBA Studio Pvt. Ltd. Vs. DCIT, L-41, Connaught Circus, Circle-11(1), New Delhi-110001 New Delhi PAN – AABCH8171R (APPELLANT) (RESPONDENT) Assessee by Shri Tapas Misra, Adv. Revenue by Shri Brij Mohan Singh, Sr. DR Date of hearing: 03.03.2022 Date of Pronouncement: 15.03.2022 ORDER PER ANUBHAV SHARMA, JM: The assessee has preferred this appeal against the order u/s 2…

Income Tax Officer, Ward-2-2, Jaipur vs. M/S Sukh Sagar Enclave, Jaipur

In the result, appeal of the revenue is dismissed

ITA 1116/JPR/2018[2014-15]Status: DisposedITAT Jaipur11 Jan 2019AY 2014-15

For Appellant: Shri P.C. Parwal (C.A)For Respondent: Shri Varinder Mehta (CIT-DR) fu/kZkfjrh dh vksj ls@

Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1116/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke I.T.O. M/s Sukh Sagar Enclave, Vs. Ward-2(2), 38, Shiv Path, Suraj Nagar West, Jaipur. Civil Lines, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACAS 8980 Q vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta (CIT-DR) fu/kZkfjrh dh vksj ls@ Assessee b…