Vikram Bhatia v. ITO

47 Taxmann.com 365Reported decision2014#25087 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2018.

Judgments citing Vikram Bhatia v. ITO

M/S Modern Laborataries Pvt. Ltd., Indore vs. The DCIT 1(1), Indore

In the result, both the appeals of the Revenue and assessee are dismissed

ITA 4/IND/2017[2008-09]Status: DisposedITAT Indore04 Jul 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 135/Ind/2017 "नधा"रणवष" / Assessment Year:2008-09 Dy. Cit, Vs. M/S.Modern Laboratories 3(1), Pvt.Ltd., Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent

For Respondent: Shri Ram Prakash
Section 143(3)Section 271(1)(c)Section 68

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 135/Ind/2017 "नधा"रणवष" / Assessment Year:2008-09 Dy. CIT, vs. M/s.Modern Laboratories 3(1), Pvt.Ltd., Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent आ.अ.सं /.I.T.A. No. 04/Ind/2017 "नधा"रणवष" / Assessment Year:2008-09 M/s.Modern Laboratories vs. Dy. CIT, Pvt. Ltd., 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AACFM5920…

The DCIT-3(1), Indore vs. M/S. Modern Laboratories, Indore

In the result, both the appeals of the Revenue and assessee are dismissed

ITA 135/IND/2017[2008-09]Status: DisposedITAT Indore04 Jul 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 135/Ind/2017 "नधा"रणवष" / Assessment Year:2008-09 Dy. Cit, Vs. M/S.Modern Laboratories 3(1), Pvt.Ltd., Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent

For Respondent: Shri Ram Prakash
Section 143(3)Section 271(1)(c)Section 68

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 135/Ind/2017 "नधा"रणवष" / Assessment Year:2008-09 Dy. CIT, vs. M/s.Modern Laboratories 3(1), Pvt.Ltd., Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent आ.अ.सं /.I.T.A. No. 04/Ind/2017 "नधा"रणवष" / Assessment Year:2008-09 M/s.Modern Laboratories vs. Dy. CIT, Pvt. Ltd., 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AACFM5920…

Shri Tushar Hasmukhbhai Soni, Petlad vs. The Income Tax Officer, Ward -1, Anand

In the result, the appeal of the assessee is allowed

ITA 2045/AHD/2015[2005-06]Status: DisposedITAT Ahmedabad26 Apr 2018AY 2005-06
For Appellant: Shri Sunil Talati, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R
Section 133ASection 143(3)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2005-06 Shri Tushar Hasmukhbhai The ITO, Soni, Prop. Sainath Ward-1, Jewellers, Chpwad, Vs Anand Kansara Bazar, (Respondent) Petlad-388001 PAN: AZTPS6277K (Appellant) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri Sunil Talati, A.R. Date of hearing : 12-03-2018 Date of pronouncement : 27-04-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2005-06, arises from order of the CIT(A)- 4, Vadodara dat…