Vinod Agarwal v. PCIT

89 Taxmann.com 171Reported decision2018#25815 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2023.

Judgments citing Vinod Agarwal v. PCIT

Ashwinkumar Arban Co-Operative Society Ltd., Surat vs. Pr. Commissioner of Income Tax - 1, Surat

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

ITA 653/SRT/2023[2018-19]Status: DisposedITAT Surat14 Dec 2023AY 2018-19

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) Ashwinkumar Arban Co- Principal Commissioner Of Operative Society Ltd., Income Tax-1, Surat. Vs. 7-8, Hiranagar-2, Patel Nagar, Varachha A.K. Road, Surat- 395008 (Gujarat) Pan No. Aabta 0698 R Appellant/ Assessee Respondent/ Revenue

Section 143(3)Section 254(1)Section 263Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Physical hearing) Ashwinkumar Arban Co- Principal Commissioner of operative Society Ltd., Income Tax-1, Surat. Vs. 7-8, Hiranagar-2, Patel Nagar, Varachha A.K. Road, Surat- 395008 (Gujarat) PAN No. AABTA 0698 R Appellant/ Assessee Respondent/ Revenue Assessee represented by Shri Sapnesh Sheth, C.A. Department represented by Shri S.M. Keshkamat, CIT-DR Appeal instituted on 30/09/2023 Date of hearing 11/12/2023 Date of pronouncement 14/12/2023 Order under Section 254(1) of…

Syama Prasad Mookerjee Port Trust, Kolkata vs. PCIT-5, Kolkata

In the result, the assessee’s appeal for AY 2015-16 is allowed and for AY 2016-17 is dismissed

ITA 170/KOL/2021[2016-17]Status: HeardITAT Kolkata06 Jun 2022AY 2016-17

Bench: Sri Rajpal Yadav & Sri Manish Borad

Section 139(1)Section 244ASection 263Section 36(1)(va)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA Before Sri Rajpal Yadav, Vice President & Sri Manish Borad, Accountant Member I.T.A. Nos.: 169 & 170/Kol/2021 Assessment Years: 2015-16 & 2016-17 Syma Prasad Mookerjee Port Trust..........................Appellant [PAN: AAAJK 0361 L] Vs. PCIT-5, Kolkata....................................................Respondent Appearances by: Sh. K. Meenatchi Sundaram, CA, appeared on behalf of the Assessee. Md. Ghayas Uddin, CIT(D/R), appeared on behalf of the Revenue. Date of concluding the hearing : March 23rd, 2022 Date of pronouncing the order : June 6th, 20…

Syama Prasad Mookerjee Port Trust, Kolkata vs. PCIT-5, Kolkata

In the result, the assessee’s appeal for AY 2015-16 is allowed and for AY 2016-17 is dismissed

ITA 169/KOL/2021[2015-16]Status: HeardITAT Kolkata06 Jun 2022AY 2015-16

Bench: Sri Rajpal Yadav & Sri Manish Borad

Section 139(1)Section 244ASection 263Section 36(1)(va)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA Before Sri Rajpal Yadav, Vice President & Sri Manish Borad, Accountant Member I.T.A. Nos.: 169 & 170/Kol/2021 Assessment Years: 2015-16 & 2016-17 Syma Prasad Mookerjee Port Trust..........................Appellant [PAN: AAAJK 0361 L] Vs. PCIT-5, Kolkata....................................................Respondent Appearances by: Sh. K. Meenatchi Sundaram, CA, appeared on behalf of the Assessee. Md. Ghayas Uddin, CIT(D/R), appeared on behalf of the Revenue. Date of concluding the hearing : March 23rd, 2022 Date of pronouncing the order : June 6th, 20…

Vinod Agarwal v. PCIT (89 Taxmann.com 171) — Cited in 3 Judgments | BharatTax