Vipin P. Mehta v. Income Tax Officer

11 Taxmann.com 342Reported decision2011#16470 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 357,073 Indian tax judgments — from 2017 to 2019.

Judgments citing Vipin P. Mehta v. Income Tax Officer

Utkal Gramya/ Grameen Bank, Sambalpur vs. ITO (TDS), Sambalpur

In the result, appeals of the assessee i

ITA 192/CTK/2019[2012-13]Status: DisposedITAT Cuttack26 Nov 2019AY 2012-13

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.190 To 192/Ctk/2019 (नििाारण वषा / Assessment Year :2010-2011 To 2012-2013) Utkal Gramya/Grameen Bank, Vs. Ito(Tds), Sambalpur Dhanupalli, Dist-Sambalpur-768005 Tan No. : Bbnb 00759 D (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri P.K.Mishra, Advocate िाजस्व की ओर से /Revenue By : Shri J.K.Lenka, Dr

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri J.K.Lenka, DR
Section 194Section 194ASection 201Section 201(1)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.190 to 192/CTK/2019 (नििाारण वषा / Assessment Year :2010-2011 to 2012-2013) Utkal Gramya/Grameen Bank, Vs. ITO(TDS), Sambalpur Dhanupalli, Dist-Sambalpur-768005 TAN No. : BBNB 00759 D (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri P.K.Mishra, Advocate िाजस्व की ओर से /Revenue by : Shri J.K.Lenka, DR सुनवाई की तािीख / Date of Hearing : 25/11/2019 घोषणा की तािीख/Date of Pronouncement : 26/11/2019 आदेश / O R D E…

Utkal Gramya/ Grameen Bank, Sambalpur vs. ITO (TDS), Sambalpur

In the result, appeals of the assessee i

ITA 191/CTK/2019[2011-12]Status: DisposedITAT Cuttack26 Nov 2019AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.190 To 192/Ctk/2019 (नििाारण वषा / Assessment Year :2010-2011 To 2012-2013) Utkal Gramya/Grameen Bank, Vs. Ito(Tds), Sambalpur Dhanupalli, Dist-Sambalpur-768005 Tan No. : Bbnb 00759 D (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri P.K.Mishra, Advocate िाजस्व की ओर से /Revenue By : Shri J.K.Lenka, Dr

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri J.K.Lenka, DR
Section 194Section 194ASection 201Section 201(1)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.190 to 192/CTK/2019 (नििाारण वषा / Assessment Year :2010-2011 to 2012-2013) Utkal Gramya/Grameen Bank, Vs. ITO(TDS), Sambalpur Dhanupalli, Dist-Sambalpur-768005 TAN No. : BBNB 00759 D (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri P.K.Mishra, Advocate िाजस्व की ओर से /Revenue by : Shri J.K.Lenka, DR सुनवाई की तािीख / Date of Hearing : 25/11/2019 घोषणा की तािीख/Date of Pronouncement : 26/11/2019 आदेश / O R D E…

Utkal Gramya/ Grameen Bank, Sambalpur vs. ITO (TDS), Sambalpur

In the result, appeals of the assessee i

ITA 190/CTK/2019[2010-11]Status: DisposedITAT Cuttack26 Nov 2019AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.190 To 192/Ctk/2019 (नििाारण वषा / Assessment Year :2010-2011 To 2012-2013) Utkal Gramya/Grameen Bank, Vs. Ito(Tds), Sambalpur Dhanupalli, Dist-Sambalpur-768005 Tan No. : Bbnb 00759 D (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri P.K.Mishra, Advocate िाजस्व की ओर से /Revenue By : Shri J.K.Lenka, Dr

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri J.K.Lenka, DR
Section 194Section 194ASection 201Section 201(1)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.190 to 192/CTK/2019 (नििाारण वषा / Assessment Year :2010-2011 to 2012-2013) Utkal Gramya/Grameen Bank, Vs. ITO(TDS), Sambalpur Dhanupalli, Dist-Sambalpur-768005 TAN No. : BBNB 00759 D (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri P.K.Mishra, Advocate िाजस्व की ओर से /Revenue by : Shri J.K.Lenka, DR सुनवाई की तािीख / Date of Hearing : 25/11/2019 घोषणा की तािीख/Date of Pronouncement : 26/11/2019 आदेश / O R D E…

M/S Danish Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-6, Jaipur

In the result, appeal of the assessee is allowed for statistical purposes

ITA 623/JPR/2018[2014-15]Status: DisposedITAT Jaipur10 Jul 2019AY 2014-15
For Appellant: Shri Rohan Sogani (CA) &For Respondent: Shri K.C. Meena (Addl. CIT )
Section 139Section 194CSection 40

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ’B’, JAIPUR Jh jes'k lh- 'kekZ] ys[kk lnL; ,oa h Jh fot; iky jkWo] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 623/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15. cuke M/s. Danish Pvt. Ltd., The ACIT, F-680, Sitapura Industrial Area, Circle-6, Vs. Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AABCD 0834 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rohan Sogani (CA) & Shri Rajeev Sogani (CA) jktLo dh vksj ls@ Revenu…

Inder Chand Agarwal(HUF), Hooghly vs. ITO, Ward 45(3), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 1481/KOL/2016[2009-10]Status: DisposedITAT Kolkata31 Jan 2017AY 2009-10

Bench: : Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

For Appellant: Shri Somnath Ghosh, Advocate, ld.ARFor Respondent: Shri Sallong Yaden, Addl.CIT, ld.DR
Section 194CSection 194C(3)Section 40

…a)(ia) of the Act, as there is no evidence brought on record by the revenue that these declarations were not obtained by the payers at the time of payment and placed reliance on the decision of Co-ordinate Bench, ITAT, Mumbai Vipin P. Mehta reported in (2011) 11 Taxmann.com 342(Mum.), wherein the facts of the case therein are that the assessee claimed non deduction of tax at the time of paying the interest by stating that he obtained appropriate declarations in the prescribed form from the payees and the Co-ordinate Bench held in the light of such declarations the assessee had no option, but to make the payment o…

Vipin P. Mehta v. Income Tax Officer (11 Taxmann.com 342) — Cited in 5 Judgments | BharatTax