Waidhan Engineering & Industries (P) Ltd. v. JCIT

The ACIT, Central-2, Indore vs. M/S. Shakti Pumps (India) Ltd., Indore

Bench: Ms. Madhumita Roy & Shri B.M. Biyani(Virtual Hearing) Assessment Year: 2010-11 Acit (Central)-2, Shakti Pumps (India) Ltd. Indore 226, Shastri Market, बनाम/ M.G. Road, Vs. Indore (Appellant / Revenue) (Respondent / Assessee) Pan: Aaecs 5027 L Revenue By Shri P.K. Mishra, Cit-Dr Assessee By Ms. Nisha Lahoti & Vijay Bansal, Ars Date Of Hearing 23/11/2022 / 22.02.2023 Date Of Pronouncement 26.04.2023

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Virtual hearing) Assessment Year: 2010-11 ACIT (Central)-2, Shakti Pumps (India) Ltd. Indore 226, Shastri Market, बनाम/ M.G. Road, Vs. Indore (Appellant / Revenue) (Respondent / Assessee) PAN: AAECS 5027 L Revenue by Shri P.K. Mishra, CIT-DR Assessee by Ms. Nisha Lahoti & Vijay Bansal, Ars Date of Hearing 23/11/2022 / 22.02.2023 Date of Pronouncement 26.04.2023 आदेश / O R D E R Per B.M. Biyani, AM: Feeling aggrieved by appeal-order…

Smt. Sarita Chawla, Bhopal vs. The ACIT 1(2), Bhopal

In the result appeal of the assessee for Assessment Years

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

Late Smt. Sudesh Chawla L/H Shri Prem Chawla, Bhopal vs. The ACIT 1(2), Bhopal

In the result appeal of the assessee for Assessment Years

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

The DCIT, 1(1), Bhopal vs. Smt. Sudesh Chawla, Bhopal

In the result appeal of the assessee for Assessment Years

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…