Section 270 of the Income Tax Act

27 judgments on BharatTax turn on Section 270.

Judgments on Section 270

Padam Sarup Goel, New Delhi vs. ITO Ward 2(1), Faridabad

In the result, appeal of the assessee is allowed

ITA 56/DEL/2024[2017-18]Status: DisposedITAT Delhi23 Sept 2024AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri Avdhesh Kumar Mishra

Section 115BSection 250Section 68

Writer Business Services Pvt. Ltd., Mumbai vs. DCIT, Circle-8(3)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 40/MUM/2024[2018-19]Status: DisposedITAT Mumbai29 May 2024AY 2018-19

Bench: BEFORE, SHRI B R BASKARAN (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)

For Appellant: Shri V. Chandrasekhar & ShriFor Respondent: Shri Dinesh A Chaurasia, Ld. DR
Section 133(6)Section 270A

Prodair Air Products India Private Limited, Pune vs. Assistant Commissioner of Income Tax, Circle-4, Pune

In the result, the appeal of the Assessee is Dismissed

ITA 495/PUN/2022[2018-19]Status: DisposedITAT Pune14 Dec 2023AY 2018-19

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.495/Pun/2022 िनधा"रण वष" / Assessment Year : 2018-19 Prodair Air Products India The Assistant Private Limited, V Commissioner Of 602 Pentagon 5, Magarpatta S Income Tax, Circle-4, City, Hadapsar, Pune – 411013. Pune. Pan: Aafcp0045E Appellant/ Assessee Respondent /Revenue Assessee By Shri Chandni Shah & Ridhi Maru – Ar Revenue By Shri Subhakant Sahu – Irs, Dr Date Of Hearing 21/09/2023 Date Of Pronouncement 14/12/2023

Section 143(3)Section 144BSection 144CSection 274Section 92C

Adim Jati Sewa Sahakari Samiti Maryadit, Raipur vs. Income Tax Officer-1(1), Raipur

The appeal of the assesse is allowed

ITA 30/RPR/2022[2013-14]Status: DisposedITAT Raipur10 Aug 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpia

Section 143(3)Section 271Section 271BSection 273BSection 44A

Santok Das, Mahaboob Nagar vs. ITO, Ward-1, Mahaboob Nagar

In the result, the appeal of the assessee in ITA

ITA 297/HYD/2023[2018-19]Status: DisposedITAT Hyderabad24 Jul 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri K. Sai PrasadFor Respondent: Sri Kumar Adithya
Section 133(6)Section 142(1)Section 143(2)Section 143(3)

Santok Das, Mahaboob Nagar vs. ITO, Ward-1, Mahaboob Nagar

In the result, the appeal of the assessee in ITA

ITA 296/HYD/2023[2018-19]Status: DisposedITAT Hyderabad24 Jul 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri K. Sai PrasadFor Respondent: Sri Kumar Adithya
Section 133(6)Section 142(1)Section 143(2)Section 143(3)

M/S Magna Automotive India Pvt. Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 9, Pune

Appeal is partly allowed for statistical purposes in above terms

ITA 171/PUN/2022[2017-18]Status: DisposedITAT Pune13 Oct 2022AY 2017-18

Bench: Shri S. S. Godara & Shri Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.171/Pun/2022 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Magna Automotive Vs. Dcit, Tp-2(1), Pune. India Pvt. Ltd., Plot A 12, Navlakh Umbre Baner, Pune- 411045. Pan : Aadcc6465D Appellant Respondent Assessee By : Shri Dhanesh Bafna Smt. Riddhi Maru Revenue By : Shri B. Koteswara Rao Date Of Hearing : 21.09.2022 Date Of Pronouncement : 13.10.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2017-18 Arises Against The National Faceless Assessment Centre, Delhi’S Assessment Dated 19.01.2022 Framed In Tune To The Cit (Drp-3), Mumbai-2’S Directions Dated 30.11.2021 Involving Objection Number & Date 102200/2021-22 & 29.04.2021, In Proceedings U/S 143(3) R.W.S. 144C(13) R.W.S. 144Bb Of The Income Tax Act, 1961; In Short “The Act”. Heard Both The Parties. Case File Perused.

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri B. Koteswara Rao
Section 143(3)