K.Krishnasamy Vs State
.... ike sum to the satisfaction of the learned Judicial Magistrate-VI, Coimbatore and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure the ...
Madras High Court
Pandiyarajan @ Pandi Vs State
.... Rs.10,000/- (Rupees Ten Thousand only) with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate-I, Tiruppur and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may ...
Madras High Court
A.Rajendra Babu Vs C.Ramba
.... itional written arguments directly to us. We do not approve the conduct of the respondent in directly communicating with us. The respondent admittedly is also a qualified Advocate and she cannot feign ignorance of the procedure in which the pleadings, documents and written submissions are to be ...
Madras High Court
R.Seenivasan Vs State And Others
.... petitioner and learned Additional Public Prosecutor appearing on behalf of respondents 1 & 2. 3.Learned Additional Public Prosecutor appearing for respondents submitted that the representation made by the petitioner is not available with the respondents. Learned Additional Public Prosec ...
Madras High Court
Rabinder Taranjeet Singh Keer Vs ACIT
.... stained the addition in part for which the assessee is in appeal before us raising the following grounds:- “1. On the basis of facts and the circumstances of the ’case and as per law, the delay in filing of appeal please be condoned as husband of the appellant was under treatment as he was ...
Income Tax Appellate Tribunal (Delhi F Bench)
ACIT Vs M/S Best Auto Ltd
.... entry provider who provides accommodation entry in the form of share capital and share premium. c. The company M / s Skylark Commerce Pvt. Ltd. does not have sufficient funds to give loan. 4. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erre ...
Income Tax Appellate Tribunal (Delhi A Bench)
Asstt. Commissioner Of Income-Tax Vs M/S Acme Auto Pvt. Ltd.
.... Heard and perused the record. We first proceed to decide the grounds in ITA no 5647/Del/2013. 4.1. At the time of hearing, primarily learned DR has stressed a lot on the fact that learned CIT(A) has erred in admitting the additional evidences. Learned DR has taken the Bench across the var ...
Income Tax Appellate Tribunal (Delhi A Bench)
Microsoft India (R & D)Private Limited. Vs Deputy Commissioner Of Income Tax
.... arlier years as also in subsequent years in favour of the assessee. Therefore, there is no reason for us to deviate from the same in the absence of any fresh adverse material in the records. Accordingly the modified ground No.1, 2.1 and 2.2 are decided in favour of the assessee with the direction ...
Income Tax Appellate Tribunal (Delhi I Bench)
Adit Infrapower & Multitrading Pvt. Ltd Vs ITO
.... tituting opinion of the Id. AO by that of CIT. 5) That on the facts and circumstances of the case, the order passed by the learned Pr. Commissioner of Income Tax (CIT) under section 263 of the Act is non-application of mind of Hon’ble Pr. CIT as Hon’ble Pr. CIT is on the wrong facts i.e the ...
Income Tax Appellate Tribunal (Delhi A Bench)
Defsys Solutions Pvt Ltd Vs A.C.I.T
.... Court in the case of Kalyan Kumar Ray Vs. CIT 191 ITR 634. The relevant findings of Hon'ble High Court read as under: " 'Assessment’ is one integrated process involving not only the assessment of the total income but also the determination of the tax. The latter is as crucial as the fo ...
Income Tax Appellate Tribunal (Delhi I Bench)
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