G.K.MATHANAGOPAL,POLLACHI vs. ITO, CHENNAI

Similar judgments

Other orders that rely on the same authority or decide the same section.

• Central Medical Stores, Valanchery vs The ITO, Tirur
  Cochin25 Jul 2022Dismissed

  Also relies on Ramanlal Kamdar v. CIT

  The Tribunal held that no appeal lies against agreed additions unless coercion or mala fide is proven. Since the assessee failed to provide evidence of coercion, the appeal was dismissed as not maintainable.

• ITO -32(2)(1), Mumbai vs M/S. Liberal Realtors Limited Liability…
  Mumbai17 Jan 2022Dismissed

  Also relies on Ramanlal Kamdar v. CIT

  The Tribunal held that the appeal should be dismissed against the Revenue as the AO had accepted the assessee's contentions in the remand report, similar to a Madras High Court ruling. The Tribunal did not comment on the...

• Asst. Commissioner of Income Tax, Circle-1… vs Renuka Gated Community, Anantapur
  Hyderabad19 Apr 2021Dismissed

  Also relies on Ramanlal Kamdar v. CIT

  The Tribunal dismissed the Revenue's appeal as not maintainable due to low tax effect, citing CBDT circulars. The Revenue was granted liberty to seek recall if exceptions applied.

• DCIT, Rourkela vs Shri Prashant Kumar Ahluwalia, Sundergarh
  Cuttack17 Sept 2020Dismissed

  Also relies on Ramanlal Kamdar v. CIT

  The Tribunal held that the assessee's appeal before the CIT(A) was not maintainable as the assessee had voluntarily agreed to the 56% gross profit rate. The CIT(A) granting relief was therefore set aside.

• ACIT Salary Circle II, Chennai vs B.Jayalakshmi, Chennai
  Chennai8 Nov 2018Dismissed

  Also relies on Ramanlal Kamdar v. CIT

  The Tribunal held that the Assessing Officer's remand report, supported by an enquiry report, accepted the assessee's agricultural income claim. Therefore, the Revenue was not an aggrieved party on this issue, and the ap...