10 Shri Dinesh Ojha v. ITO, Ward 6(4), Jaipur CIT vs. Parmeshwar Bohra

131 Taxmann 145High Court2003#22383 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 115BBE Section 142(1)Section 143(3)Section 154 Section 68 Section 69

Judgments citing 10 Shri Dinesh Ojha v. ITO, Ward 6(4), Jaipur CIT vs. Parmeshwar Bohra

Ritu Dhaka, Jaipur vs. ITO WD 4(4), Jpr, Jaipur

In the result, the appeal of the assessee is allowed

ITA 2/JPR/2025[2017-18]Status: DisposedITAT Jaipur01 Apr 2025AY 2017-18

Bench: Him. 2. In This Appeal, The Assessee Has Raised Following Grounds: -

For Appellant: Shri R.S. Poonia, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 2/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2017-18 Ritu Dhaka cuke The ITO, C-258, Kardhani Kalwar Road, Vs. Ward-4(4), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOCPD7309B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri R.S. Poonia, C.A. jktLo dh vksj ls@ Revenue by : Shri Gauta…

Assistant Commissioner of Income Tax, Bangalore vs. M and M Equipments Private Limited, Bangalore

In the result the appeal by the revenue is dismissed

ITA 713/BANG/2023[2015-16]Status: DisposedITAT Bangalore30 Jan 2024AY 2015-16

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2015-16

For Appellant: Ms. Neera Malhotra, CIT(DR)(ITAT), BengaluruFor Respondent: Shri S. Annamalai, Advocate

Section 143(1)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2015-16 The Assistant Commissioner Vs. M & M Equipments Private Ltd., No.242, 11th Main, 2nd Cross, of Income Tax, Circle 4(1)(1), III Phase, Peenya Industrial Area, Bangalore. Bengaluru – 560 058. PAN: AAGCM 4491A APPELLANT RESPONDENT CO No.12/Bang/2023 [in ITA No.713/Bang/2023] Assessment year : 2015-16 M & M Equipments Private Ltd., Vs. The Assistant Commissioner of No.242, 11th Main, 2nd Cross, Income Tax, III Phase, Peenya Industrial Area,…

Shri Dinesh Ojha, Jaipur vs. Income Tax Officer, Ward-6-4, Jaipur

In the result appeal of the assessee is partly allowed

ITA 40/JPR/2019[2009-10]Status: DisposedITAT Jaipur27 Apr 2022AY 2009-10

For Appellant: Sh. Mahendra Gargieya (Adv.)For Respondent: Smt. Monisha Choudhary (JCIT)

Section 127Section 142(1)Section 147Section 148Section 44ASection 80C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 40/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2009-10 cuke Shri Dinesh Ojha, The ITO Vs. B-63, Kirti Nagar, Tonk Road, Ward 6(4) Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEPO 9604 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Mahendra Gargieya (Adv.) jktLo dh vksj ls@ Revenue by :…