11 DTR (MP) 169; CIT Vs Kailash Chand Sharma (2005) 198 CTR (Raj.) 201; Smt. Pati Devi v. ITa

3 SOT 525Income Tax Appellate Tribunal2004#20493 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

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Judgments citing 11 DTR (MP) 169; CIT Vs Kailash Chand Sharma (2005) 198 CTR (Raj.) 201; Smt. Pati Devi v. ITa

DCIT, JAIPUR vs. AMRAPALI JEWELS PVT. LTD. , JAIPUR

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

ITA 740/JPR/2024[2021]Status: DisposedITAT Jaipur19 Feb 2025

Bench: Him.

For Appellant: Sh. Sanjay Jhanwar, Sr. AdvFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 143(3)Section 145(3)Section 153DSection 251Section 69B

…oned above. We have already 289 Income-tax noticed that the mother-in-law of the assessee changed her locker and kept the jewelleries with her daughter because in her v. Smt. Jayita Bose, original locker, jewelleries were being damaged due to defect in [2004] 3 SOT 525 that locker. This fact is supported by her letter addressed to the (KOL.) bank and the reply furnished by the bank against that letter copies of which have been annexed with the Paper Book which have been noticed by us. Similarly, small amount of jewellery weighing 40 gm. belonged to the grand-mother of the assessee. Being an old lady, she kept the…

ACIT, MEERUT vs. SHRI MUKESH JOSHI, NOIDA

In the result the appeals of the revenue are dismissed

ITA 3152/DEL/2011[2008-09]Status: DisposedITAT Delhi19 Apr 2016AY 2008-09

Bench: Smt Diva Singh & Sh.O.P.Kant

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.O.P.KANT, ACCOUNTANT MEMBER I.T.A .No.-3150-3152/Del/2011 (ASSESSMENT YEAR-2006-07 to 2008-09) ACIT, Mukesh Joshi, Central Circle-12, s P-2/18,Kailash Dham Society, Meerut Sector-50, Noida PAN-ACRPJ0305L (APPELLANT) (RESPONDENT) Appellant by Ms. Mitali Madhusmita, CIT DR Respondent by Sh.Vinod Kumar Bindal, CA APPEAL No Date of Hearing ITA No.-3150/Del/2011 24.02.2016 ITA Nos.- 25.02.2016 3151&3152/Del/2011- Date of Pronouncement 19.04.2016 ORDER PER DIVA SINGH, JM These three appeals have been f…

ACIT, MEERUT vs. SHRI MUKESH JOSHI, NOIDA

In the result the appeals of the revenue are dismissed

ITA 3151/DEL/2011[2007-08]Status: DisposedITAT Delhi19 Apr 2016AY 2007-08

Bench: Smt Diva Singh & Sh.O.P.Kant

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.O.P.KANT, ACCOUNTANT MEMBER I.T.A .No.-3150-3152/Del/2011 (ASSESSMENT YEAR-2006-07 to 2008-09) ACIT, Mukesh Joshi, Central Circle-12, s P-2/18,Kailash Dham Society, Meerut Sector-50, Noida PAN-ACRPJ0305L (APPELLANT) (RESPONDENT) Appellant by Ms. Mitali Madhusmita, CIT DR Respondent by Sh.Vinod Kumar Bindal, CA APPEAL No Date of Hearing ITA No.-3150/Del/2011 24.02.2016 ITA Nos.- 25.02.2016 3151&3152/Del/2011- Date of Pronouncement 19.04.2016 ORDER PER DIVA SINGH, JM These three appeals have been f…

ACIT, MEERUT vs. SHRI MUKESH JOSHI, NOIDA

In the result the appeals of the revenue are dismissed

ITA 3150/DEL/2011[2006-07]Status: DisposedITAT Delhi19 Apr 2016AY 2006-07

Bench: Smt Diva Singh & Sh.O.P.Kant

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.O.P.KANT, ACCOUNTANT MEMBER I.T.A .No.-3150-3152/Del/2011 (ASSESSMENT YEAR-2006-07 to 2008-09) ACIT, Mukesh Joshi, Central Circle-12, s P-2/18,Kailash Dham Society, Meerut Sector-50, Noida PAN-ACRPJ0305L (APPELLANT) (RESPONDENT) Appellant by Ms. Mitali Madhusmita, CIT DR Respondent by Sh.Vinod Kumar Bindal, CA APPEAL No Date of Hearing ITA No.-3150/Del/2011 24.02.2016 ITA Nos.- 25.02.2016 3151&3152/Del/2011- Date of Pronouncement 19.04.2016 ORDER PER DIVA SINGH, JM These three appeals have been f…

11 DTR (MP) 169; CIT Vs Kailash Chand Sharma (2005) 198 CTR (Raj.) 201; Smt. Pati Devi v. ITa (3 SOT 525) — Cited in 4 Judgments | BharatTax