114 TTJ 706 (Lucknow Trib.) 3. Rajeev Kumar Doneria v. Asstt. Commissioner of Income Tax

94 ITD 345Income Tax Appellate Tribunal2005#25915 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2022.

Judgments citing 114 TTJ 706 (Lucknow Trib.) 3. Rajeev Kumar Doneria v. Asstt. Commissioner of Income Tax

Shri Amardeep Singh Sarkaria, Amritsar vs. Income Tax Oficer Ward-2(1), Amritsar

ITA 174/ASR/2018[2009-10]Status: DisposedITAT Amritsar21 Feb 2022AY 2009-10

Bench: Sh. Ravish Sood & Dr. M. L. Meenaita No. 174/(Asr)/2018 Assessment Year: 2009-10

For Appellant: Shri K.R. Jain, AdvFor Respondent: Shri Rohit Mehra, D.R
Section 142Section 142(1)Section 144Section 148Section 68

…on 30/03/2016 after taking approval of the Pr. Commissioner of Income Tax -1, Amritsar which was received back undelivered.” In support, he placed reliance on the following decisions: 1. ITAT Agra Bench in the case of Rajeev Kumar Doneria vs ACIT reported at 94 ITD 345 (Agra) 2. The Hon’ble Delhi High Court in the case of Brahm Prakash VITO reported at (2005) 275 ITR 242 (Del). 7. The Ld. Counsel further submitted that Notice received by his brother Shri Yadvender Singh who presented on 22.11.2016 with Shri S.B. Khanna advocate as per order sheet entry made as under:- “Today Shri S.B. Khanna, Adv. attended and f…

Mohd. Murtuza Siddiqui, Allahabad vs. Income Tax Officer, Ward-1(3), Allahabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 155/ALLD/2019[2006-07]Status: DisposedITAT Allahabad23 Mar 2021AY 2006-07

Bench: Shri Vijay Pal Rao

Section 139Section 139(4)Section 142(1)Section 144Section 147Section 148Section 44ASection 69Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH ‘SMC’ ALLAHABAD [THROUGH PHYSICAL COURT] BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.A. No. 155/ALLD/2019 Assessment Year: 2006-07 Mohd. Murtuza Siddiqui, vs. The Income Tax Officer, Lilhat, Phulpur, Ward – 1(3), Allahabad - 212402 Allahabad - 211001 PAN: AXPPS2304F (Appellant) (Respondent) Appellant by Shri T.P. Shukla, Adv. Respondent by Shri A.K. Singh, Sr. D.R. Date of hearing 23/03/2021 Date of pronouncement 25/03/2021 O R D E R This appeal by the assessee is directed against the order dated 18.09.2019 of CIT(A) for the assessment year 2006-07. 2.…

Mig Co Operative Housing Society Group- II Ltd, Mumbai vs. ITO 19(3)(3), Mumbai

ITA 896/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Feb 2017AY 2011-12
For Appellant: Shri Yogesh Thar-ARFor Respondent: Shri N.P. Singh –CIT-DR
Section 139Section 148Section 254(1)Section 50C

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “बी मुंबई बी बी” ” ” ” खंडपीठ बी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./`I.T.A./896/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 िनधा"रण िनधा"रण वष" वष" MIG-Co-operative Housing Society Income tax Officer-19(3)(3) Group-II Limited Matru Mandir, Tardeo Road Kalpataru Sparkle,Nana Dhamadhikari Mumbai-400 007. Vs. Road, Gandhinagar, Bandra (E)…

114 TTJ 706 (Lucknow Trib.) 3. Rajeev Kumar Doneria v. Asstt. Commissioner of Income Tax (94 ITD 345) — Cited in 3 Judgments | BharatTax