161 ITD 627 (Ahemdabad Trib) 4. Smt. Chalasani Naga Ratna Kumari v. ITO, Ward- 3(2), Visakhapatnam

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 1961 Section 144 Section 147 Section 147 of the Income Tax Act Section 148 Section 148 of the Income Tax Act Section 2(14)Section 234B of the Income Tax Act

Judgments citing 161 ITD 627 (Ahemdabad Trib) 4. Smt. Chalasani Naga Ratna Kumari v. ITO, Ward- 3(2), Visakhapatnam

NABHIRAJ RATNA BALRAJ BY LEGAL HEIR B.R.RAKESH,BANGALORE vs. INCOME-TAX OFFICER, WARD-7(2)(1), BANGALORE

In the result the appeal of the assessee is allowed

ITA 603/BANG/2024[2016-17]Status: DisposedITAT Bangalore26 Jun 2024AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2016-17

For Appellant: Ms. Suman Lunkar, CAFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru

Section 147Section 148Section 234BSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2016-17 Nabhiraj Ratna Balraj Vs. The Income Tax Officer, By L/H Rakesh, Ward 7(2)(1), C/o. Jwalamala Jewellers, Bangalore. No.17, 9th Main Road, 36th Cross, Jayanagar, Bangalore – 560 041. PAN : AARPR 8825M APPELLANT RESPONDENT Appellant by : Ms. Suman Lunkar, CA Respondent by : Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 11.06.2024 Date of Pronouncement : 26.06.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This a…

AMIT YADAV,PASCHIM VIHAR,NEW DELHI vs. CIT APPEALS FACELESS CENTRE, GOV.OF INDIA,MIN.OF FINANCE,I.T.DEPTT,NFAC,DELHI.

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2436/DEL/2023[2012-13]Status: DisposedITAT Delhi07 Jun 2024AY 2012-13

Bench: Shri Kul Bharat & Shri Brajesh Kumar Singh[Assessment Year: 2012-13]

Section 144Section 147Section 148Section 2(14)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER [Assessment Year: 2012-13] Amit Yadav, CIT Appeals Faceless Centre, 39A, Jawala Heri Market, Govt. of India, Min. Of Finance, I.T. Paschim Vihar, Vs Department, NFAC, Delhi New Delhi-110063 PAN-AEGPY6302M Assessee Revenue Assessee by Sh. Nitin Gulati, Adv. & Ms. Reena Gandhi, Adv. Revenue by Sh. Kanv Bali, Sr. DR Date of Hearing 09.05.2024 Date of Pronouncement 07.06.2024 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal by the assessee is directed against t…

SMT. NIMA SOMABHAI PATEL,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(1)(3),, AHMEDABAD

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

ITA 1301/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad09 Apr 2021AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1301/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2012-2012 Smt. Nima Somabhai Patel, Income-Tax Officer, 13, Shubhash Society, Vs. Ward-1(1)(3), B/H. Ishwar Bhuvan, Ahmedabad. Navrangpura, Ahmedabad-380009. Pan: Acmpp1832B

For Appellant: Shri Karan Shah, A.RFor Respondent: Ms Pooja Parekh, Sr.D.R

Section 143(3)Section 2(14)(iii)Section 50C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1301/AHD/2017 िनधा"रण वष"/Asstt. Year: 2012-2012 Smt. Nima Somabhai Patel, Income-tax Officer, 13, Shubhash Society, Vs. Ward-1(1)(3), B/h. Ishwar Bhuvan, Ahmedabad. Navrangpura, Ahmedabad-380009. PAN: ACMPP1832B (Applicant) (Respondent) Assessee by : Shri Karan Shah, A.R Revenue by : Ms Pooja Parekh, Sr.D.R सुनवाई क" तारीख/Date of Hearing : 23/03/2021 घोषणा क" तारी…

ASHOK C. THAKKAR,MUMBAI vs. ITO - WARD -29(1)(1), MUMBAI

In the result, appeal is allowed for statistical purposes

ITA 2625/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Nov 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Udaya B. Jakke

Section 2(14)(iii)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.2625/Mum./2019 (Assessment Year : 2013–14) Shri Ashok C. Thakkar 1403/04, Marathon Galaxy LBS Road, Near Vasant OSC ……………. Appellant Mulund (West) Mumbai 400 080 PAN – AAAPT7754L v/s Income Tax Officer ……………. Respondent Ward–29(1)(1), Mumbai Assessee by : Shri Dharmesh Shah Revenue by : Shri Udaya B. Jakke Date of Hearing – 05.09.2019 Date of Order – 28.11.2019 O R D E R PER SAKTIJIT DEY, J.M. The captioned appeal by the assessee is against the order dated…

NAWAL KISHORE KANDELWAL,NEW DELHI vs. ACIT, NEW DELHI

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

ITA 4928/DEL/2016[2012-13]Status: DisposedITAT Delhi15 Nov 2019AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2012-13

Section 50CSection 50C(2)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri O.P. Kant, Accountant Member Assessment Year: 2012-13 Nawal Kishore Khandelwal, C/o Raj vs. ACIT, Circle 47(1), Kumar & Associates, CAs, L-7A(LGF), New Delhi. South Ext. Part-2, New Delhi. PAN- AAAPK3353Q (Appellant) (Respondent) Appellant by Sh. Raj Kumar, C.A. & Sh. Sumit Goel, C.A. Respondent by Sh. F.R. Meena, Sr. DR Date of Hearing 04.11.2019 Date of Pronouncement 15.11.2019 ORDER Per O.P. Kant, A.M. This appeal by the assessee is directed against order dated 08/08/2016 passed by th…

METAL EXTRUSION INDIA LTD,JAIPUR vs. ADDITIONAL COMMISSIONER OF INCOME TAX, CIRCLE-1, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 163/JPR/2019[2015-16]Status: DisposedITAT Jaipur24 Jul 2019AY 2015-16

Bench: : Shri Vijay Pal Raovk;Dj Vihy La-@Ita No.163/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year : 2015-16 Cuke M/S. Metal Extrusion India Ltd. The Addl. Cit Vs. 36A, Suraj Nagar East, Civil Lines Circle – 1 Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aafcm 3410 Q Vihykfkhz@Appellant Izr;Fkhz@Respondent

For Appellant: Shri Rohan Sogani, CAFor Respondent: Shri Ashok Khanna, JCIT-DR

Section 143Section 50CSection 60C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘SMC’, JAIPUR Jh fot; iky jko] U;kf;d lnL; ds le{k Before : Shri Vijay Pal Rao, Judicial Member vk;dj vihy la-@ITA No.163/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke M/s. Metal Extrusion India Ltd. The Addl. CIT Vs. 36A, Suraj Nagar East, Civil Lines Circle – 1 Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCM 3410 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls @Assessee by :Shri Rohan Sogani, CA jktLo dh vksj ls@ Revenue by : Shri Ashok Khanna, JCIT-DR lquokbZ dh rkjh[k@ Date o…

DHARA SINGH,GHAZIABAD vs. ITO, WARD-1(2), GHAZIABAD

In the result, the Appeal filed by the Assessee stands allowed

ITA 2213/DEL/2018[2012-13]Status: DisposedITAT Delhi20 Jul 2018AY 2012-13

Bench: Shri H.S. Sidhu & Shri T.S. Kapooray: 2012-13 Dhara Singh Ito, Ward 1(2), C/O Rupinder Kumar Vs. Ghaziabad Aggarwal, Uttar Pradesh Advocate, Ab-1A/22, Sector-51, Noida -201301 (Pan: Czjps0155A) (Assessee) (Respondent)

For Appellant: Sh. Gautam Jain, Adv., ShFor Respondent: Sh. V.K. Jiwani, Sr. DR

Section 144Section 147Section 148Section 234BSection 234CSection 48Section 50CSection 54F

…1 IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER AY: 2012-13 DHARA SINGH ITO, WARD 1(2), C/O RUPINDER KUMAR Vs. GHAZIABAD AGGARWAL, UTTAR PRADESH ADVOCATE, AB-1A/22, SECTOR-51, NOIDA -201301 (PAN: CZJPS0155A) (ASSESSEE) (RESPONDENT) Assessee by : Sh. Gautam Jain, Adv., Sh. Piyush Kr. Kamal, Adv. & Sh. Lalit Mohan, Adv.) Department by : Sh. V.K. Jiwani, Sr. DR O R D E R PER H.S. SIDHU, JM This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A), 2, Noida on 23.1.2018 in relation to…