18 March 2016 (v) Sunil Kumar Bansal v. Deputy Commissioner of Income Tax ITAT, Chandigarh Tribunal (A)

37 ITR (Trib) 576Income Tax Appellate Tribunal2015#20635 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2017.

Judgments citing 18 March 2016 (v) Sunil Kumar Bansal v. Deputy Commissioner of Income Tax ITAT, Chandigarh Tribunal (A)

Sh. Rakesh Kumar Garg, New Delhi vs. DCIT, New Delhi

In the result appeal of the assessee is allowed

ITA 673/DEL/2014[2009-10]Status: DisposedITAT Delhi29 May 2017AY 2009-10

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirakesh Kumar Garg, Vs. Dcit, G-15, Maharani Bagh, Central Circle-12, New Delhi New Delhi Pan:Aadpg0991M (Appellant) (Respondent)

For Appellant: Sh. Sudesh Garg, CAFor Respondent: Sh. SS Rana, CIT DR
Section 132Section 132(4)Section 143(3)Section 271A

…undisclosed income. Such view is also taken by coordinate benches in following cases: a. Pramod Kumar Jain Vs. DCIT 33 Taxmann.com 651 b. Ashok Kr. Sharma Vs. DCIT 33 TAxmann.com 652 c. Rajrani Gupta Vs. DCIT ITA No. 3371/Del/2011 d. Sunil Kr. Bansal Vs. DCIT 37 ITR (Trib) 576 e. CIT Vs. Radha Kishan Goel 278 ITR 454 f. Concrete Developers Vs. ACIt 34 Taxmann.com 62 g. ACIT Vs. Nandini Realtors ITA No. 415/Nagpur/2015 h. Brij Bhusan Singhal Vs. ITO 5261/Del/2013 i. DCIT Vs. Sulachana Devi Agarwal 1052/Ahd/2012 j. ACIT Vs. Kanakiya Spaces Pvt. Ltd. 6763/Mum/2011 k. Neeraj Singhal Vs. ACIT 146 ITD 152. l. ACIT V Aj…

Murarilal Mittal, Jaipur vs. ACIT, Jaipur

In the result, the appeal of the assessee is allowed

ITA 773/JPR/2016[2008-2009]Status: DisposedITAT Jaipur11 May 2017AY 2008-2009
For Appellant: Shri Vijay Goyal (CA)For Respondent: Shri R.A. Verma (Addl.CIT)
Section 132Section 132(4)Section 143(3)Section 153ASection 271Section 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR JhEkrh fnok Çlg] U;kf;d lnL; ,oa Jh Hkkxpan] ys[kk lnL; ds le{k BEFORE: SMT. DIVA SINGH, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 773/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Murarilal Mittal, A.C.I.T., Vs. B-18, Sardar Patel Marg, Central Circle-3, Chomu House, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACCPM 1182 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Goyal (CA) jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) lquok…

ACIT Cen Cir 38, Mumbai vs. Mudra Lifestyle Ltd, Mumbai

In the result the appeal filed by revenue is dismissed

ITA 520/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Sh. Dharamesh Shah -ARFor Respondent: Shri Suman Kumar (DR)
Section 132Section 143(3)Section 153ASection 253Section 254(1)Section 271Section 271A

…ix Mills Ltd in ITA No 6190 /M/2013 dated 7.8.2015. (v) Hemant Kumar Vs ACIT in ITA No.745 /M/2015 dated 19.07. 2016. (vi) Meerat Singal Vs ACIT [161 TT 483], (vii) CIT Vs Radha Kishan Goel [278 ITR 454]Allahabad High Court, (viii) Sunil Kumar Bansal Vs DCIT [37 ITR (Trib) 576], (ix) Pramod Kr Jain Vs DCIT [149 TTJ 36 (URO)] (x) DCIT Vs Neeraj Jindal [293 CTR 298] (xi) Sri KiranShah versus ACIT in ITANo.5919/M/2011,08.01.2014, (xii) DCIT versus Purti Shankar Karkhara [ 23 ITR (T) 667], (xiii) Sh. Dinesh Khanna versus DCIT, ITA No. 4200-4205/M/2010 dated 29 July 2015, (xiv) CIT versus SSP Ltd [302 ITR 43](Punjab…

Chains Corner Jewellery (I) P.Ltd, Mumbai vs. ACIT CC 22, Mumbai

In the result, the appeal is allowed

ITA 5703/MUM/2013[2010-11]Status: DisposedITAT Mumbai28 Nov 2016AY 2010-11

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year 2010-11

For Appellant: Mrs. Sanjukta Chowdhury, ARFor Respondent: Mr. Maurya Pratap, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 2Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year 2010-11 M/s. Chains Corner The ACIT CC-22, Mumbai. Jewellery (I) Pvt. Ltd. Vs. Shop No. 9, 1st Floor, Kapadia Bldg., No. 2, 31/33, S.M.Street, Zaveri Bazar, Mumbai- 400 002. PAN No: AABCC7451M (Appellant) (Respondent) .. Appellant by: Mrs. Sanjukta Chowdhury, AR Respondent by: Mr. Maurya Pratap, DR Date of Hearing: 21 .11.2016 Date of Pronouncement: 28. 11.2016 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant a…

18 March 2016 (v) Sunil Kumar Bansal v. Deputy Commissioner of Income Tax ITAT, Chandigarh Tribunal (A) (37 ITR (Trib) 576) — Cited in 4 Judgments | BharatTax