180 Taxman 4 (Karnataka) v. Tilokehand & Sons.

138 Taxmann.com 445Reported decision2022#22471 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 13(2) of the General Clauses Act Section 143(3)Section 1897 Section 263 Section 54 Section 54F

Issues it is cited on

section 54f section 54 section 13 transfer section 143 section 14 section 143(3)india document interest

Judgments citing 180 Taxman 4 (Karnataka) v. Tilokehand & Sons.

Rajendra Agrawal, Delhi vs. ITO Ward-30(2), Delhi

In the result, the appeal is allowed

ITA 2272/DEL/2024[2012-13]Status: DisposedITAT Delhi26 Jul 2024AY 2012-13

Bench: BEFORESHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)

Section 143(3)Section 263Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORESHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.2272/Del/2024, A.Y. 2012-13 Sh. Rajendra Agrawal ITO, C/o. Raj Kumar Associates, Ward-30(2), Chartered Accountants L7A, Vs. Delhi LGF, South Ext. Part-II, Delhi PAN: ACRPA4020F (Appellant) (Respondent) Appellant by Shri Raj Kumar, CA & Sh. Suraj Gupta, Advocate Respondent by Sh. P. N. Barnwal, CIT-DR Date of Hearing 26/06/2024 Date of Pronouncement 26/07/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal for the Assessment Year (In Short, the ‘AY’)…

Sunil Pagaria, Udaipur vs. ITO, Ward-2(1), Udaipur

In the result, the appeal of the assessee is allowed

ITA 198/JODH/2023[2013-14]Status: DisposedITAT Jodhpur09 Oct 2023AY 2013-14

Section 143(1)Section 143(2)Section 143(3)Section 154Section 234Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 198/Jodh/2023 (ASSESSMENT YEAR- 2013-14) Sunil Pagaria Vs Income Tax Officer, 111 Bhupalpura, Ward-2(1), Udaipur-313001. Udaipur. (Appellant) (Respondent) PAN NO. ABEPP 9645 H (Virtual Hearing) Assessee By Shri Shyam S. Singhvi-C.A. Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 11/07/2023 Date of Pronouncement 09/10/2023 O R D E R PER: Dr. S. Seethalakshmi, JM The assessee has filed an appeal against the order of the National Faceless Appeal Centre, Delhi [herein aft…

Smt. Ritu Singh, Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 6504/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2023AY 2012-13

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2012-13

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms. Princy Singla, Sr. DR

Section 143(1)Section 143(3)Section 54Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2012-13 Smt. Ritu Singh, Vs. Income Tax Officer, 21-B, Pocket-D, SFS Flats Ward 60(4), Mayur Vihar, Phase-III, New Delhi. Delhi – 110 096 PAN BIEPS0468M (Appellant) (Respondent) Assessee by: Shri Hiren Mehta, CA Department by : Ms. Princy Singla, Sr. DR Date of Hearing 09.02.2023 Date of pronouncement 24. 02.2023 O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order dated 05.10.2016 of the Ld. Commissioner of Income…