1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT v. PV Kalyanasundaram

422 ITR 332High Court2020#17902 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2023.

Judgments citing 1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT v. PV Kalyanasundaram

Ashok Virambhai Patel, Mumbai vs. DCIT CC 5 (1), Mumbai

In the result, the appeals of the assesse is partly allowed

ITA 7336/MUM/2018[2012-13]Status: DisposedITAT Mumbai30 Jan 2023AY 2012-13

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…tered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd.…

Ashok Virambhai Patel, Mumbai vs. DCIT -CC - 5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

ITA 7335/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Jan 2023AY 2011-12

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…tered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd.…

Ashok Virambhai Patel, Mumbai vs. DCIT -CC - 5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

ITA 7333/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Jan 2023AY 2013-14

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…tered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd.…

Prakash Gems, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

ITA 7332/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Jan 2023AY 2014-15

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…tered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd.…

Alkesh Patel (Prop. of M/S Umiya Gems), Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

ITA 7328/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Jan 2023AY 2014-15

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…tered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd.…

1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT v. PV Kalyanasundaram (422 ITR 332) — Cited in 5 Judgments | BharatTax