2 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT v. Ashok Vihar

2 TTJ 345Income Tax Appellate Tribunal2012#17208 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2023.

Judgments citing 2 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT v. Ashok Vihar

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

…s. 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. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing o…

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

…s. 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. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing o…

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

…s. 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. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing o…

PRAKASH GEMS,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(1), MUMBAI , 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

…s. 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. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing o…

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

…s. 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. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing o…

2 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT v. Ashok Vihar (2 TTJ 345) — Cited in 5 Judgments | BharatTax