2. Venkatesan Raghuram Prasad v. Income

94 Taxmann.com 249High Court2018#25920 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2021.

Judgments citing 2. Venkatesan Raghuram Prasad v. Income

Pr. Commissioner of Income Tax (Central) vs. Shri. Cherian Abraham

In the result, the appeal stands dismissed

ITA/282/2018HC Karnataka05 Oct 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 132Section 142Section 143Section 153CSection 260Section 260ASection 292B

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF OCTOBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.282/2018 BETWEEN : 1 . PR. COMMISSIONER OF INCOME TAX (CENTRAL) CENTRAL REVENUE BUILDINGS, QUEENS ROAD, BANGALORE. 2 . THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2 (1) BENGALURU. ...APPELLANTS (BY SRI JEEVAN J. NEERALGI, ADV.) AND : SHRI CHERIAN ABRAHAM 3-2/1, CLEVELAND ROAD, FRAZER TOWN, BANGALORE-560 005. …RESPONDENT (BY SRI CHYTHANYA K.K., ADV.)…

Svc Co-Operative Bank Ltd, Mumbai vs. DCIT 1(3)(2), Mumbai

Accordingly, the grounds raised by the revenue stands dismissed

ITA 3418/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Jul 2020AY 2009-10

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 3418/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Rajeev Wagle, AR byFor Respondent: Shri V.Vinod Kumar Sr DR

Section 143Section 143(2)Section 143(3)Section 147Section 148Section 36(1)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 3418/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2009-10) DCIT 1(3)(2) SVC Co-Operative Bank Room No. 540, 5th floor, Ltd. बिधम/ Aayakar Bhavan, M. K. SVC Tower, J. N. Road, Vs. Road, Mumbai-400 020 Vakola, Santacruz(E) Mumbai-400 055 स्थायीलेखासं./जीआइआरसं./PAN No. AAAAT0177C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Rajeev Wagle, AR by प्रत्यथीकीओरसे/Respondentby : Shri V.Vinod Kumar Sr DR सुनवाईकीतारीख/ : 14.07.2020 Date of Hearing घोषणाकीतारी…

M/S. the Himalaya Drug Company, Bangalore vs. Asst. Commissioner of Income Tax, Bangalore

In the result appeal filed by assessee stands allowed on legal issue raised

ITA 2235/BANG/2016[2009-2010]Status: DisposedITAT Bangalore23 Oct 2019AY 2009-2010

Bench: Shri B.R.Baskaran & Smt.Beena Pillai, Judical Member It(Tp)A No.2235(Bang)/2016 (Assessment Year : 2009-10) M/S The Himalaya Drug Company, Makali, Tumkur Road, Bangalore-562 162 Pan No.Aadft3025B Appellant Vs The Asst. Commissioner Of Income Tax, Central Circle-1(1), Bangalore Respondent Appellant By : Shri Padamchand Khincha, Ca Revenue By : Ms Neera Malhotra, Cit Date Of Hearing : 26-09-2019 Date Of Pronouncement : 23-10-2019 O R D E R Per Beena Pillai:

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Ms Neera Malhotra, CIT

Section 143Section 143(2)Section 143(3)Section 144Section 147Section 148

…IT(TP)A No.2235(B)/2016 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICAL MEMBER IT(TP)A No.2235(Bang)/2016 (Assessment year : 2009-10) M/s The Himalaya Drug Company, Makali, Tumkur Road, Bangalore-562 162 PAN No.AADFT3025B Appellant Vs The Asst. Commissioner of Income Tax, Central Circle-1(1), Bangalore Respondent Appellant by : Shri Padamchand Khincha, CA Revenue by : Ms Neera Malhotra, CIT Date of hearing : 26-09-2019 Date of pronouncement : 23-10-2019 O R D E R PER BEENA PILLAI, JUDICIAL MEMBER : Present…