2017) 88 Taxmann.com 600 2. Jawahar Lal Jain (HUF) v. CIT

59 Taxmann.com 374High Court2015#21230 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing 2017) 88 Taxmann.com 600 2. Jawahar Lal Jain (HUF) v. CIT

DCIT, NEW DELHI vs. M/S SAHARA INDIA SAHKARI AWAS SAMITI LTD., LUCKNOW

In the result, both the appeals filed by the Revenue are allowed for statistical purposes and the COs filed by the assessee are dismissed

ITA 2481/DEL/2011[2005-06]Status: DisposedITAT Delhi19 Jul 2021AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. Advocate &For Respondent: Shri Satpal Gulati, CIT, DR

Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.2481 & 2482/Del/2011 Assessment Years: 2005-06 & 2006-07 DCIT, Vs Sahara India Sahkari Awas Central Circle-6, Samiti Ltd., Room No.334, Sahara Bhawan, ARA Centre, Jhandewalan Extn., 1, Kapoorthala Complex, New Delhi. Aliganj, Lucknow. PAN: AAGFS9137D CO Nos.221 & 222/Del/2011 (ITA Nos.2481 & 2482/Del/2011) Assessment Years: 2005-06 & 2006-07 Sahara India Sahkari Awas Vs. DCIT, Samiti Ltd., Central Circle-6, Sahara Bhawan, Room No.334, 1, Kapoorthala Complex, A…

M/S. VEERABHADRAPPA SANGAPPA & COMPANY,SANDUR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 1, BELLARY

In the result appeal filed by assessee stands partly allowed

ITA 1054/BANG/2019[2013-14]Status: DisposedITAT Bangalore08 Dec 2020AY 2013-14

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2013–14

For Appellant: Shri Chythanya K.K, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT

Section 145Section 28Section 5

…on following decisions, opposing admission of additional evidence filed by assessee at this stage: 1. Rishi Sagar vs ITO (2013) 36 Taxmann.com 508 (Chandigarh-Trib) Affirmed by P&H High Court- (2017) 88 Taxmann.com 600 2. Jawahar Lal Jain (HUF) vs CIT (2015) 59 Taxmann.com 374 (P&H) 3. Kanniappan Murugadoss Vs. ITO (2017) 79 Taxmann.com 244 (Chennai- Trib) Alternatively, it was submitted that, in the event this Tribunal intends to admit additional evidences, the same may be remanded to Ld.AO for examination/verification. 2.3. We have perused arguments advanced by both sides in light of records placed before us.…

SHRI. VERGHESE STEPHEN,BENGALURU vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 1(2)(2), BANGALORE

In the result, the appeal filed by the assessee is treated as partly allowed

ITA 2492/BANG/2019[2015-16]Status: DisposedITAT Bangalore10 Jul 2020AY 2015-16

Bench: Shri N.V. Vasudevanand Shri B.R. Baskaran, Accoutant Member

For Appellant: Shri Nitish Ranjan, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 54

…ITA No.2492/Bang/2019 Mr. Varghese Stephen, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENTAND SHRI B.R. BASKARAN, ACCOUTANT MEMBER ITA Nos.2492/Bang/2019 Assessment Year: 2015-16 Verghese Stephen No.C-003, Adarsh Palm Retreat Tower 4 Bougenvilla, Devarabisenahalli Assistant Commissioner of Varthur Post, Outer Ring Road Vs. Income-tax Circle-1(2)(2) Bengaluru East, Bengaluru Bengaluru-560103 PAN NO :ACUPS1635D APPELLANT RESPONDENT Appellant by : Shri Nitish Ranjan, A.R. Respondent by : Ms. Neera Malhotra, D.R. Date of Hearing : 02.07.2020 Date…

SMT. GEETA RANI YADAV,GHAZIABAD vs. ITO, GHAZIABAD

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 5248/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Dec 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Smt. Geeta Rani Yadav, Vs. Income Tax Officer, Sec-62, Shastri Nagar, Ghaziabad Ghaziabad Pan :Aaxpy3625N (Appellant) (Respondent) Appellant By Sh. Rajiv Saxena & Sh. Ajit Kr. Jha, Advocates. Respondent By Sh. B.S. Rajpurohit, Sr.Dr

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2009-10 Smt. Geeta Rani Yadav, Vs. Income Tax Officer, Sec-62, Shastri Nagar, Ghaziabad Ghaziabad PAN :AAXPY3625N (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena & Sh. Ajit Kr. Jha, Advocates. Respondent by Sh. B.S. Rajpurohit, Sr.DR Date of hearing 05.12.2018 Date of pronouncement 14.12.2018 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 29/08/2014 passed by the Ld. Commissioner of Income-tax (Appeals)-Ghazia…