217 Chandigarh. 2) Yogesh Jhingan v. DCIT

123 Taxmann.com 290High Court2002#22237 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2015 to 2026.

Sections most often in play

Section 147 Section 148 Section 69A Section 133(6)Section 139 Section 142(1)Section 143(2)Section 143(3)

Judgments citing 217 Chandigarh. 2) Yogesh Jhingan v. DCIT

Vinay Chaudhary, Pitampura vs. ACIT Int Tax 1(2)(1), Delhi

In the result, the appeal of the assesse is allowed

ITA 3115/DEL/2023[2021-22]Status: DisposedITAT Delhi02 Apr 2026AY 2021-22

Bench: “Shri Ramit Kochar & Shri Raj Kumar Chauhan

Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 144C(13)Section 144C(5)Section 54Section 54FSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI BEFORE “SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No.3115/Del/2023, A.Y. 2021-22 Vinay Chaudhary ACIT, LU-4, Pitampura, Circle-Int.Tax-1(2)(1), Delhi-110034 Vs. Civic Centre, New Delhi-110002 PAN: AHBPK1445R (Appellant) (Respondent) Appellant by Ms. Meenal Goyal, CA & Sh. Kunal Gupta, CA Respondent by Sh. M.S. Nethrapal, CIT-DR Date of Hearing 05/01/2026 Date of Pronouncement 02/04/2026 O R D E R PER RAJ KUMAR CHAUHAN , J.M.: This appeal is filed by the appellant/assessee against the final assessment orde…

Ranajit Suresh Rajamane, Solapur vs. ITO, Ward 1, Pandharpur

In the result, the appeal of the assessee is allowed

ITA 1678/PUN/2024[2014-15]Status: DisposedITAT Pune13 Jan 2026AY 2014-15

Bench: Dr. Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.1678/Pun/2024 धििाारण वर्ा / Assessment Year: 2014-15 Ranajit Suresh Rajamane, Vs Ito Ward 1, Shukrawar Peth, Pandharpur Tembhurni Madha Solapur- 413211 Maharashtra Pan-Bmepr3878N Appellant Respondent

For Appellant: Smt. Deepa KhareFor Respondent: Shri Aviyogi Ambadkar

Section 139Section 147Section 148Section 250Section 54Section 548Section 54BSection 54B(1)Section 69A

…आयकर अपीलीय अधिकरण "बी" न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE Dr. MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1678/PUN/2024 धििाारण वर्ा / Assessment Year: 2014-15 Ranajit Suresh Rajamane, Vs ITO Ward 1, Shukrawar Peth, Pandharpur Tembhurni Madha Solapur- 413211 Maharashtra PAN-BMEPR3878N Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Aviyogi Ambadkar, Addl.CIT Date of hearing : 13.01.2026 Date of pronouncement : 27.01.2026 आदेश/ORDER PER DR.MANISH BORAD, ACCOUNTANT MEMBER : This appeal at the…

M/S Sri, M. George Joseph, Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeal for Assessment Year 2009-10 is dismissed

ITA 13/BANG/2014[2009-10]Status: DisposedITAT Bangalore13 Feb 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri H.R. Suresh, F.C.AFor Respondent: Shri P. Dhivakar,JCIT (D.R)

Section 143(1)Section 143(3)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ A ” BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER I.T.A. No.13/Bang/2014 (Assessment Year : 2009-10) Sri M. George Joseph, Vs. Dy. Commissioner of Income Tax, No.534/30, 5th Cross, Circle 12(2), Bangalore. Mahalakshmi Layout, Bangalore-560 086 PAN AAMPJ 2734L Appellant Respondent. Appellant By : Shri H.R. Suresh, F.C.A. Respondent By : Shri P. Dhivakar,JCIT (D.R) Date of Hearing : 30.12.2014. Date of Pronouncement : 13.2.2015. O R D E R Per Shri Jason P. Boaz, A.M. : This appeal by the assessee is preferred against th…