227 (Delhi) (b) Commissioner of Income-tax v. Mrs. Hilla JB Wadia

45 Taxmann.com 550Reported decision2014#25035 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2022.

Judgments citing 227 (Delhi) (b) Commissioner of Income-tax v. Mrs. Hilla JB Wadia

Anant R Gawande, Mumbai vs. Assistant Commissioner of Income Tax, Mumbai

In the result, appeal of the assessee is allowed and AO is directed to give consequential relief

ITA 5453/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Jun 2022AY 2013-14

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.5453/Mum/2019 (Assessment year: 2013-14) Anant R Gawande vs Assistant Commissioner of Income-tax 801, Mahalaxmi Chambers Circle-20(1), Mumbai 22, Bhulabhai Desai Road Mumbai-400 026 PAN: AABPG3008P (Appellant) (Respondent) Assessee represented by : Shri Anil Sathe Department represented by : Shri Anoop Hiswase, DR Date of hearing : 10/06/2022 Date of pronouncement : 14/06/2022 O R D E R Per: Gagan Goyal (AM): This appeal has been filed by the assessee aga…

Smt. Minaxiben Harshadbhai Mavani, Surat vs. The Income Tax Officer, Ward-1(3)(3), Surat

In the result, appeal of the assessee is dismissed

ITA 2604/AHD/2016[2013-14]Status: DisposedITAT Surat14 Sept 2021AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Smt. Minaxiben Harshadbhai The Income Tax Officer, Mavani, Ward-1(3)(3), Surat. Vs. 204, Malhar Complex, Icchanath, Surat – 395 007. Pan: Agjpm 8034 B Applicant Respondent

Section 143(3)Section 234ASection 254(1)Section 271(1)(c)Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Smt. Minaxiben harshadbhai The Income Tax Officer, Mavani, Ward-1(3)(3), Surat. Vs. 204, Malhar Complex, Icchanath, Surat – 395 007. PAN: AGJPM 8034 B Applicant Respondent Assessee by None. Revenue by Ms. Anupama Singla – Sr.DR Date of hearing 14.09.2021 Date of pronouncement 14.09.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee is directed against the orders of ld. Commissioner of In…

Smt. Harminder Kaur, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2656/DEL/2017[2011-12]Status: DisposedITAT Delhi10 Feb 2021AY 2011-12

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 139(4)Section 148Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER [Through Video Conferencing] ITA No.2656/Del./2017 Assessment Year: 2011-12 Smt. Harminder Kaur, Vs. ITO, C/o- Sunil Arora & Ward-36(4), Associates, A-1/118, New Delhi Safdarjung Enclave, New Delhi PAN :ANOPK6529P (Appellant) (Respondent) Appellant by Ms. Gunjan Jain, CA Respondent by Sh. Gurmel Singh, CIT(DR) Date of hearing 04.01.2021 Date of pronouncement 10.02.2021 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 28/02/2017 p…