278 ITR 454(All.) (iii) Neerat Singal v. ACIT

77 DTR 244Reported decision2012#18259 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2017.

Judgments citing 278 ITR 454(All.) (iii) Neerat Singal v. ACIT

Shri Mahesh Kumar Jain, Kishangarh vs. Assistant Commissioner of Income Tax, Central Circle, Ajmer

In the result, we affirm the order of the ld CIT(A) in all these cases and all these cross appeals filed by the revenue and the assessee are dismissed

ITA 630/JPR/2017[2014-15]Status: DisposedITAT Jaipur27 Nov 2017AY 2014-15
Section 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ ITA No. 630/JP/17 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Sh. Mahesh Kumar Jain, The ACIT, Vs. R.D. Mittal Hospital City Road, Central Circle, Madanganj, Kishangarhg. Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ADOPJ4253D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ ITA No. 651/JP/17 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke The DCIT, Sh. Mahesh Kuma…

Sh. Shums Inayatali Soomar, New Delhi vs. ACIT, New Delhi

In the result, stay petition is dismissed as infructurous and the

ITA 2845/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Oct 2017AY 2012-13

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 153ASection 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K.N. CHARY, JUDICIAL MEMBER ITA No.-2845/Del/2017 (Assessment Year: 2012-13) Shums Inayatali Soomar vs ACIT C/o M/s RRA Taxindia, Central Circle 9, D-28, South Extension Part-1, New Delhi. New Delhi. AAAPS6321G & Stay No. 347/Del/2017 (In ITA No.- 2845/Del/2017) (Assessment Year: 2012-13) Shums Inayatali Soomar vs ACIT C/o M/s RRA Taxindia, Central Circle 9, D-28, South Extension Part-1, New Delhi. New Delhi. AAAPS6321G Assessee by Sh. Ashwani Taneja, Adv. Sh. Shantanu Jain, Adv. Revenue by Sh. S…

Shri Sunil Raisoni, Nagpur vs. D.C.I.T. Centralcircle 2(3), Nagpur

In the result, these appeal filed by the assessees stand allowed

ITA 593/NAG/2016[2008-09]Status: DisposedITAT Nagpur18 Jan 2017AY 2008-09

Bench: Shri Shamim Yahya.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri A.R. Ninawe
Section 132Section 132(4)Section 139(1)Section 143(3)Section 271A

…(4) statement, showed in the return of income and paid taxes on it, then it is sufficient compliance not to levy penalty u/s 271AAA. Assessee need not explain the manner in which such income was earned. 32 CCH 260 DCIT v. Rajendra Prasad Dhoknla. (Ahd. Trib.) 77 DTR 244 Pramod Kumar Jain v. DCIT (Ctk. Trib.). 146 ITD 152 (Del.) Neerat Singh v/s ACIT. ITA No.3371/Del/2011 Smt. Raj Rani Gupta v. DCIT. (Del.ITAT) ITA No.5261/Del/2013 Brij Bhushan Singal v. Dept.of I.T.(Del.ITAT). ITA No.1052/Ahd/2012 DCIT v. Sulochanadevi Agrawal (Ahd. Trib.). ITA No.6763/Mum/2011 ACIT v. Kanakia Spaces Pvt.Ltd. (Mum. Trib.).” Learn…

Shri Ravi Kataria, Ratlam vs. The DCIT Central Circle, Indore

In the result, both the appeals of the assessee stand

ITA 898/IND/2016[2012-13]Status: DisposedITAT Indore06 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./I.T.A. No.898/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Ravi Kataria Ratlam Pan – Acmpk 3917P` :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent आ.अ.सं./I.T.A. No.897/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Madanlal Kataria Ratlam Pan – Acfpk 5779D :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent Shri P.D. Nagar "नधा"रती क" ओर से/Assessee By राज"व क" ओर से/Revenue By Shri Mohd. Javed

Section 132(4)Section 271A

…ITA Nos. 898 & 897/Ind/2016 Ravi Kataria & Madanlal Kataria आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.898/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Ravi Kataria Ratlam PAN – ACMPK 3917P` :: अपीलाथ" /Appellant Vs DCIT Central Circle Indore :: ""यथ" /Respondent आ.अ.सं./I.T.A. No.897/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Madanlal Kataria Ratlam PAN – ACFPK 5779D :: अपीलाथ" /Appella…

Shri Madanlal Kataria, Ratlam vs. The DCIT Central Circle, Indore

In the result, both the appeals of the assessee stand

ITA 897/IND/2016[2012-13]Status: DisposedITAT Indore06 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./I.T.A. No.898/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Ravi Kataria Ratlam Pan – Acmpk 3917P` :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent आ.अ.सं./I.T.A. No.897/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Madanlal Kataria Ratlam Pan – Acfpk 5779D :: अपीलाथ" /Appellant Vs Dcit Central Circle Indore :: ""यथ" /Respondent Shri P.D. Nagar "नधा"रती क" ओर से/Assessee By राज"व क" ओर से/Revenue By Shri Mohd. Javed

Section 132(4)Section 271A

…ITA Nos. 898 & 897/Ind/2016 Ravi Kataria & Madanlal Kataria आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.898/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Ravi Kataria Ratlam PAN – ACMPK 3917P` :: अपीलाथ" /Appellant Vs DCIT Central Circle Indore :: ""यथ" /Respondent आ.अ.सं./I.T.A. No.897/Ind/2016 "नधा"रण वष" /Assessment Year: 2012-13 Madanlal Kataria Ratlam PAN – ACFPK 5779D :: अपीलाथ" /Appella…

278 ITR 454(All.) (iii) Neerat Singal v. ACIT (77 DTR 244) — Cited in 5 Judgments | BharatTax