378 ITR 561 (Bombay) KamlakarMoghe v. ACIT, Nagpur

24 Taxmann.com 111High Court2012#15403 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 250Section 270ASection 54EC

Judgments citing 378 ITR 561 (Bombay) KamlakarMoghe v. ACIT, Nagpur

Kannaki, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal is treated as partly allowed

ITA 1972/CHNY/2025[2016-17]Status: DisposedITAT Chennai09 Dec 2025AY 2016-17

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.: 1972 & 1970/Chny/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18

For Appellant: Shri S. Ramachandran, CAFor Respondent: Ms. R. Anitha, Addl. CIT
Section 250Section 270ASection 54E

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1972 & 1970/CHNY/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18 Late Dr. Kannagi, The Assistant Commissioner Rep. by Legal Rep. Vs. of Income Tax, Shri P.K. Natarajan, Non-Corp Circle 5, 28A, Central Studio Road, Coimbatore DX-9A, Shruthi Enclava Singanallur, Coimbatore – 641 005. PAN: AGLPK 2785R (अपीलाथ"/Appellant) (""यथ"/Respondent…

Kannaki, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal is treated as partly allowed

ITA 1970/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Dec 2025AY 2017-18

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.: 1972 & 1970/Chny/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18

For Appellant: Shri S. Ramachandran, CAFor Respondent: Ms. R. Anitha, Addl. CIT
Section 250Section 270ASection 54E

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1972 & 1970/CHNY/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18 Late Dr. Kannagi, The Assistant Commissioner Rep. by Legal Rep. Vs. of Income Tax, Shri P.K. Natarajan, Non-Corp Circle 5, 28A, Central Studio Road, Coimbatore DX-9A, Shruthi Enclava Singanallur, Coimbatore – 641 005. PAN: AGLPK 2785R (अपीलाथ"/Appellant) (""यथ"/Respondent…

Smt. Kiran Kamra, Delhi vs. ITO, New Delhi

In the result the appeal filed by the assessee is dismissed

ITA 4904/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Mar 2019AY 2011-12

Bench: Shri R.K. Pandaassessment Year: 2011-12 Kiran Kamra, Vs. Ito, 2286, Hudson Line, Ward-36(1), G.T.B. Nagar, New Delhi. Delhi. Pan: Aaqpk8729C (Appellant) (Respondent) Assessee By : Shri K. Sampath, Advocate & Shri V. Raj Kumar, Advocate Revenue By : Shri S.L. Anuragi, Sr.Dr Date Of Hearing : 18.02.2019 Date Of Pronouncement : 26.03.2019 Order

For Appellant: Shri K. Sampath, Advocate &For Respondent: Shri S.L. Anuragi, Sr.DR
Section 139Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2011-12 Kiran Kamra, Vs. ITO, 2286, Hudson Line, Ward-36(1), G.T.B. Nagar, New Delhi. Delhi. PAN: AAQPK8729C (Appellant) (Respondent) Assessee by : Shri K. Sampath, Advocate & Shri V. Raj Kumar, Advocate Revenue by : Shri S.L. Anuragi, Sr.DR Date of Hearing : 18.02.2019 Date of Pronouncement : 26.03.2019 ORDER This appeal by the assessee is directed against the order dated 29th July, 2016 of the CIT(A)-12, New Delhi, relating to Assessment Year 2011-12. 2. The only effective ground rais…

The ITO-2(2), Indore vs. Smt. Mohan Bai Pokhrana, Indore

In the result, appeal of the Revenue is dismissed

ITA 468/IND/2013[2009-10]Status: DisposedITAT Indore24 May 2017AY 2009-10

Bench: Shri C.M. Garg, Jm & Shri O.P.Meena, Am आ.अ.सं./ I.T.A. No.468/Ind/2013 "नधा"रण वष"/ Assessment Year: 2009-10

Section 54BSection 54ESection 54F

…ITO 2(2) Indore v. Smt. Mohan Bai Pokhrana/ I.T.A. No.468/Ind/2013/A.Y. 09-10 Page 1 of 14 आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE च""मोहन गग", "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M. GARG, JM, AND SHRI O.P.MEENA, AM आ.अ.सं./ I.T.A. No.468/Ind/2013 "नधा"रण वष"/ Assessment Year: 2009-10 Income Tax Officer, Vs. Smt. Mohan Bai Pokhrana 2(2) Indore 225, Textile Clerk Colony Indore "था.ले.सं./PAN: ACCPP 7087N अपीलाथ" /Appellant ""यथ" /Respondent Shri Mohd. Javed, Sr. अपीलाथ" क" ओर से/Appellant by D.R. Shri S.N. Agarwal, CA ""यथ" क"…

Asst CIT Cen Cir 3, Thane vs. Prakash Gunajisawardekar, Thane

The appeal of the Revenue is dismissed

ITA 6642/MUM/2014[2009-10]Status: DisposedITAT Mumbai09 Jun 2016AY 2009-10

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2009-10 Acit, Circle-3, Prakash Gunaji Room No.02, 6Th Floor, Sawardekar, बनाम/ Ashar It Park,B-Wing, 102/B, Atlanata Vs. Wagle Indl. Estate, Hiranandani Estate, Thane(W)-400602 B.G. Road, Patlipada, Thane(W)-400607 Pan No. Aadps1088B (राज"व /Revenue) ("नधा"रती /Assessee)

Section 143(3)Section 45Section 54E

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ सी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2009-10 ACIT, Circle-3, Prakash Gunaji Room No.02, 6th Floor, Sawardekar, बनाम/ Ashar IT Park,B-Wing, 102/B, Atlanata Vs. Wagle Indl. Estate, Hiranandani Estate, Thane(W)-400602 B.G. Road, Patlipada, Thane(W)-400607 PAN No. AADPS1088B (राज"व /Revenue) ("नधा"रती /Assessee) राज"व क" ओर से / Revenue by Dr. Darsi Suman Ratnam-DR "नधा"रती क" ओर से / A…

ITO 25(1)(4), Mumbai vs. Baldwin D Fernandes, Mumbai

The appeal of the Revenue is dismissed

ITA 5229/MUM/2013[2008-09]Status: DisposedITAT Mumbai19 Oct 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year 2008-09 Income Tax Officer,-25(1)(4) Mr. Baldwin D.Fernandes, Room No.308, C-10, 4, The Anchorage Ic Colony, बनाम/ 3Rd Floor, Pratyakshakar Borivali (West), Vs. Bhavan, Bandra Kurla Mumbai-400092 Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaapf0096R

Section 45Section 54E

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,बी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year 2008-09 Income Tax Officer,-25(1)(4) Mr. Baldwin D.Fernandes, Room No.308, C-10, 4, The Anchorage IC Colony, बनाम/ 3rd Floor, Pratyakshakar Borivali (West), Vs. Bhavan, Bandra Kurla Mumbai-400092 Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAAPF0096R राज"व क" ओर से / Revenue by Shri Randhir Kr. Gupta…

378 ITR 561 (Bombay) KamlakarMoghe v. ACIT, Nagpur (24 Taxmann.com 111) — Cited in 6 Judgments | BharatTax