389 ITR 68 (BOMBAY), ITO v. CH. ATCHAIAH

239 Taxmann 350High Court2016#23874 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2022.

Judgments citing 389 ITR 68 (BOMBAY), ITO v. CH. ATCHAIAH

Mr. B.Nagendra, Bellary vs. Deputy Commissioner of Income Tax, Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1946/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Mar 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri G.S. Prashant, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 132Section 132(1)(a)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1945 & 1946/Bang/2016 Assessment years : 2010-11 & 2011-12 Mr. B. Nagendra, Vs. The Deputy Commissioner 1st Cross, Nehru Colony, of Income Tax, Near Railway Track, Circle 2(3), Bellary. Bellary. PAN: ADKPN 9671M APPELLANT RESPONDENT Appellant by : Shri G.S. Prashant, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.03.2022 Date of Pronouncement : 17.03.2022 O R D E R Per Chandra Poojari, Accountant Member These t…

Mr. B.Nagendra, Belgium vs. Deputy Commissioner of Income Tax, Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1945/BANG/2016[2010-11]Status: DisposedITAT Bangalore17 Mar 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri G.S. Prashant, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 132Section 132(1)(a)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1945 & 1946/Bang/2016 Assessment years : 2010-11 & 2011-12 Mr. B. Nagendra, Vs. The Deputy Commissioner 1st Cross, Nehru Colony, of Income Tax, Near Railway Track, Circle 2(3), Bellary. Bellary. PAN: ADKPN 9671M APPELLANT RESPONDENT Appellant by : Shri G.S. Prashant, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.03.2022 Date of Pronouncement : 17.03.2022 O R D E R Per Chandra Poojari, Accountant Member These t…

V.S. Chandrashekar vs. Assistant Commissioner of Income Tax

In the result, the first substantial question of law is

ITA/70/2015HC Karnataka02 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 133ASection 142(1)Section 143(2)Section 260Section 260ASection 50C

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 2ND DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.70 OF 2015 BETWEEN: V.S.CHANDRASHEKAR PROP: M/S MADHURA DEVELOPERS #46, 9TH CROSS 28TH MAIN 1ST PHASE JP NAGAR BENGALURU - 560 078. ... APPELLANT (BY SRI.CHYTHANYA K.K., ADV.,) AND: ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 4(1) 4TH FLOOR, UNITY BUILDING ANNEXE P.KALINGA RAO ROAD BENGALURU - 560 027. ... RESPONDENT (BY SRI.K.V.ARAVIND, ADV.) - - - THIS I.T.A. IS FILED UNDER SEC…

389 ITR 68 (BOMBAY), ITO v. CH. ATCHAIAH (239 Taxmann 350) — Cited in 3 Judgments | BharatTax