4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar v. DCIT

213 TTJ 491Income Tax Appellate Tribunal2021#17283 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2023.

Also reported as

71 ITR (Trib) 147

Judgments citing 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar v. DCIT

ASHOK VIRAMBHAI PATEL,MUMBAI vs. DCIT CC 5 (1), MUMBAI

In the result, the appeals of the assesse is partly allowed

ITA 7336/MUM/2018[2012-13]Status: DisposedITAT Mumbai30 Jan 2023AY 2012-13

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…P a g e | 1 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos. 7333 to 7336/Mum/2018 (A.Ys.2011-12 to 2014-15) Shri Ashok Virambhai Vs. DCIT, CC-5(1) Patel, 4/F Raghav Wadi, Room No. 1908, 19th Ground Floor, Floor, Air India Building, Frensh Bridge, Nariman Point, Mumbai - 400007 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADPP5010G Appellant .. Respondent Shri Alkesh Patel Vs. DCIT, CC-5(1) (Prop. Of M/s Umiya Gems) Room No. 1908, 19th 4/F Raghav…

ASHOK VIRAMBHAI PATEL,MUMBAI vs. DCIT -CC - 5(1), MUMBAI

In the result, the appeals of the assesse is partly allowed

ITA 7335/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Jan 2023AY 2011-12

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…P a g e | 1 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos. 7333 to 7336/Mum/2018 (A.Ys.2011-12 to 2014-15) Shri Ashok Virambhai Vs. DCIT, CC-5(1) Patel, 4/F Raghav Wadi, Room No. 1908, 19th Ground Floor, Floor, Air India Building, Frensh Bridge, Nariman Point, Mumbai - 400007 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADPP5010G Appellant .. Respondent Shri Alkesh Patel Vs. DCIT, CC-5(1) (Prop. Of M/s Umiya Gems) Room No. 1908, 19th 4/F Raghav…

ASHOK VIRAMBHAI PATEL,MUMBAI vs. DCIT -CC - 5(1), MUMBAI

In the result, the appeals of the assesse is partly allowed

ITA 7333/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Jan 2023AY 2013-14

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…P a g e | 1 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos. 7333 to 7336/Mum/2018 (A.Ys.2011-12 to 2014-15) Shri Ashok Virambhai Vs. DCIT, CC-5(1) Patel, 4/F Raghav Wadi, Room No. 1908, 19th Ground Floor, Floor, Air India Building, Frensh Bridge, Nariman Point, Mumbai - 400007 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADPP5010G Appellant .. Respondent Shri Alkesh Patel Vs. DCIT, CC-5(1) (Prop. Of M/s Umiya Gems) Room No. 1908, 19th 4/F Raghav…

PRAKASH GEMS,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(1), MUMBAI , MUMBAI

In the result, the appeals of the assesse is partly allowed

ITA 7332/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Jan 2023AY 2014-15

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing officer and stated that paper was found from the premises of the assesse, therefore, presumption u/s 292C applied in the fact of this case. The ld. D.R referred the following judicial pronouncements:…

ALKESH PATEL (PROP. OF M/S UMIYA GEMS),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(1), MUMBAI

In the result, the appeals of the assesse is partly allowed

ITA 7328/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Jan 2023AY 2014-15

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132(1)Section 143(2)Section 153D

…TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 ITR (TRib) 147 (Viz ITAT) 10. Cascade Holdings (P) Ltd. Vs. DCIT (2021) 213 TTJ 491 (Mum ITAT) 11. Solitare World Pvt. Ltd. VS. ACIT, ITA No. 2638/Del/2018 (Del ITAT) On the other hand, the ld. D.R supported the order of assessing officer and stated that paper was found from the premises of the assesse, therefore, presumption u/s 292C applied in the fact of this case. The ld. D.R referred the following judicial pronouncements:…

4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar v. DCIT (213 TTJ 491) — Cited in 5 Judgments | BharatTax