401 ITR 215. (b) Commissioner of Income Tax, Chennai v. Janak Shantilal Mehta

124 Taxmann.com 516High Court2021#18894 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 147Section 148Section 48(iii)Section 49(1)Section 54Section 80C

Judgments citing 401 ITR 215. (b) Commissioner of Income Tax, Chennai v. Janak Shantilal Mehta

Laggisetty Manohar Karthik, Chennai vs. ITO Non Corporate Ward 15(2), Chennai

In the result the appeal of the assessee is allowed

ITA 746/CHNY/2025[2012-13]Status: DisposedITAT Chennai21 Aug 2025AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 746/Chny/2025 िनधा$रण वष$ / Assessment Year: 2012-13

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 147Section 54Section 80C

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम# BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 746/Chny/2025 िनधा$रण वष$ / Assessment Year: 2012-13 Laggisetty Manohar Karthik, Income Tax Officer, New No.61, Old No. 29, First Main Road, vs. Non Corporate Ward 15(2), Gandhi Nagar, Adyar, Chennai. Chennai – 600 020. Tamil Nadu. [PAN: AAQPK-4329-Q] (अपीलाथ&/Appellant) ('(थ&/Respondent) अपीलाथ& की ओर से/Appellant by : Shri. N. Arjun Raj…

Shri Iqbal Sheikh, Srinagar vs. Income Tax Officeer, Srinagar

In the result, the appeal of the assessee is allowed

ITA 176/ASR/2019[2010-11]Status: DisposedITAT Amritsar29 Aug 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Upender Bhat, CAFor Respondent: Sh. Mohit Kumar Nigam, Sr. DR
Section 148Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 176/Asr/2019 Assessment Year: 2010-11 Sh. Iqbal Sheikh, Vs. The I.T.O. 3 (1), Nigeen, Hazratbal, Srinagar Srinagar Kashmir PAN : AAEPI 2499B (APPELLANT) (RESPONDENT) Assessee by : Sh. Upender Bhat, CA Revenue by : Sh. Mohit Kumar Nigam, Sr. DR Date of Hearing: 02/08/2023 Date of Pronouncement: 29/08/2023 ORDER Per Dr. M. L. Meena, AM: This appeal is filed by the assessee against the order of the Ld. CIT(A)-1, Ludhiana dated 09/01/2019 for the Asse…

Arpan Nayak, Burdwan vs. ITO, Ward-2(2), Burdwan

In the result, the appeal of the assessee is allowed

ITA 525/KOL/2022[2012-13]Status: DisposedITAT Kolkata13 Jul 2023AY 2012-13

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 292

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 525/KOL/2022 Assessment Year: 2012-13 Arpan Nayak.…………………………………………………..Appellant [PAN: AEOPN 1085 N] Vs. ITO, Ward-2(2), Burdwan......................................Respondent Appearances by: Sh. Somnath Ghosh, Adv., appeared on behalf of the Assessee. Smt. Ranu Biswas, Addl. CIT, Sr. DR, appeared on behalf of the Revenue. Date of concluding the…

Prannay Sureka, Kolkata vs. ACIT, Cir. 61, Kolkata

In the result, the appeal of the assessee is allowed

ITA 497/KOL/2021[2013-14]Status: DisposedITAT Kolkata16 Mar 2022AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar]

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri Rajpal Yadav, Vice-President(KZ) & Shri Rajesh Kumar, Accountant Member] I.T.A. No. 497/Kol/2021 Assessment Year : 2013-14 Prannay Sureka Vs. ACIT, Circle-61, Kolkata (PAN: ASTPS 8646 P) Appellant Respondent Date of Hearing 08.03.2022 Date of Pronouncement 16.03.2022 For the Appellant Shri S.K. Tulsiyan, Advocate Smt. Puja Somani, Advocate For the Respondent Shri P.P. Barman (Sr. DR) ORDER Per Shri Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the Commissioner of Income Tax (Appeals), National Faceless…