441 (P&H). (iv) Sonia Gandhi v. ACIT, Circle-52(1)

97 Taxmann.com 150High Court2018#4135 most cited

What is 441 (P&H). (iv) Sonia Gandhi v. ACIT, Circle-52(1) authority for?

The satisfaction of the Principal Commissioner under Section 151(1) for issuing a notice under Section 148 requires the Principal Commissioner to record their satisfaction that the Assessing Officer's reasons make it a fit case for issuing such notice. This satisfaction is a prerequisite for the validity of the notice.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2021.

Also referred to as

Sonia Gandhi v. ACIT · Section 148 notice · Section 151 approval · Principal Commissioner satisfaction · reassessment validity · reasons for notice · Delhi High Court

Judgments citing 441 (P&H). (iv) Sonia Gandhi v. ACIT, Circle-52(1)

GAJENDRA KUMAR,GHAZIABAD vs. ITO, WARD- 1(2), GHAZIABAD

In the result appeal of the assessee is partly allowed

ITA 608/DEL/2018[2009-10]Status: DisposedITAT Delhi18 Nov 2021AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Gajendra Kumar, Vs. Ito, C/O. M/S. Sanjeev Anand & Associates, Ward-1(2), 77, Navyug Market, Ghaziabad Ghaziabad Pan:Bwgpg2614B (Appellant) (Respondent)

For Appellant: Shri Somil Agarwal, AdvFor Respondent: Shri Umesh Yakyar, Sr. DR
Section 144Section 147Section 148Section 151

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Gajendra Kumar, Vs. ITO, C/o. M/s. Sanjeev Anand & Associates, Ward-1(2), 77, Navyug Market, Ghaziabad Ghaziabad PAN:BWGPG2614B (Appellant) (Respondent) Assessee by : Shri Somil Agarwal, Adv Mr. Rakesh Gupta, Adv Revenue by: Shri Umesh Yakyar, Sr. DR Date of Hearing 20/10/2021 Date of pronouncement 18/11/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is field by the assessee against the order passed by the ld CIT(A)-2, Noida da…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1804/DEL/2017[2005-06]Status: DisposedITAT Dehradun05 Oct 2021AY 2005-06

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1803/DEL/2017[2004-05]Status: DisposedITAT Dehradun05 Oct 2021AY 2004-05

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1802/DEL/2017[2003-04]Status: DisposedITAT Dehradun05 Oct 2021AY 2003-04

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1801/DEL/2017[2002-03]Status: DisposedITAT Dehradun05 Oct 2021AY 2002-03

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1800/DEL/2017[2001-02]Status: DisposedITAT Dehradun05 Oct 2021AY 2001-02

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1799/DEL/2017[2000-01]Status: DisposedITAT Dehradun05 Oct 2021AY 2000-01

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

RAJU VERMA,DEHRADUN vs. DCIT, DEHRADUN

In the result, all the appeals of the Assessee are allowed

ITA 1798/DEL/2017[1999-2000]Status: DisposedITAT Dehradun05 Oct 2021AY 1999-2000

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1798/Del/2017 : Asstt. Year : 1999-00 Ita No. 1799/Del/2017 : Asstt. Year : 2000-01 Ita No. 1800/Del/2017 : Asstt. Year : 2001-02 Ita No. 1801/Del/2017 : Asstt. Year : 2002-03 Ita No. 1802/Del/2017 : Asstt. Year : 2003-04 Ita No. 1803/Del/2017 : Asstt. Year : 2004-05 Ita No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs Dcit, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (Appellant) (Respondent) Pan No. Abipv8176F Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Sh. N. C. Upadhyaya, Sr. Dr Date Of Hearing: 12.07.2021 Date Of Pronouncement: 06.10.2021

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Sh. N. C. Upadhyaya, Sr. DR
Section 147Section 148Section 149Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 1798/Del/2017 : Asstt. Year : 1999-00 ITA No. 1799/Del/2017 : Asstt. Year : 2000-01 ITA No. 1800/Del/2017 : Asstt. Year : 2001-02 ITA No. 1801/Del/2017 : Asstt. Year : 2002-03 ITA No. 1802/Del/2017 : Asstt. Year : 2003-04 ITA No. 1803/Del/2017 : Asstt. Year : 2004-05 ITA No. 1804/Del/2017 : Asstt. Year : 2005-06 Raju Verma, Vs DCIT, 17/1, Curzon Road, Central Circle, Dehradun-248001 Dehradun (APPELLANT) (RESPONDENT) PAN No. ABIPV817…

NAVEEN INFRADEVELOPERS & ENGINEERS PVT LTD,NEW DELHI vs. DCIT CIRCLE-17(2), NEW DELHI

In the result, appeal filed by the assessee is partly allowed

ITA 275/DEL/2020[2011-12]Status: DisposedITAT Delhi31 May 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Naveen Infradevelopers & Vs. Dcit, Engineers Pvt. Ltd, Circle-17(2), Sardar Patel Marg, New Delhi Diplomatic Enclave, New Delhi Pan: Aadcn2121M (Appellant) (Respondent)

For Appellant: Shri Rakesh Joshi, AdvFor Respondent: Ms. Paramita M. Viswas, CIT DR
Section 131Section 143Section 147Section 148Section 234ASection 250(6)Section 271Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Naveen Infradevelopers & Vs. DCIT, Engineers Pvt. Ltd, Circle-17(2), Sardar Patel Marg, New Delhi Diplomatic Enclave, New Delhi PAN: AADCN2121M (Appellant) (Respondent) Assessee by : Shri Rakesh Joshi, Adv Revenue by: Ms. Paramita M. Viswas, CIT DR Date of Hearing 07/04/2021 Date of pronouncement 31/05/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee against the order (the impugned order) passed by The Co…

DCIT, C-1, (E), CHANDIGARH vs. M/S MANAV MANGAL SOCIETY, CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 30/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh27 May 2021AY 2016-17
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

M/S MANAV MANGAL SOCIETY,CHANDIGARH vs. DCIT, C-1, (E), CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 3/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), CHANDIGARH vs. M/S MANAV MANGAL SOCIETY, CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 29/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh27 May 2021AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), CHANDIGARH vs. M/S MANAV MANGAL SOCIETY, CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 28/CHANDI/2020[2014-15]Status: DisposedITAT Chandigarh27 May 2021AY 2014-15
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT,CIRCLE-1(EXEMPTION), CHANDIGARH vs. M/S MANAV MANGAL SCHOOL( MANAV MANGAL SOCIETY), CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 27/CHANDI/2020[2013-14]Status: DisposedITAT Chandigarh27 May 2021AY 2013-14
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

M/S MANAV MANGAL SOCIETY,CHANDIGARH vs. DCIT, C-1, (E), CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 2/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), CHANDIGARH vs. M/S MANAV MANGAL SOCIETY, CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 137/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), CHANDIGARH vs. M/S MANAV MANGAL SOCIETY, CHANDIGARH

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 136/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

SULTAN SINGH,PANIPAT vs. ITO, WARD- 4, PANIPAT

In the result, appeal of the assessee is partly allowed

ITA 8212/DEL/2018[2010-11]Status: DisposedITAT Delhi26 May 2020AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Prashant Maharishiassessment Year: 2010-11 Shri Surat Singh, The Income Tax Officer, Vpo Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 103 [Haryana] Pan : Cqlps9692H Assessment Years : 2010-11 Shri Sultan Singh, The Income Tax Officer, Vpo Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 101 [Haryana] Pan : Cpsps0826K (Appellants) (Respondent)

Section 147Section 148Section 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH ‘SMC’ “I (2)”, NEW DELHI] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Surat Singh, The Income Tax Officer, VPO Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 103 [Haryana] PAN : CQLPS9692H Assessment Years : 2010-11 Shri Sultan Singh, The Income Tax Officer, VPO Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 101 [Haryana] PAN : CPSPS0826K (APPELLANTS) (RESPONDENT) Assessees by Shri P. C. Yadav, Advocate; Revenue by Shri Pradeep Singh Gautam, Sr. D. R.; Date of hear…

SURAT SINGH,PANIPAT vs. ITO, WARD- 4, PANIPAT

In the result, appeal of the assessee is partly allowed

ITA 8211/DEL/2018[2010-11]Status: DisposedITAT Delhi26 May 2020AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Prashant Maharishiassessment Year: 2010-11 Shri Surat Singh, The Income Tax Officer, Vpo Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 103 [Haryana] Pan : Cqlps9692H Assessment Years : 2010-11 Shri Sultan Singh, The Income Tax Officer, Vpo Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 101 [Haryana] Pan : Cpsps0826K (Appellants) (Respondent)

Section 147Section 148Section 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH ‘SMC’ “I (2)”, NEW DELHI] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Surat Singh, The Income Tax Officer, VPO Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 103 [Haryana] PAN : CQLPS9692H Assessment Years : 2010-11 Shri Sultan Singh, The Income Tax Officer, VPO Bhapra, Vs. Ward : 4, Samhalka, Panipat. Panipat – 132 101 [Haryana] PAN : CPSPS0826K (APPELLANTS) (RESPONDENT) Assessees by Shri P. C. Yadav, Advocate; Revenue by Shri Pradeep Singh Gautam, Sr. D. R.; Date of hear…

ARINA GROVER,NEW DELHI vs. ACIT,CIRCLE-45(1), NEW DELHI

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 9316/DEL/2019[2008-09]Status: DisposedITAT Delhi20 Feb 2020AY 2008-09

Bench: Shri H.S. Sidhuassessment Year : 2008-09 M/S Arina Grover, Vs. Acit, Circle 45(1), D-25, 2Nd Floor, New Delhi Ajay Enclave, New Delhi – 110 027 (Pan: Akepg0821F) (Appellant) (Respondent)

For Appellant: Sh. Rohit Tiwari, Advocate & Sh. VinayFor Respondent: Sh. Pradeep Singh Gautam, Sr.DR
Section 139Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : SMC : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2008-09 M/S ARINA GROVER, Vs. ACIT, CIRCLE 45(1), D-25, 2ND FLOOR, NEW DELHI AJAY ENCLAVE, NEW DELHI – 110 027 (PAN: AKEPG0821F) (Appellant) (Respondent) Assessee by : Sh. Rohit Tiwari, Advocate & Sh. Vinay Verma, Advocate Department by : Sh. Pradeep Singh Gautam, Sr.DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-15, New Delhi on 16.10.2019 in relation to the assessment year 2008-09. 2. The brief facts of the case are that assessee f…

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