63 Taxmann.com 86 (Jaipur Trib.); (iv) Smt. Devidraben I. Barot v. ITO, Ahmedabad

70 Taxmann.com 235Income Tax Appellate Tribunal2016#21295 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2021.

Judgments citing 63 Taxmann.com 86 (Jaipur Trib.); (iv) Smt. Devidraben I. Barot v. ITO, Ahmedabad

Kalawathi Bagayath, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-4(1), Hyderabad

In the result, both the appeal of the assessee in ITA

ITA 1280/HYD/2017[2012-13]Status: DisposedITAT Hyderabad30 Aug 2021AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohana RaoFor Respondent: Shri Rohit Mujumdar
Section 143(3)Section 50CSection 5O

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No. 1279 & 1280/H/2017 Assessment Year: 2012-13 Kalawathi Bagayath, Vs. Asst. Commissioner of Hyderabad. Income-tax, Circle – 4(1), Hyderabad. PAN – AEQPB 7777K (Appellant) (Respondent) Assessee by: Shri P. Murali Mohana Rao Revenue by: Shri Rohit Mujumdar Date of hearing: 17/06/2021 Date of pronouncement: 30/08/2021 O R D E R PER L.P. SAHU, A.M.: Both these appeals filed by the assessee are directed against CIT(A)…

Kalawathi Bagayath, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-4(1), Hyderabad

In the result, both the appeal of the assessee in ITA

ITA 1279/HYD/2017[2012-13]Status: DisposedITAT Hyderabad30 Aug 2021AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohana RaoFor Respondent: Shri Rohit Mujumdar
Section 143(3)Section 50CSection 5O

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No. 1279 & 1280/H/2017 Assessment Year: 2012-13 Kalawathi Bagayath, Vs. Asst. Commissioner of Hyderabad. Income-tax, Circle – 4(1), Hyderabad. PAN – AEQPB 7777K (Appellant) (Respondent) Assessee by: Shri P. Murali Mohana Rao Revenue by: Shri Rohit Mujumdar Date of hearing: 17/06/2021 Date of pronouncement: 30/08/2021 O R D E R PER L.P. SAHU, A.M.: Both these appeals filed by the assessee are directed against CIT(A)…

White Rose Holdings (India) Private Limited, Mumbai vs. Income Tax Officer-13(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 7395/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 May 2019AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13 White Rose Holdings (India) Pvt.Ltd. Ito-13(3)(2) Room No.227, 2Nd Floor C/O. Mandhania & Associates Vs. 6-A Pil Court Aaykar Bhavan, Mumbai-400 020 111, M.K.Road, Mumbai-400 020 Pan Aaacw0478K (Assessee) (Revenue)

For Appellant: Shri Hari S. RahejaFor Respondent: Shri Chaudhary Arun Kumar Singh
Section 143(1)Section 143(3)Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Rajesh Kumar, Accountant Member & Shri Ram Lal Negi, Judicial Member Assessment Year: 2012-13 White Rose Holdings (India) Pvt.Ltd. ITO-13(3)(2) Room NO.227, 2nd Floor C/o. Mandhania & Associates Vs. 6-A Pil Court Aaykar Bhavan, Mumbai-400 020 111, M.K.Road, Mumbai-400 020 PAN AAACW0478K (Assessee) (Revenue) Revenue By : Shri Chaudhary Arun Kumar Singh Assessee By : Shri Hari S. Raheja Date of Hearing :25.04.2019 Date of Pronouncement :24.05.2019 O R D E R Per Rajesh Kumar, Accountant Member 1. The assessee by way of this appeal is cha…

Late Shri Prakashchandra Goyal, Surat vs. The Income Tax Officer, Ward-1(3)(4), Surat

In the result, appeal of the assessee is allowed

ITA 29/AHD/2017[2013-14]Status: DisposedITAT Surat14 Nov 2018AY 2013-14

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A. No.29/Ahd/2017/Srt िनधा"रण वष"/Assessment Year : 2013-14 Shri Prakashchandra Goyal(L/H Of Vs. The Income Tax Officer, Late Shri Kapil Prakashchandra Ward-1(3)(4), Surat. Goyal), A-1002, Meghdhanush Apartment Sarelawadi, Ghoddod Road, Surat अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Vinod Goyal – Ca राज"व क" ओर से /Revenue By Shri Vinod Kumar – Sr.Dr 01.11.2018 सुनवाई क" तारीख/ Date Of Hearing: 14.11.2018 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Accoutant Member: 1. This Appeal Filed By The Assessee Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)-2, Surat(In Short “The Cit (A)”) Dated 17.11.2016 Pertaining To Assessment Year 2013-14 Which In Turn Has Arisen From The Order Passed By The Income Tax Officer, Ward-1(3)(4), Surat(In Short “The Ao”) Dated 14.03.2016 Under Section 143(3) Of Income Tax Act,1961 (In Short ‘The Act’).

Section 143(3)Section 2(14)(a)Section 50Section 50C

…Shri Prakashchandra Goyal (L/h of Late Kapil Prakashchandra Goyal) Vs. ITO, Ward -1(3)(4)/ITA Page 1 of 6 No.29/Ahd/2017/SRT/AY.2013-14 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.29/AHD/2017/SRT िनधा"रण वष"/Assessment Year : 2013-14 Shri Prakashchandra Goyal(L/h of Vs. The Income Tax Officer, Late Shri Kapil Prakashchandra Ward-1(3)(4), Surat. Goyal), A-1002, Meghdhanush Apartment Sarelawadi, Ghoddod Road, Sura…