7 Renu Jain v. ITO

148 Taxmann 1Reported decision2005#22622 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2020.

Judgments citing 7 Renu Jain v. ITO

Smt. Renu Jain, New Delhi vs. ITO, Ward 5(2), Jaipur

In the result, the matter is decided in favour of the assessee and against the Revenue and the sole ground of appeal is allowed

ITA 96/JPR/2020[2011-12]Status: DisposedITAT Jaipur06 Mar 2020AY 2011-12

For Appellant: Shri Akshay Shah (C.A.)For Respondent: Miss Chanchal Meena (JCIT)

Section 139Section 143(3)Section 147Section 148Section 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 96/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Renu Jain The ITO, Vs. G-13/5, IInd Floor, Malviya Nagar, Ward-5(2), New Delhi 110017. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABFPJ 7560 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Akshay Shah (C.A.) jktLo dh vksj ls@ Revenue by : Miss Chanchal Mee…

Madhu Hasmukh Mehta, Mumbai vs. ACIT-19(2)(Now Assessed by CIT-30, Mumbai

In the result, appeal filed by the assessee stand

ITA 845/MUM/2019[2015-16]Status: DisposedITAT Mumbai13 May 2019AY 2015-16

Bench: Shri Shamim Yahya & Shri Amarjit Singh & Assessment Year-2015-16

Section 143(2)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI Before Shri Shamim Yahya, Accountant Member and Shri Amarjit Singh, Judicial Member and Assessment Year-2015-16 Madhu Hasmukh Mehta, ACIT-19(2)(now assessed by 101, Manokamna Bldg. CIT-30), बनाम/ Chembur East, 207, Matru Mandir, Tardeo Vs. Mumbai-400071 Road, Grant Road (West), Mumbai-400007 PAN No.AFTPM4284L ("नधा"रती /Assessee) (राज"व /Revenue) "नधा"रती क" ओर से / Assessee by Shri Pratik H. Mehta Shri S. K. Mishra राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / Date of Hearing : 06/05/2019 13/05/2019 आदेश क" तार"ख /Date of Order: आदेश / O R D E…

Subhash Kumar Tharayil, Mumbai vs. ITO WD 31(3)(3), Mumbai

ITA 921/MUM/2015[2010-11]Status: DisposedITAT Mumbai12 Jan 2017AY 2010-11

For Appellant: Ms. Usha KadamFor Respondent: M/s. Beena Santosh-DR

Section 139Section 139(1)Section 139(4)Section 142Section 143(3)Section 254(1)Section 54

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण “ ई” "यायपीठ अिधकरण "यायपीठ "यायपीठ मुंबई "यायपीठ मुंबई मुंबई म"। मुंबई म"। म"। म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI सव"ी राजे"", लेखा सद"य एवं पवन"सह "याियक सद"य Before Shri Rajendra, A.M. and Shri Pawan Singh,J.M. आयकर अपील सं./ITA No.921/Mum/2015,िनधा"रण िनधा"रण वष"ष"ष"ष" /Assessment Year: 2010 11 िनधा"रण िनधा"रण Mr. Subhash Kumar Tharayil Income tax Officer-Ward-24(3)(3) A-703, Orion, Vasant Galaxy Bandra Kurla Complex Mumbai. Bangur Nagar, Goregaon (W) Vs. Mumbai-400 090. PAN: ACYPT 0414 D (अपीलाथ" /Appellant) (""यथ"…