74 (Kar) 3. CIT v. Sambandam Udaykumar

102 Taxmann.com 50Reported decision2019#18601 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 139(1)Section 54B Section 54F Section 139 Section 143(3)Section 250(6)Section 253(5)Section 263

Judgments citing 74 (Kar) 3. CIT v. Sambandam Udaykumar

Goverdhan Lal Yadav, Indore vs. Income Tax Officer-3(5), Indore

Appeal is allowed

ITA 854/IND/2024[2015-16]Status: DisposedITAT Indore24 Jul 2025AY 2015-16

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year : 2015-16 Goverdhan Lal Yadav, Ito-3(5) 112/12, Nanda Nagar, Indore बनाम/ Opp. Anoop Takies, Vs. Indore (Revenue / Appellant) (Assessee / Respondent) Pan: Aaypy9432A Assessee By Shri Venus Rawka, Ar Revenue By Shri Anoop Singh, Cit-Dr Date Of Hearing 22.07.2025 Date Of Pronouncement 24.07.2025 आदेश/ O R D E R

Section 143(3)Section 253(5)Section 54B

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER Assessment Year : 2015-16 Goverdhan Lal Yadav, ITO-3(5) 112/12, Nanda Nagar, Indore बनाम/ Opp. Anoop Takies, Vs. Indore (Revenue / Appellant) (Assessee / Respondent) PAN: AAYPY9432A Assessee by Shri Venus Rawka, AR Revenue by Shri Anoop Singh, CIT-DR Date of Hearing 22.07.2025 Date of Pronouncement 24.07.2025 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 09.04.2024 passed by learned Commissioner of Inc…

Sreenivasulu Sagaleti, Bengaluru vs. Income Tax Officer, Ward-2(2)(2), Bengaluru

In the result, appeal filed by the assessee is allowed

ITA 2493/BANG/2024[2018-19]Status: DisposedITAT Bangalore16 May 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahuandshri.Keshav Dubeyassessment Year :2018-19

For Appellant: Shri. Sandeep Chalapathy, CAFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department

Section 139Section 139(1)Section 54FSection 54F(1)Section 54F(4)

…IN INCOME TAX APPELLATE TRIBUNAL “SMC - A” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ANDSHRI.KESHAV DUBEY, JUDICIAL MEMBER Assessment Year :2018-19 Shri. Sreenivasulu Sagaleti, Vs. ITO, 31/26, 4th Block, 58th Cross, Ward–2(2)(2), Rajajinagar, Bangalore. Bangalore - 562010. PAN :AHQPS5444 R APPELLANT RESPONDENT Assessee by : Shri. Sandeep Chalapathy, CA Revenue by : Shri. Ganesh R Gale, Standing Counsel for Department. Date of hearing : 21.02.2025 Date of Pronouncement : 16.05.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This appeal filed by the assessee against Order passe…

Sri. Ramaiah Dorairaj, Bengalore vs. Income Tax Officer, Ward-4(2)(2), Bengaluru

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1899/BANG/2018[2013-14]Status: DisposedITAT Bangalore09 Dec 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojarishri Ramaiah Dorairaj, No.2186, Bmkaval, Hal 3Rd Stage, Bangalore-560 075 ….Appellant Pan Abrpd 2580L Vs. Income Tax Officer, Ward 4(2)(2), Bangalore. ……Respondent. Assessee By: Shri S.V. Ravi Shankar, Advocate. Revenue By: Shri Priyadrshi Mishra, Jcit (D.R)

For Appellant: Shri S.V. Ravi Shankar, AdvocateFor Respondent: Shri Priyadrshi Mishra, JCIT (D.R)

Section 54FSection 54F(1)Section 54F(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ B ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Shri Ramaiah Dorairaj, No.2186, BMKAVAL, HAL 3rd Stage, Bangalore-560 075 ….Appellant PAN ABRPD 2580L Vs. Income Tax Officer, Ward 4(2)(2), Bangalore. ……Respondent. Assessee By: Shri S.V. Ravi Shankar, Advocate. Revenue By: Shri Priyadrshi Mishra, JCIT (D.R) Date of Hearing : 08.12.2020. Date of Pronouncement : 09.12.2020. O R D E R PER SHRI CHANDRA POOJARI, A.M. : This appeal filed by the assessee is directed against the order of Commissioner of…

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…