825 4. Parshotam Singh v. Income Tax Officer 47 CCH 603 ASR-TRIB 5. Sanjay Badani V/s

35 ITR (Trib) 536Income Tax Appellate Tribunal2014#20582 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2021.

Judgments citing 825 4. Parshotam Singh v. Income Tax Officer 47 CCH 603 ASR-TRIB 5. Sanjay Badani V/s

Sanjeev Chandrakant Deo, Mumbai vs. ITO 29 (3)(3), Mumbai

In the result, appeal is allowed as indicated above

ITA 2280/MUM/2019[2010-11]Status: DisposedITAT Mumbai25 Oct 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri M. Balaganesh ()

Section 142(1)Section 143(3)Section 147Section 148Section 271(1)(c)Section 282Section 292BSection 4Section 68Section 69B

…isions:- 1. Sajjan Kumar Aggarwal ITA/307/Mum/2019 dated 31-01-2020 2. Dnyaneshwar Trading & Investments Pvt Ltd 6807 & 7536/Mum/2016 dt 14th March, 2019 3. Sweet Memories Property Pvt Ltd ITA 4533-4855/Mum/2017 dated 23rd April, 2019 4. Sanjay Badani (2014) 35 ITR (Trib) 536 (Mum) 5. CIT vs Silver Line 383 ITR 455 (Del) – Section 292BB would have no application & cannot cure jurisdictional defect. 6. Without prejudice to the aforesaid submission, learned counsel submitted, though, the AO had alleged that the assessee had not filed any return of income for the impugned assessment year, however, the assessee, in…

Sh. Shambhu Kumar, Ludhiana vs. ACIT, Ludhiana

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

ITA 957/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…sioner of Income V/s Hotline International (P) Ltd. 296 ITR 333 DEL-HC 3. Heaven Distillery Pvt. Ltd, V/s Income Tax Office 88 taxmann.com 825 4. Parshotam Singh V/s Income Tax Officer 47 CCH 603 ASR-TRIB 5. Sanjay Badani V/s by. Commissioner of Income Tax 35 ITR (Trib) 536 MUM-TRIB 6. Commissioner of Income Tax Vs. Ramendra Nath Ghosh 82 ITR 888 (SC) 7. Commissioner of Income Tax V/s Kishan Chand 328 ITR 173 P&H-HC 8. Commissioner of Income Tax V/s Naveen Chander 323 ITR 49 P&H-High Court 9. Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi Vs Agricultural Income Tax Officer 110 ITR 405 KER-HC…

DCIT, C-3, Ludhiana vs. Sh. Shambhu Kumar, Jugiana

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

ITA 1492/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…sioner of Income V/s Hotline International (P) Ltd. 296 ITR 333 DEL-HC 3. Heaven Distillery Pvt. Ltd, V/s Income Tax Office 88 taxmann.com 825 4. Parshotam Singh V/s Income Tax Officer 47 CCH 603 ASR-TRIB 5. Sanjay Badani V/s by. Commissioner of Income Tax 35 ITR (Trib) 536 MUM-TRIB 6. Commissioner of Income Tax Vs. Ramendra Nath Ghosh 82 ITR 888 (SC) 7. Commissioner of Income Tax V/s Kishan Chand 328 ITR 173 P&H-HC 8. Commissioner of Income Tax V/s Naveen Chander 323 ITR 49 P&H-High Court 9. Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi Vs Agricultural Income Tax Officer 110 ITR 405 KER-HC…

DCIT, C-5, Ludhiana vs. Shri Shambhu Kumar, Ludhiana

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

ITA 1007/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…sioner of Income V/s Hotline International (P) Ltd. 296 ITR 333 DEL-HC 3. Heaven Distillery Pvt. Ltd, V/s Income Tax Office 88 taxmann.com 825 4. Parshotam Singh V/s Income Tax Officer 47 CCH 603 ASR-TRIB 5. Sanjay Badani V/s by. Commissioner of Income Tax 35 ITR (Trib) 536 MUM-TRIB 6. Commissioner of Income Tax Vs. Ramendra Nath Ghosh 82 ITR 888 (SC) 7. Commissioner of Income Tax V/s Kishan Chand 328 ITR 173 P&H-HC 8. Commissioner of Income Tax V/s Naveen Chander 323 ITR 49 P&H-High Court 9. Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi Vs Agricultural Income Tax Officer 110 ITR 405 KER-HC…

825 4. Parshotam Singh v. Income Tax Officer 47 CCH 603 ASR-TRIB 5. Sanjay Badani V/s (35 ITR (Trib) 536) — Cited in 4 Judgments | BharatTax