Adim Jati Seva Sahkari Samiti Maryadit v. Income-tax Officer

159 Taxmann.com 8Income Tax Appellate Tribunal2024#13559 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 69A Section 148 Section 68 Section 115BBE Section 144 Section 147 Section 132 Section 132A

Issues it is cited on

ex-parte assessment section 50c section 44ad section 50 unexplained money section 115bb section 115b section 44 section 115bbe commissioner (appeals)income-tax officer section 69a

Judgments citing Adim Jati Seva Sahkari Samiti Maryadit v. Income-tax Officer

UPENDRA KUMAR SONI,KOTA vs. ACIT, CENTRAL CORCLE-KOTA, KOTA

In the result, both the appeals of the assesee are allowed for statistical purposes

ITA 827/JPR/2025[2018-19]Status: DisposedITAT Jaipur11 Aug 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Saurav Harsh, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 144Section 145(3)Section 153ASection 68Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa a Jh xxu Xkks;y ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA Nos. 826 & 827/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 & 2018-19 cuke Shri Upendra Kumar Soni The ACIT Vs. 19D, New Colony, Gumanpura, Central Circle Kota Kota – 324 007 (Raj) LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFFPS2134B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Saurav Harsh, Advocate jktLo dh vksjls@Revenue by:…

UPENDRA KUMAR SONI,KOTA vs. ACIT, CENTRAL CIRCLE-KOTA, CENTRAL CIRCLE, KOTA

In the result, both the appeals of the assesee are allowed for statistical purposes

ITA 826/JPR/2025[2017-18]Status: DisposedITAT Jaipur11 Aug 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Saurav Harsh, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 144Section 145(3)Section 153ASection 68Section 69A

YAZDIN JIMMY MISTRY ,MUMBAI vs. INCOME TAX OFFICER WARD 42(3)(2), MUMBAI

In the result, the appeal filed by the assessee stands dismissed

ITA 1525/MUM/2025[2017-18]Status: DisposedITAT Mumbai27 May 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosainyazdin Jimmy Mistry Vs. Ito, Ward – 42(3)(2) 2/7, Rustom Baug, Sant Room No. 609, 6Th Savta Marg, Byculla, Floor, Kautilya Mumbai – 400027. Bhawan, C-41 To C-43, G Block, Bkc, Mumbai – 400051. Pan/Gir No. Agapm9097K (Applicant) (Respondent)

Section 131Section 250Section 3Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Yazdin Jimmy Mistry Vs. ITO, Ward – 42(3)(2) 2/7, Rustom Baug, Sant Room no. 609, 6th Savta Marg, Byculla, Floor, Kautilya Mumbai – 400027. Bhawan, C-41 to C-43, G Block, BKC, Mumbai – 400051. PAN/GIR No. AGAPM9097K (Applicant) (Respondent) Assessee by Shri Rakesh Kr. Sirsalewala Revenue by Shri Avinash Karpe, Sr. Ld.DR Date of Hearing 01.05.2025 Date of Pronouncement 27.05.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assesseee challenging the impugned order 16.01.20…

SMIT CHHAGANBHAI ARDESHNA,ALKA SOCIETY AKOTA VADODARA vs. AO, VADODARA

In the result, the appeal of the assessee is dismissed

ITA 1534/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad12 Feb 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Ms. Ketaki Desai, Sr. DR

Section 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1534/Ahd/2024 (Assessment Year: 2017-18) Smit Chhaganbhai Ardeshna, Vs. Assessing Officer, 6, Alka Society BPC Road, Ward-1(2)(4), Akota, Vadodara-390007 Vadodara [PAN No.BIZPA3572R] (Appellant) .. (Respondent) Appellant by : None Respondent by: Ms. Ketaki Desai, Sr. DR 07.01.2025 Date of Hearing Date of Pronouncement 11.02.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee against the order passed by the Ld. Comm…

SUNITA SHERWANI, RAIPUR,RAIPUR vs. INCOME TAX OFFICER-4(1), RAIPUR, RAIPUR

In the result, appeal of the assessee is partly allowed in terms of the aforesaid observations

ITA 506/RPR/2024[2017-18]Status: DisposedITAT Raipur21 Jan 2025AY 2017-18

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No.506/Rpr/2024 "नधा"रण वष" / Assessment Year : 2017-18 Smt. Sunita Sherwani S-19, Rajeev Nagar, Raipur (C.G.)-492 001 Pan: Attps9943C .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-4(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Smt. Anubhaa Tah Goel, Sr. DR

Section 127Section 143(2)Section 143(3)Section 69A

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA No.506/RPR/2024 "नधा"रण वष" / Assessment Year : 2017-18 Smt. Sunita Sherwani S-19, Rajeev Nagar, Raipur (C.G.)-492 001 PAN: ATTPS9943C .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-4(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Smt. Anubhaa Tah Goel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 13.01.2025 घोषणा क" तार"ख / Date of Pronouncement : 21.0…

KANAK PRAMUKHLAL SANDESARA,AHMEDABAD vs. THE ITO, WARD-1(2)(2), AHMEDABAD

In the result, the appeal of the assessee is dismissed

ITA 984/AHD/2024[2017-18]Status: HeardITAT Ahmedabad06 Dec 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand Vasant Mahadeokar, Accountant Memebr

For Appellant: Assessee (Adjournment application filed)For Respondent: Ms. Ketaki Desai, Sr. D.R

Section 115BSection 144Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMEBR I.T.A. No. 984/Ahd/2024 (Assessment Year: 2017-18) Kanak Pramukhlal Sandesara Vs. ITO 45, Rajsukh Building, Opp. Ward 1(2)(2), Ahmedabad Gujarat Vidyapith, Ashram Road, Ahmedabad, Gujarat, 380001 [PAN No.AEAPS1539N] (Appellant) .. (Respondent) Appellant by : Assessee (Adjournment application filed) Respondent by: Ms. Ketaki Desai, Sr. D.R. 03.12.2024 Date of Hearing Date of Pronouncement 06.12.2024 O R D E R PER SIDDHARTHA NAUTIYAL, JM: This appeal ha…

GOVINDBHAI SANABHAI RATHVA,VADODARA vs. INCOME TAX OFFICER, WARD-3(1)(4), VADODARA

In the result, the appealof the assessee is dismissed

ITA 266/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2017-18

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Shri Rignesh Das, Sr. DR

Section 115BSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.266/Ahd/2022 (Assessment Year: 2017-18) Govindbhai Sanabhai Rathva, Vs. Income Tax Officer, Sihod, Ward – 3(1)(4), Sukal Pavi Jetpur, Vadodara. Vadodara, Gujarat – 391 160. [PAN - AXBPR 3708 G] (Appellant) .. (Respondent) Appellant by : None Respondent by: Shri Rignesh Das, Sr. DR Date of Hearing 01.10.2024 Date of Pronouncement 12.11.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal is filed by the assessee against the order dated…