Ajit Singh Rana v. ACIT

33 Taxmann.com 502Income Tax Appellate Tribunal2013#24670 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing Ajit Singh Rana v. ACIT

KACHARU MADHUKAR SHINDE,,AHMEDNAGAR vs. JOINT COMMISSIONER OF INCOME-TAX, AHMEDNAGAR CIRCLE,, AHMEDNAGAR

In the result, the appeal of the Assessee is Dismissed

ITA 1397/PUN/2018[2012-13]Status: DisposedITAT Pune06 Dec 2022AY 2012-13

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1396 & 1397/Pun/2018 िनधा"रणवष" / Assessment Year : 2010-11 & 2012-13 Kacharu Madhukar Shinde, The Joint Commissioner Near Patil Hospital, Nath Nagar, Vs Of Income Tax, At & Post & Taluka Pathardi, Ahmednagar Circle, Ahmednagar – 414102. Ahmednagar – 414001. Pan: Fuxps 7694 C Appellant/ Assessee Respondent / Revenue Assessee By Shri Prasad S. Bhandari – Ar Revenue By Shri Ramnath P Murkunde –Dr Date Of Hearing 15/09/2022 Date Of Pronouncement 06/12/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee I.E.Kacharu M.Shinde Against The Order Of Ld.Cit(A)-2, Pune Dated 13.04.2018 For A.Y.2010-11 Emanating From The Penalty Order Under Section 271E Of The Income Tax, Dated 27.04.2017 For A.Y. 2010-11. The Grounds Of Appeal Raised By The Assessee Are As Under: “1. In The Facts & Circumstances Of/The Case & In Law, The Learned C.I.T.[A] Has Erred In Confirming The Penalty Of Rs.5,90,644.00 Levied By The Learned Assessing Officer U/S 27Ie Of The I. T. Act 1961. The Impugned Penalty Levied Being Bad In Law, Arbitrary, Perverse & Devoid Of Merits The Same May Please Be Deleted.

Section 143(3)Section 148Section 271ESection 27I

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1396 & 1397/PUN/2018 िनधा"रणवष" / Assessment Year : 2010-11 & 2012-13 Kacharu Madhukar Shinde, The Joint Commissioner Near Patil Hospital, Nath Nagar, Vs of Income Tax, At & Post & Taluka Pathardi, Ahmednagar Circle, Ahmednagar – 414102. Ahmednagar – 414001. PAN: FUXPS 7694 C Appellant/ Assessee Respondent / Revenue Assessee by Shri Prasad S. Bhandari – AR Revenue by Shri Ramnath P Murkunde –DR Date of hearing 15…

KACHARU MADHUKAR SHINDE,,AHMEDNAGAR vs. JOINT COMMISSIONER OF INCOME-TAX, AHMEDNAGAR CIRCLE,, AHMEDNAGAR

In the result, the appeal of the Assessee is Dismissed

ITA 1396/PUN/2018[2010-11]Status: DisposedITAT Pune06 Dec 2022AY 2010-11

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1396 & 1397/Pun/2018 िनधा"रणवष" / Assessment Year : 2010-11 & 2012-13 Kacharu Madhukar Shinde, The Joint Commissioner Near Patil Hospital, Nath Nagar, Vs Of Income Tax, At & Post & Taluka Pathardi, Ahmednagar Circle, Ahmednagar – 414102. Ahmednagar – 414001. Pan: Fuxps 7694 C Appellant/ Assessee Respondent / Revenue Assessee By Shri Prasad S. Bhandari – Ar Revenue By Shri Ramnath P Murkunde –Dr Date Of Hearing 15/09/2022 Date Of Pronouncement 06/12/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee I.E.Kacharu M.Shinde Against The Order Of Ld.Cit(A)-2, Pune Dated 13.04.2018 For A.Y.2010-11 Emanating From The Penalty Order Under Section 271E Of The Income Tax, Dated 27.04.2017 For A.Y. 2010-11. The Grounds Of Appeal Raised By The Assessee Are As Under: “1. In The Facts & Circumstances Of/The Case & In Law, The Learned C.I.T.[A] Has Erred In Confirming The Penalty Of Rs.5,90,644.00 Levied By The Learned Assessing Officer U/S 27Ie Of The I. T. Act 1961. The Impugned Penalty Levied Being Bad In Law, Arbitrary, Perverse & Devoid Of Merits The Same May Please Be Deleted.

Section 143(3)Section 148Section 271ESection 27I

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1396 & 1397/PUN/2018 िनधा"रणवष" / Assessment Year : 2010-11 & 2012-13 Kacharu Madhukar Shinde, The Joint Commissioner Near Patil Hospital, Nath Nagar, Vs of Income Tax, At & Post & Taluka Pathardi, Ahmednagar Circle, Ahmednagar – 414102. Ahmednagar – 414001. PAN: FUXPS 7694 C Appellant/ Assessee Respondent / Revenue Assessee by Shri Prasad S. Bhandari – AR Revenue by Shri Ramnath P Murkunde –DR Date of hearing 15…

M/S. KANKARIA INDUSTRIES ,NOKHA vs. ITO,, NOKHA

In the result, the appeal of the assessee is allowed

ITA 567/JODH/2018[2014-15]Status: DisposedITAT Jodhpur06 May 2019AY 2014-15

Bench: Shri N.K.Saini & Shri A. T. Varkeym/S. Kankaria Industries Vs The Income Tax Officer, Pan:Aabfk1838R Aaykar Bhawan, Nokha C/O Rajendra Jain Advocate, (Bikaner) 106, Akshay Deep Complex, 5Th B Road, Sardarpura, Jodhpur. (Appellant) (Respondent)

Section 217BSection 271BSection 92BSection 92E

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI N.K.SAINI, VICE PRESIDENT AND SHRI A. T. VARKEY, JUDICIAL MEMBER M/s. Kankaria Industries Vs The Income Tax Officer, PAN:AABFK1838R Aaykar Bhawan, Nokha C/o Rajendra Jain Advocate, (Bikaner) 106, Akshay Deep Complex, 5th B Road, Sardarpura, Jodhpur. (Appellant) (Respondent) Appellant By Ms. Raksha Birla, CA Respondent By Sh. P.K. Singi, DR Date of hearing 06.05.2019 Date of Pronouncement 06.05.2019 O R D E R PER A. T. Varkey, J.M. This is an appeal preferred by the assessee against the order of Ld. Commissioner of Income Tax (Appeals), B…

Ajit Singh Rana v. ACIT (33 Taxmann.com 502) — Cited in 3 Judgments | BharatTax