Alagarsamy v. ITI

296 ITR 43Reported decision#20351 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 249(4)(a)section 226tax recovery officersection 158besection 140asection 249(4)section 140section 249section 22advance taxblock periodsection 127

Judgments citing Alagarsamy v. ITI

Heena Kauser, Hyderabad vs. ACIT., Center Circle-2(3), Hyderabad

In the result, appeals of assessee in ITA Nos

ITA 432/HYD/2024[2019-20]Status: DisposedITAT Hyderabad02 Jul 2024AY 2019-20

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia, Accounant Member

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Shakeer Ahamed, SR.AR
Section 127Section 132Section 143(3)Section 153ASection 249(4)Section 271(1)(c)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNANT MEMBER ITA Nos.430 to 432/Hyd/2024 Assessment Year: 2013-14, 2017-18 and 2019-20 Heena Kauser, Vs. The ACIT, Centre Circle – 2(3), Hyderabad. Hyderabad. C/o. P. Murali & Co., Chartered Accountants, 6-3-655/2/3, Somajiguda – 500082, Hyderabad. PAN : APQPK3572A (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao, CA. Revenue by: Shri Shakeer Ahamed, SR.AR. Date of hearing: 01.07.2024 Date of pronouncement: 02.07.2024 P…

Heena Kauser, Hyderabad vs. ACIT, Center Circle-2(3), Hyderabad

In the result, appeals of assessee in ITA Nos

ITA 431/HYD/2024[2017-18]Status: DisposedITAT Hyderabad02 Jul 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia, Accounant Member

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Shakeer Ahamed, SR.AR
Section 127Section 132Section 143(3)Section 153ASection 249(4)Section 271(1)(c)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNANT MEMBER ITA Nos.430 to 432/Hyd/2024 Assessment Year: 2013-14, 2017-18 and 2019-20 Heena Kauser, Vs. The ACIT, Centre Circle – 2(3), Hyderabad. Hyderabad. C/o. P. Murali & Co., Chartered Accountants, 6-3-655/2/3, Somajiguda – 500082, Hyderabad. PAN : APQPK3572A (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao, CA. Revenue by: Shri Shakeer Ahamed, SR.AR. Date of hearing: 01.07.2024 Date of pronouncement: 02.07.2024 P…

Heena Kauser, Hyderabad vs. ACIT, Center Circle-2(3), Hyderabad

In the result, appeals of assessee in ITA Nos

ITA 430/HYD/2024[2013-14]Status: DisposedITAT Hyderabad02 Jul 2024AY 2013-14

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia, Accounant Member

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Shakeer Ahamed, SR.AR
Section 127Section 132Section 143(3)Section 153ASection 249(4)Section 271(1)(c)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNANT MEMBER ITA Nos.430 to 432/Hyd/2024 Assessment Year: 2013-14, 2017-18 and 2019-20 Heena Kauser, Vs. The ACIT, Centre Circle – 2(3), Hyderabad. Hyderabad. C/o. P. Murali & Co., Chartered Accountants, 6-3-655/2/3, Somajiguda – 500082, Hyderabad. PAN : APQPK3572A (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao, CA. Revenue by: Shri Shakeer Ahamed, SR.AR. Date of hearing: 01.07.2024 Date of pronouncement: 02.07.2024 P…

Demi Realtors, Hyderabad vs. DCIT, Circle-6(1), Hyderabad

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

ITA 156/HYD/2023[2008-09]Status: DisposedITAT Hyderabad05 Feb 2024AY 2008-09

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Respondent: Ms. T. Vijaya Lakhsmi, CIT-DR
Section 143(3)Section 37(1)Section 40Section 40A(3)Section 40a

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER आ.अपी.सं / ITA No.156/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2008-09) Demi Realtors, Deputy Commissioner of Flat No.610, 6th Floor, Vs. Income Tax, Babukhan Estate, Circle-6(1), I.T. Towers, Basheerbagh, Hyderabad. Hyderabad – 500 001. PAN : AAFFD9401P. अपीलधर्थी / Assessee प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee Shri A.V. Raghuram, Advocate by: रधजस्‍व द्वधरध/Revenue by: Ms. T. Vijaya Lakhsmi, CIT-DR सुिवधई की त…

Alagarsamy v. ITI (296 ITR 43) — Cited in 4 Judgments | BharatTax