All. HC Ltd. (2017) (390 ITR381) 3. CITv.ChetanGupta (2016) DelHC (382 ITR 613) 4. CIT v. Dr. Ajay Prakash All. HC

42 Taxmann.com 387High Court2014#20830 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2019.

Judgments citing All. HC Ltd. (2017) (390 ITR381) 3. CITv.ChetanGupta (2016) DelHC (382 ITR 613) 4. CIT v. Dr. Ajay Prakash All. HC

Anidhi Impex P.Ltd, Mumbai vs. ITO 4(1)(3), Mumbai

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

ITA 2041/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 May 2019AY 2012-13

Bench: Shri Mahavir Singh() & Shri G Manjunatha () Anidhi Impex Pvt Ltd Vs Ito-4(1)(3), Mumbai C/O A Porwal & Associates 201, Rajshila, 597, Jss Road Near Marine Lines, Mumbai- 400 002 Pan : Aaeca7748J Appellant Respondednt

Section 143Section 143(3)Section 282Section 68

…1 ITA 2041/Mum/2017 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI Before Shri Mahavir Singh(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) Anidhi Impex Pvt Ltd vs ITO-4(1)(3), Mumbai C/o A Porwal & Associates 201, Rajshila, 597, JSS Road Near Marine Lines, Mumbai- 400 002 PAN : AAECA7748J APPELLANT RESPONDEDNT Appellant by Ms. Pooja Jain Respondent by Ms Harkamal Sohi Date of hearing 10-04-2019 Date of pronouncement 31-05-2019 O R D E R Per G Manjunatha, AM : This appeal filed by the assessee is directed against order of the CIT(A)-9, Mumbai dated 23-12-2016 and it pertains to…

Nirmala, Ghaziabad vs. ITO, Ward- 2(5), Ghaziabad

In the result appeal of the assessee is allowed

ITA 5115/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Mar 2019AY 2009-10

Bench: Shri Amit Shuklaassessment Year 2009-10

For Respondent: Shri Akhilesh Kumar,Advocate

Section 144Section 147Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year 2009-10 NIRMALA, ITO, Ward-2(5) Akhilesh Kumar, Ghaziabad Adv. 206-207, Vs. Pan AUCPN2027Q Ansal Satyam, RDC Raj Nagar, Ghaziabad Uttar Pradesh, (Appellant) (Respondent) Department by: Shri Akhilesh Kumar,Advocate Shri Vipin Garg, Advocate Asessee by : Shri S.L. Anuragi, Sr. DR Date of Hearing 31/01/2019 Date of /03/2019 pronouncement O R D E R The aforesaid appeal has been filed by the assessee in the impugned order dated 31.05.20018 passed by the Ld. CIT(Appeals) Ghaziabad for the quantum of…

Renu Gupta, Ghaziabad vs. ITO, Ward- 2(2), Ghaziabad

ITA 2926/DEL/2018[2009-10]Status: DisposedITAT Delhi21 Dec 2018AY 2009-10

Bench: Shri Amit Shukla

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Surendra Pal, Sr. D.R

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA.No.2926/Del/2018 Assessment Year 2009-10 Renu Gupta, ITO, Ward-2(2) Akhilesh Kumar, Advocate Ghaziabad Chamber No. 206-207, Ansal vs. PAN ACBPG9556A “Satyam”, RDC Raj Nagar, Ghaziabad Uttar Pradesh (Appellant) (Respondent) For Assessee : Shri Akhilesh Kumar, Advocate For Revenue : Shri Surendra Pal, Sr. D.R. Date of Hearing : 24.09.2018 Date of Pronouncement : 21.12.2018 ORDER The aforesaid appeal has been filed by the assessee against the impugned order dated 13.3.2018, passed by Ld. CIT(Appeals) -2, N…

Sh. Ravinder Joon, Gurgaon vs. ITO, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 6852/DEL/2014[2009-10]Status: DisposedITAT Delhi04 Dec 2015AY 2009-10

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6852/Del/2014 : Asstt. Year : 2009-10 Ravinder Joon, Vs Income Tax Officer, S/O Shri Rajender Singh, H.No.46 Ward-1(2), Gali No. B/10, Ashok Vihar, Gurgaon Phase-Iii, Gurgaon (Appellant) (Respondent) Pan No. Ajepj1394F Assessee By : Sh. Salil Aggarwal, Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Ved Prakash Mishra, Sr. Dr Date Of Hearing : 02.12.2015 Date Of Pronouncement : 04.12.2015 Order Per N. K. Saini, Am:

For Appellant: Sh. Salil Aggarwal, Adv. & Sh. Shailesh Gupta, CAFor Respondent: Sh. Ved Prakash Mishra, Sr. DR

Section 143(2)Section 143(2)(ii)Section 143(3)Section 292B

…292BB of the Act. The reliance was placed on the following case laws: " CIT Vs Cebon India Ltd. (2012) 347 ITR 583 (P&H) " CIT Vs Mukesh Kumar Agrawal (2012) 345 ITR 29 (All) " CIT Vs Bihari Lal Agrawal (2012) 346 ITR 67 (All) " CIT Vs Dr. Ajay Prakash (2014) 42 Taxmann.com 387 (All) 8. In his rival submissions the ld. DR strongly supported the order of the ld. CIT(A) and further submitted that the assessee had not taken any objection for non-issuance of notice u/s 143(2) of the Act before the AO and participated in the assessment proceedings. Therefore, the defect, if any, for non service of notice u/s 143(2) of…