AMBALAL DAVE v. COMMISSIONER OF INCOME-TAX

225 ITR 936High Court1997#23867 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2020.

Judgments citing AMBALAL DAVE v. COMMISSIONER OF INCOME-TAX

DR. SMT. RANJANA S.NARGOLKAR,,PUNE vs. INCOME-TAX OFFICER, WARD - 11(2),, PUNE

In the result, the appeal of the assessee is dismissed

ITA 1799/PUN/2017[2003-04]Status: DisposedITAT Pune13 Feb 2020AY 2003-04

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपील सं. / Ita No.1799/Pun/2017 िनधा"रण वष" / Assessment Year : 2003-04 Dr. Smt. Ranjana S. Nargolkar, ‘Reinessance’ 1St Floor, 1227, Jangalimaharaj Road, Pune-411004. .......अपीलाथ" / Appellant Pan : Aanpn9164D बनाम / V/S. Ito, Ward-11(2), ……""यथ" / Respondent Pune. Assessee By : Shri P. S. Shingte Revenue By : Shri Vijay Netke सुनवाई क" तारीख / Date Of Hearing : 11.02.2020 घोषणा क" तारीख / Date Of Pronouncement : 13.02.2020 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Filed By The Assessee Is Against The Order Of The Cit(A)-1, Pune Dated 30.06.2017 For The Assessment Year 2003-04. 2. The Effective Ground Raised By The Assessee Is As Under :- “1. The Learned Cit(A) Erred In Law & On Facts In Confirming The Penalty Of Rs.16376/- Levied By The A.O. U/S 271B Of The Income Tax Act, 1961.”

For Appellant: Shri P. S. ShingteFor Respondent: Shri Vijay Netke
Section 147Section 271BSection 44A

…आयकर अपीलीय अिधकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI LALIET KUMAR, JM आयकर अपील सं. / ITA No.1799/PUN/2017 िनधा"रण वष" / Assessment Year : 2003-04 Dr. Smt. Ranjana S. Nargolkar, ‘Reinessance’ 1st Floor, 1227, JangaliMaharaj Road, Pune-411004. .......अपीलाथ" / Appellant PAN : AANPN9164D बनाम / V/s. ITO, Ward-11(2), ……""यथ" / Respondent Pune. Assessee by : Shri P. S. Shingte Revenue by : Shri Vijay Netke सुनवाई क" तारीख / Date of Hearing : 11.02.2020 घोषणा क" तारीख / Date of Pronouncement : 13.02.2020 आदेश / ORDER PER D. KARUNAKAR…

AMBALAL DAVE v. COMMISSIONER OF INCOME-TAX (225 ITR 936) — Cited in 3 Judgments | BharatTax