Anahaita Nalin Shah v. Deputy Commissioner of Income Tax

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Anahaita Nalin Shah v. Deputy Commissioner of Income Tax

ALOK MAHESHWARI,JAIPUR vs. INCOME-TAX OFFICER WARD 1(3), JAIPUR

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 570/JPR/2023[2016-17]Status: DisposedITAT Jaipur31 Oct 2023AY 2016-17

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Ashish Sharma, AdvocateFor Respondent: Shri A.S. Nehra, Addl.CITa

Section 271B

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC ” JAIPUR JhlanhixkslkbZ]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 570/JP/2023 fu/kZkj.ko"kZ@AssessmentYear :2016-17 Shri Alok Maheshwari cuke The ITO Vs. Ward 1(3) 4-179, Raj Housing Board Colony Jaipur Malviya Nagar, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AETPM 3610 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Ashish Sharma, Advocate jktLo dh vksjls@Revenue by : S…

SACHCHIDANAND TRIPATHI ,BHOPAL vs. ITO 5(2) BHOPAL, BHOPAL

In the result, Appeal of the Assessee in ITANo

ITA 339/IND/2020[2014-15]Status: DisposedITAT Indore06 Dec 2021AY 2014-15

Bench: Shri Rajpal Yadav Hon'Ble & Shri Manish Boradassessment Year:2014-15 Sachchidanand Tripati Ito 5(2) Bhopal Bhopal बनाम/ (Appellant) (Respondent ) Vs. P.A. No.Aampt3788N Appellant By Shri S.S. Deshpande, Ar Respondent By Shri Amit Soni, Sr.Dr Date Of Hearing: 12.11.2021 Date Of Pronouncement: 06.12.2021 आदेश / O R D E R Per Manish Borad: The Above Captioned Appeal At The Instance Of Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeals)-2, (In Short ‘Cit(A)’), Bhopal Dated 01.05.2019 Which Are Arising Out Of The Order U/S 271B Of The Income Tax Act 1961(In Short The ‘Act’) Dated 26.05.2017 Framed By Ito-5(2) Bhopal.

Section 133(6)Section 271BSection 44A

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI RAJPAL YADAV HON'BLE VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year:2014-15 Sachchidanand Tripati ITO 5(2) Bhopal Bhopal बनाम/ (Appellant) (Respondent ) Vs. P.A. No.AAMPT3788N Appellant by Shri S.S. Deshpande, AR Respondent by Shri Amit Soni, Sr.DR Date of Hearing: 12.11.2021 Date of Pronouncement: 06.12.2021 आदेश / O R D E R PER MANISH BORAD: The above captioned appeal at the instance of Assessee is directed against the order of Ld. Commissioner of Income Tax(Appeals)-2, (in sh…

S V JANARDHAN ,BANGALORE vs. INCOME TAX OFFICER WARD-4(3)(3), BANGALORE

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 3383/BANG/2018[2015-16]Status: DisposedITAT Bangalore18 Jan 2019AY 2015-16

Bench: Shri Arun Kumar Garodiaassessment Year : 2015-16

For Appellant: Shri H. Guruswamy, ITPFor Respondent: Shri A. Ramesh Kumar, JCIT (DR)

Section 234ASection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Year : 2015-16 Shri S.V. Janardhan, The Income Tax No. 980, 12th Cross, 35th Main, Officer, 1st Phase, J P Nagar, vs. Ward – 4 (3) (3), Bangalore – 560 078. Bangalore. PAN: ACSPJ1162A APPELLANT RESPONDENT Appellant by : Shri H. Guruswamy, ITP., Respondent by : Shri A. Ramesh Kumar, JCIT (DR) Date of hearing : 16.01.2019 Date of Pronouncement : 18.01.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee which is directed against theorder of ld. CIT(…