Anant Chetan Agarwal v. CIT

167 ITD 237Income Tax Appellate Tribunal2017#23001 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2020.

Judgments citing Anant Chetan Agarwal v. CIT

Sunil Miglani, Ghaziabad vs. DCIT, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 5829/DEL/2016[2009-10]Status: DisposedITAT Delhi02 Mar 2020AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblesunil Miglani Vs Dcit Kj-2, Kavi Nagar Central Circle New Delhi Ghaziabad (Appellant) (Respondent)

Section 50CSection 54Section 54FSection 54F(1)(a)Section 54F(1)(b)

…ion. The Ld. AR relied upon the following decisions: i. Smt. Sabita Devi Agarwal vs. ITO, Ward-2(3), Siliguri [2019] 69 ITR(T) 231 (Kolkata – Trib.) ii. Anant Chetan Agarwal vs. CIT, [2018] 172 ITD 525 (Lucknow – Trib.) iii. ITO vs. Raj Kumar Parashar [2017] 167 ITD 237 (Jaipur – Trib.) iv. DCIT vs. Dr. Chalasani Mallikarjuna Rao (2016) 161 ITD 721 (Visakhapatnam Trib.) v. Nand Lal Sharma vs. ITO [2015] 40 ITR(T) 518 (Jaipur – Trib.) vi. Dhanveer Singh Gambhir vs. ITO, 3(2), Indore [2015] 56 taxmann.com 205 (Indore – Trib.) vii. Prakash Karnawat vs. ITO (2011) 16 taxmann.com 357 (Jaipur) viii. Gyan Chand Batra v…

Anita Miglani, Ghaziabad vs. DCIT, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 5828/DEL/2016[2009-10]Status: DisposedITAT Delhi17 Feb 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Ms. Vanshika Taneja, AdvFor Respondent: Shri Amit Jain, Sr.D.R
Section 143Section 143(3)Section 153ASection 50CSection 54Section 54FSection 54F(1)(a)Section 54F(1)(b)

…tion. The Ld. AR relied upon the following decisions: i. Smt. Sabita Devi Agarwal vs. ITO, Ward-2(3), Siliguri [2019] 69 ITR(T) 231 (Kolkata – Trib.) ii. Anant Chetan Agarwal vs. CIT, [2018] 172 ITD 525 (Lucknow – Trib.) iii. ITO vs. Raj Kumar Parashar [2017] 167 ITD 237 (Jaipur – Trib.) iv. DCIT vs. Dr. Chalasani Mallikarjuna Rao (2016) 161 ITD 721 (Visakhapatnam Trib.) v. Nand Lal Sharma vs. ITO [2015] 40 ITR(T) 518 (Jaipur – Trib.) vi. Dhanveer Singh Gambhir vs. ITO, 3(2), Indore [2015] 56 taxmann.com 205 (Indore – Trib.) vii. Prakash Karnawat vs. ITO (2011) 16 taxmann.com 357 (Jaipur) viii. Gyan Chand Batra v…

Smt. Anita Miglani, Ghaziabad vs. ITO, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 2235/DEL/2016[2009-10]Status: DisposedITAT Delhi18 Nov 2019AY 2009-10

Bench: Ms Suchitra Kamble & Shri O. P. Meena

Section 142(1)Section 143(2)Section 50CSection 54Section 54FSection 54F(1)(a)

…ion. The Ld. AR relied upon the following decisions: i. Smt. Sabita Devi Agarwal vs. ITO, Ward-2(3), Siliguri [2019] 69 ITR(T) 231 (Kolkata – Trib.) ii. Anant Chetan Agarwal vs. CIT, [2018] 172 ITD 525 (Lucknow – Trib.) iii. ITO vs. Raj Kumar Parashar [2017] 167 ITD 237 (Jaipur – Trib.) iv. DCIT vs. Dr. Chalasani Mallikarjuna Rao (2016) 161 ITD 721 (Visakhapatnam Trib.) v. Nand Lal Sharma vs. ITO [2015] 40 ITR(T) 518 (Jaipur – Trib.) vi. Dhanveer Singh Gambhir vs. ITO, 3(2), Indore [2015] 56 taxmann.com 205 (Indore – Trib.) vii. Prakash Karnawat vs. ITO (2011) 16 taxmann.com 357 (Jaipur) viii. Gyan Chand Batra v…

Anant Chetan Agarwal v. CIT (167 ITD 237) — Cited in 3 Judgments | BharatTax