Anant R. Thakore v. Asstt. CIT

5 SOT 298Income Tax Appellate Tribunal2006#25154 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2021.

Judgments citing Anant R. Thakore v. Asstt. CIT

M/S. Jhunjhunu Balaji Motors Pvt. Ltd., Jhunjhunu vs. ACIT, Circle-Jhunjhunu, Jhunjhunu

In the result, both the appeals filed by the assessee are disposed off in light of aforesaid directions and are allowed for statistical purposes

ITA 264/JPR/2020[2014-15]Status: DisposedITAT Jaipur30 Jul 2021AY 2014-15

Bench: The Tribunal. In This Regard, The Assessee Has Moved An Application For Seeking Condonation Of Delay Along With An Affidavit & The Contents Thereof Reads As Under:-

For Appellant: NoneFor Respondent: Smt. Runi Pal (Addl.CIT) a
Section 147Section 249(4)(b)Section 253(3)

…time required by the ld. CIT(A). It was claimed that on making the payment of tax, the appeal ought to have been admitted by the ld. CIT(A). He relied on the order passed by the Mumbai Bench of the Tribunal in the case of Anant R. Thakore v. Asstt. CIT [2006] 5 SOT 298 in which it has been held that the CIT(A) was not justified in dismissing the appeal under section 249(4)(a) where the assessee's application for downward rectification of self-assessment tax was still pending. Per contra the learned Departmental Representative relied on ITA Nos. 264 & 263/JP/2020 10 M/s Jhunjhunu Balaji Motors Pvt Ltd., Jhunjhunu…

M/S. Jhunjhunu Balaji Motors Pvt. Ltd., Jhunjhunu vs. ACIT, Circle-Jhunjhunu, Jhunjhunu

In the result, both the appeals filed by the assessee are disposed off in light of aforesaid directions and are allowed for statistical purposes

ITA 263/JPR/2020[2013-14]Status: DisposedITAT Jaipur30 Jul 2021AY 2013-14

Bench: The Tribunal. In This Regard, The Assessee Has Moved An Application For Seeking Condonation Of Delay Along With An Affidavit & The Contents Thereof Reads As Under:-

For Appellant: NoneFor Respondent: Smt. Runi Pal (Addl.CIT) a
Section 147Section 249(4)(b)Section 253(3)

…time required by the ld. CIT(A). It was claimed that on making the payment of tax, the appeal ought to have been admitted by the ld. CIT(A). He relied on the order passed by the Mumbai Bench of the Tribunal in the case of Anant R. Thakore v. Asstt. CIT [2006] 5 SOT 298 in which it has been held that the CIT(A) was not justified in dismissing the appeal under section 249(4)(a) where the assessee's application for downward rectification of self-assessment tax was still pending. Per contra the learned Departmental Representative relied on ITA Nos. 264 & 263/JP/2020 10 M/s Jhunjhunu Balaji Motors Pvt Ltd., Jhunjhunu…

Shree Gajanana Industries (India) Private Limited, Mumbai vs. Income Tax Officer-11(2)(2), Mumbai

In the result, appeals of the assessees are allowed, as above

ITA 6595/MUM/2017[2009-10]Status: DisposedITAT Mumbai13 Feb 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm

Section 143(3)Section 249(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM ITA No.6595/Mum/2017 & 6596/Mum/2017 (Assessment Year :2009-10 & 2010-11) M/s. Shree Gajanana Industries Vs. ITO – 11 (2)(2) (India) Pvt. Ltd., R.No.349/477, Plot No.26/143, Marol Co- Aayakar Bhavan operative Indl. Estate Ltd., M.K.Marg, Mumbai-400 020 Off. Andheri-Kurla Road Next to Gokil Indl. Estate Andheri (E) Mumbai – 400 059 PAN/GIR No.AAKCS3108E Appellant) .. Respondent) Assessee by Shri Reepal G. Tralshawala Revenue by Ms. N. Hemalatha Date of Hearing 08/02/2018 Date of Pronouncement 13/02/20…

Anant R. Thakore v. Asstt. CIT (5 SOT 298) — Cited in 3 Judgments | BharatTax