Ashokbhai Chimanbhai v. CIT

35 Taxmann.com 477High Court2013#20587 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 5(1)

Issues it is cited on

jdaprincipal officerright to receivesection 5(1)levy of penaltysection 271(1)notice under section 148section 142income from other sourcescondonation of delaysection 142(1)section 148

Judgments citing Ashokbhai Chimanbhai v. CIT

ITO, Corporate Ward1, Coimbatore vs. Cheran Enterprises Private Limited, Coimbatore

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1734/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Oct 2024AY 2014-15

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

ITO, Corporate Ward1, Coimbatore vs. Cheran Enterprises Private Limited, Coimbatore

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1733/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Oct 2024AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

ITO, Corporateward1, Coimbatore vs. Cheran Enterprises Private Limited, Coimbatore

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1730/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Oct 2024AY 2014-15

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

ITO, Corporate Ward1, Coimbatore vs. Cheran Enterprises Private Limited, Coimbatore

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1717/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Oct 2024AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

Ashokbhai Chimanbhai v. CIT (35 Taxmann.com 477) — Cited in 4 Judgments | BharatTax