Assistant Commissioner of Income Tax v. Shanti Swarup Jain

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judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2017 to 2025.

Judgments citing Assistant Commissioner of Income Tax v. Shanti Swarup Jain

Amit Kumar, Delhi vs. Income Tax Officer, Ward 1(1), Guwahati, Income Tas Officer

ITA 33/GTY/2024[2021-22]Status: DisposedITAT Guwahati25 Jun 2025AY 2021-22

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 133(6)Section 250Section 69CSection 70

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 32/GTY/2024 Assessment Year 2017-18 & I.T.A. No. 33/GTY/2024 Assessment Year 2021-22 Amit Kumar, Flat No. 734, Modern Apartment, Sector-15, Rohini, Delhi - 110089 [PAN: AKGPK7676Q] .....................…...……………....Appellant vs. Income Tax Officer, Ward 1(1), Guwahati, Aayakar Bhawan, Christian Basti, G.S. Road - 781005 ............…..…..................... Respondent Appearances by: Assessee represented by : Suresh Gupta, FCA Depa…

Amit Kumar, Delhi vs. Income Tax Officer, Ward 1(1), Guwahati

ITA 32/GTY/2024[2017-18]Status: DisposedITAT Guwahati25 Jun 2025AY 2017-18

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 133(6)Section 250Section 69CSection 70

ITO 18(2)(1), Mumbai vs. Kiritikumar Shantilal Mehta, Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be partly allowed and the appeal of the revenue is hereby dismissed

ITA 4695/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Mar 2018AY 2011-12

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4695/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Ito 18(2)(1) बिधम/ Shri Kiritkumar Shatilal Mehta 304, 3Rd Floor, Earnest Vs. Prop. M/S. Vipinkumar & House, Ncpa Marg, Brothers, 42-44, Vithalwadi, Mumbai Pin:400021 Near Tel. Galli, Kalbadevi Road, Mumbai. Pin:400002 Co. No.64/Mum/2017 (Ita. No. 4695/Mum/2015) (निर्धारण वर्ा / Assessment Year: 2011-12) Shri Kiritkumar Shatilal बिधम/ Ito 18(2)(1) Mehta 304, 3Rd Floor, Earnest Vs. Prop. M/S. Vipinkumar & House, Ncpa Marg, Brothers, 42-44, Vithalwadi, Mumbai Pin:400021 Near Tel. Galli, Kalbadevi Road, Mumbai. Pin:400002 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpm2137J (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Saurabh Deshpande (Dr) Assessee By: Shri Vijay Mehta & Anuj Kisnadwala (Ar) सुनवाई की तारीख / Date Of Hearing: 16.02.2018 घोषणा की तारीख /Date Of Pronouncement: 28.03.2018

For Appellant: Shri Vijay Mehta & AnujFor Respondent: Shri Saurabh Deshpande (DR)

Section 131Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.4695/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) ITO 18(2)(1) बिधम/ Shri Kiritkumar Shatilal Mehta 304, 3rd Floor, Earnest Vs. Prop. M/s. Vipinkumar & House, NCPA Marg, Brothers, 42-44, Vithalwadi, Mumbai Pin:400021 Near Tel. Galli, Kalbadevi Road, Mumbai. Pin:400002 CO. No.64/Mum/2017 (ITA. No. 4695/Mum/2015) (निर्धारण वर्ा / Assessment Year: 2011-12) Shri Kiritkumar Shatilal बिधम/ ITO 18(2)(1) Mehta 304, 3rd Floor, Earnest Vs. Prop. M/s. Vipinkumar & House, NCPA Marg, Bro…

Jignesh Desai, Kolkata vs. ITO, Ward-35(2), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 2205/KOL/2016[2010-11]Status: DisposedITAT Kolkata14 Jun 2017AY 2010-11

Bench: Hon’Ble Sri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2205/Kol/2016 Assessment Year : 2010-11 Jignesh Desai , -Vs.- I.T.O., Ward-35(2) Kolkata Kolkata [Pan : Afepd 5066 Q] (Respondent) (Appellant) For The Appellant : Shri Miraj D.Shah, Advocate For The Respondent : Shri Vijyendra Kumar, Addl. Cit Date Of Hearing : 06.06.2017. Date Of Pronouncement : 14.06.2017. Order

For Appellant: Shri Miraj D.Shah, AdvocateFor Respondent: Shri Vijyendra Kumar, Addl. CIT

Section 133(6)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Sri A.T.Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 2205/Kol/2016 Assessment Year : 2010-11 Jignesh Desai , -vs.- I.T.O., Ward-35(2) Kolkata Kolkata [PAN : AFEPD 5066 Q] (Respondent) (Appellant) For the Appellant : Shri Miraj D.Shah, Advocate For the Respondent : Shri Vijyendra Kumar, Addl. CIT Date of Hearing : 06.06.2017. Date of Pronouncement : 14.06.2017. ORDER Per M.Balaganesh, AM 1. This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals) -10 , Kolkata [ in short the ld CITA] in…