Asst. Commissioner of Income-tax v. Raj Kumar Jain & Sons (HUF)

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2019.

Judgments citing Asst. Commissioner of Income-tax v. Raj Kumar Jain & Sons (HUF)

ROHIT SAWHNEY,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 724/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Nov 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2013-14

Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2013-14 Sh. Rohit Sawhney, Vs. ACIT, Z-48, Okhala Indl. Area, Circle-28(1), Phase-II, New Delhi New Delhi PAN :AMNPS4870R (Appellant) (Respondent) Appellant by Ms. Gargi Sethee, Adv. Shri Arta Trana Panda, Adv. Respondent by Shri Surender Pal, Sr.DR Date of hearing 11.09.2019 Date of pronouncement 29.11.2019 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 29.12.2016 passed by the learned Commissioner of Income Ta…

SUKETU MODI,MUMBAI vs. DCIT 4(1)(2), MUMBAI

The appeal of the assessee is allowed

ITA 1998/MUM/2017[2013-14]Status: DisposedITAT Mumbai12 Oct 2018AY 2013-14

Bench: Shri B.R. Baskaran & Shri Ravish Soodshri Suketu Modi Dcit-4(1)(2), 515-C, Meher Mansion, Aayakar Bhavan, R.P. Masani Road, Vs. Room No. 640, Matunga, 6Th Floor, Mumbai-400019 Mumbai-40020 Pan – Aacpm5546K (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, A.RFor Respondent: Shri Nishant Samaiya, D.R

Section 143(2)Section 143(3)Section 54E

…P a g e | 1 ITA No. 1998/Mum/2017 A.Y 2013-14 Shri Suketu Modi Vs. DCIT-4(1)(2) IN THE INCOME TAX APPELLATE TRIBUNAL "G" Bench, Mumbai Before Shri B.R. Baskaran, Accountant Member and Shri Ravish Sood, Judicial Member Shri Suketu Modi DCIT-4(1)(2), 515-C, Meher Mansion, Aayakar Bhavan, R.P. Masani Road, Vs. Room No. 640, Matunga, 6th Floor, Mumbai-400019 Mumbai-40020 PAN – AACPM5546K (Appellant) (Respondent) Appellant by: Shri Malav P. Sheth, A.R Respondent by: Shri Nishant Samaiya, D.R Date of Hearing: 04.10.2018 Date of Pronouncement: 12.10.2018 O R D E R Per Ravish Sood, JM The present appeal filed by the as…

ACIT - 19(3), MUMBAI vs. RAJANIKANT DALAL, EXECUTOR OF THE ESTATE OF LATE SHRI RAMESHCHANDRA L DALAL, MUMBAI

The appeal stand partly allowed for statistical purposes

ITA 2701/MUM/2016[2012-13]Status: DisposedITAT Mumbai31 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.2701/Mum/2016 (िनधा"रणवष" / Assessment Year: 2012-13) Assistant Commissioner Of Income Rajnikant Dalal, Tax-19(3) [Executor Of The Estate Of Late Room No.206, 2Nd Floor बनाम/ Sh. Rameshchandra L. Dalal] Matru Mandir, Tardeo Road 201, C-Grand Paradia Apartment, Vs. Mumbai-400 007 A.K.Marg, Dadi Sheth Hill Mumbai-400 036 "थायीलेखासं./ Pan : Aacpd-0125-H (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: NoneFor Respondent: Ram Tiwari, Ld. DR

Section 143(3)Section 45Section 54E

…ITA No.2701/Mum/2016 Rajnikant Dalal Assessment Year-2012-13 आयकर अपीलीय अिधकरण “डी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. No.2701/Mum/2016 (िनधा"रणवष" / Assessment Year: 2012-13) Assistant Commissioner of Income Rajnikant Dalal, Tax-19(3) [Executor of the Estate of Late Room No.206, 2nd Floor बनाम/ Sh. Rameshchandra L. Dalal] Matru Mandir, Tardeo Road 201, C-Grand Paradia Apartment, Vs. Mumbai-400 007 A.K.Marg, Dadi Sheth Hill Mumbai-…

ITO, WARD-4(2), HYDERABAD, HYDERABAD vs. SUBRAHMANYAM KOTIKALAPUDI, HYDERABAD, HYDERABAD

In the result, appeal of the revenue is dismissed

ITA 269/HYD/2017[2013-14]Status: DisposedITAT Hyderabad20 Jul 2018AY 2013-14

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2013-14 Income-Tax Officer, Vs. Subrahmanyam Kotikalapudi, Ward – 4(2), Hyderabad. Hyderabad.

For Appellant: Smt Geetinder MannFor Respondent: Smt. Komali Krishna

Section 139(1)Section 143(2)Section 54Section 54BSection 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2013-14 Income-tax Officer, vs. Subrahmanyam Kotikalapudi, Ward – 4(2), Hyderabad. Hyderabad. PAN – AGXPK 5752 E (Appellant) (Respondent) Revenue by : Smt. Komali Krishna Assessee by : Smt Geetinder Mann Date of hearing 04/07/2018 Date of pronouncement 20/07/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the assessee is directed against the order dated 25/11/2016 of CIT(A) – 1, Hyderabad for AY 2013-14. 2. Briefly t…

ACIT, NEW DELHI vs. AJAY KAILA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6907/DEL/2015[2012-13]Status: DisposedITAT Delhi21 Sept 2017AY 2012-13

Bench: Shri B.P. Jain & Shri Kuldip Singh.

For Appellant: Shri Sanjay Kapoor, CAFor Respondent: Shri Arun Kumar Yadav, Sr.DR

Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER. ITA No. 6907/DEL/2015 [A.Y. 2012-13] The A.C.I.T Vs. Shri Ajay Kaila Circle 54(1) 128/B/1, Opp. Village Kilokari New Delhi Harinagar Ashram, Maharanibagh New Delhi PAN : AACPK 5645 F [Appellant] [Respondent] Date of Hearing : 31.08.2017 Date of Pronouncement : .09.2017 Assessee by : Shri Sanjay Kapoor, CA Revenue by : Shri Arun Kumar Yadav, Sr.DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER: This appeal of the Revenue arises from the order of the ld. CI…

SMT. NEENA KRISHNA MENON,BANGALORE vs. CIT, BANGALORE

In the result, the appeal by the assessee is allowed

ITA 578/BANG/2014[2009-10]Status: DisposedITAT Bangalore05 Mar 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2009-10

For Appellant: Shri K. Kotresh, C.AFor Respondent: Shri Farahat Hussain Qureshi, CIT-II(DR)

Section 143(3)Section 263Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER Assessment year : 2009-10 Smt. Neena Krishna Menon, Vs. The Commissioner of Income Tax, C/o. V.M.G. Menon, Bangalore-IV, TF 101, “Benson Harmony”, Bangalore. 49/3, Benson Cross, “A” Road, Benson Town, Bangalore – 560 052. PAN: AHPPN 4835N APPELLANT RESPONDENT Appellant by : Shri K. Kotresh, C.A. Respondent by : Shri Farahat Hussain Qureshi, CIT-II(DR) Date of hearing : 03.03.2015 Date of Pronouncement : 05.03.2015 O R D E R Per N.V. Vasudevan, Judicial Member Thi…