Avdesh Jain v. ITO

167 Taxmann.com 730Reported decision2024#23022 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 250Section 1961Section 250 of the Income Tax Act

Issues it is cited on

section 25section 250documentinterest

Judgments citing Avdesh Jain v. ITO

Annamalai Enterprises, Chennai vs. ITO, Ncw-15(1), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2684/CHNY/2024[2013-14]Status: DisposedITAT Chennai18 Dec 2024AY 2013-14

Bench: Shri George George Kand Shri Jagadish

For Appellant: Shri P. Ranga Ramanujam, CAFor Respondent: Ms. Anitha, Addl.CIT
Section 250

…आयकर अपील"य अ"धकरण,‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी जगद"श, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 2674, 2675 & 2684/CHNY/2024 िनधा"रण वष"/Assessment Years:2014-15, 2015-16 & 2013-14 M/s. Annamalai Enterprises, The Income Tax Officer, No.7, 2nd Floor, Vs. Non-Corporate Ward 15(1), Chengalvarayan Street, Chennai. Shenoy Nagar S.O., Shenoy Nagar, Chennai – 600 030. PAN: AAMFA 8156H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri P.…

Annamalai Enterprises, Chennai vs. ITO, Ncw-15(1), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2675/CHNY/2024[2015-16]Status: DisposedITAT Chennai18 Dec 2024AY 2015-16

Bench: Shri George George Kand Shri Jagadish

For Appellant: Shri P. Ranga Ramanujam, CAFor Respondent: Ms. Anitha, Addl.CIT
Section 250

…आयकर अपील"य अ"धकरण,‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी जगद"श, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 2674, 2675 & 2684/CHNY/2024 िनधा"रण वष"/Assessment Years:2014-15, 2015-16 & 2013-14 M/s. Annamalai Enterprises, The Income Tax Officer, No.7, 2nd Floor, Vs. Non-Corporate Ward 15(1), Chengalvarayan Street, Chennai. Shenoy Nagar S.O., Shenoy Nagar, Chennai – 600 030. PAN: AAMFA 8156H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri P.…

Annamalai Enterprises, Chennai vs. ITO, Ncw-15(1), Chennai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 2674/CHNY/2024[2014-15]Status: DisposedITAT Chennai18 Dec 2024AY 2014-15

Bench: Shri George George Kand Shri Jagadish

For Appellant: Shri P. Ranga Ramanujam, CAFor Respondent: Ms. Anitha, Addl.CIT
Section 250

…आयकर अपील"य अ"धकरण,‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी जगद"श, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 2674, 2675 & 2684/CHNY/2024 िनधा"रण वष"/Assessment Years:2014-15, 2015-16 & 2013-14 M/s. Annamalai Enterprises, The Income Tax Officer, No.7, 2nd Floor, Vs. Non-Corporate Ward 15(1), Chengalvarayan Street, Chennai. Shenoy Nagar S.O., Shenoy Nagar, Chennai – 600 030. PAN: AAMFA 8156H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri P.…