Babulal C. Borana v. Third Income-tax Officer

144 Taxmann 674High Court2005#22687 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Babulal C. Borana v. Third Income-tax Officer

MANISH M SHAH,BHIWANDI vs. ACIT CIR 1, KALYAN

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

ITA 2975/MUM/2015[2009-10]Status: DisposedITAT Mumbai14 Mar 2017AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Manish M Shah Asstt. Commissioner Of Income Prop Mahipatrai & Co., Tax Circle - 1, फनधभ/ 346, Kaneri, Kalyan Road, Opp. Kalyan, Vs. Shanti Nagar Police Station, Dist Thane Bhiwandi-421302 स्थधमी रेखध सं./ Pan : Ackps4464Q (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Assessee By : Shri Devendra H Jain प्रत्मथी की ओय से/ Revenue By : Shri H M Wanare

For Appellant: Shri Devendra H JainFor Respondent: Shri H M Wanare
Section 143(1)Section 143(2)Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Manish M Shah Asstt. Commissioner of Income Prop Mahipatrai and Co., Tax Circle - 1, फनधभ/ 346, Kaneri, Kalyan Road, Opp. Kalyan, Vs. Shanti Nagar Police Station, Dist Thane Bhiwandi-421302 स्थधमी रेखध सं./ PAN : ACKPS4464Q (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Assessee by : Shri Devendra H Jain प्रत्मथी की ओय से/ Revenue by : Shri H M Wanare सुनवधई की त…

DCIT 30(3), MUMBAI vs. SHIVSHANKAR R. SHARMA, MUMBAI

In the result both appeals of the revenue are dismissed

ITA 4260/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Sept 2016AY 2010-11
For Appellant: Shri J.P.BairagraFor Respondent: Shri G. Nantha Kumar
Section 143(3)Section 44ASection 69C

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.5149/Mum/2014 & DCIT-24(2), Mumbai Vs. Shri Shivshankar R. Sharma, 103/2A, Shantivan, Raheja Township, Malad (East), Mumbai-400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : ALVPS 0379 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri G. Nantha Kumar ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra सुनवाई की तायीख / Date of Hearing : 14/09/2016 घोषणा की तायीख/Date of Pronouncement 16/09/2016 आदेश /…

DCIT 24(2), MUMBAI vs. SHIVSHANKAR R. SHARMA, MUMBAI

In the result both appeals of the revenue are dismissed

ITA 5149/MUM/2014[2011-12]Status: DisposedITAT Mumbai16 Sept 2016AY 2011-12
For Appellant: Shri J.P.BairagraFor Respondent: Shri G. Nantha Kumar
Section 143(3)Section 44ASection 69C

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.5149/Mum/2014 & DCIT-24(2), Mumbai Vs. Shri Shivshankar R. Sharma, 103/2A, Shantivan, Raheja Township, Malad (East), Mumbai-400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : ALVPS 0379 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri G. Nantha Kumar ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra सुनवाई की तायीख / Date of Hearing : 14/09/2016 घोषणा की तायीख/Date of Pronouncement 16/09/2016 आदेश /…

Babulal C. Borana v. Third Income-tax Officer (144 Taxmann 674) — Cited in 3 Judgments | BharatTax