Balram Kumar Mahendra v. ITO

21 Taxmann.com 222High Court2012#15294 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 142(1)Section 142(2)Section 143(2)Section 271(1)(b)Section 273B

Issues it is cited on

section 273bsection 271(1)(b)section 271(1)levy of penaltyreasonable causesection 142section 271section 27salarysection 142(1)section 14person

Judgments citing Balram Kumar Mahendra v. ITO

Abdulmannan Mohammedkasam Bastawala, Ahmedabad vs. The Income Tax Officer, Ward 5(3)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1843/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad15 Jan 2025AY 2013-14

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Chetan Agrawal, C.AFor Respondent: Shri V K Mangla, Sr. DR
Section 142(1)Section 142(2)Section 143(2)Section 271(1)(b)Section 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.1797 & 1843/Ahd/2024 (Assessment Years: 2012-13 & 2013-14) Abdulmannan Mohammedkasad Vs. Income Tax Officer, Bastawala, Ward-5(3)(1), C/20, Bad-E-Firdosh Society, Ahmedabad Sarkhej Road, Vejalpur, Ahmedabad-380005 [PAN No.AODPB6975Q] (Appellant) .. (Respondent) Appellant by : Shri Chetan Agrawal, C.A. Respondent by: | Shri V K Mangla, Sr. DR Date of Hearing 16.12.2024 Date of Pronouncement 15.01.2025 ORDER PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Both the appeal…

Abdulmannan Mohammedkasam Bastawala, Ahmedabad vs. Ward 5(3)(1), Ahmedabad, Vejalpur

In the result, the appeal of the assessee is allowed

ITA 1797/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad15 Jan 2025AY 2012-13

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Chetan Agrawal, C.AFor Respondent: Shri V K Mangla, Sr. DR
Section 142(1)Section 142(2)Section 143(2)Section 271(1)(b)Section 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.1797 & 1843/Ahd/2024 (Assessment Years: 2012-13 & 2013-14) Abdulmannan Mohammedkasad Vs. Income Tax Officer, Bastawala, Ward-5(3)(1), C/20, Bad-E-Firdosh Society, Ahmedabad Sarkhej Road, Vejalpur, Ahmedabad-380005 [PAN No.AODPB6975Q] (Appellant) .. (Respondent) Appellant by : Shri Chetan Agrawal, C.A. Respondent by: Shri V K Mangla, Sr. DR 16.12.2024 Date of Hearing Date of Pronouncement 15.01.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Both the ap…

Nilofar Jalal Lakhan, Mumbai vs. National Faceless Assellment Centre 2 (1) Delhi, Delhi

In the result, appeal of the assessee is allowed

ITA 2393/MUM/2022[2012-13]Status: DisposedITAT Mumbai25 Nov 2022AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2012-13 Nilofar Jalal Lakhan, National Faceless Assessment Crescent Bay, Tower 6, Flat No. Centre Dcit 2(1), Delhi. 3904, Jerbai Wadia Road, Vs. Bhoiwada, Parel, Mumbai-400012. Pan No. Afvpj 9774 L Appellant Respondent : Assessee By Mr. V.C. Shah, Ar Revenue By : Mr. Chetan M. Kacha, Dr : Date Of Hearing 21/11/2022 : Date Of Pronouncement 25/11/2022

For Respondent: Assessee by Mr. V.C. Shah, AR
Section 142(1)Section 147Section 148Section 271(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2012-13 Nilofar Jalal Lakhan, National Faceless Assessment Crescent Bay, Tower 6, Flat No. Centre DCIT 2(1), Delhi. 3904, Jerbai Wadia Road, Vs. Bhoiwada, Parel, Mumbai-400012. PAN No. AFVPJ 9774 L Appellant Respondent : Assessee by Mr. V.C. Shah, AR Revenue by : Mr. Chetan M. Kacha, DR : Date of Hearing 21/11/2022 : Date of pronouncement 25/11/2022 ORDER PER OM PRAKASH KANT, AM This appeal has been preferred by the assessee against order…

Shri Uttamchand Sawlachand Jain, Mumbai vs. ITO-19(3)(5), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 610/MUM/2019[2013-14]Status: DisposedITAT Mumbai21 Oct 2022AY 2013-14
Section 142Section 142(1)Section 271(1)(b)

…THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Shri Uttamchand Income Tax Officer 19 Sawlachand Jain (3) (5) 49, M.S. Road, Gr. Floor, Matru Mandir, Tardev 12th Khetwadi Lane v/s Road, Corner, Mumbai-400 007 Mumbai-400 007 PAN No.AAPPJ9067P Appellant Respondent Assessee by Mr. Bharat Kumar Department by Ms. Vranda U. Matkari Sr. AR Date of Hearing 25.07.2022 Date of 21.10.2022 Pronouncement ORDER PER KAVITHA RAJAGOPAL: This appeal has been filed by the assessee as against the order of the learned Commissioner of Income Tax (A…

Jyoti Nagpal, New Delhi vs. ITO Ward 50(1), New Delhi

The appeal of the assessee is partly allowed

ITA 5462/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Aug 2022AY 2010-11

Bench: Sh. N. K. Billaiya & Ms. Astha Chandraassessment Year: 2010 -11 Jyoti Nagpal Ito B-106, 3Rd Floor, West Patel Vs Ward- 50 (1) Nagar, New Delhi-110008 New Delhi Pan No.Aoipj5251Q (Appellant) (Respondent)

Section 144Section 271Section 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2010 -11 Jyoti Nagpal ITO B-106, 3rd Floor, West Patel Vs Ward- 50 (1) Nagar, New Delhi-110008 New Delhi PAN No.AOIPJ5251Q (APPELLANT) (RESPONDENT) Appellant Sh. Manoj Kumar, CA Respondent Sh. M. Baranwal, CIT (DR) Date of hearing: 30/08/2022 Date of Pronouncement: 30/08/2022 ORDER PER N.K. BILLAIYA, AM: This appeal by the assessee is preferred against the order of the CIT(A)-17, New Delhi dated 13.05.2019 pertaining to A.Y. 2010-11. 2. The sum…

Shyam Sunder Jindal, New Delhi vs. ACIT, New Delhi

In the result both the appeals of the assessee are allowed

ITA 6425/DEL/2015[2006-07]Status: DisposedITAT Delhi28 Feb 2017AY 2006-07

Bench: Shri N.K. Saini & Smt. Beena A Pillai & Assessment Year:- 2006-07 Sh. Shyam Sunder Jindal Vs. Acit, Central Circle 30 12 A, Green Avenue New Delhi Sector D, Pocket 3 Vasant Kunj New Delhi 110 070 Pan: Aagpj 0184 N

For Appellant: Shri Rupesh Jain, AdvFor Respondent: Sh. A.K.Sharma, Sr. D.R
Section 132Section 139Section 142(1)Section 271Section 271(1)(b)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: “G” NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER & Assessment Year:- 2006-07 Sh. Shyam Sunder Jindal vs. ACIT, Central Circle 30 12 A, Green Avenue New Delhi Sector D, Pocket 3 Vasant Kunj New Delhi 110 070 PAN: AAGPJ 0184 N (Appellant) (Respondent) Appellant by : Shri Rupesh Jain, Adv. Respondent by : Sh. A.K.Sharma, Sr. D.R. O R D E R PER N.K. SAINI, ACCOUNTANT MEMBER These two appeals filed by the assessee are directed against separate orders each dated 22.9.2015 by the Ld.CIT(A)-30, New Delhi pertaining…

Balram Kumar Mahendra v. ITO (21 Taxmann.com 222) — Cited in 6 Judgments | BharatTax