Bharatkumar Kalubhai Ghadiya v. Assistant Commissioner of Income-tax, Central Circle 2(3), Gujarat (129 Taxmann.com 306)

Q: What is Bharatkumar Kalubhai Ghadiya v. Assistant Commissioner of Income-tax, Central Circle 2(3), Gujarat authority for?

The Gujarat High Court's decision in Bharatkumar Kalubhai Ghadiya v. Assistant Commissioner of Income-tax establishes principles related to reassessment proceedings, specifically concerning the necessity of fresh tangible material and the avoidance of mere changes of opinion by the Assessing Officer.

Q: How many judgments cite Bharatkumar Kalubhai Ghadiya v. Assistant Commissioner of Income-tax, Central Circle 2(3), Gujarat?

14 judgments on BharatTax cite Bharatkumar Kalubhai Ghadiya v. Assistant Commissioner of Income-tax, Central Circle 2(3), Gujarat (129 Taxmann.com 306), spanning 2022 to 2024.

Aarav Financial Services Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 13/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2012-13

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R

Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Vicky Rajesh Jhaveri, Ahmedabad vs. The Dy.CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 12/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2012-13

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R

Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Vicky Rajesh Jhaveri, Ahmedabad vs. The Dy. CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 11/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2011-12

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R

Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Sagar Rajesh Jhaveri, Ahmedabad vs. The Dy.CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 10/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2011-12

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R

Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Veenita Enterprise Pvt. Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, Central Circle-1(1), Ahmedabad

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

ITA 1199/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad14 Jun 2024AY 2009-10

Bench: Smt. Annapurna Gupta (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

Section 132(4)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Veenita Enterprise Pvt. The DCIT, Ltd. Central Circle-1(1), 512/10, Road No.4, Vs Ahmedabad Kathwada GIDC, P Phase-2, Kathwada, Ahmedabad-382230 PAN: AACCV2313G (Respondent) (Appellant) Assessee Represented: Shri Divyang Shah, A.R. Revenue Represented: Ms. Saumya Pandey Jain, Sr.D.R. Date of hearing : 19-03-2024 Date of pronouncement : 14-06-2024 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed b…

Shrifal Impex Private Limited, Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 250/SRT/2023[2014-15]Status: DisposedITAT Surat29 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 191/SRT/2023[2012-13]Status: DisposedITAT Surat29 Dec 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 190/SRT/2023[2011-12]Status: DisposedITAT Surat29 Dec 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shri Rama Mepa Odedara, Porbandar vs. The Income Tax Officer, Ward-2(4), Porbandar

In the result, Ground No. 2 of the assessee’s appeal is partly allowed

ITA 67/RJT/2019[2010-11]Status: HeardITAT Rajkot30 Jun 2023AY 2010-11

Bench: Us, The Counsel For The Assessee Submitted An Application For Condonation Of Delay & Argued That The Reason For Delay In Filing Appeal Before Itat Was That The Assessee Was Suffering From Spinal Injury & Was Advised Complete Bed Rest By The Doctors. In Support Of The Above Contention, The Assessee Also Filed Medical Certificate With Respect To The Injury Suffered

For Appellant: Shri Sagar Shah, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R

Section 147Section 148Section 250Section 271Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 67 /Rjt/2019 Assessment Year 2010-11 Shri Rama Mepa Odedara, The Income Tax Officer, Porbandar Ward-2(4), PAN: AAUP03945L Vs Porbandar (Appellant) (Respondent) Assessee by: Shri Sagar Shah, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 28-06-2023 Date of pronouncement : 30-06-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2010-11, arises from order…