Bharatkumar M Jain (HUF) v. ACIT (ITA/169 & 170

151 ITD 659Income Tax Appellate Tribunal2014#22692 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2019.

Judgments citing Bharatkumar M Jain (HUF) v. ACIT (ITA/169 & 170

ACIT, New Delhi vs. Smt. Seema Sobti, New Delhi

In the result, the appeal filed by the Revenue stand dismissed

ITA 5899/DEL/2015[2012-13]Status: DisposedITAT Delhi15 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 24Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. SEEMA SOBTI, NEW DELHI 3B/7, NEA, OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABNPS644B) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU, JM This appeal is filed by the Revenue against the Order dated 21/08/2015 passed by the Ld. CIT(A)-17, New Delhi relating to assessment year 2012-13 on the following gr…

ACIT, New Delhi vs. Shri Pradeep Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5901/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

ACIT, New Delhi vs. Shri Akshay Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5900/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

Bharatkumar M Jain (HUF) v. ACIT (ITA/169 & 170 (151 ITD 659) — Cited in 3 Judgments | BharatTax