Bhushan Lal Sawhney v. DCIT, Central Circle-7, New Delhi

127 Taxmann.com 642Reported decision2021#22301 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

concealment of incomeundisclosed incomesection 14

Judgments citing Bhushan Lal Sawhney v. DCIT, Central Circle-7, New Delhi

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 26/RJT/2021[2007-08]Status: DisposedITAT Rajkot12 Apr 2023AY 2007-08

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA Nos. 25 & 26/Rjt/2021 & C.O. Nos. 1 & 2/Rjt/2021 Assessment Years: 2006-07 & 2007-08 Assistant Commissioner Vs Shri Rajeshkumar of Income Tax, Govindlal Patel Central Circle-1, 4th Floor, Sita Rajkot Apartment, Nr. Pradyuman Police Station Sadar Bazar, Rajkot PAN: ABPPB7559M Shri Rajeshkumar Vs Assistant Govindlal Patel Commissioner of 4th Floor, Income Tax, Sita Apartment Central Circle-1, Nr. Pradyuman Police Rajkot…

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 25/RJT/2021[2006-07]Status: DisposedITAT Rajkot12 Apr 2023AY 2006-07

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA Nos. 25 & 26/Rjt/2021 & C.O. Nos. 1 & 2/Rjt/2021 Assessment Years: 2006-07 & 2007-08 Assistant Commissioner Vs Shri Rajeshkumar of Income Tax, Govindlal Patel Central Circle-1, 4th Floor, Sita Rajkot Apartment, Nr. Pradyuman Police Station Sadar Bazar, Rajkot PAN: ABPPB7559M Shri Rajeshkumar Vs Assistant Govindlal Patel Commissioner of 4th Floor, Income Tax, Sita Apartment Central Circle-1, Nr. Pradyuman Police Rajkot…

Gajender Singh Jadon, New Delhi vs. ACIT Circle-57(5), New Delhi

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 6538/DEL/2019[2006-07]Status: DisposedITAT Delhi25 Jan 2023AY 2006-07

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2006-07 Gajender Singh Jadon, Vs. Acit, Circle-57(5), C-2/785, Street No. 14, New Delhi. 2 Pushta Road, Sonia Vihar, New Delhi. Pan Ahipj6180B (Appellant) (Respondent)

For Appellant: Shri Gagan Kumar, AdvFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 144Section 250Section 271Section 271(1)(c)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2006-07 Gajender Singh Jadon, Vs. ACIT, Circle-57(5), C-2/785, Street No. 14, New Delhi. 2 Pushta Road, Sonia Vihar, New Delhi. PAN AHIPJ6180B (Appellant) (Respondent) Assessee by: Shri Gagan Kumar, Adv. Department by : Shri Vipul Kashyap, Sr. DR Date of Hearing 17.01.2023 Date of pronouncement 25.01.2023 O R D E R PER ASTHA CHANDRA, JM The appeal by the assessee is directed against the order dated 30.04.2019 of the Ld. Commissioner of Income Tax (Appeals)-19,…