Brahmiah v. ITO

229 Taxmann 558High Court2015#23778 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 131(1A)Section 132Section 143(3)Section 147Section 148Section 153ASection 250Section 251

Judgments citing Brahmiah v. ITO

Prashant Pitti, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, the appeal of the assessee is allowed

ITA 3032/DEL/2022[2016-17]Status: DisposedITAT Delhi07 Feb 2024AY 2016-17

Bench: Shri M. Balaganesh & Ms. Astha Chandraasstt. Year 2016-17 Prashant Pitti, Vs. Acit, C-179, Central Circle-4, Vivek Vihar, Delhi. New Delhi-110095. Pan Awxpp4522D (Appellant) (Respondent)

For Appellant: Shri Nirbhay Mehta, Adv. &For Respondent: Shri P N Barnwal, CIT (DR)
Section 131Section 132Section 143(3)Section 153ASection 250Section 251(1)(a)Section 68Section 69A

…ITA No.- 3032/Del/2022 Prashant Pitti INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year 2016-17 Prashant Pitti, Vs. ACIT, C-179, Central Circle-4, Vivek Vihar, Delhi. New Delhi-110095. PAN AWXPP4522D (Appellant) (Respondent) Assessee by: Shri Nirbhay Mehta, Adv. & Shri Anoop Mehta, CA Department by: Shri P N Barnwal, CIT (DR) Date of Hearing: 21.11.2023 Date of 07.02.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM This appeal filed by the assessee is directed against the order dated 28.10.2022 of the…

Mr. Ashok Bathla, Bangalore vs. DCIT, Bangalore

In the result, the appeal for A

ITA 799/BANG/2016[2012-13]Status: DisposedITAT Bangalore25 Oct 2019AY 2012-13

Bench: Shri Arun Kumar Garodia, Am & Shri Pavan Kumar Gadale, Jm

For Respondent: Shri V. Chandrasekhar, Advocate &
Section 153ASection 234ASection 251(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 793 to 799/Bang/2016 Assessment Years : 2006 – 07 to 2012 – 13 M/s Smt. Mala Bathla, DCIT, L/R of Late Ashok Bathla, Central Circle – 2 (1), No. 361, 7th Main, HAL 2nd vs. Bangalore Stage, Indiranagar, Bangalore - 560008 PAN: ACAPB5672K APPELLANT RESPONDENT : Shri V. Chandrasekhar, Advocate & Assessee by Shri G.S.Prasanth, C.A. Revenue by : Shri C. H. Sundar Rao, CIT DR Date of Hearing : 24.09.2019 Date of Pronouncement : 25.10.2019 O R D E R PER SHRI A.K. GARODIA, AM: These sev…

Mr. Ashok Bathla, Bangalore vs. DCIT, Bangalore

In the result, the appeal for A

ITA 793/BANG/2016[2006-07]Status: DisposedITAT Bangalore25 Oct 2019AY 2006-07

Bench: Shri Arun Kumar Garodia, Am & Shri Pavan Kumar Gadale, Jm

For Respondent: Shri V. Chandrasekhar, Advocate &
Section 153ASection 234ASection 251(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 793 to 799/Bang/2016 Assessment Years : 2006 – 07 to 2012 – 13 M/s Smt. Mala Bathla, DCIT, L/R of Late Ashok Bathla, Central Circle – 2 (1), No. 361, 7th Main, HAL 2nd vs. Bangalore Stage, Indiranagar, Bangalore - 560008 PAN: ACAPB5672K APPELLANT RESPONDENT : Shri V. Chandrasekhar, Advocate & Assessee by Shri G.S.Prasanth, C.A. Revenue by : Shri C. H. Sundar Rao, CIT DR Date of Hearing : 24.09.2019 Date of Pronouncement : 25.10.2019 O R D E R PER SHRI A.K. GARODIA, AM: These sev…

Brahmiah v. ITO (229 Taxmann 558) — Cited in 3 Judgments | BharatTax