Central-2, Mumbai v. Smt. Hemlata S. Shetty

104 Taxmann.com 58High Court2019#21875 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 143(3)Section 28(\u03bd)Section 45(4)Section 54F

Judgments citing Central-2, Mumbai v. Smt. Hemlata S. Shetty

Income Tax Officer, Mumbai vs. Jayshree Shailesh Savla, Mumbai

In the result, the appeal o

ITA 2304/MUM/2024[2016]Status: DisposedITAT Mumbai31 Jul 2024

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh () Assessment Year: 2016-17 Income Tax Officer, Jayshree Shailesh Savla, Room No. 216, 2Nd Floor, A/7, Mani Bhavan, Swastik Vs. Kautilya Bhavan, Bkc, Society N S Road, No. 3, Bandra East, Vile Parle, Mumbai-400051. Mumbai-400056. Pan No. Aksps 2546 R Appellant Respondent

For Appellant: None

Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) Assessment Year: 2016-17 Income Tax Officer, Jayshree Shailesh Savla, Room No. 216, 2nd floor, A/7, Mani Bhavan, Swastik Vs. Kautilya Bhavan, BKC, Society N S Road, No. 3, Bandra East, Vile Parle, Mumbai-400051. Mumbai-400056. PAN NO. AKSPS 2546 R Appellant Respondent Assessee by : None : Ms. Rajeshwari Menon, Sr. DR Revenue by Date of Hearing : 09/07/2024 : 31/07/2024 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is directe…

The ITO, Ward-6(1)(4), Ahmedabad vs. Shri Gondaliya Kamleshbhai Keshavbhai (HUF), Ahmedabad

In the result, the grounds raised are rejected and the appeal of the Revenue is dismissed

ITA 1492/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2009-10

Bench: Smt.Annapurna Gupta & T.R. Senthil Kumarassessment Year : 2009-10 Ito, Ward-6(1)(4) Shri Gondaliya Kamleshbhai Ahmedabad. Vs Keshavbhai (Huf) 18A, Sardar Patel Co-Op Society Muktajivan Swaminarayan Mandir, Maninagar, Ahmedabad. Pan : Aaahg 9234 N

For Respondent: Shri V.K. Singh, Sr.DR

Section 143(1)Section 147Section 148Section 2(47)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2009-10 ITO, Ward-6(1)(4) Shri Gondaliya Kamleshbhai Ahmedabad. Vs Keshavbhai (HUF) 18A, Sardar Patel Co-op Society Muktajivan Swaminarayan Mandir, Maninagar, Ahmedabad. PAN : AAAHG 9234 N (Applicant) (Responent) : Assessee by None Revenue by : Shri V.K. Singh, S…

Tree Hill Estates Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(1), Bangalore

In the result, the appeal of the assessee is dismissed

ITA 1395/BANG/2018[2013-14]Status: DisposedITAT Bangalore18 May 2022AY 2013-14

Bench: Smt. Beena Pillai & Ms. Padmavathy Sassessment Year : 2013-14

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2013-14 Tree Hill Estates Private Ltd., Vs. The Deputy Commissioner Nadathur Palace, 3rd Floor, Plot No.23, of Income Tax, Jayanagar 3rd Stage, Circle 7(1)(1), Bengaluru – 560 017. Bengaluru. PAN: AACCT 5170F APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 25.04.2022 Date of Pronouncement : 18.05.2022 O R D E R Per Padmavathy S., Accountant Member This ap…