Chaturbhuj DwarkadasKapadia v. CIT

129 Taxmann 497High Court2003#6052 most cited
19

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 131Section 132Section 139Section 143(1)Section 143(2)Section 144Section 153ASection 153C

Judgments citing Chaturbhuj DwarkadasKapadia v. CIT

SHANTHA ALIAS SHANTHAMMA,BANGALORE vs. DCIT, CENTRAL CIRCLE-2(4), BANGALORE

ITA 465/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Sept 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Deepak, AdvocateFor Respondent: Shri Murali Mohan M, CIT (DR)
Section 143(2)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 465/Bang/2025 Assessment Year: 2020-21 Shantha Alias Shanthamma, V Sudhindranath, No.51/7/1, Chitrakoot, Ratna Avenue, Richmond Road, Bangalore - 560 025. PAN - ASYPS 3056 Q Vs. The Dy. Commissioner of Income Tax, Circle - 2(4), Bangalore. APPELLANT RESPONDENT Assessee by : Shri Deepak, Advocate Revenue by : Shri Murali Mohan M, CIT (DR) Date of hearing : 17.07.2025 Date of Pronouncement : 04.09.2025 ORDER PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed…

SHRI PRALHAD CHODHARY ,NAGPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1(3), NAGPUR

In the result, appeal of the assessee is allowed

ITA 164/NAG/2019[2007-08]Status: DisposedITAT Nagpur25 Jan 2024AY 2007-08

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.164/Nag/2019 िनधा"रण वष" / Assessment Year : 2007-08 Shri Pralhadchodhary, The Assistant Commissioner Choudhary Bhawan, V Of Income Tax, Central Sakkardara, S Circle-1(3), Nagpur. Nagpur – 440032. Pan: Ahepc0847Q Appellant/ Assessee Respondent/Revenue Assessee By Shri Umang Agrawal – Ar Revenue By Shri Kailash G. Kanojiya – Cit(Dr) Date Of Hearing 23/01/2024 Date Of Pronouncement 25/01/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Common Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Nagpur Dated 18.03.2013 Emanating From Assessment Order Under Section 153C R.W.S143(3) Dated 29.12.2010 For A.Y.2007-08. The Grounds Of Appeal Raised By The Assessee Are As Under : Shri Pralhad Chodhary [A]

Section 132Section 153CSection 17Section 2(47)(v)

…।आयकरअपीलीयअिधकरण "ायपीठ नागपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH : : NAGPUR [VIRTUAL HEARING AT PUNE] BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.164/NAG/2019 िनधा"रण वष" / Assessment Year : 2007-08 Shri PralhadChodhary, The Assistant Commissioner Choudhary Bhawan, V of Income Tax, Central Sakkardara, s Circle-1(3), Nagpur. Nagpur – 440032. PAN: AHEPC0847Q Appellant/ Assessee Respondent/Revenue Assessee by Shri Umang Agrawal – AR Revenue by Shri Kailash G. Kanojiya – CIT(DR) Date of hearing 23/01/2024 Date of pronouncement 25/01/2…

MANGILAL LAKAHJI CHOWDHARY,,PUNE vs. INCOME-TAX OFFICER, WARD - 3(1),, PUNE

Appeal is partly allowed in above terms

ITA 2791/PUN/2017[2013-14]Status: DisposedITAT Pune23 Sept 2022AY 2013-14

Bench: Shri S.S.Godara & Dr.Dipak P.Ripoteआयकरअपीलसं. / Ita No.2791/Pun/2017 िनधा"रण वष" / Assessment Year: 2013-14

Section 143(3)Section 2(47)Section 269USection 41(1)Section 53A

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR.DIPAK P.RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.2791/PUN/2017 िनधा"रण वष" / Assessment Year: 2013-14 Mangilal Lakahji Chowdhary, The Income Tax Officer, 4, Sr.No.19/1, Bharat Vihar, Vs Ward-3(1), Pune Opp. Karnataka School, Erandwane, Pune 411 004 PAN : ACGPC5231P Appellant/ Assessee Respondent /Revenue Assessee by Smt. Deepa Khare Revenue by Shri Ramnath P. Murkunde – DR Date of hearing 13/09/2022 Date of pronouncement 23/09/2022 आदेश / ORDER Per S.S.Godara, JM: Th…

RAKESH YASHWANT SHINDE,,PUNE vs. INCOME-TAX OFFICER, WARD - 8(3),, PUNE

Appeal is dismissed

ITA 1133/PUN/2018[2014-15]Status: DisposedITAT Pune27 Jul 2022AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.1133/Pun/2018 िनधा"रण वष" / Assessment Year : 2014-15 Rakesh Yashwanth Shinde, The Income Tax Officer, Shop No.24, Rachana Industrial Vs Ward-8(3), Pune. Complex, Telco Road, Bhosari, Pune – 411034. Pan: Aorps 8006F Appellant/ Assessee Respondent /Revenue Assessee By None Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 13/07/2022 Date Of Pronouncement 27/07/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For Assessment Year 2014-15 Is Directed Against The Commissioner Of Income Tax(Appeals)-13, Pune’S Order Dated 05.03.2018 Passed In Case No. Cit(A)-13/16- 17/583/617, In Proceedings U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”].

Section 143(3)Section 2(47)Section 2(47)(v)Section 271Section 53A

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.1133/PUN/2018 िनधा"रण वष" / Assessment Year : 2014-15 Rakesh Yashwanth Shinde, The Income Tax Officer, Shop No.24, Rachana Industrial Vs Ward-8(3), Pune. Complex, Telco Road, Bhosari, Pune – 411034. PAN: AORPS 8006F Appellant/ Assessee Respondent /Revenue Assessee by None Revenue by Shri M.G.Jasnani – DR Date of hearing 13/07/2022 Date of pronouncement 27/07/2022 आदेश/ ORDER Per S.S.Godara, JM: This assessee’s appeal f…

M/S AGNUS HOLDINGS PVT. LTD.,,BANGALORE vs. DCIT, BANGALORE

In the result, the appeal by the assessee is partly allowed

ITA 410/BANG/2016[2006-07]Status: DisposedITAT Bangalore01 Sept 2021AY 2006-07

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2006-07

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri N.S. Shasidhar, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year: 2006-07 M/s. Agnus Holdings Pvt. Ltd., Vs. The Deputy Commissioner Star II, Opp. IIM Bangalore, of Income Tax, Bannerghatta Road, Bilekahalli, Circle 1(1)(1), Bangalore – 560 076. Bangalore. PAN: AAHCS 6660A APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, Advocate Respondent by : Shri N.S. Shasidhar, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.08.2021 Date of Pronouncement : 01.09.2021 O R D E R Per Chandra Poojari, Accountant…

DEPUTY COMMISSIONER OF INCOME TAX 3(2)(1), MUMBAI vs. THE INDIAN EXPRESS LIMITED, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 5552/MUM/2017[2010-11]Status: DisposedITAT Mumbai18 Feb 2020AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Amit Pratap Singh, A.RFor Respondent: Shri V Mohan, D.R
Section 35DSection 35D(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 DCIT 3(2)(1), M/s. The Indian Express Room No.608, Ltd., Aayakar Bhavan, Vs. 2nd Floor, Express Tower, M.K. Road, Nariman Point, Mumbai - 400020 Mumbai – 400 021 PAN: AACCT 1148F (Appellant) (Respondent) Present for: Assessee by : Shri Amit Pratap Singh, A.R. Revenue by : Shri V Mohan, D.R. Date of Hearing : 23.01.2020 Date of Pronouncement : 18.02.2020 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by…

ASST CIT 27(2), NAVI MUMBAI vs. MERIT MAGNUM CONSTRUCTION, MUMBAI

In the result, the Revenue’s appeal as well as assessee’s cross objection stands

ITA 6656/MUM/2016[2008-09]Status: DisposedITAT Mumbai25 Oct 2018AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm Acit-27(2), M/S. Merit Magnum Construction Room No. 420, 4Th Floor, Samruddhi, Office Floor, Plot No. 157, 18Th Road, Tower No. 6, Vashi Rly. Station Vs. Complex, Vashi, Navi Mumbai-400 703 Nr. Ambedkar Garden, Chembur (East), Mumbai-400 703 Pan/Gir No. Aacfv 9391 F (Revenue) (Assessee) :

For Appellant: Shri Paresh Shaparia
Section 133ASection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM ACIT-27(2), M/s. Merit Magnum Construction Room No. 420, 4th Floor, Samruddhi, Office Floor, Plot No. 157, 18th Road, Tower No. 6, Vashi Rly. Station Vs. Complex, Vashi, Navi Mumbai-400 703 Nr. Ambedkar Garden, Chembur (East), Mumbai-400 703 PAN/GIR No. AACFV 9391 F (Revenue) (Assessee) : CO No. 61/Mum/2018 (Arising out of ITA No. 6656/Mum/2016) (Assessment Year: 2008-09) M/s. Merit Magnum Construction ACIT-27(2), Room No. 420, 4th Floor, Samruddhi, Office Floor, Plot No. 157, 18th Road, Vs. Tower No. 6…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 271/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2018AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 270/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2018AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 269/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2018AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 268/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2018AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 267/BANG/2017[2009-10]Status: DisposedITAT Bangalore25 May 2018AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 266/BANG/2017[2009-10]Status: DisposedITAT Bangalore25 May 2018AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 265/BANG/2017[2008-09]Status: DisposedITAT Bangalore25 May 2018AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

INCOME TAX OFFICER (TDS),, BANGALORE vs. M/S. ITC EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD, BANGALORE

In the result, all the appeals filed by the revenue are dismissed and all the COs filed by the assessee are also dismissed

ITA 264/BANG/2017[2008-09]Status: DisposedITAT Bangalore25 May 2018AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Vishnu Moorthi, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 194CSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 264 to 271/Bang/2017 Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Officer No. 34, High Street, (TDS), Vs. Cooke Town, Ward – 2 (1), Bangalore – 560 005. Bangalore. PAN: AAAAI0532L / BLRIO5890D APPELLANT RESPONDENT C.O. Nos. 66 to 69/Bang/2017 (in ITA Nos. 264,266,268 & 270/Bang/2017) Assessment Years :2008-09 to 2011-12 M/s. ITC Employees Housing Co-operative Society Ltd., The Income Tax Office…

ITO 20(3)(3), MUMBAI vs. SHEHAB SULTAN BOHRA, MUMBAI

Appeal stands partly allowed for statistical purposes

ITA 3692/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.3171/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Shehab S.Bohra Income Tax Officer 20(3)(3) Flat No. 1202, 12Th Floor Piramal Chamber बनाम/ Yash Height Chsl Parel Nesbit Road Mumbai – 400 012 Vs. Near Union Bank Of India Mazgaon, Mumbai-400 010 (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Chetan Karia,Ld. ARFor Respondent: Pooja Swaroop, Ld. DR
Section 143(3)Section 50C

…ITA Nos. 3171/M/2015 & 3692/M/2015 Shehab S.Bohra Assessment Year-2010-11 आयकर अपीलीय अिधकरण “एफ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI "ी श""जीत दे ,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.3171/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Shehab S.Bohra Income Tax Officer 20(3)(3) Flat No. 1202, 12th Floor Piramal Chamber बनाम/ Yash Height CHSL Parel Nesbit Road Mumbai – 400 012 Vs. Near Union Bank of India Mazgaon, Mumbai-400 010 (अपीलाथ" /Appellant) (""थ" / Respondent) :…

SHEHAB S BOHRA,MUMBAI vs. ITO 20(3)(3), MUMBAI

Appeal stands partly allowed for statistical purposes

ITA 3171/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.3171/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Shehab S.Bohra Income Tax Officer 20(3)(3) Flat No. 1202, 12Th Floor Piramal Chamber बनाम/ Yash Height Chsl Parel Nesbit Road Mumbai – 400 012 Vs. Near Union Bank Of India Mazgaon, Mumbai-400 010 (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Chetan Karia,Ld. ARFor Respondent: Pooja Swaroop, Ld. DR
Section 143(3)Section 50C

…ITA Nos. 3171/M/2015 & 3692/M/2015 Shehab S.Bohra Assessment Year-2010-11 आयकर अपीलीय अिधकरण “एफ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI "ी श""जीत दे ,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.3171/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Shehab S.Bohra Income Tax Officer 20(3)(3) Flat No. 1202, 12th Floor Piramal Chamber बनाम/ Yash Height CHSL Parel Nesbit Road Mumbai – 400 012 Vs. Near Union Bank of India Mazgaon, Mumbai-400 010 (अपीलाथ" /Appellant) (""थ" / Respondent) :…

CHENNAKESHAVA MURTHY,BANGALORE vs. ITO, BANGALORE

In the result, the appeals of the assessees are partly allowed

ITA 1234/BANG/2016[2006-07]Status: DisposedITAT Bangalore20 Jan 2017AY 2006-07

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Respondent: Smt. Swapna Das, JCIT
Section 133Section 133ASection 143(3)Section 148Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1231, 1233 and 1234/Bang/2016 Assessment year : 2006-07 Shri. C. Jagannath – HUF, No. T-01A/01B, Fortune Icon Apartments, Byatarayanapura, Sahakaranagar, Yelahankar Hobli, Bangalore – 560 092. PAN : AAGHJ1469Q Shri. C. Bhaskar – HUF, G-27, Fortune Icon Apartments, Income Tax Officer, Byatarayanapura, Sahakaranagar, Ward – 6(3)(2), Yelahankar Hobli, Bangalore. Vs. Bangalore – 560 092. PAN : AAIHB2921D Shri. Chennakeshava Murthy – HUF, No. T-01A/01B, Fortune…

C. JAGANNATH HUF,BANGALORE vs. ITO, BANGALORE

In the result, the appeals of the assessees are partly allowed

ITA 1231/BANG/2016[2006-07]Status: DisposedITAT Bangalore20 Jan 2017AY 2006-07

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Respondent: Smt. Swapna Das, JCIT
Section 133Section 133ASection 143(3)Section 148Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1231, 1233 and 1234/Bang/2016 Assessment year : 2006-07 Shri. C. Jagannath – HUF, No. T-01A/01B, Fortune Icon Apartments, Byatarayanapura, Sahakaranagar, Yelahankar Hobli, Bangalore – 560 092. PAN : AAGHJ1469Q Shri. C. Bhaskar – HUF, G-27, Fortune Icon Apartments, Income Tax Officer, Byatarayanapura, Sahakaranagar, Ward – 6(3)(2), Yelahankar Hobli, Bangalore. Vs. Bangalore – 560 092. PAN : AAIHB2921D Shri. Chennakeshava Murthy – HUF, No. T-01A/01B, Fortune…