Chhugamal Rajpal v. S.P. Chaliha

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Judgments citing Chhugamal Rajpal v. S.P. Chaliha

Principal Commissioner Of Income Tax Central Kanpur vs. Rajan Rajesh Kumar

The Appeal stands dismissed without being admitted

ITA/12/2024HC Uttarakhand17 Dec 2025

Bench: This Court Being Aggrieved By The Judgment & Order Dated 08.02.2024, Whereby The Appellate Tribunal Was Pleased To Allow The Appeal Of The Respondent. 3.

For Appellant: Mr. Hari Mohan Bhatia, learned counsel

Section 133ASection 151

…2025:UHC:11294-DB 1 Reserved IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL HON’BLE THE CHIEF JUSTICE SRI G. NARENDAR AND HON’BLE SRI JUSTICE SUBHASH UPADHYAY Date of Judgment:17.12.2025 Reserved on : 31.10.2025 INCOME TAX APPEAL No. 12 OF 2024 Principal Commissioner of Income Tax (Central), Kanpur. ….Appellant. Versus Rajan Rajesh Kumar …Respondent Counsel for the appellant : Mr. Hari Mohan Bhatia, learned counsel. Counsel for the respondent / caveator : Mr. Sivaraman, Mr. C.S. Rawat and Mr. Vivek Kumar, learned counsels for the respondent.…

Shri Hitesh Himmatlal Savani, Surat vs. Income Tax Officer Ward 3(2)(3), Surat

In the result, the ground No

ITA 347/SRT/2017[2007-08]Status: DisposedITAT Surat30 Sept 2022AY 2007-08

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) Shri Hitesh Himmatlal Savani, I.T.O. 20-21, Keshav Park Society, Ved Ward-3(2)(3), Vs. Road, Surat-395008. Aayakar Bhavan, Majura Pan No. Bijps 5821 H Gate, Surat. Appellant/ Assessee Respondent/ Revenue

Section 131Section 133ASection 143(1)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Physical hearing) Shri Hitesh Himmatlal Savani, I.T.O. 20-21, Keshav Park Society, Ved Ward-3(2)(3), Vs. Road, Surat-395008. Aayakar Bhavan, Majura PAN No. BIJPS 5821 H Gate, Surat. Appellant/ assessee Respondent/ revenue Assessee represented by Shri P M Jagasheth, CA Department represented by Shri Vinod Kumar, Sr.DR Date of hearing 01/07/2022 Date of pronouncement 30/09/2022 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by…

DCIT, Bangalore vs. M/S Core Objects India Pvt. Ltd., Bangalore

In the result appeal filed by assessee stands allowed as indicated hereinabove and appeal filed by revenue stands allowed partly

ITA 517/BANG/2015[2010-11]Status: DisposedITAT Bangalore01 Apr 2021AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.517/Bang/2015 Assessment Year : 2010-11

For Appellant: Shri Muzaffar Hussain, CIT (DR)For Respondent: Smt. Tanmayee Rajkumar

Section 10ASection 143Section 144CSection 144C(13)Section 194JSection 40Section 9(1)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.517/Bang/2015 Assessment Year : 2010-11 The Dy. Commissioner of M/s Harman Connected Income-Tax, Services Corporation Pvt. Circle-6(1)(1), Ltd., Bengaluru. Vs. No.3&3A, EOIZ Industrial Area, Survey No.85 & 86, Sadamangala Village, Krishnarajapuram Hobli, Bangalore-560 066. PAN – AACCC 2040 B APPELLANT RESPONDENT IT(TP)A No.570/Bang/2015 Assessment Year : 2010-11 M/s Harman Connected The Dy. Commissioner of Services Corporation Pvt. Income-Tax, Ltd., Circle…

M/S Verifone India Technology Pvt Ltd, Bangalore vs. Income Tax Officer Ward-12(2), Bangalore

In the result appeal filed by revenue stands dismissed

ITA 3087/BANG/2018[2010-11]Status: DisposedITAT Bangalore12 Mar 2021AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2010-11

For Appellant: Shri K.R Vasudevan, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl.CIT

Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2010-11 M/s Verifone India Technology The Income-tax Officer, Pvt. Ltd., Ward-12(2), A 101, 1st Floor, Cyber Park, Bengaluru. Plot No.76,77 & 78, Vs. Doddathogur Village, Begur Hobli, Bangalore South Taluk, Bengaluru-560 100. PAN – AACCV 1683 K APPELLANT RESPONDENT Assessment Year : 2010-11 The Income-tax Officer, M/s Verifone India Technology Ward-12(2), Pvt. Ltd., Bengaluru A 101, 1st Floor, Cyber Park, Vs. Plot No.76,77 & 78, Doddathogur Village,…

Gorika Investment and Exports Pvt. Ltd., New Delhi vs. ITO, Ward- 10(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 3396/DEL/2018[2009-10]Status: DisposedITAT Delhi13 Jun 2018AY 2009-10

Bench: Sh. N. K. Sainiita No. 3396/Del/2018 : Asstt. Year : 2009-10 M/S Gorika Investment & Vs Income Tax Officer, Exports (P) Ltd., 531Sg Ward-10(2), Complex, Dc Chowk Market, New Delhi Sector-9, Rohini, Delhi-110085 (Appellant) (Respondent) Pan No. Aaacg2462K Assessee By : Sh. Gautam Jain, Adv., Sh. Piyush Kumar Kamal, Adv. & Sh. Lalit Mohan, Ca Revenue By : Sh. B. R. Mishra, Sr. Dr Date Of Hearing : 04.06.2018 Date Of Pronouncement : 13.06.2018 Order This Is An Appeal By The Assessee Against The Order Dated 15.02.2018 Of Ld. Cit(A)-35, New Delhi.

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. B. R. Mishra, Sr. DR

Section 147Section 234Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 3396/Del/2018 : Asstt. Year : 2009-10 M/s Gorika Investment and Vs Income Tax Officer, Exports (P) Ltd., 531SG Ward-10(2), Complex, DC Chowk Market, New Delhi Sector-9, Rohini, Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AAACG2462K Assessee by : Sh. Gautam Jain, Adv., Sh. Piyush Kumar Kamal, Adv., & Sh. Lalit Mohan, CA Revenue by : Sh. B. R. Mishra, Sr. DR Date of Hearing : 04.06.2018 Date of Pronouncement : 13.06.2018 ORDER This is an appeal by the assessee against the order dated 15.02.2018…

M/S. Metro Decorative Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 450/DEL/2014[2004-05]Status: DisposedITAT Delhi24 Oct 2017AY 2004-05

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-450/Del/2014 (Assessment Year: 2004-05) Metro Decorative Pvt. Ltd. vs ITO E-430, Greater Kailash-II Ward 6(4) New Delhi. New Delhi AADCM5343A Assessee by Sh. Amit Goel, CA Revenue by Sh. Pradeep Kumar Neel, Sr. DR Date of Hearing 07.09.2017 Date of Pronouncement 24.10.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER Aggrieved by the order dated 29.11.2013 in appeal no. 155/11-12 passed by the Ld. Commissioner of Income Tax (Appeals)-IX, New Delhi (hereina…