CIT (Central), Kanpur v. Shaila Agarwal

16 Taxmann.com 232High Court2011#19355 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 132 Section 139 Section 143(2)Section 147 Section 148 Section 153A Section 68

Judgments citing CIT (Central), Kanpur v. Shaila Agarwal

Pradeep Kumar Ladiwala, Jaipur vs. DCIT, Central Circle-1, Jaipur

ITA 1071/JPR/2024[2018-19]Status: DisposedITAT Jaipur16 Jan 2025AY 2018-19

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकर अपील सं. / ITA Nos.1071 & 1069/JP/2024 निर्धारण वर्ष / Assessment Years : 2017-18 & 2018-19 Pradeep Kumar Ladiwala बनाम CIT(A), 242 Haryana Colony, Barkat Vs. Jaipur-4, Jaipur Nagar, Tonk Phatak, Jaipur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AARPL 0752 F अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से/Assessee by: None राजस्व की ओर से / Revenue by: Mrs. Anita Rinesh, JCIT-Sr. DR सुनवाई की ता

For Appellant: NoneFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 143(2)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA Nos. 1071 & 1069/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 & 2018-19 cuke Pradeep Kumar Ladiwala CIT(A), Vs. 242 Haryana Colony, Barkat Jaipur-4, Jaipur Nagar, Tonk Phatak, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AARPL 0752 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : None jktLo dh vksj ls@R…

Pradeep Kumar Ladiwala, Jaipur vs. DCIT, Central Circle-1, Jaipur

ITA 1069/JPR/2024[2017-18]Status: DisposedITAT Jaipur16 Jan 2025AY 2017-18

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकर अपील सं. / ITA Nos.1071 & 1069/JP/2024 निर्धारण वर्ष / Assessment Years : 2017-18 & 2018-19 Pradeep Kumar Ladiwala बनाम CIT(A), Jaipur-4, Jaipur 242 Haryana Colony, Barkat Vs. Nagar, Tonk Phatak, Jaipur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AARPL 0752 F अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से/Assessee by: None राजस्व की ओर से / Revenue by: Mrs. Anita Rinesh, JCIT-Sr. DR सुनवाई की ता

For Appellant: NoneFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 143(2)Section 68

ACIT, Allahabad vs. M/S Sunsine Infrastate Pvt Ttd, Allahabad

In the result, the appeal filed by Revenue in ITA no

ITA 103/ALLD/2017[2011-2012]Status: DisposedITAT Allahabad04 May 2022AY 2011-2012

Bench: Shri.Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2011-12 The Assistant Commissioner Of Sunshine Infraestate Income-Tax, Central Circle, V. Private Limited Allahabad, U.P. 17, Industrial Area, Naini, Allahabad, U.P. Pan: Aancs9247H (Appellant) (Respondent) C.O.No. 22/Alld/2017 (Arising Out Of Ita No.103/Alld/2017) Assessment Year: 2011-12 Sunshine Infraestate Private Limited The Assistant 17, Industrial Area, Naini, V. Commissioner Of Allahabad, U.P. Income-Tax, Central Circle, Allahabad, U.P. Pan: Aancs9247H (Appellant) (Respondent)

For Appellant: Shri Shantanu Dhamija, CIT-DRFor Respondent: Shri Parveen Godbole,CA

Section 132(1)Section 142(1)Section 144Section 153ASection 250

…3/Alld/2017) Assessment Year 2011-12 Sunshine Infraestate Private Limited,Allahabad 1. Hon’ble Allahabad High Court decision in the case of Commissioner of Income Tax(Central) , Kanpur v. Smt. Shaila Agarwal , reported in (2012)346 ITR 130(Alld. HC) ( (2011) 16 Taxmann.com 232(Alld. HC)) 2. Hon’ble ITAT , Special Bench decision in the case of All Cargo Global Logistics Limited & Ors. v. DCIT , Mumbai , reported in (2012)147 TTJ 513(Mum. SB) 3. Hon’ble Delhi High Court decision in the case of CIT v. Kabul Chawla (2016) 380 ITR 573(Del. HC) On merits of the issue, the assessee submitted before ld. CIT(A) that sai…

Navnitlal K Parikh, Mumbai vs. ACIT CC-45, Mumbai

The appeal of the assessee is allowed

ITA 6820/MUM/2008[2004-2005]Status: DisposedITAT Mumbai18 Apr 2017AY 2004-2005

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Years: 2004-05 Mr. Navnitlal K. Parikh, Acit, F-2, 77 & 78 Gujrati Society Cc-45, बनाम/ Nehru Road, Vile Parle (E), Aayakar Bhavan, Vs. Mumbai-400057 M.K. Road, Mumbai-400020 ("नधा"रती/Assessee) (राज"व /Revenue) Pa No.:-Aaccp6245F "नधा"रती क" ओर से / Assessee By Shri Shailesh Parmar Shri Suman Kumar-Dr राज"व क" ओर से / Revenue By 05/04/2017 सुनवाई क" तार"ख / Date Of Hearing : 18/04/2017 आदेश क" तार"ख /Date Of Order: Mr. Navnitlal K. Parikh

Section 139Section 15Section 153ASection 271(1)Section 271(1)(C)Section 271(1)(c)Section 5

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Years: 2004-05 Mr. Navnitlal K. Parikh, ACIT, F-2, 77 & 78 Gujrati Society CC-45, बनाम/ Nehru Road, Vile Parle (E), Aayakar Bhavan, Vs. Mumbai-400057 M.K. Road, Mumbai-400020 ("नधा"रती/Assessee) (राज"व /Revenue) PA No.:-AACCP6245F "नधा"रती क" ओर से / Assessee by Shri Shailesh Parmar Shri Suman Kumar-DR राज"व क" ओर से / Revenue by 05/04/2017…