CIT v. Akbar Ali Dhala

49 Taxmann.com 202High Court2014#25117 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 250Section 270ASection 54EC

Judgments citing CIT v. Akbar Ali Dhala

Kannaki, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal is treated as partly allowed

ITA 1972/CHNY/2025[2016-17]Status: DisposedITAT Chennai09 Dec 2025AY 2016-17

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.: 1972 & 1970/Chny/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18

For Appellant: Shri S. Ramachandran, CAFor Respondent: Ms. R. Anitha, Addl. CIT
Section 250Section 270ASection 54E

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1972 & 1970/CHNY/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18 Late Dr. Kannagi, The Assistant Commissioner Rep. by Legal Rep. Vs. of Income Tax, Shri P.K. Natarajan, Non-Corp Circle 5, 28A, Central Studio Road, Coimbatore DX-9A, Shruthi Enclava Singanallur, Coimbatore – 641 005. PAN: AGLPK 2785R (अपीलाथ"/Appellant) (""यथ"/Respondent…

Kannaki, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal is treated as partly allowed

ITA 1970/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Dec 2025AY 2017-18

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita Nos.: 1972 & 1970/Chny/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18

For Appellant: Shri S. Ramachandran, CAFor Respondent: Ms. R. Anitha, Addl. CIT
Section 250Section 270ASection 54E

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1972 & 1970/CHNY/2025 िनधा"रण वष"/Assessment Years: 2016-17 & 2017-18 Late Dr. Kannagi, The Assistant Commissioner Rep. by Legal Rep. Vs. of Income Tax, Shri P.K. Natarajan, Non-Corp Circle 5, 28A, Central Studio Road, Coimbatore DX-9A, Shruthi Enclava Singanallur, Coimbatore – 641 005. PAN: AGLPK 2785R (अपीलाथ"/Appellant) (""यथ"/Respondent…

Smt. Kiran Kamra, Delhi vs. ITO, New Delhi

In the result the appeal filed by the assessee is dismissed

ITA 4904/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Mar 2019AY 2011-12

Bench: Shri R.K. Pandaassessment Year: 2011-12 Kiran Kamra, Vs. Ito, 2286, Hudson Line, Ward-36(1), G.T.B. Nagar, New Delhi. Delhi. Pan: Aaqpk8729C (Appellant) (Respondent) Assessee By : Shri K. Sampath, Advocate & Shri V. Raj Kumar, Advocate Revenue By : Shri S.L. Anuragi, Sr.Dr Date Of Hearing : 18.02.2019 Date Of Pronouncement : 26.03.2019 Order

For Appellant: Shri K. Sampath, Advocate &For Respondent: Shri S.L. Anuragi, Sr.DR
Section 139Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2011-12 Kiran Kamra, Vs. ITO, 2286, Hudson Line, Ward-36(1), G.T.B. Nagar, New Delhi. Delhi. PAN: AAQPK8729C (Appellant) (Respondent) Assessee by : Shri K. Sampath, Advocate & Shri V. Raj Kumar, Advocate Revenue by : Shri S.L. Anuragi, Sr.DR Date of Hearing : 18.02.2019 Date of Pronouncement : 26.03.2019 ORDER This appeal by the assessee is directed against the order dated 29th July, 2016 of the CIT(A)-12, New Delhi, relating to Assessment Year 2011-12. 2. The only effective ground rais…

CIT v. Akbar Ali Dhala (49 Taxmann.com 202) — Cited in 3 Judgments | BharatTax