CIT v. Chhaganbhai K Manoj Kumar Jain

94 Taxmann.com 459High Court2018#18432 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

section 206c(6a)section 206c(7)section 206csection 206section 194asection 201(1a)assessee in defaultsection 201(1)section 201section 20section 154reasonable cause

Judgments citing CIT v. Chhaganbhai K Manoj Kumar Jain

Shri Girishkumar Ramnarayan Shah, Ahmedabad vs. The ITO, TDS-2, Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 340/AHD/2020[2012-13]Status: DisposedITAT Ahmedabad30 Apr 2024AY 2012-13

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri M. K. Patel, A.RFor Respondent: Shri Sushil Kumar Katiar, Sr. DR
Section 206CSection 206C(1)Section 206C(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.340/Ahd/2020 (Assessment Year: 2012-13) Girishkumar Ramnarayan Shah, Vs. Income Tax Officer, Prop: of M/s. Shree Ram Trading Co., T.D.S.-2, 106, Chhotalal Chawl, O/s. Delhi Ahmedabad Gate, Ahmedabad-380004 [PAN No.AEAPS0532D] (Appellant) .. (Respondent) Appellant by : Shri M. K. Patel, A.R. Respondent by: Shri Sushil Kumar Katiar, Sr. DR Date of Hearing 03.04.2024 Date of Pronouncement 30.04.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This…

Manoj Kumar Jain Prop. Ms Bajaj Re Rolling Mills, Kota vs. ITO(TDS), Kota

In the result, appeals of the assessee are disposed off accordingly

ITA 593/JPR/2023[2018-19]Status: DisposedITAT Jaipur19 Dec 2023AY 2018-19

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri A.S. Nehra (Addl. CIT)
Section 201Section 201(1)Section 206CSection 206C(1)Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 591, 592 & 593/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17, 17-18 & 18-19. Shri Manoj Kumar Jain cuke The Income Tax Officer, Vs. Prop. M/s. Balaji Re-Rolling Mills, TDS, C/o Kalani & Company, Kota. Chartered Accountants, 5th Floor, Milestone Building, Gandhinagar Turn, Tonk Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj…

Manoj Kumar Jain Prop. Ms Bajaj Re Rolling Mills, Kota vs. ITO(TDS), Kota

In the result, appeals of the assessee are disposed off accordingly

ITA 592/JPR/2023[2017-18]Status: DisposedITAT Jaipur19 Dec 2023AY 2017-18

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri A.S. Nehra (Addl. CIT)
Section 201Section 201(1)Section 206CSection 206C(1)Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 591, 592 & 593/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17, 17-18 & 18-19. Shri Manoj Kumar Jain cuke The Income Tax Officer, Vs. Prop. M/s. Balaji Re-Rolling Mills, TDS, C/o Kalani & Company, Kota. Chartered Accountants, 5th Floor, Milestone Building, Gandhinagar Turn, Tonk Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj…

Manoj Kumar Jain, Prop. Ms Bajaj Re Rolling Mills, Kota vs. ITO(TDS), Kota

In the result, appeals of the assessee are disposed off accordingly

ITA 591/JPR/2023[2016-17]Status: DisposedITAT Jaipur19 Dec 2023AY 2016-17

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri A.S. Nehra (Addl. CIT)
Section 201Section 201(1)Section 206CSection 206C(1)Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 591, 592 & 593/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17, 17-18 & 18-19. Shri Manoj Kumar Jain cuke The Income Tax Officer, Vs. Prop. M/s. Balaji Re-Rolling Mills, TDS, C/o Kalani & Company, Kota. Chartered Accountants, 5th Floor, Milestone Building, Gandhinagar Turn, Tonk Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj…

M/S. G. K. Tradres, Rajkot vs. The ITO, TDS-1, Rajkot

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 153/RJT/2021[2014-15]Status: HeardITAT Rajkot06 Jul 2022AY 2014-15
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R
Section 206CSection 206C(1)Section 206C(3)Section 206C(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2014-15 G.K. Traders, The ITO, Rajkot TDS-1, PAN: AAHFG3977F Vs Rajkot (Appellant) (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 28 -06-2022 Date of pronouncement : 06-07-2022 आदेश/ORDER PER BENCH:- This assessee’s appeal for A.Y. 2014-15, arises from order of National Faceless Appeal Centre (NFAC), Delhi, in DIN & Order No. ITBA/NFAC/S/250/2021-22/1035852547(1) dated 24-09-2021,…

CIT v. Chhaganbhai K Manoj Kumar Jain (94 Taxmann.com 459) — Cited in 5 Judgments | BharatTax