CIT v. CIT vs. Sureshchandra Durgaprasad Khatod (HUF)

253 CTR 492High Court2012#23999 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2015 to 2019.

Judgments citing CIT v. CIT vs. Sureshchandra Durgaprasad Khatod (HUF)

Income Tax Officer-1, Khandwa vs. Smt. Padma Bai Jain, Khandwa

In the result, the appeal of the Revenue stands dismissed as not

ITA 328/IND/2018[2013-14]Status: DisposedITAT Indore15 May 2019AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Borad

…either to be withdrawn or not pressed by the Department. The Circular/ instructions issued by the CBDT would apply retrospectively is also supported by the decisions of Hon’ble High Courts viz: CIT Vs. CIT vs. Sureshchandra Durgaprasad Khatod (HUF) (2012) 253 CTR 492 (Guj), M/s. P. S. Jain & Co. (ITANo.179/1991 dtd. 02.08.2010 (Delhi) and CIT Vs. Delhi Race Club Ltd."(Del) dtd. 03.03.2011. ITA No.328 of 2018 3 Smt. Padma Bai Jain 5. On consideration of above, since the present appeal having below tax effect is filed in contravention with the above CBDT Circular, we dismiss the departmental appeal in limin…

ITO, Mandya vs. Sri. Ramdas Jadhav, Channapatna

In the result, the appeal filed by the revenue is dismissed

ITA 1274/BANG/2013[2009-10]Status: DisposedITAT Bangalore30 Sept 2015AY 2009-10

Bench: Smt. Asha Vijayaraghavan, Jm & Shri Abraham P George, Am

For Appellant: Shri V. Srinivasan, CAFor Respondent: Dr. P.K.Srihari, Addl.CIT

…ITA No.1274(B)/2013 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘B’, BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JM AND SHRI ABRAHAM P GEORGE, AM ITA No.1274(B)/2013 (Assessment year : 2009-10) The Income-tax Officer, Ward-3, Mandya Appellant Vs Shri Ramdas Jadhav, M/s R.B.Bankers, M.G.Road, Channapatna Respondent PAN No.AJIPJ5378H Revenue by : Dr. P.K.Srihari, Addl.CIT Assessee by : Shri V. Srinivasan, CA Date of hearing : 30-09-2015 Date of pronouncement : 30-09-2015 O R D E R PER SMT ASHA VIJAYARAGHAVAN, JM: This appeal by the revenue is directed against the order of CIT(A)- Mysore dated 04…

ITO, Kolar vs. Sri. M. Veerabhadrappa, Malur

In the result, the appeal filed by the revenue is dismissed

ITA 305/BANG/2014[2005-06]Status: DisposedITAT Bangalore26 Aug 2015AY 2005-06

Bench: Smt. Asha Vijayaraghavan, Jm (Smc)

For Appellant: Shri R.Chandrashekar, AdvocateFor Respondent: Shri Sunil Kumar Agarwal, JCIT

…ted 12.8.2014 passed in ITA No.340/KoI/2012, wherein a similar argument raised on behalf of the Department was rejected by the Tribunal relying inter alia on the decision of the Hon'ble Gujarat High Court in the case of Sureshchandra Durga Prasad Khatod(HUF) (253 CTR 492)(Guj), wherein it was held, keeping in view the main objective of the Instruction issued by the CBDT to reduce the pending litigation where the tax effect is considerably low or small, that the same would apply to pending appeals also. Keeping in view the decision of the coordinate bench of the Tribunal in the case of Nabikchuddin Sk.(supra), we…