CIT v. Dhiraj R. Rungta

40 Taxmann.com 284High Court2013#15808 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 131 Section 133(6)Section 144B Section 147 Section 148 Section 250

Issues it is cited on

section 14 nfac

Judgments citing CIT v. Dhiraj R. Rungta

A.C.I.T Circle-2(1), Rajkot vs. Sanskar Developers, Rajkot

In the result, the appeal filed by the Revenue is allowed for statistical purposes, whereas cross objection (CO ) filed by the assessee is dismissed

ITA 242/RJT/2024[2015-16]Status: DisposedITAT Rajkot17 Jul 2025AY 2015-16

Bench: Dr. Arjun Lal Saini. & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 242/Rjt/2024 (िनधा"रण वष"/Assessment Year: (2015-16) Assisstant Commissioner Of Income- Sanskar Developers Tax, Circle-2(1), Rajkot, Room No. 311, Shop No. 1, Shri Raj Complex, 1- Vs. 3Rd Floor, Aayakar Bhawan, Race Madhav Park, B/H. Vijay Hostel, Course Road, Rajkot – 360001 150Ft Ring Road, Rajkot – 360004 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ackfs 2310 R (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Rashmin Vakariya, Ld. ARFor Respondent: Shri Sanjay Punglia, Ld. CIT(DR)

Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER. & SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 242/RJT/2024 (िनधा"रण वष"/Assessment Year: (2015-16) Assisstant Commissioner of Income- Sanskar Developers tax, Circle-2(1), Rajkot, Room No. 311, Shop no. 1, Shri Raj Complex, 1- Vs. 3rd Floor, Aayakar Bhawan, Race Madhav Park, B/h. Vijay Hostel, Course Road, Rajkot – 360001 150Ft Ring Road, Rajkot – 360004 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACKFS 2310 R (अपीलाथ"/Appellant) (""यथ"/Respondent) "ित आपि"/CO No.02/RJT/2024 (a/o ITA No.242/RJT/202…

Shree Radhekrishna Extrusions Pvt. Ltd., Ahmedabad vs. The ACIT, Circle-4(1)(1), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 3/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad30 Apr 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2017-18 Shree Radhekrishna Extrusions The Acit Pvt. Ltd. Vs Circle-4(1)(1), Plot No. C1 4509, Phase Iv Ahmedabad Behind Techno Ind Ltd. Vatva Ahmedabad 382 445 Gujarat Pan: Aaics 8566 N

For Appellant: Shri Sanjay R. Shah, CAFor Respondent: Shri Nitin Kulkarni, Sr.DR

Section 143(3)Section 250Section 36(1)(va)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ,‘बी’, अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER Assessment Year : 2017-18 Shree Radhekrishna Extrusions The ACIT Pvt. Ltd. Vs Circle-4(1)(1), Plot No. C1 4509, Phase IV Ahmedabad Behind Techno Ind Ltd. Vatva Ahmedabad 382 445 Gujarat PAN: AAICS 8566 N अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri S…

Ravikumar Kamleshbhai Shah, Ahmedabad vs. The Income Tax Officer, Ward -5(2)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 497/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad03 Apr 2024AY 2017-18

Bench: SHRI WASEEM AHMED (Accountant Member), MS. MADHUMITA ROY (Judicial Member)

For Appellant: Shri M. S. Chhajed, A.RFor Respondent: Shri C. Dharninath V. S., Sr. D.R

Section 115BSection 133(6)Section 145Section 68

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA No.497/AHD/2023 (धििाधरणणवध/Asstt. Year: 2017-18) Ravikumar Kamleshbhai Shah, Vs. Income Tax Officer, E-401, Sidhashilla Apartment, Ward-5(2)(1), Vasna Barej Road, Vasna, Ahmedabad Ahmedabad-380007 PAN: CLFPS6694L (Applicant) (Respondent) Assessee by : Shri M. S. Chhajed, A.R. Revenue by : Shri C. Dharninath V. S., Sr. D.R. सुिणाईकीतारीख/Date of Hearing : 14/03/2024 घोवणाकीतारीख/Date of Pronouncement: 03/04/2024 आदेश/O R D…

The ITO, Ward-1 (2) (5), Rajkot-Gujarat vs. Jitendra G. Patel Project Ltd., Rajkot-Gujarat

In the result, the appeal preferred by the Revenue is allowed for statistical purposes

ITA 252/RJT/2016[2011-12]Status: DisposedITAT Rajkot23 Nov 2022AY 2011-12

Bench: Smt. Annapurna Gupta & Shri T. R. Senthil Kumar

For Appellant: Shri B. D. Gupta, Sr. DRFor Respondent: Shri D. M. Rindani, A.R

Section 143(3)Section 144Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.252/Rjt/2016 (Assessment Year: 2011-12) ITO Vs. Jitendra G Patel Project Ward-1(2)(5), Ltd., Rajkot C-15, Usha Kiran, Sardarnagar Main Road, Rajkot [PAN No.AABCJ3182G] (Appellant) .. (Respondent) Appellant by : Shri B. D. Gupta, Sr. DR Respondent by : Shri D. M. Rindani, A.R. Date of Hearing 16/11/2022 Date of Pronouncement 23/11/2022 O R D E R PER T.R. SENTHIL KUMAR, JUDICIAL MEMBER: This appeal is filed…

M/S Ginni Filaments Ltd., Mathura vs. A.C.I.T., Range-3, Mathura

In the result, the appeal of the assessee is partly allowed

ITA 173/AGR/2013[2008-09]Status: DisposedITAT Agra02 Sept 2019AY 2008-09

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 234BSection 44A

…In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA No. 173/Agr./2013 Assessment Year: 2008-09 M/s. Ginni Filaments Ltd., 110 K.M. vs. A.C.I.T., Range-3, Stone Delhi Mathura Road, Chhata, Mathura. Distt. Mathura. PAN-AABCG0942K (Appellant) (Respondent) Appellant by Sh. R.S. Singhvi, C.A. Respondent by Sh. Waseem Arshad, Sr. DR Date of Hearing 08.08.2019 Date of Pronouncement 02.09.2019 ORDER Per Laliet Kumar, J.M.: Present appeal is being filed by the assessee aggrieved from the order of the ld. CIT(A) dated 07.12.…

M/S. Shiv & Company, Anand vs. The Income Tax Officer, Ward-1, Anand

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

ITA 1596/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.1596/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) M/S. Shiv & Company The Income Tax बनाम/ 3Rd Floor, Officer Vs. Radheshyam Complex Ward-1 Gamdi Road Anand - 388 001 Anand – 388 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaxes 9829 E (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Nirmit Mehta, Ar ""यथ" क" ओर से/Respondent By: Shri Jayant Jhaveri, Sr.Dr

For Appellant: Shri Nirmit Mehta, ARFor Respondent: Shri Jayant Jhaveri, Sr.DR

Section 145(3)Section 234BSection 271(1)(c)Section 40A(2)(b)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC ” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1596/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) M/s. Shiv & Company The Income Tax बनाम/ 3rd Floor, Officer Vs. Radheshyam Complex Ward-1 Gamdi Road Anand - 388 001 Anand – 388 001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAXES 9829 E (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Nirmit Mehta, AR ""यथ" क" ओर से/Respondent by: Shri Jayant Jhaveri, Sr.DR सुनवाई क" तार"ख/ Date of Hearing 14/12/2018 घोषणा क" ता…