CIT v. Indian Bank

230 Taxmann 635High Court2015#7349 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 144C(13)Section 143(3)Section 148Section 147Section 144BSection 144C(12)Section 144C(5)Section 148A

Issues it is cited on

section 144c(4)section 148 noticewithin four yearseligible assesseesection 149(1)(b)section 149(1)specified authoritysection 144c(5)section 131(1a)section 144c(1)directions of the drpsection 148a(b)

Judgments citing CIT v. Indian Bank

KOCH BUSINESS SOLUTIONS INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(3)(1), BANGALORE

In the result, the appeal filed by the assessee is allowed

ITA 1844/BANG/2024[2020-21]Status: DisposedITAT Bangalore01 Apr 2026AY 2020-21

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Chavali Narayan, A.RFor Respondent: Dr. Divya K.J., D.R
Section 143(3)

…IT(TP)A No.1844/Bang/2024& SA No.35/Bang/2025 Koch Business Solutions India Pvt. Ltd., Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(TP)A No.1844/Bang/2024 Assessment Year : 2020-21 Koch Business Solutions India Pvt. Ltd. Pine Block, Kalyani Platina Kundalahalli Village DCIT K.R. Puram Hobli Circle 4(3)(1) Vs. Bengaluru 560 066 Bengaluru Karnataka PAN NO :AACTS7624Q APPELLANT RESPONDENT SA No.35/Bang/2025 (Arising out of IT(TP)A No.1844/Bang/2024) Assessment Year: 2020-21 Koch Business Solutions India…

TUNGABHADRA PATTINA SOUHARDA SAHAKARI SANGHA NIYAMITHA,SINDHANUR vs. INCOME TAX OFFICER, WARD -1, RAICHUR

In the result, the appeal filed by the assessee is allowed

ITA 1844/BANG/2025[2017-18]Status: DisposedITAT Bangalore30 Mar 2026AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Chavali Narayan, A.RFor Respondent: Dr. Divya K.J., D.R
Section 143(3)

…IT(TP)A No.1844/Bang/2024& SA No.35/Bang/2025 Koch Business Solutions India Pvt. Ltd., Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(TP)A No.1844/Bang/2024 Assessment Year : 2020-21 Koch Business Solutions India Pvt. Ltd. Pine Block, Kalyani Platina Kundalahalli Village DCIT K.R. Puram Hobli Circle 4(3)(1) Vs. Bengaluru 560 066 Bengaluru Karnataka PAN NO :AACTS7624Q APPELLANT RESPONDENT SA No.35/Bang/2025 (Arising out of IT(TP)A No.1844/Bang/2024) Assessment Year: 2020-21 Koch Business Solutions India…

MRS. SUREKHA LEGAL REPRESENTATIVE OF LATE SHRI. DEVARAJ,BENGALURU vs. INCOME TAX OFFICER, WARD-7(2)(5), BANGALORE

In the result, appeal filed by the assessee is allowed

ITA 2419/BANG/2025[2018-19]Status: DisposedITAT Bangalore06 Mar 2026AY 2018-19

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2018-19 Mrs. Surekha (Legal Representative Of Late Shri Devaraj, Since Dead) No.112, 1St Main, Ramarao Layout Vs. Ito Bsk 3Rd Phase, 3Rd Stage Ward 7(2)(5) Bengaluru 560 085 Bengaluru Pan No :Asvps2939R Appellant Respondent Appellant By : Sri Balachandran, A.R. Respondent By : Sri N. Balusamy, D.R. Date Of Hearing : 17.02.2026 Date Of Pronouncement : 06.03.2026

For Appellant: Sri Balachandran, A.RFor Respondent: Sri N. Balusamy, D.R
Section 143(2)Section 250

…ITA No.2419/Bang/2025 Mrs. Surekha (Legal Rep. of Late Shri Devaraj, since dead), Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2018-19 Mrs. Surekha (Legal Representative of Late Shri Devaraj, since dead) No.112, 1st Main, Ramarao Layout Vs. ITO BSK 3rd Phase, 3rd Stage Ward 7(2)(5) Bengaluru 560 085 Bengaluru PAN NO :ASVPS2939R APPELLANT RESPONDENT Appellant by : Sri Balachandran, A.R. Respondent by : Sri N. Balusamy, D.R. Date of Hearing : 17.02.2026 Date of Pronouncement : 06.03.2026 O…

AMAN GUPTA,CHENNAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1, LTU CHENNAI, CHENNAI

In the result, the appeal filed by the assessee is partly-allowed

ITA 2565/CHNY/2025[2016-17]Status: DisposedITAT Chennai17 Feb 2026AY 2016-17

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita No.: 2565/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Aman Gupta, The Deputy Commissioner A-1, Vrindavan Enclave, Vs. Of Income Tax, 189, Lloyds Road, Circle 1, Gopalapuram, Ltu, Chennai – 600 086. Chennai. Pan: Adzpa 0417D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri V. Tharish, Ca ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 03.02.2026 घोषणा क" तारीख/Date Of Pronouncement : 17.02.2026

For Appellant: Shri V. Tharish, CAFor Respondent: Ms. Gouthami Manivasagam
Section 147ASection 148Section 148ASection 250Section 69A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ 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 No.: 2565/CHNY/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Aman Gupta, The Deputy Commissioner A-1, Vrindavan Enclave, Vs. of Income Tax, 189, Lloyds Road, Circle 1, Gopalapuram, LTU, Chennai – 600 086. Chennai. PAN: ADZPA 0417D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri V. Tharish, CA ""यथ" क" ओर से/Respondent…

SAIKAT CHINMAY BHATTACHARYA,MUMBAI vs. DY. CIT, INTERNATIONAL TAXATION, CIRCLE 1(1), BANGALORE

ITA 582/BANG/2025[2015-16]Status: DisposedITAT Bangalore16 Feb 2026AY 2015-16

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyit(It)A No.582/Bang/2025

For Appellant: CA Darshit Naik, A.RFor Respondent: Dr. Divya K.J, CIT D.R
Section 147Section 148Section 69

…IT(IT)A No.582/Bang/2025 Saikat Chinmay Bhattacharya, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL "C"BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(IT)A No.582/Bang/2025 Assessment Year: 2015-16 Saikat Chinmay Bhattacharya A-74, Maker Kundan Gardens Juhu Rx Opp Ltdo Cinema Santacruz Mumbai 400 049 DCIT Vs. International tax, Circle 1(1) Bangalore PAN NO: AADPB5450C APPELLANT RESPONDENT Appellant by : CA Darshit Naik, A.R. Respondent by : Dr. Divya K.J, CIT D.R. Date of Hearing Date of Pronouncement: 22.01.2026 16.02.2026 ORDER PER KESHAV DUBEY, JUDICIAL…

NEETA BHAMBHANI,BENGALURU vs. DCIT, (IT), CIRCLE-1(1), BENGALURU

In the result, I pass the following:-

ITA 3124/BANG/2025[2017-18]Status: DisposedITAT Bangalore12 Feb 2026AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Adv. Ema Bindu, A.RFor Respondent: Dr. Divya K.J., CIT D.R
Section 10(4)(ii)Section 143(3)Section 148Section 148ASection 151Section 69

…IT(IT)A No.3124/Bang/2025 Neeta Bhambhani, Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT (IT) A No. 3124/Bang/2025 Assessment Year : 2017-18 Neeta Bhambhani No.302, Wheelers Road Fraser town DCIT Vs. Bengaluru 560 005 International Taxation Circle 1(1) Bengaluru PAN NO : ALIPB6364P APPELLANT RESPONDENT Appellant by : Adv. Ema Bindu, A.R. Respondent by : Dr. Divya K.J., CIT D.R. Date of Hearing : 12.02.2026 Date of Pronouncement : 13.02.2026 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER: This appeal a…

RAHUL MEKA ,BENGALURU vs. INCOME TAX OFFICER, WARD INTERNATIONAL TAXATION-1(2) , BENGALURU

In the result, appeal filed by the assessee is allowed

ITA 813/BANG/2024[2016-17]Status: DisposedITAT Bangalore06 Feb 2026AY 2016-17

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Dr. Divya K.J – CIT(DR)(ITAT), Bangalore
Section 147Section 45Section 54Section 54FSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI,VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(IT)A No.813/Bang/2024 Assessment Year : 2016-17 Shri. Rahul Meka, ITO (International Taxation), C-19 Kudremukh Colony, 2nd Block, Ward – 1(2), Koramangala, Bangalore. Vs. Bangalore – 560 034, Karnataka. PAN NO :BDEPM 8117 J APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma, Advocate Respondent by : Dr. Divya K.J – CIT(DR)(ITAT), Bangalore. Date of Hearing : 27.01.2026 Date of Pronouncement : 06.02.2026 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER: This appe…

DR. REDDYS, LABORATORIES LIMITED,HYDERABAD vs. ACIT, CIRCLE-8(1), HYDERABAD

In the result, both the appeals of the Assessee are allowed

ITA 491/HYD/2022[2018-19]Status: DisposedITAT Hyderabad10 Dec 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita Nos.490 & 491/Hyd/2022 Assessment Years 2017-2018 & 2018-2019 Dr. Reddy’S Laboratories Limited, Hyderabad. The Acit, Vs. Pin – 500 034. Circle-8(1), Hyderabad – Telangana. 500 084. Pan Aaacd7999Q (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Ca Padamchand Khincha राज" व "ारा /Revenue By: Ms. U Mini Chandran, Cit-Dr

For Appellant: CA Padamchand KhinchaFor Respondent: MS. U Mini Chandran, CIT-DR
Section 143(3)Section 144C(5)Section 92C

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER आ.अपी.सं /ITA Nos.490 & 491/Hyd/2022 Assessment Years 2017-2018 & 2018-2019 Dr. Reddy’s Laboratories Limited, Hyderabad. The ACIT, vs. PIN – 500 034. Circle-8(1), Hyderabad – Telangana. 500 084. PAN AAACD7999Q (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: CA Padamchand Khincha राज" व "ारा /Revenue by: MS. U Mini Chandran, CIT-DR सुनवाई की तारीख/Date of hearing: 27.11.2025 घोषणा की तारीख/Pronouncement: 10.12.2025 आदेश/OR…

DR. REDDYS, LABORATORIES LIMITED,HYDERABAD vs. ACIT, CIRCLE-8(1), HYDERABAD

In the result, both the appeals of the Assessee are allowed

ITA 490/HYD/2022[2017-18]Status: DisposedITAT Hyderabad10 Dec 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita Nos.490 & 491/Hyd/2022 Assessment Years 2017-2018 & 2018-2019 Dr. Reddy’S Laboratories Limited, Hyderabad. The Acit, Vs. Pin – 500 034. Circle-8(1), Hyderabad – Telangana. 500 084. Pan Aaacd7999Q (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Ca Padamchand Khincha राज" व "ारा /Revenue By: Ms. U Mini Chandran, Cit-Dr

For Appellant: CA Padamchand KhinchaFor Respondent: MS. U Mini Chandran, CIT-DR
Section 143(3)Section 144C(5)Section 92C

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER आ.अपी.सं /ITA Nos.490 & 491/Hyd/2022 Assessment Years 2017-2018 & 2018-2019 Dr. Reddy’s Laboratories Limited, Hyderabad. The ACIT, vs. PIN – 500 034. Circle-8(1), Hyderabad – Telangana. 500 084. PAN AAACD7999Q (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: CA Padamchand Khincha राज" व "ारा /Revenue by: MS. U Mini Chandran, CIT-DR सुनवाई की तारीख/Date of hearing: 27.11.2025 घोषणा की तारीख/Pronouncement: 10.12.2025 आदेश/OR…

SHRI. ANANTULA VIJAY MOHAN ,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE

ITA 2060/BANG/2024[2017-18]Status: DisposedITAT Bangalore07 May 2025AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

Section 143(3)Section 250

…ITA No.2059 & 2060/Bang/2024 & SP 67/Bang/2024 Anantula Vijay Mohan, Hyderabad IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.2059 & 2060/Bang/2024 Assessment Years: 2016-17 & 2017-18 Anantula Vijay Mohan 9, Banjara Avenue Road No.1, Banjara Hills Hyderabad 500 034 PAN NO: AELPM6515K APPELLANT Vs. Vs. DCIT Circle-6(1)(1) Bangalore RESPONDENT SP No.67/Bang/2024 (Arising out of ITA No.2060/Bang/2024) Assessment Year: 2017-18 Anantula Vijay Mohan 9, Banjara Avenue Road No.1, Banjara Hills Hyderabad 500 034 PA…

ANANTULA VIJAY MOHAN ,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE

ITA 2059/BANG/2024[2016-17]Status: DisposedITAT Bangalore07 May 2025AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Respondent: Sri Padma Khincha, A.R
Section 143(3)Section 250

…ITA No.2059 & 2060/Bang/2024 & SP 67/Bang/2024 Anantula Vijay Mohan, Hyderabad IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH: BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.2059 & 2060/Bang/2024 Assessment Years : 2016-17 & 2017-18 Anantula Vijay Mohan 9, Banjara Avenue Road No.1, Banjara Hills Hyderabad 500 034 PAN NO:AELPM6515K APPELLANT Vs. DCIT Circle-6(1)(1) Bangalore RESPONDENT SP No.67/Bang/2024 (Arising out of ITA No.2060/Bang/2024) Assessment Year: 2017-18 Anantula Vijay Mohan 9, Banjara Avenue Road No.1, Banjara Hills Hyderabad 500 034 PAN NO…

HYUNDAI TRANSYS INC,REPUBLIC OF KOREA vs. DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAX, CORPORATE CIRCLE 1(1), CHENNAI, CHENNAI

Appeal of the assessee is allowed

ITA 338/CHNY/2024[2015-16]Status: DisposedITAT Chennai22 Jul 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.338/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Hyundai Transys Inc, Vs. The Deputy Commissioner Of 105, Sindang Income Tax, 1 Ro Seongyeon, International Tax, Myeon, Corporate Circle 1(1) Seosan, Ccn 356851 Chennai. Korea.

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 143(3)Section 144C(5)Section 195Section 5Section 5(2)Section 9Section 9(1)(i)

…आयकर अपीलीय अिधकरण ‘ए’’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.338/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Hyundai Transys INC, Vs. The Deputy Commissioner of 105, Sindang Income Tax, 1 Ro Seongyeon, International Tax, Myeon, Corporate Circle 1(1) Seosan, CCN 356851 Chennai. Korea. [PAN: AADCD 5479L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. R. Si…

SHRI GHASI RAM GURJAR,JAIPUR vs. ITO, WARD-7(4), JAIPUR

In the result, both the appeals of the assessee are allowed

ITA 1373/JPR/2019[2009-10]Status: DisposedITAT Jaipur29 Jun 2022AY 2009-10

Bench: Ao The Bench 1372/Jpr/2019 21-03-2016 Order Passed 03.03.2015 U/S. 147/144 By The Ito, 7(4), Sh. Ghasi Lal Gurjar, Jaipur Vs. Ito, Jaipur Jaipur 1373/Jpr/2019 15-01-2018 Order Passed 30.09.2015 U/S. 271(1)(B) By The Ito, 7(4), Jaipur

For Appellant: Sh. Vishal Gupta (CA)For Respondent: Smt. Runi Pal (Addl.CIT)
Section 144Section 147Section 148Section 151Section 2(14)Section 271(1)(b)Section 50CSection 54B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 1372 & 1373/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2009-10 cuke Sh. Ghasi Lal Gurjar ITO, Vs. Village-Sumel, Agra Road, Ward-7(4), Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOQPG 5853 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Vishal Gupta (CA) jktLo dh vksj ls@ Revenue by : Smt.…

SHRI GHASI LAL GURJAR,JAIPUR vs. ITO, WARD-7(4), JAIPUR

In the result, both the appeals of the assessee are allowed

ITA 1372/JPR/2019[2009-10]Status: DisposedITAT Jaipur29 Jun 2022AY 2009-10

Bench: Ao The Bench 1372/Jpr/2019 21-03-2016 Order Passed 03.03.2015 U/S. 147/144 By The Ito, 7(4), Sh. Ghasi Lal Gurjar, Jaipur Vs. Ito, Jaipur Jaipur 1373/Jpr/2019 15-01-2018 Order Passed 30.09.2015 U/S. 271(1)(B) By The Ito, 7(4), Jaipur

For Appellant: Sh. Vishal Gupta (CA)For Respondent: Smt. Runi Pal (Addl.CIT)
Section 144Section 147Section 148Section 151Section 2(14)Section 271(1)(b)Section 50CSection 54B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 1372 & 1373/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2009-10 cuke Sh. Ghasi Lal Gurjar ITO, Vs. Village-Sumel, Agra Road, Ward-7(4), Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOQPG 5853 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Vishal Gupta (CA) jktLo dh vksj ls@ Revenue by : Smt.…

BHIMA RAJ MEENA,JAIPUR vs. ITO, JAIPUR

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

ITA 304/JPR/2015[2008-09]Status: DisposedITAT Jaipur08 Nov 2017AY 2008-09
For Appellant: Shri Dileep Shivpuri (Ad.)For Respondent: Smt. Punam Rai (DCIT)
Section 144Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 304/JP/2015 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Shri Bhim Raj Meena, Income Tax Officer, Vs. S/o Shri Sita Ram Meena, Ward 7(3), Chhouta Neta Dhani, Chaka, Jaipur. Bassi, Distt. Jaipur-303301. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AXSPM5082H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Dileep Shivpuri (Ad.) jktLo dh vksj ls@ Revenue by : Smt. Punam R…

CIT v. Indian Bank (230 Taxmann 635) — Cited in 15 Judgments | BharatTax