CIT v. Institution of Banking Personnel Selection (IBPS)

113 Taxmann 386High Court2000#10862 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2026.

Sections most often in play

Section 124Section 127Section 143(3)Section 144CSection 147Section 148

Judgments citing CIT v. Institution of Banking Personnel Selection (IBPS)

Kunshan Q Tech Microelectronics (India) Pvt. Ltd., Uttar Pradesh vs. DCIT, Central Circle-30, Delhi

ITA 5356/DEL/2024[2021-22]Status: DisposedITAT Delhi20 Jan 2026AY 2021-22
Section 132Section 143(3)Section 144CSection 144C(5)Section 148Section 153

…ORDER PER C.N. PRASAD, JM: This appeal is filed by the assessee against final assessment order dated 29.10.2024 for the A.Y.2021-22 passed u/s.143(3) r.w.s. 144C (13) in pursuance to the directions of the DRP dated 13.09.2024 passed u/s.144C(5) of the IT Act. The assessee in its appeal raised the following grounds :- “1. That on the facts, law and in the circumstances of the case, the orders passed by the Assessing Officer (AO) [Draft Assessment Order and Final Assessment Order), Transfer Pricing Officer (TPO) as well as the Dispute Resolution Panel (DRP) are bad in law, violative of principles of natural justice…

Everest Organics Ltd vs. The Commissioner of I.T., Hyderabad

ITTA/9/2005HC Telangana21 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

Section 143(1)(a)

…1 ITA No.6 of 2005 & other connected matters AFR HIGH COURT OF CHHATTISGARH, BILASPUR Judgment reserved on 04-07-2024 Judgment delivered on 18-07 - 2024 ITA No. 6 of 2005 1. Deputy Commissioner of Income Tax (Assessment) Special Range Bhilai District Durg Chhattisgarh. ---- Appellant Versus 1. Surendra Kumar Jain (Dead) Through Legal Heirs 1) Smt. Poonam Jain (Wife) W/o Lt. S.K. Jain, Aged About 70 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri S.O. South Delhi, New Delhi- 65 2) Ms. Geetika Jain (Daughter) D/o Lt. S.K. Jain, Aged About 45 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri, S.O. S…

Neelachal I.Nigam L vs. Asst.Comnr.of I.Tax

ITA/8/2005HC Orissa17 Nov 2021

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA

Section 143(1)(a)

…1 ITA No.6 of 2005 & other connected matters AFR HIGH COURT OF CHHATTISGARH, BILASPUR Judgment reserved on 04-07-2024 Judgment delivered on 18-07 - 2024 ITA No. 6 of 2005 1. Deputy Commissioner of Income Tax (Assessment) Special Range Bhilai District Durg Chhattisgarh. ---- Appellant Versus 1. Surendra Kumar Jain (Dead) Through Legal Heirs 1) Smt. Poonam Jain (Wife) W/o Lt. S.K. Jain, Aged About 70 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri S.O. South Delhi, New Delhi- 65 2) Ms. Geetika Jain (Daughter) D/o Lt. S.K. Jain, Aged About 45 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri, S.O. S…

Income Tax Officer(E)-2(3), Mumbai vs. Society of Congregation of Franciscan Brothers, Mumbai

ITA 5549/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm

For Appellant: Ms.Ruchi TamhankarFor Respondent: Shri Chaudhary Arum Kumar
Section 11Section 12ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL“G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM I.T.A. No.5549/M/2017 (Assessment Year: 2012-13) ITO(E) 2(3) Vs. M/s. Society of Franciscan Room No. 513, 5th Floor, Brothers of Mount Poinsur Piramal Chambers, LalBaug, Borivali (W), Mumbai- Lowr Parel, Mumbai- 400103. 400012. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAATS1005K (Appellant) .. (Respondent) Assessee by: Ms.Ruchi Tamhankar Department by: Shri Chaudhary Arum Kumar Singh Date of Hearing: 09.01.2019 Date of Pronouncement: 30.01.2019 O R D E R PER AMARJIT SINGH, JM: The present appeal has been f…

Income Tax Officer (E) 2(3), Mumbai vs. Society of Franciscan Brothers, Mumbai

ITA 5547/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm

For Appellant: Ms.Ruchi TamhankarFor Respondent: Shri Chaudhary Arum Kumar
Section 11Section 12ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL“G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM I.T.A. No.5547/M/2017 (Assessment Year: 2012-13) ITO(E) 2(3) Vs. M/s. Society of Franciscan Room No. 513, 5th Floor, Brothers of Mount Poinsur Piramal Chambers, LalBaug, Borivali (W), Mumbai- Lowr Parel, Mumbai- 400103. 400012. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAATS0420Q (Appellant) .. (Respondent) Assessee by: Ms.Ruchi Tamhankar Department by: Shri Chaudhary Arum Kumar Singh Date of Hearing: 09.01.2019 Date of Pronouncement: 30.01.2019 O R D E R PER AMARJIT SINGH, JM: The present appeal has been f…

Income Tax Officer(E)-2(3), Mumbai vs. M/S.Shree Kanchi Mahaswami Chandrasekarendra Saraswati Peetarohana Shatabdi, Mumbai

ITA 5546/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm

For Appellant: Shri Paresh ShapariaFor Respondent: Shri Chaudary Arum Kumar
Section 11Section 12ASection 143(2)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL“G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM I.T.A. No.5546/M/2017 (Assessment Year: 2013-14) ITO (E)-2(3) Vs. M/s. Shree Kanchi Room No.513, 5 th Floor, MahaswamiChandrasekarendra Piramal Chambers, Saraswati Peetarohana Lalbaug, Lower Parel, Shatabdi Flat Mumbai-400012. No. 4, Plot No. 258, Kailas Bhavan CHS Ltd. Sion Road, Sion (W) Mumbai-400022. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAFTS5660K (Appellant) .. (Respondent) Assessee by: Shri Paresh Shaparia Department by: Shri Chaudary Arum Kumar Singh Date of Hearing: 08.01.2019 Date of Pronounce…

C. Sanyasi Raju vs. The Asst. Commissioner of Income-Tax, Central Circle, Vizag

ITTA/7/2005HC Telangana21 Nov 2017

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

Section 143(1)(a)

…1 ITA No.6 of 2005 & other connected matters AFR HIGH COURT OF CHHATTISGARH, BILASPUR Judgment reserved on 04-07-2024 Judgment delivered on 18-07 - 2024 ITA No. 6 of 2005 1. Deputy Commissioner of Income Tax (Assessment) Special Range Bhilai District Durg Chhattisgarh. ---- Appellant Versus 1. Surendra Kumar Jain (Dead) Through Legal Heirs 1) Smt. Poonam Jain (Wife) W/o Lt. S.K. Jain, Aged About 70 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri S.O. South Delhi, New Delhi- 65 2) Ms. Geetika Jain (Daughter) D/o Lt. S.K. Jain, Aged About 45 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri, S.O. S…

DCIT (E) 2(1), Mumbai vs. Society of the Servant of the Holy Spirit, Mumbai

The appeal of the Revenue is dismissed

ITA 205/MUM/2016[2008-09]Status: DisposedITAT Mumbai13 Jun 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09 Dcit(Exemption)-2(1), Society Of The Servant Of The 5Th Floor, Holy Spirit, बनाम/ Piramal Chamber, Holy Spirit Hospital, Vs. Lalbaug, Parel, Mahakali Caves Road, Mumbai-400012 Andheri (E), Mumbai-400092 Pan. No. Aaaas0148J (राज"व /Revenue) ("नधा"रती /Assessee)

Section 11Section 12ASection 143(3)Section 256(1)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, डी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2008-09 DCIT(Exemption)-2(1), Society of the Servant of the 5th Floor, Holy Spirit, बनाम/ Piramal Chamber, Holy Spirit Hospital, Vs. Lalbaug, Parel, Mahakali Caves Road, Mumbai-400012 Andheri (E), Mumbai-400092 PAN. No. AAAAS0148J (राज"व /Revenue) ("नधा"रती /Assessee) Smt. N.V. Nadkarni-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर स…

The Commissioner of Income Tax-III vs. M/s.Samrakshna Electricals Ltd

ITTA/28/2010HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 143(1)(a)

…1 ITA No.6 of 2005 & other connected matters AFR HIGH COURT OF CHHATTISGARH, BILASPUR Judgment reserved on 04-07-2024 Judgment delivered on 18-07 - 2024 ITA No. 6 of 2005 1. Deputy Commissioner of Income Tax (Assessment) Special Range Bhilai District Durg Chhattisgarh. ---- Appellant Versus 1. Surendra Kumar Jain (Dead) Through Legal Heirs 1) Smt. Poonam Jain (Wife) W/o Lt. S.K. Jain, Aged About 70 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri S.O. South Delhi, New Delhi- 65 2) Ms. Geetika Jain (Daughter) D/o Lt. S.K. Jain, Aged About 45 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri, S.O. S…

M/s.GVK Petro Chemicals Private Limited, (Novo Resins AND vs. The Deputy Commissioner of Income Tax

ITTA/8/2005HC Telangana05 Jul 2012
Section 143(1)(a)

…1 ITA No.6 of 2005 & other connected matters AFR HIGH COURT OF CHHATTISGARH, BILASPUR Judgment reserved on 04-07-2024 Judgment delivered on 18-07 - 2024 ITA No. 6 of 2005 1. Deputy Commissioner of Income Tax (Assessment) Special Range Bhilai District Durg Chhattisgarh. ---- Appellant Versus 1. Surendra Kumar Jain (Dead) Through Legal Heirs 1) Smt. Poonam Jain (Wife) W/o Lt. S.K. Jain, Aged About 70 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri S.O. South Delhi, New Delhi- 65 2) Ms. Geetika Jain (Daughter) D/o Lt. S.K. Jain, Aged About 45 Years R/o House No. B-5, Maharani Bagh, Sriniwaspuri, S.O. S…

CIT v. Institution of Banking Personnel Selection (IBPS) (113 Taxmann 386) — Cited in 10 Judgments | BharatTax