CIT v. International Society for Krishna Consciousness

272 Taxmann 534High Court2020#24147 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2022.

Judgments citing CIT v. International Society for Krishna Consciousness

Sh. Ashish Gupta, Haveli Gaindamal Sukhbir Singh, Mandi Jawahar Ganj, Shamli vs. PCIT (Central), Knp at Meerut

In the result, this appeal filed by the assessee is partly allowed for

ITA 710/DEL/2022[2016-17]Status: DisposedITAT Delhi01 Nov 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Narender Kumar Choudhry

For Appellant: Shri P.C. PadwalFor Respondent: Shri P. Praveen Sidharth, CIT DR

Section 139Section 139(1)Section 143(3)Section 153ASection 153DSection 263Section 56(2)(vii)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No.709/Del./2022 (ASSESSMENT YEAR : 2016-17) Shri Mohit Gupta, vs. PCIT (Central), Haveli Gaindamal Sukhbir Singh, KNP at Meerut. Mandi Jawahar Ganj, Shamli – 247 776 (Uttar Pradesh). (PAN : AEZPG0976J) ITA No.710/Del./2022 (ASSESSMENT YEAR : 2016-17) Shri Ashish Gupta, vs. PCIT (Central), Haveli Gaindamal Sukhbir Singh, KNP at Meerut. Mandi Jawahar Ganj, Shamli – 247 776 (Uttar Pradesh). (PAN : ACRPG3086D) (APPELLANT) (RESPONDENT) ASSESSEE BY :…

Sh. Mohit Gupta, Haveli Gaindamal Sukhbir Singh, Mandi Jawahar Ganj, Shamli vs. PCIT (Central), Knp at Meerut

In the result, this appeal filed by the assessee is partly allowed for

ITA 709/DEL/2022[2016-17]Status: DisposedITAT Delhi01 Nov 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Narender Kumar Choudhry

For Appellant: Shri P.C. PadwalFor Respondent: Shri P. Praveen Sidharth, CIT DR

Section 139Section 139(1)Section 143(3)Section 153ASection 153DSection 263Section 56(2)(vii)Section 80C

Shri Puneet Talera, Jaipur vs. PCIT, Jaipur-1, Jaipur

In the result, this appeal of the assessee is dismissed

ITA 25/JPR/2021[2016-17]Status: DisposedITAT Jaipur06 Sept 2021AY 2016-17

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 25/Jp/2021 Assessment Year: 2016-17 Shri Puneet Talera, Cuke P.C.I.T. Vs. 17, Purohit Ji Ka Bagh, M.I. Road, Jaipur-1 Jaipur. Pan No.: Aezpt 8279 D Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri P.C. Parwal (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Pcit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 28/07/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 06/09/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Pr.Cit, Jaipur-1, Jaipur Dated 28/03/2021 Passed U/S 263 Of The Income Tax Act, 1961 (In Short, The Act) For The A.Y. 2016-17. The Assessee Has Raised Following Grounds Of Appeal: “1. Under The Facts & Circumstances Of The Case, Order Passed By The Ld. Pcit U/S 263 Is Illegal & Bad In Law & The Same Be Quashed. 2. The Ld. Pcit Has Erred On Facts & In Law In Holding That The Order Passed By The Ao Allowing The Loss On Account Of Differential Interest Under The Head Income From Other Sources In The Absence Of Balance Sheet/ Bank Statement Of Relevant Period Is Erroneous & Prejudicial To The Interest Of Revenue Ignoring The Fact That:-

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri B.K. Gupta (PCIT-DR)

Section 143(2)Section 143(3)Section 154Section 263Section 57

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 25/JP/2021 Assessment Year: 2016-17 Shri Puneet Talera, cuke P.C.I.T. Vs. 17, Purohit Ji Ka Bagh, M.I. Road, Jaipur-1 Jaipur. PAN No.: AEZPT 8279 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (PCIT-DR) lquokbZ dh rkjh[k@ Date of Hearing : 28/07/2021 mn?kk…