CIT v. K.P. Madhusudanan

125 Taxmann 265Reported decision2002#22272 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Judgments citing CIT v. K.P. Madhusudanan

Diesh Kumar Goyal, Kota vs. ITO, Ward-1(1), Kota

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

ITA 32/JPR/2025[2010-11]Status: DisposedITAT Jaipur22 May 2025AY 2010-11

For Appellant: Sh. Rajendra Sisodia, Adv

Section 143(3)Section 271(1)(c)Section 274Section 68Section 69

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 32/JPR/2025 निर्धारण वर्ष / Assessment Years : 2010-11 Dinesh Kumar Goyal बनाम ||The ITO, Vs. Ward 1(1), C-23, Deiwala Paper Industries, Chambal Industrial Area, Kota Kota. स्थायीलेखा सं./ जीआईआर सं./PAN/GIR No.: ABYPG2672F अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे / Assesseeby : Sh. Rajendra Sisodia, Adv.…

Puneet Saluja, New Delhi vs. ITO, New Delhi

The appeal of the assessee is dismissed

ITA 3497/DEL/2016[2006-07]Status: DisposedITAT Delhi13 Jun 2019AY 2006-07

Bench: : Shri H.S. Sidhu & Shri B.R.R. Kumarassessment Year: 2007-08

Section 133ASection 271Section 271(1)(c)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘G’, New Delhi Before : Shri H.S. Sidhu, Judicial Member And Shri B.R.R. Kumar, Accountant Member Assessment Year: 2007-08 Puneet Saluja, C/o Vipin Jain & vs. Income-tax Officer, Associates, CAs, Flat No. 915, 9th Ward 30(4), New Delhi. Floor, Indraprakash Building, 21, Barakhamba Road, New Delhi. PAN- AIGPS2924P (Appellant) (Respondent) Appellant by None Respondent by Sh. N.K. Bansal, Sr. DR Date of Hearing 12.06.2019 Date of Pronouncement 13.06.2019 ORDER Per B.R.R. Kumar, A.M.: The appeal was filed 13.06.2016 and notice has been issued to the assessee by…

Oriental Bank of Commerce, Gurgaon vs. ACIT, New Delhi

In the result, the appeal is dismissed

ITA 5865/DEL/2013[2005-06]Status: DisposedITAT Delhi21 Apr 2017AY 2005-06

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. K.V.S.R. Krishna, CAFor Respondent: None(application rejected)

Section 271Section 271(1)(c)Section 32Section 43(1)Section 43(6)Section 45(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 5865/Del./2013 Asstt. Year : 2005-06 Oriental Bank of Commerce, vs. A.C.I.T., Circle 13(1), Central Accounts Officer, New Delhi. Plot No. 5, Sector-32, Institutional Area, Gurgaon. (PAN: AAACO 0191M) (Appellant) (Respondent) Appellant by : Sh. K.V.S.R. Krishna, CA Respondent by : None(application rejected) Date of hearing : 07.04.2017 Date of pronouncement : 21.04.2017 ORDER Per L.P. Sahu, Accountant Member: This is an appeal filed by the assessee, M/s.…