CIT v. K. Raheja Hotels & Estate (P.) Ltd.

51 Taxmann.com 258Supreme Court of India2014#25184 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 115BBE Section 142(1)Section 143(2)Section 69A

Judgments citing CIT v. K. Raheja Hotels & Estate (P.) Ltd.

Tatyasaheb Narayan Lagad, Pune vs. ITO Ward 6(2), Pune

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

ITA 1587/PUN/2024[2017-18]Status: DisposedITAT Pune09 Apr 2025AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2017-18 Tatyasaheb Narayan Lagad Ito, Ward 6(2), Pune B-504, Crossover Country, Sinhagad Vs. Road, Wadgaon Khurd, Pune – 411041 Pan: Acypl2714L (Appellant) (Respondent) Assessee By : Shri Suhas Bora Department By : Shri Vishwas Mundhe Date Of Hearing : 20-02-2025 Date Of Pronouncement : 09-04-2025 O R D E R

For Appellant: Shri Suhas BoraFor Respondent: Shri Vishwas Mundhe

Section 143(2)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2017-18 Tatyasaheb Narayan Lagad ITO, Ward 6(2), Pune B-504, Crossover Country, Sinhagad Vs. Road, Wadgaon Khurd, Pune – 411041 PAN: ACYPL2714L (Appellant) (Respondent) Assessee by : Shri Suhas Bora Department by : Shri Vishwas Mundhe Date of hearing : 20-02-2025 Date of pronouncement : 09-04-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 05.06.2024 of the Ld. CIT(A) / NFAC, Delhi relating to ass…

Nilesh Popatlal Gada, Pune vs. Income Tax Officer Ward 2(4), Pune

In the result, appeal of the assessee is Partly Allowed

ITA 1538/PUN/2024[2017-18]Status: DisposedITAT Pune20 Dec 2024AY 2017-18

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 115BSection 250Section 68

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1538/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Nilesh Popatlal Gada, V The Income Tax Officer, 201, Sai Siddhi Congress s Ward-2(4), Pune. Bhavan, Shivaji Nagar, Pune – 411005. PAN: AHOPS1114Q Appellant/ Assessee Respondent / Revenue Assessee by Shri Neelesh Khandelwal – AR Revenue by Shri A.D.Kulkarni – Addl.CIT(DR) Date of hearing 18/11/2024 Date of pronouncement 20/12/2024 आदेश/ ORDER PER D…

Chandrakant S. Lodha (HUF), Nashik vs. Assistant Commissioner of Income-Tax

Appeal is partly allowed in above terms

ITA 20/PUN/2015[0104.1990 to 22.12.2000]Status: DisposedITAT Pune23 Dec 2022

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA.No.20/PUN./2015 Block Period 01.04.1990 to 22.12.2000 Shri Chandrakant S. Lodha The ACIT, (HUF), F.No.3 & $, Circle – 3 (1), Chitrakut, Peth Road, vs., Panchavati, Nashik-422003 Nashik. PAN ASSHL3927P (Appellant) (Respondent) For Assessee : Shri Pramod S. Shingte For Revenue : Shri Ramnath P. Murkunde Date of Hearing : 07.12.2022 Date of Pronouncement : 23.12.2022 ORDER PER SATBEER SINGH GODARA, J.M. This assessee’s appeal for block period 01.04.1990 to 22.1…