CIT v. Madhukar K Inamdar HUF

318 ITR 149High Court2009#14367 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2025.

Sections most often in play

Section 80P(2)(a)(i)Section 2(24)(x)Section 263Section 268ASection 271ESection 36(i)(va)

Issues it is cited on

section 268section 268asection 158absection 10(23c)penny stocksection 80p(2)(a)(i)double taxationsection 263section 26prescribedsection 147section 143(3)

Judgments citing CIT v. Madhukar K Inamdar HUF

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, NAGPUR, NAGPUR vs. MS GONDWANA ENGINEERS LIMITED, NAGPUR

In the result, the appeal of the Revenue is dismissed

ITA 387/NAG/2024[2015-16]Status: DisposedITAT Nagpur21 Mar 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Rachit ThakarFor Respondent: Shri Abhay Y. Marathe
Section 154Section 36

…netary limits for filing the appeals by the Department before the Tribunal/Hon'ble High Court/Hon'ble Supreme Court are also applicable on the pending appeals on the date of circular. The Hon'ble Bombay High Court in the case of CIT V/s Madhukar K Inamdar HUF 318 ITR 149 has held in para 10 to 13 as under: 10. At this juncture, it will be relevant to note that the CBDT has also issued a Circular on 5-6-2007 directing the Department to examine all Appeals pending before this Court on case to case basis with further direction to withdraw cases wherein the criteria of monetary limits as per the prevailing instructio…

ASSISTANT COMMISSIONER OF INCOME TAX, JALGOAN vs. SUNIL RAMNARAYAN MANTRI, JALGAON

In the result, the appeal of the Revenue is dismissed

ITA 269/PUN/2024[2016-17]Status: DisposedITAT Pune29 Nov 2024AY 2016-17

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanket M. JoshiFor Respondent: Shri Arvind Desai
Section 143(3)Section 269TSection 271ESection 275(1)(c)

…netary limits for filing the appeals by the Department before the Tribunal/Hon'ble High Court/Hon'ble Supreme Court are also applicable on the pending appeals on the date of circular. The Hon'ble Bombay High Court in the case of CIT V/s Madhukar K Inamdar HUF 318 ITR 149 has held in para 10 to 13 as under: 10. At this juncture, it will be relevant to note that the CBDT has also issued a Circular on 5-6-2007 directing the Department to examine all Appeals pending before this Court on case to case basis with further direction to withdraw cases wherein the criteria of monetary limits as per the prevailing instructio…

INCOME TAX OFFICER (EXEMPTION)-2(1), MUMBAI vs. MATOSHRI ARTS AND SPORTS TRUST, MUMBAI

In the result, the appeal filed by the Revenue Department stands

ITA 2938/MUM/2023[2013-14]Status: DisposedITAT Mumbai15 Oct 2024AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2013-14

For Appellant: Shri K. Gopal, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R
Section 263Section 268A

…netary limits for filing the appeals by the Department before the Tribunal/Hon’ble High Court/Hon’ble Supreme Court are also applicable on the pending appeals on the date of circular. The Hon’ble Bombay High Court in the case of CIT V/s Madhukar K Inamdar HUF 318 ITR 149 has held in para 10 to 13 as under: 3 M/s. Matoshri Arts and Sports Trust “10. At this juncture, it will be relevant to note that the CBDT has also issued a Circular on 5-6-2007 directing the Department to examine all Appeals pending before this Court on case to case basis with further direction to withdraw cases wherein the criteria of monetar…

ASSISTANT COMMISSIONER OF INCOME TAX, BHOPAL vs. MAPAEX REMEDIES PVT. LTD. , BHOPAL

In the result, the appeal of the revenue is dismissed due to low tax effect

ITA 432/IND/2023[2013-14]Status: HeardITAT Indore05 Sept 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniacit Mapaex Remedies Pvt. Ltd. Bhopal Room No.213, Aayakar Bhawan Vs. Arera Hills, Hoshangabad Road, Bhopal (Appellant / Revenue) (Respondent/ Assessee) Pan: Aalpu0989K Assessee By Shri Ram Kumar Yadav, Cit-Dr Revenue By Shri Sumit Nema, Sr. Adv. With Shri Gagan Tiwari Adv. Date Of Hearing 05.09.2024 Date Of Pronouncement 05.09.2024

Section 143(3)Section 801CSection 80I

…netary limits for filing the appeals by the Department before the Tribunal/Hon’ble High Court/Hon’ble Supreme Court are also applicable on the pending appeals on the date of circular. The Hon’ble Bombay High Court in the case of CIT V/s Madhukar K Inamdar HUF 318 ITR 149 has held in para 10 to 13 as under: “10. At this juncture, it will be relevant to note that the CBDT has also issued a Circular on 5-6-2007 directing the Department to examine all Appeals pending before this Court on case to case basis with further direction to withdraw cases wherein the criteria of monetary limits as per the prevailing instructi…

INCOME TAX OFFICER, UJJAIN vs. M.P. POLICE SAKH SHAKARI SANSTHA MARYADIT, UJJAIN

In the result, the appeals of the revenue are dismissed

ITA 174/IND/2024[2015-16]Status: DisposedITAT Indore12 Jul 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA Nos. 173 & 174/Ind/2024 Assessment Years: 2014-15 & 2015-16 ITO M.P. Police Sakh Ujjain Sahakari Sanstha Maryadit, बनाम/ Dewas Road, Vs. Nagziri, Ujjain (Revenue) (Respondent) PAN: AABAM661C Assessee by Shri Milind Wadhwani, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 10.07.2024 Date of Pronouncement 12.07.2024 आदेश / O R D E R Per Vijay Pal Rao, J.M. These two appeals by the revenue are directed against the two sep…

INCOME TAX OFFICER, UJJAIN vs. M.P. POLICE SAKH SAHAKARI SANSTHA MARYADIT, UJJAIN

In the result, the appeals of the revenue are dismissed

ITA 173/IND/2024[2014-15]Status: DisposedITAT Indore12 Jul 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA Nos. 173 & 174/Ind/2024 Assessment Years: 2014-15 & 2015-16 ITO M.P. Police Sakh Ujjain Sahakari Sanstha Maryadit, बनाम/ Dewas Road, Vs. Nagziri, Ujjain (Revenue) (Respondent) PAN: AABAM661C Assessee by Shri Milind Wadhwani, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 10.07.2024 Date of Pronouncement 12.07.2024 आदेश / O R D E R Per Vijay Pal Rao, J.M. These two appeals by the revenue are directed against the two sep…

THE COMMISSIONER OF INCOME TAX, vs. SMT. B. SUMANGALADEVI,

Appeal is allowed

ITA/5049/2010HC Karnataka27 Jun 2012

Bench: K.BHAKTHAVATSALA,B.SREENIVASE GOWDA

Section 132BSection 260A

…Bom) (Bom) (Bom) and (see Commissioner of Income Commissioner of Income Commissioner of Income Commissioner of Income Tax v Madhukar K. Tax v Madhukar K. Tax v Madhukar K. Tax v Madhukar K. 12 ITA No.5049/2010 Inamdar (HUF) reported in (2009)318 ITR 149 (Bom), Inamdar (HUF) reported in (2009)318 ITR 149 (Bom), Inamdar (HUF) reported in (2009)318 ITR 149 (Bom), Inamdar (HUF) reported in (2009)318 ITR 149 (Bom),; Madhya Pradesh (see Commissioner of Income Tax v Ashok Kumar Commissioner of Income Tax v Ashok Kumar Commissioner of Income Tax v Ashok Kumar Commissioner of Income Tax v Ashok Kumar…