CIT v. Madhushree Gupta

33 Taxmann.com 286High Court2013#24659 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 271(1)(c)Section 274 Section 275 Section 275A Section 36(1)(vii)Section 36(2)Section 57

Judgments citing CIT v. Madhushree Gupta

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE vs. SANTOSH SHIVAJI LAD, BANGALORE

In the result, the appeal of the Revenue is hereby dismissed

ITA 1522/BANG/2024[2013-14]Status: DisposedITAT Bangalore14 Jul 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2013-14

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Murali Mohan M, CIT (DR)

Section 271(1)(c)Section 274Section 36(1)(vii)Section 36(2)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2013-14 The Dy. Commissioner of Income Tax, Vs. Sri Santosh Shivaji Lad, Circle - 6(1)(1), No.520, Amruth Nivas, 7th Main, 13th Cross, Bengaluru RMV 2nd Stage, Dollars Colony, Bengaluru – 560 094. . PAN – ABJPL 0839 Q APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Murali Mohan M, CIT (DR) Date of hearing : 26.06.2025 Date of Pronouncement : 10.07.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal fil…

CHETU INDIA PRIVATE LTD.,DELHI vs. ACIT,, NEW DELHI

ITA 3331/DEL/2019[2012-13]Status: DisposedITAT Delhi30 Dec 2021AY 2012-13

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri K.C. Singhal, AdvocateFor Respondent: Shri Sumit Kumar Varma, Sr.D.R

Section 10ASection 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI G.S. PANNU, PRESIDENT AND SHRI RAVISH SOOD, JUDICIAL MEMBER I.T.A. No.3331/DEL/2019 Assessment Year: 2012-2013 Chetu India Pvt. Ltd., vs. Asst. CIT, M-304, Dharma, Apartments, Circle 6(1), 2-I.P. Extension, Room No. 390, C.R Building, Delhi. New Delhi. PAN: AACCC4019N (Appellant) (Respondent) Appellant by: Shri K.C. Singhal, Advocate Respondent by: Shri Sumit Kumar Varma, Sr.D.R. Date of hearing: 09 12 2021 Date of pronouncement: 30 12 2021 O R D E R PER RAVISH SOOD, JM The present appeal filed by the assessee company is directed ag…

CHUNNU INTERNATIONAL ,NEW DELHI vs. ACIT, CIRCLE- 28(1), NEW DELHI

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

ITA 6422/DEL/2017[2004-05]Status: DisposedITAT Delhi20 Feb 2020AY 2004-05

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri Ravi Gupta, CAFor Respondent: Shri Jagdish Singh, Sr. DR

Section 143(3)Section 271Section 271(1)(c)Section 80H

…ITA No. 6422/Del/2017 Chunnu International vs. ACIT INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.:- 6422/Del/2017 Assessment Year: 2004-05 Chunnu International ACIT, Circle – 28(1) C-55/4, Okhla Industrial Area, New Delhi Vs. Phase-II, New Delhi. PAN AACFC1559L (Appellant) (Respondent) Assessee by : Shri Ravi Gupta, CA Department by: Shri Jagdish Singh, Sr. DR Date of Hearing 20/02/2020 Date of /02/2020 pronouncement O R D E R PER ANADEE NATH MISSHRA, AM This appeal has been filed by the assessee again…