CIT v. Mani Kakar

178 Taxmann 315High Court2009#17026 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. Mani Kakar

Shrimati. Harbhajan Kaur, Jalandhar vs. Income Tax Officer Ward -1 (20, Jalandhar

In the result, the appeal of the assessee is allowed

ITA 104/ASR/2021[2012-13]Status: DisposedITAT Amritsar20 Dec 2022AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Mrs. Kanchan Garg, Sr. DR
Section 142(1)Section 143(2)Section 147Section 148Section 149Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 104/Asr/2021 Assessment Year: 2012-13 Smt. Harbhajan Kaur, Vs. Income Tax Officer, W/o Sh. Tarlok Singh, Ward-1(2), 1-Virk Enclave, Nakodar Jalandhar Road, Jalandhar (Punjab) [PAN: EPIPB 8277M] (Appellant) (Respondent) Appellant by : Sh. Surinder Mahajan, CA Respondent by : Mrs. Kanchan Garg, Sr. DR Date of Hearing: 17.11.2022 Date of Pronouncement: 20.12.2022 ORDER Per Dr. M. L. Meena, AM: The present appeal has been filed by the assessee ag…

Legal Heir of Late Kusum D. Pandit, Mumbai vs. ITO 20(1)4, Mumbai

In the result, appeal filed by the assessee for assessment year 2008-

ITA 4590/MUM/2013[2008-09]Status: DisposedITAT Mumbai21 Jan 2020AY 2008-09

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09 Devendra S. Pandit, The Commissioner Of Income The Legal Heir Of Late Smt. Tax (A)-31, Kusum D. Pandit, Pratkshyakar Bhavan, C-10, C/O D.C. Bothra & Co. (Ca), 297, Vs. R.N. 706, 7Th Floor, Tardeo Road, Wille Mansion, Bkc, Bandra (East), 1St Floor, Opp. Bank Of India, Mumbai - 400051 Nana Chowk, Mumbai - 400007 Pan: Amypp6516E (Appellant) (Respondent) Assessee By : Shri Raj Kumar Singh (Ar) Revenue By : Ms. Kavita (Dr ) Date Of Hearing: 09/12/2019 Date Of Pronouncement: 21/01/2020

For Appellant: Shri Raj Kumar Singh (AR)For Respondent: Ms. Kavita (DR )
Section 143Section 251Section 271Section 274Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI BEFORE SHRI PRAMOD KUMAR (VP) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2008-09 Devendra S. Pandit, The Commissioner of Income the Legal Heir of Late Smt. Tax (A)-31, Kusum D. Pandit, Pratkshyakar Bhavan, C-10, C/o D.C. Bothra & Co. (CA), 297, Vs. R.N. 706, 7th Floor, Tardeo Road, Wille Mansion, BKC, Bandra (East), 1st Floor, Opp. Bank of India, Mumbai - 400051 Nana Chowk, Mumbai - 400007 PAN: AMYPP6516E (Appellant) (Respondent) Assessee by : Shri Raj Kumar Singh (AR) Revenue by : Ms. Kavita (DR ) Date of Hearing: 09/12/2019 Date of Pronouncement…

DCIT 10(2)(2), Mumbai vs. Manz Retail P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 5766/MUM/2015[2004-05]Status: DisposedITAT Mumbai31 May 2018AY 2004-05

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5766/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2004-05) बिधम/ Dcit-10(2)(2) M/S. Manz Retail Private Room No. 216-A, Aayakar Limited, Knowledge House, Vs. Bhavan, M.K. Road, Off. Jogeshwari Vikhroli Mumbai-400020. Link Road, Shyam Nagar, Jogeshwari (E), Mumbai- 400060 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccm1978J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Ms. Dinkle Hariya (Ar) Revenue By: Shri T. A. Khan (Dr) सुनवाई की तारीख / Date Of Hearing: 22.03.2018 घोषणा की तारीख /Date Of Pronouncement: 31.05.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 11.09.2015 Passed By The Commissioner Of Income Tax (Appeals)-17, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2004-05 In Which The Penalty Levied By The Ao Has Been Ordered To Be Deleted.

For Appellant: Ms. Dinkle Hariya (AR)For Respondent: Shri T. A. Khan (DR)
Section 143(3)Section 148Section 14ASection 271Section 271(1)(c)Section 271USection 271U(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.5766/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2004-05) बिधम/ DCIT-10(2)(2) M/s. Manz Retail Private Room No. 216-A, Aayakar Limited, Knowledge House, Vs. Bhavan, M.K. Road, Off. Jogeshwari Vikhroli Mumbai-400020. Link Road, Shyam Nagar, Jogeshwari (E), Mumbai- 400060 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCM1978J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Ms. Dinkle Hariya (AR) Revenue by: Shri T. A. Khan (DR) सुनवाई की तारीख / Date of Hearing: 22.03.201…

Menz Retail P. Ltd, Mumbai vs. DCIT 8(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 3889/MUM/2012[2004-05]Status: DisposedITAT Mumbai10 Nov 2017AY 2004-05

Bench: Shri D.T. Garasia & Shri G. Manjunathaassessment Year: 2004-05 M/S. Menz Retail Pvt. Ltd., Dcit, 8(2), Ground Floor, R.N.216-A, Knowledge House, Aayakar Bhavan, Off. Jogeshwari-Vikroli M.K. Road, Vs. Link Rd., Mumbai - 60 Shyam Nagar, Jogeshwari (East), Mumbai – 400 060 Pan: Aaacm1978J (Appellant) (Respondent) Present For: Assessee By : Ms. Dinkle Haria, C.A. Revenue By : Shri Suman Kumar, D.R. Date Of Hearing : 15.09.2017 Date Of Pronouncement : 10.11.2017 O R D E R

For Appellant: Ms. Dinkle Haria, C.AFor Respondent: Shri Suman Kumar, D.R
Section 142Section 143Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER Assessment Year: 2004-05 M/s. Menz Retail Pvt. Ltd., DCIT, 8(2), Ground Floor, R.N.216-A, Knowledge House, Aayakar Bhavan, Off. Jogeshwari-Vikroli M.K. Road, Vs. Link Rd., Mumbai - 60 Shyam Nagar, Jogeshwari (East), Mumbai – 400 060 PAN: AAACM1978J (Appellant) (Respondent) Present for: Assessee by : Ms. Dinkle Haria, C.A. Revenue by : Shri Suman Kumar, D.R. Date of Hearing : 15.09.2017 Date of Pronouncement : 10.11.2017 O R D E R Per D.T. GARASIA, Judicial Member: Th…

Ashwani Kumar, New Delhi vs. ITO, Ward- 67(3), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3803/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Oct 2017AY 2012-13

Bench: Shri B.P. Jain

For Appellant: Shri Gautam JainFor Respondent: Shri T. Vasanthan Sr. DR
Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITA No. 3803/DEL/2017 [A.Y. 2012-13] Shri Ashwani Kumar Vs. The I.T.O 211, Pragati Apartment Ward 1(1) Punjabi Bagh Club, Club Road Noida New Delhi PAN : AAAPM 0726 H [Appellant] [Respondent] Date of Hearing : 10.10.2017 Date of Pronouncement : 18.10.2017 Assessee by : Shri Gautam Jain Shri Lalit Mohan, CA Revenue by : Shri T. Vasanthan Sr. DR ORDER This appeal of the assessee arises from the order of the ld. CIT(A)-32, New Delhi vide order dated 31.03.2017 for assessment year A.Y. 2012-13. 2. At t…

CIT v. Mani Kakar (178 Taxmann 315) — Cited in 5 Judgments | BharatTax