CIT v. Manish D. Jain

120 Taxmann.com 180High Court#14758 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2024.

Judgments citing CIT v. Manish D. Jain

Rajendra Babulal Malu, HUF, Kolhapur vs. Income-Tax Officer, Ward - 2, Ichalkaranji

In the result, the appeal filed by the assessee in ITA

ITA 1868/PUN/2018[2015-16]Status: DisposedITAT Pune04 Sept 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.1867/Pun/2018 िनधा"रण वष" / Assessment Year : 2015-16 Archana Rajendra Malu, Vs. Ito, Ward-4, 237, Manish Trading Ichalkaranji. Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. Pan : Abepm4622K Appellant Respondent आयकर अपील सं. / Ita No.1868/Pun/2018 िनधा"रण वष" / Assessment Year : 2015-16 Rajendra Babulal Malu, Vs. Ito, Ward-2, Huf, Ichalkaranji. 237, Manish Trading Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. Pan : Aachr7709H Appellant Respondent Assessee By : Shri Hari Krishan Revenue By : Shri M. G. Jasnani Date Of Hearing : 29.08.2023 Date Of Pronouncement : 04.09.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-2, Kolhapur [‘The Cit(A)’] Dated 03.10.2018 For The Assessment Year 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.1867/Pun/2018 For The Assessment Year 2015-16 Are Stated Herein.

For Appellant: Shri Hari KrishanFor Respondent: Shri M. G. Jasnani
Section 10(38)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1867/PUN/2018 िनधा"रण वष" / Assessment Year : 2015-16 Archana Rajendra Malu, Vs. ITO, Ward-4, 237, Manish Trading Ichalkaranji. Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. PAN : ABEPM4622K Appellant Respondent आयकर अपील सं. / ITA No.1868/PUN/2018 िनधा"रण वष" / Assessment Year : 2015-16 Rajendra Babulal Malu, Vs. ITO, Ward-2, HUF, Ichalkaranji. 237, Manish Trading Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. PAN :…

Archana Rajendra Malu, Kolhapur vs. Income-Tax Officer, Ward - 4, Ichalkaranji

In the result, the appeal filed by the assessee in ITA

ITA 1867/PUN/2018[2015-16]Status: DisposedITAT Pune04 Sept 2023AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.1867/Pun/2018 िनधा"रण वष" / Assessment Year : 2015-16 Archana Rajendra Malu, Vs. Ito, Ward-4, 237, Manish Trading Ichalkaranji. Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. Pan : Abepm4622K Appellant Respondent आयकर अपील सं. / Ita No.1868/Pun/2018 िनधा"रण वष" / Assessment Year : 2015-16 Rajendra Babulal Malu, Vs. Ito, Ward-2, Huf, Ichalkaranji. 237, Manish Trading Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. Pan : Aachr7709H Appellant Respondent Assessee By : Shri Hari Krishan Revenue By : Shri M. G. Jasnani Date Of Hearing : 29.08.2023 Date Of Pronouncement : 04.09.2023 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Two Different Assessees Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-2, Kolhapur [‘The Cit(A)’] Dated 03.10.2018 For The Assessment Year 2015-16 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals Of Two Different Assessees, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.1867/Pun/2018 For The Assessment Year 2015-16 Are Stated Herein.

For Appellant: Shri Hari KrishanFor Respondent: Shri M. G. Jasnani
Section 10(38)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1867/PUN/2018 िनधा"रण वष" / Assessment Year : 2015-16 Archana Rajendra Malu, Vs. ITO, Ward-4, 237, Manish Trading Ichalkaranji. Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. PAN : ABEPM4622K Appellant Respondent आयकर अपील सं. / ITA No.1868/PUN/2018 िनधा"रण वष" / Assessment Year : 2015-16 Rajendra Babulal Malu, Vs. ITO, Ward-2, HUF, Ichalkaranji. 237, Manish Trading Company, Azad Road, Jaysingpur, Dist.- Kolhapur- 416101. PAN :…

Rakhi Dineshkumar Runwal, Jalna vs. Income-Tax Officer, Ward - 1, Jalna

In the result, the appeal filed by the assessee stands dismissed

ITA 1821/PUN/2018[2015-16]Status: DisposedITAT Pune07 Dec 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.1821/Pun/2018 िनधा"रण वष" / Assessment Year: 2015-16 Rakhi Dineshkumar Runwal, Vs. Ito, Ward-1, Jalna. 72, Satyam, Preetisudha Nagar, Mantha Road, Jalna- 431203. Pan : Afzpr4123B Appellant Respondent Assessee By None : Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 25.11.2022 Date Of Pronouncement : 07.12.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Aurangabad [‘The Cit(A)’] Dated 27.09.2018 For The Assessment Year 2015-16. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual. The Return Of Income For The Assessment Year 2015-16 Was Filed On 27.11.2015 Disclosing Total Income Of Rs.423/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-1, Jalna (‘The Assessing Officer’) Vide Order Dated 30.12.2017 Passed U/S 143(3) Of The Income Tax

For Respondent: Shri Ramnath P. Murkunde
Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1821/PUN/2018 िनधा"रण वष" / Assessment Year: 2015-16 Rakhi Dineshkumar Runwal, Vs. ITO, Ward-1, Jalna. 72, Satyam, Preetisudha Nagar, Mantha Road, Jalna- 431203. PAN : AFZPR4123B Appellant Respondent Assessee by None : Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.11.2022 Date of pronouncement : 07.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commiss…

Jayesh Sunilkumar Bhandari, Nashik vs. Income-Tax Officer, Ward - 1 (1), Nashik

In the result, the appeal filed by the assessee stands dismissed

ITA 284/PUN/2019[2014-15]Status: DisposedITAT Pune28 Nov 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.284/Pun/2019 िनधा"रण वष" / Assessment Year: 2014-15 Jayesh Sunilkumar Bhandari, Vs. Ito, Ward-1(1), Nashik. Shop No.5 & 6 Pushpum, Plaza Jijamata Road, Saraf Bazar, Near Dhahi Pool, Nashik- 422001. Pan : Anzpb5202D Appellant Respondent Assessee By : None Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 21.11.2022 Date Of Pronouncement 28.11.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘The Cit(A)’] Dated 10.12.2018 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Deriving Income From The Business Of Dealing In Gold. The Return Of Income For The Assessment Year 2014-15 Was Filed On 30.11.2014 Disclosing Total Income Of Rs.13,78,310/-. Against The Said Return Of Income, The Assessment Was Completed By The Income

For Appellant: NoneFor Respondent: Shri Ramnath P. Murkunde
Section 10(38)Section 143(3)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.284/PUN/2019 िनधा"रण वष" / Assessment Year: 2014-15 Jayesh Sunilkumar Bhandari, Vs. ITO, Ward-1(1), Nashik. Shop No.5 & 6 Pushpum, Plaza Jijamata Road, Saraf Bazar, Near Dhahi Pool, Nashik- 422001. PAN : ANZPB5202D Appellant Respondent Assessee by : None Revenue by : Shri Ramnath P. Murkunde Date of hearing : 21.11.2022 Date of pronouncement 28.11.2022 : आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee direc…

CIT v. Manish D. Jain (120 Taxmann.com 180) — Cited in 6 Judgments | BharatTax