CIT v. Mohanlal Agarwal

88 Taxmann.com 508Reported decision#25795 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 359,850 Indian tax judgments — from 2019 to 2019.

Judgments citing CIT v. Mohanlal Agarwal

Neeraj Suwalka, Jaipur vs. DCIT, Jaipur

In the result, the appeal of the assessee is dismissed

ITA 160/JPR/2017[2012-13]Status: DisposedITAT Jaipur12 Dec 2019AY 2012-13
For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri B.K. Gupta (CIT)
Section 132Section 143(3)Section 153ASection 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 158 to 160/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2007-08, 2008-09 & 2012-13 cuke Shri Neeraj Suwalka The DCIT, Vs. Mataji Road, Kunhari, Central Circle- 3, Kota. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADUPS 2242 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Reven…

Neeraj Suwalka, Jaipur vs. DCIT, Jaipur

In the result, the appeal of the assessee is dismissed

ITA 159/JPR/2017[2008-09]Status: DisposedITAT Jaipur12 Dec 2019AY 2008-09
For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri B.K. Gupta (CIT)
Section 132Section 143(3)Section 153ASection 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 158 to 160/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2007-08, 2008-09 & 2012-13 cuke Shri Neeraj Suwalka The DCIT, Vs. Mataji Road, Kunhari, Central Circle- 3, Kota. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADUPS 2242 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Reven…

Neeraj Suwalka, Jaipur vs. DCIT, Jaipur

In the result, the appeal of the assessee is dismissed

ITA 158/JPR/2017[2007-08]Status: DisposedITAT Jaipur12 Dec 2019AY 2007-08
For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri B.K. Gupta (CIT)
Section 132Section 143(3)Section 153ASection 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 158 to 160/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2007-08, 2008-09 & 2012-13 cuke Shri Neeraj Suwalka The DCIT, Vs. Mataji Road, Kunhari, Central Circle- 3, Kota. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADUPS 2242 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (C.A.) jktLo dh vksj ls@ Reven…

CIT v. Mohanlal Agarwal (88 Taxmann.com 508) — Cited in 3 Judgments | BharatTax