CIT v. Ramesh Mahesh Sanjay Trust Ex Others

231 ITR 752High Court#15377 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2020 to 2020.

Judgments citing CIT v. Ramesh Mahesh Sanjay Trust Ex Others

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

ITA 1764/BANG/2018[2011-12]Status: DisposedITAT Bangalore26 Feb 2020AY 2011-12

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri. Narendra Sharma, AdvocateFor Respondent: Sri.Manjeet Singh, Addl.CIT-DR
Section 12ASection 143Section 143(3)Section 147Section 148Section 2

…ming the assessment. [vi]. The Appellant also places reliance on the parity of reasoning in the following decisions in this regard: Abdul Sattar M. Mokashi v. CIT reported in 174 ITR [a]. 368 [Kar]; CIT v. Ramesh Mahesh Sanjay Trust Ex Others [b]. reported in 231 ITR 752 [Mad]; Gutta Anjaneyulu & Co. v. CIT reported in 249 CTR [c]. 106 [AP]; Pannabai v. CIT reported in 153 ITR 608 [AP][FB]; [d]. [e] P.N.Sasikumar & Ors. v. CIT reported in 170 ITR 80 [Ker]; [vii] Reliance is also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT Et Another Vs. Children's Education Society, 358 ITR…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

ITA 1763/BANG/2018[2010-11]Status: DisposedITAT Bangalore26 Feb 2020AY 2010-11

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri. Narendra Sharma, AdvocateFor Respondent: Sri.Manjeet Singh, Addl.CIT-DR
Section 12ASection 143Section 143(3)Section 147Section 148Section 2

…ming the assessment. [vi]. The Appellant also places reliance on the parity of reasoning in the following decisions in this regard: Abdul Sattar M. Mokashi v. CIT reported in 174 ITR [a]. 368 [Kar]; CIT v. Ramesh Mahesh Sanjay Trust Ex Others [b]. reported in 231 ITR 752 [Mad]; Gutta Anjaneyulu & Co. v. CIT reported in 249 CTR [c]. 106 [AP]; Pannabai v. CIT reported in 153 ITR 608 [AP][FB]; [d]. [e] P.N.Sasikumar & Ors. v. CIT reported in 170 ITR 80 [Ker]; [vii] Reliance is also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT Et Another Vs. Children's Education Society, 358 ITR…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

ITA 1762/BANG/2018[2009-10]Status: DisposedITAT Bangalore26 Feb 2020AY 2009-10

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri. Narendra Sharma, AdvocateFor Respondent: Sri.Manjeet Singh, Addl.CIT-DR
Section 12ASection 143Section 143(3)Section 147Section 148Section 2

…ming the assessment. [vi]. The Appellant also places reliance on the parity of reasoning in the following decisions in this regard: Abdul Sattar M. Mokashi v. CIT reported in 174 ITR [a]. 368 [Kar]; CIT v. Ramesh Mahesh Sanjay Trust Ex Others [b]. reported in 231 ITR 752 [Mad]; Gutta Anjaneyulu & Co. v. CIT reported in 249 CTR [c]. 106 [AP]; Pannabai v. CIT reported in 153 ITR 608 [AP][FB]; [d]. [e] P.N.Sasikumar & Ors. v. CIT reported in 170 ITR 80 [Ker]; [vii] Reliance is also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT Et Another Vs. Children's Education Society, 358 ITR…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

ITA 1766/BANG/2018[2013-14]Status: DisposedITAT Bangalore26 Feb 2020AY 2013-14

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri. Narendra Sharma, AdvocateFor Respondent: Sri.Manjeet Singh, Addl.CIT-DR
Section 12ASection 143Section 143(3)Section 147Section 148Section 2

…ming the assessment. [vi]. The Appellant also places reliance on the parity of reasoning in the following decisions in this regard: Abdul Sattar M. Mokashi v. CIT reported in 174 ITR [a]. 368 [Kar]; CIT v. Ramesh Mahesh Sanjay Trust Ex Others [b]. reported in 231 ITR 752 [Mad]; Gutta Anjaneyulu & Co. v. CIT reported in 249 CTR [c]. 106 [AP]; Pannabai v. CIT reported in 153 ITR 608 [AP][FB]; [d]. [e] P.N.Sasikumar & Ors. v. CIT reported in 170 ITR 80 [Ker]; [vii] Reliance is also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT Et Another Vs. Children's Education Society, 358 ITR…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

ITA 1765/BANG/2018[2012-13]Status: DisposedITAT Bangalore26 Feb 2020AY 2012-13

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri. Narendra Sharma, AdvocateFor Respondent: Sri.Manjeet Singh, Addl.CIT-DR
Section 12ASection 143Section 143(3)Section 147Section 148Section 2

…ming the assessment. [vi]. The Appellant also places reliance on the parity of reasoning in the following decisions in this regard: Abdul Sattar M. Mokashi v. CIT reported in 174 ITR [a]. 368 [Kar]; CIT v. Ramesh Mahesh Sanjay Trust Ex Others [b]. reported in 231 ITR 752 [Mad]; Gutta Anjaneyulu & Co. v. CIT reported in 249 CTR [c]. 106 [AP]; Pannabai v. CIT reported in 153 ITR 608 [AP][FB]; [d]. [e] P.N.Sasikumar & Ors. v. CIT reported in 170 ITR 80 [Ker]; [vii] Reliance is also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT Et Another Vs. Children's Education Society, 358 ITR…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

ITA 1761/BANG/2018[2008-09]Status: DisposedITAT Bangalore26 Feb 2020AY 2008-09

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri. Narendra Sharma, AdvocateFor Respondent: Sri.Manjeet Singh, Addl.CIT-DR
Section 12ASection 143Section 143(3)Section 147Section 148Section 2

…ming the assessment. [vi]. The Appellant also places reliance on the parity of reasoning in the following decisions in this regard: Abdul Sattar M. Mokashi v. CIT reported in 174 ITR [a]. 368 [Kar]; CIT v. Ramesh Mahesh Sanjay Trust Ex Others [b]. reported in 231 ITR 752 [Mad]; Gutta Anjaneyulu & Co. v. CIT reported in 249 CTR [c]. 106 [AP]; Pannabai v. CIT reported in 153 ITR 608 [AP][FB]; [d]. [e] P.N.Sasikumar & Ors. v. CIT reported in 170 ITR 80 [Ker]; [vii] Reliance is also placed on the decision of the Hon'ble Jurisdictional High Court in the case of CIT Et Another Vs. Children's Education Society, 358 ITR…

CIT v. Ramesh Mahesh Sanjay Trust Ex Others (231 ITR 752) — Cited in 6 Judgments | BharatTax