CIT v. Ramesh Suri

57 Taxmann.com 84High Court2015#21102 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(2)

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Judgments citing CIT v. Ramesh Suri

Pathi Sanjay Chitra, Bengaluru vs. ACIT, Circle-5(2)(1), Bangalore

In the result, appeal filed by the assessee is allowed

ITA 729/BANG/2025[2016-17]Status: DisposedITAT Bangalore13 Jun 2025AY 2016-17

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year : 2016-17

For Appellant: Shri. K. Gururaja Acharya, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore

Section 143(2)

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year : 2016-17 Pathi Sanjay Chitra, Vs. ACIT, No.7, Krishna Road, Basavanagudi, Circle –5(2)(1), Bengaluru – 560 004. Bangalore. PAN : ABTPC 4902 H APPELLANT RESPONDENT Assessee by : Shri. K. Gururaja Acharya, CA Revenue by : Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore. Date of hearing : 10.06.2025 Date of Pronouncement : 13.06.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This is an appeal filed by the assesseec challenging the Order of th…

Harish Chander, Faridabad vs. ITO, Ward-1(3), Faridabad

In the result assessee’s appeal is partly allowed for statistical purposes

ITA 1910/DEL/2021[2012-13]Status: DisposedITAT Delhi10 Jun 2022AY 2012-13

Bench: Shri Kul Bharat[Assessment Year: 2012-13

Section 142(1)Section 144Section 147Section 148Section 56(2)(v)

…1 Harish Chander Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year: 2012-13 Harish Chander, Vs Income-tax Officer, H.No. 138, Sector 17, Ward-1(3), Faridabad. Faridabad-121002 PAN- AFYPC7650M APPELLANT RESPONDENT Appellant by Sh. Jarkeerath Singh, CA Respondent by Sh. Om Prakash, Sr. DR Date of hearing 24.05.2022 Date of pronouncement 24.05.2022 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), De…

Sri Jagdish Prasad Sharma, New Delhi vs. ITO, Ghaziabad

The appeal of the assessee is dismissed

ITA 104/DEL/2015[2009-10]Status: DisposedITAT Delhi13 Jan 2020AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.N.Charysri Jagdish Prasad Sharma, Vs. Ito, C/O. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2Nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi Pan: Azpps2130R (Appellant) (Respondent)

For Appellant: Ms. Timsi Sharma, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC +C”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER Sri Jagdish Prasad Sharma, Vs. ITO, C/o. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi PAN: AZPPS2130R (Appellant) (Respondent) Assessee by : Ms. Timsi Sharma, CA Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 14/10/2019 Date of pronouncement 13/01/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A), Ghaziaba…

ITO, New Delhi vs. Smt. Shimla Devi, New Delhi

ITA 4511/DEL/2016[2012-13]Status: DisposedITAT Delhi29 Nov 2019AY 2012-13

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Sandeep Jain, CAFor Respondent: Shri Saras Kumar, Senior DR

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4511/Del./2016 (Assessment Year : 2012-13) ITO, Ward 41 (3), vs. Smt. Shimla Devi, New Delhi. C – 29, New Multan Nagar, New Delhi – 110 056. (PAN : AFYPD6835R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sandeep Jain, CA REVENUE BY : Shri Saras Kumar, Senior DR Date of Hearing : 27.11.2019 Date of Order : 29.11.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, ITO, Ward 41 (3), New Delhi (hereinafter referred to as the ‘Revenue’) by filing…