CIT v. Ranchhod Jivabai Nakhava

208 Taxmann.com 35High Court2012#15285 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2017 to 2023.

Issues it is cited on

section 68 transfer person total income document

Judgments citing CIT v. Ranchhod Jivabai Nakhava

Assistant Commissioner of Income Tax, Central Circle-4, Surat vs. Shri Chandresh Nanubhai Patel, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 231/SRT/2022[2013-14]Status: DisposedITAT Surat21 Mar 2023AY 2013-14

Bench: SHRI PAWAN SINGH (Judicial Member), DR. A. L. SAINI (Accountant Member)

For Appellant: Shri Kiran K. Shah, CAFor Respondent: Shri Vinod Kumar, Senior-DR

Section 143(2)Section 147Section 148Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.231/SRT/2022 ("नधा"रणवष" / Assessment Years: (2013-14) (Physical Court Hearing) Assistant Commissioner of Shri Chandresh Nanubhai Patel Income-tax, Central Circle-4, 17-18, Shiv Ashish Society, Opp Vs. Surat, Room No. 508, 5th Floor, Saint Mark School, Adajan, Aayakar Bhawan, Majura Gate, Surat-395009 Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AGWPP 1288 R (अपीलाथ" /Assessee) (""थ" /Respondent) िनधा"रती की ओर से /Assessee by : Shri Kiran K. Shah, CA राज" की ओर से/Revenue by : Shri…

DCIT CC 8(1), Mumbai vs. Shri. Suresh Gurubuxsing Wadhwa, Navi Mumbai

In the result, all the appeals filed by the Revenue stand dismissed

ITA 78/MUM/2020[2012-13]Status: DisposedITAT Mumbai24 Jun 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Amol B. Kirtane

Section 132Section 132(4)Section 153Section 68

…3 Appeals DCIT, CC8(1) VS. Shri Suresh Gurbuxsing Wadhwa 1 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 78 to 80/Mum/2020 (A.Ys. 2012-13 to 2014-15) DCIT, CC-8(1) Vs. Shri Suresh Gurbuxsing Room No. 656, 6th Floor, Wadhwa, Sai Sharan Aayakar Bhavan, Bunglow, Plot No. 132, M.K. Road, Sector-8 ,Vashi, Mumbai – 400 020 Navi Mumbai - 400703 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAAPW0812A Revenue .. Assessee Assessee by : Mani Jain Revenue by : Amol B. Kirtane Date of Hearing 31.03.2022 Date of Pronounceme…

DCIT, CC- 8 (1), Mumbai vs. Surinder Anantram Sabhlok, Mumbai

In the result, all the appeals filed by the Revenue stand dismissed

ITA 56/MUM/2020[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: B.K. Bagchi &

Section 132Section 132(4)Section 68

…5 Appeals DCIT, CC-8(1) Vs. Shri Surinder Anantram Sabhlok 1 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 56 & 57/Mum/2020 (A.Ys. 2011-12 & 2012-13) DCIT, CC-8(1) Vs. Shri Surinder Anantram Room No. 656, 6th Floor, Sabhlok, 606, Navin Aayakar Bhavan, Shree Mangal CHS, M.K. Road, Sector 17, Vashi, Mumbai – 400 020 Navi Mumbai - 400705 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABYPS6162L Revenue .. Assessee ITA Nos. 54 & 55/Mum/2020 (A.Ys. 2011-12 & 2012-13) DCIT, CC-8(1) Vs. Smt. Renu Surinder Room No. 656, 6t…

M/S Anjani Associates, Bilaspur vs. Income Tax Officer, Ward 1(2), Bilaspur

In the result, the appeal filed by the assessee is allowed

ITA 27/RPR/2018[2014-15]Status: DisposedITAT Raipur10 Aug 2018AY 2014-15

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 M/S Anjani Associates, Ito, Ward 1(2), Opp. Jain Plaza, Link Road, Bilaspur (Cg). Vs. Bilaspur (Cg).

For Appellant: Shri R.B. Doshi, CAFor Respondent: Shri R. K. Singh, CIT-DR

Section 131(1)Section 131(1)(d)Section 143(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year : 2014-15 M/s Anjani Associates, ITO, Ward 1(2), Opp. Jain Plaza, Link Road, Bilaspur (CG). Vs. Bilaspur (CG). PAN : AATFA1835E (Appellant) (Respondent) Assessee by : Shri R.B. Doshi, CA Department by : Shri R. K. Singh, CIT-DR Date of hearing : 06-08-2018 Date of pronouncement : 10-08-2018 O R D E R PER R. K. PANDA, AM : This appeal filed by the assessee is directed against the order dated 08.02.2018 of the ld. CIT(A)- 1, Jabalpur relating to assessment…

Surendra Mangaldas Shah, (HUF), Ahmedabad vs. Income Tax Officer-Ward-10(4), Ahmedabad

In the result ground no. 1 and 2 raised by Revenue are dismissed

ITA 3067/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad22 Dec 2017AY 2007-08

Bench: Shri S.S. Godara & Shri Manish Boradassessment Year: 2007-08

For Respondent: Shri Prasoon Kabra, D.R

Section 271(1)(c)Section 68

…ITA Nos.3066 & 3067/Ahd/2015 A.Y. 2007-08 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2007-08 Savitaben Mangaldas Trust, vs. Income Tax Officer, Amola Chambers, Ward – 10(4), Ahmedabad. Nr. Navrangpura Telephone Exchange, C.G. Road, Ahmedabad – 380 009. [PAN – AABTS 1322 E] Assessment Year: 2007-08 Surendra Mangaldas Shah (HUF), vs. Income Tax Officer, G-7, Amola Chambers, Ward – 10(4), Ahmedabad. Nr. Navrangpura Telephone Exchange, C.G. Road, Ahmedabad – 380 009. [PAN – AAC…

Savitaben Mangaldas Trust, Ahmedabad vs. Income Tax Officer, Ahmedabad

In the result ground no. 1 and 2 raised by Revenue are dismissed

ITA 3066/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad22 Dec 2017AY 2007-08

Bench: Shri S.S. Godara & Shri Manish Boradassessment Year: 2007-08

For Respondent: Shri Prasoon Kabra, D.R

Section 271(1)(c)Section 68