How many judgments cite CIT v. S. Goyanka Lime & Chemical Ltd.?

340 judgments on BharatTax cite CIT v. S. Goyanka Lime & Chemical Ltd. (64 Taxmann.com 313), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. S. Goyanka Lime & Chemical Ltd. come up under?

It is most often cited in judgments turning on Section 151, Section 147, Section 143(3), Section 148, Section 144, Section 68.

CIT v. S. Goyanka Lime & Chemical Ltd.

64 Taxmann.com 313Supreme Court of India2015#226 most cited

What is CIT v. S. Goyanka Lime & Chemical Ltd. authority for?

A mechanical approval by the prescribed authority under Section 151, made without independent application of mind, vitiates and renders the entire reassessment proceedings invalid. Such approvals, often indicated by brief, unreasoned endorsements, lead to the quashing of the reopening of assessment.

340

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. S. Goyanka Lime & Chemical Ltd. · S. Goyanka Lime & Chemical Ltd. · Section 151 · Section 147 · Section 148 · mechanical approval · non-application of mind · sanctioning authority · approval for reopening · vitiates reopening · reassessment validity · Income Tax Act 1961

Also reported as

237 Taxmann 378453 ITR 242

Sections most often in play

Section 151 Section 147 Section 143(3)Section 148 Section 144 Section 68 Section 143(1)Section 1961

Issues it is cited on

principal chief commissioner of income-tax section 147(b)sanctioning authority section 151(2)approval under section 151 section 151(1)section 151 section 148(2)non application of mind first proviso to section 147 non-application of mind material facts necessary for assessment

Judgments citing CIT v. S. Goyanka Lime & Chemical Ltd.

Madhu Apartment Pvt. Ltd., Delhi vs. ITO, Ward- 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 3870/DEL/2018[2010-11]Status: DisposedITAT Delhi02 Feb 2021AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Shri Prakash Dubey , Sr. DR

Section 147Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC-1” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.Nos.3869 & 3870/Del./2018 Assessment Years 2009-2010 & 2010-2011 M/s. Madhu Apartment The Income Tax Officer, Private Limited, B-29, P-1, vs. Ward – 16 (1), Ashok Vihar, Delhi-052. PAN New Delhi. AAACM0148E (Appellant) (Respondent) For Assessee : Shri Suresh K. Gupta, C.A. For Revenue : Shri Prakash Dubey , Sr. DR Date of Hearing : 21.01.2021 Date of Pronouncement : 01.02.2021 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed again…

Madhu Apartment Pvt. Ltd., Delhi vs. ITO, Ward- 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 3869/DEL/2018[2009-10]Status: DisposedITAT Delhi02 Feb 2021AY 2009-10

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Shri Prakash Dubey , Sr. DR

Section 147Section 151Section 68

Ssg Mercantile Pvt Ltd, New Delhi vs. ACIT Circle-24(1), New Delhi

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

ITA 1864/DEL/2019[2008-09]Status: DisposedITAT Delhi14 Jan 2021AY 2008-09

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumarassessment Year : 2008-09

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Mr. Apoorva Bhardwaj, Sr. DR

Section 139Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI FRIDAY BENCH ‘G’ : NEW DELHI (Through Video Conferencing) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year : 2008-09 M/S SSG MERCANTILE Vs. ACIT, CIRCLE 24(1), PVT. LTD., NEW DELHI B-14/C, FF, FREEDOM FIGHTER ENCLAVE, NEB SARAI, NEW ELHI (PAN: AALCS0860N) (Appellant) (Respondent) Appellant by : Sh. Kapil Goel, Adv. Respondent by : Mr. Apoorva Bhardwaj, Sr. DR. ORDER PER H.S. SIDHU, JM : This appeal by the Assessee for the assessment year 2008-09 is directed against the order of Ld. CIT(A)-43, New Delhi dated 24.1.20…

Ram Niwas Jain, New Delhi vs. ITO Ward- 38(2), New Delhi

In the result, both the Appeals filed by the Assessee stand

ITA 6909/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Jan 2021AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Mr. V.K. Sabharwal, AdvocateFor Respondent: Mr. Prakash Dubey, Sr. DR

Section 143(2)Section 143(3)Section 147Section 151Section 234BSection 271Section 44A

…6908 & 6909/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC-I’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA NOS. 6908 & 6909/DEL/2019 A.YR. : 2010-11 RAM NIWAS JAIN, Vs. ITO, WARD 38(2), A-3/65, SECTOR-5, NEW DELHI ROHINI, DELHI – 110 085 (PAN: AGAPJ9481A) (Appellant) (Respondent) Assessee by : Mr. V.K. Sabharwal, Advocate Department by : Mr. Prakash Dubey, Sr. DR. ORDER PER H.S. SIDHU, JM These appeals are filed by the assessee against the respective impugned orders both dated 28.6.2019 passed in the quantum appeal as well as in penalty appeal relating…

Ram Niwas Jain, New Delhi vs. ITO Ward- 38(2), New Delhi

In the result, both the Appeals filed by the Assessee stand

ITA 6908/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Jan 2021AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Mr. V.K. Sabharwal, AdvocateFor Respondent: Mr. Prakash Dubey, Sr. DR

Section 143(2)Section 143(3)Section 147Section 151Section 234BSection 271Section 44A

Maheshwari Roller Flour Mills Pvt Ltd, New Delhi vs. ITO Ward - 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 4257/DEL/2019[2009-10]Status: DisposedITAT Delhi15 Dec 2020AY 2009-10

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Raj Kumar, C.AFor Respondent: Shri Prakash Duby, Sr. DR

Section 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 2Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC-II” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.4257/Del./2019 Assessment Year 2009-2010 Maheshwari Roller Flour Mills Pvt. Ltd., New Delhi. The Income Tax Officer, PAN AAACM1075C [vs. C/o. Raj Kumar & Ward – 16 (1), Associates, CA, L-7A (LGF), South Extn. Part-II, New Delhi. New Delhi – 110 002. (Applicant) (Respondent) For Assessee : Shri Raj Kumar, C.A. Shri Sumit Goel, C.A. For Revenue : Shri Prakash Duby, Sr. DR Date of Hearing : 10.12.2020 Date of Pronouncement : 17.12.2020 ORDER PER BHAVNESH SAI…

Eminent Computers Pvt Ltd, New Delhi vs. ITO Ward - 8(2), New Delhi

ITA 6372/DEL/2019[2010-11]Status: DisposedITAT Delhi24 Nov 2020AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Shaantanu Jain, AdvocateFor Respondent: Shri Jagdish Singh, Senior DR

Section 143Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.6372/Del./2019 (ASSESSMENT YEAR : 2010-11) M/s. Eminent Computers Pvt. Ltd., vs. ITO Ward 8 (2), S-363, Greater Kailash 1, New Delhi. New Delhi – 110 048. (PAN : AAACE2256K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Shaantanu Jain, Advocate REVENUE BY : Shri Jagdish Singh, Senior DR Date of Hearing : 19.10.2020 Date of Order : 24.11.2020 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Eminent Computers Pvt. Ltd.…

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7277/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Oct 2020AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year : 2011-12 Income Tax Officer- M/s. Limbo Engineering 15(2)(1), P. Ltd., Room No.357, B-60/B, Stations Plaza, 3rd Flr, Vs. Station Road, Aayakar Bhavan, Bhandup (W), M.K. Road, Mumbai – 400 078 Marine Lines, PAN: AABCL 9224B Mumbai - 400020 (Appellant) (Respondent) ITA Nos.7276 & 7277/M/2019 Assessment Years: 2012-13 & 2013-14 Income Tax Officer- M/s. Limbo Engineering 15(2)(2), P. Ltd., R.No.15B, Gr. Flr, B-60/B, Stations Plaza, Vs. Aayakar Bhavan,…

DCIT Central Circle-7(4), Mumbai vs. M/S Wellknown Polysters Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 1388/MUM/2019[2014-15]Status: DisposedITAT Mumbai29 Oct 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7276/MUM/2019[2012-13]Status: DisposedITAT Mumbai29 Oct 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

Seawood Hospitality & Realty Pvt. Ltd., Mumbai vs. DCIT (CC) 3 (4), Mumbai

The appeals of the assessee are allowed on the legal aspect of quashing of reopening of assessment

ITA 92/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Oct 2020AY 2010-11

Bench: Shri Justice P P Bhatt & Shri M.Balaganesh, Am M/S. Seawoods Hospitality & Vs. Dcit(Cc)-3(4), Mumbai Realty Pvt. Ltd., Central Circle – 3(4) Room No.1915, 19Th Floor B/306-309, Business Dynasty Park Air India Building Jb Nagar, Opp. Sangam Cinema, Nariman Point Andheri (E) Mumbai – 400 021 Mumbai – 400 059 Pan/Gir No.Aamcs1472M (Appellant) .. (Respondent) & M/S. Sukaniya Properties Pvt. Ltd., Vs. Dcit (Cc)-3(4), B/306-309, Business Dynasty Mumbai Park, J B Nagar, Opp. Sangam Central Circle-3(4) Room No.1915, 19Th Floor Cinema, Andheri (E), Mumbai – 400 059 Air India Building Nariman Point Mumbai-400021 Pan/Gir No. Aadcs9585J (Appellant) .. (Respondent) M/S. Seawood Hospitaly & Realty P. Ltd. & M/S. Sukaniya Properties P. Ltd.

Section 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 148Section 151(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) ‘G’ BENCH, MUMBAI BEFORE SHRI JUSTICE P P BHATT, PRESIDENT & SHRI M.BALAGANESH, AM M/s. Seawoods Hospitality & Vs. DCIT(CC)-3(4), Mumbai Realty Pvt. Ltd., Central Circle – 3(4) Room No.1915, 19th Floor B/306-309, Business Dynasty Park Air India Building JB Nagar, Opp. Sangam Cinema, Nariman Point Andheri (E) Mumbai – 400 021 Mumbai – 400 059 PAN/GIR No.AAMCS1472M (Appellant) .. (Respondent) & M/s. Sukaniya Properties Pvt. Ltd., Vs. DCIT (CC)-3(4), B/306-309, Business Dynasty Mumbai Park, J B Nagar, Opp. Sangam Central Circle-3(4) Room No.1915, 19th Floor Cin…

Vrc Township P Ltd., Delhi vs. ITO, New Delhi

In the result, appeal of the Assessee allowed

ITA 1503/DEL/2017[2007-08]Status: DisposedITAT Delhi14 Oct 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Ms. Shalini Verma, Sr. D.R

Section 143(1)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.1503/Del./2017 Assessment Year 2007-2008 VRC Township Pvt. Ltd., The Income Tax Officer, Plot No.16, Rohtak Road, Paschim Vihar Ext. Ward – 17 (1), [vs. Paschim Vihar, Delhi. PIN – 110 063. New Delhi. PAN AACCV1750F (Appellant) (Respondent) For Assessee : Shri Suresh K. Gupta, C.A. For Revenue : Ms. Shalini Verma, Sr. D.R. Date of Hearing : 13.10.2020 Date of Pronouncement : 14.10.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed…

Quantum Hitech Merchandising P.Ltd, New Delhi vs. ITO, Ward-20(3), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 7307/DEL/2018[2010-11]Status: DisposedITAT Delhi19 Mar 2020AY 2010-11

Bench: Shri H.S. Sidhuassessment Year : 2010-11

For Appellant: Sh. Nippun Mittal, CAFor Respondent: Sh. C.P. Singh, Sr. DR

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE : SMC-I : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2010-11 QUANTUM HITECH Vs. ITO, WARD-20(3),, MERCHANDISING P. LTD. NEW DELHI H-67, ASHOK VIHAR, PHASE-I, NEW DELHI – 110 052 (PAN: AAACQ0390C) (Appellant) (Respondent) Assessee by : Sh. Nippun Mittal, CA Department by : Sh. C.P. Singh, Sr. DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-7, New Delhi on 20.09.2018 in relation to the assessment year 2010-11. Assessee has raised various grounds, but at the time of hearing, Ld. Counse…

Shri Arpit Khairari, Jaipur vs. Income Tax Officer, Ward-2-2, Jaipur

ITA 613/JPR/2018[2009-10]Status: DisposedITAT Jaipur13 Mar 2020AY 2009-10

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 613/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2009-10 Cuke Shri Arpit Khairari The Ito Vs. 116/1, Hari Marg, Civil Lines Ward- 2(2) Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Bavpk 5368 P Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri R.S. Poonia, Advocate Jktlo Dh Vksj Ls@ Revenue By : Ms.Chanchal Meena, Jcit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 17/02/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 13 /03/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm This Appeal By The Assessee Is Directed Against The Order Of Ld. Cit(A)-1, Jaipur Dated 01-02-2018 For The Assessment Year 2009-10. The Assessee Has Raised The Following Grounds. ‘’1. Under The Facts & Circumstances Of The Case The Ld. Cit(A) Erred In Law & Fact In Confirming Issuance Of Notice Uu147/148 By The Ao Without Having Jurisdiction, Kindly Quash The Entire Proceedings Which Initiated Without Jurisdiction.

For Appellant: Shri R.S. Poonia, AdvocateFor Respondent: Ms.Chanchal Meena, JCIT-DR

Section 133(6)Section 147Section 148Section 151Section 50CSection 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, 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. 613/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke Shri Arpit Khairari The ITO Vs. 116/1, Hari Marg, Civil Lines Ward- 2(2) Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@ PAN/GIR No.: BAVPK 5368 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri R.S. Poonia, Advocate jktLo dh vksj ls@ Revenue by : Ms.Chanchal Meena,…

Rishendra Pal Singh, New Delhi vs. ITO, Ward-64(3), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 821/DEL/2019[2010-11]Status: DisposedITAT Delhi02 Mar 2020AY 2010-11

Bench: Shri H.S. Sidhuassessment Year : 2010-11

For Appellant: Mr. Raj Kumar, CA & Sh. Sumit Goel, CAFor Respondent: Ms. Parul Singh, Sr. DR

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE : SMC : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2010-11 RISHENDRA PAL SINGH, Vs. ITO, WARD-64(3), C/O RAJ KUMAR & NEW DELHI ASSOCIATES,CAS L-07A (LGF), SOUTH EXTENSION, PART-II, NEW DELHI – 110 049 (PAN: AODPP8827P) (Appellant) (Respondent) Assessee by : Mr. Raj Kumar, CA & Sh. Sumit Goel, CA Department by : Ms. Parul Singh, Sr. DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-21, New Delhi on 05.12.2018 in relation to the assessment year 2010-11 on as many as 05 grounds. 2. But la…

Akg Securities & Consulting Ltd, New Delhi vs. ITO Ward - 1(1), New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 4395/DEL/2019[2010-11]Status: DisposedITAT Delhi27 Feb 2020AY 2010-11

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year : 2010-11

For Appellant: Mr. Rohit Tiwari, Adv. & Sh. VinjayFor Respondent: Sh. S.N. Pandey, Sr. DR

Section 143(3)Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE : A : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year : 2010-11 AKG SECURITIES & CONSULTING Vs. ITO, WARD-1(1), LTD., NEW DELHI 3776/309, NIRMAL MARKET, ROOM NO. 380-A, NETAJI SUBHASH MARG, C.R. BUILDING, IP ESTATE, DARYAGANJ, NEW DELHI – 110 001 NEW DELHI – 110 002 (PAN: AAACA7549K) (Appellant) (Respondent) Assessee by : Mr. Rohit Tiwari, Adv. & Sh. Vinjay Verma, Adv. Department by : Sh. S.N. Pandey, Sr. DR. ORDER PER H.S. SIDHU, JM This appeal filed by the assessee is directed against the order pa…

Arina Grover, New Delhi vs. ACIT, Circle-45(1), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 9316/DEL/2019[2008-09]Status: DisposedITAT Delhi20 Feb 2020AY 2008-09

Bench: Shri H.S. Sidhuassessment Year : 2008-09 M/S Arina Grover, Vs. Acit, Circle 45(1), D-25, 2Nd Floor, New Delhi Ajay Enclave, New Delhi – 110 027 (Pan: Akepg0821F) (Appellant) (Respondent)

For Appellant: Sh. Rohit Tiwari, Advocate & Sh. VinayFor Respondent: Sh. Pradeep Singh Gautam, Sr.DR

Section 139Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : SMC : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2008-09 M/S ARINA GROVER, Vs. ACIT, CIRCLE 45(1), D-25, 2ND FLOOR, NEW DELHI AJAY ENCLAVE, NEW DELHI – 110 027 (PAN: AKEPG0821F) (Appellant) (Respondent) Assessee by : Sh. Rohit Tiwari, Advocate & Sh. Vinay Verma, Advocate Department by : Sh. Pradeep Singh Gautam, Sr.DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-15, New Delhi on 16.10.2019 in relation to the assessment year 2008-09. 2. The brief facts of the case are that assessee f…

Shree Bhagwan, Gurgaon vs. ITO Ward 4(2), Gurgaon

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 3173/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2020AY 2011-12

Bench: Shri H.S. Sidhuassessment Year : 2011-12

For Appellant: Mr. M.R. Sahu, CAFor Respondent: Ms. Parul Singh, Sr. DR

Section 148Section 151Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE : SMC : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2011-12 SHREE BHAGWAN, Vs. ITO, WARD-4(2), C/O M. SAHU & ASSOCIATES, CA GURGAON, HARYANA H.NO. 651, FF, SECTOR-10A, NEAR MEENAKSHI PUBLIC SCHOOL, GURGAON HARYANA – 122001 (PAN: AIXPB8389C) (Appellant) (Respondent) Assessee by : Mr. M.R. Sahu, CA Department by : Ms. Parul Singh, Sr. DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-I, Gurgaon on 22.01.2019 in relation to the assessment year 2011-12 on as many as 08 grounds. 2. But later…

Kaur Tajinder, Haryana vs. ITO Ward 2(3), Haryana

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 3106/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2020AY 2010-11

Bench: Shri H.S. Sidhuassessment Year : 2010-11

For Appellant: Mr. M.R. Sahu, CAFor Respondent: Ms. Parul Singh, Sr. DR

Section 148Section 151Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE : SMC : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2010-11 SMT. KAUR TAJINDER, Vs. ITO, WARD-2(3), HOUSE NO. 651, 1ST FLOOR, GURGAON, HARYANA SECTOR-10A, NR. MEENAKSHI PUBLIC SCHOOL, GURGAON HARYANA – 122001 (PAN: AFHPT4778C) (Appellant) (Respondent) Assessee by : Mr. M.R. Sahu, CA Department by : Ms. Parul Singh, Sr. DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-I, Gurgaon on 22.01.2019 in relation to the assessment year 2010-11 on as many as 08 grounds. 2. But later on, the asses…

Shri Brij Raj Yadav, Jaipur vs. ITO, Ward-6(1), Jaipur

In the result, the ground of appeal is allowed

ITA 1174/JPR/2019[2009-10]Status: DisposedITAT Jaipur14 Feb 2020AY 2009-10

For Appellant: Shafi Mohammad (Adv.)For Respondent: Miss Chanchal Meena (JCIT)

Section 144Section 147Section 148Section 68

…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. 1174/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke Shri Brij Raj Yadav The ITO, Vs. D-365, Malviya Nagar, Ward-6(1), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABAPY 0804 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shafi Mohammad (Adv.) jktLo dh vksj ls@ Revenue by : Miss Chanchal Meena (JCIT) lqu…