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

Issues it is cited on

principal chief commissioner of income-taxsection 147(b)sanctioning authoritysection 151(2)approval under section 151section 151(1)section 151section 148(2)non application of mindfirst proviso to section 147non-application of mindmaterial facts necessary for assessment

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

M/S Maheshwari Coal Benefication& Infrastructure P. Ltd, Bilaspur vs. DCIT Central Circle-1(1), Nagpur

In the result, appeals for the assessment year 2009–10 to 2013–14 are partly allowed

ITA 109/NAG/2024[2010-11]Status: DisposedITAT Nagpur26 Dec 2024AY 2010-11

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 153ASection 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR 153C - FINAL – 15/12/2024 – 02:35 PM – 86 PAGES BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER, AND SHRI K.M. ROY, ACCOUNTANT MMBER ITA no.108/Nag./2024 ITA no.109/Nag./2024 (Assessment Year – 2009-10) (Assessment Year – 2010-11) ITA no./110/Nag./2024 ITA no.111/Nag./2024 (Assessment Year – 2011-12) (Assessment Year – 2012-13) ITA no.112/Nag./2024 (Assessment Year : 2013-14) M/s. Maheshwari Coal Benefication & Infrastructure Private Limited 697, 1st Floor, Ward no.33 ……………. Appellant Behind 16–Kholi, Tikrapara Bilaspur 495 001 PAN – AAECM9298D v/s Dy. Commiss…

M/S Maheshwari Coal Benefication& Infrastructure P. Ltd, Bilaspur vs. DCIT Central Circle-1(1), Nagpur

In the result, appeals for the assessment year 2009–10 to 2013–14 are partly allowed

ITA 108/NAG/2024[2009-10]Status: DisposedITAT Nagpur26 Dec 2024AY 2009-10

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 153ASection 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR 153C - FINAL – 15/12/2024 – 02:35 PM – 86 PAGES BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER, AND SHRI K.M. ROY, ACCOUNTANT MMBER ITA no.108/Nag./2024 ITA no.109/Nag./2024 (Assessment Year – 2009-10) (Assessment Year – 2010-11) ITA no./110/Nag./2024 ITA no.111/Nag./2024 (Assessment Year – 2011-12) (Assessment Year – 2012-13) ITA no.112/Nag./2024 (Assessment Year : 2013-14) M/s. Maheshwari Coal Benefication & Infrastructure Private Limited 697, 1st Floor, Ward no.33 ……………. Appellant Behind 16–Kholi, Tikrapara Bilaspur 495 001 PAN – AAECM9298D v/s Dy. Commiss…

Suruchi Food Pvt. Ltd., New Delhi vs. DCIT, Central Circle-14, New Delhi

Appeal is allowed in above terms

ITA 1975/DEL/2024[2011-12]Status: DisposedITAT Delhi20 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1975/Del/2024 : Asstt. Year : 2011-12 Suruchi Food Pvt. Ltd., Vs Dcit, C/O M/S Raj Kumar & Associates, Central Circle-14, L-7A(Lgf), South Extension, Part-2, New Delhi-110055 New Delhi-110049 (Appellant) (Respondent) Pan No. Aadcs5011M Assessee By : Sh. Rajkumar, Ca & Sh. J. P. Sharma, Adv. Revenue By : Sh. Sahil Kumar Bansal, Sr. Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2011-12, Arises Against The Cit(A)-28, New Delhi’S Order Dated 27.03.2024 In Case No. 26/10477/2018-19, In Proceedings U/S 147 R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Rajkumar, CA &For Respondent: Sh. Sahil Kumar Bansal, Sr. DR
Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 1975/Del/2024 : Asstt. Year : 2011-12 Suruchi Food Pvt. Ltd., Vs DCIT, C/o M/s Raj Kumar & Associates, Central Circle-14, L-7A(LGF), South Extension, Part-2, New Delhi-110055 New Delhi-110049 (APPELLANT) (RESPONDENT) PAN No. AADCS5011M Assessee by : Sh. Rajkumar, CA & Sh. J. P. Sharma, Adv. Revenue by : Sh. Sahil Kumar Bansal, Sr. DR Date of Hearing: 12.12.2024 Date of Pronouncement: 20.12.2024 ORDER Per Satbeer Singh Godara, Judicial Member: This as…

Amit Khatri, Sonipat vs. ITO, Ward 1, Sonipat

In the result, appeal of the assessee is partly allowed as

ITA 2430/DEL/2023[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2430/Del/2023 िनधा"रणवष"/Assessment Year: 2012-13 बनाम Amit Khatri Income Tax Officer Ward No.30, Garhi Bhraman, Vs. Ward-1, Sonipat, Haryana. Sonipat, Haryana. Pan No. Bdspk3438G अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151

…I.T.A. No. 2430/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.2430/Del/2023 िनधा"रणवष"/Assessment Year: 2012-13 बनाम Amit Khatri Income Tax Officer Ward No.30, Garhi Bhraman, Vs. Ward-1, Sonipat, Haryana. Sonipat, Haryana. PAN No. BDSPK3438G अपीलाथ" Appellant ""यथ"/Respondent Shri Suresh K Gupta, CA िनधा"रतीक"ओरसे /Assessee by Shri Om Prakash, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 13.12.2024 18.12.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R This appeal is filed by the assessee agai…

Chandra Buildcon Private Limited, Delhi vs. ITO, Ward-6(1), New Delhi

Appeal is allowed in above terms

ITA 2029/DEL/2023[2007-08]Status: DisposedITAT Delhi16 Dec 2024AY 2007-08

Bench: Shri Satbeer Singh Godaraassessment Year: 2007-08

Section 147Section 151

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER Assessment Year: 2007-08 Chandra Buildcon Pvt. Ltd., Vs Income Tax Officer, B-5/263, Sector-3, Rohini, Ward-6(1), New Delhi. Delhi-110085. PAN: AACCS 5263 G APPELLANT RESPONDENT Assessee represented by Ms. Shilpi Jain, CA Department represented by Shri Siddharth B.S. Meena, Sr. DR Date of hearing 16.12.2024 Date of pronouncement 16.12.2024 O R D E R PER SATBEER SINGH GODARA, JM: This assessee’s appeal for assessment year 2007-08 arises against Commissioner of Income tax (Appeals)-29, New Delhi…

Sky Blue Infotech Pvt Ltd, New Delhi vs. ITO Ward - 23(4), New Delhi

In the result, appeal of the assessee is partly allowed as

ITA 438/DEL/2020[2010-11]Status: DisposedITAT Delhi13 Dec 2024AY 2010-11

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.438/Del/2020 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Sky Blue Infotech Pvt. Ltd. Income Tax Officer 206, Hans Bhawan, 1, Vs. Ward-23(4), Bahadurshah Zafar Marg, Room No.246, C.R. Bldg., New Delhi. I.P. Estate, New Delhi. Pan No. Aalcs1584K अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151Section 271(1)(c)Section 68Section 69C

…I.T.A. No. 438/Del/2020 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.438/Del/2020 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Sky Blue Infotech Pvt. Ltd. Income Tax Officer 206, Hans Bhawan, 1, Vs. Ward-23(4), Bahadurshah Zafar Marg, Room No.246, C.R. Bldg., New Delhi. I.P. Estate, New Delhi. PAN No. AALCS1584K अपीलाथ" Appellant ""यथ"/Respondent Shri Suresh K Gupta, CA िनधा"रतीक"ओरसे /Assessee by Shri Sanjay Kumar, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 04.12.2024 13.12.2024 उ"ोषणाक"तारीख/Pronouncement…

Ashok Kumar Gupta, Delhi vs. ITO Ward 56(4), Delhi

In the result, the appeal of the assessee is allowed

ITA 3657/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Dec 2024AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshashok Kumar Gupta, Vs. Ito, B-3, West Gorkh Park, Ward-56(4), Shahadra, Delhi New Delhi (Appellant) (Respondent) Pan: Agjpg4741M

For Appellant: Shri Prince Mohan Singh, AdvFor Respondent: Shri Poojan Rana, Sr. DR
Section 143(3)Section 147

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Ashok Kumar Gupta, Vs. ITO, B-3, West Gorkh Park, Ward-56(4), Shahadra, Delhi New Delhi (Appellant) (Respondent) PAN: AGJPG4741M Assessee by : Shri Prince Mohan Singh, Adv Revenue by: Shri Poojan Rana, Sr. DR Date of Hearing 19/11/2024 Date of pronouncement 10/12/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.3657/Del/2019 for AY 2010--11, arises out of the order of the ld. Commissioner of Income Tax (Appeals)-19, New Delhi [hereinafter referred…

Anil Kumar Jain, New Delhi vs. DCIT Central Circle-26, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 435/DEL/2021[2016-17]Status: DisposedITAT Delhi03 Dec 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri M. Balaganesh

For Appellant: Shri Prem Lamba, CAFor Respondent: Shri Poojan Rana, Sr. DR
Section 132(1)Section 143(1)Section 147Section 148Section 151Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 1413 &435/Del/2021 (Assessment Year: 2016-17) Anil Kumar Jain, Vs. DCIT, 4733/22, Prakash Deep Central Circle- Building, 2nd Floor, 26, Darya Ganj, New Delhi New Delhi (Appellant) (Respondent) PAN:AAGPJ2715D Assessee by : Shri Prem Lamba, CA Revenue by: Shri Poojan Rana, Sr. DR Date of Hearing 18/11/2024 Date of pronouncement 03/12/2024 O R D E R PER M. BALAGANESH, A. M.: 1. These appeals in ITA No.1413 &435/Del/2023 for AY 2016-17, arise out of the order…

Anil Kumar Jain, New Delhi vs. DCIT Central Circle-26, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 1413/DEL/2021[2016-2017]Status: DisposedITAT Delhi03 Dec 2024AY 2016-2017

Bench: Shri Satbeer Singh Godara & Shri M. Balaganesh

For Appellant: Shri Prem Lamba, CAFor Respondent: Shri Poojan Rana, Sr. DR
Section 132(1)Section 143(1)Section 147Section 148Section 151Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 1413 &435/Del/2021 (Assessment Year: 2016-17) Anil Kumar Jain, Vs. DCIT, 4733/22, Prakash Deep Central Circle- Building, 2nd Floor, 26, Darya Ganj, New Delhi New Delhi (Appellant) (Respondent) PAN:AAGPJ2715D Assessee by : Shri Prem Lamba, CA Revenue by: Shri Poojan Rana, Sr. DR Date of Hearing 18/11/2024 Date of pronouncement 03/12/2024 O R D E R PER M. BALAGANESH, A. M.: 1. These appeals in ITA No.1413 &435/Del/2023 for AY 2016-17, arise out of the order…

ITO, Ward-1(4), Ghaziabad vs. Maya Devi, Ghaziabad

ITA 1739/DEL/2019[2009-10]Status: DisposedITAT Delhi02 Dec 2024AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2009-10 Vs. Ito, Maya Devi, F-71, Patel Nagar, Ward-1(4), Ghaziabad Ghaziabad Pan :Aftpd6087L (Appellant) (Respondent) With Assessment Year: 2009-10 Vs. Maya Devi, Ito, Ward-1(4), F-71, Patel Nagar-Iii, Ghaziabad Ghaziabad Pan :Aftpd6087L (Appellant) (Respondent) Assessee By Sh. Praveen Jain, Adv. Sh. Sandeep Jain, Adv. Department By Sh. B.S. Anand, Sr. Dr Date Of Hearing 26.11.2024 Date Of Pronouncement 02.12.2024 Order

Section 144Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2009-10 Vs. ITO, Maya Devi, F-71, Patel Nagar, Ward-1(4), Ghaziabad Ghaziabad PAN :AFTPD6087L (Appellant) (Respondent) With Assessment Year: 2009-10 Vs. Maya Devi, ITO, Ward-1(4), F-71, Patel Nagar-III, Ghaziabad Ghaziabad PAN :AFTPD6087L (Appellant) (Respondent) Assessee by Sh. Praveen Jain, Adv. Sh. Sandeep Jain, Adv. Department by Sh. B.S. Anand, Sr. DR Date of hearing 26.11.2024 Date of pronouncement 02.12.2024 ORDER PER SATBEER SINGH GO…

Maya Devi, Ghaziabad vs. ITO, Ward-1(4), Ghaziabad

ITA 1698/DEL/2019[2009-10]Status: DisposedITAT Delhi02 Dec 2024AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2009-10 Vs. Ito, Maya Devi, F-71, Patel Nagar, Ward-1(4), Ghaziabad Ghaziabad Pan :Aftpd6087L (Appellant) (Respondent) With Assessment Year: 2009-10 Vs. Maya Devi, Ito, Ward-1(4), F-71, Patel Nagar-Iii, Ghaziabad Ghaziabad Pan :Aftpd6087L (Appellant) (Respondent) Assessee By Sh. Praveen Jain, Adv. Sh. Sandeep Jain, Adv. Department By Sh. B.S. Anand, Sr. Dr Date Of Hearing 26.11.2024 Date Of Pronouncement 02.12.2024 Order

Section 144Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2009-10 Vs. ITO, Maya Devi, F-71, Patel Nagar, Ward-1(4), Ghaziabad Ghaziabad PAN :AFTPD6087L (Appellant) (Respondent) With Assessment Year: 2009-10 Vs. Maya Devi, ITO, Ward-1(4), F-71, Patel Nagar-III, Ghaziabad Ghaziabad PAN :AFTPD6087L (Appellant) (Respondent) Assessee by Sh. Praveen Jain, Adv. Sh. Sandeep Jain, Adv. Department by Sh. B.S. Anand, Sr. DR Date of hearing 26.11.2024 Date of pronouncement 02.12.2024 ORDER PER SATBEER SINGH GO…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1098/PUN/2024[2019-20]Status: DisposedITAT Pune26 Nov 2024AY 2019-20

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1097/PUN/2024[2018-19]Status: DisposedITAT Pune26 Nov 2024AY 2018-19

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1096/PUN/2024[2017-18]Status: DisposedITAT Pune26 Nov 2024AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1095/PUN/2024[2016-17]Status: DisposedITAT Pune26 Nov 2024AY 2016-17

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1094/PUN/2024[2015-16]Status: DisposedITAT Pune26 Nov 2024AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1093/PUN/2024[2014-15]Status: DisposedITAT Pune26 Nov 2024AY 2014-15

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1092/PUN/2024[2013-14]Status: DisposedITAT Pune26 Nov 2024AY 2013-14

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1091/PUN/2024[2012-13]Status: DisposedITAT Pune26 Nov 2024AY 2012-13

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…

Amol Pramod Mahajan, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, all the appeals filed by the respective assessees are allowed

ITA 1090/PUN/2024[2011-12]Status: DisposedITAT Pune26 Nov 2024AY 2011-12

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ramnath P Murkunde
Section 132Section 139Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1090 to 1098/PUN/2024 Assessment Years : 2011-12 to 2019-20 Amol Pramod Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalgaon – 425001 PAN: AJFPM4677F (Appellant) (Respondent) ITA Nos.1063 to 1065/PUN/2024 Assessment Years : 2013-14 to 2015-16 Priyanvada Amol Mahajan DCIT, Central Circle 1, Nashik Madhur Urology and Stone Clinic, Vs. Tagore Nagar, Opp. Brooke Bond Colony, Ring Road, Jalga…