CIT v. Sincere Construction

54 Taxmann.com 31High Court2015#14283 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 132Section 142(1)Section 143(3)Section 153ASection 153BSection 226Section 271(1)(c)Section 274

Issues it is cited on

section 226section 282section 22section 153bsection 274service of noticesection 28final assessment ordersection 142section 271(1)(c)section 27section 153

Judgments citing CIT v. Sincere Construction

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

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

ITA 629/BANG/2025[2016-17]Status: DisposedITAT Bangalore01 Sept 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

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

ITA 628/BANG/2025[2015-16]Status: DisposedITAT Bangalore01 Sept 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

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

ITA 626/BANG/2025[2013-14]Status: DisposedITAT Bangalore01 Sept 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

ITA 624/BANG/2025[2011-12]Status: DisposedITAT Bangalore01 Sept 2025AY 2011-12

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos.623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 | Shri H. Srinivas Reddy, Halanayakanahalli, Vathur Hobli, Bengaluru – 560 035. PAN: AHHPS8800Q APPELLANT Vs. The Assistant Commissioner of Income Tax, Central Circle – 1(2), Bangalore. RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

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

ITA 623/BANG/2025[2010-11]Status: DisposedITAT Bangalore01 Sept 2025AY 2010-11

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

Ucb India Pvt. Ltd, Mumbai vs. ACIT 8(3)(1), Mumbai

Appeal is allowed

ITA 1081/MUM/2022[2011-12]Status: DisposedITAT Mumbai27 Jun 2023AY 2011-12
For Appellant: Shri Nishant ThakkarFor Respondent: Ms. Vranda U. Matkari
Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 154Section 220(2)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER UCB India Private Limited, Building No. P3, Unit No. 103, 1st Floor, Prithvi Complex, Kalher Pipe Line, Kalher Bhiwandi, Thane - 421302 [PAN: AAACU1627L] …………… Appellant Vs Assisant Commissioner of Income Tax, 8(3)(1), Respondent ……………. Aayakar Bhavan, Mumbai Appearance For the Appellant/Assessee : Shri Nishant Thakkar Shri Hiten Chande For the Respondent/Department : Ms. Vranda U. Matkari Date : 28.04.2023 Conclusion of hearing : 27.06.2023 Pronouncement of order O R D E R Per…

Jayantilal C. Jain, Mumbai vs. ITO 15(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3838/MUM/2013[2008-09]Status: DisposedITAT Mumbai18 Oct 2017AY 2008-09

Bench: Shri R.C Sharma & Shri Pawan Singhjayantilal C. Jain, Prop. M.S. Rajguru Jewellery Mart, ……………. Appellant 621 Cotton Exchange Bldg. 6Th Floor, Kalbadevi Road, Mumbai 400002, Pan Abopj3987G V/S

For Appellant: Shri. Vimal Purniya -ARFor Respondent: Shri. Alok Johari – CIT-DR
Section 253Section 254(1)Section 68Section 69

…THE INCOME TAX APPELLATE TRIBUNAL“J” BENCH, MUMBAI BEFORE SHRI R.C SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Jayantilal C. Jain, Prop. M.S. Rajguru Jewellery Mart, ……………. Appellant 621 Cotton Exchange Bldg. 6th Floor, Kalbadevi Road, Mumbai 400002, PAN ABOPJ3987G v/s ITO 15(1)(1) ……………. Respondent Mumbai Assessee by : Shri. Vimal Purniya -AR Revenue by : Shri. Alok Johari – CIT-DR Date of Hearing –09.10.2017 Date of Order - 18.10.2017 Order under section 254(1) OF Income-tax Act PER: PAWAN SINGH JUDICIAL MEMEBR; 1. This appeal by assessee under section 253 of I.T Act is directed against…

CIT v. Sincere Construction (54 Taxmann.com 31) — Cited in 7 Judgments | BharatTax