CIT v. Smt. Kamalini Khatau

45 Taxmann.com 552Supreme Court of India2014#13124 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also reported as

74 Taxmann 392

Sections most often in play

Section 143(1)Section 154Section 160Section 161Section 161(1A)Section 163Section 164Section 164A

Judgments citing CIT v. Smt. Kamalini Khatau

MANTIKA BENEFICIARY TRUST,JAIPUR vs. ITO WD 7(1), JAIPUR, JAIPUR

In the result, the appeal of the assessee is allowed in above terms

ITA 1216/JPR/2024[2022-23]Status: DisposedITAT Jaipur24 Jan 2025AY 2022-23

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalmantika Beneficiary Trust, D 122, Amba Bari, Jaipur – 302 012. Pan No.:Aaetm7086Q ...... Appellant Vs. Ito, Ward- 7(1), Jaipur ...... Respondent

For Appellant: Mr. Rohan Sogani, CA, Ld. ARFor Respondent: Mr. Gautam Singh Choudhary, JCIT, Ld
Section 143(1)Section 154Section 160Section 163Section 250Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “SMC”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Mantika Beneficiary Trust, D 122, Amba Bari, Jaipur – 302 012. PAN No.:AAETM7086Q ...... Appellant Vs. ITO, Ward- 7(1), Jaipur ...... Respondent Appellant by : Mr. Rohan Sogani, CA, Ld. AR Respondent by : Mr. Gautam Singh Choudhary, JCIT, Ld. DR Date of hearing : 08/01/2025 Date of pronouncement : 24/01/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of CIT(A)-11 Mumbai dated 02.08.2024 passed u/s. 250 of the Income T…

MRS. RENU TIKAMDAS THARANI,MUMBAI vs. DCIT (IT)-4(2)(1), MUMBAI

ITA 2333/MUM/2018[2006-07]Status: DisposedITAT Mumbai16 Jul 2020AY 2006-07
Section 127Section 143(3)Section 147Section 148

…ITA No. 2333/Mum/2018 Assessment year: 2006-07 Page 1 of 55 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI „I‟ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Amarjit Singh (Judicial Member)] Assessment year: 2006-07 Renu T Tharani ……………….………Appellant 1, Prabhat Building, 28, ‘B’ Road Churchgate, Mumbai 400 020 [PAN: AAXPT 4838 Q] Vs Dy Commissioner of Income Tax International Taxation Circle 4(2)(1), Mumbai ……………………Respondent Appearances by Ved Jain and Mukesh Advani for the appellant Avaneesh Tiwari for the respondent Date of concluding the hearing: : January 28,2020 Date of pronouncement : July 16 ,202…

SMT. RUPAL DHUPELIA,KOLKATA vs. DCIT, CENTRAL CIRCLE - III, KOLKATA, KOLKATA

In the result, both the appeals are allowed

ITA 675/KOL/2011[2002-03]Status: DisposedITAT Kolkata15 Jun 2020AY 2002-03

Bench: Shri P.M.Jagtap, Vice- & Shri S.S.Godara

Section 147Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri P.M.Jagtap, Vice-President and Shri S.S.Godara, Judicial Member ITA No.674 & 675/Kol/2011 Assessment Year:2002-03 Shri Manoj Kumar Dhupelia Nilhat House, 6th Floor, 11 R.N. Mukherjee Road, Kolkata-700 001 [PAN No.ADSPD 4099 F] Dy. Commissioner of बनाम / Smt. Rupal Dhupelia Income Tax, Central V/s. C/o Manoj Dhupelia & Co. Circle-III, 18, Rabindra Nilhat House, 6th Floor, 11 Sarani, Poddar Court, 5th Floor, Kolkata-01 R.N. Mukherjee Road, Kolkata-700 001 [PAN No.ADSPD 3509 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri S.K. Tulsiyan. Ad…

SHRI MANOJ KUMAR DHUPELIA,KOLKATA vs. DCIT, CENTRAL CIRCLE - III, KOLKATA, KOLKATA

In the result, both the appeals are allowed

ITA 674/KOL/2011[2002-03]Status: DisposedITAT Kolkata15 Jun 2020AY 2002-03

Bench: Shri P.M.Jagtap, Vice- & Shri S.S.Godara

Section 147Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri P.M.Jagtap, Vice-President and Shri S.S.Godara, Judicial Member ITA No.674 & 675/Kol/2011 Assessment Year:2002-03 Shri Manoj Kumar Dhupelia Nilhat House, 6th Floor, 11 R.N. Mukherjee Road, Kolkata-700 001 [PAN No.ADSPD 4099 F] Dy. Commissioner of बनाम / Smt. Rupal Dhupelia Income Tax, Central V/s. C/o Manoj Dhupelia & Co. Circle-III, 18, Rabindra Nilhat House, 6th Floor, 11 Sarani, Poddar Court, 5th Floor, Kolkata-01 R.N. Mukherjee Road, Kolkata-700 001 [PAN No.ADSPD 3509 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri S.K. Tulsiyan. Ad…

KUNAL NIKUNJ SHAH,MUMBAI vs. JOINT CIT RANGE-16(2), MUMBAI

ITA 4653/MUM/2018[2006-07]Status: DisposedITAT Mumbai22 Oct 2019AY 2006-07

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2006-07 & Assessment Year: 2007-08 Kunal Nikunj Shah, 501, Joint Commissioner Of Gitanjali Garden, 68E, Napean Vs. Income Tax Range-16(2), Sea Road, Rungta Lane, Mumbai. Mumbai-400006 Pan No. Aacps8482N Appellant Respondent

For Appellant: Ms. Aarati Vissanji &For Respondent: Mr. V. Justin
Section 271(1)(c)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 & Assessment Year: 2007-08 Kunal Nikunj Shah, 501, Joint Commissioner of Gitanjali Garden, 68E, Napean Vs. Income Tax Range-16(2), Sea Road, Rungta Lane, Mumbai. Mumbai-400006 PAN No. AACPS8482N Appellant Respondent Assessee by : Ms. Aarati Vissanji & Mr. Vijay Kumar S. Biyani, ARs Revenue by : Mr. V. Justin, Date of Hearing : 17/10/2019 Date of pronouncement: 22/10/2019 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the asses…

KUNAL N. SHAH,MUMBAI vs. ASST CIT 16(2),

In the result the appeals of the assessee are allowed

ITA 6067/MUM/2014[2006-07]Status: DisposedITAT Mumbai30 Oct 2018AY 2006-07

Bench: Shri C N Prasad & Shri Rajesh Kumarita Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah Acit 16(2) 61-A, 6Th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. Pan Aacps0199L (Appellant) Respondent)

For Respondent: Ms Neha Thakur
Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 6Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member ITA Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah ACIT 16(2) 61-A, 6th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. PAN AACPS0199L (Appellant) Respondent) ITA Nos.6067 & 6068/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Kunal N Shah, ACIT 16(2) 501, Gitanjali Garden, Mumbai Vs. 68E, Nepean Sea road, Rungata Lane, Mumbai 400 006 (Appellant) Respondent) Appellants By : Shri Roshan Shah Respondent By : Ms Neha…

DEEPAK B. SHAH,MUMBAI vs. ASST CIT 16(2), MUMBAI

In the result the appeals of the assessee are allowed

ITA 6066/MUM/2014[2007-08]Status: DisposedITAT Mumbai30 Oct 2018AY 2007-08

Bench: Shri C N Prasad & Shri Rajesh Kumarita Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah Acit 16(2) 61-A, 6Th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. Pan Aacps0199L (Appellant) Respondent)

For Respondent: Ms Neha Thakur
Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 6Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member ITA Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah ACIT 16(2) 61-A, 6th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. PAN AACPS0199L (Appellant) Respondent) ITA Nos.6067 & 6068/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Kunal N Shah, ACIT 16(2) 501, Gitanjali Garden, Mumbai Vs. 68E, Nepean Sea road, Rungata Lane, Mumbai 400 006 (Appellant) Respondent) Appellants By : Shri Roshan Shah Respondent By : Ms Neha…

DEEPAK B. SHAH,MUMBAI vs. ASST CIT 16(2), MUMBAI

In the result the appeals of the assessee are allowed

ITA 6065/MUM/2014[2006-07]Status: DisposedITAT Mumbai30 Oct 2018AY 2006-07

Bench: Shri C N Prasad & Shri Rajesh Kumarita Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah Acit 16(2) 61-A, 6Th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. Pan Aacps0199L (Appellant) Respondent)

For Respondent: Ms Neha Thakur
Section 133ASection 143(1)Section 143(3)Section 147Section 148Section 6Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member ITA Nos.6065 & 6066/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Deepak B Shah ACIT 16(2) 61-A, 6th Floor, Laxmi Vilas, Mumbai Vs. 87 Nepean Sea Road, Mumbai 400 006. PAN AACPS0199L (Appellant) Respondent) ITA Nos.6067 & 6068/Mum/2014 Assessment Years : 2006 – 2007 & 2007-08 Kunal N Shah, ACIT 16(2) 501, Gitanjali Garden, Mumbai Vs. 68E, Nepean Sea road, Rungata Lane, Mumbai 400 006 (Appellant) Respondent) Appellants By : Shri Roshan Shah Respondent By : Ms Neha…

CIT v. Smt. Kamalini Khatau (45 Taxmann.com 552) — Cited in 8 Judgments | BharatTax