CIT v. Smt, Usha Tripathi

116 Taxmann 838Reported decision#8320 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Smt, Usha Tripathi

DR. ARCHANA SHUKLA,26, DAYAL NAGAR, GOPALPURA BYPASS, TONK ROAD, JAIPUR vs. ACIT, CENTRAL CIRCLE-4, JAIPUR

In the result, the above mentioned appeals of the assessee are allowed

ITA 203/JPR/2021[2016-17]Status: DisposedITAT Jaipur06 Apr 2022AY 2016-17
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE:SHRI SANDEEP GOSAIN,JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 198/JP/2021 TO 203/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2011-12 TO 2016-17 Dr. Archna Shukla cuke The ACIT 26, Dayal Nagar, Gopalpura Bypass Vs. Central Circle-4 Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACUPS 9847 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parw…

DR. ARCHANA SHUKLA,26, DAYAL NAGAR, GOPALPURA BYPASS, TONK ROAD, JAIPUR vs. ACIT, CENTRAL CIRCLE-4, JAIPUR

In the result, the above mentioned appeals of the assessee are allowed

ITA 202/JPR/2021[2015-16]Status: DisposedITAT Jaipur06 Apr 2022AY 2015-16
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE:SHRI SANDEEP GOSAIN,JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 198/JP/2021 TO 203/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2011-12 TO 2016-17 Dr. Archna Shukla cuke The ACIT 26, Dayal Nagar, Gopalpura Bypass Vs. Central Circle-4 Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACUPS 9847 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parw…

DR. ARCHANA SHUKLA,26, DAYAL NAGAR, GOPALPURA BYPASS, TONK ROAD, JAIPUR vs. ACIT, CENTRAL CIRCLE-4, JAIPUR

In the result, the above mentioned appeals of the assessee are allowed

ITA 201/JPR/2021[2014-15]Status: DisposedITAT Jaipur06 Apr 2022AY 2014-15
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE:SHRI SANDEEP GOSAIN,JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 198/JP/2021 TO 203/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2011-12 TO 2016-17 Dr. Archna Shukla cuke The ACIT 26, Dayal Nagar, Gopalpura Bypass Vs. Central Circle-4 Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACUPS 9847 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parw…

DR. ARCHANA SHUKLA,26, DAYAL NAGAR, GOPALPURA BYPASS, TONK ROAD, JAIPUR vs. ACIT, CENTRAL CIRCLE-4, JAIPUR

In the result, the above mentioned appeals of the assessee are allowed

ITA 200/JPR/2021[2013-14]Status: DisposedITAT Jaipur06 Apr 2022AY 2013-14
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE:SHRI SANDEEP GOSAIN,JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 198/JP/2021 TO 203/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2011-12 TO 2016-17 Dr. Archna Shukla cuke The ACIT 26, Dayal Nagar, Gopalpura Bypass Vs. Central Circle-4 Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACUPS 9847 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parw…

DR. ARCHANA SHUKLA,26, DAYAL NAGAR, GOPALPURA BYPASS, TONK ROAD, JAIPUR vs. ACIT, CENTRAL CIRCLE-4, JAIPUR

In the result, the above mentioned appeals of the assessee are allowed

ITA 199/JPR/2021[2012-13]Status: DisposedITAT Jaipur06 Apr 2022AY 2012-13
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE:SHRI SANDEEP GOSAIN,JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 198/JP/2021 TO 203/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2011-12 TO 2016-17 Dr. Archna Shukla cuke The ACIT 26, Dayal Nagar, Gopalpura Bypass Vs. Central Circle-4 Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACUPS 9847 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parw…

DR. ARCHANA SHUKLA,26, DAYAL NAGAR, GOPALPURA BYPASS, TONK ROAD, JAIPUR vs. ACIT, CENTRAL CIRCLE-4, JAIPUR

In the result, the above mentioned appeals of the assessee are allowed

ITA 198/JPR/2021[2011-12]Status: DisposedITAT Jaipur06 Apr 2022AY 2011-12
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE:SHRI SANDEEP GOSAIN,JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 198/JP/2021 TO 203/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2011-12 TO 2016-17 Dr. Archna Shukla cuke The ACIT 26, Dayal Nagar, Gopalpura Bypass Vs. Central Circle-4 Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACUPS 9847 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parw…

SHANKARLAL P. MALI,MUMBAI vs. ASST CIT (OSD-I) CIR 7CIT (OSD I) CIR 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 5786/MUM/2015[2007-08]Status: DisposedITAT Mumbai22 Jun 2018AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…

SHANKARLAL P. MALI,MUMBAI vs. ASST CIT (OSD-I) CIR 7CIT (OSD I) CIR 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 5785/MUM/2015[2006-07]Status: DisposedITAT Mumbai22 Jun 2018AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…

SHANKARLAL P. MALI,MUMBAI vs. ASST CIT (OSD I) CEN RG 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1729/MUM/2013[2005-06]Status: DisposedITAT Mumbai22 Jun 2018AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…

SHANKARLAL P. MALI,MUMBAI vs. ASST CIT (OSD I) CEN RG 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1728/MUM/2013[2004-05]Status: DisposedITAT Mumbai22 Jun 2018AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…

SHANKARLAL P. MALI,MUMBAI vs. ASST CIT (OSD I) CEN RG 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1727/MUM/2013[2003-04]Status: DisposedITAT Mumbai22 Jun 2018AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…

SHANKARLAL P. MALI,MUMBAI vs. ASS CIT (OSD I) CEN RG 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1726/MUM/2013[2001-02]Status: DisposedITAT Mumbai22 Jun 2018AY 2001-02

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…

SHANKARLAL P. MALI,MUMBAI vs. ASST CIT (OSD 1) CEN RG 7, MUMBAI

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1725/MUM/2013[2002-03]Status: DisposedITAT Mumbai22 Jun 2018AY 2002-03

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…maMuba[- maomaomaomao. Aayak Aayakr ApIlaIya AiQ Aayak Aayak r ApIlaIya AiQ r ApIlaIya AiQakrNa “ r ApIlaIya AiQ akrNa “ akrNa “DIDIDIDI” n akrNa “ ” n ” nyaayapIz ” n yaayapIz yaayapIz maMuba[ yaayapIz maMuba[ maMuba[ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla sa Aayakr ApIla saM./ ITA Nos.1725 to 1729/Mum/2013 & ITA Aayakr ApIla sa Aayakr ApIla sa Nos.5785&5786/Mum/2015 (inaQa-arNa baYa- / Assessment Year 2002-03, 2001-02, 2003-04, 2004-05, 2005-06, 2006-07 & 2007-08 respectively) Shankar Lal P. Mali, ACIT (OSD-1), Prop M.S. Sundh…