CIT v. Subodh Gupta

65 SOT 185Income Tax Appellate Tribunal2014#25420 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing CIT v. Subodh Gupta

Prakash Ravanratan Jaddhav, Mumbai vs. ITO 23(3)(1), Mumbai

In the result, ITA No.2210/M/14 is partly allowed for statistical purposes whereas ITA No

ITA 2211/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2209/M/14, Ita 2210/M/14 & Ita 2211/M/14 ("नधा"रण वष" / Assessment Year: 2009-10) Shri Prakash Ravanratan बनाम/ I.T.O.-23(3)(1) Jadhav Mumbai Vs. Indira Colony, Model Town Road, Mulund (West), Mumbai - 400080 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aanpj4867F

For Appellant: Shri Devendra JainFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 271B

…o 8% as held in many of the cases such as: i) CIT v. P. Sudhakar [2015] 61 taxmann.com 17 (Karnataka) ii) CIT v. Earth Tech Engineers [2014] 224 Taxman 358 (Punjab & Haryana) iii) CIT v. Subodh Gupta [2015] 229 Taxman 367 (Delhi) iv) Hamid Khan v. ITO [2014] 65 SOT 185(Jodhpur - Trib.) v) Nishikant T. Patne v. ACIT [2013] 60 SOT 146 (Pune - Trib.) vi) Ram Prasad Bhatta v. ACIT [2015] 68 SOT 509 (Cuttack - Trib.) vii) Eastern Construction Company v. ITO[1997] 59 TTJ 723 (Delhi) viii) Dhalewan Co-operative L & C Society v. ITO[2006] 157 Taxman 239 (ASR.) (MAG.) However, on the other hand the learned Departmental…

Prakash Ravanratan Jaddhav, Mumbai vs. ITO 23(3)(1), Mumbai

In the result, ITA No.2210/M/14 is partly allowed for statistical purposes whereas ITA No

ITA 2210/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2209/M/14, Ita 2210/M/14 & Ita 2211/M/14 ("नधा"रण वष" / Assessment Year: 2009-10) Shri Prakash Ravanratan बनाम/ I.T.O.-23(3)(1) Jadhav Mumbai Vs. Indira Colony, Model Town Road, Mulund (West), Mumbai - 400080 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aanpj4867F

For Appellant: Shri Devendra JainFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 271B

…o 8% as held in many of the cases such as: i) CIT v. P. Sudhakar [2015] 61 taxmann.com 17 (Karnataka) ii) CIT v. Earth Tech Engineers [2014] 224 Taxman 358 (Punjab & Haryana) iii) CIT v. Subodh Gupta [2015] 229 Taxman 367 (Delhi) iv) Hamid Khan v. ITO [2014] 65 SOT 185(Jodhpur - Trib.) v) Nishikant T. Patne v. ACIT [2013] 60 SOT 146 (Pune - Trib.) vi) Ram Prasad Bhatta v. ACIT [2015] 68 SOT 509 (Cuttack - Trib.) vii) Eastern Construction Company v. ITO[1997] 59 TTJ 723 (Delhi) viii) Dhalewan Co-operative L & C Society v. ITO[2006] 157 Taxman 239 (ASR.) (MAG.) However, on the other hand the learned Departmental…

Prakash Ravanratan Jaddhav, Mumbai vs. ITO 23(3)(1), Mumbai

In the result, ITA No.2210/M/14 is partly allowed for statistical purposes whereas ITA No

ITA 2209/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2209/M/14, Ita 2210/M/14 & Ita 2211/M/14 ("नधा"रण वष" / Assessment Year: 2009-10) Shri Prakash Ravanratan बनाम/ I.T.O.-23(3)(1) Jadhav Mumbai Vs. Indira Colony, Model Town Road, Mulund (West), Mumbai - 400080 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aanpj4867F

For Appellant: Shri Devendra JainFor Respondent: Shri Ganesh Bare
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 271B

…o 8% as held in many of the cases such as: i) CIT v. P. Sudhakar [2015] 61 taxmann.com 17 (Karnataka) ii) CIT v. Earth Tech Engineers [2014] 224 Taxman 358 (Punjab & Haryana) iii) CIT v. Subodh Gupta [2015] 229 Taxman 367 (Delhi) iv) Hamid Khan v. ITO [2014] 65 SOT 185(Jodhpur - Trib.) v) Nishikant T. Patne v. ACIT [2013] 60 SOT 146 (Pune - Trib.) vi) Ram Prasad Bhatta v. ACIT [2015] 68 SOT 509 (Cuttack - Trib.) vii) Eastern Construction Company v. ITO[1997] 59 TTJ 723 (Delhi) viii) Dhalewan Co-operative L & C Society v. ITO[2006] 157 Taxman 239 (ASR.) (MAG.) However, on the other hand the learned Departmental…

CIT v. Subodh Gupta (65 SOT 185) — Cited in 3 Judgments | BharatTax