How many judgments cite CIT v. Sudeep Goenka?

22 judgments on BharatTax cite CIT v. Sudeep Goenka (29 Taxmann.com 76), spanning 2017 to 2024.

CIT v. Sudeep Goenka

29 Taxmann.com 76High Court2013#5360 most cited

What is CIT v. Sudeep Goenka authority for?

The High Court has jurisdiction to entertain a revision petition under section 263 of the Income Tax Act, 1961. The assessing officer's order is not barred by limitation if the revision is initiated within the prescribed period.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Also referred to as

CIT v. Sudeep Goenka · section 263 · revisionary powers · limitation · assessing officer · income tax act

Also reported as

255 CTR 102

Judgments citing CIT v. Sudeep Goenka

Nawal Basudeo Agarwal, Mumbai vs. National Faceless Appeal Centre (NFAC), Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4419/MUM/2023[2014-15]Status: DisposedITAT Mumbai10 May 2024AY 2014-15

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

Section 10(38)Section 143(3)Section 234ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, “B” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER I.T.A. No.4419/MUM/2023 (A.Y.2014-15) ITO,Ward-24(3)(1), NawalBasudeoAgarwal, Vs. Room.no.415,4 th Floor, 1601, Kanchan Ganga, Piramal chambers, Manish Nagar, Lalbaug, J.P.Road, Andheri (W), Parel, Mumbai-400053. Mumbai-400012. PAN/GIR No. AABPA1746L (अपीलाथ"/Applicant) (""यथ"/Respondent) Assessee by Shri.Vimal Punmiya.AR Revenue by Shri.Ashish Kumar.Sr.DR सुनवाई क" तार"ख/Date of Hearing 01.05.2024 घोषणा क" तार"ख/Date of Pronouncement 10.05.2024 ORDER PER PAVAN KUMAR GADA…

Sanjay Basudeo Agarwal, Mumbai vs. Income Tax Officer 25(1)(1), Bandra Kurla Complex

In the result, the appeal filed by the assessee is allowed”

ITA 2398/MUM/2023[2014-15]Status: DisposedITAT Mumbai12 Dec 2023AY 2014-15

Bench: Shri Pavan Kumar Gadalesanjay Basudeo Agarwal, Vs Ito, Ward - 25(1)(1), 1601, Kanchan Ganga, Kautilya Bhawan, J.P Road, Manishnagar, G- Block,Bkc, Andheri (W), Bandra Kurla Complex, Mumbai-400053. Mumbai-400051. Pan/Gir No. : Aabpa1748E Appellant .. Respondent

For Appellant: Shri Vimal Punmiya.ARFor Respondent: Shri.UjjawalkumarChavhanSr.DR

Section 10(38)Section 143(3)Section 234ASection 271(1)(c)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Sanjay Basudeo Agarwal, Vs ITO, Ward - 25(1)(1), 1601, Kanchan Ganga, Kautilya Bhawan, J.P Road, ManishNagar, G- Block,BKC, Andheri (W), Bandra Kurla complex, Mumbai-400053. Mumbai-400051. PAN/GIR No. : AABPA1748E Appellant .. Respondent Assessee by : Shri Vimal Punmiya.AR Revenue by : Shri.UjjawalkumarChavhanSr.DR Date of Hearing 08.12.2023 Date of Pronouncement 21.12.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Cen…

DCIT Cir 1(4), Mumbai vs. Anandilal & Ganesh Podar Society, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 1792/MUM/2021[2016-17]Status: DisposedITAT Mumbai10 Mar 2023AY 2016-17

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…/Ahd/2016 (Ahmedabad ITAT) (viii) Ms. Farrah Marker v. ITO ITA No. 3801/Mum/2011 (Mumbai ITAT) (ix) Anil Nandkishore Goyal v. ACIT ITA Nos. 1256/PN/2012 (Pune ITAT) (x) CIT v. Sudeep Goenka (2014) 360 ITR 163 (Allahabad) (xi) CIT v. Udit Narain Agarwal (2013) 255 CTR 102 (Allahabad) (xii) CIT v. Janmadevi Agarwal (2010) 328 ITR 656 (Bombay HC) (xiii) CIT v. Homani M. Vakil in (Tax Appeal No. 1502 of 2011, dt. 259-2012) (xiv) CIT v. Maheshchandra G. Vakil in (Tax Appeal No. 1503 of 2011, dt. 25-9-2012) (xv) CIT v. Sumitra Devi (2014) 268 CTR 351 (Rajasthan) 18 ITA.No. 713/Mum/2020 (A.Y.2011-12) ITA NOs. 1791, 179…

DCIT Cir 1(4), Mumbai vs. Anandilal & Ganesh Podar Society, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 1791/MUM/2021[2014-15]Status: DisposedITAT Mumbai10 Mar 2023AY 2014-15

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

DCIT Cir 1(4), Mumbai vs. Anandilal & Ganesh Podar Society, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 1790/MUM/2021[2015-16]Status: DisposedITAT Mumbai10 Mar 2023AY 2015-16

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

DCIT CC 8(1), Mumbai vs. M/S Jainam Investments, Mumbai

In the result, appeals filed by the revenue are hereby dismissed

ITA 4474/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 Feb 2021AY 2016-17

For Appellant: Shri Suchek Anchaliya (AR)For Respondent: Shri Rahul Raman (DR)

Section 143(1)Section 148Section 68

…/Ahd/2016 (Ahmedabad ITAT) (viii) Ms. Farrah Marker v. ITO ITA No. 3801/Mum/2011 (Mumbai ITAT) (ix) Anil Nandkishore Goyal v. ACIT ITA Nos. 1256/PN/2012 (Pune ITAT) (x) CIT v. Sudeep Goenka (2014) 360 ITR 163 (Allahabad) (xi) CIT y. UditNarain Agarwal (2013) 255 CTR 102 (Allahabad) (xii) CIT v. Janmadevi Agarwal (2010) 328 ITR 656 (Bombay HC) (xiii) CIT v. Homani M. Vakil in (Tax Appeal No. 1502 of 2011, at. 25-9-2012) (xiv) CIT v. Sumitra Devi (2014) 268 CTR 3 1 (Rajasthan) (xv) Ganeshmull Bijay Singh Baid HUF y, Dy. CIT ITA Nos. 544/Kol/2013 (Kolkata ITAT) (xvi) Meena Devi Gupta & Others v. ACIT -ITA Nos, 451…

Rohit Jalan, Kolkata vs. ITO, Ward - 36(1), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2205/KOL/2018[2013-14]Status: DisposedITAT Kolkata17 May 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm] I.T.A. No. 2205/Kol/2018 Assessment Year: 2013-14

Section 10(38)Section 143(1)Section 147Section 148Section 68Section 69C

…1 Rohit Jalan, AY- 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH, “SMC” AT KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri A. T. Varkey, JM] I.T.A. No. 2205/Kol/2018 Assessment Year: 2013-14 Rohit Jalan Vs. ITO, Ward-36(1), Kolkata. (PAN: AEZPJ1210L) Appellant Respondent Date of Hearing 20.02.2019 Date of Pronouncement 17.05.2019 For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Robin Choudhury, ACIT, Sr. DR ORDER This is an appeal preferred by the Assessee against the order of Ld. CIT(A) – 10, Kolkata dated 19.09.2018 for Assessment Year 2013-14. 2. Though the as…

Sri Kush Nahata, Kolkata vs. ITO, Ward - 35(3), Kolkata

ITA 1899/KOL/2018[2014-15]Status: DisposedITAT Kolkata08 May 2019AY 2014-15

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1899/Kol/2018 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Kush Nahata Vs. Ito, Ward-35(3), Kolkata

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Robin Choudhury, Addl. CIT DR

Section 10(38)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1899/Kol/2018 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Kush Nahata Vs. ITO, Ward-35(3), Kolkata 1st Floor, Jyoti Chhaya, 121, Rashbehari Avenue, Gariahat, Kolkata-700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : ADDPN 1413 C (Appellant) .. (Respondent) Appellant by : Shri Sunil Surana, FCA Respondent by :Shri Robin Choudhury, Addl. CIT DR सुनवाईकीतारीख/ Date of Hearing : 23/04/2019 घोषणाकीतारीख/Date of Pronouncement : 08/05/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, AM: The captioned…

Hari Ram Agarwal, Kolkata vs. ITO, Ward - 22(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2363/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.2363/Kol/2018 (Assessment Year 2014-15) Hari Ram Agarwal Ito, Ward-22(4), Kolkata. -Vs- [Pan :Acdpa 1946 N]

Section 10(38)Section 133(6)Section 143(3)Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Kolkata Bench, Kolkata (Bench – “B”) BEFORE SHRI ABY. T. VARKEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER I.T.A. No.2363/Kol/2018 (Assessment year 2014-15) Hari Ram Agarwal ITO, Ward-22(4), Kolkata. -Vs- [PAN :ACDPA 1946 N] (Appellant) .. (Respondent) For the Appellant Shri M. D. Shah, AR For the Respondent Shri Robin Choudhury, Addl. CIT- Sr. DR. Date of Hearing 28.03.2019 Date of Pronouncement 03.04.2019 ORDER Per M. Balaganesh: This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals) -6, Kolkata [ in sho…

Smt. Sushila Devi Kajaria, Kolkata vs. ACIT, Circle - 36, Kolkata

ITA 1255/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri S.S, Godara

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “SMC” KOLKATA Before Shri S.S, Godara, Judicial Member ITA No.1254-1255/Kol/2018 Assessment Year:2014-15 Naveen Kumar Kajaria ACIT, Circle-35, बनाम / 32, Armenian Street, Aayakar Bhawan, V/s. Kolkata-700001 Poorva, 110, Shantipally, 7th Floor, [PAN No.AGDPK 0069 N] Kolkakta-107 Smt. Sushila Devi Kajaria, बनाम / 32, Armenian Street, ACIT, Circle-36, V/s. Kolkata-001 Aaykar Bhawa, Poorva 110, Shantipally, 7th [PAN No.AFYPK 7990 Q] Floor, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Sunin Surana, Advocate & आवेदक क" ओर से/By Assessee Shri S.M. Surana, A…

Navin Kumar Kajaria, Kolkata vs. ACIT, Circle - 35, Kolkata

ITA 1254/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri S.S, Godara

Section 143(3)Section 68

Sri Vivek Jhunjhunwala, Howrah vs. ITO, Ward - 63(4), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2333/KOL/2018[2014-15]Status: DisposedITAT Kolkata15 Feb 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm]

Section 68

…1 Vivek Jhunjhunwala, AY:2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “C(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C(SMC)” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य ) [Before Shri A. T. Varkey, JM] I.T.A. No. 2333/Kol/2018 Assessment Year: 2014-15 Shri Vivek Jhunjhunwala Vs. Income-tax Officer, Wd-63(4), Kolkata (PAN: AGTPJ1833H) Appellant Respondent Date of Hearing 18.12.2018 Date of Pronouncement 15.02.2019 For the Appellant Shri Soumitra Choudhury, Advocate For the Respondent Shri Satyajit Mondal, Addl. CIT ORDER Per Shri A.T.Varkey, JM This appeal filed by the assessee against the order of Ld.…

Vasudha Jain, Kolkata vs. ITO, Ward - 36(4), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 1018/KOL/2018[2015-16]Status: DisposedITAT Kolkata15 Feb 2019AY 2015-16

Bench: Shri A. T. Varkey, Jm]

Section 10(38)Section 68

…1 Vasudha Jain, AY:2015-16 आयकर अपील"य अधीकरण, "यायपीठ – “A(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य ) [Before Shri A. T. Varkey, JM] I.T.A. No. 1018/Kol/2018 Assessment Year: 2015-16 Vasudha Jain Vs. Income-tax Officer, Wd-36(4), Kolkata (PAN: AFTPA5188H) Appellant Respondent Date of Hearing 18.12.2018 Date of Pronouncement 15.02.2019 For the Appellant Shri Miraj D. Shah, AR For the Respondent Shri Satyajit Mondal, Addl. CIT ORDER Per Shri A.T.Varkey, JM This appeal filed by the assessee against the order of Ld. CIT(A)-10, Kolkata dated…

Shri Udit Agarwal, Kolkata vs. DCIT(It)-2(1), Kolkata

Appeal is allowed accordingly

ITA 1839/KOL/2017[2014-15]Status: DisposedITAT Kolkata26 Dec 2018AY 2014-15

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2014-15 Shri Udit Agarwal V/S. Dcit (It)-2(1), 110, 3, Madan Mohan Burman Shanti Pally, Kolkata- Street, Kolkataa-007 107 [Pan No.Ahupa 0424 B] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Subash Agarwal, Advocate अपीलाथ" क" ओर से/By Appellant Shri Robin Choudhury, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 03-12-2018 सुनवाई क" तार"ख/Date Of Hearing 26-12-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2014-15 Arises Against The Commissioner Of Income Tax (Appeals)-22,Kolkata’S Order Dated 10.05.2017 Passed In Case No.71/Cit(A)/22/Kol/14-15/16-17 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Learned Representatives. Case File Perused. 2. The Assessee’S Sole Substantive Ground Challenges Correctness Of Both The Lower Authorities’ Action Treating Its Long Term Capital Gains (Ltcg) Of ₹64,99,391/- To Be Unexplained Cash Credits U/S 68 Of The Act. The Cit(A)’S Detailed Discussion To This Effect Reads As Under:- ”06. Decision: 1. I Have Carefully Considered The Action Of The Ld. Ao In Treating The Amount Of Rs.67,24,391/- Being Claimed By The Appellant To Be Proceeds Of Shares Sold To Be Ltcg & Claimed As Exempt. The Findings Of The Ld. Ao Are Based On The Information Being Supplied By The Investigation Wing Of The Department At Kolkata. I Have Also Carefully Examined The Submissions Of The Appellant, Wherein

Section 143(3)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2014-15 Shri Udit Agarwal V/s. DCIT (IT)-2(1), 110, 3, Madan Mohan Burman Shanti Pally, Kolkata- Street, Kolkataa-007 107 [PAN No.AHUPA 0424 B] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Subash Agarwal, Advocate अपीलाथ" क" ओर से/By Appellant Shri Robin Choudhury, Addl. CIT-DR ""यथ" क" ओर से/By Respondent 03-12-2018 सुनवाई क" तार"ख/Date of Hearing 26-12-2018 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E…

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1484/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR

Section 10(38)Section 143Section 153ASection 250Section 68

…/Ahd/2016 (Ahmedabad ITAT) (viii) Ms. Farrah Marker v. ITO ITA No. 3801/Mum/2011 (Mumbai ITAT) (ix) Anil Nandkishore Goyal v. ACIT ITA Nos. 1256/PN/2012 (Pune ITAT) (x) CIT v. Sudeep Goenka (2014) 360 ITR 163 (Allahabad) (xi) CIT v. Udit Narain Agarwal (2013) 255 CTR 102 (Allahabad) (xii) CIT v. Janmadevi Agarwal (2010) 328 ITR 656 (Bombay HC) (xiii) CIT v. Homani M. Vakil in (Tax Appeal No. 1502 of 2011, dt. 25- 9-2012) (xiv) CIT v. Maheshchandra G. Vakil in (Tax Appeal No. 1503 of 2011, dt. 25-9-2012) (xv) CIT v. Sumitra Devi (2014) 268 CTR 351 (Rajasthan) (xvi) Ganeshmull Bijay Singh Baid HUF v. Dy. CIT ITA No…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1481/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR

Section 10(38)Section 143Section 153ASection 250Section 68

…/Ahd/2016 (Ahmedabad ITAT) (viii) Ms. Farrah Marker v. ITO ITA No. 3801/Mum/2011 (Mumbai ITAT) (ix) Anil Nandkishore Goyal v. ACIT ITA Nos. 1256/PN/2012 (Pune ITAT) (x) CIT v. Sudeep Goenka (2014) 360 ITR 163 (Allahabad) (xi) CIT v. Udit Narain Agarwal (2013) 255 CTR 102 (Allahabad) (xii) CIT v. Janmadevi Agarwal (2010) 328 ITR 656 (Bombay HC) (xiii) CIT v. Homani M. Vakil in (Tax Appeal No. 1502 of 2011, dt. 25- 9-2012) (xiv) CIT v. Maheshchandra G. Vakil in (Tax Appeal No. 1503 of 2011, dt. 25-9-2012) (xv) CIT v. Sumitra Devi (2014) 268 CTR 351 (Rajasthan) (xvi) Ganeshmull Bijay Singh Baid HUF v. Dy. CIT ITA No…

Aditya Vikram Sureka, HUF, Kolkata vs. ITO, Ward - 34(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1650/KOL/2018[2014-15]Status: DisposedITAT Kolkata28 Nov 2018AY 2014-15

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 1650/Kol/2018 Assessment Year : 2014-15 Aditya Vikram Sureka Huf -Vs- Ito, Ward-34(2) , Kolkata [Pan: Aamha 4069 D] (Appellant) (Respondent)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT Sr. DR

Section 10(38)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Hon’ble Shri M.Balaganesh, AM] I.T.A No. 1650/Kol/2018 Assessment Year : 2014-15 Aditya Vikram Sureka HUF -vs- ITO, Ward-34(2) , Kolkata [PAN: AAMHA 4069 D] (Appellant) (Respondent) For the Appellant : Shri Subash Agarwal, Advocate For the Respondent : Shri Saurabh Kumar, Addl. CIT Sr. DR Date of Hearing : 12.11.2018 Date of Pronouncement : 28.11.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals)-10, Kolkata [in short the ld…

Smt. Madhu Killa, Kolkata vs. ACIT, Circle - 36, Kolkata

In the result, appeal of assessee is allowed

ITA 834/KOL/2018[2014-15]Status: DisposedITAT Kolkata02 Nov 2018AY 2014-15

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

Section 10(38)

…1 Madhu Killa. AY 2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम")Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, JM & Shri M. Balaganesh, AM] I.T.A. No. 834/Kol/2018 Assessment Year: 2014-15 Smt. Madhu Killa Vs. Assistant Commissioner of Income-tax, (PAN: AGOPK0403H) Circle-36, Kolkata. Appellant Respondent Date of Hearing 25.09.2018 Date of Pronouncement 02.11.2018 For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Sandeep Lakra, Addl. CIT, Sr. DR ORDER Per Shri A.T.Varkey, J…

Rukmini Devi Manpuria, Kolkata vs. DCIT(It), Circle - 2(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1724/KOL/2017[2014-15]Status: DisposedITAT Kolkata24 Oct 2018AY 2014-15

Bench: Hon’Ble Shri A T Varkey, Jm & Shri M.Balaganesh, Am] I.T.A No. 1724/Kol/2017 Assessment Year : 2014-15 Rukmini Devi Manpuria -Vs- Dcit(It), Circle-2(1), Kolkata [Pan: Axapm 3836 H ] (Appellant) (Respondent)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Robin Chowdhury, Addl. CIT Sr. DR

Section 10(38)Section 11(1)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri A T Varkey, JM, & Shri M.Balaganesh, AM] I.T.A No. 1724/Kol/2017 Assessment Year : 2014-15 Rukmini Devi Manpuria -vs- DCIT(IT), Circle-2(1), Kolkata [PAN: AXAPM 3836 H ] (Appellant) (Respondent) For the Appellant : Shri Subash Agarwal, Advocate For the Respondent : Shri Robin Chowdhury, Addl. CIT Sr. DR Date of Hearing : 09.10.2018 Date of Pronouncement : 24.10.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals)-22, Kolkata [in short the ld…

Kiran Kothari HUF, Kolkata vs. ITO, Ward 35(3), Kolkata

In the result the appeal of the assessee is allowed

ITA 443/KOL/2017[2013-14]Status: DisposedITAT Kolkata15 Nov 2017AY 2013-14

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(38)Section 133ASection 68

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA (सम")Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] आयकर अपील सं"या / I.T.A No. 443/Kol/2017 "नधॉरण वषॅ/Assessment Year: 2013-14 Kiran Kothari, (HUF) Vs. Income-tax Officer, Wd-35(3), Kolkata (PAN: AAGHK 9024 E) (अपीलाथ"/Appellant) (""यथ"/Respondent) Date of Hearing 01.09.2017 Date of Pronouncement 15.11.2017 Shri Miraj D.Shah For the Appellant/ अपीलाथ" Shri Sallong Yaden, Addl. CIT, DR For the Respondent/ ""यथ" आदेश/ORDER Per Shri A…