CIT v. Suresh Rao

41 Taxmann.com 475High Court2014#20801 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 234ASection 234BSection 54FSection 250Section 251Section 253(1)(a)Section 270A

Judgments citing CIT v. Suresh Rao

ACIT, Circle-24(1), Mumbai vs. Nakul Aggarwal, Mumbai

In the result the appeal filed by the assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 2833/MUM/2024[2017-18]Status: DisposedITAT Mumbai14 Oct 2024AY 2017-18

Bench: Smt. Beena Pillai () & Smt.Renu Jauhri ()

Section 250Section 253(1)(a)Section 54F

…1 ITA No.2833 /Mum/2024 ITA No.2551 /Mum/2024 Nakul Aggarwal IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT.RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No.2551/Mum/2024 (Assessment year 2017-18) Nakul Aggarwal vs Assistant Commissioner of 1401, D N Nagar, Terra Wing Income Tax, Circle-24(1), C Mumbai Rustomjee Elements 601, Piramal Chambers, Andheri (W), Mumbai-400 Lalbaug, Parel, Mumbai-400 053 012 PAN : AIYPA3923A APPELLANT RESPONDENT I.T.A. No.2833/Mum/2024 (Assessment year 2017-18) ACIT, CIRCLE-24(1), Mumbai vs Nakul Aggarwal 601, Piramal Chambers…

Nakul Aggarwal, Mumbai vs. Assistant Commissioner of Income Tax, Circle-24(1), Mumbai

In the result the appeal filed by the assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 2551/MUM/2024[2017-18]Status: DisposedITAT Mumbai14 Oct 2024AY 2017-18

Bench: Smt. Beena Pillai () & Smt.Renu Jauhri ()

Section 250Section 253(1)(a)Section 54F

…1 ITA No.2833 /Mum/2024 ITA No.2551 /Mum/2024 Nakul Aggarwal IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT.RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No.2551/Mum/2024 (Assessment year 2017-18) Nakul Aggarwal vs Assistant Commissioner of 1401, D N Nagar, Terra Wing Income Tax, Circle-24(1), C Mumbai Rustomjee Elements 601, Piramal Chambers, Andheri (W), Mumbai-400 Lalbaug, Parel, Mumbai-400 053 012 PAN : AIYPA3923A APPELLANT RESPONDENT I.T.A. No.2833/Mum/2024 (Assessment year 2017-18) ACIT, CIRCLE-24(1), Mumbai vs Nakul Aggarwal 601, Piramal Chambers…

Ramesh Chander Bhasin, New Delhi vs. ITO Ward - 53(5), New Delhi

ITA 161/DEL/2020[2014-15]Status: DisposedITAT Delhi13 Aug 2020AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, C.AFor Respondent: Shri Jagdish Singh Dahiya, Sr. D.R
Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.161/Del./2020 Assessment Year 2014-2015 Smt. Savita Bhasin, Wife The ITO, Ward – 53 (5), And L.R. of Shri Ramesh [ Chander Bhasin, 802, Civic Centre, vs. Tolstoy House, Tolstoy Marg, New Delhi – 110 001. New Delhi. PAN AACPB3843Q (Appellant) (Respondent) For Assessee : Shri R.S. Singhvi, C.A. For Revenue : Shri Jagdish Singh Dahiya, Sr. D.R. Date of Hearing : 10.08.2020 Date of Pronouncement : 13.08.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by…

ACIT 21(1), Mumbai vs. Arvind Kumar Aggarwal, Mumbai

In the result, appeal filed by the revenue is hereby dismissed and cross-objection filed by the assessee is hereby ordered to be partly allowed

ITA 910/MUM/2015[2011-12]Status: DisposedITAT Mumbai04 May 2018AY 2011-12

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.910/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Acit-21(1) (Erstwhile बिधम/ Shri Arvind Kumar Aggarwal, Flat No.805-806, Acit-18(1) Room No. 116, Vs. El-Dorado Chsl, Vs Road, 1St Floor, Piramal Chambers, Prabhadevi, Mumbai-400028 Parel, Mumbai-400012 Co. No.147/Mum/2016 (Ita. No. 910/Mum/2015) (निर्धारण वर्ा / Assessment Year: 2011-12) Shri Arvind Kumar बिधम/ Acit-21(1) (Erstwhile Aggarwal, Flat No.805-806, Acit-18(1) Room No. 116, Vs. El-Dorado Chsl, Vs Road, 1St Floor, Piramal Chambers, Prabhadevi, Mumbai-400028 Parel, Mumbai-400012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpm2137J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri V. Vidhyadhar (Dr) Assessee By: Shri Rajiv Khandelwal सुनवाई की तारीख / Date Of Hearing: 06.04.2018 घोषणा की तारीख /Date Of Pronouncement: 04.05.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeals As Well As Cross Objection Against The Order Dated 27.11.2014 Passed By The Commissioner Of Income Tax (Appeals)-33, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011-12. Ita. No.910/M/15 Co. No. 147/M/2016 A.Y. 2011-12

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri V. Vidhyadhar (DR)
Section 10BSection 142(1)Section 143(2)Section 48Section 53ASection 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.910/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) ACIT-21(1) (Erstwhile बिधम/ Shri Arvind Kumar Aggarwal, Flat No.805-806, ACIT-18(1) Room No. 116, Vs. El-Dorado CHSL, VS Road, 1st Floor, Piramal Chambers, Prabhadevi, Mumbai-400028 Parel, Mumbai-400012 CO. No.147/Mum/2016 (ITA. No. 910/Mum/2015) (निर्धारण वर्ा / Assessment Year: 2011-12) Shri Arvind Kumar बिधम/ ACIT-21(1) (Erstwhile Aggarwal, Flat No.805-806, ACIT-18(1) Room No. 116, Vs. El-Dorado CHSL, VS Road, 1st Floor, P…