CIT v. Surinder Pal Anand

192 Taxmann 264High Court2010#2731 most cited
43

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 44ADSection 115BBESection 69ASection 143(3)Section 147Section 148Section 69Section 133A

Issues it is cited on

section 153cofsection 153b(1)(b)section 153b(1)initial assessment yearon money receiptsection 158bdsection 44adsection 131(1)section 271(l)(c)section 44asection 292bbsection 44

Judgments citing CIT v. Surinder Pal Anand

NILESH JAIN,INDORE vs. INCOME TAX OFFICER 1(1), INDORE, INDORE

Appeal is partly allowed

ITA 631/IND/2025[2011-12]Status: DisposedITAT Indore17 Apr 2026AY 2011-12

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year:2011-12 Nilesh Jain, Ito 1(1) 1, Gandhi Chowk, Indore बनाम/ Chandrawati Ganj Vs. Indore (Assessee/Appellant) (Revenue/Respondent) Pan: Ajxpj3919M Assessee By Shri Pankaj Mogra, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 13.04.2026 Date Of Pronouncement 17.04.2026

Section 143(3)Section 147Section 148Section 253(5)Section 44ASection 68

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER Assessment Year:2011-12 Nilesh Jain, ITO 1(1) 1, Gandhi Chowk, Indore बनाम/ Chandrawati Ganj Vs. Indore (Assessee/Appellant) (Revenue/Respondent) PAN: AJXPJ3919M Assessee by Shri Pankaj Mogra, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 13.04.2026 Date of Pronouncement 17.04.2026 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by order of first appeal dated 26.09.2024 passed by learned Commissioner of Income-Tax…

TULSIDAS VIRJI CHOTHANI,MUMBAI vs. INCOME-TAX OFFICER WARD 27(3)(1), MUMBAI, MUMBAI

In the result, the appeal by the assessee is allowed

ITA 319/MUM/2026[2016-17]Status: DisposedITAT Mumbai04 Mar 2026AY 2016-17

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhailtulsidas Virji Chothani, 601, 6Th Floor, Shantrunjay Building, Neelkanth Valley, Ghatkopar East, Mumbai - 400077 ............... Appellant Pan: Aabpc0337M V/S Income Tax Officer, Ward-27(3)(1) It-Office, Vasi Railway Station Building, ……………… Respondent Navi Mumbai - 400703

For Appellant: Shri Mehul ShahFor Respondent: Shri Pravin Salunkhe, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 250Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “H(SMC)” BENCH, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Tulsidas Virji Chothani, 601, 6th Floor, Shantrunjay Building, Neelkanth Valley, Ghatkopar East, Mumbai - 400077 ............... Appellant PAN: AABPC0337M v/s Income Tax Officer, Ward-27(3)(1) IT-Office, Vasi Railway Station Building, ……………… Respondent Navi Mumbai - 400703 Assessee by : Shri Mehul Shah Revenue by : Shri Pravin Salunkhe, Sr. DR Date of Hearing – 26/02/2026 Date of Order - 04/03/2026 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The assessee has fi…

AMMATI VENKATACHALAPATHISETTY SATISH KUMAR,CHINTAMANI vs. INCOME TAX OFFICER, WARD-1, CHIKKABALLAPUR

ITA 2041/BANG/2025[2018-19]Status: DisposedITAT Bangalore24 Feb 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

Section 133(6)Section 133ASection 147Section 250Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL 'SMC' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.2039 - 2041/Bang/2025 Assessment Year: 2015-16, 2017-18 & 2018-19 Shri Ammati Venkatachalapathisetty Satishkumar, No.2, Kumar Traders, M.G Road, KRS Complex, Chintamani - 563 125. Vs. The Income Tax Officer, Ward - 1, Chikkaballapur. PAN – AHEPS 5992 C APPELLANT RESPONDENT Assessee by Smt. Sheettal, Advocate Revenue by Shri Ganesh R Ghale, Advocate – Standing Counsel for Revenue Date of hearing 03.02.2026 Date of Pronouncement 24.02.2026 ORDER PER WASEEM AHMED, ACC…

AMMATI VENKATACHALAPATHISETTY SATISH KUMAR,CHINTAMANI vs. INCOME TAX OFFICER, WARD-1,, CHIKKABALLAPUR

ITA 2040/BANG/2025[2017-18]Status: DisposedITAT Bangalore24 Feb 2026AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Smt. Sheettal, AdvocateFor Respondent: Shri Ganesh R Ghale, Advocate – Standing
Section 133(6)Section 133ASection 147Section 250Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL 'SMC' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.2039 - 2041/Bang/2025 Assessment Year: 2015-16, 2017-18 & 2018-19 Shri Ammati Venkatachalapathisetty Satishkumar, No.2, Kumar Traders, M.G Road, KRS Complex, Chintamani - 563 125. Vs. The Income Tax Officer, Ward - 1, Chikkaballapur. PAN – AHEPS 5992 C APPELLANT RESPONDENT Assessee by : Smt. Sheettal, Advocate Revenue by : Shri Ganesh R Ghale, Advocate – Standing Counsel for Revenue Date of hearing Date of Pronouncement : 03.02.2026 : 24.02.2026 ORDER PER WASEEM AH…

AMMATI VENKATACHALAPATHISETTY SATISH KUMAR ,CHINTAMANI vs. INCOME TAX OFFICER, WARD-1, CHIKKABALLAPUR

ITA 2039/BANG/2025[2015-16]Status: DisposedITAT Bangalore24 Feb 2026AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Respondent: 03.02.2026
Section 133(6)Section 133ASection 147Section 250Section 44A

…ITA No.2039 - 2041/Bang/2025 Page 1 of 20 IN THE INCOME TAX APPELLATE TRIBUNAL 'SMC' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.2039 - 2041/Bang/2025 Assessment Year: 2015-16, 2017-18 & 2018-19 Vs. Shri Ammati Venkatachalapathisetty Satishkumar, No.2, Kumar Traders, M.G Road, KRS Complex, Chintamani - 563 125. PAN – AHEPS 5992 C APPELLANT Assessee by Revenue by Date of hearing Date of Pronouncement : Smt. Sheettal, Advocate : Shri Ganesh R Ghale, Advocate – Standing Counsel for Revenue : 03.02.2026 : 24.02.2026 ORDER PER WASEEM AHMED, ACCOUNTANT MEM…

SANGHI TEXTILES PRIVATE LIMITED,HYDERBAD vs. ITO., WARD-3(1), HYDERABAD

ITA 1311/HYD/2025[2014-15]Status: DisposedITAT Hyderabad07 Jan 2026AY 2014-15

Bench: Us:

Section 139(1)Section 143(2)Section 145Section 147Section 148Section 194ASection 250Section 37(1)

…अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad "ी रवीश सूद, माननीय "या"यक सद"य एवं "ी मधुसूदन साव"डया, माननीय लेखा सद"य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No.1311/Hyd/2025 ("नधा"रणवष"/ Assessment Year: 2014-15) Sanghi Textiles Private VS. Income Tax Officer, Limited, Ward-3(1), Hyderabad. Hyderabad. PAN: AADCS0837P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri P. Murali Mohan Rao, CA Assessee Represented by राज"वका""त"न"ध"व/ : Dr. Narendra Kumar Naik, CIT-DR & Shri…

MOHIT SUKHIJA,NEW DELHI vs. NFA, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 4661/DEL/2024[2017-18]Status: DisposedITAT Delhi30 May 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Manish Agarwalmohit Sukhija, Nfa, 7D, Pocket A, Vikas Puri, New Delhi New Delhi-110018 Vs. Pan: Andps5089H (Appellant) (Respondent) Assessee By Sh. Anil Chopra, Ca Department By Sh.Virender Kumar Singh, Sr.Dr Date Of Hearing 07.05.2025 Date Of Pronouncement 30.05.2025 O R D E R Per Manish Agarwal, Am: This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, New Delhi [“Ld. Cit(A)”], Dated 29.08.2023 In Appeal No. Nfac/2016-17/10164171 Passed U/S 250 Of The Income Tax Act, 1961 (The Act, In Short) For Assessment Year 2017-18. 2. This Appeal Filed By The Assessee Is Delayed By 343 Days. For The Delay, Assessee Filed An Application For Condonation Of Delay Wherein It Is Stated That Assessee Was Out Of Country When The Order Of Commissioner Of Income Tax (Appeal) Was Passed & Served Through E-Filing Portal. Therefore, He Was Not Aware About The Order Of Ld. Cit(A) & The Appeal Could Not Be Filed In Time. He Also Filed The Copy Of The Passport Having Visa & Details Of Travelling Outside India, In Support Of The Claim That He Was Out Of India During The Period When The Order Was Served Upon Him. He Further Stated That As Soon He Returned To India & Came To Know About The Order Of Ld. Cit (A), Immediately He Filed The Appeal & Therefore, Prayed For The Condonation Of Delay In Filing The Appeal.

Section 142(1)Section 144Section 148Section 250Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Mohit Sukhija, NFA, 7D, Pocket A, Vikas Puri, New Delhi New Delhi-110018 Vs. PAN: ANDPS5089H (Appellant) (Respondent) Assessee by Sh. Anil Chopra, CA Department by Sh.Virender Kumar Singh, Sr.DR Date of Hearing 07.05.2025 Date of Pronouncement 30.05.2025 O R D E R PER MANISH AGARWAL, AM: This is an appeal filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, New Delhi [“Ld. CIT(A)”], dated 29.08.2023…

COTTAGE HANDICRAFT TEXTILE EMPORIUM,JAIPUR vs. DCIT,CENTRAL CIRCLE-1, JAIPUR, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 183/JPR/2025[2018-19]Status: DisposedITAT Jaipur20 May 2025AY 2018-19

Bench: The Hearing Of The Appeal.

For Appellant: Sh. Tanuj Agrawal, AdvFor Respondent: Mrs. Swapnil Parihar, JCIT
Section 133ASection 139Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 183/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2018-19 cuke Cottage Handicraft Textile DCIT, Vs. Emporium Near Jaipur Glass Central Circle-01, Factory, Tonk Road, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFFC6157R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tanuj Agrawal, Adv. jktLo dh…

HIKKLLU RANGAMUTHAIAH GOPAL ,BANGALORE vs. INCOME TAX OFFICER, WARD-6(2)(1), BENGALURU

In the result, the appeal of the assessee is hereby partly allowed

ITA 1735/BANG/2024[2017-18]Status: DisposedITAT Bangalore13 May 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Year: 2017-18

For Appellant: Shri Sripada M, C.AFor Respondent: Shri Ganesh R Gale, Standing Counsel for Department
Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year: 2017-18 Hikkllu Rangamuthaiah Gopal, Vs. The Income Tax Officer, No.61/192, 4th Cross KEC Colony, Ward – 6(2)(1), 1st Stage, Basaveshwarnagar, Bangalore. Bangalore. PAN – APQPG 3612P APPELLANT RESPONDENT Assessee by : Shri Sripada M, C.A Revenue by : Shri Ganesh R Gale, Standing Counsel for Department Date of hearing : 07.04.2025 Date of Pronouncement : 13.05.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed by the assess…

PREM CONSTRUCTIONS,KANGRA (HP) vs. INCOME TAX OFFICER, WARD-DHARAMSHALA, DHARAMSHALA

In the result, we donot find any merit in sustenance of addition of Rs 9,55,000/- and the same is hereby directed to be deleted

ITA 743/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh26 Nov 2024AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR
Section 143(2)Section 44ASection 69A

…section 44AD, the assessee is not required to explain each and every entry in respect of cash deposit in the bank account and in support, reliance was placed on the decision of Hon’ble Punjab & Haryana High Court in case of CIT Vs. Surinder Pal Anand (2010) 192 Taxmann 264 which has subsequently been followed in case of Sandeep Kumar Sanserwal Vs. ITO in ITA No. 527/Chd/2022 dt. 03/07/2024. 8. It was submitted that all these contentions were raised before the Ld. CIT(A) and which find mention in the written submissions which have been placed as part of the assessee’s paper book at page 7 to 14 and the copy of t…

DCIT, CENTRAL CIRCLE-1, THANE, THANE vs. SUJATA PRAMOD DALVI, VIRAR EAST

In the result assessee’sground no

ITA 3521/MUM/2023[2017-18]Status: DisposedITAT Mumbai22 Oct 2024AY 2017-18

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Mr. Mani Jain & Prateek JainFor Respondent: Smt.Madhu Malti Ghosh (CIT
Section 131Section 133(6)Section 143(3)Section 153DSection 250Section 44ASection 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.3387/Mum/2023 (Assessment Year: 2011-12) M/s Om Developers vs DCIT, Central Circle-1, Thane Asher IT Park, 6th Floor, Road Mukund Niwas, Near Shwet Plaza Building, Viva Jangid No.167-Z, Wagle Industrial Estate, Complex, Manvel Pada Road Thane (West) – 400 604 Virar (East) – 401 303 PAN : AAGFO2713A APPELLANT RESPONDENT I.T.A No.3388/Mum/2023 - A.Y. 2011-12 I.T.A No.3389/Mum/2023 - A.Y. 2012-13 I.T.A No.3390/Mum/2023 - A.Y. 2013-14 I.T.A No.3391/Mum/2023…

PRAMOD MUKUND DALVI,VIRAR vs. DCIT CENTRAL CIRCLE, THANE

In the result assessee’sground no

ITA 3393/MUM/2023[2016-17]Status: DisposedITAT Mumbai22 Oct 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Mr. Mani Jain & Prateek JainFor Respondent: Smt.Madhu Malti Ghosh (CIT
Section 131Section 133(6)Section 143(3)Section 153DSection 250Section 44ASection 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.3387/Mum/2023 (Assessment Year: 2011-12) M/s Om Developers vs DCIT, Central Circle-1, Thane Asher IT Park, 6th Floor, Road Mukund Niwas, Near Shwet Plaza Building, Viva Jangid No.167-Z, Wagle Industrial Estate, Complex, Manvel Pada Road Thane (West) – 400 604 Virar (East) – 401 303 PAN : AAGFO2713A APPELLANT RESPONDENT I.T.A No.3388/Mum/2023 - A.Y. 2011-12 I.T.A No.3389/Mum/2023 - A.Y. 2012-13 I.T.A No.3390/Mum/2023 - A.Y. 2013-14 I.T.A No.3391/Mum/2023…

PRAMOD MUKUND DALVI,MUMBAI vs. DCIT CENTRAL CIRCLE, THANE

In the result assessee’sground no

ITA 3392/MUM/2023[2015-16]Status: DisposedITAT Mumbai22 Oct 2024AY 2015-16

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Mr. Mani Jain & Prateek JainFor Respondent: Smt.Madhu Malti Ghosh (CIT
Section 131Section 133(6)Section 143(3)Section 153DSection 250Section 44ASection 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.3387/Mum/2023 (Assessment Year: 2011-12) M/s Om Developers vs DCIT, Central Circle-1, Thane Asher IT Park, 6th Floor, Road Mukund Niwas, Near Shwet Plaza Building, Viva Jangid No.167-Z, Wagle Industrial Estate, Complex, Manvel Pada Road Thane (West) – 400 604 Virar (East) – 401 303 PAN : AAGFO2713A APPELLANT RESPONDENT I.T.A No.3388/Mum/2023 - A.Y. 2011-12 I.T.A No.3389/Mum/2023 - A.Y. 2012-13 I.T.A No.3390/Mum/2023 - A.Y. 2013-14 I.T.A No.3391/Mum/2023…

MRS SUJATA PRAMOD DALVI,THANE vs. DCIT CC, THANE

In the result assessee’sground no

ITA 3385/MUM/2023[2016-17]Status: DisposedITAT Mumbai22 Oct 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Mr. Mani Jain & Prateek JainFor Respondent: Smt.Madhu Malti Ghosh (CIT
Section 131Section 133(6)Section 143(3)Section 153DSection 250Section 44ASection 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.3387/Mum/2023 (Assessment Year: 2011-12) M/s Om Developers vs DCIT, Central Circle-1, Thane Asher IT Park, 6th Floor, Road Mukund Niwas, Near Shwet Plaza Building, Viva Jangid No.167-Z, Wagle Industrial Estate, Complex, Manvel Pada Road Thane (West) – 400 604 Virar (East) – 401 303 PAN : AAGFO2713A APPELLANT RESPONDENT I.T.A No.3388/Mum/2023 - A.Y. 2011-12 I.T.A No.3389/Mum/2023 - A.Y. 2012-13 I.T.A No.3390/Mum/2023 - A.Y. 2013-14 I.T.A No.3391/Mum/2023…

SUJATA PRAMOD DALVI,THANE vs. DCIT CC , THANE

In the result assessee’sground no

ITA 3381/MUM/2023[2012-13]Status: DisposedITAT Mumbai22 Oct 2024AY 2012-13

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Mr. Mani Jain & Prateek JainFor Respondent: Smt.Madhu Malti Ghosh (CIT
Section 131Section 133(6)Section 143(3)Section 153DSection 250Section 44ASection 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.3387/Mum/2023 (Assessment Year: 2011-12) M/s Om Developers vs DCIT, Central Circle-1, Thane Asher IT Park, 6th Floor, Road Mukund Niwas, Near Shwet Plaza Building, Viva Jangid No.167-Z, Wagle Industrial Estate, Complex, Manvel Pada Road Thane (West) – 400 604 Virar (East) – 401 303 PAN : AAGFO2713A APPELLANT RESPONDENT I.T.A No.3388/Mum/2023 - A.Y. 2011-12 I.T.A No.3389/Mum/2023 - A.Y. 2012-13 I.T.A No.3390/Mum/2023 - A.Y. 2013-14 I.T.A No.3391/Mum/2023…

SARITA GUPTA,ALWAR vs. PCIT(CENTRAL), JAIPUR, JAIPUR

The appeal of the assessee is partly allowed

ITA 662/JPR/2024[2018-19]Status: DisposedITAT Jaipur29 Aug 2024AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Sh. Arvind Kumar, CIT-DR
Section 115BSection 133ASection 139Section 142(1)Section 143(2)Section 143(3)Section 263Section 44A

…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;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 662/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2018-19 cuke Sarita Gupta PCIT (Central) Vs. Ward No. 5, Vikas Colony Jaipur Rajgarh, Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BFHPG 9732 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. P. C. Parwal, CA jktLo dh vksj ls@ Revenue by : Sh. Arvind Kum…

SANDEEP KUMAR SANSERWAL,YAMUNANAGAR vs. ITO WARD-4, YAMUNAGAR

In the result, the addition so made is hereby directed to be deleted

ITA 527/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh03 Jul 2024AY 2017-18

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Vibhor Garg, C.AFor Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 115BSection 143(1)Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 527/Chd/2022 िनधा"रण वष" / Assessment Year : 2017-18 Sandeep Kumar Sanserwal बनाम The ITO H.No. 2/45, Vikas Nagar Ward-4, Yamuna Nagar-135001(Haryana) Yamuna Nagar (Haryana) "ायी लेखा सं./PAN NO: AWVPS8446F अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Vibhor Garg, C.A राज" की ओर से/ Revenue by : Shr…

MAHENDRA KUMAR ,BALLARI vs. INCOME TAX OFFICER,WARD-1 & TPS, BELLARY

In the result, the appeal of the assessee is allowed

ITA 423/BANG/2023[2017-2018]Status: DisposedITAT Bangalore21 Sept 2023AY 2017-2018

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year : 2017-18

For Appellant: Shri Shivaprasada Reddy, ITPFor Respondent: Shri Nischal B, Addl. CIT (DR)
Section 143(2)Section 143(3)Section 144Section 44ASection 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER Assessment Year : 2017-18 Mahendra Kumar 1)The National Faceless No.56, Mahaveer Medical Appeal Center (NFAC), Stores, Delhi. Tank Bund Road, Vs. Opp: Jain Market, 2) Income-tax Officer, Ballari-583 101. Ward-1 & TPS, Ballary. PAN – AGUPK 2135 L APPELLANT RESPONDENT Revenue by : Shri Nischal B, Addl. CIT (DR) Assessee by : Shri Shivaprasada Reddy, ITP Date of Hearing : 14-09-2023 Date of Pronouncement : 21-09-2023 ORDER PER MADHUMITA ROY, JUDICIAL MEMBER The instant…

SHRI MAJID AJIT SHAIKH,SILVASSA vs. INCOME TAX OFFICER, SILVASSA WARD, SILVASSA

In the result, the appeal of the assessee is partly allowed

ITA 11/SRT/2023[2017-18]Status: DisposedITAT Surat24 May 2023AY 2017-18

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 113Section 115BSection 144Section 254(1)Section 69A

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.11/SRT/2023 (AY 2017-18) (Hearing in Virtual Court) Shri Majid Ajit Shaikh Income Tax Officer, 939/3, Babisa Falia, Nr. Ward-Silvassa, VeeBeel Vs Masjid/Amli/Silvassa, Dadar Mall, Nr. Ciovil Court, & Nagar Havali-396230 Tukarkada, Silvassa- PAN No: CBFPS 5127 L 396230 अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee by Shri Rajesh Upadhyay, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr-DR अपील पंजीकरण/Appeal instituted on 03.01.2023 सुन…

RAJESH KUMAR,GURGAON vs. ITO, WARD- 3(4), GURGAON

In the result, ITA No.1108/Del/2016 is partly allowed and ITA

ITA 2824/DEL/2018[2011-12]Status: DisposedITAT Delhi23 Feb 2023AY 2011-12

Bench: Shri Shamim Yahya & Ms. Astha Chandra[Assessment Year: 2011-12]

Section 143(2)Section 143(3)Section 282Section 292BSection 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER [Assessment Year: 2011-12] Shri Rajesh Kumar, Income Tax Officer, S/o-Shri Phool Chand, Ward-1(3), Village Bamroli, Vs 5TH Floor, HSIIDC Bldg. Gurgaon, Haryana Udhog Vihar, Phase-5 Gurgaon (Haryana) PAN-ANZPK3967E Assessee Revenue [Assessment Year: 2011-12] Shri Rajesh Kumar, Income Tax Officer, S/o-Shri Phool Chand, Ward-3(4), Village Bamroli, Vs Gurgaon Gurgaon, Haryana PAN-ANZPK3967E Assessee Revenue Assessee by Sh. K. Sampath Adv. & Sh. V Rajakumar Adv. Reven…

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