CIT v. T. Anobala Rao

41 Taxmann.com 90High Court2014#24901 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 132Section 250Section 36(1)(iii)Section 139Section 145(3)Section 147Section 36(1)(vii)Section 44AB

Issues it is cited on

double taxationsection 132section 250personcompanybusinessdocumentinterest

Judgments citing CIT v. T. Anobala Rao

ITO Ward 13(3)(1), Mumbai vs. Vanguard Jewels Ltd, Mumbai

In the result, the appeal is dismissed in above terms

ITA 3600/MUM/2025[2015-16]Status: DisposedITAT Mumbai13 Oct 2025AY 2015-16

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhanito Ward-13(3)(1) Vs. Vanguard Jewels R. No. 227, Aayakar Ltd, Bhavan, M. K. Road, Office No. 501, Churchgate, Mumbai- Adibaba Apartment, 400 020 Gazdar Scheme, 16 Th Road, Rajesh Khanna Garden, Santacruz(W), Mumbai-400 054 Pan/Gir No. Aaacv3480A (Applicant) (Respondent) Revenue By Shri Bhagirath Ramawat, Ld. Dr Assessee By None Date Of Hearing 14.08.2025 Date Of Pronouncement 13.10.2025 आदेश / Order Per Raj Kumar Chauhan, Jm:

Section 10(38)Section 132Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “K (SMC)” BENCH MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITO Ward-13(3)(1) Vs. Vanguard Jewels R. No. 227, Aayakar Ltd, Bhavan, M. K. Road, Office No. 501, Churchgate, Mumbai- Adibaba Apartment, 400 020 Gazdar Scheme, 16 th Road, Rajesh Khanna Garden, Santacruz(W), Mumbai-400 054 PAN/GIR No. AAACV3480A (Applicant) (Respondent) Revenue by Shri Bhagirath Ramawat, Ld. DR Assessee by None Date of Hearing 14.08.2025 Date of Pronouncement 13.10.2025 आदेश / ORDER PER RAJ KUMAR CHAUHAN, JM: This appeal by revenue is directed ag…

DCIT, Cen Cir 2(2), Chennai vs. Jayapriya Company, Chennai

In the result, both the appeals of the Revenue are dismissed and

ITA 1252/CHNY/2025[2022-23]Status: DisposedITAT Chennai12 Sept 2025AY 2022-23

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.G. Baskar, AdvocateFor Respondent: Mrs. Yamuna, CIT
Section 132Section 139Section 147Section 148Section 250

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1251 & 1252/Chny/2025 & Cross-Objection Nos.43 & 44/Chny/2025 िनधा"रण वष"/Assessment Years: 2021-22 & 2022-23 v. The DCIT, Jayapriya Company, Central Circle-2(2), 37, Sivavishnu Complex, Chennai. II Floor, T. Nagar H.O, Chennai-600 017. [PAN: AAHFJ 0958 M] (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross- Objector) Department by : Mrs. Yamun…

DCIT, CC2(2), Chennai vs. Jayapriya Company, Chennai

In the result, both the appeals of the Revenue are dismissed and

ITA 1251/CHNY/2025[2021-22]Status: DisposedITAT Chennai12 Sept 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.G. Baskar, AdvocateFor Respondent: Mrs. Yamuna, CIT
Section 132Section 139Section 147Section 148Section 250

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1251 & 1252/Chny/2025 & Cross-Objection Nos.43 & 44/Chny/2025 िनधा"रण वष"/Assessment Years: 2021-22 & 2022-23 v. The DCIT, Jayapriya Company, Central Circle-2(2), 37, Sivavishnu Complex, Chennai. II Floor, T. Nagar H.O, Chennai-600 017. [PAN: AAHFJ 0958 M] (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross- Objector) Department by : Mrs. Yamun…

CIT v. T. Anobala Rao (41 Taxmann.com 90) — Cited in 3 Judgments | BharatTax