CIT v. V.P. Singh

40 Taxmann.com 162High Court2013#24854 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 115BBESection 132ASection 143(3)Section 153ASection 250(6)Section 44AASection 44ADSection 69A

Judgments citing CIT v. V.P. Singh

Basharat Saleem Rehtoo, Srinagar vs. DCIT, ACIT Cent. Circle, Srinagar

In the result the appeal of the assessee is allowed

ITA 456/ASR/2024[2019-20]Status: DisposedITAT Amritsar30 Jun 2025AY 2019-20

Bench: Sh. Udayan Dasgupta & Sh. Brajesh Kumar Singh

Section 132ASection 143(3)Section 250Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER I.T.A. No. 456/Asr/2024 Assessment Year: 2019-20 Basharat Saleem Rehtoo, Hassi Vs. DCIT, ACIT, Central Bhat Rainwari, Srinagar, J & K. Circle, Srinagar. [PAN:-DUPPR8788Q] (Appellant) (Respondent) Appellant by Sh. Rohit Kapoor, CA & Sh. V.S. Aggarwal, ITP. Respondent by Sh. Charan Dass, Sr.DR Date of Hearing 22.05.025 Date of Pronouncement 30.06.2025 ORDER Per: Udayan Dasgupta, J.M.: This appeal filed by assessee is against the order of Ld. CIT (A)-5, Lud…

The ITO, Ward-3(3)(5), Ahmedabad vs. M/S. Panchdeep Consultants, Ahmedabad

In the result, ground number 3 of the Department’s appeal is dismissed

ITA 543/AHD/2017[2002-03]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2002-03
For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(3)Section 40A(3)Section 69C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 543 /Ahd/2017 Assessment Year 2002-03 The ITO, Ward-3(3)(5), M/s. Panchdeep Room No. B-507, 5th Consultants 2nd Floor, Floor, Pratyaksh Kar Vs Moonlight Complex, Bhavan, Panjara Pole, Gurukul, Drive In Road, Ambawadi, Ahmedaabd-380054 Ahmedabad-380015 PAN: AAOFS2568P (Appellant) (Respondent) Assessee by: Shri Hardik Vora, A.R. Revenue by: Shri V.K. Singh, Sr. D.R. Date of hearing : 09-06-2022 Date of pronouncement : 31-08-2022 आदेश/ORDER PER : SIDDHA…

ITO 24(3)(3), Mumbai vs. O.K. Susheela Nambiar, Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 6788/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Aug 2017AY 2010-11

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 Ito-24(3)-3 Smt. O.K. Susheela Nambiar Room No. 705, 7Th Floor, 201, Krishna Kunj, Film City Vs. C-11, Road, Goregaon (E), Pratyakshakarbhavan, Mumbai-400063. Bkc, Bandra (E), Mumbai-400051. Pan No. Aafpn0427K Appellant Respondent Revenue By : Shri Rajat Mittal, Dr Assessee By: Shri R. Ananthakrishnan, Ar Date Of Hearing : 30/05/2017 Date Of Pronouncement : 24/08/2017

For Appellant: Shri R. Ananthakrishnan, ARFor Respondent: Shri Rajat Mittal, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 ITO-24(3)-3 Smt. O.K. Susheela Nambiar Room No. 705, 7th floor, 201, Krishna Kunj, Film City Vs. C-11, Road, Goregaon (E), PratyakshakarBhavan, Mumbai-400063. BKC, Bandra (E), Mumbai-400051. PAN No. AAFPN0427K Appellant Respondent Revenue by : Shri Rajat Mittal, DR Assessee by: Shri R. Ananthakrishnan, AR Date of Hearing : 30/05/2017 Date of pronouncement : 24/08/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the Revenue. The r…