Commissioner (Appeals). In Mahabir Prasad Prem Chand Jain v. ITO

40 Taxmann 35High Court1988#12754 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 115BBESection 131Section 133(6)Section 143(3)Section 234BSection 234CSection 250Section 68

Judgments citing Commissioner (Appeals). In Mahabir Prasad Prem Chand Jain v. ITO

Leelaram Choudhary, Bangalore vs. Income Tax Officer, Ward-5(2)(5), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1086/BANG/2024[2017-18]Status: DisposedITAT Bangalore24 Jul 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Smt.Suman Lunkar, CAFor Respondent: Ms.Neha Sahay, JCIT-DR
Section 115BSection 133(6)Section 142(1)Section 143(2)Section 234BSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A’, BANGALORE Before Shri Waseem Ahmed, Accountant Member & Shri Keshav Dubey, Judicial Member ITA No.1086/Bang/2024: Asst.Year : 2017-2018 Sri.Leelaram Choudhary The Income Tax Officer M/s.Chamunda Creation Ward 5(2)(5) vs. No.12, Ground Floor Bangalore. Siddanna Lane, Cubbonpet Bangalore – 560 002. PAN: ADZPL8041N (Appellant) (Respondent) Appellant by: Smt.Suman Lunkar, CA Respondent by: Ms.Neha Sahay, JCIT-DR Date of Date of Hearing : 08.07.2024 Pronouncement: 24.07.2024 O R D E R Per Keshav Dubey, JM : This appeal at the instance of the assessee is dire…

DCIT, Central Circle-1, Udipur vs. M/S. Wagad Constrution Company, Udaipur

In the result, appeals of the Revenue are dismissed

ITA 30/JODH/2020[2014-15]Status: DisposedITAT Jodhpur12 Jan 2023AY 2014-15
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Venkatesh V. (JCIT-Sr.DR)
Section 143(1)

…आयकर अपीलीय अधिकरण] जाेधपुर न्यायपीठ] जाेधपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JODHPUR BENCH ‘DB’ JODHPUR. Jh HkkLdju chvkj] ys[kk lnL; ,oa Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: HON’BLE SHRI BASKARAN BR, AM & HON’BLE SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 30/JODH/2020 Assessment Year : 2014-15. cuke Deputy Commissioner of M/s. Wagad Construction Co., Vs. Income-tax, Central Circle-1, Plot No. 15, Near Bhati Engineering Works, Udaipur. Titari Bus Stand. Udaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAAFW 2213 M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 119/JODH/2020 Ass…

Sh. Rajneesh Thakur, Ludhiana vs. ACIT, C-VII, Ludhiana

The appeal is allowed

ITA 1565/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh23 Dec 2020AY 2011-12

Bench: Smt. Diva Singh & Smt.Annapurna Guptaआयकरअपीलसं./Ita No.1565/Chd/2018 िनधा"रणवष"/ Assessment Year : 2011-12

For Appellant: ShriSudhirSehgal, AdvocateFor Respondent: ShriAtulJayaswal, Sr. Dr
Section 250(6)Section 69Section 69A

…आयकरअपीलीयअिधकरण, च"डीगढ़"यायपीठ“बी”” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH (VIRTUAL COURT) "ीमती िदवा िसंह, "याियकसद"य एवं "ीमती अ"नपूणा" गु"ा, लेखासद"य BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.1565/Chd/2018 िनधा"रणवष"/ Assessment Year : 2011-12 बनाम Shri Rajneesh Thakur The ACIT SCO-545, College Road, Circle-VII, Ludhiana Ludhiana "थायी लेखा सं./PAN NO:AAJPT3443P अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by: ShriSudhirSehgal, Advocate राज"व क" ओर से/ Revenue by : ShriAtulJayaswal, Sr. Dr सुन…

ACIT, Circle-3, Ranchi vs. Shri Sumit Ramsisaria, Ranchi

ITA 222/RAN/2019[2015-16]Status: DisposedITAT Ranchi11 Dec 2020AY 2015-16

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godara

Section 133(6)Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH “E” COURT AT KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member ITA No.222/Ran/2019 & Cross Objection No.12/Ran/2019 (a/o ITA No.222/Ran/2019) Assessment Year : 2014-15 Asstt. Commissioner of Shri Sumit Ramsisaria बनाम Income-tax,Circle-3, Kantatoli Chowk, Purulia Room No. 302, 3rd Floor, Road, Ranchii-834001 V/s. Central Revenue Building [PAN No.AGSPR 9853 J] (Annexe), Main Road, Ranchi-834001 .. अपीलाथ" /Appellant ""यथ"/Respondent/ "तया"ेपक / co-objector Shri R.K. Garodia, FCA आवेदक क" ओर से/By Assessee Shri Inderjit…

Purna Chandra Biswal, Jajpur vs. Principal CIT, Cuttack

In the result, appeal of the assessee is partly allowed

ITA 200/CTK/2018[2013-14]Status: DisposedITAT Cuttack15 Nov 2019AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.200/Ctk/2018 (नििाारण वषा / Assessment Year :2013-2014) Sri Purna Chandra Biswal, Vs. Principal Cit, Cuttack Jakhapura, Jajpur-755019 स्थायी लेखा सं./Panno. : Aclpb 1493 P (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri S.K.Sarangi, Ar िाजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr

For Appellant: Shri S.K.Sarangi, ARFor Respondent: Shri S.M.Keshkamat, CITDR
Section 143(3)Section 144Section 145Section 145(3)Section 263Section 44ASection 68

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.200/CTK/2018 (नििाारण वषा / Assessment Year :2013-2014) Sri Purna Chandra Biswal, Vs. Principal CIT, Cuttack Jakhapura, Jajpur-755019 स्थायी लेखा सं./PANNo. : ACLPB 1493 P (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri S.K.Sarangi, AR िाजस्व की ओर से /Revenue by : Shri S.M.Keshkamat, CITDR सुनवाई की तािीख / Date of Hearing : 14/11/2019 घोषणा की तािीख/Date of Pronouncement : 15/11/2019 आदेश / O R D E R Per L.P.…

Shri Navneet Modi, Ranchi vs. DCIT, Circle-2, Ranchi

In the result, both appeals of the assessee are allowed

ITA 106/RAN/2019[2015-16]Status: DisposedITAT Ranchi30 Oct 2019AY 2015-16

Bench: Shri C.M.Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.106/Ran/2019 & आयकर अऩीऱ सं./Ita No.53/Ran/2019 (नििाारण वषा / Assessment Year :2015-2016 & 2013-2014) Shri Navneet Modi, Vs. Dcit, Circle-2, Ranchi Modi House, Kanke Dam Side Road, Kanke, Ranchi स्थायी ऱेखा सं./ Pan No. : Actpm 1511 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : Shri Inderjeet Singh, Cit(Dr)

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: Shri Inderjeet Singh, CIT(DR)
Section 143(3)Section 234ASection 271(1)(c)Section 68

…आयकर अपीऱीय अधिकरण, रााँची न्यायपीठ, रााँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एऱ.ऩी.साहु, ऱेखा सदस्य के समऺ । BEFORE SHRI C.M.GARG, JM AND SHRI L.P. SAHU, AM आयकर अऩीऱ सं./ITA No.106/RAN/2019 & आयकर अऩीऱ सं./ITA No.53/RAN/2019 (नििाारण वषा / Assessment Year :2015-2016 & 2013-2014) Shri Navneet Modi, Vs. DCIT, Circle-2, Ranchi Modi House, Kanke Dam Side Road, Kanke, Ranchi स्थायी ऱेखा सं./ PAN No. : ACTPM 1511 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenu…

Income Tax Officer, Ward-2(2), Jaipur vs. M/S. Trugold Buildtech Private Limited, Jaipur

In the result, appeal of the revenue is allowed for statistical purposes in terms indicated hereinabove

ITA 736/JPR/2018[2009-10]Status: DisposedITAT Jaipur01 Apr 2019AY 2009-10
For Appellant: Shri S.L. Poddar (Adv.)For Respondent: Shri Karni Dan (JCIT) fu/kZkfjrh dh vksj ls@
Section 148Section 2Section 56Section 56(1)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 736/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2009-10 cuke I.T.O., M/s Trugold Buildtech Pvt. Ltd., Vs. Ward 2(2), 203, Ambabari, Jhotwara, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCT 6983 E vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Karni Dan (JCIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L. Poddar (Ad…

Income Tax Officer-Ward-12(1), Kolkata vs. M/S Standard Leather Pvt. Ltd., Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 2620/KOL/2013[2010-2011]Status: DisposedITAT Kolkata07 Sept 2016AY 2010-2011

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2010-11

Section 133(6)Section 143(3)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Years:2010-11 ITO Ward-12(1), बनाम / M/s Standard Leather Pvt. Aayakar Bhawan, P-7, Ltd., 21G. Atal Sur Road, V/s. Chowringhee Squre, Tangra, Kolkata-700 015 Kolkta-700 069 [PAN No.AAECS 4167 K] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri G. Mallikarjuna, CIT-DR अपीलाथ" क" ओर से/By Appellant Shri S.M. Surana, Advocate ""यथ" क" ओर से/By Respondent 10-06-2016 सुनवाई क" तार"ख/Date of Hearing 07-09-2016 घोषणा क" तार"ख/Date of Pronouncement आदेश /O…

Commissioner (Appeals). In Mahabir Prasad Prem Chand Jain v. ITO (40 Taxmann 35) — Cited in 8 Judgments | BharatTax