Commissioner of Income Tax, Central-III, Kolkata v. Brijendra Gupta

234 Taxmann 51High Court2015#23833 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 133ASection 144BSection 147Section 148Section 270ASection 271(1)(c)Section 158BFA(2)

Judgments citing Commissioner of Income Tax, Central-III, Kolkata v. Brijendra Gupta

Archana Achyut Sail, Mumbai vs. NFAC

In the result, both the appeals are allowed

ITA 5278/MUM/2024[AY 2016-17]Status: DisposedITAT Mumbai25 Mar 2025

Bench: Justice (Retd.) C.V. Bhadang & Shri B.R. Baskaran

For Appellant: Shri Sumit MantriFor Respondent: Shri Umesh Chandra Sinha
Section 133ASection 147Section 148Section 270ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE JUSTICE (RETD.) C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA NOS. 5277 & 5278/MUM/2024 : A.Ys. : 2017-18 & 2016-17 Archana Achyut Sail Vs. ITO, Ward-42(2)(1), Mumbai/ B/402, Kapasi Niwas CHS, Lilya Nagar, NFAC, Delhi (Respondent) Nr. Veer Savarkar FOB, S.V. Road, Goregaon (W), Mumbai 400 104. PAN : AFXPS8155C (Appellant) Appellant by : Shri Sumit Mantri Respondent by : Shri Umesh Chandra Sinha Date of Hearing : 27/02/2025 Date of Pronouncement : 25/03/2025 O R D E R PER JUSTICE (RETD.) C.V. BHADANG, PRESIDENT : B…

Archana Achyut Sail, Mumbai vs. NFAC, Delhi

In the result, both the appeals are allowed

ITA 5277/MUM/2024[AY 2017-18]Status: DisposedITAT Mumbai25 Mar 2025

Bench: Justice (Retd.) C.V. Bhadang & Shri B.R. Baskaran

For Appellant: Shri Sumit MantriFor Respondent: Shri Umesh Chandra Sinha
Section 133ASection 147Section 148Section 270ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE JUSTICE (RETD.) C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA NOS. 5277 & 5278/MUM/2024 : A.Ys. : 2017-18 & 2016-17 Archana Achyut Sail Vs. ITO, Ward-42(2)(1), Mumbai/ B/402, Kapasi Niwas CHS, Lilya Nagar, NFAC, Delhi (Respondent) Nr. Veer Savarkar FOB, S.V. Road, Goregaon (W), Mumbai 400 104. PAN : AFXPS8155C (Appellant) Appellant by : Shri Sumit Mantri Respondent by : Shri Umesh Chandra Sinha Date of Hearing : 27/02/2025 Date of Pronouncement : 25/03/2025 O R D E R PER JUSTICE (RETD.) C.V. BHADANG, PRESIDENT : B…

Smt Sarita Mohta, Kolkata vs. DCIT, CC-XII, Kolkata

In the result, the appeal of the assessee is allowed

ITA 622/KOL/2008[2003-2004]Status: DisposedITAT Kolkata04 Mar 2016AY 2003-2004

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 132Section 132(2)Section 153ASection 271(1)(c)

…I.T.A. No. 622/KOL./2008 Assessment year: 2003-2004 Page 1 of 3 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 622/KOL/ 2008 Assessment Year: 2003-2004 Smt. Sarita Mohta,.................................................................Appellant P-31A, Kalakar Street, Kolkata-700 007 [PAN: ADVTM 8078 Q] -Vs.- Deputy Commissioner of Income Tax,.............................Respondent Central Circle-XII, Kolkata, 18, Rabindra Sarani, Kolkata-700 001 Appearances by: Shri Pradyut Chaudhuri, ACA, f…