Commissioner of Income Tax, Faridabad v. Lal Singh

8 Taxmann.com 114High Court2010#25679 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Judgments citing Commissioner of Income Tax, Faridabad v. Lal Singh

Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office

In the result, the appeal of the assessee is allowed

ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D

Section 139Section 147Section 148Section 151Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND DR MITHA LAL MEENA, ACCOUNTANT MEMBER Smt. Shanaj Vs The ITO W/o Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) PAN NO. FPMPS 3570 D Assessee By Shri Aman Saxena Advocate Shri Karni Dan, Addl. CIT-DR Revenue By Date of hearing 05/10/2024 Date of 01/01/2025 Pronouncement O R D E R PER: DR S. SEETHALAKSHMI , JM This appeal filed by the assessee is directed against order of the ld. CIT(A) dated 23-08-2024, National Faceless App…

Rameshbhai Arvindbhai Patel, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

In the result, ground number 2 of the assessee’s appeal is dismissed

ITA 459/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad17 May 2022AY 2013-14
For Appellant: Shri P.B. Parmar, A.RFor Respondent: Shri Umesh Agarwal, Sr. D.R
Section 44ASection 50C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 458 & 459/Ahd/2019 Assessment Year 2012-13 & 2013-14 Rameshbhai Arvindbhai The ITO, Patel, Shaktidham Mandir, Ward-3(1)(4), Baugh Faliya, Baniyara, Vs Aayakar Bhavan, Tal. Waghodia, Race course circle, Vadodara-391510 Vadodara-390007 PAN: AVZPP5102A (Respondent) (Appellant) Assessee by: Shri P.B. Parmar, A.R. Revenue by: Shri Umesh Agarwal, Sr. D.R. Date of hearing : 05-05-2022 Date of pronouncement : 17-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYA…

Rameshbhai Arvindbhai Patel, Vadodara vs. The ITO, Ward-3(1)(4), Vadodara

In the result, ground number 2 of the assessee’s appeal is dismissed

ITA 458/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad17 May 2022AY 2012-13
For Appellant: Shri P.B. Parmar, A.RFor Respondent: Shri Umesh Agarwal, Sr. D.R
Section 44ASection 50C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 458 & 459/Ahd/2019 Assessment Year 2012-13 & 2013-14 Rameshbhai Arvindbhai The ITO, Patel, Shaktidham Mandir, Ward-3(1)(4), Baugh Faliya, Baniyara, Vs Aayakar Bhavan, Tal. Waghodia, Race course circle, Vadodara-391510 Vadodara-390007 PAN: AVZPP5102A (Respondent) (Appellant) Assessee by: Shri P.B. Parmar, A.R. Revenue by: Shri Umesh Agarwal, Sr. D.R. Date of hearing : 05-05-2022 Date of pronouncement : 17-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYA…

Commissioner of Income Tax, Faridabad v. Lal Singh (8 Taxmann.com 114) — Cited in 3 Judgments | BharatTax