Commissioner of Income Tax-III v. K. Satish Kumar Singh

209 Taxmann 502Reported decision2012#23595 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 249(4)(a)

Judgments citing Commissioner of Income Tax-III v. K. Satish Kumar Singh

Datia Vishvanath Trading Company, Sheetla Ganj Indergarh vs. Central Circle Gwalior, Main Building, Gwalior

In the result, appeal filed by the assessee is partly allowed

ITA 171/AGR/2025[2020-21]Status: DisposedITAT Agra29 May 2025AY 2020-21

Bench: SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 249(4)Section 249(4)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Asst. CIT, Datia Vishvanath Trading Central Circle, Company, Vs. Gwalior. Sheetla Ganj Indergarh, Datia-475675 Madhya Pradesh. PAN-AFVPA3319N (Appellant) (Respondent) Assessee by Shri Arun Gupta, Adv. Department by Shri Shailendra Srivastava, Sr. DR Date of Hearing 22/05/2025 Date of Pronouncement 29/05/2025 O R D E R [ PER MANISH AGARWAL, AM: This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-3, dated 04.03.20…

M/S Annapoorneshwari Investment, Bangalore vs. DCIT, Bangalore

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

ITA 99/BANG/2016[2006-07]Status: DisposedITAT Bangalore26 Apr 2019AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Jason P.Boazassessment Year : 2006-07

For Appellant: Shri V.K. Gurunathan, AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl.CIT(DR)
Section 139(9)Section 144Section 147Section 249(4)Section 249(4)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P.BOAZ, ACCOUNTANT MEMBER Assessment Year : 2006-07 M/s. Annapoorneshwari The Deputy Commissioner of Investment, Vs. Income Tax, No. 10/1, Central Circle 2(2), Lakshminarayana Complex, BANGALORE Palace Road, BANGALORE [PAN: AALFA0704E] APPELLANT RESPONDENT Appellant by : Shri V.K. Gurunathan, Advocate Respondent by : Dr. P.V. Pradeep Kumar, Addl.CIT(DR) (ITAT), Bengaluru Date of hearing : 24-04-2019 Date of Pronouncement : 26-04-2019 O R D E R Per N.V. Vasudevan, Vice President : This appea…

The Principal Commissioner of Income Tax vs. Mr. Abdul Zahid

The appeal is dismissed

ITA/100138/2015HC Karnataka30 Jan 2017

Bench: SREENIVAS HARISH KUMAR,VINEET KOTHARI

Section 249(4)(a)Section 260ASection 5

…1/16 Date of Order 30-01-2017 ITA No.100138/2015 and connected appeals The Prl.Commissioner of Income Tax (Central) & Another Vs. Mr. Abdul Zahid IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH DATED THIS THE 30TH DAY OF JANUARY 2017 PRESENT THE HON’BLE DR. JUSTICE VINEET KOTHARI AND THE HON’BLE MR. JUSTICE SREENIVAS HARISH KUMAR I.T.A.No. 100138 OF 2015 C/w. I.T.A.Nos. 100110 OF 2015, 100136 OF 2015, 100137 OF 2015 AND 100140 OF 2015 BETWEEN: 1. THE PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL), C. R. BUILDING QUEENS ROAD, BENGALURU. 2. ACIT, CENTRAL CIRCLE -2 BELAGAVI. ... APPELLANTS (COMMON) (BY SRI.Y. V. RAVIR…