Commissioner of Income-tax v. Sohan Khan & Mohan Khan

217 Taxmann 201High Court2013#23664 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Commissioner of Income-tax v. Sohan Khan & Mohan Khan

Sh. Surender Meena, 36, Pratap Nagar, Shastri Nagar, Jaipur vs. PCIT-1, Jaipur

In the result the appeal of the assessee is allowed

ITA 162/JPR/2022[2017-18]Status: DisposedITAT Jaipur21 Jul 2022AY 2017-18

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. Avdhesh Kumar (CIT)

Section 142(1)Section 143(3)Section 263Section 54Section 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’A’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 162/JP/2022 fu/kZkj.k o"kZ@Assessment Year :2017-18 cuke Shri Surender Meena PCIT, Vs. 36, Pratap Nagar, Shastri Nagar, Jaipur-1 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACFPM 8554Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. P. C. Parwal (CA) jktLo dh vksj ls@ Revenue by : Sh. Avdhesh Kumar…

Mahaveer Yadav, Jaipur vs. ITO, Jaipur

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

ITA 209/JPR/2017[2011-12]Status: DisposedITAT Jaipur27 Feb 2018AY 2011-12

For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Neena Jeph (Addl.CIT)

Section 2(14)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 209/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2011-12 cuke Shri Mahaveer Yadav Income Tax Officer Vs. S/o Shri Gangadeen, Ward-1(5) VPO- Budhi Bawal, Tehsil- Alwar Kotkasim, Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BNOPM8131L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) jktLo dh vksj ls@ Revenu…

ITO, Kotdwar vs. Sh. Kalyan Singh Adhikari, Kotdwar

In the result, the appeal of the assessee is dismissed

ITA 6231/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Apr 2017AY 2011-12

Bench: Shri B.P. Jainassessment Years 2011-12 Vs. Shri Kalyan Singh Income Tax Officer, Kotdwar. Adhikari Shivrajpur, Pan: Aabcp 0275C Motadhak, Kotdwara. Pan: Agipa 9869K (Appellant) (Respondent) Assessee(S) By : S/Shri Sankalp Anil Sharma, Adv. Revenue By : Ms. Bedobani Chaudhuri, Sr.D.R.

For Respondent: Ms. Bedobani Chaudhuri

Section 2Section 64

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH SMC NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER Assessment Years 2011-12 Vs. Shri Kalyan Singh Income Tax Officer, Kotdwar. Adhikari Shivrajpur, PAN: AABCP 0275C Motadhak, Kotdwara. PAN: AGIPA 9869K (Appellant) (Respondent) Assessee(s) by : S/Shri Sankalp Anil Sharma, Adv. Revenue by : Ms. Bedobani Chaudhuri, Sr.D.R. सुनवाई क" तार"ख/Date of Hearing : 18/04/2017 घोषणा क" तार"ख /Date of Pronouncement: 20/04/2017 ORDER This appeal of the Revenue arises from the order of learned CIT(A), Dehradun, vide order dated 23.09.2016 for the assessment year 2011-12.…