DCIT v. Smt. Veena Goyal

119 Taxmann.com 362Reported decision2020#22156 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2024.

Judgments citing DCIT v. Smt. Veena Goyal

Sills Karingattil Jose, Nedumkandom vs. ITO Ward 2, Thodupuzha

Appeal is partly allowed for statistical purpose

ITA 132/COCH/2023[2016-17]Status: DisposedITAT Cochin19 Nov 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhsils Karingattil Jose Income Tax Officer Np 3/406, Karingattil Ward - 2, House, Munnar Road Thodupuzha Vs. Nedumkandom P.O. [Pan: Afopj8789C] (Appellant) (Respondent)

For Appellant: Shri P. M. Veeramani, CAFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 2(47)Section 2(47)(V)Section 250Section 50CSection 53ASection 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member Sils Karingattil Jose Income Tax Officer NP 3/406, Karingattil Ward - 2, House, Munnar Road Thodupuzha vs. Nedumkandom P.O. [PAN: AFOPJ8789C] (Appellant) (Respondent) Appellant by: Shri P. M. Veeramani, CA Respondent by: Smt. V. Swarnalatha, Sr. D.R. Date of Hearing: 22.08.2024 Date of Pronouncement: 19.11.2024 O R D E R Per Satbeer Singh Godara, Judicial Member: This assessee’s appeal for A.Y. 2016-17 arises against the CIT(A)/National Faceless Appeal Centre, Delh…

The ACIT, Circle-2(1)(2), Ahmedabad vs. Shri Jigar Jashwantlal Shah, Ahmedabad

Appeal is dismissed

ITA 1643/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 May 2022AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Shibaji Simlai, Sr. D.R
Section 143(1)Section 148Section 234Section 271(1)Section 56(2)Section 56(2)(vii)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 Shri Jigar Jashwantlal ACIT, Shah, 3, Hariharashray Circle-2(1)(1), Bunglows, 100 Ft, Vs Ahmedabad Shilaj Road, Thaltej, (Respondent) Ahmedabad-380054 PAN: ADAPS7037E (Appellant) Assessment Year 2013-14 ACIT, Shri Jigar Jashwantlal Circle-2(1)(2), Shah, 3, Hariharashray Ahmedabad Vs Bunglows, 100 Ft, (Appellant) Shilaj Road, Thaltej, Ahmedabad-380054 PAN: ADAPS7037E (Respondent) Assessee by: Shri S.N. So…

Shri Jigar Jashwantlal Shah, Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

Appeal is dismissed

ITA 1541/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 May 2022AY 2013-14
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Shibaji Simlai, Sr. D.R
Section 143(1)Section 148Section 234Section 271(1)Section 56(2)Section 56(2)(vii)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 Shri Jigar Jashwantlal ACIT, Shah, 3, Hariharashray Circle-2(1)(1), Bunglows, 100 Ft, Vs Ahmedabad Shilaj Road, Thaltej, (Respondent) Ahmedabad-380054 PAN: ADAPS7037E (Appellant) Assessment Year 2013-14 ACIT, Shri Jigar Jashwantlal Circle-2(1)(2), Shah, 3, Hariharashray Ahmedabad Vs Bunglows, 100 Ft, (Appellant) Shilaj Road, Thaltej, Ahmedabad-380054 PAN: ADAPS7037E (Respondent) Assessee by: Shri S.N. So…

DCIT v. Smt. Veena Goyal (119 Taxmann.com 362) — Cited in 3 Judgments | BharatTax