DCIT v. Veena Avasthi and Hon'ble Karnataka High Court in CIT Vs Basetteppa B. Badami

93 Taxmann.com 66High Court2018#16243 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Issues it is cited on

preponderance of probability addition u/s 68 unexplained money section 69a section 68 section 69 person section 250 nfac business document section 14

Judgments citing DCIT v. Veena Avasthi and Hon'ble Karnataka High Court in CIT Vs Basetteppa B. Badami

Nilesh Popatlal Gada, Pune vs. Income Tax Officer Ward 2(4), Pune

In the result, appeal of the assessee is Partly Allowed

ITA 1538/PUN/2024[2017-18]Status: DisposedITAT Pune20 Dec 2024AY 2017-18

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 115BSection 250Section 68

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1538/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Nilesh Popatlal Gada, V The Income Tax Officer, 201, Sai Siddhi Congress s Ward-2(4), Pune. Bhavan, Shivaji Nagar, Pune – 411005. PAN: AHOPS1114Q Appellant/ Assessee Respondent / Revenue Assessee by Shri Neelesh Khandelwal – AR Revenue by Shri A.D.Kulkarni – Addl.CIT(DR) Date of hearing 18/11/2024 Date of pronouncement 20/12/2024 आदेश/ ORDER PER D…

Shri Hareshkumar Jayantilal Mahadevwala HUF, Surat vs. Income Tax Officer, Ward - 1(3)(1), Surat

In the result, ground No.1 of the appeal is partly allowed

ITA 248/SRT/2023[2017-18]Status: DisposedITAT Surat30 Nov 2023AY 2017-18

Bench: Shri Pawan Singh(Hybrid Hearing) Hareshkumar Jayantilal I.T.O., Mahadevwala Huf, Ward-1(3)(1), Vs. 145, Sarjan Society, Parlepoint, Surat. Athwalines, Surat, Gujarat-395001. Pan No. Aaahh 8541 R Appellant/ Assessee Respondent/ Revenue

Section 115BSection 142(1)Section 143(2)Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Hybrid hearing) Hareshkumar Jayantilal I.T.O., Mahadevwala HUF, Ward-1(3)(1), Vs. 145, Sarjan Society, Parlepoint, Surat. Athwalines, Surat, Gujarat-395001. PAN No. AAAHH 8541 R Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Chaitali Shah, C.A. Department represented by Shri Vinod Kumar, Sr. DR Date of Institution of Appeal 18/04/2023 Date of hearing 28/11/2023 Date of pronouncement 30/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal b…

Shri Mohd Manzoor, Rajouri vs. Income Tax Officer Ward -2 (3), Jammu

In the result, the appeal of the assessee bearing ITA No

ITA 166/ASR/2022[2017-18]Status: HeardITAT Amritsar21 Sept 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 250oSection 28Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.166/Asr/2022 Assessment Year: 2017-18 Sh. Mohd. Manzoor, Vs. ITO, Ward-2(3), Tehsil Kotranka, Village Jammu. Budhal Distt. Rajouri 185133, Jammu & Kashmir. [PAN: BKKPM9572Q] (Respondent) (Appellant) Appellant by Sh. Rohit Kapoor, CA & Sh. V.S. Aggarwal, ITP. Respondent by Sh. Yashender Garg, Sr. DR Date of Hearing 19.09.2023 Date of Pronouncement 21.09.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the or…

Shri Gurbinder Singh Mahal, Amritsar vs. Income Tax Officer Ward-IV ( 2), Amritsar

In the result, the appeal of the assessee bearing ITA No

ITA 22/ASR/2023[2014-15]Status: DisposedITAT Amritsar24 Apr 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 144Section 144oSection 250(4)Section 250(6)Section 250o

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.22/Asr/2023 Assessment Year: 2014-15 Gurbinder Singh Mahal Mahal Vs. ITO, Ward IV (2) Villa Opp. Bhai, Ashram Bhai Amritsar. Manj Road, VPO Sultanwind, Amritsar. [PAN:AIUPM6010E] (Appellant) (Respondent) Appellant by Sh. Rohit Kapoor, CA. Respondent by Smt. Rajinder Kaur, CIT. DR Date of Hearing 12.04.2023 Date of Pronouncement 24.04.2023 ORDER Per: Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commis…

Anshu Sharma, Jaipur vs. Income Tax Officer, Jaipur

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

ITA 45/JPR/2023[2017-2018]Status: DisposedITAT Jaipur30 Mar 2023AY 2017-2018

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Praveen Saraswat (C.A.)For Respondent: Smt Monisha Chaudhary (Addl. CIT) a

Section 129Section 142(1)Section 143(2)Section 143(3)Section 44ASection 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 45/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Anshu Sharma Income Tax Officer Vs. 183 Raghukunj, Nemi Sagar Jaipur Vaishali Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: DZXPS 6002 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Praveen Saraswat (C.A.) jktLo dh vksj ls@ Reven…

Meet Milan Zaveri, Mumbai vs. JCIT 19(3), Mumbai

In the result, appeal filed by assessee is allowed

ITA 494/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 May 2018AY 2011-12

Bench: Shri Pawan Singh & Shri Rajesh Kumarshri Meet Milan Zaveri Jcit- 19(3), Room No. 305, 3Rd Floor, 1101 & B, Olive Building, Shivaji Nagar Road, Opp. Sona Vs. Piramal Chambers, Hospital, Santacruz (E), Lalbaug, Parel, Mumbai-400055. Mumbai-400012. Pan: Aacpz8761H Appellant Respondent Appellant By : Shri Firoze B. Andhyarujina …Advocate Respondent By : Shri T.A. Khan (Dr) Date Of Hearing : 24.05.2018 Date Of Pronouncement : 30.05.2018 Order Under Section 254(1) Of Income–Tax Act

For Appellant: Shri Firoze B. AndhyarujinaFor Respondent: Shri T.A. Khan (DR)

Section 143(3)Section 250Section 253Section 254(1)Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Shri Meet Milan Zaveri JCIT- 19(3), Room No. 305, 3rd Floor, 1101 & B, Olive Building, Shivaji Nagar Road, Opp. Sona Vs. Piramal Chambers, Hospital, Santacruz (E), Lalbaug, Parel, Mumbai-400055. Mumbai-400012. PAN: AACPZ8761H Appellant Respondent Appellant by : Shri Firoze B. Andhyarujina …Advocate Respondent by : Shri T.A. Khan (DR) Date of Hearing : 24.05.2018 Date of Pronouncement : 30.05.2018 Order under section 254(1) of Income–tax Act PER PAWAN SINGH, JUDICIAL MEMB…