Dilip Battu Karanjule v. Income Tax Officer

74 Taxmann.com 12Reported decision2016#25587 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2022.

Judgments citing Dilip Battu Karanjule v. Income Tax Officer

The ITO, Ward-5(1), Baroda vs. Shri Kanubhai M.Patel, Baroda

In the result, Ground No.1 of Department’s appeal is dismissed

ITA 2913/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad13 Apr 2022AY 2009-10

For Appellant: Shri S.N. Soparkar, Sr. A.R. &For Respondent: Shri V.K. Singh, Sr. D.R

Section 131Section 50Section 50C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 2913 /Ahd/2012 Assessment Year 2009-10 The ITO, Shri Kanubhai M. Patel, Ward-5(1), 56/D, Omnagar Society, Baroda Vs B/h Govindrao Park, (Appellant) Near Water Tank, Panigate, Baroda-390017 PAN: ABTPP3455E (Respondent) Revenue by: Shri V.K. Singh, Sr. D.R. Assessee by: Shri S.N. Soparkar, Sr. A.R. & Shri Bandish Soparkar, A.R. Date of hearing : 10-02-2022 Date of pronouncement : 13-04-2022 आदेश/ORDER PER : SIDDHARTHA…

Harshadkumar Amrutlal Patel, Mehsana vs. DCIT, Mehsana Circle, Mehsana

In the result, the appeal filed by the assessee is dismissed

ITA 361/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad16 Sept 2019AY 2015-16

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Royआयकर अपील सं./I.T.A. No. 361/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2015-16)

For Appellant: Shri S. N. Divatia, A.R

…i Ajitkumar T. Patel, the same has been carefully perused. Further, there are two more decisions at hand, one is in the case of [2018] 89 Taxmann.com (Kerala High Court) rendered in the case of V.A, Jose Vs. DOT, Central Circle, Thrissur and another is [2016] 74 Taxmann.com 12 delivered by the HAT, Pune in the case of Dilip Battu Karanjule Vs., ITO, Pune. (both in favour of revenue). Further, in the case of Pari Mangaldas Girdhardas v. CIT 197 CTR (Guj.) 647, after analyzing various decisions of Apex Court, the Hon'ble High Court of Gujarat has formulated certain tests to determine as to whether an assessee can b…

Karimkhan Shahnoorkhan Patel, Aurangabad vs. Income-Tax Officer

In the result, the appeal of assessee is partly allowed

ITA 2272/PUN/2014[2009-10]Status: DisposedITAT Pune08 Oct 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Pramod ShingteFor Respondent: Dr. Vivek Aggarwal

Section 50C

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.2272/PUN/2014 यनधाारण वषा / Assessment Year : 2009-10 Karimkhan Shahnoorkhan Patel, H. No. 5-1-45, Near Post Office, Osmanpura, Aurangabad-431005 PAN : AFAPP4482N .......अऩीऱाथी / Appellant बनाम / V/s. Income Tax Officer, Ward – 2(2), Aurangabad ……प्रत्यथी / Respondent Assessee by : Shri Pramod Shingte Revenue by : Dr. Vivek Aggarwal सुनवाई की तार…