Dr. NareshTrehan v. DCIT

48 Taxmann.com 21High Court2014#25101 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,276 Indian tax judgments — from 2019 to 2022.

Judgments citing Dr. NareshTrehan v. DCIT

Dy. C.I.T. Central Cir.-1(3), Nagpur vs. Shri Kirit Sharad Joshi, Nagpur

In the result, Revenue’s appeal for A

ITA 609/NAG/2016[2007-08]Status: DisposedITAT Nagpur25 Apr 2022AY 2007-08

Bench: Shri Sandeep Gosain & Shri Arun Khodpia

For Appellant: Shri S.C. Thakar, AdvocateFor Respondent: Shri Vitthal M. Bhosale, Jt. CIT–DR
Section 10

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA no.609/Nag./2016 ITA no.610/Nag./2016 (Assessment Year : 2007–08) (Assessment Year : 2008–09) Dy. Commissioner of Income Tax …………… Appellant Central Circle–1(3), Nagpur v/s Shri Kirit Sharad Joshi ..…….………. Respondent 23, Trimbakeshwar, New Verma Layout Nagpur 440 033 PAN – AAOPJ9006D Assessee by : Shri S.C. Thakar, Advocate Revenue by : Shri Vitthal M. Bhosale, Jt. CIT–DR Date of Hearing – 20.04.2022 Date of Order – 25/04/2022 ITA no.611/Nag./2016 ITA no.612/Nag…

Gurvinder Kaur Bhatia, Indore vs. Pr. CIT-2, Indore

In the result, both the appeals of the assessee(s) in ITANo

ITA 151/IND/2019[2015-16]Status: DisposedITAT Indore18 Dec 2019AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2015-16

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Years: 2015-16 Smt. Harleen Kaur Bhatia Pr.CIT-2 144, Pipliyarao, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AMGPB3531P Assessment Years: 2015-16 Smt. Gurvinder Kaur Bhatia Pr.CIT-2 13-14, Aditya Nagar, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AGJPB0037B Assessee by S/Shri Sumit Nema & Shri GaganTiwari, ARs Revenue by Shri S.S. Mantry,…

Harleen Kaur Bhatia, Indore vs. Pr. CIT-2, Indore

In the result, both the appeals of the assessee(s) in ITANo

ITA 150/IND/2019[2015-16]Status: DisposedITAT Indore18 Dec 2019AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2015-16

Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Years: 2015-16 Smt. Harleen Kaur Bhatia Pr.CIT-2 144, Pipliyarao, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AMGPB3531P Assessment Years: 2015-16 Smt. Gurvinder Kaur Bhatia Pr.CIT-2 13-14, Aditya Nagar, Near Vs. Indore Vishnupuri Colony, A.B. Road, Indore (Appellant) (Respondent ) PAN No.AGJPB0037B Assessee by S/Shri Sumit Nema & Shri GaganTiwari, ARs Revenue by Shri S.S. Mantry,…

Dr. NareshTrehan v. DCIT (48 Taxmann.com 21) — Cited in 3 Judgments | BharatTax