Fatehraj Singhvi v. UOI

73 Taxmann.com 252High Court2016#15 most cited

What is Fatehraj Singhvi v. UOI authority for?

Late fees under section 234E are not applicable for periods prior to June 1, 2015, as the amendment to section 200A inserting clause (c) was effective from that date.

1,778

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2017 to 2026.

Also referred to as

Fatehraj Singhvi v. UOI · section 234E · section 200A · late fees · TDS returns · prior to June 1 2015 · amendment · Karnataka High Court

Sections most often in play

Section 234ESection 200ASection 154Section 250Section 156Section 220(2)Section 200(3)Section 271H

Issues it is cited on

section 200(3)section 220section 220(2)mistake apparent on recordsection 234esection 200asection 200a(1)(c)section 200section 200a(1)tax collected at sourcetax deducted at sourcesection 206c

Judgments citing Fatehraj Singhvi v. UOI

Webtrust Co.in (India) Pvt.Ltd, Aurangabad vs. Assistant Commissioner of Income-Tax, CPC (TDS), Ghaziabad

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

ITA 1819/PUN/2018[2014-15]Status: DisposedITAT Pune02 Nov 2021AY 2014-15
For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 200(3)Section 200ASection 234ESection 271HSection 271H(1)(a)Section 272ASection 272A(2)

…आयकर अपीलीय अिधकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA Nos.1818 & 1819/PUN/2018 िनधा"रण वष" / Assessment Year : 2013-14 & 2014-15 Webtrust Co. In (India) Pvt. Ltd., 2nd Floor, Arihant Complex, Machali Khadak, Aurangabad- 431001. .......अपीलाथ" / Appellant PAN : AAACW4655N बनाम / V/s. ACIT, CPC (TDS), ……""यथ" / Respondent Ghaziabad. Assessee by : None Revenue by : Shri M. G. Jasnani सुनवाई क" तारीख / Date of Hearing : 02.11.2021 घोषणा क" तारीख / Date of Pronounce…

Webtrust Co.in (India) Pvt.Ltd, Aurangabad vs. Assistant Commissioner of Income-Tax, CPC (TDS), Ghaziabad

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

ITA 1818/PUN/2018[2013-14]Status: DisposedITAT Pune02 Nov 2021AY 2013-14
For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 200(3)Section 200ASection 234ESection 271HSection 271H(1)(a)Section 272ASection 272A(2)

…आयकर अपीलीय अिधकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA Nos.1818 & 1819/PUN/2018 िनधा"रण वष" / Assessment Year : 2013-14 & 2014-15 Webtrust Co. In (India) Pvt. Ltd., 2nd Floor, Arihant Complex, Machali Khadak, Aurangabad- 431001. .......अपीलाथ" / Appellant PAN : AAACW4655N बनाम / V/s. ACIT, CPC (TDS), ……""यथ" / Respondent Ghaziabad. Assessee by : None Revenue by : Shri M. G. Jasnani सुनवाई क" तारीख / Date of Hearing : 02.11.2021 घोषणा क" तारीख / Date of Pronounce…

M/S. Teekays Furniture Solutions Private Limited, Bangalore vs. Income Tax Officer, TDS, Ward-3(3), Bangalore

In the result, all the appeals by the assessees are treated as allowed for statistical purpose

ITA 334/BANG/2021[2015-16 (26Q-Q4)]Status: DisposedITAT Bangalore12 Oct 2021

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri.Pranav Krishna, AdvocateFor Respondent: Smt.Sowmya Virupakshaiah Addl.CIT
Section 200Section 200(3)Section 200ASection 206CSection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Sl. ITA / CO No. F.Y. PERIOD AMOUNT No. 1. 316/Bang/2021 2012-13 Q2 Form 24Q 57,600 2. 317/Bang/2021 2012-13 Q4 Form 24Q 15,200 3. 318/Bang/2021 2012-13 Q4 Form 24Q 57,600 4. 319/Bang/2021 2012-13 Q3 Form 26Q 39,200 5. 320/Bang/2021 2012-13 Q4 Form 26Q 15,200 6. 321/Bang/2021 2013-14 Q2 Form 24Q 16,500 7. 322/Bang/2021 2013-14 Q3 Form 24Q 38,800 8. 323/Bang/2021 2013-14 Q4 Form 24Q 14,800 9. 324/Bang/2021 2014-15 Q1 Form 26Q 38,600 10. 325/Bang/2021 2013-14 Q2 Form 26Q…

Rose Rock Real Estate India Pvt., Mumbai vs. ITO (TDS) 2(1)(3), Mumbai

In the result, these appeals are allowed

ITA 4824/MUM/2019[2013-14]Status: DisposedITAT Mumbai02 Sept 2021AY 2013-14
Section 154Section 190Section 200ASection 203ASection 204Section 234ESection 285

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Pavankumar Gadale (JM) I.T.A. No. 4824/Mum/2019 (Assessment Year 2013-14) I.T.A. No. 4823/Mum/2019 (Assessment Year 2015-16) Vs. 1. ACIT-TDS- Rose Rock Real Estate India Pvt. Ltd. CPC,Ghaziabad 1, Gordhan Building, 2nd Floor, Behind Girguam 2. ITO(TDS)-2(1)(3) Court, Off Dr Parekh Street 6th Floor, Room No. Opp. HN (Reliance) Hospital 610, K.G. Mittal Prathna Samaj Ayurvedic Hospital Mumbai-400 004. Charni Road West Mumbai-400 002. PAN : AAGCR7537L (Appellant) (Respondent) Assessee by Shri Rajesh Mehta Department by Shri Manoj K…

Syed Mustafa Kamalpasha, Bangalore vs. Deputy Commissioner of Income Tax, CPC - TDS, Bangalore

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 332/BANG/2020[2015-16]Status: DisposedITAT Bangalore27 Jul 2021AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Sanketh S.Nayak, CAFor Respondent: Smt.R.Premi, JCIT
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.330/Bang/2020: Asst.Year 2013-2014 ITA No.331/Bang/2020: Asst.Year 2014-2015 ITA No.332/Bang/2020: Asst.Year 2015-2016 Sri.Syed Mustafa Kamalpasha The Dy.Commissioner of No.3, Queens Road Cross Income-tax, v. Near Congress Committee office Centralised Processing Cell – Bangalore – 560 052. TDS PAN : ADCPK8497N. (Appellant) (Respondent) Appellant by : Sri.Sanketh S.Nayak, CA Respondent by :Smt.R.Premi, JCIT Date of Pronouncement : 27.07.2021 Date of Hearing : 27.07.2021 O R D E R…

Syed Mustafa Kamalpasha, Bangalore vs. Deputy Commissioner of Income Tax, CPC - TDS, Bangalore

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 331/BANG/2020[2014-15]Status: DisposedITAT Bangalore27 Jul 2021AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Sanketh S.Nayak, CAFor Respondent: Smt.R.Premi, JCIT
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.330/Bang/2020: Asst.Year 2013-2014 ITA No.331/Bang/2020: Asst.Year 2014-2015 ITA No.332/Bang/2020: Asst.Year 2015-2016 Sri.Syed Mustafa Kamalpasha The Dy.Commissioner of No.3, Queens Road Cross Income-tax, v. Near Congress Committee office Central Processing Cell – TDS Bangalore – 560 052. PAN : ADCPK8497N. (Appellant) (Respondent) Appellant by : Sri.Sanketh S.Nayak, CA Respondent by :Smt.R.Premi, JCIT Date of Pronouncement : 27.07.2021 Date of Hearing : 27.07.2021 O R D E R Per…

Syed Mustafa Kamalpasha, Bangalore vs. Deputy Commissioner of Income Tax, CPC - TDS, Bangalore

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 330/BANG/2020[2013-14]Status: DisposedITAT Bangalore27 Jul 2021AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Sanketh S.Nayak, CAFor Respondent: Smt.R.Premi, JCIT
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.330/Bang/2020: Asst.Year 2013-2014 ITA No.331/Bang/2020: Asst.Year 2014-2015 ITA No.332/Bang/2020: Asst.Year 2015-2016 Sri.Syed Mustafa Kamalpasha The Dy.Commissioner of No.3, Queens Road Cross Income-tax, v. Near Congress Committee office Central Processing Cell – TDS Bangalore – 560 052. PAN : ADCPK8497N. (Appellant) (Respondent) Appellant by : Sri.Sanketh S.Nayak, CA Respondent by :Smt.R.Premi, JCIT Date of Pronouncement : 27.07.2021 Date of Hearing : 27.07.2021 O R D E R Per…

Jeevanrekha Critical Care and General Hospital, Nashik vs. Deputy Commissioner of Income-Tax, CPC (TDS), Ghaziabad

In the result, all the appeals of assessee are allowed

ITA 394/PUN/2018[2013-14 (Q4/26Q)]Status: DisposedITAT Pune14 Jul 2021

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: NoneFor Respondent: Shri Vitthal Bhosale
Section 200Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (THROUGH VIRTUAL COURT) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपीऱ सं. / ITA Nos.392 to 394/PUN/2018 ननधधारण वषा / Assessment Year : 2013-14 Jeevanrekha Critical Care and General Hospital, Behind Ved Mandir, Tidke Colony, Trimbak Road, Nashik – 422001 PAN: AAGFJ1217L .......अऩीऱधथी / Appellant बनाम / V/s. The DCIT, CPC(TDS), Ghaziabad, U.P. ……प्रत्यथी / Respondent Assessee by : None Revenue by : Shri Vitthal Bhosale सुनवधई की तधरीख / Date of Hearing : 14-07-2021 घोषणध की तधरीख / Date of Pronouncement : 14-07-2021 आदेश /…

Jeevanrekha Critical Care and General Hospital, Nashik vs. Deputy Commissioner of Income-Tax, CPC (TDS), Ghaziabad

In the result, all the appeals of assessee are allowed

ITA 393/PUN/2018[2013-14 (Q3/26Q)]Status: DisposedITAT Pune14 Jul 2021

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: NoneFor Respondent: Shri Vitthal Bhosale
Section 200Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (THROUGH VIRTUAL COURT) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपीऱ सं. / ITA Nos.392 to 394/PUN/2018 ननधधारण वषा / Assessment Year : 2013-14 Jeevanrekha Critical Care and General Hospital, Behind Ved Mandir, Tidke Colony, Trimbak Road, Nashik – 422001 PAN: AAGFJ1217L .......अऩीऱधथी / Appellant बनाम / V/s. The DCIT, CPC(TDS), Ghaziabad, U.P. ……प्रत्यथी / Respondent Assessee by : None Revenue by : Shri Vitthal Bhosale सुनवधई की तधरीख / Date of Hearing : 14-07-2021 घोषणध की तधरीख / Date of Pronouncement : 14-07-2021 आदेश /…

Jeevanrekha Critical Care and General Hospital, Nashik vs. Deputy Commissioner of Income-Tax, CPC (TDS), Ghaziabad

In the result, all the appeals of assessee are allowed

ITA 392/PUN/2018[2013-14 (Q2/26Q)]Status: DisposedITAT Pune14 Jul 2021

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: NoneFor Respondent: Shri Vitthal Bhosale
Section 200Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (THROUGH VIRTUAL COURT) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपीऱ सं. / ITA Nos.392 to 394/PUN/2018 ननधधारण वषा / Assessment Year : 2013-14 Jeevanrekha Critical Care and General Hospital, Behind Ved Mandir, Tidke Colony, Trimbak Road, Nashik – 422001 PAN: AAGFJ1217L .......अऩीऱधथी / Appellant बनाम / V/s. The DCIT, CPC(TDS), Ghaziabad, U.P. ……प्रत्यथी / Respondent Assessee by : None Revenue by : Shri Vitthal Bhosale सुनवधई की तधरीख / Date of Hearing : 14-07-2021 घोषणध की तधरीख / Date of Pronouncement : 14-07-2021 आदेश /…

Jeevandhara Hospital (P) Ltd., Indore vs. ACIT-CPC-TDS, Ghaziabad, Indore

In the result, these three appeals

ITA 641/IND/2019[2014-15(FY 2013-14 26Q2)]Status: DisposedITAT Indore25 Jun 2021

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Royvirtual Hearing

Section 200Section 200ASection 206CSection 234E

…ring numerous ITAT/High Court decisions and so, this decision in 'Rajesh Kaurani' (supra) holds the field. 4. We do not find the view taken by the ld. CIT(A) to be correct in law. As against 'Rajesh Kaurani' (supra), 'Shri Fatehraj Singhvi and Others vs.UOI', 73 Taxmann.com 252 (Ker), as also admitted by the ld. CIT(A) himself, decides the issue in favour of the assessee. The only objection of the ld. CIT(A) is that this decision and others to the same effect have been taken into consideration by the Hon'ble Gujarat High Court while passing 'Rajesh Kaurani' (supra). However, while observing so, the ld. CIT(A) has…

Jeevandhara Hospital (P) Ltd., Indore vs. ACIT-CPC-TDS, Ghaziabad, Indore

In the result, these three appeals

ITA 640/IND/2019[2014-15(FY 2013-14 26Q1)]Status: DisposedITAT Indore25 Jun 2021

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Royvirtual Hearing

Section 200Section 200ASection 206CSection 234E

…ring numerous ITAT/High Court decisions and so, this decision in 'Rajesh Kaurani' (supra) holds the field. 4. We do not find the view taken by the ld. CIT(A) to be correct in law. As against 'Rajesh Kaurani' (supra), 'Shri Fatehraj Singhvi and Others vs.UOI', 73 Taxmann.com 252 (Ker), as also admitted by the ld. CIT(A) himself, decides the issue in favour of the assessee. The only objection of the ld. CIT(A) is that this decision and others to the same effect have been taken into consideration by the Hon'ble Gujarat High Court while passing 'Rajesh Kaurani' (supra). However, while observing so, the ld. CIT(A) has…

Ram Niwas Agarwal, Bengaluru vs. Income Tax Officer, Ward - 3(1), Bengaluru

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1921/BANG/2019[2015-16]Status: DisposedITAT Bangalore11 Mar 2021AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bangalore vs. Income Tax Officer, Ward - 3(1), Bangalore

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1920/BANG/2019[2015-16]Status: DisposedITAT Bangalore11 Mar 2021AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bangalore vs. Income Tax Officer, Ward - 3(1), Bengaluru

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1919/BANG/2019[2015-16]Status: DisposedITAT Bangalore11 Mar 2021AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bengaluru vs. Income Tax Officer, Ward - 3(1), Bengaluru

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1918/BANG/2019[2015-16]Status: DisposedITAT Bangalore11 Mar 2021AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bengaluru vs. Income Tax Officer, Ward - 3(1), Bangalore

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1917/BANG/2019[2014-15]Status: DisposedITAT Bangalore11 Mar 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bengaluru vs. Income Tax Officer, Ward - 3(1), Bengaluru

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1916/BANG/2019[2014-15]Status: DisposedITAT Bangalore11 Mar 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bangalore vs. Income Tax Officer, Ward - 3(1), Bangalore

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1915/BANG/2019[2014-15]Status: DisposedITAT Bangalore11 Mar 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…

Ram Niwas Agarwal, Bengaluru vs. Income Tax Officer, Ward - 3(1), Bengaluru

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 1914/BANG/2019[2014-15]Status: DisposedITAT Bangalore11 Mar 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaranita Nos.1911 To 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 Respectively

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Smt. R. Premi, D.R
Section 200Section 200(3)Section 200ASection 201Section 206CSection 234E

…ITA Nos.1911 to 1921/Bang/2019 Ram Niwas Agarwal, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.1911 to 1921/Bang/2019 Assessment Year: 2013-14, 2013-14, 2013-14, 2014-15, 2014-15, 2014-15, 2014-15, 2015-16, 2015-16, 2015-16 & 2015-16 respectively Ram Niwas Agarwal K310, Grahalaxmi Apts, Jalahalli Bangalore 560 058 Vs. ITO TDS Ward-3(1) Bangalore PAN NO : ABNPA2982K APPELLANT RESPONDENT Appellant by : Shri Balram R. Rao, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 11.03.202…