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.

How many judgments cite Fatehraj Singhvi v. UOI?

1,778 judgments on BharatTax cite Fatehraj Singhvi v. UOI (73 Taxmann.com 252), spanning 2017 to 2026.

Which sections of the Income Tax Act does Fatehraj Singhvi v. UOI come up under?

It is most often cited in judgments turning on Section 234E, Section 200A, Section 154, Section 250, Section 156, Section 220(2).

Fatehraj Singhvi v. UOI (73 Taxmann.com 252)

Noble Friends Foundation, Indore vs. Assessing Officer Centralized Processing Centre, Indore

In the result, all 10 appeals at the instance of assessee(s) are allowed

ITA 44/IND/2023[2013-14,F-26 Q-3]Status: DisposedITAT Indore19 Apr 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 200(3)Section 200ASection 200A(1)Section 234E

…n '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 Noble Friends Foundation ITANo.43 to 47/Ind/2023 Page 4 of 6 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…

Noble Friends Foundation, Indore vs. Assessing Officer Centralized Processing Centre, Indore

In the result, all 10 appeals at the instance of assessee(s) are allowed

ITA 43/IND/2023[2013-14,F.no.26,Q-4th]Status: DisposedITAT Indore19 Apr 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 200(3)Section 200ASection 200A(1)Section 234E

…n '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 Noble Friends Foundation ITANo.43 to 47/Ind/2023 Page 4 of 6 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…

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

In the result, eight appeals filed by the assessee are dismissed

ITA 89/VIZ/2023[2017-18 (Q4-24Q)]Status: DisposedITAT Visakhapatnam03 Apr 2023

Bench: Shri Duvvuru Rl Reddy, Hon’Bleआयकर अपील सं./ I.T.A. No.74 To 89/Viz/2023 ("नधा"रण वष" / Assessment Years: 2014-15 To 2017-18) Svvssdss School, Vs. Income Tax Officer, Annavaram. Tds, Ward-1, Pan: Afipa 2580 C Rajahmundry. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Sri Gvn Hari, Advocate ""याथ" क" ओर से / Respondent By : Sri On Hari Prasada Rao, Sr. Ar सुनवाई क" तार"ख / Date Of Hearing : 16/03/2023 घोषणा क" तार"ख/Date Of : 03/04/2023 Pronouncement O R D E R

For Appellant: Sri GVN Hari, AdvocateFor Respondent: Sri ON Hari Prasada Rao

Fatehraj Singhvi v. UOI

What is Fatehraj Singhvi v. UOI authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Fatehraj Singhvi v. UOI

Noble Friends Foundation, Indore vs. Assessing Officer Centralized Processing Centre, Indore

Noble Friends Foundation, Indore vs. Assessing Officer Centralized Processing Centre, Indore

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

S V V S S D S S School, Annavaram vs. Income Tax Officer, TDS Ward-1, Rajahmundry

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry

Rimmalpudi Bhaskara Pattabhi Ramana Choudary, Rajahmundry vs. Income Tax Officer, TDS Ward-1, Rajahmundry