G.R. Viswanath v. ITO

29 ITD 142Income Tax Appellate Tribunal1989#24251 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 10(17A)Section 143(1)Section 154Section 56(2)(vii)(a)

Judgments citing G.R. Viswanath v. ITO

Sarkar Talwar, Faridabad vs. ITO Ward-II(3), Faridabad

Appeal of the assessee is allowed

ITA 2869/DEL/2023[2013-14]Status: DisposedITAT Delhi14 Aug 2024AY 2013-14

Bench: Shri S Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Lalit Mohan, CA and Shri Parth Singhal, AdvFor Respondent: Shri Om Parkash, Sr.DR
Section 10Section 143(1)Section 154

…both lower authorities. 7. In the course of hearing, in support of his contention, the Ld. AR produced following orders: i. ITA No. 2685/D/2018 assessee vs. ITO ii. “Order dated 25.06.1979, 231 ITR 229 (Mad) CIT vs. JG Gopinath iii. Order dated 17.10.1988, 29 ITD 142 (Bang) GR Vishwanath vs. ITO iv. Order dated 28.08.2009, 128 ITD 59 (Chennai) ITO vs. Mariam Beevi v. Order dated 28.06.2013, 157 TTJ 886 (Del- Trib) ACIT vs. KapilDev vi. Order dated 26.07.2013, 28 ITR (T) 376 (Del-Trib.) AbhinavBindra vs. DCIT vii. Order dated 13.04.2018, ITA No. 1327/Mum/ 2016 ACIT vs. Sh. Sameer Sudhakar viii. Order dated 05.1…

Chandrakant Gulabrao Borde, Pune vs. Income-Tax Officer, Ward - 13(1), Pune

In the result, appeal of the assessee is allowed

ITA 104/PUN/2018[2013-14]Status: DisposedITAT Pune05 Oct 2018AY 2013-14

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

For Appellant: Smt. Deepa Khare & Shri D.Y. PanditFor Respondent: Shri Sudhendu Das
Section 10Section 147Section 17Section 28Section 56

…Batra (2008) 76 CCH 0918 (Delhi High Court) 6. DIT Vs. M/s. S.R.M.B. Diary Farming (P) Ltd. (Supreme Court) 7. ACIT Vs. Sameer Sudhakar Dighe – ITA No.1327/Mum/2016, dated 13-04-2018 8. CIT Vs. M.Balamuralikrishna 171 ITR 447 (Mad.) 9. G.R. Vishwanath Vs. ITO 29 ITD 142 (Bangalore) 10. Kapil Dev Vs. ACIT – ITA No.4788/Del./2003 and connected appeals dated 28-06-2013 11. CIT Vs. M/s. Gemini Distilliers 398 ITR 343 (SC) 12. UTI and Another Vs. P.K. Unny and others 249 ITR 612 (Bom.) 10. Referring to the additional ground raised by the assessee which is legal in nature, Ld. Counsel submitted that the additional gr…

Asst CIT 19(3), Mumbai vs. Sameer Sudhakar Dighe, Mumbai

The appeal of the Revenue is dismissed

ITA 1327/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Apr 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G. Manjunatha, Am The Asst. Commissioner Of Shri Sameer Sudhakar Income Tax, Circle 19(3) Dighe, 8Th Floor, Shreepati Matru Mandir, Tardeo Road, Annexe, Gowalia Tank Vs. Mumbai-400 007 Road, Grant Road, Mumbai-400 036 Appellant .. Respondent Pan No. Abwpd5514H

For Appellant: Neelkanth Khandelwal, ARFor Respondent: M.V. Rajguru, Sr. DR
Section 143(3)Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G. MANJUNATHA, AM The Asst. Commissioner of Shri Sameer Sudhakar Income Tax, Circle 19(3) Dighe, 8th Floor, Shreepati Matru Mandir, Tardeo Road, Annexe, Gowalia Tank Vs. Mumbai-400 007 Road, Grant Road, Mumbai-400 036 Appellant .. Respondent PAN No. ABWPD5514H Revenue by : M.V. Rajguru, Sr. DR Assessee by : Neelkanth Khandelwal, AR Date of hearing: 27-03-2018 Date of pronouncement : 13-04-2018 O R D E R PER MAHAVIR SINGH, JM: This appeal by the Revenue is arising out of the order of Commissioner of Income Tax-30, Mumb…