Ganesh Prasad Badinarayan v. Sanjeev Prasad Jamnaprasad Chourasiya

7 SCC 482Reported decision2004#25508 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Ganesh Prasad Badinarayan v. Sanjeev Prasad Jamnaprasad Chourasiya

M/S. Prestige Estates Projects Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, the appeals filed by the assessee is partly allowed

ITA 68/BANG/2022[2013-14]Status: DisposedITAT Bangalore18 Mar 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sudheendra B.R., AdvocateFor Respondent: Sri.A.Sreenivasa Rao, CIT-DR
Section 153ASection 154Section 3(1)(b)

…se for delay in filing the appeal. (i) Collector, Land Acquisition v. MST. Katiji & Ors. (167 ITR 471 (SC) (ii) Mithailal Dalsangar Singh v. Annabai Devram Kini (2003) 10 SSC 691 (iii) Ganesh Prasad Badinarayan v. Sanjeev Prasad Jamnaprasad Chourasiya (2004) 7 SCC 482 (iv) Commissioner of Central Excise v. Raj Petroleum Products (2015) 5 TMI 449. 7.5 In the instant case, the assessee had filed rectification applications on time on receipt of the impugned orders, which were subject matter of challenge before the first appellate authority. Therefore, the assessee was actively pursuing other available remedy under…

M/S. Prestige Estates Projects Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, the appeals filed by the assessee is partly allowed

ITA 67/BANG/2022[2012-13]Status: DisposedITAT Bangalore18 Mar 2022AY 2012-13

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sudheendra B.R., AdvocateFor Respondent: Sri.A.Sreenivasa Rao, CIT-DR
Section 153ASection 154Section 3(1)(b)

…se for delay in filing the appeal. (i) Collector, Land Acquisition v. MST. Katiji & Ors. (167 ITR 471 (SC) (ii) Mithailal Dalsangar Singh v. Annabai Devram Kini (2003) 10 SSC 691 (iii) Ganesh Prasad Badinarayan v. Sanjeev Prasad Jamnaprasad Chourasiya (2004) 7 SCC 482 (iv) Commissioner of Central Excise v. Raj Petroleum Products (2015) 5 TMI 449. 7.5 In the instant case, the assessee had filed rectification applications on time on receipt of the impugned orders, which were subject matter of challenge before the first appellate authority. Therefore, the assessee was actively pursuing other available remedy under…

Krishna Mohan Sahu., Hyderabad vs. Income Tax Officer, Intl. Taxation-1., Hyderabad

In the result, assessee’s appeal is treated as allowed

ITA 1343/HYD/2017[2010-11]Status: DisposedITAT Hyderabad28 Mar 2018AY 2010-11

Bench: Smt. P. Madhavi Devidr. Krishna Mohan Sahu Vs Income Tax Officer Hyderabad (International Taxation)-1 Pan: Ajvps4399A Hyderabad (Appellant) (Respondent)

For Appellant: Shri Nalin ShahFor Respondent: Smt. N. Swapna, DR
Section 143(3)Section 154Section 195

…ITA No 1343 of 2017 Krishna Mohan Sahu Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ SMC Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member Dr. Krishna Mohan Sahu Vs Income Tax Officer Hyderabad (International Taxation)-1 PAN: AJVPS4399A Hyderabad (Appellant) (Respondent) For Assessee : Shri Nalin Shah For Revenue : Smt. N. Swapna, DR Date of Hearing: 16.03.2018 Date of Pronouncement: 28.03.2018 O R D E R This is assessee’s appeal for the A.Y 2010-11against the order of the learned CIT (A)-10, Hyderabad, dated 31.03.2017. The assessee has raised the following grounds of appeal…

Ganesh Prasad Badinarayan v. Sanjeev Prasad Jamnaprasad Chourasiya (7 SCC 482) — Cited in 3 Judgments | BharatTax