Gaya Prasad Pathak v. Assistant Commissioner of Income-Tax

290 ITR 128High Court2007#24394 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2022.

Judgments citing Gaya Prasad Pathak v. Assistant Commissioner of Income-Tax

MR. B.NAGENDRA,BELLARY vs. DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE

In the result, both the appeals by the assessee are partly allowed

ITA 1946/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Mar 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri G.S. Prashant, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 132Section 132(1)(a)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1945 & 1946/Bang/2016 Assessment years : 2010-11 & 2011-12 Mr. B. Nagendra, Vs. The Deputy Commissioner 1st Cross, Nehru Colony, of Income Tax, Near Railway Track, Circle 2(3), Bellary. Bellary. PAN: ADKPN 9671M APPELLANT RESPONDENT Appellant by : Shri G.S. Prashant, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.03.2022 Date of Pronouncement : 17.03.2022 O R D E R Per Chandra Poojari, Accountant Member These t…

MR. B.NAGENDRA,BELGIUM vs. DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE

In the result, both the appeals by the assessee are partly allowed

ITA 1945/BANG/2016[2010-11]Status: DisposedITAT Bangalore17 Mar 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri G.S. Prashant, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 132Section 132(1)(a)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1945 & 1946/Bang/2016 Assessment years : 2010-11 & 2011-12 Mr. B. Nagendra, Vs. The Deputy Commissioner 1st Cross, Nehru Colony, of Income Tax, Near Railway Track, Circle 2(3), Bellary. Bellary. PAN: ADKPN 9671M APPELLANT RESPONDENT Appellant by : Shri G.S. Prashant, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.03.2022 Date of Pronouncement : 17.03.2022 O R D E R Per Chandra Poojari, Accountant Member These t…

COMM.OF INCOME TAX BANGALORE vs. NAVABHARAT ENTERPRISES HYD

In the result, Income Tax Appeal No

ITTA/3/2000HC Telangana02 Jan 2012

Bench: This Court & Hence Both Appeals Have Been Heard Together & Are Being Decided By This Common Judgment. 2. Sri Ravi Kant, Senior Advocate Assisted By Sri Rahul Agarwal, Advocate Have Appeared On Behalf Of Assessee & Sri Manish Goel, Advocate Has Put In Appearance On Behalf Of Revenue. 3. Revenue'S Appeal Was Admitted On The Following Substantial Questions Of Law:- (1)Whether On The Facts & In The Circumstances Of The Case, Tribunal Was Right In Holding That Authorization For Search

For Appellant: - M/S Verma Roadways Through its Partner R.K.VermaFor Respondent: - Assistant Commissioner Of Income Tax
Section 132Section 158Section 260A

…rred to judgment of Delhi High Court in M.B. Lal Vs. Commissioner of Income Tax(supra); Commissioner of Income-Tax vs. Paras Rice Mills(supra) and Madhya Pradesh High Court judgment in Gaya Prasad Pathak vs. Assistant Commissioner of Income-Tax (2007) 290 ITR 128(MP). Court in Trilok Singh Dhillon (supra), also held that it was not open to Assessee to question legality and validity of search and Seizure proceedings during assessment before Assessing Officer or in appeal before Commissioner of Income- Tax or Tribunal when he participated in assessment proceedings but did not challenge validity of…

Gaya Prasad Pathak v. Assistant Commissioner of Income-Tax (290 ITR 128) — Cited in 3 Judgments | BharatTax