Gee Vee Enterprises V. Addl. CIT (1975) 99 ITR 375 (Del) (iii) Ambika Agro Supplies v. ITO Jalagon

121 Taxmann 29Reported decision2002#13291 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 10(38)Section 115BBESection 133ASection 142(1)Section 143(3)Section 145Section 14ASection 2(47)

Issues it is cited on

revision u/s 263malabar industrialerroneous and prejudicialsection 263section 26income from other sourcessection 142(1)transfersection 143(3)indiatotal incomebusiness

Judgments citing Gee Vee Enterprises V. Addl. CIT (1975) 99 ITR 375 (Del) (iii) Ambika Agro Supplies v. ITO Jalagon

Poonam Marwaha, Amritsar vs. ACIT DCIT Cen Cir, Amritsar

ITA 306/ASR/2024[2019-20]Status: DisposedITAT Amritsar09 Jan 2025AY 2019-20

Bench: Sh. Vikram Singh Yadav & Sh. Udayan Dasgupta

Section 115BSection 143(3)Section 263Section 263(1)Section 44ASection 69

…I.T.A. No. 306/Asr/2024 Poonam Marwaha v. ACIT DCIT IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (VIRTUAL COURT) BEFORE SH. VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 306/Asr/2024 Assessment Year: 2019-20 Poonam Marwaha H. No. 102 Rose Street, Majitha Road, Bhawani Nagar, Amritsar, Punjab 143001 [PAN: DIVPM 1655M] (Appellant) Vs. ACIT, DCIT Central Circle, Amritsar (Respondent) Appellant by Respondent by Date of Hearing Date of Pronouncement : Sh. Rohit Kapoor, CA and Sh. V.S. Aggarwal, ITP : Sh. Sunil Gautam, CIT-DR : 03.12.2024 : 09.01.2025 ORDER…

Mumbai Postal Employees Co-Operative Credit Society Ltd, Mumbai vs. Income Tax Officer, Ward 17(2)(1), Mumbai

In the result, both the appeal of the assessee are allowed

ITA 1051/MUM/2023[2016-2017]Status: DisposedITAT Mumbai16 Aug 2023AY 2016-2017

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-Operative Credit Ward 17(2)(1) Society Limited, Gpo Room No. 115, 1 St Floor, Building, Fort, Kautilya Bhavan, C-41 To Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaajm0032G Appellant .. Respondent

For Appellant: Madhur Agarwal &For Respondent: Neena Jeph
Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…P a g e | 1 ITA Nos. 1050 & 1051/Mum/2023 Mumbai Postal Employees Co-operative Credit Society Ltd. Vs. ITO, Ward 17(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-operative Credit Ward 17(2)(1) Society Limited, GPO Room No. 115, 1 st Floor, Building, Fort, Kautilya Bhavan, C-41 to Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAJM0032…

Mumbai Postal Employees Co-Operative Credit Society Ltd, Mumbai vs. Income Tax Officer, Ward 17(2)(1), Mumbai

In the result, both the appeal of the assessee are allowed

ITA 1050/MUM/2023[2015-16]Status: DisposedITAT Mumbai16 Aug 2023AY 2015-16

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-Operative Credit Ward 17(2)(1) Society Limited, Gpo Room No. 115, 1 St Floor, Building, Fort, Kautilya Bhavan, C-41 To Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaajm0032G Appellant .. Respondent

For Appellant: Madhur Agarwal &For Respondent: Neena Jeph
Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…P a g e | 1 ITA Nos. 1050 & 1051/Mum/2023 Mumbai Postal Employees Co-operative Credit Society Ltd. Vs. ITO, Ward 17(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-operative Credit Ward 17(2)(1) Society Limited, GPO Room No. 115, 1 st Floor, Building, Fort, Kautilya Bhavan, C-41 to Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAJM0032…

Shobha Ramchandra Chaudhari, Yawal vs. Principle Commissioner of Income-Tax - 1, Nashik

Appeals are dismissed in above terms

ITA 460/PUN/2021[2015-16]Status: DisposedITAT Pune21 Sept 2022AY 2015-16

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.397/Pun/2021 धनधाारण वषा / Assessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena
Section 143(3)Section 263

…the creditors, their capacity to advance the loan and genuineness of the transactions. Failure to make enquiries in that regard rendered the assessment order passed by interests of the revenue. ” In the case of Rameshchandra Maleram Varma vs. e) DCIT [2002] 121 Taxmann 29 (Ahd.)(Mag.) it was held that the Commissioner was justified in passing order under section 263 of the Act where the Assessing Officer had not examined the above issues or had not conducted any enquiry. It was held that mere filing of an explanation was not sufficient given that there was also no proper verification in respect of creditors fro…

Ramachandra Vishnu Chaudhari, Jalgaon vs. Principal Commissioner of Income-Tax - 2, Nashik

Appeals are dismissed in above terms

ITA 397/PUN/2021[2015-16]Status: DisposedITAT Pune21 Sept 2022AY 2015-16

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.397/Pun/2021 धनधाारण वषा / Assessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena
Section 143(3)Section 263

…the creditors, their capacity to advance the loan and genuineness of the transactions. Failure to make enquiries in that regard rendered the assessment order passed by interests of the revenue. ” In the case of Rameshchandra Maleram Varma vs. e) DCIT [2002] 121 Taxmann 29 (Ahd.)(Mag.) it was held that the Commissioner was justified in passing order under section 263 of the Act where the Assessing Officer had not examined the above issues or had not conducted any enquiry. It was held that mere filing of an explanation was not sufficient given that there was also no proper verification in respect of creditors fro…

Sh. Surinder Pal Singh, Ludhiana vs. Pr.CIT-1, Ludhiana

In the result, appeal of the assessee is allowed

ITA 57/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh31 Jan 2022AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT
Section 142(1)Section 143(3)Section 263Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 57/Chd/2021 "नधा"रण वष" / Assessment Year : 2015-16 Shri Surinder Pal Singh The Pr. CIT-1 बनाम S/o Sh. Ajaib Singh, VPO Tajpur, Ludhiana Tehsil Raikot, Ludhiana "थायी लेखा सं./PAN NO: CULPS3097L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Shri Sarabjeet Singh, CIT सुनवाई क"…

Barclays Bank Plc, Mumbai vs. CIT (International Taxation)-Range-1, Mumbai

In the result, the appeal by the assessee stands partly allowed

ITA 827/MUM/2021[2013-14]Status: DisposedITAT Mumbai03 Jan 2022AY 2013-14

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 143(3)Section 144C(13)Section 263Section 37

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No.827/Mum/2021 (Assessment Year 2013-14) Vs. CIT(IT), Range-1 Barclays Bank PLC 9th Floor, Building No.6 17th Floor Nirlon Knowledge Park Room No.1704, Air Off. Western Express India Building Highway Nariman Point Goregaon (E) Mumbai-400 021 Mumbai-400 63 PAN : AAACB4876G (Appellant) (Respondent) Assessee by Shri P.J.Pardiwala & Madhur Agarwal Department by Shri Sanjay Singh Date of Hearing 04.10.2021 Date of 03.01.2022 Pronouncement O R D E R Per Shamim Yahya (AM) :- This appeal by…

Gee Vee Enterprises V. Addl. CIT (1975) 99 ITR 375 (Del) (iii) Ambika Agro Supplies v. ITO Jalagon (121 Taxmann 29) — Cited in 7 Judgments | BharatTax