Girotra v Union of India & Ors. Writ Petition No.51 3 of 201 9 4. Shri Prakash Ramji Gavali v. ITO

96 Taxmann.com 401High Court2018#13049 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 132Section 142(1)Section 143(3)Section 153ASection 153BSection 226Section 271(1)(c)Section 274

Issues it is cited on

section 226section 282section 22section 153bsection 274service of noticesection 28final assessment ordersection 142section 271(1)(c)section 27section 153

Judgments citing Girotra v Union of India & Ors. Writ Petition No.51 3 of 201 9 4. Shri Prakash Ramji Gavali v. ITO

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 629/BANG/2025[2016-17]Status: DisposedITAT Bangalore01 Sept 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 628/BANG/2025[2015-16]Status: DisposedITAT Bangalore01 Sept 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 626/BANG/2025[2013-14]Status: DisposedITAT Bangalore01 Sept 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H. Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

ITA 624/BANG/2025[2011-12]Status: DisposedITAT Bangalore01 Sept 2025AY 2011-12

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos.623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 | Shri H. Srinivas Reddy, Halanayakanahalli, Vathur Hobli, Bengaluru – 560 035. PAN: AHHPS8800Q APPELLANT Vs. The Assistant Commissioner of Income Tax, Central Circle – 1(2), Bangalore. RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

H Srinivas Reddy, Bengaluru vs. ACIT, Central Circle-1(2), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 623/BANG/2025[2010-11]Status: DisposedITAT Bangalore01 Sept 2025AY 2010-11

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Hemasundar P, CAFor Respondent: Shri Muthu Shankar, CIT-DR
Section 132Section 142(1)Section 143(3)Section 153ASection 153B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 623 to 629/Bang/2025 Assessment Years : 2010-11 to 2016-17 Shri H. Srinivas Reddy, The Assistant Halanayakanahalli, Commissioner of Vathur Hobli, Income Tax, Bengaluru – 560 035. Central Circle – 1(2), PAN: AHHPS8800Q Bangalore. Vs. APPELLANT RESPONDENT Assessee by : Shri Hemasundar P, CA Revenue by : Shri Muthu Shankar, CIT-DR Date of Hearing : 01-07-2025 Date of Pronouncement : 01-09-2025 ORDER PER BENCH These are the set of 7 appeals filed at the inst…

Abhishek Acharya, Mumbai vs. ITO Ward 16(1)(1) Erstwhile Jurisdiction of ACIT, Circle 11(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 5960/MUM/2018[2002-03]Status: DisposedITAT Mumbai31 Oct 2019AY 2002-03

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarassessment Year: 2002-03

For Appellant: Shri Jitendra Sanghavi, A.RFor Respondent: Shri R. Bhoopathi, D.R
Section 143(2)Section 143(3)

…t) 2. 78 Taxmann.com 321 CIT v Abacus Distribution Systems (India) (P.) Ltd. (Bombay High Court) 3. Harjeet Surajprakash Girotra v Union of India & Ors. Writ Petition No.51 3 of 201 9 4. Shri Prakash Ramji Gavali v ITO {Mumbai Tribunal) ITANo.1492/Mum/2012 5. 96 Taxmann.com 401 Suresh Kumar Sheetlani v ITO (Allahabad High Court) 6. Veena Devi Karnani v ITO (Delhi High Court) 102 Taxmann.com 470 7. ACIT v Hotel Blue Moon (SC) 188Taxman 113 8. Shri Ramesh Salecha HUF v ITO (Mumbai Tribunal) ITANo.3312/Mum/2015 9. CIT Vs Laxman Das Khandelwal (2019) 108 taxmann.com 183(SC) 6. The Ld. D.R., on the other hand, relied…

Nirmala, Ghaziabad vs. ITO, Ward- 2(5), Ghaziabad

In the result appeal of the assessee is allowed

ITA 5115/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Mar 2019AY 2009-10

Bench: Shri Amit Shuklaassessment Year 2009-10

For Respondent: Shri Akhilesh Kumar,Advocate
Section 144Section 147Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year 2009-10 NIRMALA, ITO, Ward-2(5) Akhilesh Kumar, Ghaziabad Adv. 206-207, Vs. Pan AUCPN2027Q Ansal Satyam, RDC Raj Nagar, Ghaziabad Uttar Pradesh, (Appellant) (Respondent) Department by: Shri Akhilesh Kumar,Advocate Shri Vipin Garg, Advocate Asessee by : Shri S.L. Anuragi, Sr. DR Date of Hearing 31/01/2019 Date of /03/2019 pronouncement O R D E R The aforesaid appeal has been filed by the assessee in the impugned order dated 31.05.20018 passed by the Ld. CIT(Appeals) Ghaziabad for the quantum of…

Renu Gupta, Ghaziabad vs. ITO, Ward- 2(2), Ghaziabad

ITA 2926/DEL/2018[2009-10]Status: DisposedITAT Delhi21 Dec 2018AY 2009-10

Bench: Shri Amit Shukla

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Surendra Pal, Sr. D.R
Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA.No.2926/Del/2018 Assessment Year 2009-10 Renu Gupta, ITO, Ward-2(2) Akhilesh Kumar, Advocate Ghaziabad Chamber No. 206-207, Ansal vs. PAN ACBPG9556A “Satyam”, RDC Raj Nagar, Ghaziabad Uttar Pradesh (Appellant) (Respondent) For Assessee : Shri Akhilesh Kumar, Advocate For Revenue : Shri Surendra Pal, Sr. D.R. Date of Hearing : 24.09.2018 Date of Pronouncement : 21.12.2018 ORDER The aforesaid appeal has been filed by the assessee against the impugned order dated 13.3.2018, passed by Ld. CIT(Appeals) -2, N…

Girotra v Union of India & Ors. Writ Petition No.51 3 of 201 9 4. Shri Prakash Ramji Gavali v. ITO (96 Taxmann.com 401) — Cited in 8 Judgments | BharatTax