Govind Prasad Prabhu Nath v. CIT

52 Taxmann.com 310Income Tax Appellate Tribunal2014#18117 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 142(1)Section 144Section 147Section 148Section 271(1)(c)Section 5(1)

Issues it is cited on

jdaprincipal officerright to receivesection 5(1)levy of penaltysection 271(1)notice under section 148section 142income from other sourcescondonation of delaysection 142(1)section 148

Judgments citing Govind Prasad Prabhu Nath v. CIT

ITO, CORPORATE WARD1, COIMBATORE, COIMBATORE vs. CHERAN ENTERPRISES PRIVATE LIMITED, COIMBATORE

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1734/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Oct 2024AY 2014-15

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

ITO, CORPORATE WARD1, COIMBATORE vs. CHERAN ENTERPRISES PRIVATE LIMITED, COIMBATORE

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1733/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Oct 2024AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

ITO, CORPORATEWARD1, COIMBATORE vs. CHERAN ENTERPRISES PRIVATE LIMITED, COIMBATORE

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1730/CHNY/2024[2014-15]Status: DisposedITAT Chennai23 Oct 2024AY 2014-15

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

ITO, CORPORATE WARD1, COIMBATORE vs. CHERAN ENTERPRISES PRIVATE LIMITED, COIMBATORE

In the result the appeal of the revenue is allowed for statistical purposes only

ITA 1717/CHNY/2024[2013-14]Status: DisposedITAT Chennai23 Oct 2024AY 2013-14

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./ Ita No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ Ita No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ Ita No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15

For Appellant: Shri Sharath Rao, CA & Mr.ShreyanshFor Respondent: Ms.Gouthami Manivasagam, JCIT
Section 142(1)Section 147Section 148Section 271(1)

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री यस यस विश्िनेत्र रवि, न्याययक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1717/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1730/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 आयकर अपील सं./ ITA No.1733/Chny/2024, निर्धारण वर्ा /Assessment Years:2013-14 आयकर अपील सं./ ITA No.1734/Chny/2024, निर्धारण वर्ा /Assessment Years:2014-15 Income Tax Officer, Cheran Enterp…

SHRI PARESH JASHWANT SHAH,MUMBAI vs. ACIT CIRCLE-16(3), MUMBAI

In the result, the grounds of appeal raised by assessee are partly allowed

ITA 7014/MUM/2017[2013-14]Status: DisposedITAT Mumbai29 May 2019AY 2013-14

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhshri Paresh Jashwant Shah, Acit Circle-16 (3), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. Pan: Aahps6149M Appellant Respondent Shri Paresh Jashwant Shah, Ito-16 (3)(2), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. Pan: Aahps6149M Appellant Respondent : Shri Jitendra Jain (Ar) Appellant By Respondent By : Shri Ajay Kumar Kesheri (Dr) Date Of Hearing : 01.05.2019 Date Of Pronouncement : 29.05.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. These Two Appeal By Assessee Under Section 253 Of Income-Tax Act

For Respondent: Shri Jitendra Jain (AR)
Section 143(3)Section 253Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Shri Paresh Jashwant Shah, ACIT Circle-16 (3), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. PAN: AAHPS6149M Appellant Respondent Shri Paresh Jashwant Shah, ITO-16 (3)(2), Shah & Sanghvi, Solicitors Aayakar Bhavan, M.K. Road, 114-A, Mittal Court, Mumbai-400020. Nariman Point, Vs. Mumbai-400021. PAN: AAHPS6149M Appellant Respondent : Shri Jitendra Jain (AR) Appellant by Respondent by : Shri Ajay Kumar Kes…

Govind Prasad Prabhu Nath v. CIT (52 Taxmann.com 310) — Cited in 5 Judgments | BharatTax