Gyanchand M. Bardia v. ITO, Ward 1(2) (2),\nAhmedabad

93 Taxmann.com 144Reported decision2018#25901 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 10(2)Section 143(3)Section 147Section 254(1)Section 56(2)(vii)

Issues it is cited on

section 10(2)section 56(2)(vii)section 56(2)section 56section 10income from other sourcessection 14nfac

Judgments citing Gyanchand M. Bardia v. ITO, Ward 1(2) (2),\nAhmedabad

Seema Sureka, Kolkata vs. DCIT, Central Circle - 3(3), Kolkata

Appeal of the assessee is partly allowed

ITA 2682/KOL/2024[2015-16]Status: DisposedITAT Kolkata04 Nov 2025AY 2015-16

Bench: The Ld. Cit(A) : (I) Misc. Receipts Of Rs.96,000/- In Cash Shown As Gifts Received & Offered To Tax; (Ii) Receipt Of A Gift Of Rs. 5,84,000/- From An Huf, Claimed As Exempt U/S 56(2) Of The Act; & (Iii) Receipts Of Rs.2,99,133/- Shown As Profit From Commodity Trading, Albeit On Off-Market Basis.

Section 250Section 56(2)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, KOLKATA SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 2682/Kol/2024 Assessment Year 2015-16 Seema Sureka, SA, Rajhans Apartment, 6 Hastings Park Road, Alipore, Kolkata - 700027 [PAN: ALRPS1237R] .................................................. Appellant vs. Deputy Commissioner of Income Tax, Central Circle-3(3), Kolkata, Aayakar Bhaban, Poorva, 110, Shantipally, Kolkata - 700107 Respondent Appearances by: Assessee represented by : Miraj D Shah, AR Department represented by : Monalisha Pal Mukherjee, JCIT Date of concl…

Sachi Desai, Mumbai vs. ACIT Valsad Circle, Valsad

In the result, grounds of appeal raised by assessee are treated allowed for statistical purposes

ITA 1041/SRT/2024[2015-16]Status: DisposedITAT Surat10 Jan 2025AY 2015-16

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1041/Srt/2024 (Ay 2015-16) (Physical Court Hearing) Sachi Desai Assistant Commissioner Of Income- B/3501, Rustomjee Elanza Near Tax, Valsad Circle, Valsad, Aaykar बनाम Inorbit Mall Malad West, Vibhag, Shanti Nagar,Valsad-396 Vs Maharashtrat-400 064 001 [Pan : Aicpv 7841 A] अपीलाथ"/Appellant ""थ" /Respondent

Section 10(2)Section 143(3)Section 254(1)Section 56(2)(vii)

…आयकर अपीलीय अिधकरण, सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1041/SRT/2024 (AY 2015-16) (Physical court hearing) Sachi Desai Assistant Commissioner of Income- B/3501, Rustomjee Elanza Near tax, Valsad Circle, Valsad, AAykar बनाम Inorbit Mall Malad West, Vibhag, Shanti Nagar,Valsad-396 Vs Maharashtrat-400 064 001 [PAN : AICPV 7841 A] अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Rasesh Shah, CA राज" की ओर से /Revenue by Shri Mukesh Jain– Sr-DR सु…

Ranjitbhai Dhayabhai Panchal, Na vs. Arivs.Income Tax Officer, Navsari Circle, Navsari

In the result, the ground of appeal raised by the assessee is allowed

ITA 266/SRT/2022[2017-18]Status: DisposedITAT Surat09 May 2023AY 2017-18

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 10(2)Section 143(3)Section 254(1)Section 56(2)Section 56(2)(VII)Section 56(2)(vii)

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.266/SRT/2022 (AY 2017-18) (Hearing in Virtual Court) Ranjitbhai Dhayabhai Income Tax Officer, Navsari Panchal, AT & P.O. Eru, Circle, Navsari-396445 Vs Eru Char Rasta, Tal: Jalalpore, District. Navsari-396450 PAN No: ADXPP 8781 D अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee by Shri Sujesh C Suratwala, C.A राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनवाई की तारीख/Date of hearing 13.03.2023 उ"घोषणा क" तार"ख/Date of 09.05.2023 pro…