H. Lakshminarayana v. ITO, IT Appeals Nos. 992-996(Bang) of

34 Taxmann.com 65High Court2013#6468 most cited
18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 271(1)(c)Section 274Section 69

Issues it is cited on

furnishing inaccurate particulars of incomepenalty under section 271(1)(c)furnishing inaccurate particularsconcealment of incomepenalty u/s 271(1)(c)section 274levy of penaltysection 271(1)section 271section 271(1)(c)section 27person

Judgments citing H. Lakshminarayana v. ITO, IT Appeals Nos. 992-996(Bang) of

KOTHARI JEWELS PRIVATE LIMIED,MUMBAI vs. ACIT, CENTRAL CIRCLE-2, JAIPUR, JAIPUR

In the result, appeal, file filed by the assessee stands party allowed with no order as to cost

ITA 964/JPR/2024[2009-10]Status: DisposedITAT Jaipur04 Oct 2024AY 2009-10

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Shri Gautam Singh Choudhary,JCIT-DR
Section 132Section 153ASection 271(1)Section 271(1)(c)Section 274

…1 KOTHARI JEWELS PVT LTD. VS ACIT, CENTRAL CIRCLE-2, JAIPUR आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 964/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2009-10 M/s. Kothari Jewels (P) Ltd. cuke The ACIT 5th Floor, KGK Towers, Dutta Pada Road Vs. Central Circle-2 Near Ekta Bhoomi Garden, Borivali (East), Jaipur Mumbai LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCA 2717 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@As…

JAMNA DEVI SHARMA,JAIPUR vs. ITO WARD 7(2), JAIPUR

In the result, both the appeals of the assessee are allowed with no orders as to costs

ITA 540/JPR/2023[2007-08]Status: DisposedITAT Jaipur20 Aug 2024AY 2007-08

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 540 & 541/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2007-08 & 2008-09 cuke Smt. Jamna Devi Sharma The ITO Vs. Meena Ka Mohalla, Ward No. 2 Ward 7(2) Goner Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BXNPD 0140 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Rohan Sogani, CA jktLo dh vksj ls@Revenue by: Mrs. Monisha Choudhary, Addl. CIT-DR lquokb…

VISION JEWELLERS,JAIPUR vs. DCIT, CIRCLE-1, JAIPUR, JAIPUR

In the result the appeal of the assessee is allowed

ITA 530/JPR/2023[2010-11]Status: DisposedITAT Jaipur22 Nov 2023AY 2010-11

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT
Section 147Section 271(1)Section 271(1)(c)Section 274

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR JhlanhixkslkbZ]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 530/JP/2023 fu/kZkj.ko"kZ@AssessmentYear : 2010-11 cuke M/s. Vision Jewellers The DCIT C/o R.K. Dhandia, 22, Moti Doongri Road, Vs. Circle-1 MootiDoongri Circle, Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACFV 4559 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rohan Sogani, CA jktLo dh vksjls@Reven…

RAJ KISHORE PRASAD,AHMEDABAD vs. INCOME TAX OFFICER, WARD - 3, VALSAD

In the result, appeal filed by the assessee is allowed

ITA 146/SRT/2023[2012-13]Status: DisposedITAT Surat04 Sept 2023AY 2012-13

Bench: Shri Dr. A. L. Sainiआयकर अपील सं./Ita No.146/Srt/2023 Assessment Year: (2012-13) (Virtual Hearing) Raj Kishore Prasad, Vs. The Ito, 201, 2Nd Floor, Devashish Complex, Ward-3, Nr. Regenta Central Antarim Hotel, Valsad Off Cg Road, Ahmedabad "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aitpp0535A (Assessee) (Respondent)

Section 10(5)Section 144Section 147Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT (SMC) BENCH BEFORE SHRI DR. A. L. SAINI, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.146/SRT/2023 Assessment Year: (2012-13) (Virtual Hearing) Raj Kishore Prasad, Vs. The ITO, 201, 2nd Floor, Devashish Complex, Ward-3, Nr. Regenta Central Antarim Hotel, Valsad Off CG Road, Ahmedabad "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AITPP0535A (Assessee) (Respondent) Assessee by Shri Divyang Shah, CA Respondent by Shri Vinod Kumar, Sr. DR 21/08/2023 Date of Hearing 04/09/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertainin…

JITENDRAKUMAR BHAILAL DODIYA,SAVARKUNDLA vs. THE INCOME TAX OFFICER, WARD-2(4), AMRELI

In the result, appeal of the assessee is allowed

ITA 45/RJT/2019[2009-10]Status: DisposedITAT Rajkot14 Sept 2022AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2009-10

For Appellant: Written SubmissionFor Respondent: Shri B.D. Gupta, DR
Section 271(1)Section 271(1)(c)

…ITA No.45/RJT/2019 Assessment Year: 2009-10 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year: 2009-10 Jitendrakumar Bhailalbhai Dodiya, vs. Income Tax Officer, C/o. D.R. Adhia, Ward – 2(4), Amreli. “Om Shri Padamlaya”, Trikamraiji Haweli, 16, Jagnath Plot, Dr. Yaganik Road, Opp. Imperial Hotel, Rajkot - 360 001. [PAN – ACFPD 1016 L] (Appellant) (Respondent) Appellant by : Written Submission Respondent by : Shri B.D. Gupta, DR Date of hearing : 04.…

SHRI VIJAY J. FALDU,UPLETA vs. THE ITO, WARD-1 (4), RAJKOT

In the result, appeal of the assessee is allowed

ITA 110/RJT/2019[2011-12]Status: DisposedITAT Rajkot07 Sept 2022AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmed

For Appellant: Written SubmissionFor Respondent: Shri B.D. Gupta, DR
Section 143(3)Section 271(1)(c)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [ Conducted through E-Court at Ahmedabad ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 110/Rjt/2019 ("नधा"रण वष"/Assessment Year : 2011-12) Vijay J. Faldu बनाम/ The ITO 303-Balaji Apartment Ward-1(4) Vs. Porbrandar Road Rajkot Upleta "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAMPF 1651 L (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Written Submission ""यथ" क" ओर से/Respondent by: Shri B.D. Gupta, DR सुनवाई क" तार"ख…

SAGAR SANAND INFRABUILD PVT. LTD.,,AHMEDABAD vs. THE ITO, WARD-4(1)(1)., AHMEDABAD

In the result, the appeal preferred by the assessee is allowed

ITA 1715/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Mukesh Jain, Sr. DR
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 1715/Ahd/2017 (Assessment Year: 2012-13) Sagar Sanand Infrabuild Pvt. Ltd. Vs. ITO 71, Brahmin Mitra Mandal Ward-4(1)(1), Society, Ellisbridge, Paldi, Ahmedabad Ahmedabad-380006 [PAN No.AALCS3683F] (Appellant) .. (Respondent) Assessee by : Shri Biren Shah, AR Revenue by : Shri Mukesh Jain, Sr. DR Date of Hearing 25.02.2022 Date of Pronouncement 28.02.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by…

SHRI GUFRAN AHMED CHAUDHARI,,VALSAD vs. THE INCOME TAX OFFICER, VAPI WARD-1,, VAPI

In the result, appeals of the Assessees (in ITA No

ITA 623/SRT/2018[2011-12]Status: DisposedITAT Surat26 Nov 2021AY 2011-12

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.618/Srt/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8Th Floor, Rbl, 63/751, Chanod Colony, Gidc, S. Vapi-396195 Fortune Square-Ii, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./Pan/Gir No.:Asnps 4835N (Assessee) (Respondent)

For Appellant: Shri A. Gopalakrishnan,C.AFor Respondent: Mrs. AnupamaSingla– Sr.DR
Section 143(2)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.618/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8th Floor, RBL, 63/751, Chanod Colony, GIDC, s. Vapi-396195 Fortune Square-II, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./PAN/GIR No.:ASNPS 4835N (Assessee) (Respondent) आयकरअपीलसं./ITA No.623/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) Gufan Ahmed Chaudhary, V The Income Tax Officer, Ward-3, 7th Floor, Fortune Square- Prop. Saba…

SHRI PRAKASH F.SINGH,,VAPI vs. THE ITO, WARD-7,, VAPI

In the result, appeals of the Assessees (in ITA No

ITA 618/SRT/2018[2011-12]Status: DisposedITAT Surat26 Nov 2021AY 2011-12

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.618/Srt/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8Th Floor, Rbl, 63/751, Chanod Colony, Gidc, S. Vapi-396195 Fortune Square-Ii, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./Pan/Gir No.:Asnps 4835N (Assessee) (Respondent)

For Appellant: Shri A. Gopalakrishnan,C.AFor Respondent: Mrs. AnupamaSingla– Sr.DR
Section 143(2)Section 143(3)Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.618/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) (Virtual Court Hearing) Prakash F Singh, The Income Tax Officer, V Ward-7, Room No.810, 8th Floor, RBL, 63/751, Chanod Colony, GIDC, s. Vapi-396195 Fortune Square-II, Vapi Daman Road, Chala, Vapi-396191 "थायीलेखासं./जीआइआरसं./PAN/GIR No.:ASNPS 4835N (Assessee) (Respondent) आयकरअपीलसं./ITA No.623/SRT/2018 (िनधा"रणवष" / Assessment Year: (2011-12) Gufan Ahmed Chaudhary, V The Income Tax Officer, Ward-3, 7th Floor, Fortune Square- Prop. Saba…

SHRI KASTURCHAND POPATLAL-HUF,AHMEDABAD vs. ITO, WARD-3(3)(2), AHMEDABAD

In the result, assessee’s appeal is allowed

ITA 2151/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad30 Jul 2020AY 2014-15

Bench: Shri Amarjit Singh & Ms. Madhumita Roy

For Appellant: Shri Vartik Chokshi, ARFor Respondent: 01.06.2020
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL COURT] BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 2151/Ahd/2018 (Assessment Year: 2014-15) Shri Kasturchand Popatlal- Vs. ITO HUF, 18, Ashwamegh Ward-3(3)(2) Bunglows, 132 Ft Ring Road, Room No. 502, 5th Floor, Pratyaksh Kar Shivrajani Cross Road, Satellite, Ahmedabad Bhavan, Ambawadi, Ahmedabad-380015 [PAN No. AABHK 3445C] (Appellant) .. (Respondent) Appellant by : Shri Vartik Chokshi, AR Shri Dilip Kumar, Sr. D.R. Respondent by : 01.06.2020 Date of Hearing Date of Pronoun…

M/S. BANARSI MARBLE STONE PRIVATE LIMITED,UDAIPUR vs. ACIT, CENTRAL CIRCLE-1, UDAIPUR

In the result, appeals of the assessee are allowed

ITA 365/JODH/2019[2011-12]Status: DisposedITAT Jodhpur28 Nov 2019AY 2011-12

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Smt. Raksha Birla, CAFor Respondent: Shri Girish Mehta, JCIT DR
Section 144Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, JODHPUR BEFORE SHRI N.K. SAINI, VICE PRESIDENT AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA Nos. 364 to 366/Jodh/2019 Assessment Years: 2010-11 to 2012-13 M/s Banarsi Marble Stone Pvt. Ltd. Vs. Asst. CIT SP2, Udyog Vihar Central Cirle-1 Udaipur(Raj.) Sukher Udaipur(Raj.) PAN/ TAN No. AACCS1969D (Appellant) (Respondent) Assessee by : Smt. Raksha Birla, CA Shri Rajendra Jain, Advocate Department by: Shri Girish Mehta, JCIT DR Date of hearing : 28/11/2019 Date of Pronouncement : 28/11/2019 O R D E R PER N.K. SAINI, VICE PRESIDENT: These appeals by the asses…

M/S MARUTI SALES CORPORATION,,RAJKOT vs. INCOME TAX OFFICER, WARD-2(1)(3),, RAJKOT

In the result, assessee’s appeal is allowed

ITA 98/RJT/2018[2012-13]Status: DisposedITAT Rajkot27 Nov 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roym/S. Maruti Sales Corporation Vs. Ito Nevil 2, Gundawadi, Ward-2(1)(3), Rajkot Rajkot [Pan No. Aau Fm2 490 G] (Appellant) .. (Respondent)

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri Suhas Mistry, Sr. D.R
Section 143(3)Section 148Section 271(1)(c)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER M/s. Maruti Sales Corporation Vs. ITO Nevil 2, Gundawadi, Ward-2(1)(3), Rajkot Rajkot [PAN No. AAU FM2 490 G] (Appellant) .. (Respondent) Appellant by : Shri Kalpesh Doshi, A.R. Respondent by : Shri Suhas Mistry, Sr. D.R. Date of Hearing 18.10.2019 Date of Pronouncement 27.11.2019 O R D E R PER Ms. MADHUMITA ROY – JUDICIAL MEMBER: The instant appeal filed by the Assessee is directed against the order dated 21.12.2017 passed by the Commissioner of Income Tax (Appeals…

SHRI LAKHABHAI LIMBABHAI PARSANA,,RAJKOT-GUJARAT vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1,, RAJKOT-GUJARAT

In the result, all the appeals filed by the separate assessee are allowed

ITA 446/RJT/2014[2007-08]Status: DisposedITAT Rajkot19 Nov 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Ranjeet Singh, CIT D.R
Section 132Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

SHRI MAGANLAL LIMBABHAI PARSANA,,RAJKOT-GUJARAT vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1,, RAJKOT-GUJARAT

In the result, all the appeals filed by the separate assessee are allowed

ITA 445/RJT/2014[2007-08]Status: DisposedITAT Rajkot19 Nov 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Ranjeet Singh, CIT D.R
Section 132Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

LATE SHRI TULSIBHAI LIMBABHAI PARSANA, L/R SHRI HARIBHAI T. PARSANA,,RAJKOT-GUJARAT vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1,, RAJKOT-GUJARAT

In the result, all the appeals filed by the separate assessee are allowed

ITA 444/RJT/2014[2007-08]Status: DisposedITAT Rajkot19 Nov 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Ranjeet Singh, CIT D.R
Section 132Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

SMT. HANSABEN MADHUKANT PANDYA,,RAJKOT-GUJARAT vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1,, RAJKOT-GUJARAT

In the result, all the appeals filed by the separate assessee are allowed

ITA 443/RJT/2014[2007-08]Status: DisposedITAT Rajkot19 Nov 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Ranjeet Singh, CIT D.R
Section 132Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 443to446/RJT/2014 (Assessment Year : 2007-08) Smt. Hansaben Madhukant Vs. DCIT, Parsana Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. AGC PP4 915 F] Late Shri Tulsibhai Limbabhai Vs. DCIT, Parsana L/R. Harishbhai T Central Circle-I, Parsana, Narsi Park-2, Near Rajkot Shree Colony, Rajkot [PAN No. AGC PP4 921 H] Shri Maganlal Limbabhai Vs. DCIT, Parsana, Narsi Park-2, Near Central Circle-I, Shree Colony, Rajkot Rajkot [PAN No. ADD PP8…

SMT. BHARTIBEN PRAHALADBHAI SEWANI,AHMEDABAD vs. DCIT, CENTRAL CIRCLE-1(4),, AHMEDABAD

In the result, assessee’s appeal is allowed

ITA 1530/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad17 Oct 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysmt. Bhartiben Prahladbhai Vs. Dy. Cit., Sewani, 48, Ashwamegh Central Circle – 1(3), Bunglows – Iii, Ahmedabad. Nr. Someshwar Derasar, Satellite Road, Ahmedabad.

For Appellant: Shri Satish Solanki, Sr. D.RFor Respondent: Shri Biren Shah, A.R
Section 132Section 153Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER Smt. Bhartiben Prahladbhai Vs. Dy. CIT., Sewani, 48, Ashwamegh Central Circle – 1(3), Bunglows – III, Ahmedabad. Nr. Someshwar Derasar, Satellite Road, Ahmedabad. [PAN No. ACSPS 5476 L] (Appellant) .. (Respondent) Appellant by : Shri Satish Solanki, Sr. D.R. Respondent by : Shri Biren Shah, A.R. Date of Hearing 23/09/2019 Date of Pronouncement 17/10/2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed against the order…

NAMEETA V. CHHABRIA,MUMBAI vs. ADDL CIT 11(1), MUMBAI

In the result, appeal of the assessee in ITA No

ITA 2764/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2017AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.2764/Mum/2015 ("नधा"रण वष" / Assessment Year : 2009-10) Smt. Nameeta V. Chhabria, Addl. Commissioner Of बनाम/ 301, Grand Canyon, Income Tax – 11(1), V. 87 Pali Hill, Mumbai. Bandra (W), Mumbai – 400 050. "थायी लेखा सं./Pan : Addpc2908F .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Mr. Darshan GandhiFor Respondent: Mr. R.A. Dhyani, DR
Section 139(1)Section 139(4)Section 143(3)Section 271(1)(c)Section 274

…आयकर अपील"य अ"धकरण “I” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.2764/Mum/2015 ("नधा"रण वष" / Assessment Year : 2009-10) Smt. Nameeta V. Chhabria, Addl. Commissioner of बनाम/ 301, Grand Canyon, Income Tax – 11(1), v. 87 Pali Hill, Mumbai. Bandra (W), Mumbai – 400 050. "थायी लेखा सं./PAN : ADDPC2908F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by : Mr. Darshan Gandhi Revenue by : Mr. R.A. Dhyani, DR सुनवाई क" तार"ख /Date of Hearing : 07-02-2017 घोषणा क" तार"ख /Date…