Harjeet Surajprakash Girotra v. Union of India

108 Taxmann.com 491High Court2019#21940 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 111ASection 144Section 147Section 148Section 148(1)Section 149Section 250Section 282

Judgments citing Harjeet Surajprakash Girotra v. Union of India

Dharmendra Vadilal Parmar, Mumbai vs. Income Tax Officer Ward, -32(1)(1), Mumbai

In the result, the legal grounds raised by the assessee is hereby allowed

ITA 3603/MUM/2024[2012-13]Status: DisposedITAT Mumbai20 May 2025AY 2012-13

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri. Om KandalkarFor Respondent: Shri. P. D. Chougule, SR. DR
Section 111ASection 144Section 147Section 148Section 148(1)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI OMKARESHWAR CHIDARA, AM Dharmendra Vadilal Parmar ITO, Ward – 32(1)(1) Room No. 703, 7th Floor, Kautilya B-802, Videocon Towers, Opp. Thakur V. M. H. School, Thakur Complex, Bhavan, C-41 to C-43, G Block, Vs. Kandivali (East), Mumbai – 400101. Bandra Kurla Complex, Bandra East, Mumbai – 400051. PAN/GIR No. AAHPP6993L (Appellant) : (Respondent) Assessee by : Shri. Om Kandalkar Respondent by : Shri. P. D. Chougule, SR. DR. Date of Hearing : 20.02.2025 Date of Pronouncement : 20.05.2025 O R D E R Per Kavitha Rajagopal,…

Shri Harsh Vardhan, Jalandhar vs. Assistant Commissioner of Income Tax, Central Circle-1, Jalandhar

ITA 308/ASR/2018[2008-09]Status: DisposedITAT Amritsar21 Feb 2022AY 2008-09

Bench: Sh. Ravish Sood & Dr. M. L. Meena

For Appellant: Sh. Nirmal Mahajan, CAFor Respondent: Sh. Trilochan Singh PS Khalsa, DR
Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. RAVISH SOOD, JUDICIAL MEMBER AND DR. M. L. MEENA, ACCOUNTANT MEMBER I.T.A. No. 308/(Asr)/2018 Assessment Year: 2008-09 Sh. Harsh Vardhan Vs. Commissioner of Income Tax, 36, Govind Niwas, Central Circle-1, Jalandhar Citi Bank, G.T. Road, Jalandhar PAN: AECPV 0683C (Appellant) (Respondent) Appellant by : Sh. Nirmal Mahajan, CA Respondent by : Sh. Trilochan Singh PS Khalsa, DR Date of Hearing: 22.12.2021 Date of Pronouncement: 21.02.2022 ORDER PER RAVISH SOOD, JM The present appeal filed by the assessee is directed against…

Benco Finance & Investment P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 2092/MUM/2017[2006-07]Status: DisposedITAT Mumbai10 Aug 2021AY 2006-07

Bench: Shri M.Balaganesh () & Shri Ravish Sood () Benco Finance & Investment Dy. Cit, Central Circle-40 Private Limited; 205, Sujata Vs. (Now Dcit, Central Circle -7(2), Mumbai) Room No. 656, 6Th Floor, Chambers, 2Nd Floor, 1/3 Aaykar Bhawan, M.K Road, Abhichan Gandhi Marg, Off. Mumbai – 400 020. Katha Bazar, Masjid Bunder (W), Mumbai – 400 009 (Assessee) (Revenue) Pan No. Aabcb9349R Assessee By : S/Shri Vijay Mehta & Purushottam, A.Rs Revenue By : Ms. Shreekala Pardeshi, D.R Date Of Hearing : 18/06/2021 Date Of Pronouncement : 10/08/2021

For Appellant: S/shri Vijay Mehta & Purushottam, A.RsFor Respondent: Ms. Shreekala Pardeshi, D.R
Section 132Section 143(3)Section 147Section 153Section 234BSection 68

…ITA No. 2092/Mum/2017 A.Y. 2006-07 1 Benco Finance & Investment Pvt. Ltd. Vs. DCIT, Central Circle-40, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI M.BALAGANESH (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Benco Finance And Investment Dy. CIT, Central Circle-40 Private Limited; 205, Sujata Vs. (now DCIT, Central Circle -7(2), Mumbai) Room No. 656, 6th Floor, Chambers, 2nd Floor, 1/3 Aaykar Bhawan, M.K Road, Abhichan Gandhi Marg, Off. Mumbai – 400 020. Katha Bazar, Masjid Bunder (W), Mumbai – 400 009 (Assessee) (Revenue) PAN No. AABCB9349R Assessee by : S/shri…