(i). CIT v. Madhushree Gupta

216 Taxmann 65High Court#23659 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 271(1)(c)Section 274 Section 275 Section 275A Section 36(1)(vii)Section 36(2)Section 57

Judgments citing (i). CIT v. Madhushree Gupta

Deputy Commissioner of Income Tax, Circle-6(1)(1), Bangalore vs. Santosh Shivaji Lad, Bangalore

In the result, the appeal of the Revenue is hereby dismissed

ITA 1522/BANG/2024[2013-14]Status: DisposedITAT Bangalore14 Jul 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2013-14

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Murali Mohan M, CIT (DR)

Section 271(1)(c)Section 274Section 36(1)(vii)Section 36(2)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2013-14 The Dy. Commissioner of Income Tax, Vs. Sri Santosh Shivaji Lad, Circle - 6(1)(1), No.520, Amruth Nivas, 7th Main, 13th Cross, Bengaluru RMV 2nd Stage, Dollars Colony, Bengaluru – 560 094. . PAN – ABJPL 0839 Q APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Murali Mohan M, CIT (DR) Date of hearing : 26.06.2025 Date of Pronouncement : 10.07.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal fil…

DCIT, Circle- 16(2), New Delhi vs. Minerals Managements Services India Pvt. Ltd., New Delhi

ITA 5478/DEL/2017[2010-11]Status: DisposedITAT Delhi15 Jun 2022AY 2010-11

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmathe Dcit Vs. M/S. Minerals Managements Circle 16(2), Services India Pvt. Ltd. 1104, 11Th Floor, New Delhi Hemkunt Chamber, Nehru Place Pan : Aaacm6334J New Delhi-110019 (Appellant) (Respondent)

Section 271Section 271(1)(c)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. G.S.PANNU, HON’BLE PRESIDENT AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER The DCIT Vs. M/s. Minerals Managements Circle 16(2), Services India Pvt. Ltd. 1104, 11th Floor, New Delhi Hemkunt Chamber, Nehru Place PAN : AAACM6334J New Delhi-110019 (APPELLANT) (RESPONDENT) Assessee by Shri Salil Kappor, Adv. And Shri Sumit Lalchandani, Adv. Revenue by Shri N.C.Swain, CIT-DR Date of hearing: 25.05.2022 Date of Pronouncement: 15.06.2022 ORDER PER ANUBHAV SHARMA, JM: The revenue has filed this appeal against the order dated 02.06.2017 pas…

M/S. Vinod Kumar Jain, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1853/DEL/2012[2006-07]Status: DisposedITAT Delhi19 Jan 2016AY 2006-07

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Salil Agarwal, Advocate &For Respondent: Sh. Hemand Gupta, Sr. DR

Section 143(3)Section 17(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘H’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 1853/Del./2012 Asstt. Year : 2006-07 Vinod Kumar Jain, vs. D.C.I.T., Circle 3(1), 109-D, Kamla Nagar, New Delhi. New Delhi. [PAN: AAGPJ1220M] (Appellant) (Respondent) Appellant by : Sh. Salil Agarwal, Advocate & Sh. Shailesh Gupta, Advocate Respondent by : Sh. Hemand Gupta, Sr. DR Date of hearing : 27.11.2015 Date of pronouncement : 19.01.2016 ORDER Per L.P. Sahu, Accountant Member: This appeal at the instance of assessee, arises out of order dated 01.02.2012 of…