(i). G. Manoharan v. ACIT

87 Taxmann 380High Court1996#25776 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 271(l)(c)concealment of incomesection 271(1)section 271(1)(c)search and seizuresection 153asection 132section 143(3)businessdocument

Judgments citing (i). G. Manoharan v. ACIT

M/S Akshar Developers, Navi Mumbai vs. Asst CIT CC 3, Thane

In the result, appeals filed by the Revenue as well as the assessee are partly allowed for statistical purpose

ITA 893/MUM/2020[2012-13]Status: DisposedITAT Mumbai25 Feb 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Ms. Ritika AgarwalFor Respondent: Ms. Shailja Rai
Section 132Section 153ASection 271(1)(c)Section 275

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 891, 892 & 893/MUM/2020 (A.Ys: 2010-11, 2011-12 & 2012-13) M/s. Akshar Developers v. ACIT –Central Circle – 3 225, 2nd Floor 6th Floor, A-Wing Big Splash, Plot No. 78/79 Ashar IT Park Vashi, Navi Mumbai – 400703 Road No. 16Z, Wagle Industrial Estate PAN: AAKFA0455B Thane (E) (Appellant) (Respondent) ITA NOs. 1698, 1699 & 1700/MUM/2020 (A.Ys: 2010-11, 2011-12 & 2012-13) Income Tax Officer – 28(1)(1) v. M/s. Akshar Developers 3rd Flo…

M/S Akshar Developers, Navi Mumbai vs. Asst CIT CC 3, Thane

In the result, appeals filed by the Revenue as well as the assessee are partly allowed for statistical purpose

ITA 892/MUM/2020[2011-12]Status: DisposedITAT Mumbai25 Feb 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Ms. Ritika AgarwalFor Respondent: Ms. Shailja Rai
Section 132Section 153ASection 271(1)(c)Section 275

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 891, 892 & 893/MUM/2020 (A.Ys: 2010-11, 2011-12 & 2012-13) M/s. Akshar Developers v. ACIT –Central Circle – 3 225, 2nd Floor 6th Floor, A-Wing Big Splash, Plot No. 78/79 Ashar IT Park Vashi, Navi Mumbai – 400703 Road No. 16Z, Wagle Industrial Estate PAN: AAKFA0455B Thane (E) (Appellant) (Respondent) ITA NOs. 1698, 1699 & 1700/MUM/2020 (A.Ys: 2010-11, 2011-12 & 2012-13) Income Tax Officer – 28(1)(1) v. M/s. Akshar Developers 3rd Flo…

M/S Akshar Developers, Navi Mumbai vs. Asst CIT CC 3, Thane

In the result, appeals filed by the Revenue as well as the assessee are partly allowed for statistical purpose

ITA 891/MUM/2020[2010-11]Status: DisposedITAT Mumbai25 Feb 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Ms. Ritika AgarwalFor Respondent: Ms. Shailja Rai
Section 132Section 153ASection 271(1)(c)Section 275

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 891, 892 & 893/MUM/2020 (A.Ys: 2010-11, 2011-12 & 2012-13) M/s. Akshar Developers v. ACIT –Central Circle – 3 225, 2nd Floor 6th Floor, A-Wing Big Splash, Plot No. 78/79 Ashar IT Park Vashi, Navi Mumbai – 400703 Road No. 16Z, Wagle Industrial Estate PAN: AAKFA0455B Thane (E) (Appellant) (Respondent) ITA NOs. 1698, 1699 & 1700/MUM/2020 (A.Ys: 2010-11, 2011-12 & 2012-13) Income Tax Officer – 28(1)(1) v. M/s. Akshar Developers 3rd Flo…

(i). G. Manoharan v. ACIT (87 Taxmann 380) — Cited in 3 Judgments | BharatTax