Income-Tax Vs. Bhimji Bhanjee & Co., (1984) 146 ITR 145 (ii) Dilip Yeshwant Oak v. Assistant Commissioner of Income Tax

10 Taxmann.com 264Reported decision2011#18557 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2019.

Judgments citing Income-Tax Vs. Bhimji Bhanjee & Co., (1984) 146 ITR 145 (ii) Dilip Yeshwant Oak v. Assistant Commissioner of Income Tax

M/S. Shree Hatkeshwara Cargo Movers, Pune vs. Deputy Commissioner of Income-Tax, Circle - 5, Pune

In the result, appeal of the assessee is allowed

ITA 474/PUN/2019[2009-10]Status: DisposedITAT Pune18 Dec 2019AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.474/Pun/2019 नििाारण वषा / Assessment Year : 2009-10

For Appellant: Shri Suyog BhaveFor Respondent: Shri Hoshang Boman Irani
Section 133ASection 139(1)Section 147Section 148Section 271(1)(c)Section 37(1)

…ed by the assessee u/s.139(1) of the Act. The Ld. Counsel for the assessee relied on the following decisions: (i) Commissioner of Income-Tax Vs. Bhimji Bhanjee & Co., (1984) 146 ITR 145 (ii) Dilip Yeshwant Oak Vs. Assistant Commissioner of Income Tax, (2011) 10 Taxmann.com 264 (Pune) (iii) Ashok S. Agarwal Vs. the Deputy Commissioner of Income Tax, ITA No.1227/PUN/2016. 6. Per contra, the Ld. DR placed strong reliance on the findings of the Assessing Officer as per the penalty order and also on the order of the Ld. CIT(Appeal) and submitted before us that if no survey u/s.133A of the Act would have been conducte…

Assistant Commissioner of Income Tax vs. M/S. Rds Construction Co., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 2733/PUN/2016[2012-13]Status: DisposedITAT Pune08 May 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.2731 To 2733/Pun/2016 िनधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2012-13 Acit, Circle-2, .......अपीलाथ" / Appellant Kolhapur. बनाम / V/S. M/S. Rds Construction Co., 233/3, Malati Towers, Tarabai Park, Kolhapur-416003. Pan : Aabfr4457M ……""यथ" / Respondent Revenue By : Shri Sanjeev Ghai Assessee By : Shri Nikhil Pathak सुनवाई क" तारीख / Date Of Hearing : 11.03.2019 घोषणा क" तारीख / Date Of Pronouncement : 08.05.2019 आदेश / Order Per D. Karunakara Rao, Am: There Are Three Appeals Under Consideration. Ita Nos.2731 & 2732/Pun/2016 Filed By The Revenue Are Against The Common Orders Of Cit(A)-2, Kolhapur Dated 26.09.2016 U/S 271(1)(C) Of The Act For The Assessment Years 2008-09 & 2010-11 Respectively.

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghai
Section 133ASection 143(3)Section 148Section 271Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.2731 to 2733/PUN/2016 िनधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2012-13 ACIT, Circle-2, .......अपीलाथ" / Appellant Kolhapur. बनाम / V/s. M/s. RDS Construction Co., 233/3, Malati Towers, Tarabai Park, Kolhapur-416003. PAN : AABFR4457M ……""यथ" / Respondent Revenue by : Shri Sanjeev Ghai Assessee by : Shri Nikhil Pathak सुनवाई क" तारीख / Date of Hearing : 11.03.2…

Assistant Commissioner of Income Tax vs. M/S. Rds Construction Co., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 2732/PUN/2016[2010-11]Status: DisposedITAT Pune08 May 2019AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.2731 To 2733/Pun/2016 िनधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2012-13 Acit, Circle-2, .......अपीलाथ" / Appellant Kolhapur. बनाम / V/S. M/S. Rds Construction Co., 233/3, Malati Towers, Tarabai Park, Kolhapur-416003. Pan : Aabfr4457M ……""यथ" / Respondent Revenue By : Shri Sanjeev Ghai Assessee By : Shri Nikhil Pathak सुनवाई क" तारीख / Date Of Hearing : 11.03.2019 घोषणा क" तारीख / Date Of Pronouncement : 08.05.2019 आदेश / Order Per D. Karunakara Rao, Am: There Are Three Appeals Under Consideration. Ita Nos.2731 & 2732/Pun/2016 Filed By The Revenue Are Against The Common Orders Of Cit(A)-2, Kolhapur Dated 26.09.2016 U/S 271(1)(C) Of The Act For The Assessment Years 2008-09 & 2010-11 Respectively.

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghai
Section 133ASection 143(3)Section 148Section 271Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.2731 to 2733/PUN/2016 िनधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2012-13 ACIT, Circle-2, .......अपीलाथ" / Appellant Kolhapur. बनाम / V/s. M/s. RDS Construction Co., 233/3, Malati Towers, Tarabai Park, Kolhapur-416003. PAN : AABFR4457M ……""यथ" / Respondent Revenue by : Shri Sanjeev Ghai Assessee by : Shri Nikhil Pathak सुनवाई क" तारीख / Date of Hearing : 11.03.2…

Assistant Commissioner of Income Tax vs. M/S. Rds Construction Co., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 2731/PUN/2016[2008-09]Status: DisposedITAT Pune08 May 2019AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.2731 To 2733/Pun/2016 िनधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2012-13 Acit, Circle-2, .......अपीलाथ" / Appellant Kolhapur. बनाम / V/S. M/S. Rds Construction Co., 233/3, Malati Towers, Tarabai Park, Kolhapur-416003. Pan : Aabfr4457M ……""यथ" / Respondent Revenue By : Shri Sanjeev Ghai Assessee By : Shri Nikhil Pathak सुनवाई क" तारीख / Date Of Hearing : 11.03.2019 घोषणा क" तारीख / Date Of Pronouncement : 08.05.2019 आदेश / Order Per D. Karunakara Rao, Am: There Are Three Appeals Under Consideration. Ita Nos.2731 & 2732/Pun/2016 Filed By The Revenue Are Against The Common Orders Of Cit(A)-2, Kolhapur Dated 26.09.2016 U/S 271(1)(C) Of The Act For The Assessment Years 2008-09 & 2010-11 Respectively.

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghai
Section 133ASection 143(3)Section 148Section 271Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos.2731 to 2733/PUN/2016 िनधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2012-13 ACIT, Circle-2, .......अपीलाथ" / Appellant Kolhapur. बनाम / V/s. M/s. RDS Construction Co., 233/3, Malati Towers, Tarabai Park, Kolhapur-416003. PAN : AABFR4457M ……""यथ" / Respondent Revenue by : Shri Sanjeev Ghai Assessee by : Shri Nikhil Pathak सुनवाई क" तारीख / Date of Hearing : 11.03.2…

Income-Tax Vs. Bhimji Bhanjee & Co., (1984) 146 ITR 145 (ii) Dilip Yeshwant Oak v. Assistant Commissioner of Income Tax (10 Taxmann.com 264) — Cited in 4 Judgments | BharatTax