INDIA in Jakhotia Plastics (P.) Ltd. v. Principal Commissioner of Income-tax

94 Taxmann.com 96Supreme Court of India2018#25924 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2025.

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Section 139(1)Section 142(1)Section 143(3)Section 147 Section 148 Section 37(1)Section 68

Judgments citing INDIA in Jakhotia Plastics (P.) Ltd. v. Principal Commissioner of Income-tax

Assistant Commissioner of Income Tax, Coimbatore vs. Kamatchipuram Vellingiri Jayaraman, Coimbatore

Appeal of the revenue is dismissed, where as the Cross objection of the assessee is allowed

ITA 2777/CHNY/2024[2017-18]Status: DisposedITAT Chennai29 Apr 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunatha

For Appellant: Ms. D.Komali Krishna, CITFor Respondent: Mr.Venkatswami, ITP &

Section 147Section 148

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी मनु कुमार िग"र ,"ाियक सद" एवं "ी एस . आर . रघुनाथा, लेखा सद" के सम& BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2777/Chny/2024 & C.O.No.27/Chny/2025 (In ITA No.2777/Chny/2024) (िनधा"रण वष" / Assessment Year: 2017-18) Vs Shri The Assistant Commissioner of Kamatchipuram Vellingiri Income Tax, Jayaraman, Non-Corporate Circle-2, 17, Sundaram Bros Layout Coimbatore. Ramanathapuram-641 045. PAN:ADJPV-7536-L (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross Obj…

A.C.I.T., Central Circle-4(2), Kolkata vs. Smt. Madhu Neotia, Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 2144/KOL/2019[2006-07]Status: DisposedITAT Kolkata14 Aug 2020AY 2006-07

Bench: Shri P.M. Jagtap, Hon’Ble(Kz) & Shri S. S. Godara, Hon’Ble] [Through Virtual Court]

Section 147Section 148Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘(A)’, KOLKATA [BEFORE SHRI P.M. JAGTAP, HON’BLE VICE PRESIDENT (KZ) & SHRI S. S. GODARA, HON’BLE JUDICIAL MEMBER] [Through Virtual Court] I.T.A. No. 2143/Kol/2019 Assessment Year : 2006-07 ACIT, Central Circle – 4(2), Kolkata................................................................................Appellant Room No. 506, 5th Floor, Aayakar Bhawan Poorva, 110, Shanti Pally, Kolkata – 700 107. Vs Shri Harsh Vardhan Neotia...................………………………………………………….........Respondent 7/2, Queens Park, Kolkata – 700 019. [PAN: ABKPN 2311 A & I.T.A. No. 2144/Kol/20…

A.C.I.T., Central Circle-4(2), Kolkata vs. Shri Harsh Vardhan Neotia, Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 2143/KOL/2019[2006-07]Status: DisposedITAT Kolkata14 Aug 2020AY 2006-07

Bench: Shri P.M. Jagtap, Hon’Ble(Kz) & Shri S. S. Godara, Hon’Ble] [Through Virtual Court]

Section 147Section 148Section 14A