ITO v. Bombaywala Readymade Stores

55 Taxmann.com 258High Court2015#15961 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 143(3)Section 271(1)(c)Section 145Section 275Section 40A(3)(a)Section 40A(3)(b)
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Issues it is cited on

penalty under section 271(1)(c)concealment of incomefurnishing inaccurate particulars of incomefurnishing inaccurate particularspenalty u/s 271(1)(c)section 271(1)levy of penaltysection 271section 271(1)(c)section 27section 25section 143(3)

Judgments citing ITO v. Bombaywala Readymade Stores

Hetal Ramanlal Shah, Surat vs. ITO, Ward-1(2)(2), Surat

In the result, the appeal of the assessee is allowed

ITA 1274/SRT/2024[2008-09]Status: DisposedITAT Surat09 Apr 2025AY 2008-09

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Ms. Dalzin Madan, C.AFor Respondent: Shri Mukesh Jain, Sr. DR
Section 143(3)Section 271(1)(c)Section 40A(3)(a)Section 40A(3)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. No. 1274/SRT/2024 (Assessment Year: 2008-09) Hetal Ramanlal Shah, Vs. Income Tax Officer, 44-A, Suryapur Society, Ward-1(2)(2), Opp. Jain Temple, Rander Road, Surat Surat-395002 Current Jurisdiction Income Tax Officer, Ward-1(2)(1), Surat [PAN No.AFSPS3691C] (Appellant) .. (Respondent) Appellant by : Ms. Dalzin Madan, C.A. Respondent by: Shri Mukesh Jain, Sr. DR 26.03.2025 Date of Hearing Date of Pronouncement 09.04.2025 O R D E R PER SIDDHARTHA NAUTIYAL…

Maruti Infrastructure Ltd., Ahmedabad vs. DCIT, Circle-2(1)(1), Ahmedabad

In the result, ground of appeal raised by the assessee is allowed

ITA 1633/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad03 Mar 2025AY 2013-14

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 145Section 271(1)(c)Section 275

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year. 2013-14 Maruti Infrastructure Ltd. The DCIT, 802, Surmound, Circle-2(1)(1), Ahmedabad OPP. ISCON Temple, Vs S.G. Highway, Ahmedabad-380054 Gujarat PAN No. AAACM7976L (Appellant) (Respondent) Assessee Represented: Shri Parin Shah, A.R. Revenue Represented: Shri Amit Pratap Singh, Sr. D.R Date of hearing : 07-01-2025 Date of pronouncement : 03-03-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Assessee a…

Ramchand Bhulchand Rajai, Bhavnagar vs. The Dy.CIT., Circle-1, Bhavnagar

ITA 167/AHD/2024[2009-10]Status: DisposedITAT Ahmedabad15 Jul 2024AY 2009-10

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumarआयकर अपील सं / Ita No. 167/Ahd/2024 िनधा"रण वष"/Assessment Year : 2009-10 बनाम बनाम बनाम बनाम Ramchand Bhulchand Rajai, The Deputy Commissioner C/O. Jayesh Tyres, Vs. Of Income-Tax, Opp. Railway Station, Circle-1, Bhavnagar Bhavnagar-364001 Pan : Abmpr 4841 D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) िनधा"रती की ओर से / Assessee By : Shri B.R. Popat, Ar ""थ" की ओर से / Revenue By: Shri Prateek Sharma, Sr Dr सुनवाई की तारीख /Date Of Hearing : 22/04/2024 घोषणा की तारीख /Date Of Pronouncement: 15/07/2024 आदेश/O R D E R Per Annapurna Gupta

For Appellant: Shri B.R. Popat, ARFor Respondent: Shri Prateek Sharma, Sr DR
Section 250Section 271(1)(c)Section 40A(3)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD सम" "ीमती अ"पूणा" गु"ा, लेखा सद" एवं "ी टी.आर. से""ल कुमार, "ाियक सद" के सम"। BEFORE MRS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं / ITA No. 167/Ahd/2024 िनधा"रण वष"/Assessment Year : 2009-10 बनाम बनाम बनाम बनाम Ramchand Bhulchand Rajai, The Deputy Commissioner C/o. Jayesh Tyres, Vs. of Income-tax, Opp. Railway Station…

Thakorbhai & Company, Na vs. Arivs.Income Tax Officer, Ward-5, Navsari

In the result, ground of appeal raised by the assessee is allowed

ITA 641/SRT/2023[2009-10]Status: DisposedITAT Surat06 Nov 2023AY 2009-10

Bench: Shri Pawan Singh(Virtual Hearing) Thakorbhai & Company, I.T.O., 1, Amalsad Market Yard, Opp. Rly Ward-5, Vs. Station, Amalsad, Gandevi, Gujarat. Navsari. Pan No. Aabft 4392 F Appellant/ Assessee Respondent/ Revenue

Section 254(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Thakorbhai & Company, I.T.O., 1, Amalsad Market Yard, Opp. Rly Ward-5, Vs. Station, Amalsad, Gandevi, Gujarat. Navsari. PAN No. AABFT 4392 F Appellant/ assessee Respondent/ revenue Assessee represented by Shri Parin Shah, C.A. Department represented by Shri Vinod Kumar, Sr. DR Date of Institution of Appeal 19/09/2023 Date of hearing 06/11/2023 Date of pronouncement 06/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is dire…

Yogendraraj U. Singhvi, Mumbai vs. Income Tax Officer, Ward-2(3)(8), Surat

In the result, appeal of the assessee is allowed

ITA 459/SRT/2023[2007-08]Status: HeardITAT Surat19 Oct 2023AY 2007-08

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.459/Srt/2023 (Ay 2007-08) (Hearing In Hybrid Mode) Yogendra Raj U Singhvi, Income Tax Officer-2(3)(8) Cts, 95/4/B-3-4/590, Aaykar Bhavan, Majura Gate, Vs Village Dindoshi, Surat-395001 Oberoi Garden City, Flat No. 3902, Floor C-Wing, Meter Exquisite, Mumbai. Pan : Anjps 9745 G अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.459/SRT/2023 (AY 2007-08) (Hearing in hybrid mode) Yogendra Raj U Singhvi, Income Tax Officer-2(3)(8) CTS, 95/4/B-3-4/590, Aaykar Bhavan, Majura Gate, Vs Village Dindoshi, Surat-395001 Oberoi Garden City, Flat No. 3902, Floor C-Wing, Meter Exquisite, Mumbai. PAN : ANJPS 9745 G अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Prakash Jhunjhunwala CA & Pawan Jagatia, CA राज" की ओर से /Revenue by Shri V…

M/S. Gupta Global Exim Pvt. Ltd., Gandhidham vs. The Assistant Commissioner of Income Tax, Gandhidham Circle, Gandhidham

The appeal of the assessee is allowed, and appeal of the Assessing

ITA 214/RJT/2015[2001-02]Status: DisposedITAT Rajkot01 Jun 2020AY 2001-02

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

Section 133ASection 143(3)Section 147Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAJKOT” BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 214/Rjt/2015, 254 & 255/Rjt/2014 ("नधा"रण वष"/Assessment Years: 2001-02, 1999-2000 & 2005-06) M/s. Gupta Global ACIT बनाम/ Exim Pvt. Ltd. Gandhidham Circle, Vs. Plot No. 244/1, N. H. Gandhidham 8A, Gandhidham, Kutch & Kalpesh S. Doshi & Co Chartered Accountants 411, Cosmo Complex, Mahila College Circle, Rajkot 360001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG7805L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Chetan Agarwal, A.R. अपी…

ITO v. Bombaywala Readymade Stores (55 Taxmann.com 258) — Cited in 6 Judgments | BharatTax