ITO v. Dr. Koshy George

190 Taxmann 4Reported decision2010#23327 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

section 2(14)on-money

Judgments citing ITO v. Dr. Koshy George

Bharat Singh Pawar, Ratlam vs. Income Tax Officer, Ratlam

In the result the appeal of the assessee is allowed for statistical

ITA 182/IND/2024[2011-12]Status: DisposedITAT Indore01 Aug 2024AY 2011-12

Bench: Shri Manish Boradassessment Year : 2011-12 Shri Bharat Singh Pawar, Income-Tax Officer, Gram Chorana, Ward 1, बनाम/ Post Nau Gaon, Ratlam Vs. Ratlam (Assessee / Appellant) (Revenue / Respondent) Pan: Bnxpp4510K Assessee By Shri Gagan Tiwari, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 30.07.2024 Date Of Pronouncement 01.08.2024

Section 142(1)Section 143(3)Section 144Section 147Section 148Section 2(14)Section 271(1)(c)Section 69A

…5.2023. 2. ITO Ward – (1), Kochi v. Shri P. V. Abraham, Kochi (I.T.A.No. 508/Coch/2018 order dated 06/02/2019. 3. ITO, Ward 1(1), Kochi vs. Shri Abrham Varghese Charuvil, Kochi (I.T.A.No. 30/Coch/2017 order dated 26.04.2017) 4. ITO v. Dr. Koshy George, (2010) 190 Taxmann 4 (Cochin) (Mag.) 8. On the other hand, the Ld. Departmental Representative submitted that the additional evidences have been filed by the assessee for the first time and the same needs to be sent to the AO for necessary verification and examination. 9. I have heard the rival contentions and have perused the records placed before me. The ass…

ACIT, Central Circle- 16, New Delhi vs. Kamlesh Kumar Rathi, New Delhi

In the result, both the appeals are dismissed

ITA 823/DEL/2018[2014-15]Status: DisposedITAT Delhi16 May 2023AY 2014-15

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri J.S. Minhas, CIT/DR
Section 132Section 132(4)Section 153ASection 2(14)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DLEHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 822 & 823/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Central Circle-16, Versus Kamlesh Kumar Rathi, New Delhi. 6, Sadhna Enclave, Malviya Nagar, New Delhi. PAN: AFFPR5799K (Appellant) (Respondent) Revenue by : Shri J.S. Minhas, CIT/DR Assessee by : Dr. Rakesh Gupta, Advocate & Sh. Deepesh Garg, Advocate Date of hearing : 03.05.2023 Date of pronouncement : 16.05.2023 ORDER PER SAKTIJIT DEY, J.M.: These are appeals by the Revenue against two separ…

ACIT, Central Circle- 16, New Delhi vs. Kamlesh Kumar Rathi, New Delhi

In the result, both the appeals are dismissed

ITA 822/DEL/2018[2013-14]Status: DisposedITAT Delhi16 May 2023AY 2013-14

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri J.S. Minhas, CIT/DR
Section 132Section 132(4)Section 153ASection 2(14)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DLEHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos. 822 & 823/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Central Circle-16, Versus Kamlesh Kumar Rathi, New Delhi. 6, Sadhna Enclave, Malviya Nagar, New Delhi. PAN: AFFPR5799K (Appellant) (Respondent) Revenue by : Shri J.S. Minhas, CIT/DR Assessee by : Dr. Rakesh Gupta, Advocate & Sh. Deepesh Garg, Advocate Date of hearing : 03.05.2023 Date of pronouncement : 16.05.2023 ORDER PER SAKTIJIT DEY, J.M.: These are appeals by the Revenue against two separ…

ITO v. Dr. Koshy George (190 Taxmann 4) — Cited in 3 Judgments | BharatTax