ITO v. Pardeepa Rani

73 Taxmann.com 392Reported decision2016#25573 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(3)Section 144BSection 2(1A)Section 68Section 69Section 69C

Judgments citing ITO v. Pardeepa Rani

Deputy Commissioner of Income Tax, Jaipur vs. Shri Dulhe Ram Meena, Jaipur

ITA 288/JPR/2023[2020-21]Status: DisposedITAT Jaipur12 Mar 2025AY 2020-21

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Rajeev sogani, C.A. &For Respondent: Shri Anup Singh, Addl. CIT
Section 133(6)Section 143(3)Section 68Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh xxu xks;y] ys[kk lnL;] ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 288/JPR/2023 fu/kZkj.k o"kZ@AssessmentYear : 2020-21 Deputy commissioner of Income cuke Shri Dulhe Ram Meena Vs. Tax, 17, Durga Vihar, Malviya Jaipur. Nagar, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFWPM4366E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rajeev sogani, C.A. & Ms. Ruchika sogani, Adv. jktLo dh vksjls@Rev…

ITO, New Delhi vs. M/S Kalra Papers Pvt. Ltd., New Delhi

In the result, appeal filed by Revenue is partly allowed for statistical purposes

ITA 4451/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Sept 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri Anil Jain, CAFor Respondent: Shri Sanjog Kapoor, Sr. Dr
Section 143(3)Section 36Section 68Section 69Section 73

…FIT FOR PUBLICATION (JM) (AM) IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘A’: NEW DELHI) BEFORE SHRI H.S. SIDHU JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 4451/Del/2015 (Assessment Year: 2010-11) Income Tax Officer, M/s Kalra Papers Pvt. Ltd., Ward 14(1), Vs. 20 and 34, Raja Garden, New Delhi. New Delhi-110015. PAN No: AAACK0705B APPELLANT RESPONDENT Revenue By : Shri Sanjog Kapoor, Sr. Dr Assessee By : Shri Anil Jain, CA Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the impugned appellate order of Learned Commissioner of Income Tax (Appeal…

ACIT, New Delhi vs. Shri Ramit Vohra, New Delhi

In the result, the appeal is partly allowed for statistical purposes

ITA 4373/DEL/2012[2009-10]Status: DisposedITAT Delhi19 Sept 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri G.S. Kohli, CAFor Respondent: Shri Surender Pal, Sr. DR

…FIT FOR PUBLICATION (JM) (AM) IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘F’: NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 4373/Del/2012 (Assessment Year: 2009-10) ACIT, Shri Ramit Vohra, Circle 39(1), Vs. New Delhi. New Delhi. PAN No: AAEPV7263Q APPELLANT RESPONDENT Revenue by : Shri Surender Pal, Sr. DR Assessee by : Shri G.S. Kohli, CA ORDER Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the order of Learned Commissioner of Income Tax (Appeals)-XXVIII, New Delhi, [“Ld. CIT(A)”, for short], dated 29.06.2012…

ITO v. Pardeepa Rani (73 Taxmann.com 392) — Cited in 3 Judgments | BharatTax