ITO v. Tarlochan Singh

128 Taxmann 20Reported decision2003#5181 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 269SSSection 271DSection 271ESection 273B

Judgments citing ITO v. Tarlochan Singh

Sri Sanmathi Ambanna, Chitradurga vs. Joint Commissioner of Income Tax Davanagere Range, Davanagere

In the result, the assessee’s appeal for assessment year 2009-10 is allowed

ITA 782/BANG/2017[2009-10]Status: DisposedITAT Bangalore02 Jan 2019AY 2009-10

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2009-10 Shri Sanmathi Ambanna, Vs. The Joint Commissioner Of Prop: M/S. Mahadevi Transport, Income-Tax, Railway Station Road, Davanagere Range, Challakere, Davanagere. Chitradurga – 577 522. Pan : Agjpa 3024 B Appellant Respondent Assessee By : Shri. Pranav Krishna, Advocate Revenue By : Shri. Vikas K. Suryavamshi, Addl. Cit Date Of Hearing : 17.12.2018 Date Of Pronouncement : .12.2018

For Appellant: Shri. Pranav Krishna, AdvocateFor Respondent: Shri. Vikas K. Suryavamshi, Addl. CIT
Section 269SSection 271DSection 273

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Assessment year : 2009-10 Shri Sanmathi Ambanna, Vs. The Joint Commissioner of Prop: M/s. Mahadevi Transport, Income-tax, Railway Station Road, Davanagere Range, Challakere, Davanagere. Chitradurga – 577 522. PAN : AGJPA 3024 B APPELLANT RESPONDENT Assessee by : Shri. Pranav Krishna, Advocate Revenue by : Shri. Vikas K. Suryavamshi, Addl. CIT Date of hearing : 17.12.2018 Date of Pronouncement : .12.2018 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee…

Smt Deepika, Bangalore vs. Additional Commissioner of Income Tax Range-5, Bangalore

In the result, appeal by the Assessee is allowed

ITA 561/BANG/2017[2010-11]Status: DisposedITAT Bangalore13 Oct 2017AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P Boazi.T. A. No.561/Bang/2017 (Assessment Year : 2010-11) Smt. Deepika, C/O M/S. T M Marketing (India), 12, Ground Floor, Tulsi Plaza, S.V. Lane, 3Rd Cross, Chickpet, Bangalore-560 053. …. Appellant. Vs. Addl. Commissioner Of Income Tax, Range 5, Bangalore. ….. Respondent. Appellant By : Shri Balram R Rao, Advocate. Respondent By : Smt. Padma Meenkashi, Jcit (D.R) Date Of Hearing : 11.10.2017. Date Of Pronouncement : 13.10.2017. O R D E R Per Shri N.V.Vasudevan, J.M. : This Is An Appeal By The Assessee Against The Order Dt.7.12.2015 Of Commissioner Of Income Tax (Appeals), Bangalore-2 For The Assessment Year 2010-11. 2. In This Appeal, The Assessee Has Challenged The Order Of The Cit (Appeals) Whereby The Cit (Appeals) Confirmed The Order Of The Assessing Officer Imposing Penalty On The Assessee Under Section 271D Of The Income Tax Act, 1961 (In Short 'The Act').

For Appellant: Shri Balram R Rao, AdvocateFor Respondent: Smt. Padma Meenkashi, JCIT (D.R)
Section 269SSection 271Section 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER I.T. A. No.561/Bang/2017 (Assessment Year : 2010-11) Smt. Deepika, C/o M/s. T M Marketing (India), 12, Ground Floor, Tulsi Plaza, S.V. Lane, 3rd Cross, Chickpet, Bangalore-560 053. …. Appellant. Vs. Addl. Commissioner of Income Tax, Range 5, Bangalore. ….. Respondent. Appellant By : Shri Balram R Rao, Advocate. Respondent By : Smt. Padma Meenkashi, JCIT (D.R) Date of Hearing : 11.10.2017. Date of Pronouncement : 13.10.2017. O R D E R Per Shri N.V.Vasudevan, J.M. : This…