ITO v. V.S. Dempo& Co. Ltd.

104 TTJ 913Income Tax Appellate Tribunal2006#21877 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 194CSection 201(1)Section 201(1A)Section 246ASection 250Section 253Section 715

Issues it is cited on

section 194csection 246achildsection 253section 194section 19first appealprevious yearsection 25opportunity of being heardsection 250interest

Judgments citing ITO v. V.S. Dempo& Co. Ltd.

Distt Woman & Child Dev Officer Vidish, Vidisha vs. Income Tax Officer (TDS- 2), Bhopal

The appeal of the assessee is allowed for statistical purpose

ITA 253/IND/2025[2015-16]Status: DisposedITAT Indore28 Nov 2025AY 2015-16

Bench: Shri B.M. Biyani & Shri Paresh M Joshi

Section 194CSection 201(1)Section 246ASection 250Section 253Section 4

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER ITA Nos.251 to 253/Ind/2025 (Assessment Years: 2012-13, 2014-15 & 2015-16) Distt Woman & Child Dev Income Tax Officer- बनाम/ Officer, TDS(2), Vs. Lakhanmal Colony, Bhopal Near Circuit House, Vidisha (TAN:BPLD02938F) (Assessee/Appellant) (Revenue/Respondent) Assessee by ShriSourabhRathi, AR Revenue by ShriAshishPorwal, Sr. DR Date of Hearing 20.11.2025 Date of Pronouncement 28.11.2025 आदेश / O R D E R Per Bench This is an appeal filed by…

Distt Woman & Child Dev Officer Vidisha, Vidisha vs. Income Tax Officer (TDS-2), Bhopal

The appeal of the assessee is allowed for statistical purpose

ITA 252/IND/2025[2012-13]Status: DisposedITAT Indore28 Nov 2025AY 2012-13

Bench: Shri B.M. Biyani & Shri Paresh M Joshi

Section 194CSection 201(1)Section 246ASection 250Section 253Section 4

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER ITA Nos.251 to 253/Ind/2025 (Assessment Years: 2012-13, 2014-15 & 2015-16) Distt Woman & Child Dev Income Tax Officer- बनाम/ Officer, TDS(2), Vs. Lakhanmal Colony, Bhopal Near Circuit House, Vidisha (TAN:BPLD02938F) (Assessee/Appellant) (Revenue/Respondent) Assessee by ShriSourabhRathi, AR Revenue by ShriAshishPorwal, Sr. DR Date of Hearing 20.11.2025 Date of Pronouncement 28.11.2025 आदेश / O R D E R Per Bench This is an appeal filed by…

Distt Woman & Child Dev Officer Vidisha, Vidisha vs. Income Tax Officer (TDS-2), Bhopal

The appeal of the assessee is allowed for statistical purpose

ITA 251/IND/2025[2014-15]Status: DisposedITAT Indore28 Nov 2025AY 2014-15

Bench: Shri B.M. Biyani & Shri Paresh M Joshi

Section 194CSection 201(1)Section 246ASection 250Section 253Section 4

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER ITA Nos.251 to 253/Ind/2025 (Assessment Years: 2012-13, 2014-15 & 2015-16) Distt Woman & Child Dev Income Tax Officer- बनाम/ Officer, TDS(2), Vs. Lakhanmal Colony, Bhopal Near Circuit House, Vidisha (TAN:BPLD02938F) (Assessee/Appellant) (Revenue/Respondent) Assessee by ShriSourabhRathi, AR Revenue by ShriAshishPorwal, Sr. DR Date of Hearing 20.11.2025 Date of Pronouncement 28.11.2025 आदेश / O R D E R Per Bench This is an appeal filed by…

ITO v. V.S. Dempo& Co. Ltd. (104 TTJ 913) — Cited in 3 Judgments | BharatTax