Jaipur- Trib) 5. Venkata Dilip Kumar Vs.CIT (2019) 419 ITR 298 (Mad) 6. Ms. Moturi Lakshmi v. ITO

119 Taxmann.com 488High Court2020#18812 most cited

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 139(1)Section 143(3)Section 250(6)Section 253(5)Section 263 Section 54B Section 54F

Judgments citing Jaipur- Trib) 5. Venkata Dilip Kumar Vs.CIT (2019) 419 ITR 298 (Mad) 6. Ms. Moturi Lakshmi v. ITO

Goverdhan Lal Yadav, Indore vs. Income Tax Officer-3(5), Indore

Appeal is allowed

ITA 854/IND/2024[2015-16]Status: DisposedITAT Indore24 Jul 2025AY 2015-16

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year : 2015-16 Goverdhan Lal Yadav, Ito-3(5) 112/12, Nanda Nagar, Indore बनाम/ Opp. Anoop Takies, Vs. Indore (Revenue / Appellant) (Assessee / Respondent) Pan: Aaypy9432A Assessee By Shri Venus Rawka, Ar Revenue By Shri Anoop Singh, Cit-Dr Date Of Hearing 22.07.2025 Date Of Pronouncement 24.07.2025 आदेश/ O R D E R

Section 143(3)Section 253(5)Section 54B

…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 Assessment Year : 2015-16 Goverdhan Lal Yadav, ITO-3(5) 112/12, Nanda Nagar, Indore बनाम/ Opp. Anoop Takies, Vs. Indore (Revenue / Appellant) (Assessee / Respondent) PAN: AAYPY9432A Assessee by Shri Venus Rawka, AR Revenue by Shri Anoop Singh, CIT-DR Date of Hearing 22.07.2025 Date of Pronouncement 24.07.2025 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 09.04.2024 passed by learned Commissioner of Inc…

Indira Giri, Jaipur vs. Assessing Officer, Income Tax Deparment Jaipur

The appeal of the assessee is allowed

ITA 511/JPR/2023[2016-17]Status: DisposedITAT Jaipur02 Jan 2024AY 2016-17

Bench: The Due Date Of Furnishing Itr, Therefore Deposit In Capital Gain Account For Compliance U/S 54(2) Was Impossible On The Part Of The Assessee.

For Appellant: Shri Sandeep Manik (C.A.)For Respondent: Shri Anup Singh (Addl.CIT) a

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 54Section 54(2)Section 54F

…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 jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 511/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Indira Giri Assessing Officer, 1287, Mali Mohalla, outside Vs. Ward-2(5), Income Tax Office, Jaipur. Chandpole Gate, Jaipur. . LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABBPG 7713 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sandeep Ma…

Aniruddh Rinki Gandhi, Baroda vs. DCIT (Intl. Taxn), Baroda

In the result, the appeal of the assessee is allowed

ITA 321/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2015-16

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarassessment Year :2015-16 Aniruddhrinki Gandhi Dcit (Intl.Taxn.) 14, Vaikunh Apartment Vs Baroda. Laxminarayan Co-Op. Society Gotri Road, Baroda. Pan : Bbnpg 1052 P अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri Manish J. Shah, Advocate Revenue By : Shri V.K.Singh, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 23/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 28/02/2022 आदेश/O R D E R Per T.R. Senthil Kumar: This Appeal Is Filed By The Assessee Against Order Dated 21.01.2019 Passed By Ld.Commissioner Of Income-Tax (Appeals)-13, Ahmedabad [For Short “Ld.Cit(A)] In Appeal No.Cit(A)- 13/Intl.Taxn./Ahd/75/2017-18 Relating To The Assessment Year 2015-16. 2. Assessee’S Grounds Of Appeal Are As Follows:

For Appellant: Shri Manish J. Shah, AdvocateFor Respondent: Shri V.K.Singh, Sr.DR

Section 139Section 54

…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 (Conducted Through Virtual Court) ] ] BEFORE S/SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2015-16 AniruddhRinki Gandhi DCIT (Intl.Taxn.) 14, Vaikunh Apartment Vs Baroda. Laxminarayan Co-op. Society Gotri Road, Baroda. PAN : BBNPG 1052 P अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri Manish J. Shah, Advocat…

Sri. Ramaiah Dorairaj, Bengalore vs. Income Tax Officer, Ward-4(2)(2), Bengaluru

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

ITA 1899/BANG/2018[2013-14]Status: DisposedITAT Bangalore09 Dec 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojarishri Ramaiah Dorairaj, No.2186, Bmkaval, Hal 3Rd Stage, Bangalore-560 075 ….Appellant Pan Abrpd 2580L Vs. Income Tax Officer, Ward 4(2)(2), Bangalore. ……Respondent. Assessee By: Shri S.V. Ravi Shankar, Advocate. Revenue By: Shri Priyadrshi Mishra, Jcit (D.R)

For Appellant: Shri S.V. Ravi Shankar, AdvocateFor Respondent: Shri Priyadrshi Mishra, JCIT (D.R)

Section 54FSection 54F(1)Section 54F(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ B ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Shri Ramaiah Dorairaj, No.2186, BMKAVAL, HAL 3rd Stage, Bangalore-560 075 ….Appellant PAN ABRPD 2580L Vs. Income Tax Officer, Ward 4(2)(2), Bangalore. ……Respondent. Assessee By: Shri S.V. Ravi Shankar, Advocate. Revenue By: Shri Priyadrshi Mishra, JCIT (D.R) Date of Hearing : 08.12.2020. Date of Pronouncement : 09.12.2020. O R D E R PER SHRI CHANDRA POOJARI, A.M. : This appeal filed by the assessee is directed against the order of Commissioner of…