Jaswinder Singh v. CIT (Chandigarh Bench)

31 Taxmann.com 80Income Tax Appellate Tribunal2013#17699 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 263Section 115BBESection 133ASection 142(1)Section 143(2)Section 147Section 148

Judgments citing Jaswinder Singh v. CIT (Chandigarh Bench)

SHRI BALBIR SINGH VERMA,SHIMLA vs. PR.CIT, SHIMLA

In the result, appeal of the Assessee is allowed

ITA 314/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh14 May 2025AY 2015-16

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri Rohit Sharma, CIT DR (Virtual)
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 24Section 263Section 271(1)(c)Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 314/Chd/ 2020 िनधा"रण वष" / Assessment Year : 2015-16 Shri Balbir Singh Verma बनाम The Pr CIT Plot No. 4, Lane-7, Sector-1, Phase-1 Shimla New Shimla, Shimla-171009 "ायी लेखा सं./PAN NO: AAOPV4309H अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Parikshit Aggarwal, C.A राज" की ओर से/ Revenue by : Shri Rohit Sharma,…

VANEET GUPTA, S.O. SH. CHATTUR BHUJ GUPTA, #214, SECTOR-06,PANCHKULA vs. PCIT PANCHKULA JURISDICTIONAL ASSESSING OFFICER ITO WARD 5, PANCHKULA , PANCHKULA

In the result, Assessee’s appeal is allowed

ITA 560/CHANDI/2024[2011-2012]Status: DisposedITAT Chandigarh20 Jan 2025AY 2011-2012

Bench: Shri Rajpal Yadav & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 560/Chd/2024 "नधा"रण वष" / Assessment Year : 2011-12 Vaneet Gupta, Vs. The Ito, बनाम S.O. Shri Chattur Bhuj Ward 5, Gupta, Panchkula # 214, Sector 6, Panchkula "थायी लेखा सं./Pan No: Aphpg0692N अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 04.12.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 20.01.2025 आदेश/Order Per Krinwant Sahay, A.M.:

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 143(3)Section 147Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT & DR KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 560/CHD/2024 "नधा"रण वष" / Assessment Year : 2011-12 Vaneet Gupta, Vs. The ITO, बनाम S.O. Shri Chattur Bhuj Ward 5, Gupta, Panchkula # 214, Sector 6, Panchkula "थायी लेखा सं./PAN No: APHPG0692N अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Kusum Bansal, CIT DR सुनवाई क" तार"ख/Date of Hearing : 0…

GOLDEN REALTY & INFRASTRUCTURE LTD.,MUMBAI vs. PR. CIT- 9 , MUMBAI

Accordingly set aside as dismissed

ITA 2369/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Nov 2019AY 2014-15

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 2369/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2014-15)

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri T. Kipgen, DR
Section 143(3)Section 263Section 3

…No. 72 (Reference by Others) • M/s Maharashtra Hybrid Seeds Co. Ltd, High Court of Bombay, ITA No. 47 of 2002 (DOJ: 4th September, 2018) - New Case, Page No. 7 & 8 15 I.T.A. No. 2369/Mum/2019 M/s Golden Realty & Infrastructure Ltd. • Jaswinder Singh, [2013] 31 Taxmann.com 80 (Chandigarh - Trib.) - New Case, Page No. 1 & Para 23 Reference is invited to the following pages: PB -1, Page No. 16, 17, 20, 21, 29, 35, 36, 37, 39 (Identical Facts), 68, 70 7. On the other hand, Ld. DR relied upon the orders passed by Ld. PCIT and also relied upon the decision of Hon’ble Gujrat High Court in the case of N. K. Industries…

ASHOK KUMAR SINHA,GHAZIABAD vs. PRCIT, GHAZIABAD

The appeal of the assessee is allowed

ITA 3615/DEL/2019[2009-10]Status: DisposedITAT Delhi20 Aug 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 133(6)Section 147Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3615/DEL/2019 (A.Y. 2009-10) Ashok Kumar Sinha, Vs. Pr. CIT C-258, Govindpuram, 1st Floor, CGO Complex –I, Ghaziabad Hapur Road, PAN : AWKPS6166R Kamla Nehru Nagar Ghaziabad (APPELLANT) (RESPONDENT) Appellant by Sh. Vinod Kumar Bindal, CA & Ms. Rinki Sharma, ITP Respondent by Sh. Sanjay Goyal, CIT-DR Date of Hearing 30.07.2019 Date of Pronouncement 20.08.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 30.03.20…

KUMAR PAPPU SINGH,TANUKU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, , ELURU

In the result, appeal of the assessee is allowed

ITA 270/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam07 Dec 2018AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.270/Viz/2018 (धििाारण िर्ा/Assessment Year:2013-2014) Sri Kumar Pappu Singh Vs. Dy.Commissioner Of D.No.23-3-26, Sundaram Nagar Income Tax, Sajjapuram Circle-1, Kks Towers, Tanuku Rr Pet, Eluru [Pan : Aeepp2496P] Andhra Pradesh (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri D.K.Sonowal, CIT DR
Section 143(3)Section 263Section 56(2)(vii)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.270/Viz/2018 (धििाारण िर्ा/Assessment Year:2013-2014) Sri Kumar Pappu Singh Vs. Dy.Commissioner of D.No.23-3-26, Sundaram Nagar Income Tax, Sajjapuram Circle-1, KKS Towers, Tanuku RR Pet, Eluru [PAN : AEEPP2496P] Andhra Pradesh (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩिती की ओि से/ Assessee by :…

Jaswinder Singh v. CIT (Chandigarh Bench) (31 Taxmann.com 80) — Cited in 5 Judgments | BharatTax