Jayvant Singh Vaghela v. ITO

40 Taxmann.com 491High Court2013#4589 most cited

What is Jayvant Singh Vaghela v. ITO authority for?

The Gujarat High Court in Jayvant Singh Vaghela v. ITO (2013) establishes that a reasonable cause for delay in filing an appeal is necessary for condonation. The court relies on principles laid down in landmark Supreme Court decisions to assess whether the grounds presented by the assessee constitute a sufficient 'reasonable cause' for the delay.

26

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

Also referred to as

Jayvant Singh Vaghela v ITO · condonation of delay · reasonable cause · delay in filing appeal · section 249 · section 253 · appeal before CIT(A) · reasonable cause for delay

Sections most often in play

Section 144Section 147Section 254(1)Section 270ASection 249Section 253Section 5Section 115BBE

Issues it is cited on

penalty under section 270aappeal before cit(a)section 254(1)delay in filing appealsection 249section 270section 253section 254condonation of delaysection 270areasonable causesection 24

Judgments citing Jayvant Singh Vaghela v. ITO

AXIOMATIC ITECH PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-1(1)(4), AHMEDABAD

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

ITA 191/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad06 Nov 2025AY 2016-17

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri S N Divatia, ARFor Respondent: Shri C Dharani Nath, Sr. DR
Section 133(6)Section 143(1)Section 250Section 35(1)Section 35(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.191/Ahd/2025 (Assessment Year: 2016-17) Axiomatic iTech Pvt. Ltd., Vs. Income Tax Officer, 801, Shapath-2, Opp. Rajpath Ward-1(1)(4), Club, S G Road, bodakdev, Ahmedabad Ahmedabad-380015 [PAN No.AAJCA1274G] (Appellant) .. (Respondent) Appellant by : Shri S N Divatia, AR Respondent by: Shri C Dharani Nath, Sr. DR 17.09.2025 Date of Hearing Date of Pronouncement 06.11.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assess…

BALBIR SINGH,NEW DELHI vs. ACIT, CIRCLE 43(1), CIVIC CENTER

In the result, appeal of the assessee is partly allowed as

ITA 1097/DEL/2024[2017-18]Status: DisposedITAT Delhi26 Sept 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.1097/Del/2024 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Balbir Singh, Acit, B-360, New Kanchan Road Apartment, Vs. Circle-43(1), Dwarka, New Delhi. Minto Road, New Delhi. Pan No.Edvps8264Q अपीलाथ" Appellant ""यथ"/Respondent

Section 119Section 143(2)

…ITA No.1097/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.1097/Del/2024 िनधा"रणवष"/Assessment Year: 2017-18 बनाम BALBIR SINGH, ACIT, B-360, New Kanchan Road Apartment, Vs. Circle-43(1), Dwarka, New Delhi. Minto Road, New Delhi. PAN No.EDVPS8264Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri S.C. Garg, CA Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 25.09.2025 26.09.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M. Th…

JANVI THREAD PRIVATE LIMITED,SURAT vs. ITO, WARD 1(1)(3), SURAT

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

ITA 1007/SRT/2024[2016-17]Status: HeardITAT Surat13 Mar 2025AY 2016-17

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 1005/Srt/2024 (Ay 2013-14) आयकर अपील सं./Ita No. 1006/Srt/2024 (Ay 2014-15) आयकर अपील सं./Ita No. 1007/Srt/2024 (Ay 2016-17) (Physical Court Hearing) Janvi Thread Private Limited, Income Tax Officer, Ward- 3-A, Prathik Apartment, Near Hdfc 1(1)(3), Surat, Room # 113, बनाम Bank, Near Megh Mayur Apartment, 1St Floor, Aaykar Bhawan, Vs Parle Point, Surat-395 007 Majura Gate, Opp. New Civil [Pan : Aaccj 7343 J] Hospital, Surat-395 001 अपीलाथ"/Appellant ""थ" /Respondent

Section 144Section 147Section 254(1)

…आयकर अपीलीय अिधकरण, सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1005/SRT/2024 (AY 2013-14) आयकर अपील सं./ITA No. 1006/SRT/2024 (AY 2014-15) आयकर अपील सं./ITA No. 1007/SRT/2024 (AY 2016-17) (Physical court hearing) Janvi Thread Private Limited, Income Tax Officer, Ward- 3-A, Prathik Apartment, Near HDFC 1(1)(3), Surat, Room # 113, बनाम Bank, Near Megh Mayur Apartment, 1st Floor, Aaykar Bhawan, Vs Parle Point, Surat-395 007 Majura Gate, Opp. New Civil [PAN : AACCJ 7343 J] Ho…

JANVI THREAD PRIVATE LIMTED,SURAT vs. ITO, WARD 1(1)(3), SURAT

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

ITA 1006/SRT/2024[2014-15]Status: HeardITAT Surat13 Mar 2025AY 2014-15
Section 144Section 147Section 254(1)

…आयकर अपीलीय अधिकरण, सूरत न्यायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1005/SRT/2024 (AY 2013-14) आयकर अपील सं./ITA No. 1006/SRT/2024 (AY 2014-15) आयकर अपील सं./ITA No. 1007/SRT/2024 (AY 2015-16) (Physical court hearing) Janvi Thread Private Limited, 3-A, Prathik Apartment, Near HDFC Bank, Near Megh Mayur Apartment, Parle Point, Surat-395 007 [PAN : AACCJ 7343 J] अपीलार्थी/Appellant बनाम Vs Income Tax Officer, Ward- 1(1)(3), Surat, Room # 113, 1st Floor, Aaykar Bhawan, Majura Ga…

JANVI THREAD PRIVATE LIMITED,SURAT vs. ITO, WARD 1(1)(3), SURAT

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

ITA 1005/SRT/2024[2013-14]Status: HeardITAT Surat13 Mar 2025AY 2013-14

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 1005/Srt/2024 (Ay 2013-14) आयकर अपील सं./Ita No. 1006/Srt/2024 (Ay 2014-15) आयकर अपील सं./Ita No. 1007/Srt/2024 (Ay 2015-16) (Physical Court Hearing) Janvi Thread Private Limited, Income Tax Officer, Ward- 3-A, Prathik Apartment, Near Hdfc 1(1)(3), Surat, Room # 113, बनाम Bank, Near Megh Mayur Apartment, 1St Floor, Aaykar Bhawan, Vs Parle Point, Surat-395 007 Majura Gate, Opp. New Civil [Pan : Aaccj 7343 J] Hospital, Surat-395 001 अपीलाथ"/Appellant ""थ" /Respondent

Section 144Section 147Section 254(1)

…आयकर अपीलीय अिधकरण, सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1005/SRT/2024 (AY 2013-14) आयकर अपील सं./ITA No. 1006/SRT/2024 (AY 2014-15) आयकर अपील सं./ITA No. 1007/SRT/2024 (AY 2015-16) (Physical court hearing) Janvi Thread Private Limited, Income Tax Officer, Ward- 3-A, Prathik Apartment, Near HDFC 1(1)(3), Surat, Room # 113, बनाम Bank, Near Megh Mayur Apartment, 1st Floor, Aaykar Bhawan, Vs Parle Point, Surat-395 007 Majura Gate, Opp. New Civil [PAN : AACCJ 7343 J] Ho…

BAIJNATH GOEL,SURAT vs. ITO, WARD 1(2)(1), SURAT

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

ITA 1339/SRT/2024[2017-18]Status: DisposedITAT Surat20 Feb 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 1339/Srt/2024 (Ay 2017-18) (Physical Court Hearing) Baijnath Goel Income Tax Officer, Ward- 701, Prayag Residency, Parle Point, 1(2)(1), Surat, Room # 116, बनाम B/H Sargam Shopping Centre, 1St Floor, Aaykar Bhawan, Vs Surat-395 007 Majura Gate, Opp. New Civil [Pan : Afipg 6263 N] Hospital, Surat-395 001 अपीलाथ"/Appellant ""थ" /Respondent

Section 115BSection 144Section 254(1)

…आयकर अपीलीय अिधकरण, सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1339/SRT/2024 (AY 2017-18) (Physical court hearing) Baijnath Goel Income Tax Officer, Ward- 701, Prayag Residency, Parle Point, 1(2)(1), Surat, Room # 116, बनाम B/h Sargam Shopping Centre, 1st Floor, Aaykar Bhawan, Vs Surat-395 007 Majura Gate, Opp. New Civil [PAN : AFIPG 6263 N] Hospital, Surat-395 001 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Suresh K. Kabra, CA राज" की ओर से /R…

CH LEKH RAJ EDUCATIONAL AND CHARITABLE TRUST,YAMUNA NAGAR, HARYANA vs. ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS), CIRCLE-2, CHANDIGARH, CHANDIGARH

In the result, all the three appeals are allowed

ITA 764/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh22 Jan 2025AY 2018-19

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri B.M.Monga and Shri Rohit Kaura, AdvocatesFor Respondent: Shri Chandrajit Singh, CIT DR
Section 253Section 270ASection 5

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 730,763,764/CHD/2024 "नधा"रण वष" / A.Y: 2017-18, 2018-19, 2018-19 Ch. Lekh Raj Educational The ACIT (Exemptions), and Charitable Trust, Vs Circle – 2, Chandigarh. 111, Santpura Road, Model Town, S.O. Yamuna Nagar. "थायी लेखा सं./PAN NO: AAATC9657M अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri B.M.Monga and Shri Rohit Kaura, Advocates Revenue by : Shri Chandrajit Singh, CIT DR Date of…

CH LEKH RAJ EDUCATIONAL AND CHARITABLE TRUST,YAMUNA NAGAR, HARYANA. vs. ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS), CIRCLE-2, CHANDIGARH, CHANDIGARH

In the result, all the three appeals are allowed

ITA 763/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh22 Jan 2025AY 2018-19

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri B.M.Monga and Shri Rohit Kaura, AdvocatesFor Respondent: Shri Chandrajit Singh, CIT DR
Section 253Section 270ASection 5

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 730,763,764/CHD/2024 "नधा"रण वष" / A.Y: 2017-18, 2018-19, 2018-19 Ch. Lekh Raj Educational The ACIT (Exemptions), and Charitable Trust, Vs Circle – 2, Chandigarh. 111, Santpura Road, Model Town, S.O. Yamuna Nagar. "थायी लेखा सं./PAN NO: AAATC9657M अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri B.M.Monga and Shri Rohit Kaura, Advocates Revenue by : Shri Chandrajit Singh, CIT DR Date of…

CH LEKH RAJ EDUCATIONAL AND CHARITABLE TRUST,YAMUNA NAGAR, HARYANA vs. ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS), CIRCLE-2, CHANDIGARH, CHANDIGARH

In the result, all the three appeals are allowed

ITA 730/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh22 Jan 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri B.M.Monga and Shri Rohit Kaura, AdvocatesFor Respondent: Shri Chandrajit Singh, CIT DR
Section 253Section 270ASection 5

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 730,763,764/CHD/2024 "नधा"रण वष" / A.Y: 2017-18, 2018-19, 2018-19 Ch. Lekh Raj Educational The ACIT (Exemptions), and Charitable Trust, Vs Circle – 2, Chandigarh. 111, Santpura Road, Model Town, S.O. Yamuna Nagar. "थायी लेखा सं./PAN NO: AAATC9657M अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri B.M.Monga and Shri Rohit Kaura, Advocates Revenue by : Shri Chandrajit Singh, CIT DR Date of…

KATHIKODE CHARITABLE TRUST,THRISSUR vs. INCOME TAX OFFICER, THRISSUR

In the result, the assessee’s appeals are allowed for statistical purposes, and it’s stay petitions dismissed as infructuous

ITA 948/COCH/2022[2015-16]Status: DisposedITAT Cochin10 May 2024AY 2015-16

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopal

For Appellant: Shri Jojo, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(3)Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Ms. Kavitha Rajagopal, Judicial Member ITA Nos. 947& 948/Coch/2022 (along with stay petitions SA 73 & 74/Coch/2022) (Assessment Years: 2014-15& 2015-16) Kathikode Charitable Trust Income Tax Officer Koolimuttam P.O. Ward - 2(1), Thrissur vs. Thrissur 680961 [PAN: AACTK5779L] (Appellant) (Respondent) Appellant by: Shri Jojo, Advocate Respondent by: Smt. J.M. Jamuna Devi, Sr. DR Date of Hearing: 14.02.2024 Date of Pronouncement: 10.05.2024 O R D E R Per: Sanjay Arora, AM This is a set of two Appeals by the A…

KATHIKODE CHARITABLE TRUST,THRISSUR vs. INCOME TAX OFFICER., THRISSUR

In the result, the assessee’s appeals are allowed for statistical purposes, and it’s stay petitions dismissed as infructuous

ITA 947/COCH/2022[2014-15]Status: DisposedITAT Cochin10 May 2024AY 2014-15

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopal

For Appellant: Shri Jojo, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(3)Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Ms. Kavitha Rajagopal, Judicial Member ITA Nos. 947& 948/Coch/2022 (along with stay petitions SA 73 & 74/Coch/2022) (Assessment Years: 2014-15& 2015-16) Kathikode Charitable Trust Income Tax Officer Koolimuttam P.O. Ward - 2(1), Thrissur vs. Thrissur 680961 [PAN: AACTK5779L] (Appellant) (Respondent) Appellant by: Shri Jojo, Advocate Respondent by: Smt. J.M. Jamuna Devi, Sr. DR Date of Hearing: 14.02.2024 Date of Pronouncement: 10.05.2024 O R D E R Per: Sanjay Arora, AM This is a set of two Appeals by the A…

VISHAL BANSAL,JAIPUR vs. DCIT, CIRCLE-7, JAIPUR, JAIPUR

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

ITA 58/JPR/2023[2012-13]Status: DisposedITAT Jaipur26 Jun 2023AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rohan Sogani (CA)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 143(3)Section 271(1)(c)Section 274

…r Mills Co. Ltd. vs. State of Uttal Pradesh (1979) 118 ITR 326 (SC) • Collector, Land Acquisition vs. Mst. Katiji & Ors (1987) 167 ITR 0471 (SC) • M/s Hossana Ministries vs. ITO(E) TC(Appeal) No. 3 of 2017 (Madras H.C.) • Jayvantsinh N. Vaghela vs. ITO (2013) 40 Taxmann.com 491 (Gujarat H.C.) 6 Vishal Bansal • CIT vs. Sanmac Motor Finance Ltd. (2010) 322 ITR 309 (Mad. H.C.) • Prashanth Projects Ltd. vs. DCIT ITA No. 192 of 2014 dated 19.07.2016 (Mombay H.C.) • M/s Midas Ploymer Compounds Pvt. Ltd. ACIT in ITA No. 288/Coch/2017 dated 25.06.2018 • M/s Lahoti Overseas Ltd. vs. DCIT in ITA No. 3786/Mum/2012 dated 18…

BHUPATBHAI K. VAVDIYA,SURAT vs. ITO WARD 3(3)(1), SURAT

In the result, the appeal of the assessee is partly allowed

ITA 255/SRT/2019[2013-14]Status: DisposedITAT Surat15 Jul 2022AY 2013-14
Section 143(3)Section 254(1)Section 271(1)(c)

…आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.255/SRT/2019 (AY 2013-14) (Hearing in Virtual Court) Bhuptabhai Kurjibhai Vavdiya Income Tax Officer 136, Ganga Jamuna Society, Ward-3(3)(1), Aaykar Vs Opp. Choupati Chikuwadi, Bhavan, Majura Gate, Varachha Road, Surat-95006 Surat-395001 PAN : AALPV 6491 P अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रतीक"ओरसे /Assessee by Shri Mehul Shah, C.A राज"वक"ओरसे /Revenue by Shri J.K. Chandani – Sr-DR सुनवाई की तारीख/Date of hearing 04.0…

RAJESHBHAI POPATBHAI GABANI,SURAT vs. ITO, WARD-3(2)(3), SURT

In the result, appeal of the assessee is partly allowed

ITA 53/SRT/2020[2011-12]Status: DisposedITAT Surat11 Jul 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.51, 52 & 53/SRT/2020 (AY 2009-10, 20010-11 & 2011-12) (Hearing in Virtual Court) Shri Rajeshkumar Popatbhai The Income Tax Officer, Gabani, Bungalow No. 2, Ward-3(2)(4), Aayakar Vs. Ila Park Society, Bhawan, Katargam Majura Gate, Surat- Surat PAN : AAZPG 7839 C Appellant/ assessee Respondent/ revenue Assessee by Shri Pragnesh Jagasheth CA, /AR Revenue by Shri Vinod Kumar Sr. DR Date of hearing 06.07.2022 Date of pronouncement 11.07.2022 Order under section 254(1) of…

RAJESHBHAI POPATBHAI GABANI,SURAT vs. ITO, WARD-3(2)(3), SURT

In the result, appeal of the assessee is partly allowed

ITA 52/SRT/2020[2010-11]Status: DisposedITAT Surat11 Jul 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.51, 52 & 53/SRT/2020 (AY 2009-10, 20010-11 & 2011-12) (Hearing in Virtual Court) Shri Rajeshkumar Popatbhai The Income Tax Officer, Gabani, Bungalow No. 2, Ward-3(2)(4), Aayakar Vs. Ila Park Society, Bhawan, Katargam Majura Gate, Surat- Surat PAN : AAZPG 7839 C Appellant/ assessee Respondent/ revenue Assessee by Shri Pragnesh Jagasheth CA, /AR Revenue by Shri Vinod Kumar Sr. DR Date of hearing 06.07.2022 Date of pronouncement 11.07.2022 Order under section 254(1) of…

RAJESHBHAI POPATBHAI GABANI,SURAT vs. ITO, WARD-3(2)(3), SURT

In the result, appeal of the assessee is partly allowed

ITA 51/SRT/2020[2009-10]Status: DisposedITAT Surat11 Jul 2022AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.51, 52 & 53/SRT/2020 (AY 2009-10, 20010-11 & 2011-12) (Hearing in Virtual Court) Shri Rajeshkumar Popatbhai The Income Tax Officer, Gabani, Bungalow No. 2, Ward-3(2)(4), Aayakar Vs. Ila Park Society, Bhawan, Katargam Majura Gate, Surat- Surat PAN : AAZPG 7839 C Appellant/ assessee Respondent/ revenue Assessee by Shri Pragnesh Jagasheth CA, /AR Revenue by Shri Vinod Kumar Sr. DR Date of hearing 06.07.2022 Date of pronouncement 11.07.2022 Order under section 254(1) of…

DCIT-11(1)(2),, MUMBAI vs. M/S. SANGAM INDIA LTD.,, MUMBAI

Appeal stand dismissed whereas the assessee‟s appeal stands partly allowed for statistical purposes

ITA 1490/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Jul 2021AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.1490/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) Dcit-11(1)(2) M/S. Sangam India Ltd. Gf, Room No.1 306, „B‟ Wing बिाम/ Aaykar Bhavan, M.K. Road Dynasty Business Park Vs. Mumbai-400 020 J.B. Nagar, A.K. Road Andheri (E), Mumbai-400 059 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaccs-0486-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & Co No.01/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) M/S. Sangam India Ltd. Dcit-11(1)(2) 306, „B‟Wing Gf, Room No.1 बिाम/ Dynasty Business Park Aaykar Bhavan, M.K. Road Vs. J.B. Nagar, A.K. Road Mumbai-400 020 Andheri (E), Mumbai-400 059 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaccs-0486-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Dharmesh Shah-Ld. Ar Revenue By : Shri Ajit Kumar Shrivastava-Ld. Cit-Dr ुनवाई की तारीख/ : 02/07/2021 Date Of Hearing घोषणा की तारीख / : 26/07/2021 Date Of Pronouncement

For Appellant: Shri Dharmesh Shah-Ld. ARFor Respondent: Shri Ajit Kumar Shrivastava-Ld
Section 2(24)

…1 M/s Sangam India Limited Assessment Year: 2015-16 आयकर अपीलीय अधिकरण “जी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.1490/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) DCIT-11(1)(2) M/s. Sangam India Ltd. GF, Room No.1 306, „B‟ Wing बिाम/ Aaykar Bhavan, M.K. Road Dynasty Business Park Vs. Mumbai-400 020 J.B. Nagar, A.K. Road Andheri (E), Mu…

STATE BANK OF INDIA (AHWA BRANCH),,DANG vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CPC GHAZIABAD,, GAZIABAD

In the result, appeal of the assessee in I

ITA 3423/AHD/2016[2015-16]Status: DisposedITAT Surat03 Feb 2020AY 2015-16

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.3419 & 3420/Ahd/2016 िनधा"रण वष"/Assessment Year:2013-14 & 2014-15 State Bank Of India, Assistant Commissioner Vyara Branch, Navsari Of Income Tax(Cpc) Pan: Aaacs 8577 K Ghaziabad अपीलाथ" Appellant ""यथ"/Respondent

Section 154Section 200ASection 234E

…SBI v. ACIT(CPC)Ghaziabad /I.T.A.No. 3419 to 3423/ AHD/2016/A.Y.-13 to 15-16 Page 1 of 16 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No.3419 & 3420/AHD/2016 िनधा"रण वष"/Assessment Year:2013-14 and 2014-15 State Bank of India, Assistant Commissioner Vyara Branch, Navsari of Income Tax(CPC) PAN: AAACS 8577 K Ghaziabad अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.3421 to 3423/AHD/2016 िनधा"रण वष"/Assessment Year:2013-14, 2014-15 & 2015-16 State Bank of India, Assi…

STATE BANK OF INDIA (AHWA BRANCH),,DANG vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CPC GHAZIABAD,, GAZIABAD

In the result, appeal of the assessee in I

ITA 3422/AHD/2016[2014-15]Status: DisposedITAT Surat03 Feb 2020AY 2014-15

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.3419 & 3420/Ahd/2016 िनधा"रण वष"/Assessment Year:2013-14 & 2014-15 State Bank Of India, Assistant Commissioner Vyara Branch, Navsari Of Income Tax(Cpc) Pan: Aaacs 8577 K Ghaziabad अपीलाथ" Appellant ""यथ"/Respondent

Section 154Section 200ASection 234E

…SBI v. ACIT(CPC)Ghaziabad /I.T.A.No. 3419 to 3423/ AHD/2016/A.Y.-13 to 15-16 Page 1 of 16 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No.3419 & 3420/AHD/2016 िनधा"रण वष"/Assessment Year:2013-14 and 2014-15 State Bank of India, Assistant Commissioner Vyara Branch, Navsari of Income Tax(CPC) PAN: AAACS 8577 K Ghaziabad अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.3421 to 3423/AHD/2016 िनधा"रण वष"/Assessment Year:2013-14, 2014-15 & 2015-16 State Bank of India, Assi…

STATE BANK OF INDIA (AHWA BRANCH),,DANG vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CPC GHAZIABAD,, GAZIABAD

In the result, appeal of the assessee in I

ITA 3421/AHD/2016[2013-14]Status: DisposedITAT Surat03 Feb 2020AY 2013-14

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.3419 & 3420/Ahd/2016 िनधा"रण वष"/Assessment Year:2013-14 & 2014-15 State Bank Of India, Assistant Commissioner Vyara Branch, Navsari Of Income Tax(Cpc) Pan: Aaacs 8577 K Ghaziabad अपीलाथ" Appellant ""यथ"/Respondent

Section 154Section 200ASection 234E

…SBI v. ACIT(CPC)Ghaziabad /I.T.A.No. 3419 to 3423/ AHD/2016/A.Y.-13 to 15-16 Page 1 of 16 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No.3419 & 3420/AHD/2016 िनधा"रण वष"/Assessment Year:2013-14 and 2014-15 State Bank of India, Assistant Commissioner Vyara Branch, Navsari of Income Tax(CPC) PAN: AAACS 8577 K Ghaziabad अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं/.I.T.A No.3421 to 3423/AHD/2016 िनधा"रण वष"/Assessment Year:2013-14, 2014-15 & 2015-16 State Bank of India, Assi…

Showing 1–20 of 26 · Page 1 of 2