Jitendra Chandralal Navlani v. Union Bank of India

159 Taxmann.com 498High Court2024#22862 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 144Section 143(3)Section 147Section 148Section 250Section 263Section 281(1)(ii)Section 59

Issues it is cited on

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Judgments citing Jitendra Chandralal Navlani v. Union Bank of India

Varam Capital Pvt. Ltd., Chennai vs. DCIT, Corp. Circle-3(1), Chennai

In the result, appeal of the assessee is allowed

ITA 1222/CHNY/2025[2017-18]Status: DisposedITAT Chennai01 Sept 2025AY 2017-18

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI HON'BLE S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri T.V.Muthuabhirami, AdvocateFor Respondent: Shri AR V Sreenivasan, CIT
Section 143(3)Section 144Section 263Section 68

…आयकर अपीलीय अिधकरण ‘डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1222/Chny/2025 िनधा"रण वष" /Assessment Year: 2017-18 Varam Capital Pvt. Ltd., The Dy. Commissioner of No.3726, No.41, 6th Avenue, Vs. Income Tax, Q Block, Anna Nagar, Corporate Circle-3(1), Chennai – 600 040. Chennai. [PAN: AABCK4258L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri T.V.Muthuabhirami, A…

Chandan Raltors P Ltd., Mumbai vs. ITO-14(1)(1), Mumbai

In the result, the appeal filed by the assessee stands partly

ITA 761/MUM/2021[2010-11]Status: DisposedITAT Mumbai18 Feb 2025AY 2010-11

Bench: Smt. Beena Pillai, Jm

Section 133(6)Section 143Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM I.T.A. No.761/Mum/2021 Assessment Year: 2010-11 Chandan Raltors P. Ltd. 102, Parekh Building N.G. Acharya Marg, Chembur, Mumbai, Maharashtra. PAN:[AACCC1129M] (Appellant) Vs. ITO, 14(1)(1), Mumbai. (Respondent) Appellant by Respondent by Sh. Kirit Sheth, AR Ms. Pradnya Gholap, Sr. D.R. Date of Hearing Date of Pronouncement 03.12.2024 18.02.2025 ORDER Per: Smt. Beena Pillai, J.M.: Present appeal arises out of order dated 03.03.2021 passed by NFAC, Delhi, for assessment year 2010-11 on the following revised grounds of appeal: “1.…

Jainco Cranes Limited, New Delhi vs. ITO, Ward-13(2), New Delhi

Accordingly, sustained. Hence, the grounds of appeal 1 to 4 & 6 are dismissed

ITA 888/DEL/2024[2012-13]Status: DisposedITAT Delhi23 Oct 2024AY 2012-13

Bench: Shri Anubhav Sharma & Shri Brajesh Kumar Singhassessment Year: 2012-13

Section 144Section 147Section 148Section 69

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI ANUBHAV SHARMA , JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER Assessment Year: 2012-13 Jainco Cranes Limited, Vs Income-tax Officer, A-188, C.C. Colony, Delhi-110007. Ward-13(2), New Delhi. PAN: AAACJ 3411 H APPELLANT RESPONDENT Assessee represented by Shri Sanjay Sehgal, CA Department represented by Shri Sanjay Kumar, Sr. DR 17.10.2024 Date of hearing Date of pronouncement 23.10.2024 O R D E R PER ANUBHAV SHARMA, JM: The assessee has come in appeal against the order dated 13.01.2024 passed by the National Facel…