Jodha Mai Kuthiala v. CIT

11 Taxmann 207Reported decision1982#21977 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 24aself occupied propertysection 23(1)(a)section 23(1)annual letting valuehouse property incomesection 22section 23section 26salarysection 153section 153a

Judgments citing Jodha Mai Kuthiala v. CIT

Shivani Madan, New Delhi vs. ACIT Central Circle-05, New Delhi

In the result, the both the appeals of assessee are dismissed

ITA 657/DEL/2021[2016-17]Status: DisposedITAT Delhi18 Aug 2023AY 2016-17

Bench: Shri Chandra Mohan Garg & Dr. B.R.R. Kumar

For Appellant: Shri Sahil Sharma, AdvFor Respondent: Shri Amitabh Kumar Sinha, CIT(DR)
Section 132Section 153ASection 22Section 23(1)(a)Section 24a

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: H: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos.498 & 657/Del/2021 Assessment Years: 2016-17 & 2017-18 Smt. Shivani Madan, The ACIT, Central Circle 05, New Delhi R/o J-278, Saket, New Delhi 110017 PAN AGGPM2632 Q vs. (Appellant) (Respondent) For Assessee: Shri Sahil Sharma, Adv. For Revenue : Shri Amitabh Kumar Sinha, CIT(DR) Date of Hearing : 20.07.2023 Date of Pronouncement : 18.08.2023 ORDER PER CHANDRA MOHAN GARG, J.M. These appeals have been filed against the order of CIT(A)-24 New Delhi dated 22.0…

Shivani Madan, New Delhi vs. ACIT Central Circle-05, New Delhi

In the result, the both the appeals of assessee are dismissed

ITA 498/DEL/2021[2017-18]Status: DisposedITAT Delhi18 Aug 2023AY 2017-18

Bench: Shri Chandra Mohan Garg & Dr. B.R.R. Kumar

For Appellant: Shri Sahil Sharma, AdvFor Respondent: Shri Amitabh Kumar Sinha, CIT(DR)
Section 132Section 153ASection 22Section 23(1)(a)Section 24a

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: H: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA Nos.498 & 657/Del/2021 Assessment Years: 2016-17 & 2017-18 Smt. Shivani Madan, The ACIT, Central Circle 05, New Delhi R/o J-278, Saket, New Delhi 110017 PAN AGGPM2632 Q vs. (Appellant) (Respondent) For Assessee: Shri Sahil Sharma, Adv. For Revenue : Shri Amitabh Kumar Sinha, CIT(DR) Date of Hearing : 20.07.2023 Date of Pronouncement : 18.08.2023 ORDER PER CHANDRA MOHAN GARG, J.M. These appeals have been filed against the order of CIT(A)-24 New Delhi dated 22.0…

Shivani Madan, New Delhi vs. ACIT Central Circle-05, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1642/DEL/2020[2015-16]Status: DisposedITAT Delhi05 Jan 2023AY 2015-16

Bench: Shri Anil Chaturvedi & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: Shri Sahil Sharma, AdvocateFor Respondent: Shri H.K. Choudhary,CIT-DR
Section 132Section 153ASection 22Section 23Section 23(1)(a)Section 24aSection 250

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2015-16 Smt. Shivani Madan Vs. ACIT, J-278, Saket, Central Circle-05, New Delhi- 110 017 New Delhi. PAN AGGPM2632Q (Appellant) (Respondent) Assessee by: Shri Sahil Sharma, Advocate Ms. Jyoti Sharma, Advocate Department by : Shri H.K. Choudhary,CIT-DR Date of Hearing 29.11.2022 Date of pronouncement 05.01.2023 O R D E R PER ASTHA CHANDRA, JM The appeal by the assessee is directed against the order dated 11.09.2020 of the Ld. Commissioner of Income Tax (Ap…

Jodha Mai Kuthiala v. CIT (11 Taxmann 207) — Cited in 3 Judgments | BharatTax