Km. Saumya Agarwal v. ITO

174 Taxmann 60Income Tax Appellate Tribunal2008#12285 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Judgments citing Km. Saumya Agarwal v. ITO

Deputy Commissioner of Income-Tax, Circle - 5, Pune vs. Rakesh Motilal Sharma, Pune

Appeals are partly allowed in above terms

ITA 2123/PUN/2017[2013-14]Status: DisposedITAT Pune21 Jul 2022AY 2013-14

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.2123 & 2124/Pun/2017 ननधधारण वषा / Assessment Year : 2013-14 & 2014-15

For Appellant: Dr. Prayag Jha & Prateek JhaFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 68

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.2123 & 2124/PUN/2017 ननधधारण वषा / Assessment Year : 2013-14 & 2014-15 .......अपऩलधथी / Appellant DCIT, Circle -5, Pune बनधम / V/s. Rakesh M. Sharma, S.No.8/5, Mukundnagar, Pune Satara Road, Pune – 411 037 ……प्रत्यथी / Respondent PAN : ACRPS4615G Assessee by : Dr. Prayag Jha & Prateek Jha Revenue by : Shri S.P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 09.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 21.07.2022 आदेश / ORDER P…

Deputy Commissioner of Income-Tax, Circle - 5, Pune vs. Rakesh Motilal Sharma, Pune

Appeals are partly allowed in above terms

ITA 2124/PUN/2017[2014-15]Status: DisposedITAT Pune21 Jul 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.2123 & 2124/Pun/2017 ननधधारण वषा / Assessment Year : 2013-14 & 2014-15

For Appellant: Dr. Prayag Jha & Prateek JhaFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 68

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.2123 & 2124/PUN/2017 ननधधारण वषा / Assessment Year : 2013-14 & 2014-15 .......अपऩलधथी / Appellant DCIT, Circle -5, Pune बनधम / V/s. Rakesh M. Sharma, S.No.8/5, Mukundnagar, Pune Satara Road, Pune – 411 037 ……प्रत्यथी / Respondent PAN : ACRPS4615G Assessee by : Dr. Prayag Jha & Prateek Jha Revenue by : Shri S.P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 09.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 21.07.2022 आदेश / ORDER P…

Udit Kalra, New Delhi vs. ITO, Ward- 50(1), New Delhi

In the result, the Appeal of the Assessee is dismissed

ITA 6717/DEL/2017[2014-15]Status: DisposedITAT Delhi08 Jan 2019AY 2014-15

Bench: Shri H.S. Sidhu[Assessment Year: 2014-15]

For Appellant: Sh. Dev Raj Sharma, AdvFor Respondent: Shri SL Anuragi, Sr. DR
Section 10Section 10(38)Section 115BSection 142(1)Section 143(2)Section 143(3)Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER [Assessment Year: 2014-15] UDIT KALRA, Vs. ITO, WARD-50(1), C/O DEV RAJ SHARMA, CIVIC CENTRE, ADVOCATE, NEW DELHI – 2 TA-327, 2ND FLOOR, TUGHLAKABAD EXTN., MAIN OKHLA ROAD, NEW DELHI – 110 019 (PAN: CDHPK9311E) [Appellant] [RESPONDENT] Assessee by: Sh. Dev Raj Sharma, Adv. Revenue by : Shri SL Anuragi, Sr. DR. ORDER This appeal by the assessee is preferred against the order of the Ld. Commissioner of Income Tax [Appeals]-17, New Delhi dated 25.8.2017 pertaining to assessment year 2014-15 on the…

ITO, Ward-32(4), Kolkata vs. Shri Shaleen Khemani, Kolkata

ITA 1945/KOL/2014[2010-2011]Status: DisposedITAT Kolkata18 Oct 2017AY 2010-2011

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1945/Kol/2014 Assessment Year : 2010-11 I.T.O., Ward-32(4), Kolkata -Vs- Shaleen Khemani [Pan: Agapk 6810 K] (Appellant) (Respondent)

For Appellant: Shri David Z. Chowngthu, Addl. CIT DRFor Respondent: Shri Miraj D. Shah, AR
Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 1945/Kol/2014 Assessment Year : 2010-11 I.T.O., Ward-32(4), Kolkata -vs- Shaleen Khemani [PAN: AGAPK 6810 K] (Appellant) (Respondent) For the Appellant : Shri David Z. Chowngthu, Addl. CIT DR For the Respondent : Shri Miraj D. Shah, AR Date of Hearing : 27.09.2017 Date of Pronouncement : 18.10.2017 ORDER Per M.Balaganesh, AM 1. This appeal of the Revenue arise out of the order of the Learned Commissioner of Income Tax (Appeals) -XIX, Kolkata [ in short ld CITA] in Appeal No…

Dilipkumar Phoolchand Jain, Thane vs. ACIT Cen Cir 2, Thane

In the result, the appeal is partly allowed

ITA 5954/MUM/2014[2006-07]Status: DisposedITAT Mumbai26 Oct 2016AY 2006-07

Bench: Shri Saktijit Dey() & Shri N.K. Pradhan () Assessment Year: 2006-07 Dilip Kumar Phoolchand Jain Vs. Acit Cen Cir-2 Prop M.S. Globe Enterprises, 102/108 6Th Floor, Ashar It Park Jagannath Chawl, Phanswadi R.No. 16Z, Wagle Indl Estate, Bhiwandi, Dist: Thane Thane(W)- 400604 Thane - 421302 Pan No. Aarpj1996K

For Appellant: Shri. Subodh Ratna ParkhiFor Respondent: Shri. B.S. Bisht
Section 132Section 132(4)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SAKTIJIT DEY(JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 Dilip Kumar Phoolchand Jain Vs. ACIT Cen Cir-2 Prop M.S. Globe Enterprises, 102/108 6th Floor, Ashar IT Park Jagannath Chawl, Phanswadi R.No. 16z, Wagle Indl Estate, Bhiwandi, Dist: Thane Thane(W)- 400604 Thane - 421302 PAN No. AARPJ1996K (Appellant) (Respondent) Appellant by : Shri. Subodh Ratna Parkhi Respondent By : Shri. B.S. Bisht Date of Hearing : 04/08/2016 Date of pronouncement : 26 /10/2016 ORDER PER N.K. PRADHAN, A.M. This is an…

DCIT 24(3), Mumbai vs. Indervadan Jain, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 5168/MUM/2014[2005-06]Status: DisposedITAT Mumbai27 May 2016AY 2005-06
For Appellant: Shri Pramod Kumar ParidaFor Respondent: Shri Vishwas Jadhav
Section 143(3)Section 147Section 148Section 149Section 68

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘आई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI MAHAVIR SINGH, JM आमकय अऩीर सं./ITA No.4861/Mum/2014 (नििाारण वषा / Assessment Year :2005-2006) ITO-24(3)(1), Mumbai Vs. M/s Indravadan Jain HUF, 87/8, Kapadia Building Jawahar Nagar, S.V.Road, Goregaon (West), Mumbai-62 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAAHI 0054 E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.5168/Mum/2014 (नििाारण वषा / Assessment Year :2005-2006) ACIT-24(3), Bandra(E), Mumbai- Vs. Shri Indravadan Jain, 51 23/26, Vij…

ITO 24(3)(1), Mumbai vs. Indravadan Jain HUF, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4861/MUM/2014[2005-06]Status: DisposedITAT Mumbai27 May 2016AY 2005-06
For Appellant: Shri Pramod Kumar ParidaFor Respondent: Shri Vishwas Jadhav
Section 143(3)Section 147Section 148Section 149Section 68

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘आई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI MAHAVIR SINGH, JM आमकय अऩीर सं./ITA No.4861/Mum/2014 (नििाारण वषा / Assessment Year :2005-2006) ITO-24(3)(1), Mumbai Vs. M/s Indravadan Jain HUF, 87/8, Kapadia Building Jawahar Nagar, S.V.Road, Goregaon (West), Mumbai-62 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAAHI 0054 E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.5168/Mum/2014 (नििाारण वषा / Assessment Year :2005-2006) ACIT-24(3), Bandra(E), Mumbai- Vs. Shri Indravadan Jain, 51 23/26, Vij…

ITO 19(3)(2), Mumbai vs. Khalil M Bharwani, Mumbai

In the result, appeal of Revenue is dismissed

ITA 223/MUM/2011[2006-07]Status: DisposedITAT Mumbai27 Nov 2015AY 2006-07

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपील सं./Ita No. 223/Mum/2011 (िनधा"रण वष"/Assessment Year: 2006-07) Income Tax Officer-19(3)(2) Room No. 306, 3Rd Floor अपीलाथ"/Appellant Piramal Chambes, Parel Lalbaug, Mumbai 400012 बनाम/ Vs. Ms. Khalil M. Bharwani ""यथ"/Respondent Flat No. 9, Noor-E-Rehmat 59-B.J. Road, Bandra (W) Mumbai 400050 "थायी लेखा सं./Pan - Ajjpb7570L अपीलाथ" क" ओर से / Appellant By: Shri Satya Pal Kumar ""यथ" क" ओर से/ Respondent By: Shri B.V. Jhaveri सुनवाई क" तारीख /Date Of Hearing : 04.11.2015 घोषणा क" तारीख/Date Of Pronouncement : 27.11.2015 आदेश / O R D E R Per Shailendra Kumar Yadav, Jm This Appeal Has Been Filed By Revenue Against The Order Of Cit(A) On Following Grounds: -

For Appellant: Shri Satya Pal KumarFor Respondent: Shri B.V. Jhaveri
Section 68

…आयकर अपीलीय अिधकरण “ए” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी शैल" कुमार यादव, "याियक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" । BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./ITA No. 223/Mum/2011 (िनधा"रण वष"/Assessment Year: 2006-07) Income Tax Officer-19(3)(2) Room No. 306, 3rd Floor अपीलाथ"/Appellant Piramal Chambes, Parel Lalbaug, Mumbai 400012 बनाम/ Vs. Ms. Khalil M. Bharwani ""यथ"/Respondent Flat No. 9, Noor-E-Rehmat 59-B.J. Road, Bandra (W) Mumbai 400050 "थायी लेखा सं./PAN - AJJPB7570L अपीलाथ" क" ओर से / Appellant by: Shri Satya Pal Kum…

Km. Saumya Agarwal v. ITO (174 Taxmann 60) — Cited in 8 Judgments | BharatTax