Kolkata) (iii) Atul G Puranik v. ITO (11 ITR (Trib.) 120) (ITAT Mum (iv) Sowmya Sathyan vs ITO

124 Taxmann.com 74Reported decision2021#22258 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 50C Section 143(1)Section 48 Section 54D

Issues it is cited on

section 50c section 50 transfer nfac

Judgments citing Kolkata) (iii) Atul G Puranik v. ITO (11 ITR (Trib.) 120) (ITAT Mum (iv) Sowmya Sathyan vs ITO

Deputy Commissioner of Income Tax, Vadodara vs. Minal Urmil Shah, Vadodara

In the result, the appeal filed by the Revenue is dismissed

ITA 1075/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad02 Jan 2025AY 2012-13

Bench: Shri Tr Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./Ita No. 1075/Ahd/2023 "नधा"रण वष"/Asstt. Year: 2012-2013 The Deputy Commissioner Of Minal Urmil Shah, बनाम Income Tax, 9, Sumangal Avenue, Vs. Circle-1(1)(1), Nr. Shaishav School, Vadodara. Gotri Sevasi Road, Vadodara-391101. Pan: Abmpa5747R

For Appellant: Shri Vijay Patel, ARFor Respondent: Shri AP Singh, CIT. DR

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ , अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD ] BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER And SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1075/AHD/2023 "नधा"रण वष"/Asstt. Year: 2012-2013 The Deputy Commissioner of Minal Urmil Shah, बनाम Income Tax, 9, Sumangal Avenue, Vs. Circle-1(1)(1), Nr. Shaishav School, Vadodara. Gotri Sevasi Road, Vadodara-391101. PAN: ABMPA5747R (अपीलाथ" /Appellant) ( ""यथ" /Respondent) Revenue by : Shri AP Singh, CIT. DR Assessee by : Shri Vijay Patel, AR सुनवाई क" तार"ख/Date of Hearing : 18/12/…

Shivdeeep Tyagi, Ghaziabad vs. ITO, Ward-2(3), Ghaziabad

In the result, the appeal is partly allowed for statistical purposes

ITA 484/DEL/2024[2011-12]Status: DisposedITAT Delhi18 Jun 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 143(1)Section 147Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.484/Del/2024, A.Y.2011-12) Shivdeep Tyagi ITO, H. No. 701, Deovdar Tower Ward-2(3), Shipra Srishti, Vs. Ghaziabad Indirapuram, Ghaziabad U.P, 201301 PAN: AECPT8926L (Appellant) (Respondent) Appellant by Shri Sahil Sharma, Advocate and Shri Sanjay Parashar, Advocate Respondent by Sh. Anuj Garg, Sr. DR Date of Hearing 28/05/2024 Date of Pronouncement 18/06/2024 ORDER PER AVDHESH KUMAR MISHRA, AM The instant appeal of the assessee is filed against the or…

Britannia Industries Ltd, Kolkata vs. DCIT, Cir-7(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 462/KOL/2023[2018-19]Status: DisposedITAT Kolkata06 Mar 2024AY 2018-19

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma

Section 139(1)Section 143(3)Section 263Section 35(1)(i)Section 43BSection 56(2)(x)Section 80J

…ITA No. 462/KOL/2023 (A.Y. 2018-2019) Britannia Industries Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member I.T.A. No. 462/KOL/2023 Assessment Year: 2018-2019 Britannia Industries Limited,....................Appellant 5/1A, Hungerford Street, Shakespeare Sarani, Kolkata-700017 [PAN:AABCB2066P] -Vs.- Principal Commissioner of Income Tax-1,..Respondent Kolkata, AayakarBhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Akkal Dudhwewala & Vidhi Ladia, A.Rs.,appeared on behalf of the assessee Shri S. Dat…