Kumar Singhal v. ITO

33 Taxmann.com 434Income Tax Appellate Tribunal2013#15640 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2018 to 2024.

Judgments citing Kumar Singhal v. ITO

Kissan Fats Ltd., Bathinda vs. DCIT, CC-1, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 408/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh26 Aug 2024AY 2013-14

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 133(6)Section 143(3)Section 147Section 148Section 151(1)Section 250(6)Section 253

…DCIT, Circle-1(1) (2018) 91 Taxmann.com 119 (Gujarat), (iv) AGR Investment Ltd. Vs. Additional Commissioner of Income Tax (2011) 197 Taxmann.com 177 (Delhi) and one judgement of ITAT, Agra reported in case of Anil Kumar Singhal Vs. ITO, Ward-1(1) Agra (2013) 33 Taxmann.com 434 (Agra Trib). Basis these authorities (supra) the Ld. CIT(A) has held “Hence, the AO was well within his rights to reopen the assessment proceedings even on the basis of information received from the Investigation Wing though the AO has clearly recorded the finding that reopening was done on the basis of documents on record as well as infor…

Avnindra Mishra, Mathura vs. ITO-1(3)(1), Mathura

The appeal is allowed

ITA 441/AGR/2017[2009-10]Status: DisposedITAT Agra05 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 441/Agra/2017 (ASSESSMENT YEAR-2009-10) Shri Avnindra Mishra, Vs..ITO,-1(3)(1), 230/136, Chandralok Colony, Mathura. Krishna Nagar, Mathura.281004 (U.P.) PAN No.CDRPM5738F (Revenue) (Assessee) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 05.07.2018 ORDER This is assessee’s appeal for A.Y. 2009-10, taking the following effective grounds: “1. Because on due consideration of the facts, circumstances of the case, submissio…

Anita Yadav, Mathura vs. ITO -1(3)(1), Mathura

The appeal is allowed

ITA 422/AGR/2017[2009-10]Status: DisposedITAT Agra04 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 422/Agra/2017 (ASSESSMENT YEAR-2009-10) Anita Yadav, W/o Dr. Sarijit Vs..ITO,-1(3)(1), Yadav B-99, Moti Kunj, Mathura, Mathura. (U.P.) PAN No.AERPY4688P (Assessee) (Revenue) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 04.07.2018 ORDER This is assessee’s appeal for A.Y. 2009-10, taking the following effective grounds: “1. Because on due consideration of the facts, circumstances of the case, submissions made before him a…

Bijendra Kumar, Mathura vs. ITO-1(3)(1), Mathura

In the result, both the appeals are allowed

ITA 409/AGR/2017[2009-10]Status: DisposedITAT Agra03 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A Nos.409 & 419/Agra/2017 (ASSESSMENT YEAR-2009-10) Bijendra Kumar Vs..ITO,-1 (3)(1), Village Chandra Nagar, P.O. Kota Mathura. Mathura 281004 (U.P.) PAN No.CHJPK7757C (Assessee) (Revenue) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 03.07.2018 ORDER This is assessee’s appeal for assessment year 2009-10, taking the following grounds: “1. Because on due consideration of the facts, circumstances of the case, submissions made b…

Ghanshyam, Mathura vs. ITO 3(2), Mathura

In the result, both the appeals are allowed

ITA 238/AGR/2018[2008-09]Status: DisposedITAT Agra19 Jun 2018AY 2008-09

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 238/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) I.T.A No. 129/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 1, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) Assessee by Shri Anurag Sinha, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 07.06.2018 Date of Pronouncement 19.06.2018 ORDER I.T.A…

Ghanshyam, Mathura vs. ITO 3(2), Mathura

In the result, both the appeals are allowed

ITA 129/AGR/2018[2008-09]Status: DisposedITAT Agra19 Jun 2018AY 2008-09

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 238/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) I.T.A No. 129/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 1, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) Assessee by Shri Anurag Sinha, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 07.06.2018 Date of Pronouncement 19.06.2018 ORDER I.T.A…

Kumar Singhal v. ITO (33 Taxmann.com 434) — Cited in 6 Judgments | BharatTax