Kuthoore Venkatasubramanian v. PCIT

169 Taxmann.com 339High Court2024#23044 most cited
3

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

Sections most often in play

Section 143(1)Section 154Section 90Section 139(1)Section 139(4)Section 143(1) of the Income Tax ActSection 1961Section 250

Issues it is cited on

foreign tax creditsection 143(1)

Judgments citing Kuthoore Venkatasubramanian v. PCIT

Krishna Muniramaiah, Bangalore vs. DCIT, Circle-3(3)(1), Bangalore

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

ITA 435/COCH/2025[AY 2017-18]Status: DisposedITAT Cochin14 Aug 2025

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm Assessment Year: 2017-18 Krishna Muniramaiah .......... Appellant 728, 2Nd Cross Road, Hrbr Layout, 1St Block Kalyannagar S.O., Bangalore 560043 S.O. [Pan: Agapg9616Q] Vs. Dcit, Circle 3(3)(1), Bangalore .......... Respondent Assessee By: Shri Siddesh Nagraj Gaddi, Ca Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 05.08.2025 Date Of Pronouncement: 14.08.2025

For Appellant: Shri Siddesh Nagraj Gaddi, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K., JM Assessment Year: 2017-18 Krishna Muniramaiah .......... Appellant 728, 2nd Cross Road, HRBR Layout, 1st Block Kalyannagar S.O., Bangalore 560043 S.O. [PAN: AGAPG9616Q] vs. DCIT, Circle 3(3)(1), Bangalore .......... Respondent Assessee by: Shri Siddesh Nagraj Gaddi, CA Revenue by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 05.08.2025 Date of Pronouncement: 14.08.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Ap…

Vivek Tiwari, Hyderabad vs. ACIT, Circle 3, Suri

In the result, the appeal filed by the assessee is allowed

ITA 163/KOL/2025[2020-21]Status: DisposedITAT Kolkata16 Jun 2025AY 2020-21

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 139(1)Section 143(1)Section 250Section 90

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 163/KOL/2025 Assessment Year: 2020-21 Vivek Tiwari ACIT, Circle 3, Suri Vs. (Appellant) (Respondent) PAN: ATHPT9952A Appearances: Assessee represented by : Vikas Agrawal, AR. Department represented by : Prabhakar Prakash Ranjan, Sr. DR. Date of concluding the hearing : 30-Apr-2025 Date of pronouncing the order : 16-June-2025 ORDER PER RAK…

Sahil Jindal, New Delhi vs. ITO, Ward-47(1), Delhi

Appeal is allowed

ITA 4615/DEL/2024[2018-19]Status: DisposedITAT Delhi22 Apr 2025AY 2018-19

Bench: Sh. Satbeer Singh Godaraita No. 4615/Del/2024 : Asstt. Year : 2018-19 Sahil Jindal, Vs Income Tax Officer, C/O M/S Raj Kumar & Associates, L- Ward-47(1), 7A, Lgf, South Extension, Part-2, New Delhi New Delhi-110049 (Appellant) (Respondent) Pan No. Akgpj8905P Assessee By: Sh. Raj Kumar, Ca & Sh. Suraj Gupta, Adv. Revenue By : Sh. Sanjay Kumar, Sr. Dr Date Of Hearing: 22.04.2025 Date Of Pronouncement: 22.04.2025 Order

For Appellant: Sh. Raj Kumar, CA &For Respondent: Sh. Sanjay Kumar, Sr. DR
Section 143(1)Section 154Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 4615/Del/2024 : Asstt. Year : 2018-19 Sahil Jindal, Vs Income Tax Officer, C/o M/s Raj Kumar & Associates, L- Ward-47(1), 7A, LGF, South Extension, Part-2, New Delhi New Delhi-110049 (APPELLANT) (RESPONDENT) PAN No. AKGPJ8905P Assessee by: Sh. Raj Kumar, CA & Sh. Suraj Gupta, Adv. Revenue by : Sh. Sanjay Kumar, Sr. DR Date of Hearing: 22.04.2025 Date of Pronouncement: 22.04.2025 ORDER This assessee’s appeal for Assessment Year 2018-19, arises against the Addl./JCIT(A)-11, Mumbai’s DIN &…