Mahek Singh v. CIT

37 Taxmann.com 390High Court#20644 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,252 Indian tax judgments — from 2017 to 2024.

Judgments citing Mahek Singh v. CIT

Amit Kapoor, Chennai vs. CIT, Exemptions, Chennai

ITA 1445/CHNY/2023[2017-18]Status: DisposedITAT Chennai29 May 2024AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.1415/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 V. Shri Samiappagounder Dharmaraj, The Addl.Cit, 56/88, Rayapuram Extension, Range-1, 1St Street, Tirupur. Tirupur-641 601. [Pan: Adypd 3863 F] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. SridharFor Respondent: Shri D. Hema Bhupal, JCIT
Section 142(1)Section 144Section 270ASection 271D

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1415/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 v. Shri Samiappagounder Dharmaraj, The Addl.CIT, 56/88, Rayapuram Extension, Range-1, 1st Street, Tirupur. Tirupur-641 601. [PAN: ADYPD 3863 F] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri S. Sridhar, Advocate (Erode) ""यथ" क" ओर से /Respondent by : Shr…

Samiappagounder Dharmaraj, Tirupur vs. Addl. CIT, Range-1, Tirupur

ITA 1415/CHNY/2023[2017-18]Status: DisposedITAT Chennai29 May 2024AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.1415/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 V. Shri Samiappagounder Dharmaraj, The Addl.Cit, 56/88, Rayapuram Extension, Range-1, 1St Street, Tirupur. Tirupur-641 601. [Pan: Adypd 3863 F] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S. SridharFor Respondent: Shri D. Hema Bhupal, JCIT
Section 142(1)Section 144Section 270ASection 271D

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1415/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 v. Shri Samiappagounder Dharmaraj, The Addl.CIT, 56/88, Rayapuram Extension, Range-1, 1st Street, Tirupur. Tirupur-641 601. [PAN: ADYPD 3863 F] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri S. Sridhar, Advocate (Erode) ""यथ" क" ओर से /Respondent by : Shr…

ITO, Ward-2, Kancheepuram vs. Shri R. Dhinagharan (HUF), Kancheepuram

ITA 3329/CHNY/2019[2016-17]Status: DisposedITAT Chennai29 Dec 2023AY 2016-17

Bench: Shri Mahavir Singhand Shri Manjunatha. Gआयकर अपील सं./Ita No.3329/Chny/2019 िनधा"रण वष" /Assessment Year: 2016-17 The Income Tax Officer, Shri R. Dhinagharan (Huf), Ward-2, Kanchipuram. Vs. 18, Gem Nagar, Sevilimedu, Kanchipuram – 631 502. [Pan: Aanhr-6593-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar, Advocate ""थ" की ओर से /Revenue By : Shri Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 19.12.2023 घोषणा क" तारीख /Date Of Pronouncement : 29.12.2023 आदेश / O R D E R

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 143(3)Section 269SSection 271Section 271D

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA. G, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3329/Chny/2019 िनधा"रण वष" /Assessment Year: 2016-17 The Income Tax Officer, Shri R. Dhinagharan (HUF), Ward-2, Kanchipuram. Vs. 18, Gem Nagar, Sevilimedu, Kanchipuram – 631 502. [PAN: AANHR-6593-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Assessee by : Shri S. Sridhar, Advocate ""थ" की ओर से /Revenue by : Shri Nilay Baran Som, CIT सुनवाई क" त…

Shri Paresh Nanubhai Shiroya, Ahmedabad vs. The Jt. C.I.T., Range-5(3), Ahmedabad

In the result, the appeal of the assessee is allowed for the statistical purposes

ITA 2472/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad31 Oct 2017AY 2012-13
For Appellant: Shri S.N. Divatia, A.RFor Respondent: Shri Vinod Tanwani, Sr.DR
Section 250Section 269SSection 271DSection 273B

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’SMC’’ BENCH, AHMEDABAD BEFORE, SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.2472/AHD/2016 "नधा"रण वष"/Asstt. Year: 2012-2013 Paresh Nanubhai Shiroya The J.C.I.T, B-20 Shilp Gram Sidhi, Vs. Range-5(3), Opp. Suramaya Floura, Ahmedabad. B/H Vrindavan Farm Nikol Ahmedabad-382350. PAN: ADKPS6431N (Applicant) (Respondent) Assessee by : Shri S.N. Divatia, A.R Revenue by : Shri Vinod Tanwani, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 18/07/2019 घोषणा क" तार"ख /Date of Pronouncement: 14/10/2019 आ…

Mahek Singh v. CIT (37 Taxmann.com 390) — Cited in 4 Judgments | BharatTax