Mahesh Kumar Gupta v. CIT

33 Taxmann.com 409High Court2013#14031 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2023.

Issues it is cited on

section 144(1)(b)section 163fresh tangible materialsanctioning authoritysection 151(1)section 149(1)(b)section 149(1)section 16kelvinatormere change of opinionsection 69blive link

Judgments citing Mahesh Kumar Gupta v. CIT

Tej Singh, Mathura vs. ITO 1(3)(4), Mathura

In the result, the Appeal of the assessee is partly allowed

ITA 8/AGR/2019[2009-10]Status: DisposedITAT Agra26 Sept 2023AY 2009-10
Section 142(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’: AGRA (Through Video Conferencing) BEFORE, DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER Tej Singh, Income Tax Officer, 1(3)(4), S/o Sri Ishwara Mathura Through L/H Baghiram Vs. Village Chhinparai Naughal, Post Maant Mathura PAN-DBVPS 4349B (Appellant) (Respondent) Appellant by Sh. M.M.Agarwal, CA Respondent by Sh. Shildendra Shrivastava, Sr. DR Date of Hearing 11/09/2023 Date of Pronouncement 27/09/2023 ORDER PER YOGESH KUMAR U.S., JM: This appeal is filed by the Assessee against the order of Learned Commissi…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 35/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam23 May 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 34/VIZ/2023[2015-16]Status: DisposedITAT Visakhapatnam23 May 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 33/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam23 May 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 32/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam23 May 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Smt. Nirmala Nigam, Kanpur vs. Income Tax Officer-3(5), Kanpur

In the result, the appeal is allowed

ITA 703/LKW/2017[2009-10]Status: DisposedITAT Lucknow22 Feb 2019AY 2009-10

Bench: Shri. A. D. Jainassessment Year: 2009-10 Smt. Nirmala Nigam V. Income Tax Officer 3(5) 104/102, P. Road Kanpur Kanpur Tan/Pan:Afcpn4993C (Appellant) (Respondent) Appellant By: Shri P. K. Kapoor, C.A. Respondent By: Shri C. K. Singh, D.R. Date Of Hearing: 20 02 2019 Date Of Pronouncement: 22 02 2019

For Appellant: Shri P. K. Kapoor, C.AFor Respondent: Shri C. K. Singh, D.R
Section 143(2)Section 148Section 149(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “SMC”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT Assessment Year: 2009-10 Smt. Nirmala Nigam v. Income Tax Officer 3(5) 104/102, P. Road Kanpur Kanpur TAN/PAN:AFCPN4993C (Appellant) (Respondent) Appellant by: Shri P. K. Kapoor, C.A. Respondent by: Shri C. K. Singh, D.R. Date of hearing: 20 02 2019 Date of pronouncement: 22 02 2019 O R D E R This is assessee’s appeal for assessment year 2019-10 against the order of the ld. CIT(A)-I, Kanpur, dated 4/8/2017, taking the following grounds:- 1. BECAUSE the Income-tax Officer-3(3), Kanpur was not vested with the…

Usha Agarwal, Agra vs. ITO 4(4), Agra

In the result, the appeal is allowed

ITA 167/AGR/2018[2007-08]Status: DisposedITAT Agra19 Jun 2018AY 2007-08

Bench: Shri A. D. Jain

Section 147Section 148Section 234ASection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 167/Agra/2018 (ASSESSMENT YEAR-2007-08) Smt. Usha Agarwal, Vs..ITO,-4(4), 95-Kaveri Kunj, Phase-II, Kamla Agra. Nagar, Agra. PAN No.ABTPA2565N (Assessee) (Revenue) Assessee by Shri Anurag Sinha, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 30.05.2018 Date of Pronouncement 19.06.2018 ORDER This is assessee’s appeal for A.Y. 2007-08, taking the following grounds: “1. BECAUSE, upon due consideration of facts and in the overall circumstances of the case 'appellant' denies its liability t…

Mahesh Kumar Gupta v. CIT (33 Taxmann.com 409) — Cited in 7 Judgments | BharatTax