Mansukh K. Vaghasia v. Income-tax Officer

139 Taxmann.com 84Income Tax Appellate Tribunal2022#19155 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 44AD Section 148 Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144

Issues it is cited on

section 44ad section 44 income-tax officer condonation of delay section 148 business section 14 document

Judgments citing Mansukh K. Vaghasia v. Income-tax Officer

RAM NIWAS YADAV,SHAHPURA vs. INCOME TAX OFFICER BEHROR, BEHROR

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

ITA 275/JPR/2025[2010-11]Status: DisposedITAT Jaipur08 May 2025AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Jaideep Malik, AdvFor Respondent: Sh. Gautam Singh Choudhary, JCIT

Section 144Section 234ASection 271(1)(b)Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 275/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Ram Niwas Yadav, Income Tax Officer, Vs. Ward no. 14, Dhani Pinthawali, Behror Khori, District-Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACWPY5809M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Jaideep Malik, Adv. jktLo dh vksj ls@ Reven…

BRIJESH KUMAR,MUZAFFARNAGAR vs. ITO, WARD- 1(2), MUZAFFARNAGAR

In the result, the appeal of the Assessee is allowed

ITA 3656/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Nov 2024AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(1)Section 143(2)Section 69

…1 Brijesh Kumar Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No. 3656/Del/2018, A.Y.2014-15) Brijesh Kumar ITO S/o, Sh. Virendra Singh, Ward-1(2) VIII-Mustafabad, P.O. New Vs. Muzaffarnagar, Mandi, Muzaffarnagar, Uttar Pradesh Uttar Pradesh PAN : DHUPK2847H (Appellant) (Respondent) Appellant by Sh. Ankit Gupta, Adv Respondent by Shri Virendra Singh, Sr. Dr Date of Hearing 24/10/2024 Date of Pronouncement 18/11/2024 ORDER PER YOGESH KUMAR U.S., JM : This appeal is filed by the Ass…

RAJIV KUMAR KHURANA,NEW DELHI vs. ITO WARD - 36(6), NEW DELHI

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

ITA 43/DEL/2021[2017-18]Status: DisposedITAT Delhi14 Aug 2024AY 2017-18

Bench: Us. The Assessee Had Filed An Affidavit & Stated That Due To Acute Weakness & Prolonged Illness, Appeal Could Not Be Completed & Filed Within Time. When This Was Rajiv Kumar Khurana Vs. Ito Confronted With The Ld. Dr, He Did Not Raise Any Serious Objections For Condonation Of Delay. Hence, We Are Inclined To Condone The Delay & Admit The Appeal Of The Assessee For Adjudication.

Section 148Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER Rajiv Kumar Khurana Income Tax Officer Individual Ward-36(6), Delhi C-3, Khasra No.755 Vs. 3rd Floor, Sai Bhawan Hall, Delhi-110084 PAN:ANFPK9817K (Appellant) (Respondent) Assessee by Sh. Dishant Sethi, Jitin Singhal & Sh. Shyam Sunder, Adv. Respondent by Ms. Sapna Bhatia, CIT-DR Date of Hearing 30/05/2024 Date of Pronouncement 14/08/2024 O R D E R PER S.RIFAUR RAHMAN, AM: 1. This appeal has been filed by the Assessee against the order of Learned Commissione…

PRAMOD PAREEK,JAIPUR vs. ITO, WARD-6(3), JAIPUR

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

ITA 274/JPR/2020[2008-09]Status: DisposedITAT Jaipur08 Feb 2023AY 2008-09

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rajeev Sogani, CA &For Respondent: Smt. Monisha Choudhary, JCIT

Section 147Section 148Section 151Section 5

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 274/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Shri Pramod Pareek The ITO 81, Himmat Nagar, Tonk Road Vs. Ward 6(3) Jaipur – 302015 (Raj) Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGAPP 6672 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajeev Sogani, CA & Shri Rohan Sogani, CA jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary,…