How many judgments cite Mavany Brothers v. CIT, Panjim?

25 judgments on BharatTax cite Mavany Brothers v. CIT, Panjim (62 Taxmann.com 50), spanning 2019 to 2026.

Which sections of the Income Tax Act does Mavany Brothers v. CIT, Panjim come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 10(38), Section 127, Section 129, Section 143(3).

Mavany Brothers v. CIT, Panjim

62 Taxmann.com 50High Court2015#4707 most cited

What is Mavany Brothers v. CIT, Panjim authority for?

A delay in filing cross-objections can be condoned if there are bonafide reasons and no mala-fide conduct or lackadaisical approach by the assessee.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2026.

Also referred to as

Mavany Brothers v. CIT · delay in filing cross objections · condonation of delay · bonafide reasons · mala-fide conduct · lackadaisical approach · ITAT · Bombay High Court

Sections most often in play

Section 147 Section 148 Section 10(38)Section 127 Section 129 Section 143(3)Section 153A Section 153C

Issues it is cited on

section 254(2)miscellaneous application section 120 section 253 chief commissioner regular assessment section 254 capital expenditure commissioner (appeals)cross objection section 127 section 153b

Judgments citing Mavany Brothers v. CIT, Panjim

Asstt.Commissioner of Income Tax Circle-1(1), Bilaspur(Cg) vs. South Eastern Coalfields Ltd, Bilaspur(Cg)

ITA 177/JAB/2008[1999-2000]Status: DisposedITAT Raipur23 Feb 2023AY 1999-2000

Bench: Shri Ravish Sood & Shri Arun Khodpia

For Appellant: S/Shri Ajit Korde, Advocate a/wFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 143(3)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Sl. ITA/CO No. Name of Appellant Name of Asst. Year No. Respondent 1-3. 176/RPR/2008 The Assistant South Eastern 1998-1999 177/RPR/2008 Commissioner of Coalfields Ltd., 1999-2000 178/RPR/2008 Income Tax, Seepat Road, 2000-2001 Circle-1(1), Bilaspur (C.G.) Bilaspur PAN: AADCS2066E CO 4-6. South Eastern The Assistant 1998-1999 14/RPR/2019 Coalfields Ltd., Commissioner of 1999-2000 15/RPR/2019 Seepat Road, Income Tax, 2000-2001 16/RPR/201…

Asstt.Commissioner of Income Tax Circle-1(1), Bilaspur(Cg) vs. South Eastern Coalfields Ltd, Bilaspur(Cg)

ITA 176/JAB/2008[1998-99]Status: DisposedITAT Raipur23 Feb 2023AY 1998-99

Bench: Shri Ravish Sood & Shri Arun Khodpia

For Appellant: S/Shri Ajit Korde, Advocate a/wFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 143(3)

Neeta Goswami, Hyderabad vs. Income Tax Officer, Ward-12(3), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 1584/HYD/2019[2016-17]Status: DisposedITAT Hyderabad17 Oct 2022AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri B. Shanti Kumar, ARFor Respondent: Shri A.P.Babu, DR

Section 54

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 1584/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) Smt. Neeta Goswami, Vs. Income Tax Officer, Hyderabad Ward-12(3), [PAN No. ASIPG4817D] Hyderabad अपीलधर्थी / Appellant प्रत् यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri B. Shanti Kumar, AR रधजस् व द्वधरध/Revenue by: Shri A.P.Babu, DR सुिवधई की तधरीख/Date of hearing: 29/09/2022 घोर्णध की तधरीख/Pronouncement on: 17/10/2022 आदेश / OR…

Rupal Kashyap Mehta, Mumbai vs. ITO, Ward 21 (3)(1), Mumbai

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

ITA 1235/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Jul 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am 1. आयकरअपीलसं./ I.T.A. No. 1235/Mum/2019 (ननधधारणवर्ा / Assessment Year: 2011-12) Ito, Ward 21(3)(1), Rupal Kahyap Mehta Income Tax Office, 26/27, A Wing, Ahuja Towers, बनाम/ Piramal Chambers, Dr. Raja Bhau Desai Road, Vs. Ss Roa Marg, Parel, Prabhadevi, Mumbai-400 025 Mumbai-400 012 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Agrpm5338E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Vinod Kumar Bindal, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Smt. Mahita Nair, Ld. Dr सुनवधईकीतधरीख/ : 04.07.2022 Date Of Hearing घोर्णधकीतधरीख / : 28.07.2022 Date Of Pronouncement

For Appellant: Shri Vinod Kumar Bindal, LdFor Respondent: Smt. Mahita Nair, Ld. DR

Section 10(38)Section 127Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM 1. आयकरअपीलसं./ I.T.A. No. 1235/Mum/2019 (ननधधारणवर्ा / Assessment Year: 2011-12) ITO, Ward 21(3)(1), Rupal Kahyap Mehta Income Tax Office, 26/27, A Wing, Ahuja Towers, बनाम/ Piramal Chambers, Dr. Raja Bhau Desai Road, Vs. SS Roa Marg, Parel, Prabhadevi, Mumbai-400 025 Mumbai-400 012 स्थधयीलेखधसं./जीआइआरसं./ PAN No. AGRPM5338E (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant by : Shri Vinod Kumar Bindal, Ld. AR प्रत्यथीकीओरसे/Respondent by : Smt. Mahita Nair, Ld. DR सुनवधईकीतधरीख/ :…

Bhagwan Sahai, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 51/JPR/2017[2006-07]Status: DisposedITAT Jaipur17 Sept 2019AY 2006-07

For Appellant: Shri Manish Agarwal (CA)For Respondent: Smt. Neena Jeph (JCIT)

Section 131Section 139Section 143(1)Section 148Section 292Section 54FSection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ’SMC’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ds le{k BEFORE: SHRI SHRI VIJAY PAL RAO, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 51/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2006-07. cuke Shri Bhagwan Sahai Income Tax Officer, Vs. c/o Shri O.P. Agarwal, FCA Ward 7(2), H-8, Chitranjan Marg, C-Scheme, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. ABTPJ 9498 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (CA) jktLo dh vksj ls@ Revenue by : Smt. Neena Jeph (JCIT) lquok…