Mehta (2011) 12 Taxman 440 6. Prem Prakash Bhutani v. ACIT (2009) 31 SOT 38 7. ITO v. Ms. Shushila M. Jhaveri

81 DTR 33High Court2013#25692 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Judgments citing Mehta (2011) 12 Taxman 440 6. Prem Prakash Bhutani v. ACIT (2009) 31 SOT 38 7. ITO v. Ms. Shushila M. Jhaveri

Subhashchand Chandak (HUF), Nagpur vs. Assistant Commissioner of Income Tax, Circle-1, Nagpur

In the result, appeal filed by the assessee is dismissed

ITA 85/NAG/2021[2006-07]Status: DisposedITAT Nagpur16 Jul 2024AY 2006-07

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.M. GuptaFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 147Section 148Section 154Section 250Section 288ASection 68

…, the order passed by the Assessing Officer is bad in law. 3. The order passed by Assessing Officer is against the principle laid down by the Supreme Court, Bombay High Court and Delhi High Court in the case reported in 66 ITR 622, 87 ITR 407, 215 Taxman 153, 81 DTR 33 and 309 ITR 233 respectively. 4. The Assessing Officer has not followed guideline prescribed by Supreme Court and Bombay High Court in the cases reported in 259 ITR 19 and 296 ITR 96 respectively. The assessing Officer has immediately passed the order within a day from supply of objection instead of 4 week time as prescribed by the Hon'ble Courts i…

Ravi Agrawal, Indore vs. The PCIT-2, Indore

In the result, appeal of assessee is dismissed

ITA 144/IND/2021[2015-16]Status: DisposedITAT Indore02 May 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniravi Agrawal Pr. Cit 101-102, Kanchan Vihar, Indore Vs. Niranjanpur, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aorpa 2161 B Assessee By None Revenue By Shri P.K. Mishra, Cit- Dr Date Of Hearing 19.04.2023 Date Of Pronouncement 02.05.2023

Section 12ASection 138Section 263Section 54

….com 230/214 Taxman 51 (Delhi) 4. CIT v. K.G. Rukminiamma (331 ITR 211) 5. ITO v. Smt. Jyothi K. Mehta (2011) 12 Taxman 440 6. Prem Prakash Bhutani v. ACIT (2009) 31 SOT 38 7. ITO v. Ms. Shushila M. Jhaveri (2007) 107 ITD 327 8. CIT v. Raman Kumar Suri (2013) 81 DTR 33 9. V.R. Karpaam (Smt.) v. ITO (2013) 143 ITD 126 10. ACIT v. Deepak S. Bheda (2012) 52 SOT 327 (Mum.) (Trib.) 11. ACIT v. Leela P. Nanda (2006) 286 ITR (AT) 113 (Mum.) Page 4 of 6 Ravi Agrawal Page 5 of 6 12. CIT vs. Late Khoobchand M. Makhija [TS-706-HC2013(KAR)] 13. Navin Jolly Vs. ITO (ITA No. 320 of 2011 dtd 18.06.2020) 14. Mohammadanif Sultana…

Asst CIT 14(1), Mumbai vs. Sanjay B Pahariya, Mumbai

ITA 6099/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Jan 2017AY 2011-12

Bench: Shri Mahavir Singh () & Shri Ashwani Taneja ()

Section 143(3)Section 54

…and other irrelevant considerations. Further, in support of his arguments, Ld. Counsel placed reliance upon the following judgements:- 1) CIT vs Devdas Naik (order dated 10-06-2014 in ITA No.2483 of 2011 passed by Bombay High Court) 2) CIT vs Raman Kumar Suri 81 DTR 33 (Bom) 3) Mr Vasudeo Matta vs ACIT (ITA No.6448/Mum/2012 order dated 23-12-2015 passed by Mumbai Bench of ITAT) It was thus requested that the order passed by the Ld. CIT(A) should be upheld. 8. We have gone through the orders passed by the lower authorities, submissions made and evidences shown to us as well as the judgements relied upon before us.…