Mir Gulam Ali Khan v. CIT

28 Taxmann 572Reported decision1986#24321 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 54Section 142(1)Section 143(2)Section 143(3)Section 23Section 54F

Judgments citing Mir Gulam Ali Khan v. CIT

SMT. TEJAL KAUSHAL SHAH ,MUMBAI vs. INCOME TAX OFFICER WARD, 25(1)(5), MUMBAI

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

ITA 3303/MUM/2024[2012-13]Status: DisposedITAT Mumbai17 Apr 2025AY 2012-13

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri. Reepal Tralshawala
Section 143(2)Section 23Section 250Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM Smt. Tejal Kaushal Shah Income Tax Officer Ward, B-1102, Water Ford Apartment, Juhu 25(1)(5) Lane Barfiwala Marg, Andheri (W), Kautilya Bhavan, Bandra Kurla Vs. Mumbai – 400058. Complex, Bandra East, Mumbai – 400051. PAN/GIR No. AARPS8702N (Assessee) : (Respondent) Assessee by : Shri. Reepal Tralshawala : Shri. Hemanshu Joshi (Sr. DR) Respondent by Date of Hearing : 21.01.2025 Date of Pronouncement : 17.04.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challengin…

GOPALKRISHNA PANDU SHETTY,MUMBAI, MAHARASHTRA vs. ACIT CIRCLE 32(1), MUMBAI, MUMBAI, MAHRASHTRA

ITA 2471/MUM/2023[2016-17]Status: DisposedITAT Mumbai01 Mar 2024AY 2016-17

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Manish ShethFor Respondent: Shri Manish Ajudiya
Section 143(3)Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Gopalkrishna Pandu Shetty, 503/504, Darshan Tower, Chikuwadi, Borivali (West), Mumbai - 400092 [PAN: AKXPS6590C] …………… Appellant Assistant Commissioner of Income Vs Tax, Circle 32(1), Mumbai, Room No. 702, Kautilya Bhavan, Bandra Kurla Complex, Bandra (East), Mumbai - 400051 ……………. Respondent Appearance For the Appellant/Assessee : Shri Manish Sheth For the Respondent/Department : Shri Manish Ajudiya Date Conclusion of hearing : 05.12.2023 Pronouncement of order : 01.03.2024 O R…

SHRI SUKHRAM MUKATI,INDORE vs. THE ITO WD-3(3), INDORE

In the result, the appeal of Shri Sukhram Mukati and

ITA 409/IND/2014[2008-09]Status: DisposedITAT Indore22 Aug 2017AY 2008-09

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.409&410/Ind/2014 "नधा"रण वष"/Assessment Year : 2008-09

Section 143Section 54BSection 68Section 69Section 69A

…Shri Sukhram Mukati & Shri Vishnu Mukati v. ITO 3(3) Indore/ I.T.A. No. 409&410/Ind/2014/A.Y.08-09 Page 1 of 26 आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी सी.एम.गग", "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.409&410/Ind/2014 "नधा"रण वष"/Assessment Year : 2008-09 1.Shri Sukhram Mukati V. 1. Income Tax Officer 83/3, Khatipura, Sukhila, 3(3) Indore Indore PAN: CGVPS1260D 2. Shri Vishnu Mukati 83/3, Khatipura, Sukhila, 2. Income Tax Officer 3(3) Indore Indore…

Mir Gulam Ali Khan v. CIT (28 Taxmann 572) — Cited in 3 Judgments | BharatTax