Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.) (Trib.) 2. Smt. Karuna Garg v. ITO

201 TTJ 831Income Tax Appellate Tribunal2019#19768 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

price riggingcircle ratedemergerpreponderance of probabilitybogus long term capital gainbogus ltcgaddition under section 68amalgamationpenny stocksection 10(38)addition u/s 68entry operator

Judgments citing Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.) (Trib.) 2. Smt. Karuna Garg v. ITO

Pawan Gupta, Kota vs. ITO Ward 1(3) Kota, Kota

ITA 252/JPR/2024[2012-13]Status: DisposedITAT Jaipur07 Aug 2024AY 2012-13
For Appellant: Shri Rajendra Sisodia AdvFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…the assessee. Further, reliance is placed on the following decisions: 1. Vijayrattan Balkrishan Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.) (Trib.) 2. Smt. Karuna Garg Vs. ITO (2019) 178 ITD 823 (Delhi) (Trib.) 3. Chandra Prakash Jhunjhunwala Vs. DCIT (2019) 201 TTJ 831 (Kol.) (Trib.) 4. Smt. Madhu Killa Vs. ACIT (2019) 178 DTR 236 (Kol.) (Trib.) 5. Ramprasad Agarwal Vs. ITO (2019) 174 ITD 286 (Mum.)(Trib.) 6. DCIT Vs. Saurabh Mittal (2018) 172 DTR 291 (Jaipur) (Trib.) 7. Mahavir Jhanwar Vs. ITO (2019) 55 CCH 150 (Kol.) (Trib.) 8. Arun Kumar & Ors. Vs. ACIT (ITA No.457/Del/2018, 2825/Del/2018 & 2826/Del/2018 ord…

Madan Mohan Gupta, Kota vs. ITO Ward 1(3), Kota

ITA 246/JPR/2024[2012-13]Status: DisposedITAT Jaipur07 Aug 2024AY 2012-13
For Appellant: Shri Rajendra Sisodia AdvFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…the assessee. Further, reliance is placed on the following decisions: 1. Vijayrattan Balkrishan Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.) (Trib.) 2. Smt. Karuna Garg Vs. ITO (2019) 178 ITD 823 (Delhi) (Trib.) 3. Chandra Prakash Jhunjhunwala Vs. DCIT (2019) 201 TTJ 831 (Kol.) (Trib.) 4. Smt. Madhu Killa Vs. ACIT (2019) 178 DTR 236 (Kol.) (Trib.) 5. Ramprasad Agarwal Vs. ITO (2019) 174 ITD 286 (Mum.)(Trib.) 6. DCIT Vs. Saurabh Mittal (2018) 172 DTR 291 (Jaipur) (Trib.) 7. Mahavir Jhanwar Vs. ITO (2019) 55 CCH 150 (Kol.) (Trib.) 8. Arun Kumar & Ors. Vs. ACIT (ITA No.457/Del/2018, 2825/Del/2018 & 2826/Del/2018 ord…

Rajrajeshwari Gupta, Kota vs. ITO, Ward 1(1), Kota

In the result, the appeal of the assessee is allowed with no orders as to costs

ITA 245/JPR/2024[2012-13]Status: DisposedITAT Jaipur07 Aug 2024AY 2012-13

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

For Appellant: Shri Rajendra Sisodia AdvFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…the assessee. Further, reliance is placed on the following decisions: 1. Vijayrattan Balkrishan Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.) (Trib.) 2. Smt. Karuna Garg Vs. ITO (2019) 178 ITD 823 (Delhi) (Trib.) 3. Chandra Prakash Jhunjhunwala Vs. DCIT (2019) 201 TTJ 831 (Kol.) (Trib.) 4. Smt. Madhu Killa Vs. ACIT (2019) 178 DTR 236 (Kol.) (Trib.) 5. Ramprasad Agarwal Vs. ITO (2019) 174 ITD 286 (Mum.)(Trib.) 6. DCIT Vs. Saurabh Mittal (2018) 172 DTR 291 (Jaipur) (Trib.) 7. Mahavir Jhanwar Vs. ITO (2019) 55 CCH 150 (Kol.) (Trib.) 8. Arun Kumar & Ors. Vs. ACIT (ITA No.457/Del/2018, 2825/Del/2018 & 2826/Del/2018 ord…

Clayton Charles Pinto, Mumbai vs. Int Tax Ward 3(3)(1), Mumbai

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

ITA 102/MUM/2023[2017-18]Status: DisposedITAT Mumbai09 Jun 2023AY 2017-18

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleclayton Charles Pinto Mumbai. V. Int Tax Ward 3(3)(1) Mumbai. Air India Building, Mumbai- 400021 303 Palm Beach Apartments, 31 J P Road, Andheri West Mumbai- 400061

Section 133(6)Section 142(1)Section 143(1)Section 143(2)

…NTO  Pr. CIT v. Ajay Surendrabhai Patel [2016] 69 taxmann.com 309 (Guj.).  Vijayrattan Balkrishan Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.)(Trib.)  Smt. Karuna Garg Vs. ITO (2019) 178 ITD 823 (Delhi) (Trib.)  Chandra Prakash Jhunjhunwala Vs. DCIT (2019) 201 TTJ 831 (Kol.) (Trib.) Smt. Madhu Killa Vs. ACIT (2019) 178 DTR 236 (Kol.) (Trib.)  Ramprasad Agarwal Vs. ITO (2019) 174 ITD 286 (Mum.) (Trib.)  DCIT VS. Saurabh Mittal (2018) 172 DTR 291 (Jaipur) (Trib.)  Mahavir Jhanwar Vs. ITO (2019) 55 CCH 150 (Kol) (Trib.)  Arun Kumar & Ors. Vs, ACIT (ITA No.457/Del/2018, 2825/Del/2018 and 2826/Del/2018  order…

Mittal Vs. DCIT (2019) 33 NYPTTJ 740 (Mum.) (Trib.) 2. Smt. Karuna Garg v. ITO (201 TTJ 831) — Cited in 4 Judgments | BharatTax