Mrs Nandita Khosla v. CIT

11 Taxmann.com 344Reported decision#22098 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing Mrs Nandita Khosla v. CIT

VANKAYALAPATI KIRMAYE,HYDERABAD vs. INCOME TAX OFFICER, WARD-15(1), HYDERABAD

In the result, appeal of the assessee is dismissed

ITA 2126/HYD/2017[2009-10]Status: DisposedITAT Hyderabad06 Jan 2022AY 2009-10

Bench: S/Shri A .Mohan Alankamony & Chandra Mohan Gargassessment Year : 2010-2011 Ito, Ward -15(1), Vs. Smt Vankayalapati Kiranmayee, Hyderabad Plot No.60-A, 263, Eshwarapuri Colony, Sainikpuri, Secunderabad Pan/Gir No.Aewpv 0473 L (Appellant) .. ( Respondent) Assessment Year : 2009-2010 Smt Vankayalapati Kiranmayee, Vs. Ito, Ward -15(1), Plot No.60-A, 263, Eshwarapuri Hyderabad Colony, Sainikpuri, Secunderabad Pan/Gir No.Aewpv 0473 L (Appellant) .. ( Respondent)

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri T. Sunil Goutham CIT (DR)
Section 144Section 148Section 50C

…mandates that, the AO ‘may’ refer to valuation to the departmental valuer, if the assessee objects to the value adopted by the registration authorities. The ‘may’ has been interpreted as ‘shall’ by various appellate authorities. a) Mrs Nandita Khosla vs CIT, 11 Taxmann.com 344 (Mum) b) Meghraj Baid vs CIT, 23 sot 24 (Del) c) Ito VS Manju Rani Jain, 24 SOT 24 (Del) d) Ajmal Fragrances & Fashions Pvt Ltd vs ACIT, 34 SOT 57 (Mum) 3. The documents produced during the appellate proceedings and the submissions of the assessee clearly show that the assessee objected to the value adopted by Registration Authorities as ‘…

INCOME TAX OFFICER, WARD-15(1), HYDERABAD vs. VANKAYALAPATI KIRMAYEE, HYDERABAD

In the result, appeal of the assessee is dismissed

ITA 1839/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: S/Shri A .Mohan Alankamony & Chandra Mohan Gargassessment Year : 2010-2011 Ito, Ward -15(1), Vs. Smt Vankayalapati Kiranmayee, Hyderabad Plot No.60-A, 263, Eshwarapuri Colony, Sainikpuri, Secunderabad Pan/Gir No.Aewpv 0473 L (Appellant) .. ( Respondent) Assessment Year : 2009-2010 Smt Vankayalapati Kiranmayee, Vs. Ito, Ward -15(1), Plot No.60-A, 263, Eshwarapuri Hyderabad Colony, Sainikpuri, Secunderabad Pan/Gir No.Aewpv 0473 L (Appellant) .. ( Respondent)

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri T. Sunil Goutham CIT (DR)
Section 144Section 148Section 50C

…mandates that, the AO ‘may’ refer to valuation to the departmental valuer, if the assessee objects to the value adopted by the registration authorities. The ‘may’ has been interpreted as ‘shall’ by various appellate authorities. a) Mrs Nandita Khosla vs CIT, 11 Taxmann.com 344 (Mum) b) Meghraj Baid vs CIT, 23 sot 24 (Del) c) Ito VS Manju Rani Jain, 24 SOT 24 (Del) d) Ajmal Fragrances & Fashions Pvt Ltd vs ACIT, 34 SOT 57 (Mum) 3. The documents produced during the appellate proceedings and the submissions of the assessee clearly show that the assessee objected to the value adopted by Registration Authorities as ‘…

SHRI VIJAYBHANSINGH LALLUSINGH RAJPUT,,SURAT vs. THE INCOME TAX OFFICER, WARD-2(3)(4),, SURAT

ITA 2990/AHD/2015[2011-12]Status: DisposedITAT Surat25 Jul 2018AY 2011-12

Bench: C .M. Garg, Jm & O. P. Meena, Am आ.अ.सं./I.T.A No. 2990/Ahd/2015 िनधा"रण वष"/Assessment Year:2011-12 Vijaybhaisingh Lallusingh Rajput V. The Income Tax Officer, Plot No. 258/10-11 Near Shiv Ward-2(3)(4), Surat. Vijay Processors, Gidc, Pandesara, Surat – 394221. [Pan:Abxpr3970L] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से Assessee By Shri Ramesh Kumar Malapani, Ca राज"व क" ओर से Revenue By Shri R. P. Rastogi, Sr. D.R. सुनवाई क" तारीख Date Of Hearing 31.07.2018 उ"ोषणा क" तारीख Date Of 28.09.2018 Pronouncement आदेश /Order Per O. P. Meena, Am 1. This Appeal At The Instance Of The Assessee Is Directed Against An Order Dated 24.08.2015 Passed By Learned Commissioner Of Income Tax (Appeals)- 1, Surat (In Short “The Cit (A)”) For The Assessment Year 2011-12. 2. Grounds Raised By The Assessee Read As Under :

Section 50C

…Vijaysingh Lalusingh Rajput v. ITO2(3)(4) Surat /I.T.A. No. 2990/Ahd/2015/A.Y.11-12 Page 1 of 14 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत INCOM TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE C .M. GARG, JM & O. P. MEENA, AM आ.अ.सं./I.T.A No. 2990/Ahd/2015 िनधा"रण वष"/Assessment Year:2011-12 Vijaybhaisingh Lallusingh Rajput V. The Income Tax Officer, Plot No. 258/10-11 Near Shiv Ward-2(3)(4), Surat. Vijay Processors, GIDC, Pandesara, Surat – 394221. [PAN:ABXPR3970L] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से Assessee by Shri Ramesh Kumar Malapan…

Mrs Nandita Khosla v. CIT (11 Taxmann.com 344) — Cited in 3 Judgments | BharatTax