Mrs. Premalatha Pagaria v. ITO

130 Taxmann.com 403High Court2021#16705 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2023.

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Issues it is cited on

condonation of delay appeal before the tribunal section 14

Judgments citing Mrs. Premalatha Pagaria v. ITO

RAJESHBHAI D. DUNGARANI (HUF),SURAT vs. INCOME TAX OFFICER, WARD -3(2)(3), SURAT

In the result, the substantial ground of appeal as framed by me is allowed

ITA 561/SRT/2023[2011-12]Status: DisposedITAT Surat29 Nov 2023AY 2011-12

Bench: Shri Pawan Singh(Virtual Hearing) Rajeshbhai D Dungarani (Huf), I.T.O., 15-A, Sundaram Park Society, Ward-3(2)(3), Vs. Dabholi Road, Surat-395004 Surat. (Gujarat) Pan No. Aakhr 4970 E Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 148Section 254(1)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Rajeshbhai D Dungarani (HUF), I.T.O., 15-A, Sundaram Park Society, Ward-3(2)(3), Vs. Dabholi Road, Surat-395004 Surat. (Gujarat) PAN No. AAKHR 4970 E Appellant/ assessee Respondent/ revenue Assessee represented by Shri Keyur Sheth, Advocate Department represented by Shri Vinod Kumar, Sr. DR Appeal instituted on 14/08/2023 Date of hearing 28/11/2023 Date of pronouncement 29/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee i…

SHREE SWAMY SAMARTH PRASSANA OSHIWARA (E) UNITS CHS LTD,MUMBAI vs. INCOME TAX OFFICER 25(1)(3), MUMBAI

In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for statisti...

ITA 237/MUM/2023[2013-14]Status: DisposedITAT Mumbai22 May 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2013-14 Shree Swamy Samarth, Ito-25(1)(3), Prassana Oshiwara (E) Unit C-10, Room No. 404, 4Th 3 Chs Ltd. Vs. Floor, Pratyakshakar Oshiwara (E) Unit 3 Chs Bhavan, Bkc, Ltd., Plot No. 1/41, Deep Mumbai-400051. Tower, New Link Road, Near Millat Nagar, Andheri (West) Mumbai-400053. Pan No. Aacas 7886 B Appellant Respondent Assessee By : Mr. Tarun Ghia Revenue By : Mr. A.N. Bhalekar, Cit-Dr : Date Of Hearing 10/05/2023 : Date Of Pronouncement 22/05/2023 Order

For Appellant: Mr. Tarun GhiaFor Respondent: Mr. A.N. Bhalekar, CIT-DR

Section 144Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2013-14 Shree Swamy Samarth, ITO-25(1)(3), Prassana Oshiwara (E) Unit C-10, Room No. 404, 4th 3 CHS Ltd. Vs. floor, Pratyakshakar Oshiwara (E) Unit 3 CHS Bhavan, BKC, Ltd., Plot No. 1/41, Deep Mumbai-400051. Tower, New Link Road, Near Millat Nagar, Andheri (West) Mumbai-400053. PAN No. AACAS 7886 B Appellant Respondent Assessee by : Mr. Tarun Ghia Revenue by : Mr. A.N. Bhalekar, CIT-DR : Date of Hearing 10/05/2023 : Date of pronouncement 22/05/20…

JITENDER KUMAR,NEW DELHI vs. ITO, WARD-62(2), NEW DELHI

In the result, order dated 23-2-2017 passed by the Tribunal is hereby quashed and delay in filing the appeal is condoned

ITA 8568/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Jul 2022AY 2010-11

Bench: Shri Kul Bharat

Section 139(1)Section 144Section 147Section 2

…1 Jitender Kumar Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER ITA No. _8568/DEL/2019 [Assessment Year: 2010-11 Jitender Kumar, Vs Income-tax Officer, H.No. 221A, Vill. Samaspur Khalsa, Ward-62(2), New Delhi New Delhi-110073 PAN- AQYPK3805D APPELLANT RESPONDENT Appellant by Sh. Suraj Bhan Nain, Adv. Respondent by Sh. Om Prakash, Sr. DR 05.07.2022 Date of hearing Date of pronouncement 19.07.2022 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals)-20, Ne…

RAJIV GANDHI RURAL HOUSING CORPORATION LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX

Appeal is allowed;

ITA/120/2022HC Karnataka06 Jun 2022

Bench: The Tribunal Even Though There Was Sufficient & Bonafide Cause For Such Delay & Passed A Perverse Order On The Facts & Circumstances Of The Case?

Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 06TH DAY OF JUNE, 2022 PRESENT THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR.JUSTICE ANANT RAMANATH HEGDE I.T.A NO.120 OF 2022 BETWEEN: RAJIV GANDHI RURAL HOUSING CORPORATION LIMITED [PRESENTLY RAJIV GANDHI HOUSING CORPORATION LIMITED] 9TH FLOOR, CAUVERY BHAVANA E AND F BLOCK, K.G. ROAD BANGALORE-560 009 …APPELLANT (BY SHRI.G.VENKATESH, ADVOCATE) AND: DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 5(1)(1), BTMC BUILDING 80 FEET ROAD, KORAMANGALA BANGALORE-560 095…

ST. FRANCIS DE SALES CHURCH TRUST,NAVI MUMBAI vs. ACIT -9 (CPC), BANGLORE

In the result, appeal filed by the assessee is treated as allowed, for statistical purpose

ITA 1996/MUM/2020[2013-14]Status: DisposedITAT Mumbai28 Mar 2022AY 2013-14

Bench: Shri Kuldip Singh() & Shri Gagan Goyal ()

Section 11Section 12ASection 138Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH(JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.1996/Mum/2020 (Assessment year: 2013-14) St. Francis De Sales Church Trust vs ACIT-9(CPC), Bangalore G/2, Kapiketan CHS, Plot No.26 Sector 15, Koperkhairne Navi Mumbai-400 709 PAN : AAGTS3867B APPELLANT RESPONDENT Assessee represented by Shri Mandar Vaidya Department represented by Shri B.K. Bagchi Date of hearing 28/02/2022 Date of pronouncement 28/03/2022 O R D E R Per: Gagan Goyal (AM): This appeal has been filed by the assessee against the order dated 0…