Mrs. Rahana Siraj v. CIT, Bangalore

58 Taxmann.com 333High Court2015#16046 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 143(2)Section 143(3)Section 148 Section 250(6A)Section 54 of the Income Tax Act Section 54F

Issues it is cited on

section 54f section 54 long term capital gain transfer person total income document

Judgments citing Mrs. Rahana Siraj v. CIT, Bangalore

JOYCE STANISLAUS ARANHA,MUMBAI vs. INCOME TAX OFFICER, 10(1)(3), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4194/MUM/2024[2017-18]Status: DisposedITAT Mumbai21 Mar 2025AY 2017-18

Bench: Shri Amarjit Singh & Shri Anikesh Banerjeeassessment Year 2017-18

For Appellant: Shri Ashok BansalFor Respondent: Shri Asif Karmali, Sr. DR

Section 143(2)Section 143(3)Section 250Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Assessment Year 2017-18 Joyce Stanislaus Aranha ITO, Ward – 10(1)(3), Aaykar Bhavan, E 1301, Mayfair Meridian, Mumbai – 400058. Vs. Ceasar Road, Andheri West, Mumbai – 400102. PAN: AAFPA 5598 J (Appellant) (Respondent) Present for: Assessee by : Shri Ashok Bansal Revenue by : Shri Asif Karmali, Sr. DR Date of Hearing : 14.01.2025 Date of Pronouncement : 21.03.2025 O R D E R PER AMARJIT SINGH, ACCOUNTANT MEMBER: The appeal of the assessee for the assessment y…

SAPNA HEMANSHU SHAH ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(2)(1), BANGALORE

In the result, appeal of the assessee is partly allowed

ITA 1153/BANG/2023[2013-14]Status: DisposedITAT Bangalore30 Jan 2024AY 2013-14

Bench: Shri George George Kshri Laxmi Prasad Sahuassessment Year : 2013-14

For Appellant: Shri Sudheendra B.R, AdvocateFor Respondent: Shri Ganesh R Ghale, Advocate –

Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2013-14 Sapna Hemanshu Shah, The Dy. Commissioner of Flat No.401, Income Tax, Sankeshwar Apartment, Vs. Circle-2(2)(1), No.77 Serpentine Road, Bangalore. Kumarapark West, Bangalore-560 020. PAN : AFAPS 5114 G APPELLANT RESPONDENT Assessee by : Shri Sudheendra B.R, Advocate Revenue by : Shri Ganesh R Ghale, Advocate – Standing Counsel for Revenue Date of hearing : 24.01.2024 Date of Pronouncement : 30.01.2024 O R D E R PER SHRI LAXMI PRASAD SAHU,…

INCOME TAX OFFICER,WARD-10(2), BANGALORE vs. SMT. Y MANJULA REDDY, BANGALORE

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 1780/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Apr 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2008-09

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Sankar Ganesh K., D.R

Section 54F

…ITA Nos.1755 & 1780/Bang/2013 Smt. Y. Manjula Reddy, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2008-09 Y. Manjula Reddy D-1102 Sterling Terrace apartments Kathriguppe Main road ITO Ward-10(2) Vs. Banashankari 3rd Stage Bangalore Bangalore 560 070 PAN NO :ABLPR5569H APPELLANT RESPONDENT Assessment Year: 2008-09 ITO Ward-10(2) Vs. Y. Manjula Reddy Bangalore Bangalore 560 070 APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Sankar Ganesh K., D…

Y. MANJULA REDDY vs. ITO,

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 1755/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Apr 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2008-09

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Sankar Ganesh K., D.R

Section 54F

SHANTANU KUMAR BOSE ,NEW DELHI vs. ACIT, CIRCLE- 33(1), NEW DELHI

Appeal are dismissed

ITA 3051/DEL/2018[2015-16]Status: DisposedITAT Delhi03 Jun 2019AY 2015-16

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 143(3)Section 271Section 54ESection 54F

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI G. D. AGRAWAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3051/DEL/2018 (A.Y 2015-16) Shantanu Kumar Bose Vs ACIT B-9/6263, Vasant Kunj, Circle-33(1) New Delhi Block E-2, Pratyaksha Kar AFXPB1157P Bhawan, Civic Centre, (APPELLANT) Delhi-110002 (RESPONDENT) Appellant by Sh. S. S. Khan, CA Respondent by Sh. N. K. Bansal, Sr. DRs Date of Hearing 13.03.2019 Date of Pronouncement 03.06.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 29/12/2017 passed by CIT(A)…

RUSTOM HOMI VAKIL,MUMBAI vs. ACIT CIR 12(3), MUMBAI

In the result, the appeal filed by the assessee in ITA N0

ITA 4450/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Mar 2016AY 2009-10

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.4450/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Rustom Homi Vakil Acit 12(3) बनाम/ Flat No 27, Aaykar Bhawan V. 107,Maison Belvedre New Marine Lines Maharshi Karve Road Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./Pan :Aabpv1053F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Mr. Mahesh C. MathurFor Respondent: Mr. B S Bist, Sr. DR

Section 143(2)Section 143(3)Section 250Section 54Section 54(1)(i)

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.4450/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Rustom Homi Vakil ACIT 12(3) बनाम/ Flat No 27, Aaykar Bhawan v. 107,Maison Belvedre New Marine Lines Maharshi Karve Road Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./PAN :AABPV1053F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by : Mr. Mahesh C. Mathur Revenue by : Mr. B S Bist, Sr. DR सुनवाई क" तार"ख /Date of Hearing : 02-02-2016 घोषणा क" तार"ख /…