Mrs v. R. Usha Vrs. ITO

159 ITD 402Income Tax Appellate Tribunal2016#22963 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Judgments citing Mrs v. R. Usha Vrs. ITO

JEETENDRA CHANDRAKANT NAYAK,NAGPUR vs. ASSISTANT COMMISSIONER OF INCOM TAX(OSD), NAGPUR

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

ITA 368/NAG/2023[2015-2016]Status: DisposedITAT Nagpur27 Jun 2024AY 2015-2016

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri M.G.Moryani, AdvocateFor Respondent: Shri Rajat Singhai, Sr. DR

Section 143(3)Section 234ASection 250Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA No. 368/Nag./2023 (Assessment Year : 2015-16) Shri Jeetendra Chandrakant Nayak, 254, Bajaj Nagar, Nagpur. ……………. Appellant PAN – AAQPN4090H v/s Asstt. Commissioner of Income Tax, ……………. Respondent (OSD), Nagpur Assessee by : Shri M.G.Moryani, Advocate Revenue by : Shri Rajat Singhai, Sr. DR Date of Hearing – 27/06/2024 Date of Order – 27/06/2024 O R D E R PER K.M.ROY, A.M. The present appeal has been preferred by the assessee challenging the impugned order dated 18/10/…

DY COMMISSIONER OF INCOME TAX CIRCLE-20(1), MUMBAI vs. ASHOK GOVINDJI CHAUHAN, MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 814/MUM/2022[2010-11]Status: DisposedITAT Mumbai12 Jul 2022AY 2010-11

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaledcit, Circle – 20(1) Vs. Ashok Govindji Room No. 619, Chauhan, 6Th Floor, Piramal B 301, Veena Beena Chambers, Parel, Chs Ltd., Acharya Dome Mumbai – 400012. Marg, Sewree Mumbai – 400014. Pan/Gir No. Aabpc7897A Appellant .. Respondent Appellant By : Mr.Krishna Kumar.Dr Respondent By : Ms .Vasanti Patel.Ar Date Of Hearing 19.07.2022 Date Of Pronouncement 25.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Cit(A)- National Faceless Appeal Centre (Nfac), Delhi Passed U/S 271(1)(C) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.Krishna Kumar.DRFor Respondent: Ms .Vasanti Patel.AR

Section 143(3)Section 271(1)(c)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, Circle – 20(1) Vs. Ashok Govindji Room No. 619, Chauhan, 6th Floor, Piramal B 301, Veena Beena Chambers, Parel, Chs Ltd., Acharya Dome Mumbai – 400012. Marg, Sewree Mumbai – 400014. PAN/GIR No. AABPC7897A Appellant .. Respondent Appellant by : Mr.Krishna Kumar.DR Respondent by : Ms .Vasanti Patel.AR Date of Hearing 19.07.2022 Date of Pronouncement 25.07.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order of the CIT(A)- N…

ASHOK G. CHAUHAN,MUMBAI vs. ASST CIT 17(3), MUMBAI

ITA 1309/MUM/2016[2010-11]Status: DisposedITAT Mumbai12 Apr 2019AY 2010-11

Bench: Hon’Ble Sh. Shamim Yahya, Am & Hon’Ble Sh. Sandeep Gosain, Jm (Division Bench) आयकरअपीलसं./ I.T.A. No. 1309/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) In The Matter Of;

For Appellant: Ms. Vasanti Patel, ARFor Respondent: Shri Ashim Kumar

Section 143(3)Section 147Section 27Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE HON’BLE SH. SHAMIM YAHYA, AM & HON’BLE SH. SANDEEP GOSAIN, JM (DIVISION BENCH) आयकरअपीलसं./ I.T.A. No. 1309/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) IN THE MATTER OF; Ashok G. Chauhan Asst. CIT- 17(3) बिधम/ 6th Floor, R. No. 614, Flat No. B 301, Veena Beena Acharya, Dhonde Marge, Piramal Chambers, Vs. Sewree, Mumbai. Lalbuag Parel, Mumbai स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABPC7897A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Ms. Vasanti Patel, AR प्रत्यथीकीओरसे/Respondentby : Shri Ashim Kumar Modi, DR सुनव…