Mubarak Gafur Korabu v. ITO

117 Taxmann.com 828Income Tax Appellate Tribunal2020#7642 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 56(2)(x)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 147Section 2(14)Section 2(14)(iii)

Issues it is cited on

section 56(2)(vii)section 56(2)(x)section 56(2)(vii)(b)stamp duty valuesection 2(14)section 56(2)section 56limited scrutinyincome from other sourcesprevious yeartransfernfac

Judgments citing Mubarak Gafur Korabu v. ITO

SUJATA PRAKASH JAWALE,MUMBAI vs. ITO WARD 42(3)(4), MUMBAI

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

ITA 7572/MUM/2025[2014-15]Status: DisposedITAT Mumbai13 Mar 2026AY 2014-15

Bench: Smt. Beena Pillai ()

Section 143(2)Section 147Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) I.T.A. No. 7572/Mum/2025 Assessment Year: 2014-15 Sujata Prakash Jawale Vs. Income Tax Officer, Ward – 42(3)(4) 5/8, A/9, Trimurti Apartment Sector – 8, Phase – 2 Nerul (West) Navi Mumbai - 400706 [PAN: ADAPJ3541L] (Appellant) (Respondent) Assessee by Shri Mahaveer Jain, A/R Revenue by Shri Limbasiya Kavan Nareshkumar, Sr. DR. Date of Hearing 05.02.2026 Date of Pronouncement 13.03.2026 ORDER Per Smt. Beena Pillai, JM: The present appeal arises out of the order dated 12/09/2025 passed by the Ld. Commissioner of I…

KETAN HIMATLAL MEHTA,MUMBAI, MAHARASHTRA vs. NFAC, NOT APPLICABLE

Appeal is partly allowed

ITA 2499/MUM/2024[2020-21]Status: DisposedITAT Mumbai16 Dec 2025AY 2020-21

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Pravin Salunkhe
Section 143(3)Section 144BSection 32MSection 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Ketan Himatlal Mehta 1st Floor, Cine Star Building, Trikamdas Road, Kandivali West Mumbai – 400067. Maharashtra. [PAN:ADDPM0713C] …………. Appellant Vs Deputy Commissioner of Income Tax 1(1)(1), Mumbai Room No.579, Aayakar Bhavan, M. K. Road, Mumbai - 400020 Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Rakesh Joshi For the Respondent/Department : Shri Pravin Salunkhe Date Conclusion of hearing : 17.10.2025 Pronouncement of order : 16.12.2025 O R D E R [ P…

MADHUBALA INDRAKUMAR PARMAR,PALI vs. ITO, WARD 4, PANVEL, PANVEL

In the result, appeal of the Assessee is allowed

ITA 2532/PUN/2024[2014-15]Status: DisposedITAT Pune29 Jan 2025AY 2014-15

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकरअपीलसं. / Ita No.2532/Pun/2024 िनधा"रणवष" / Assessment Year: 2014-15 Madhubala Indrakumar Parmar, V The Income Tax Officer, Bazar Peth, At Post Pali,Taluka S Ward-4, Panvel. Sudhagad, District Raigad, Maharashtra – 410205. Pan: Aatpp5508P Appellant/ Assessee Respondent / Revenue Assessee By Shri Subhodh Ratnaparkhi – Ar Revenue By Miss Indira R Adakil – Addl.Cit(Dr) Date Of Hearing 28/01/2025 Date Of Pronouncement 29/01/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac] Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2014-15 Dated 10.10.2024 Emanating From The Assessment Order . The Assessee Has Raised The Following Grounds Of Appeal : “1. The Hon. Cit(A) Erred In Upholding Addition To The Extent Of Rs.8,50,834/- U/S 56(2)(Vii)(B)(Ii) Of The I.T.Act 1961, On Account Of Difference Between The Actual Purchase Consideration Of Agricultural Land At Pali, Taluka Sudhagad, Dist. Raigad & The Value As Per

Section 2(14)(iii)Section 250Section 56(2)Section 56(2)(vii)

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.2532/PUN/2024 िनधा"रणवष" / Assessment Year: 2014-15 Madhubala Indrakumar Parmar, V The Income Tax Officer, Bazar Peth, At Post Pali,Taluka s Ward-4, Panvel. Sudhagad, District Raigad, Maharashtra – 410205. PAN: AATPP5508P Appellant/ Assessee Respondent / Revenue Assessee by Shri Subhodh Ratnaparkhi – AR Revenue by Miss Indira R Adakil – Addl.CIT(DR) Date of hearing 28/01/2025 Date of pronouncement 29/01/…

INCOME TAX OFFICER, INCOME TAX vs. COMMERCIAL DEVELOPMENT CORPORATION, MUMBAI

In the result, the appeal of the Revenue is dismissed, whereas

ITA 3791/MUM/2024[2018-19]Status: DisposedITAT Mumbai28 Oct 2024AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2018-19 Commercial Development Nfac/Ito Ward 24(1)(1), Corporation, Piramal Chambers, 6Th Floor, Vs. 703, Hariom Chambers, B-16, Lalbaug, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent Assessment Year: 2018-19 Income Tax Officer, Commercial Development Room No. 604, 6Th Floor, Corporation, Vs. Piramal Chambers, Lalbaug, 703, Hariom Chambers, B-16, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent

For Appellant: Mr. Dr. K. ShivramFor Respondent: 30/09/2024
Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2018-19 Commercial Development NFAC/ITO Ward 24(1)(1), Corporation, Piramal Chambers, 6th floor, Vs. 703, Hariom Chambers, B-16, Lalbaug, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. PAN NO. AAAFC 7020 J Appellant Respondent Assessment Year: 2018-19 Income Tax Officer, Commercial Development Room No. 604, 6th floor, Corporation, Vs. Piramal Chambers, Lalbaug, 703, Hariom Chambers, B-16, Parel, Veera Ind…

COMMERCIAL DEVELOPMENT CORPORATION,MUMBAI vs. INCOME TAX OFFICER WARD 24(1)(1), MUMBAI

In the result, the appeal of the Revenue is dismissed, whereas

ITA 3755/MUM/2024[2018-19]Status: DisposedITAT Mumbai28 Oct 2024AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2018-19 Commercial Development Nfac/Ito Ward 24(1)(1), Corporation, Piramal Chambers, 6Th Floor, Vs. 703, Hariom Chambers, B-16, Lalbaug, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent Assessment Year: 2018-19 Income Tax Officer, Commercial Development Room No. 604, 6Th Floor, Corporation, Vs. Piramal Chambers, Lalbaug, 703, Hariom Chambers, B-16, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. Pan No. Aaafc 7020 J Appellant Respondent

For Appellant: Mr. Dr. K. ShivramFor Respondent: 30/09/2024
Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2018-19 Commercial Development NFAC/ITO Ward 24(1)(1), Corporation, Piramal Chambers, 6th floor, Vs. 703, Hariom Chambers, B-16, Lalbaug, Parel, Veera Ind. Estate Off Link Road, Mumbai-400012. Andheri (W), Mumbai-400053. PAN NO. AAAFC 7020 J Appellant Respondent Assessment Year: 2018-19 Income Tax Officer, Commercial Development Room No. 604, 6th floor, Corporation, Vs. Piramal Chambers, Lalbaug, 703, Hariom Chambers, B-16, Parel, Veera Ind…

INCOME TAX OFFICER, WARD-14(3), PUNE, PUNE vs. GOPAL JANARDAN TAMBE, PUNE

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

ITA 894/PUN/2023[2014-15]Status: DisposedITAT Pune07 May 2024AY 2014-15

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Sarvesh KhandelwalFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 154Section 155Section 50CSection 56Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.894/PUN/2023 िनधा"रण वष" / Assessment Year: 2014-15 ITO, Ward-14(3), Pune. Vs. Gopal Janardan Tambe, 1, Goph, Sr. No.249, D. P. Road, Aundh, Pune- 411004. PAN : AAKPT4109M Appellant Respondent Revenue by : Shri Ramnath P. Murkunde Assessee by : Shri Sarvesh Khandelwal Date of hearing : 18.04.2024 Date of pronouncement : 07.05.2024 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the Revenue is directed against the order dated 05.07.2023 passed by…

DIPTI GARG,TONK vs. ITO WD, TONK

In the result, appeal of the assessee is partly allowed

ITA 633/JPR/2023[2014-15]Status: DisposedITAT Jaipur30 Apr 2024AY 2014-15

Bench: Dr. Manish Borad & Dr. S Seethalakshmi

Section 143(3)Section 148Section 250Section 56(2)(vii)Section 56(2)(viib)

…I.T.A. No. 633/JPR/2023 A Y: 2014-15, Dipti Garg IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, JAIPUR Before Dr. Manish Borad, Accountant Member & Dr. S Seethalakshmi, Judicial Member I.T.A. No.633/JPR/2023 Assessment Year: 2014-15 Dipti Garg Appellant (PAN: AOJPM6258D) Vs. Income Tax Officer, Ward-TONK Respondent Appearances by: Shri Nikhelesh Kataria, CA appeared for Appellant Sm. Monish Chaudhary, Addl. CIT appeared for Respondent Date of hearing : 27.03.2024 Date of pronouncing the order : 30.04.2024 ORDER Per Manish Borad, Accountant Member: 1. This appeal filed by the assessee pertaining to the Assessm…

MRS MINAKSHI SHIVKUMAR BANSAL,PUNE vs. PRINCIPAL COMMISSIONER OFINCOME-TAX -6, PUNE

In the result, the appeal filed the assessee stands dismissed

ITA 345/PUN/2021[2015-16]Status: DisposedITAT Pune07 Mar 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.345/Pun/2021 िनधा"रण वष" / Assessment Year: 2015-16 Mrs. Minakshi Shivkumar Vs. Pr. Cit- 6, Bansal, Pune. Building No.A-3, Flat No.702, Oxford Village Wanworie, Pune- 411040. Pan : Ablpb1124E Appellant Respondent Assessee By : Shri Hari Krishan Revenue By Shri B. Koteswara Rao : Date Of Hearing : 28.01.2022 Date Of Pronouncement : 07.03.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax- 6, Pune [‘Pcit’ For Short] Passed U/S 263 Of The Income Tax Act, 1961 Dated 11.03.2020 For The Assessment Year 2015-16. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Ld. Principal Commissioner Of Income Tax Has Erred In Holding That The Assessment Completed U/S 143(3) Dated 30-10- 2015 Is Erroneous In As Much As It Is Prejudicial To The Interest Of The Revenue.

For Appellant: Shri Hari Krishan
Section 143(3)Section 263Section 50CSection 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.345/PUN/2021 िनधा"रण वष" / Assessment Year: 2015-16 Mrs. Minakshi Shivkumar Vs. Pr. CIT- 6, Bansal, Pune. Building No.A-3, Flat No.702, Oxford Village Wanworie, Pune- 411040. PAN : ABLPB1124E Appellant Respondent Assessee by : Shri Hari Krishan Revenue by Shri B. Koteswara Rao : Date of hearing : 28.01.2022 Date of pronouncement : 07.03.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee dire…

DIPAKBHAI BHIKHABHAI GHOGHARI,SURAT vs. INCOME TAX OFFICER, WARD -3(3)(2), SURAT

In the result, the appeal of assessee is allowed

ITA 306/SRT/2018[2014-15]Status: DisposedITAT Surat07 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Abkpg 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Acapg 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(2), Surat. Vs. 22M Maheshwari Society, Opp: Baroda Pristage, Varchha Road, Surat. Pan: Abcpg 0507 F Applicant Respondent

Section 2(14)Section 254(1)Section 56Section 56(2)Section 56(2)(vii)Section 596(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ABKPG 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ACAPG 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Wa…

MANSUKHBHAI BHIKHABHAI GHOGHARI,SURAT vs. INCOME TAX OFFICER, WARD -3(3)(3), SURAT

In the result, the appeal of assessee is allowed

ITA 305/SRT/2018[2014-15]Status: DisposedITAT Surat07 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Abkpg 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Acapg 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(2), Surat. Vs. 22M Maheshwari Society, Opp: Baroda Pristage, Varchha Road, Surat. Pan: Abcpg 0507 F Applicant Respondent

Section 2(14)Section 254(1)Section 56Section 56(2)Section 56(2)(vii)Section 596(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ABKPG 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ACAPG 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Wa…

PARVINBHAI BHIKHABHAI GHOGHARI,SURAT vs. INCOME TAX OFFICER, WARD -3(3)(5), SURAT

In the result, the appeal of assessee is allowed

ITA 304/SRT/2018[2014-15]Status: DisposedITAT Surat07 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Abkpg 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Acapg 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(2), Surat. Vs. 22M Maheshwari Society, Opp: Baroda Pristage, Varchha Road, Surat. Pan: Abcpg 0507 F Applicant Respondent

Section 2(14)Section 254(1)Section 56Section 56(2)Section 56(2)(vii)Section 596(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ABKPG 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ACAPG 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Wa…

SMT. KAVITA MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

In the result, this appeal of the assessee is allowed

ITA 302/JPR/2019[2016-17]Status: DisposedITAT Jaipur18 Jan 2021AY 2016-17

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT)
Section 132Section 139Section 143(2)Section 153B(1)(b)Section 56(2)(vii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 300/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 Shri Yogesh Maheshwari, cuke D.C.I.T., Vs. 5/4, Govind Marg, Anandpuri, Central Circle-3, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADDPM 3905 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 301/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 Smt. Nirmala Maheshwari,…

SMT. NIRMALA MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

In the result, this appeal of the assessee is allowed

ITA 301/JPR/2019[2015-16]Status: DisposedITAT Jaipur18 Jan 2021AY 2015-16

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT)
Section 132Section 139Section 143(2)Section 153B(1)(b)Section 56(2)(vii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 300/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 Shri Yogesh Maheshwari, cuke D.C.I.T., Vs. 5/4, Govind Marg, Anandpuri, Central Circle-3, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADDPM 3905 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 301/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 Smt. Nirmala Maheshwari,…

SHRI YOGESH MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

In the result, this appeal of the assessee is allowed

ITA 300/JPR/2019[2015-16]Status: DisposedITAT Jaipur18 Jan 2021AY 2015-16

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT)
Section 132Section 139Section 143(2)Section 153B(1)(b)Section 56(2)(vii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 300/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 Shri Yogesh Maheshwari, cuke D.C.I.T., Vs. 5/4, Govind Marg, Anandpuri, Central Circle-3, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADDPM 3905 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 301/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 Smt. Nirmala Maheshwari,…

Mubarak Gafur Korabu v. ITO (117 Taxmann.com 828) — Cited in 14 Judgments | BharatTax