Mukesh Kumar Agarwal v. Income-tax Officer

143 Taxmann.com 139Reported decision2022#22678 most cited
3

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

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Judgments citing Mukesh Kumar Agarwal v. Income-tax Officer

RAMAN PILLAI SIVASANKARA PILLAI,BALTANA vs. DCIT, INTERNATIONAL TAXATION, CIRCLE, CHANDIGARH

In the result, appeal of the Assessee stands allowed

ITA 770/CHANDI/2019[2009-10]Status: DisposedITAT Chandigarh20 Jan 2025AY 2009-10

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 770/Chd/2019 "नधा"रण वष" / Assessment Year : 2009-10 Raman Pillai Sivasankara Vs. The Dcit, बनाम Pillai, #1590, Saini Vihar, International Taxation, Phase 3, Baltana, Chandigarh Punjab "थायी लेखा सं./Pan No: Cjcpp4391J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 05.12.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 20 .01.2025 आदेश/Order Per Krinwant Sahay, A.M.:

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 144Section 147Section 148

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 770/CHD/2019 "नधा"रण वष" / Assessment Year : 2009-10 Raman Pillai Sivasankara Vs. The DCIT, बनाम Pillai, #1590, Saini Vihar, International Taxation, Phase 3, Baltana, Chandigarh Punjab "थायी लेखा सं./PAN No: CJCPP4391J अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT ( Physical Hearing) "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Dr. Ranjit Kaur, Addl. CIT, Sr. D…

Mukesh Kumar Agarwal v. Income-tax Officer (143 Taxmann.com 139) — Cited in 3 Judgments | BharatTax