Narain Dutt Sharma v. ITO

91 Taxmann.com 463Income Tax Appellate Tribunal2018#16227 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 143(1)Section 143(3)Section 147Section 148Section 151Section 45(1)Section 45(5)(b)

Issues it is cited on

tangible materialsection 148section 147section 14total income

Judgments citing Narain Dutt Sharma v. ITO

Chandrakant Gordhanbhai Patel HUF, Dabhoi vs. The Dy. Commissioner of Income Tax Circle-1(3), Vadodara

In the result, appeal of the assessee in ITA no

ITA 485/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad31 Jul 2024AY 2012-13

Bench: The Final Hearing Of This Appeal Petition…”

For Appellant: None(Written Submission filed by the assessee)For Respondent: Shri Sanjay Jain, Sr. D.R
Section 139Section 142(1)Section 143(2)Section 144Section 147Section 148Section 250

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Ramit Kochar, Accountant Member Assessment Year 2012-13 Shri Chandrakant The D.C.I.T, Gordhanbhai Patel Circle-1(3), HUF, Aayakar Bhavan, At Bhikhankui, v. Race Course, PO Dabhoi, Vadodara- Dabhoi-391110 390007 , Gujarat District Vadodra, Gujarat. PAN:AADHC6657E (Respondent) (Appellant) Assessee by: None(Written Submission filed by the assessee) Revenue by: Shri Sanjay Jain, Sr. D.R. Date of hearing : 10-07-2024 Date of pronouncement : 31-07-2024 आदेश/ORDER This appeal in ITA No.485/Ahd/2024 for assessment year 2012-13 filed by the assessee w…

ITO, Ward-35(7), New Delhi vs. Sumitra Devi, Delhi

In the result, the appeal of the Revenue stands dismissed and the Cross Objection of the assessee is partly allowed

ITA 906/DEL/2020[2010-11]Status: DisposedITAT Delhi28 Feb 2024AY 2010-11

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2010-11 & Co. No. 173/Del/2022 Asstt. Year 2010-11 Ito, Ward-35(7), Vs. Smt. Sumitra Devi, New Delhi. Plot No. 132/133, First Floor, Pocket-12, Sector-24, Rohini, Delhi-110 085. Pan Craps6145R (Appellant) (Respondent)

For Appellant: Shri Sachin Kumar, AdvocateFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 147Section 148Section 151Section 45(1)Section 45(5)(b)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2010-11 & CO. No. 173/Del/2022 Asstt. Year 2010-11 ITO, Ward-35(7), Vs. Smt. Sumitra Devi, New Delhi. Plot No. 132/133, First Floor, Pocket-12, Sector-24, Rohini, Delhi-110 085. PAN CRAPS6145R (Appellant) (Respondent) Assessee by: Shri Sachin Kumar, Advocate Department by: Shri Piyush Tripathi, Sr. DR Date of Hearing: 15.02.2024 Date of 28.02.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the Revenue and the Cross Objection filed by th…

Shri Digamber Jain Atikshaya Keshtra, Padampua vs. ITO Exemption Ward 1, Kailash Heights

In the result appeal of the assessee is partly allowed

ITA 424/JPR/2022[2010-11]Status: DisposedITAT Jaipur22 Aug 2023AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rajeev sogani (C.A)&For Respondent: Ms. Monisha Choudhary (Addl.CIT)
Section 11(2)Section 147Section 148Section 151Section 24Section 253(3)

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 424/JPR/2022 fu/kZkj.ko"kZ@AssessmentYear :2010-11 Shri Digamber Jain Atikshaya Keshtra cuke ITO, (Exemptions), Vs. VPO Bada, Padampura, Ward-1, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAATS 5225 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rajeev sogani (C.A)& Ms. Ruchika Sogani (Adv.) jkt…

Bhavesh Ravindra Gokal, Mumbai vs. Deputy Commissioner of Income Tax (It)-2(3)(1), Mumbai

In the result appeal of the assessee is allowed and the appeals of the Revenue are dismissed as infructuous

ITA 5477/MUM/2017[2007-08]Status: DisposedITAT Mumbai20 Sept 2019AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Sachin RomaniFor Respondent: Shri Rajesh Kumar Mishra
Section 143(3)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.NO.5442 & 5443/MUM/2017 (A.Y: 2007-08) DCIT (IT) – 2(3)(1) v. Bhavesh R Gokal 1702, 17th Floor, C/o Sachin Romani CAs Air India Building 202, Rajshala Building Nariman Point 597 J.S.S. Road Mumbai – 400 021 Princess Street Mumbai – 400 002 PAN: AAOPG3120B (Appellant) (Respondent) ITA.NO.5477/MUM/2017 (A.Y: 2007-08) Shri Bhavesh Ravindra Gokal v. DCIT (IT) – 2(3)(1) 2nd Floor, Kasturi Building Air India Building 171/172, J. Tata Road Nariman Point Churc…

Deputy Commissioner of Income Tax (It)-2(3)(1), Mumbai vs. Bhavesh R Gokal, Mumbai

In the result appeal of the assessee is allowed and the appeals of the Revenue are dismissed as infructuous

ITA 5443/MUM/2017[2007-08]Status: DisposedITAT Mumbai20 Sept 2019AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Sachin RomaniFor Respondent: Shri Rajesh Kumar Mishra
Section 143(3)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.NO.5442 & 5443/MUM/2017 (A.Y: 2007-08) DCIT (IT) – 2(3)(1) v. Bhavesh R Gokal 1702, 17th Floor, C/o Sachin Romani CAs Air India Building 202, Rajshala Building Nariman Point 597 J.S.S. Road Mumbai – 400 021 Princess Street Mumbai – 400 002 PAN: AAOPG3120B (Appellant) (Respondent) ITA.NO.5477/MUM/2017 (A.Y: 2007-08) Shri Bhavesh Ravindra Gokal v. DCIT (IT) – 2(3)(1) 2nd Floor, Kasturi Building Air India Building 171/172, J. Tata Road Nariman Point Churc…

Deputy Commissioner of Income Tax (It)-2(3)(1), Mumbai vs. Bhavesh R Gokal, Mumbai

In the result appeal of the assessee is allowed and the appeals of the Revenue are dismissed as infructuous

ITA 5442/MUM/2017[2007-08]Status: DisposedITAT Mumbai20 Sept 2019AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Sachin RomaniFor Respondent: Shri Rajesh Kumar Mishra
Section 143(3)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.NO.5442 & 5443/MUM/2017 (A.Y: 2007-08) DCIT (IT) – 2(3)(1) v. Bhavesh R Gokal 1702, 17th Floor, C/o Sachin Romani CAs Air India Building 202, Rajshala Building Nariman Point 597 J.S.S. Road Mumbai – 400 021 Princess Street Mumbai – 400 002 PAN: AAOPG3120B (Appellant) (Respondent) ITA.NO.5477/MUM/2017 (A.Y: 2007-08) Shri Bhavesh Ravindra Gokal v. DCIT (IT) – 2(3)(1) 2nd Floor, Kasturi Building Air India Building 171/172, J. Tata Road Nariman Point Churc…

Narain Dutt Sharma v. ITO (91 Taxmann.com 463) — Cited in 6 Judgments | BharatTax