No.17/PUN/2025\nDilip Motilalji Chordia\n1.\nNandkumar Gajanan Lad v. ITO\norder

178 Taxmann 347Supreme Court of India2009#17027 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2025.

Judgments citing No.17/PUN/2025\nDilip Motilalji Chordia\n1.\nNandkumar Gajanan Lad v. ITO\norder

Dy. Commissioner of Income Tax, Pune vs. Dilip Motilalji Chordia, Pune

In the result, the appeal filed by the Revenue as well as

ITA 1486/PUN/2024[2017-18]Status: DisposedITAT Pune22 Dec 2025AY 2017-18

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1486/Pun/2024

Section 143(2)Section 143(3)Section 250(4)Section 44ASection 96

…सत्यमेव जयते IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1486/PUN/2024 Assessment Year : 2017-18 Vs. Dilip Motilalji Chordia DCIT, Circle-8, Pune Appellant 13, Sajjan Plaza, Opp. Hindustan Bakery, Chinchwad, Pune 411 033 Maharashtra PAN: AAMPC1174F Respondent Cross Objection No.17/PUN/2025 (Arising out of ITA No.1486/PUN/2024 Assessment Year : 2017-18 Dilip Motilalji Chordia 13, Sajjan Plaza, Opp. Hindustan Bakery, Chinchwad, Pune 411 033 Maharashtra PAN: AAMPC1174F Vs. DCIT, Circle-8, Pune…

D.C.I.T., Circle-6(1), Kolkata vs. Shri Saroj Kumar Poddar, Kolkata

In the result, the appeal of the Revenue is dismissed as not maintainable

ITA 2406/KOL/2019[2014-15]Status: DisposedITAT Kolkata29 Jun 2021AY 2014-15

Bench: Shri J. Sudhakar Reddy, Hon’Ble & Shri Aby T. Varkey, Hon’Ble]

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA VIRTUAL HEARING [Before Shri J. Sudhakar Reddy, Hon’ble Accountant Member & Shri Aby T. Varkey, Hon’ble Judicial Member] I.T.A. No. 2406/Kol/2019 Assessment Year: 2014-15 Deputy Commissioner of Income Tax, Circle-6(1), Kolkata..................................………......Appellant Vs. Shri Saroj Kumar Poddar..........................................…..………………………….………………….…..Respondent Hongkong House 31, B.B.D. Bag (South) Kolkata – 700 001 [PAN : AFTPP 2386 N] Appearances by: Shri S.K. Tulsiyan, Advocate, appeared on behalf of the assessee. Shri Vijay S…

Chandulal A.Shah(HUF), Surat vs. The ITO, Ward-3(3)(1), Surat

In the result, the appeal of the assessee, Ind for A

ITA 83/SRT/2017[2000-01]Status: DisposedITAT Surat04 May 2020AY 2000-01

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं././././I.T.A Nos.83 & 84/Srt/2017 िनधा"रणवष"/Assessment Years: 2000-01 & 2004-05 1.Chandulal Amrutlal Shah (Huf), V. Income Tax Officer, Bunglow No.74, Saifee Society, Ward-3(3)(1), Surat. L.H. Road, Surat-395 006. [Pan: Aaahc 8116 R] 2.Chandulal Amrutlal Shah, V. Income Tax Officer, Bunglow No.74, Saifee Society, Ward-3(3)(1), Surat. L.H. Road, Surat-395 006. [Pan: Adaps 5844 F] अपीलाथ" / Appellant ""थ"/Respondent

Section 147Section 148

…Chandulal A Shah (HUF) v. ITO, Ward-3(3)(1),Surat/ITA. 83 & 84/SRT/2017/A.Y.2000-01 & 2004-05 Page 1 of 15 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A Nos.83 & 84/SRT/2017 िनधा"रणवष"/Assessment Years: 2000-01 & 2004-05 1.Chandulal Amrutlal Shah (HUF), V. Income Tax Officer, Bunglow No.74, Saifee Society, Ward-3(3)(1), Surat. L.H. Road, Surat-395 006. [PAN: AAAHC 8116 R] 2.Chandulal Amrutlal Shah, V. Income Tax Officer, Bunglow No.74, Saifee Society, Ward-3(3)(1), Surat. L.H. Road, Surat-395 006. [PAN:…

M/S Punjab State Coop Milk Producers Federation Ltd., Chandigarh vs. ACIT, C-4(1), Chandigarh

In the result, the appeal of the assessee is dismissed

ITA 459/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh17 Dec 2018AY 2010-11

Bench: Us Relates To Whether The A.O. In Remand Proceedings Could Have Enhanced The Disallowance Made Earlier & The Ground Raised By The Assessee Reads As Under:

For Appellant: Shri Amitoz Singh, CAFor Respondent: Shri Ashish Gupta, CIT DR

Section 14ASection 250(6)Section 80P(2)Section 80P(2)(d)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं "ीमती अ"नपणा" ग"ता , लेखा सद"य BEFORE: SHRI SANJAY GARG, JM & SMT.ANNAPURNA GUPTA, AM आयकर अपील सं./ ITA No.459/Chd/2018 "नधा"रण वष" / Assessment Year : 2010-11 M/s The Punjab State Co-operative Milk The A.C.I.T., बनाम Produce Federation Limited, Circle 4(1), SCO 153-155, Sector 34-A, Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAP1208Q "नधा"रती क" ओर से/Assessee by : Shri Amitoz Singh, CA राज"व क" ओर से/ Revenue by : Shri Ashish Gupta, CIT DR सनवाई क" तार"ख /…

ITO, New Delhi vs. M/S Ganpati Hydro Power Pvt. Ltd., New Delhi

In the result the ground No

ITA 5629/DEL/2012[2009-10]Status: DisposedITAT Delhi30 Nov 2017AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

Section 143(2)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘C’, New Delhi Before : Shri H.S. Sidhu, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 5629/Del./2012 Assessment Year: 2009-10 Income-tax Officer, vs. M/s. Ganpati Hydro Power Pvt. Ltd. Ward 12(1), New Delhi. (formerly Ganpati Retails Pvt. Ltd.) 63, Ring Road, Lajpat Nagar, New Delhi (PAN-AACCG9937F) (Appellant) (Respondent) Appellant by Shri Naveen Chandra, Sr. DR Respondent by Shri Salil Kapoor, Advocate Date of Hearing 12.10.2017 Date of Pronouncement 30.11.2017 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the Revenue against t…