Om Sons International v. CIT120111

15 Taxmann.com 184Reported decision2011#18489 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2017 to 2025.

Also reported as

211 Taxmann 195

Sections most often in play

Section 139(1)Section 143(3)Section 144 Section 144B Section 145(3)Section 234A Section 234B Section 234C

Judgments citing Om Sons International v. CIT120111

Satya Narayan, Bharatpur vs. ITO Ward 1, Bharatpur

In the result, the appeal of the assessee is allowed

ITA 1434/JPR/2024[2021-22]Status: DisposedITAT Jaipur01 Apr 2025AY 2021-22

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकर अपील सं. / ITA No. 1434/JP/2024 निर्धारण वर्ष / Assessment Year : 2021-22 Satya Narayan बनाम Income Tax Officer, Prop. M/s Shiv Charan Lal Satya Vs. Ward -1, Narayan, Navin Mandi Yard, Nadbai, Bharatpur Bharatpur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AAPPN9055M अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Ashish Khandelwal, CA राजस्व की ओर से/Revenue by: Sh. Anup Singh

For Appellant: Sh. Ashish Khandelwal, CAFor Respondent: Sh. Anup Singh, Addl. CIT

Section 142(1)Section 143(2)Section 143(3)Section 145(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 1434/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2021-22 cuke Satya Narayan Income Tax Officer, Vs. Prop. M/s Shiv Charan Lal Satya Ward -1, Narayan, Navin Mandi Yard, Bharatpur Nadbai, Bharatpur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAPPN9055M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. Ashish Khand…

Mohammed Mujeeb Sikander, Mangalore vs. DCIT, Central Circle (1), Mangalore

ITA 1119/BANG/2022[2018-19]Status: DisposedITAT Bangalore30 Oct 2023AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T.M. Shivakumar, A.RFor Respondent: Shri Sunil Kumar Singh, D.R

Section 1Section 132Section 143(3)Section 153ASection 153CSection 153C(1)(a)Section 68Section 69B

…ITA Nos.1117 to 1119/Bang/2022 Mohammed Mujeeb Sikander, Mangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1117 to 1119/Bang/2022 Assessment Years: 2016-17 to 2018-19 Mohammed Mujeeb Sikander 306, 3rd Floor, B.M.K. Commercial Centre DCIT Highland, Falnir Vs. Central Circle-1 Mangalore 575 002 Mangalore PAN NO : AELPS6817A APPELLANT RESPONDENT Appellant by : Shri T.M. Shivakumar, A.R. Respondent by : Shri Sunil Kumar Singh, D.R. Date of Hearing : 16.08.2023 Date of Pronouncement : 30.10.2023 O…

Mohammed Mujeeb Sikander, Mangalore vs. DCIT, Central Circle (1), Mangalore

ITA 1117/BANG/2022[2016-17]Status: DisposedITAT Bangalore30 Oct 2023AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T.M. Shivakumar, A.RFor Respondent: Shri Sunil Kumar Singh, D.R

Section 1Section 132Section 143(3)Section 153ASection 153CSection 153C(1)(a)Section 68Section 69B

DCIT, Bangalore vs. Sri. K.M. Nagaraj, Bangalore

In the result, appeals filed by the revenue are partly allowed for statistical purposes

ITA 1259/BANG/2013[2005-06]Status: DisposedITAT Bangalore19 May 2017AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Ms. M.R.Vanaja, AdvocateFor Respondent: Shri G.Kamaladhar, Standing Counsel

Section 132Section 143(3)Section 153ASection 153CSection 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1259 to 1261/Bang/2013 (Assessment years: 2005-06 to 2007-08) Deputy Commissioner of Income-tax, Central Circle 1(1), Bengaluru. … Appellant Vs. Shri K.M. Nagaraj, Kodathi Village Gate, Varthur Hobli, Bengaluru-560043. … Respondent BKGPK 0079Q C.O.Nos.49 to 51/Bang/2014 ITA Nos.1259 to 1261/Bang/2013 (Assessment years: 2005-06 to 2007-08) (By the assessee) Revenue by : Shri G.Kamaladhar, Standing Counsel. Assessee by : Ms. M.R.Vanaja, Advocate Date of hea…

Smt. Sowmya B. Suvarna, Bangalore vs. ITO, Bangalore

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 357/BANG/2016[2007-08]Status: DisposedITAT Bangalore07 Apr 2017AY 2007-08

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman, Accountent Member Assessment Year : 2007-08

For Respondent: Shri H.A.K. Rao, CA &

Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTENT MEMBER Assessment Year : 2007-08 Late Smt. Sumana Bhojraj, Through L/H Sri U.A. Bhojraj, No. 13, Saptagiri, Brindavan Farm, The Income Tax Officer, Uttarahalli, Vs Ward – 10(2), Bangalore – 560 061. Bangalore. PAN: AAMPB 6952C APPELLANT RESPONDENT Assessment Year : 2007-08 Smt. Sowmya B. Suvarna, Daughter of Late Smt Sumana Bhojraj, The Income Tax Officer, No. 13, Sapthagiri, Brindavan Farm, Vs Ward – 10(2), Uttarahalli, Bangalore – 560 061. Bangalore. PAN: AAMPB 6952C APPELLA…