Orissa Rural Housing Development Corpn. Ltc v. ACIT

204 Taxmann 673Reported decision2012#17173 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 139(9)Section 143(1)Section 264 Section 44AB

Issues it is cited on

section 264 section 246a section 253 commissioner (appeals)section 24 section 131 unexplained investment unexplained money section 115bbe section 26 section 69 section 69a

Judgments citing Orissa Rural Housing Development Corpn. Ltc v. ACIT

A.G.T. Electronics Ltd., Coimbatore vs. ADIT, CPC, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 2767/CHNY/2024[2018-19]Status: DisposedITAT Chennai17 Jun 2025AY 2018-19

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble S.R. Raghunathaआयकर अपील सं./ Ita No.2767/Chny/2024 िनधा8रण वष8 /Assessment Year: 2018-19

For Appellant: Shri S. Sridhar, Advocate (Erode)For Respondent: Ms. R. Anitha, Addl. CIT

Section 139(9)Section 143(1)Section 143(2)Section 143(3)Section 264Section 44A

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय एस. आर. रघुनाथा, लेखा सद के सम( BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.2767/Chny/2024 िनधा8रण वष8 /Assessment Year: 2018-19 A.G.T. Electronics Ltd., The Income Tax Officer, 25, Civil Aerodrome Post, Vs. Corporate Circle-1, Functional Electronic Estate, Coimbatore. Coimbatore – 641 014. [PAN: AACCA 5085A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथF की ओर से/ Appellant by : Shri S. Sri…

Sunil Kumar Mishra, Howrah vs. ITO, Ward-40(1), Kolkata

In the result, appeal of the assessee is allowed for statistical purposes

ITA 277/KOL/2024[2017-18]Status: DisposedITAT Kolkata09 Jul 2024AY 2017-18

Bench: Dr. Manish Borad & Shri Pradip Kumar Choubeyi.T.A. No.277/Kol/2024 Assessment Year: 2017-18 Sunil Kumar Mishra ………. Appellant (Pan: Ahppm0825R) Vs. Income Tax Officer, Ward-40(1), Kolkata. ………… Respondent Appearances By: Shri Gopal Ram Sharma, Ar Appeared For Appellant. Shri P. P. Barman, Addl. Cit, Sr. Dr Appeared For Respondent. Date Of Concluding The Hearing : 04.06.2024 Date Of Pronouncing The Order : 09.07.2024 Order Per Manish Borad: This Appeal Filed By The Assessee Pertaining To The Assessment Year (In Short “Ay”) 2017-18 Is Directed Against The Order Passed U/S 250 Of The Income Tax Act, 1961 In Short The “Act”) By Ld. Commissioner Of Income-Tax (Appeal), National Faceless Appeal Centre (Nfac), Delhi [In Short Ld. “Cit(A)”] Dated 21.07.2023 Arising Out Of The Assessment Order U/S 144 Of The Act By Ito, Ward-40(1), Kolkata Dated 24.12.2019. 2. Registry Has Informed That This Appeal Of Assessee Is Time Barred By 96 Days. Application For Condonation Of Delay Has Been Filed By Assessee. Perusal Of The Same & Also Considering The Ratio Of I.T.A. No. 277/Kol/2024 Sunil Kumar Mishra, Ay : 2017-18

Section 115BSection 144Section 246ASection 250Section 264Section 271ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सद"य एवं "ी "दीप कुमार चौबे, "ाियक सद" के सम" Before Dr. Manish Borad, Accountant Member & Shri Pradip Kumar Choubey, Judicial Member I.T.A. No.277/KOL/2024 Assessment Year: 2017-18 Sunil Kumar Mishra ………. Appellant (PAN: AHPPM0825R) Vs. Income Tax Officer, Ward-40(1), Kolkata. ………… Respondent Appearances by: Shri Gopal Ram Sharma, AR appeared for Appellant. Shri P. P. Barman, Addl. CIT, Sr. DR appeared for Respondent. Date of concluding the hearing : 04.06.2024 Date of pronouncing the order : 09.07.2024 ORDER Per Manish Borad, Account…

P. Krishnamurthy, Villupuram vs. ITO, Ward-2, Villupuram

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 773/CHNY/2023[2013-14]Status: DisposedITAT Chennai07 Feb 2024AY 2013-14

Bench: Shri Mahavir Singh

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri G.Suresh, JCIT

Section 143(1)Section 143(2)Section 143(3)Section 246ASection 249(2)(b)Section 264Section 69

…आयकर अपीलीय अिधकरण, ‘बी’ (एस एम सी) "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH, CHENNAI "ी महावीर "सह, उपा"य" के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT आयकर अपील सं./ITA No.: 773/CHNY/2023 िनधा"रण वष"/Assessment Year: 2013-14 Shri P. Krishnamurthy, The Income Tax Officer, 2/75, Tindivanam Pondi Road, Vs. Ward 2, Thiruchitrambalam, Villupuram. Vanur, Villupuram – 605 111. PAN: AWZPK 9804D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent by : Shri G.Suresh, JCIT सुनवाई क" तारीख/Date of Hearing : 01.01.2024 घो…

Bhandari Gold and Jewellers Private Limited, Mumbai vs. CIT (Appeal), NFAC - Delhi

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1619/MUM/2022[2017-2018]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-2018

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT – 6(1)(2) v. M/s. Bandari Gold and Jewellers Pvt. Ltd., 407, BussaUdyog Bhavan Room No. 538B, 5th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 PAN: AADCB1291J (Appellant) (Respondent) ITA.No. 1619/MUM/2022 (A.Y. 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., v. CIT(A) 407, 4th Floor Room No. 401, 4th Floor Udyog Bhavan C-Block, Civic Center Tokersi, Jivraj Road, Sewree Delhi Mumbai -…

Cy. CIT 6(1) (2), Mumbai vs. M/S. Bhandari Gold & Jewellers Pvt. Ltd, Mumbai

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1564/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Section 143(3)Section 68