Padinjarekara Agencies (P.) Ltd. v. CIT

85 Taxmann.com 129High Court2017#21493 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2018 to 2025.

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Section 142(1)Section 143(2)Section 144 Section 147 Section 148 Section 234 Section 250

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Judgments citing Padinjarekara Agencies (P.) Ltd. v. CIT

Shri Pramodbhai Bhikubhai Desai, Valsad vs. ITO, Ward 7, Vapi

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

ITA 143/SRT/2025[2012-13]Status: DisposedITAT Surat19 Aug 2025AY 2012-13

Bench: Ms Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.143/Srt/2025 Assessment Year: (2012-13) (Hybrid Hearing) Pramodbhai Bhikhubhai Desai, Vs. The Ito, Desaiwad, Palsana, Udwada Rs Ward – 7, Udwada, Valsad - 396210 Vapi "थायीलेखासं./जीआइआरसं./Pan/Gir No: Atppd1828D (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant By Shri Rajesh Upadhyay, Ar Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 15/07/2025 Date Of Pronouncement 19/08/2025

Section 142(1)Section 143(2)Section 144Section 147Section 148Section 234Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE MS SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.143/SRT/2025 Assessment Year: (2012-13) (Hybrid hearing) Pramodbhai Bhikhubhai Desai, Vs. The ITO, Desaiwad, Palsana, Udwada RS Ward – 7, Udwada, Valsad - 396210 Vapi "थायीलेखासं./जीआइआरसं./PAN/GIR No: ATPPD1828D (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant by Shri Rajesh Upadhyay, AR Respondent by Shri Ajay Uke, Sr. DR Date of Hearing 15/07/2025 Date of Pronouncement 19/08/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appea…

Rajulhoubienuo Angami, Nagaland vs. ITO Ward 2, Dimapur

Appeal of the assessee is partly allowed for statistical purposes

ITA 26/GTY/2025[2015-16]Status: DisposedITAT Guwahati11 Aug 2025AY 2015-16

Bench: This Hon'Ble Tribunal Assailing The Order Dated 24.06.2024 Passed By The Learned Commissioner Of Income Tax (Appeals) ["Ld. Cit(A)"]. That The Due Date For Filing The Appeal Was 24Th August, 2024. However, There Has Been An Unintentional Delay Of 166 Days (Upto 13Th February, 2025), In Filing The Present Appeal, For Which The Appellant, With Utmost Humility, Seeks The Indulgence Of This Hon'Ble Tribunal For Condonation Of The Said Delay On The Grounds Set Forth Herein. 2. It Is Submitted That The Mr. Shivendu Maharaj Is The Accountant Of The Appellant Who Looks After The Tax Portal & Email Updates. The Accountant Also Forwards The Needful To The Chartered Accountant, Mr. Ajit Jain, To Take Necessary Action In Response To Any Notice That Is Received.

Section 10(26)Section 147Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 26/GTY/2025 Assessment Year: 2015-16 Rajulhoubienuo Angami, House No. 149, Ward-3, Block-2, Chumukedima, S.O, Dimapur, Nagaland - 797103 [PAN: AQKPA9706D] .....................…...……………....Appellant vs. National Faceless Assessment Centre, Delhi ...…..…................................. Respondent Appearances by: Assessee represented by : Smriti Sahay, FCA Department represented by : Kausik Ray, JCIT Date of concluding the hearing : 0…

Pr. Commissioner of Income Tax (Central) vs. Shri. Cherian Abraham

In the result, the appeal stands dismissed

ITA/282/2018HC Karnataka05 Oct 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 132Section 142Section 143Section 153CSection 260Section 260ASection 292B

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF OCTOBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.282/2018 BETWEEN : 1 . PR. COMMISSIONER OF INCOME TAX (CENTRAL) CENTRAL REVENUE BUILDINGS, QUEENS ROAD, BANGALORE. 2 . THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2 (1) BENGALURU. ...APPELLANTS (BY SRI JEEVAN J. NEERALGI, ADV.) AND : SHRI CHERIAN ABRAHAM 3-2/1, CLEVELAND ROAD, FRAZER TOWN, BANGALORE-560 005. …RESPONDENT (BY SRI CHYTHANYA K.K., ADV.)…

Kamlesh H Shah(HUF), Bangalore vs. The Income Tax Officer Ward-6(3)(2), Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 1626/BANG/2018[2008-09]Status: DisposedITAT Bangalore21 Dec 2018AY 2008-09

Bench: Shri Arun Kumar Garodiaassessment Year :2008-09

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Smt. Padmameenakshi, JCIT (DR)

Section 10(38)Section 143(2)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Year :2008-09 M/s. Kamlesh H Shah (HUF), E-201, Renaissance Temple The Income Tax Bell, Officer, 25/1, Industrial Suburb, vs. Ward – 6 (3) (2), Yeshwantpur, Bangalore. Bangalore – 560 022. PAN: AAEHK0217R APPELLANT RESPONDENT Appellant by : Smt. Suman Lunkar, CA Respondent by : Smt. Padmameenakshi, JCIT (DR) Date of hearing : 06.12.2018 Date of Pronouncement : 21.12.2018 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee and the same is directed against…