How many judgments cite PCIT, Kanpur v. Surya Merchants Ltd.?

47 judgments on BharatTax cite PCIT, Kanpur v. Surya Merchants Ltd. (72 Taxmann.com 16), spanning 2016 to 2026.

Which sections of the Income Tax Act does PCIT, Kanpur v. Surya Merchants Ltd. come up under?

It is most often cited in judgments turning on Section 139(1), Section 143(1), Section 1961, Section 90, Section 154, Section 250.

PCIT, Kanpur v. Surya Merchants Ltd.

72 Taxmann.com 16High Court2016#2497 most cited

What is PCIT, Kanpur v. Surya Merchants Ltd. authority for?

The filing of an audit report along with the return of income is directory and not mandatory, meaning non-compliance does not automatically invalidate the return.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

PCIT · Kanpur vs Surya Merchants Ltd · filing of audit report · directory vs mandatory · section 139 · tax return · Allahabad High Court

Sections most often in play

Section 139(1)Section 143(1)Section 1961 Section 90 Section 154 Section 250 Section 90A Section 10A(5)

Issues it is cited on

section 295 section 90a azadi bachao andolan section 91 section 90(2)foreign tax credit section 139(5)section 80ac section 80a tax treaty section 90 section 119(2)(b)

Judgments citing PCIT, Kanpur v. Surya Merchants Ltd.

SHIPIJ RATHORE,INDORE vs. INCOME TAX OFFICER 1(2), INDORE

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

ITA 557/IND/2025[2021-2022]Status: DisposedITAT Indore19 Feb 2026AY 2021-2022

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi**

Section 143(1)Section 154Section 90

…## आयकर अपीलीय अिधकरण**,** इंदौर Ɋायपीठ**,** इंदौर **IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE** #### **BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER** ## **ITA No.557/Ind/2025** **Assessment Year:2021-22** | Shipij Rathore, 126, Swami Dayanand Nagar, Indore | | बनाम/ Vs. | ITO 1(2) Indore | |---------------------------------------------------------------------|----------------------------------------|--------------|-----------------------| | (Assessee/Appellant)…

SEVA BHARATHI,HYDERABAD vs. CIT., EXEMPTION WARD 1(4), HYDERABAD

In the result, ITA.No.1307/Hyd

ITA 365/HYD/2025[2022-23]Status: DisposedITAT Hyderabad15 Oct 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.365 & 1307/Hyd/2025 िनधा"रण वष"/Assessment Year 2022-2023 Seva Bharathi, The Commissioner Of Hyderabad – 500 018. Income Tax Vs. Telangana. (Exemptions), Ward-1(4), Pan Aayts5233K Hyderabad – 500 004. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Sri Harsha राज" व "ारा/Revenue By:: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 08.10.2025 घोषणा की तारीख/Pronouncement: 15.10.2025 आदेश/Order Per Vijay Pal Rao:

For Appellant: CA Sri HarshaFor Respondent: : Dr. Sachin Kumar, Sr. AR

Section 11Section 11(2)Section 119(2)(b)Section 12ASection 143(1)Section 250

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad "ी "वजय पाल राव, उपा" य" एवं "ी मधुसूदन साव"डया, लेखा सद" य के सम" । BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.365 & 1307/Hyd/2025 िनधा"रण वष"/Assessment Year 2022-2023 SEVA BHARATHI, The Commissioner of Hyderabad – 500 018. Income Tax vs. Telangana. (Exemptions), Ward-1(4), PAN AAYTS5233K Hyderabad – 500 004. (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: CA Sri Harsha राज" व "ारा/Revenue by:: Dr. Sachin Kumar, Sr. AR सुनवाई की तारीख/Date of…

SEVA BHARATHI,HYDERABAD vs. ITO., EXEMPTION WARD 1(4), HYDERABAD

In the result, ITA.No.1307/Hyd

ITA 1307/HYD/2025[2022-23]Status: DisposedITAT Hyderabad15 Oct 2025AY 2022-23

For Appellant: CA Sri HarshaFor Respondent: : Dr. Sachin Kumar, Sr. AR

Section 11Section 11(2)Section 119(2)(b)Section 12ASection 143(1)Section 250

PUNEET KHANNA,DELHI vs. ITO WARD 3(1), GURGAON

In the result, the appeal is allowed

ITA 3046/DEL/2025[2020-21]Status: DisposedITAT Delhi26 Sept 2025AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Shri Puneet Khanna Vs. Income Tax Officer 8/51, Ramesh Nagar Ward-3(1) New Delhi Gurgaon Pan: Aajpk7067L Appellant Respondent Assessee By Sh. R. R. Gupta, Ca Revenue By Sh. Om Prakash, Sr. Dr Date Of Hearing 15/09/2025 Date Of Pronouncement 26/09/2025 Order

Section 139(1)Section 143(1)Section 154Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ NEW DELHI) BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER Shri Puneet Khanna Vs. Income Tax officer 8/51, Ramesh Nagar Ward-3(1) New Delhi Gurgaon PAN: AAJPK7067L Appellant Respondent Assessee by Sh. R. R. Gupta, CA Revenue by Sh. Om Prakash, Sr. DR Date of Hearing 15/09/2025 Date of Pronouncement 26/09/2025 ORDER PER YOGESH KUMAR, U.S. JM: The captioned appeal is filed by the assessee for Assessment Year2020-21, challenging the respective order passed by the Commissioner of Income Tax (Appeals)/ADDL/JCIT…

DHRITIMAN ROY,BANGALORE vs. INCOME TAX OFFICER, WARD-4(2)(1), BENGALURU

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

ITA 542/BANG/2025[2019-20]Status: DisposedITAT Bangalore11 Sept 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri S.P. Chidambaram, ARFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Revenue

Section 139(1)Section 139(5)Section 143(1)Section 234CSection 250Section 90

…ITA No.542/Bang/2025 Shri Dhritiman Roy IN THE INCOME TAX APPELLATE TRIBUNAL “SMC’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 542/ Bang /2025 Assessment Year : 2019-20 Shri Dhritiman Roy 1989, Mcechs Layout 2nd Phase, 2nd Cross Income Tax Officer Dr. SRK Nagar, Ward – 4(2)(1) Vs. Bangalore – 560064 Bangalore Karnataka PAN NO : BPDPR5486L APPELLANT RESPONDENT Assessee by : Shri S.P. Chidambaram, AR Department by : Shri Ganesh R. Ghale, Standing Counsel for Revenue Date of Hearing : 17.06.2025 Date of Pronouncement : 11.09.2025 O R D E R PER…

INDIRA VELURI,BANGALORE vs. INCOME TAX OFFICER, WARD-4(2)(3), BANGALORE

In the result, the appeal is allowed

ITA 2513/BANG/2024[2021-2022]Status: DisposedITAT Bangalore21 Apr 2025AY 2021-2022

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2021-22

For Appellant: Sri Pavan Kumar, A.RFor Respondent: Sri Ganesh R Gale, Standing counsel for department

Section 250Section 253(5)

…ITA No.2513/Bang/2024 Mrs. Indira Veluri, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2021-22 Mrs. Indira Veluri Villa No.789, Phase 3 Adarsh Palm Retreat ITO Bellandur Vs. Ward-4(2)(3) Bangalore 560 103 Bangalore PAN NO : AFAPI8965B APPELLANT RESPONDENT Appellant by : Sri Pavan Kumar, A.R. Respondent by : Sri Ganesh R Gale, Standing counsel for department Date of Hearing : 23.01.2025 Date of Pronouncement : 21.04.2025 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER: This appeal at the…

BHUPENDRA BORA,GHAZIABAD vs. DCIT, DEHRADUN

In the result, the appeal is allowed

ITA 230/DDN/2024[2019-20]Status: DisposedITAT Dehradun02 Apr 2025AY 2019-20

Bench: Shri M. Balaganesh & Shri Satbeer Singh Godara(Through Video Conferencing) Bhupendra Bora, Vs. Dcit, Flat No. S4, Plot No. 618A, Circle-1(1)(1), Sector-1, Vaishali, Dehradun Ghaziabad (Appellant) (Respondent) Pan: Ajkpb5486A Assessee By : None Revenue By: Shri A. S. Rana, Sr. Dr Date Of Hearing 17/03/2025 Date Of Pronouncement 02/04/2025

For Appellant: NoneFor Respondent: Shri A. S. Rana, Sr. DR

Section 139(1)Section 139(4)Section 143(1)Section 192Section 90

…THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER (Through Video Conferencing) Bhupendra Bora, Vs. DCIT, Flat No. S4, Plot No. 618A, Circle-1(1)(1), Sector-1, Vaishali, Dehradun Ghaziabad (Appellant) (Respondent) PAN: AJKPB5486A Assessee by : None Revenue by: Shri A. S. Rana, Sr. DR Date of Hearing 17/03/2025 Date of pronouncement 02/04/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No. 230/DDN/2024 for AY 2019-20, arises out of the order of the ld Commissioner of Income Tax (Appeals)-2, Pune [he…

RAM AVADHANULU JONNAVITHULA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(3)(1), BANGALORE

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

ITA 1645/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 Oct 2024AY 2017-18

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri Navneeth N. Kini, CAFor Respondent: Ms. Neha Sahay, Jt.CIT(DR)(ITAT), Bengaluru

Section 139Section 139(1)Section 143(1)Section 154Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2017-18 Ram Avadhanulu Jonnavithula, Vs. The Deputy Commissioner No.001, La Hacienda, of Income Tax, 2, Papanna Street, St. Marks Road, Circle 3(3)(1), Bangalore – 560 001. Bangalore. PAN: AFVPJ 0653G APPELLANT RESPONDENT Appellant by : Shri Navneeth N. Kini, CA Respondent by : Ms. Neha Sahay, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.10.2024 Date of Pronouncement : 23.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This ap…

VAMSI KRISHNA AYYALASOMAYAJULA,TELANGANA vs. INCOME TAX OFFICER, WARD-5(3)(4), BANGALORE

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

ITA 1469/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 Oct 2024AY 2017-18

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Smt. Vaidehi G., CAFor Respondent: Ms. Neha Sahay, Jt.CIT(DR)(ITAT), Bengaluru

Section 139(4)Section 143(1)Section 6(1)Section 90(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2017-18 Vamshi Krishna Ayyalasomayajula, Vs. The Income Tax Officer, MIG 357, Vaikuntam, Mayuri Nagar Ward 5(3)(4), Main Road, Huda Colony, Bangalore. Huda Complex, Mayurinagar, Miyapur, Hyderabad – 500 049. Telangana. PAN: AFRPV 9913M APPELLANT RESPONDENT Appellant by : Smt. Vaidehi G., CA Respondent by : Ms. Neha Sahay, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 09.10.2024 Date of Pronouncement : 22.10.2024 O R D E R Per Laxmi Prasad Sah…

RENU ELECTRONICS PVT. LTD.,PUNE vs. ACIT, CIRCLE 5, PUNE, PUNE

In the result, appeal filed by the assessee is allowed

ITA 132/PUN/2024[2017-18]Status: DisposedITAT Pune20 Sept 2024AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.132/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Renu Electronics Pvt. Ltd., Vs. Acit, Circle-5, Pune. S.No.2/6, Near Baner Telephone Exchange, Baner, Pune- 411045. Pan : Aaacr8741G Appellant Respondent Assessee By : Shri Nikhil S. Pathak Revenue By : Shri Ajay Kumar Keshari Date Of Hearing : 25.06.2024 Date Of Pronouncement : 20.09.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1] The Learned Cit(A) Erred In Confirming The Disallowance Of Weighted Deduction Amounting To Rs.9,25,79,494/- U/S 35(2Ab) Of The Act. 2] The Learned Cit(A) Erred In Holding That The Assessee Company Was Not Entitled To Claim Weighted Deduction U/S 35(2Ab) Since Form No. 3Cla Was Filed By The Assessee Beyond The Due Date Specified U/S 139(1) Of The Act.

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Ajay Kumar Keshari

Section 139(1)Section 143(2)Section 35Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.132/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Renu Electronics Pvt. Ltd., Vs. ACIT, Circle-5, Pune. S.No.2/6, Near Baner Telephone Exchange, Baner, Pune- 411045. PAN : AAACR8741G Appellant Respondent Assessee by : Shri Nikhil S. Pathak Revenue by : Shri Ajay Kumar Keshari Date of hearing : 25.06.2024 Date of pronouncement : 20.09.2024 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 29.12.202…

ANDREW JEROME JOSEPH,BANGALORE vs. INCOME TAX OFFICER-WARD 5(3)(2), BANGALORE

In the result, the appeal is allowed

ITA 664/BANG/2024[2020-21]Status: DisposedITAT Bangalore31 Jul 2024AY 2020-21

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2020-21

For Appellant: Sri Abdul Kadir Jawadwala, A.RFor Respondent: Sri Ganesh R. Ghale, Standing Counsel for department

Section 143(1)Section 90

…ITA No.664/Bang/2024 Andrew Jerome Joseph, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2020-21 Andrew Jerome Joseph C2-164, SNN Raj Etternia Near TCIS ITO Parappana Agrahara Kudlu Vs. Ward-5(3)(2) Bengaluru 560 068 Bengaluru PAN NO : AHMPA2759F APPELLANT RESPONDENT Appellant by : Sri Abdul Kadir Jawadwala, A.R. Respondent by : Sri Ganesh R. Ghale, Standing Counsel for department Date of Hearing : 13.05.2024 Date of Pronouncement : 31.07.2024 O R D E R PER KESHAV DUBEY, JUDICIAL M…

KRISHNAKUMAR BALASANKARA SUBRAMANIAN,BANGALORE vs. DCIT CIRCLE 3(3)(1), BANGALORE, BANGALORE

In the result, the appeal is allowed

ITA 247/BANG/2024[ 2018-19]Status: DisposedITAT Bangalore31 Jul 2024

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2018-19

For Appellant: Smt. Preeti Goel, A.RFor Respondent: Sri V. Parithivel, D.R

Section 143(1)Section 220(2)Section 234BSection 245Section 90

…ITA No.247/Bang/2024 Krishnakumar Balasankara Subramanian, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2018-19 Krishnakumar Balasankara Subramanian 296, Ferns City, Dodanakundi, ORR DCIT Marathahalli Circle-3(3)(1) Vs. Bengaluru 560 037 Bangalore Karnataka PAN NO : AGGPB1386G APPELLANT RESPONDENT Appellant by : Smt. Preeti Goel, A.R. Respondent by : Sri V. Parithivel, D.R. Date of Hearing : 13.05.2024 Date of Pronouncement : 31.07.2024 O R D E R PER KESHAV DUBEY, JUDICIAL MEMBER:…

ITO(E),VADODARA, RACE CIURSE VADODARA vs. TAKSHSHILA FOUNDATION(NGO), KARELIBAUGH, VADODARA

In the result, the Cross Objection filed by the assessee is allowed, whereas the appeal filed by the Revenue is dismissed as infructuous

ITA 118/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad02 Jul 2024AY 2022-23

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member & Co No.8/Ahd/2024 (In Ita No.118/Ahd/2024 – By Assessee) Assessment Year : 2022-23 The Income Tax Officer (E) Takshshila Foundation (Ngo) (Ward) Vs B/15, Suhas Society Race Course Harni Road Vadodara 390 007 Karelibaug, Vadodara – 390 018 (Gujarat) Pan:Aaatt 5363 K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent & Cross Objector) Assessee By : Shri D.K. Parikh, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 02/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal By The Revenue Arises From The Order Of The Office Of Commissioner Of Income Tax (Appeals), Addl/Jcit (A)–6, Chennai [Hereinafter Referred To As "Cit(A)"] Dated 08-12-2023, For The Assessment Year (Ay) 2022-23 Against The Intimation/Order Passed U/S. 143(1) Of The Income Tax Act, 1961 (“The Act” In Short) By Cpc, Bengaluru & The Assessee Is In Cross Objection Thereof.

For Appellant: Shri D.K. Parikh, ARFor Respondent: Shri Atul Pandey, Sr.DR

Section 10Section 11Section 11(1)(a)Section 12(1)(ac)Section 12A(1)(b)Section 139(1)Section 143(1)Section 154Section 250

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “D”, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER And CO No.8/Ahd/2024 (in ITA No.118/Ahd/2024 – By Assessee) Assessment Year : 2022-23 The Income Tax Officer (E) Takshshila Foundation (NGO) (Ward) Vs B/15, Suhas Society Race Course Harni Road Vadodara 390 007 Karelibaug, Vadodara – 390 018 (Gujarat) PAN:AAATT 5363…

ASHA RANI PANDYA,INDORE vs. CPC BANGALORE, BANGALORE

In the result, the appeal is allowed

ITA 176/IND/2024[2019-20]Status: DisposedITAT Indore28 Jun 2024AY 2019-20

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniasha Rani Pandya Dcit/Acit-1(1) 389 1Ad- Scheme No.74C Indore Vijay Nagar, Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aqqpp7081A Assessee By Ms. Shreya Jain & Shri Prakash Jain, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 27.06.2024 Date Of Pronouncement 28 .06.2024

Section 139(1)Section 143(1)Section 90Section 91

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Asha Rani Pandya DCIT/ACIT-1(1) 389 1AD- Scheme no.74C Indore Vijay Nagar, Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AQQPP7081A Assessee by Ms. Shreya Jain & Shri Prakash Jain, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 27.06.2024 Date of Pronouncement 28 .06.2024 O R D E R Per Vijay Pal Rao, JM : This appeal by assessee is directed against the order dated 24.01.2024 of the Commissioner of Income T…

MANAV MALIK,NOIDA vs. ACIT CIRCLE 5(2)(2), GAUTAM BUDH NAGAR

In the result, the appeal is allowed

ITA 2293/DEL/2023[2019-20]Status: DisposedITAT Delhi27 Jun 2024AY 2019-20

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2019-20 Manav Malik, Vs Acit, B-146, Sector-19, Circle 5(2)(2), Noida, Gautam Budh Nagar, Uttar Pradesh – 201 301. Uttar Pradesh. Pan: Apzpm1646L (Appellant) (Respondent) Assessee By : Ms Kirti Bindal, Ca Revenue By : Shri Subhra Jyoti Chakraborty, Cit-Dr Date Of Hearing : 29.04.2024 Date Of Pronouncement : 27.06.2024

For Appellant: Ms Kirti Bindal, CAFor Respondent: Shri Subhra Jyoti Chakraborty, CIT-DR

Section 139(1)Section 143(1)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2019-20 Manav Malik, Vs ACIT, B-146, Sector-19, Circle 5(2)(2), Noida, Gautam Budh Nagar, Uttar Pradesh – 201 301. Uttar Pradesh. PAN: APZPM1646L (Appellant) (Respondent) Assessee by : Ms Kirti Bindal, CA Revenue by : Shri Subhra Jyoti Chakraborty, CIT-DR Date of Hearing : 29.04.2024 Date of Pronouncement : 27.06.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the Assessee against the order dated 28.09.2022 of the Commissioner…

ARATHI VINAY PATIL ,BANGALORE vs. INCOME TAX OFFICER, WARD-4(3)(4), BENGALURU

In the result, appeal of the assessee is allowed

ITA 604/BANG/2024[2019-20]Status: DisposedITAT Bangalore13 May 2024AY 2019-20

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2019-20

For Appellant: Smt. Suman Lunkar, A.RFor Respondent: Shri V. Parithivel, D.R

Section 115JSection 139(1)Section 143(1)Section 234ASection 44ASection 80Section 801ASection 80I

…ITA No.604/Bang/2024 Arathi Vinay Patil, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2019-20 Arathi Vinay Patil No.871/1, 6th Block ITO Bangalore 560 034 Vs. Ward-4(3)(4) Bangalore PAN NO : ANOPS7476B APPELLANT RESPONDENT Appellant by : Smt. Suman Lunkar, A.R. Respondent by : Shri V. Parithivel, D.R. Date of Hearing : 13.05.2024 Date of Pronouncement : 13.05.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by assessee is directed against order of NFAC for the as…

MOOG MOTION CONTROLS PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1), BANGALORE

In the result, the appeal is allowed

ITA 184/BANG/2024[2019-2020]Status: DisposedITAT Bangalore08 May 2024AY 2019-2020

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2019-20 M/S. Moog Motion Controls Pvt. Ltd., Acit, Site No.42-43, Doraisanipalya Circle – 4(1)(1), Village, Vs. Bengaluru. Opp. Oracle (Kalyani Magnum), Bilekahalli, Begur Hobli, Bengaluru – 560 076. Pan : Aadcm 3828 J Appellant Respondent Assessee By : Shri. Srinivas K. P, Ca Revenue By : Shri. V. Parithivel, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 20.03.2024 Date Of Pronouncement : 08.05.2024

For Appellant: Shri. Srinivas K. P, CAFor Respondent: Shri. V. Parithivel, JCIT(DR)(ITAT)

Section 139(1)Section 143(1)Section 36(1)(va)Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2019-20 M/s. Moog Motion Controls Pvt. Ltd., ACIT, Site No.42-43, Doraisanipalya Circle – 4(1)(1), Village, Vs. Bengaluru. Opp. Oracle (Kalyani Magnum), Bilekahalli, Begur Hobli, Bengaluru – 560 076. PAN : AADCM 3828 J APPELLANT RESPONDENT Assessee by : Shri. Srinivas K. P, CA Revenue by : Shri. V. Parithivel, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 20.03.2024 Date of Pronouncement : 08.05.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Membe…

DEEPAK SHIMOGA PADMARAJU,BANGALORE vs. INCOME TAX OFFICER, WARD-5(3)(5) , BANGALORE

In the result, the appeal is allowed

ITA 239/BANG/2024[2021-22]Status: DisposedITAT Bangalore17 Apr 2024AY 2021-22

Bench: Shri George George Kshri Laxmi Prasad Sahuassessment Year : 2021-22

For Appellant: Smt. Sheetal, Advocate byFor Respondent: Shri Ganesh R Gale, Standing Counsel for Department

Section 139(1)Section 143(1)Section 143(1)(a)Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2021-22 Deepak Shimoga Padmaraju, The Asst. Director of 12, 3rd Floor, 4th Cross, Income Tax, 14th Main, Adarsha Layout, Vs. ITO, CPC, Hongasandra, Bangalore. Bangalore South, Bommanahalli S.O Bangalore-560 068. PAN : BAQPS 0277 Q APPELLANT RESPONDENT Assessee : Smt. Sheetal, Advocate by Revenue by : Shri Ganesh R Gale, Standing Counsel for Department Date of hearing : 12.03.2024 Date of Pronouncement : 17.04.2024 O R D E R PER SHRI LAXMI PRASAD S…

UMA MAHESHWAR RAO VENDAVELLI ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5 (3)(2), BANGALORE

In the result, the appeal is allowed

ITA 34/BANG/2024[2020-21]Status: HeardITAT Bangalore07 Mar 2024AY 2020-21

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Sri.Monish Sawkar, AdvocateFor Respondent: Sri.Subramanian.S, Addl.CIT-DR

Section 139(1)Section 139(5)Section 143(1)Section 154Section 250Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, Vice-President & Shri Laxmi Prasad Sahu, Accountant Member ITA No.34/Bang/2024 : Asst.Year 2020-2021 Uma Maheshwar Rao Vedavelli The Assistant Director of Flat 101 A Block, Income-tax, CPC v. Sai Mitra Meadows. Bangalore. 1st A Cross Kaggadasapura C.V.Raman Nagar Post Bangalore – 560 093. PAN : ACGPV2295Q. (Appellant) (Respondent) Appellant by : Sri.Monish Sawkar, Advocate Respondent by : Sri.Subramanian.S, Addl.CIT-DR Date of Pronouncement : 07.03.2024 Date of Hearing : 07.03.2024 O R D E R Per George George K, Vi…

NIRA vs. INH KISHORESINH GEHLOT,INDIAVS.CPC, BANGALORE (PRESENT JURISDICTION -INCOME TAX OFFICER, WARD 5(3)(2), AHMEDABAD), GUJARAT

In the result, the appeal is allowed

ITA 1068/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad08 Feb 2024AY 2018-19

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 1068/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2018-19) Niravsinh Kishoresinh Cpc बनाम/ Gehlot Bangalore Vs. Shivam Vasant Chowk, Present Jurisdiction - Dharmaj, Petlad Dist Income Tax Officer Anand, Anand, Gujarat Ward 5(3)(2), Ahmedabad 388430 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ajtpg6241P (Appellant) .. (Respondent) Shri Balaji V., Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Sushil Kumar Katiar, Sr. Dr 01/02/2024 Date Of Hearing Date Of Pronouncement 08/02/2024 O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed At The Instance Of The Appellant Is Directed Against The Order Dated 26.10.2023 Passed By The Commissioner Of Income Tax (Appeals) -3, Chennai (‘Cit(A)’) Arising Out Of The Intimation Order Dated 20.03.2020 Passed By The Assessing Officer, Under Section 143(1) Of The Act For Assessment Year 2018-19. 2. We Have Heard The Rival Submissions Made By The Respective Parties & We Have Also Perused The Relevant Materials Available On Record.

For Respondent: Shri Sushil Kumar Katiar, Sr. DR

Section 139(1)Section 139(5)Section 143(1)Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1068/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2018-19) Niravsinh Kishoresinh CPC बनाम/ Gehlot Bangalore Vs. Shivam Vasant Chowk, Present Jurisdiction - Dharmaj, Petlad Dist Income Tax Officer Anand, Anand, Gujarat Ward 5(3)(2), Ahmedabad 388430 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AJTPG6241P (Appellant) .. (Respondent) Shri Balaji V., AR अपीलाथ" ओर से /Appellant by : ""यथ" क" ओर से/Respondent by : Shri Sushil Kumar Katiar, Sr. DR 01/02/2024 Da…

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