PCIT v. Sahara India Financial Corporation Limited

119 Taxmann.com 285Supreme Court of India2020#19322 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(3)Section 269SSSection 271DSection 275(1)(c)Section 3

Judgments citing PCIT v. Sahara India Financial Corporation Limited

INCOME TAX OFFICER, WARD-1, GUDUR vs. SIREESHA POCHAREDDY, CHINTHAVARAM

In the result, appeal of the Revenue ITA

ITA 1270/HYD/2024[2017-18]Status: DisposedITAT Hyderabad12 Mar 2025AY 2017-18

Bench: Shri Manjunatha G & Shri Ravish Sood

For Appellant: Income Tax PractitionerFor Respondent: Dr. Sachin Kumar, Sr AR
Section 143(3)Section 269SSection 271DSection 275(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH : HYDERABAD BEFORE SHRI MANJUNATHA G, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA.No.1270/Hyd/2024 Assessment Year 2017-2018 AND Cross Objection No.2/Hyd/2025 Arising out of ITA.No.1270/Hyd/2024 - Assessment Year 2017-2018 Sireesha Pochareddy, The Income Tax Officer, Chinthavaram (PO) vs. GUDUR – 524 101. Nellore Dist. PIN 524 412 PAN APXPP6535M Andhra Pradesh Andhra Pradesh (Respondent/Cross Objector in C.O) (Appellant/Respondent in C.O) For Revenue : Dr. Sachin Kumar, Sr AR Shri M.A. Rahim, For Assessee : Income Tax Practitioner Date of He…

SURENDER REDDY VANTERU,HYDERABAD vs. JCIT., RANGE-15, HYDERABAD

In the result, the appeal of the assessee is dismissed

ITA 28/HYD/2023[2017-18]Status: DisposedITAT Hyderabad21 Sept 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri K.C. Devdas, C.AFor Respondent: Ms. Sheetal Sarin. Sr. AR
Section 250Section 269SSection 271DSection 54B

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER आ.अपी.सं / ITA No.28/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) Surender Reddy Vanteru, The Joint Commissioner of R/o.Hyderabad. Vs. Income Tax, Range -1 5, PAN : ACGPV0244H Hyderabad. अपीलार्थीर्थी / Assessee प्रत्‍यर्थी / Respondent निर्धारितीती द्वारा /Assessee by: Shri K.C. Devdas, C.A. राजस्‍व द्वारा/Revenue by: Ms. Sheetal Sarin. Sr. AR सुनवाई ई की तारीखरीख/Date of hearing: 11.09.2023 की तारीखरीख/Pronouncement on…

GOPINATH KANDURI ,KADAPA vs. INCOME TAX OFFICER,WARD-1, KADAPA

In the result, appeal of the assessee stands allowed

ITA 219/HYD/2022[2018-19]Status: DisposedITAT Hyderabad13 Sept 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S. Rama Rao, AR
Section 143(3)Section 269SSection 271DSection 273B

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 219/Hyd/2022 (निर्धारण वर्ष / Assessment Year: 2018-19) Gopinath Kanduri, Income Tax Officer, Kadapa Vs. Ward-1, [PAN No. AEJPK9142E] Kadapa अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धारितीती द्वारा /Assessee by: Shri S. Rama Rao, AR राजस्‍वजस्‍व द्वारा Ms. Sheetal Sarin, DR /Revenue by: सुनवाई ई की तारीखरीख/Date of hearing: 07/08/2023 घोषणा की तारीखरीख/Pronouncement on: 13/09/2023 आद…

NULAND INFRASTRUCTURE PRIVATE LIMITED ,HYDERABAD vs. INCOME TAX OFFIERS ,WARD -16(2), HYDERABAD

In the result, appeal filed by the assessee is dismissed

ITA 23/HYD/2022[2011-12]Status: DisposedITAT Hyderabad04 Aug 2022AY 2011-12

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12 M/S. Nuland Infrastructure Vs. Income Tax Officer (P) Ltd, Hyderabad Ward 16(2) Pan:Aaccn5235D Hyderabad (Appellant) (Respondent) Assessee By: Shri T. Rajender Prasad, Ca Revenue By: Shri Rajendra Kumar, Cit (Dr) Date Of Hearing: 02/08/2022 Date Of Pronouncement: 04/08/2022 Order Per R.K. Panda, A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 8.5.2020 Of The Learned Cit (A)-4, Hyderabad Relating To A.Y.2011-12. 2. There Is A Delay Of 545 Days In Filing Of This Appeal By The Assessee For Which The Assessee Has Filed A Condonation Application Along With An Affidavit Explaining The Reasons For Such Delay Which Is Due To The Prevailing Covid. After Hearing Both The Sides & Following The Decision Of The Hon'Ble Supreme Court In The Case Of Suo Moto Write Petition (C) No.3 Of 2020 Order Dated 10.01.2022 Wherein It Is Held That The Period From 15.3.2020 Till

For Appellant: Shri T. Rajender Prasad, CAFor Respondent: Shri Rajendra Kumar, CIT (DR)
Section 142(1)Section 144Section 148

…ITA No 23 of 2022 Nuland Infrastructure P Ltd Hyderabad आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 M/s. Nuland Infrastructure Vs. Income Tax Officer (P) Ltd, Hyderabad Ward 16(2) PAN:AACCN5235D Hyderabad (Appellant) (Respondent) Assessee by: Shri T. Rajender Prasad, CA Revenue by: Shri Rajendra Kumar, CIT (DR) Date of hearing: 02/08/2022 Date of pronouncement: 04/08/2022 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed again…