PCIT v. Sheetal Dushyant Chaturvedi

134 Taxmann.com 328Supreme Court of India2022#22427 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

reason to believe section 148 section 147 person india

Judgments citing PCIT v. Sheetal Dushyant Chaturvedi

A.C.I.T, Wardha Circle, Wardha vs. M/S Kapil Solvex Pvt .Ltd, Yavatmal

In the result, the appeal filed by the Revenue is dismissed

ITA 221/NAG/2017[2009-20010]Status: Trans-OutITAT Pune26 Sept 2024

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2009-10

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath P Murkunde

Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2009-10 ACIT, Wardha Circle, Wardha M/s. Kapil Solvex Pvt. Ltd., Professor Colony, Vs. Near Gajanan Maharaj Road, Pusad, Yavatmal – 445204 PAN: AADCK3681P (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Ramnath P Murkunde Date of hearing : 17-09-2024 Date of pronouncement : 26-09-2024 O R D E R PER R.K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 24.03.2017 of the CIT(A)-1, Aurangabad relating…

Sagar Babanrao Awatade, Navi Mumbai vs. Income Tax Officer, Ward-1, Panvel

Appeal is allowed

ITA 79/PUN/2024[2014-15]Status: DisposedITAT Pune27 Mar 2024AY 2014-15

Bench: Shri Satbeer Singh Godaraआयकर अपील सं. /Ita No.79/Pun/2024 "नधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri Harsh Goyal &For Respondent: Smt. Neha Deshpande

Section 139Section 142Section 143Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “SMC” BENCH : PUNE [VIRTUAL HEARING] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER आयकर अपील सं. /ITA No.79/PUN/2024 "नधा"रण वष" / Assessment Year : 2014-15 Sagar Babanrao Awatade, Income Tax Officer, A-13, RH-IV, Sector-9, Ward-1, Panvel Belapur, Navi Mumbai- 400 614 Maharashtra vs. PAN : AJXPA8812C (Appellant) (Respondent) For Assessee : Shri Harsh Goyal & Shri Shashikant Goyal For Revenue : Smt. Neha Deshpande Date of Hearing : 13.03.2024 Date of Pronouncement : 27.03.2024 ORDER PER SATBEER SINGH GODARA, J.M. : This assessee’s appeal for assessment year 2014-1…

Shri Pechimuthu Karuppiah, Trichy vs. ITO, Ward-2(2), Trichy

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

ITA 3153/CHNY/2019[2009-10]Status: DisposedITAT Chennai07 Dec 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 3153/Chny/2019 िनधा"रण वष" / Assessment Year: 2009-10 Mr. Pechimuthu Karuppiah, The Income Tax Officer, No.3/27, Thiruvalluvar Street, V. Ward 2(2), Kumaresapuram, Koothaipar Trichy. Post, Trichy – 620 013. [Pan: Aampk-5734-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. K. Ravi, Advocate ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 07.12.2022

For Appellant: Shri. K. Ravi, AdvocateFor Respondent: Shri. D. Hema Bhupal, JCIT

Section 147Section 148

…on of Hon’ble Bombay High Court in the case of PCIT vs Sheetal Dushyant Chaturvedi (2022), 134 Taxmann.com 327 (Bom). The Ld. Counsel for the assessee also relied upon the decision of the Supreme Court in the case of PCIT vs Sheetal Dushyant Chaturvedi (2022) 134 Taxmann.com 328 (SC). The :-6-: ITA. No:3153/Chny/2019 Ld. Counsel for the assessee, on merits of the issue submitted that the assessee has explained source of cash deposits out of re-payment of loan by his brother-in-law and for this purpose furnished a confirmation letter from the party. But, the AO has made additions by stating that the assessee coul…