Pr.CIT v. Ambadi Krishna Menon

163 Taxmann.com 141High Court2024#16893 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 250Section 271(1)(c)Section 274Section 143(3)Section 144Section 263Section 68
Read the full judgment

Issues it is cited on

section 80dsection 80ebona fide mistakesection 271aaahouse property incomesummons under section 131full and true disclosuresection 80csection 273royalty incomesection 139(5)section 139(4)

Judgments citing Pr.CIT v. Ambadi Krishna Menon

Deputy Commissioner of Income Tax, Thiruvananthapuram vs. Rajakumari Shopping Amall LLP, Attingal

In the result, the appeal of the revenue is dismissed

ITA 597/COCH/2025[2016-17]Status: DisposedITAT Cochin29 Oct 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Anikesh Banerjee, Jm Assessment Year: 2016-17 Dcit, Central Circle .......... Appellant Aayakar Bhavan, Kawdiar, Thiruvananthapuram Vs. Rajkumari Shopping Mall Llp ......... Respondent Amc 11/556, City Plaza, Nh Road Attingal 695101 [Pan: Aaqfr1222B] Assessee By: Shri V.M. Veeramani, Ca Revenue By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 27.10.2025 Date Of Pronouncement: 29.10.2025

For Appellant: Shri V.M. Veeramani, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 144Section 250Section 271(1)(c)Section 274Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI ANIKESH BANERJEE, JM Assessment Year: 2016-17 DCIT, Central Circle .......... Appellant Aayakar Bhavan, Kawdiar, Thiruvananthapuram vs. Rajkumari Shopping Mall LLP ......... Respondent AMC 11/556, City Plaza, NH Road Attingal 695101 [PAN: AAQFR1222B] Assessee by: Shri V.M. Veeramani, CA Revenue by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 27.10.2025 Date of Pronouncement: 29.10.2025 O R D E R Per: Anikesh Banerjee, JM The instant appeal of the revenue was filed against the order of the Learned Commissioner of Incom…

Padmakumar K P, Alappuzha vs. ITO, Ward-2, Alappuzha

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

ITA 452/COCH/2024[2014-2015]Status: DisposedITAT Cochin09 Apr 2025AY 2014-2015

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.R.Krishnan, CAFor Respondent: Smt.Leena Lal, Sr.AR
Section 143(3)Section 250Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K, Vice-President & Shri Inturi Rama Rao, Accountant Member ITA No.452/Coch/2024 :Asst.Year 2014-2015 Sri.Padmakumar K.P. The Income Tax Officer Komalavilas, Thathampally, v. Ward 2 Alappuzha – 688 013. Alappuzha. PAN :ADQPP3033R. (Appellant) (Respondent) Appellant by :Sri.R.Krishnan, CA Respondent by :Smt.Leena Lal, Sr.AR Date of Date of Hearing :08.04.2025 Pronouncement : 09.04.2025 O R D E R Per George George K, Vice-President : This appeal at the instance of assessee is directed against the order of the National Faceless Asse…

Ajoy Sharma, Jaipur vs. DCIT Central Circle-1, Jaipur

ITA 546/JPR/2024[2015-16]Status: DisposedITAT Jaipur22 Jul 2024AY 2015-16
For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Smt. Monisha Choudhary, Addl. CIT
Section 139(4)Section 147Section 148Section 271(1)(c)Section 274Section 80C

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, लेखा सदस्य आयकर अपील सं./ITA Nos. 543 to 547/JP/2024 निर्धारण वर्ष / Assessment Years : 2012-13 to 2016-17 Sh. Ajoy Sharma 19A, Nityanand Nagar, Queen Vs. Road, Opp. Sarovar Portico Hotel, Near Kanha Restaurant, Jaipur बनाम DCIT, Circle-01, Jaipur स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: ADIPS 8009 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Mahendra Gargieya, Adv. & Sh. Hemang Gargieya, Adv. राजस्व…

Ajoy Sharma, Jaipur vs. DCIT Central Circle-1, Jaipur

ITA 545/JPR/2024[2014-15]Status: DisposedITAT Jaipur22 Jul 2024AY 2014-15
For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Smt. Monisha Choudhary, Addl. CIT
Section 139(4)Section 147Section 148Section 271(1)(c)Section 274Section 80C

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA Nos. 543 to 547/JP/2024 निर्धारण वर्ष / Assessment Years : 2012-13 to 2016-17 Sh. Ajoy Sharma 19A, Nityanand Nagar, Queen Vs. Road, Opp. Sarovar Portico Hotel, Near Kanha Restaurant, Jaipur बनाम DCIT, Circle-01, Jaipur स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: ADIPS 8009 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / A…

Ajoy Sharma, Jaipur vs. DCIT Central Circle-1, Jaipur

ITA 544/JPR/2024[2013-14]Status: DisposedITAT Jaipur22 Jul 2024AY 2013-14
For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Smt. Monisha Choudhary, Addl. CIT
Section 139(4)Section 147Section 148Section 271(1)(c)Section 274Section 80C

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, JM आयकर अपील सं./ITA Nos. 543 to 547/JP/2024 निर्धारण वर्ष / Assessment Years : 2012-13 to 2016-17 Sh. Ajoy Sharma 19A, Nityanand Nagar, Queen Vs. Road, Opp. Sarovar Portico Hotel, Near Kanha Restaurant, Jaipur बनाम DCIT, Circle-01, Jaipur स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: ADIPS 8009 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Mahendra Gargieya, Adv. & Sh. Hemang Gargieya, Adv. राजस्व की ओर से…

Pr.CIT v. Ambadi Krishna Menon (163 Taxmann.com 141) — Cited in 5 Judgments | BharatTax