Pr. CIT v. Kanubhai Maganlal Patel

19 Taxmann.com 92High Court2012#23434 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing Pr. CIT v. Kanubhai Maganlal Patel

AAKRUTI KETAN MEHTA,MUMBAI vs. ITO, WARD-35(1)(1) , MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 53/MUM/2023[2014-2015]Status: DisposedITAT Mumbai31 Jan 2024AY 2014-2015

Bench: SHRI AMIT SHUKLA (Judicial Member), MS. PADMAVATHY S (Accountant Member)

Section 10(38)Section 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Aakruti Ketan Mehta Vs. ITO, Ward-35(1)(1) 2501/2502, Ashok Tower Kautilya Bhavan Dr. S.S. Rao Road Bandra Kurla Complex Parel, Mumbai-400 012 Mumbai-400 051 PAN/GIR No.BAVPM3711N (Appellant) .. (Respondent) Assessee by Shri Pradip Kapasi Revenue by Shri A.S. Sant Date of Hearing 28/12/2023 Date of Pronouncement 31/01/2024 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against the order dated 02/12/2022 passed by ld. CIT(A)-57, Mu…

A.C.I.T.,CIRCLE-49(1), KOLKATA vs. M/S VISWAKARMA RESIDENCY, KOLKATA

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ Assessment Years:2016-17 बनाम / ACIT, Cir-49(1), Kolkata M/s. Viswakarma Residency Uttarpan Complex, DS-IV, V/s. 2nd Fl., Manicktala Civick Centre, Block-2 & 3, 2nd Fl., Kolkata-700 054. PAN: AAIFV3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing through video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, CIT, DR ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, AR सुनवाई क" तार"ख/Date of Hearing 04-08-2021 घोषणा क" तार"ख/Date of Pronounc…

LALITA ANUP ANAND,MUMBAI vs. ITO WD 21(2)(2), MUMBAI

The appeal of the assessee is allowed

ITA 7415/MUM/2016[2012-13]Status: DisposedITAT Mumbai01 May 2017AY 2012-13

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2012-13 Smt. Lalita Anup Anand, Income Tax Officer 337, Ashish Indl. Estate, Ward-21(2)(2), बनाम/ Gokhale Road, Room No.111, 1St Floor, Vs. Dadar (West), Piramal Chambers, Parel, Mumbai-400028 Mumbai-400012 Pan No.Aadpa1527B (राज"व /Revenue) ("नधा"रती /Assessee)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ए, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2012-13 Smt. Lalita Anup Anand, Income Tax Officer 337, Ashish Indl. Estate, Ward-21(2)(2), बनाम/ Gokhale Road, Room No.111, 1st Floor, Vs. Dadar (West), Piramal Chambers, Parel, Mumbai-400028 Mumbai-400012 PAN No.AADPA1527B (राज"व /Revenue) ("नधा"रती /Assessee) "नधा"रती क" ओर से / Assessee by Shri Ashwani Kumar Shri Rajesh Kr. Yadav-DR राज"व क" ओर…