Pramod Mittal v. Commissioner of Income Tax

205 Taxmann 444High Court2012#23675 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2018.

Judgments citing Pramod Mittal v. Commissioner of Income Tax

RAMESH KOCHA,MUMBAI vs. ITO 24(3)(4), MUMBAI

Appeal stands allowed for statistical purposes

ITA 1379/MUM/2017[2009-10]Status: DisposedITAT Mumbai23 Mar 2018AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Dharmesh Shah,Ld.ARFor Respondent: N.Hemalatha, Ld. DR
Section 143(3)

…ITA NOs.1379 &1380/Mum/2017 Ramesh Kocha Assessment Year: 2009-10 आयकर अपीलीय अिधकरण “एक-सद"य मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI "ी सी. नाग" "साद, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI C.N. PRASAD, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos.1379 &1380/Mum/2017 (िनधा"रण वष" / Assessment Year: 2009-10) Ramesh Kocha Income Tax Officer-24(3)(4) बनाम/ 603, Bharat Apartments C-13,BKC Gandhi Garam Road,Juhu Mumbai Vs. Mumbai-400 049 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AMEPK-8638-E (अपीलाथ" /Appellant) (""थ" / Respondent) : Re…

PRAMOD MITTAL

The appeal is allowed in the above terms

ITA - 67 / 2012HC Delhi11 Oct 2012
For Appellant: “Whether the Tribunal fell into error in upholding the penalty
Section 170Section 170(1)Section 271(1)(c)Section 78(2)

…ITA 67/2012 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI DECIDED ON: 11.10.2012 + ITA 67/2012 PRAMOD MITTAL ..... Appellant Through: Sh. S. Krishnan, Advocate. versus CIT ..... Respondent Through: Ms. Suruchi Aggarwal, Sr. Standing Counsel. CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) % 1. The following question of law…

PRAMOD MITTAL

The appeal is allowed in the above terms

ITA/67/2012HC Delhi11 Oct 2012
For Appellant: “Whether the Tribunal fell into error in upholding the penalty
Section 170Section 170(1)Section 271(1)(c)Section 78(2)

…ITA 67/2012 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI DECIDED ON: 11.10.2012 + ITA 67/2012 PRAMOD MITTAL ..... Appellant Through: Sh. S. Krishnan, Advocate. versus CIT ..... Respondent Through: Ms. Suruchi Aggarwal, Sr. Standing Counsel. CORAM: MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) % 1. The following question of law…

Pramod Mittal v. Commissioner of Income Tax (205 Taxmann 444) — Cited in 3 Judgments | BharatTax