Pune in Mubarak Gafur Korabu v. ITO

125 Taxmann.com 273Income Tax Appellate Tribunal2021#16588 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Judgments citing Pune in Mubarak Gafur Korabu v. ITO

D.K. Constructions, Bhopal vs. Central Circle - 1, Bhopal

Appeal is dismissed

ITA 316/IND/2024[2018-19]Status: DisposedITAT Indore28 Aug 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2018-19 D.K.Constructions, Pcit (Central), Dk Cottage, Bhopal 24, Carat E8, बनाम/ Near Gujrati Colony,, Vs. Bawadiya Kalan, Bhopal (Assessee/Appellant) (Revenue/Respondent) Pan: Aaafd7121P Assessee By Shri S.S. Deshpande, Ca Revenue By Shri Ram Kumar Yadav, Cit Dr Date Of Hearing 28.08.2024 Date Of Pronouncement 30.08.2024

Section 143(3)Section 263Section 44ASection 56(2)(vii)Section 56(2)(x)

…6.04.2011 [F.No. 142/1/2011-SO(TPL)] and also judicially decided so by ITAT, Jaipur in Satendra Kaushik, ITA No. 392/JP/2019 order dated 23.04.2019; ITAT, Pune in Mubarak Gafur Korabu Vs. ITO (2019) 55 CCH 0467; ITAT, Jaipur in Yogesh Maheshwari Vs. DCIT, 125 Taxmann.com 273; ITAT, Jaipur in Prem Chand Jain Vs. ACIT, ITA No. 98/JP/2019 order dated 08.06.2020, that the provision of section 56(2)(x)(b) [or corresponding erstwhile provision of section 56(2)(vii)(b)] is not applicable where the property purchased by assessee is not a ‘capital asset’ or it is a part of ‘stock- in-trade’ of assessee. (b) That…

Mrs Minakshi Shivkumar Bansal, Pune vs. Principal Commissioner Ofincome-Tax -6, Pune

In the result, the appeal filed the assessee stands dismissed

ITA 345/PUN/2021[2015-16]Status: DisposedITAT Pune07 Mar 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.345/Pun/2021 िनधा"रण वष" / Assessment Year: 2015-16 Mrs. Minakshi Shivkumar Vs. Pr. Cit- 6, Bansal, Pune. Building No.A-3, Flat No.702, Oxford Village Wanworie, Pune- 411040. Pan : Ablpb1124E Appellant Respondent Assessee By : Shri Hari Krishan Revenue By Shri B. Koteswara Rao : Date Of Hearing : 28.01.2022 Date Of Pronouncement : 07.03.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax- 6, Pune [‘Pcit’ For Short] Passed U/S 263 Of The Income Tax Act, 1961 Dated 11.03.2020 For The Assessment Year 2015-16. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Ld. Principal Commissioner Of Income Tax Has Erred In Holding That The Assessment Completed U/S 143(3) Dated 30-10- 2015 Is Erroneous In As Much As It Is Prejudicial To The Interest Of The Revenue.

For Appellant: Shri Hari Krishan
Section 143(3)Section 263Section 50CSection 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.345/PUN/2021 िनधा"रण वष" / Assessment Year: 2015-16 Mrs. Minakshi Shivkumar Vs. Pr. CIT- 6, Bansal, Pune. Building No.A-3, Flat No.702, Oxford Village Wanworie, Pune- 411040. PAN : ABLPB1124E Appellant Respondent Assessee by : Shri Hari Krishan Revenue by Shri B. Koteswara Rao : Date of hearing : 28.01.2022 Date of pronouncement : 07.03.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee dire…

Dipakbhai Bhikhabhai Ghoghari, Surat vs. Income Tax Officer, Ward -3(3)(2), Surat

In the result, the appeal of assessee is allowed

ITA 306/SRT/2018[2014-15]Status: DisposedITAT Surat07 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Abkpg 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Acapg 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(2), Surat. Vs. 22M Maheshwari Society, Opp: Baroda Pristage, Varchha Road, Surat. Pan: Abcpg 0507 F Applicant Respondent

Section 2(14)Section 254(1)Section 56Section 56(2)Section 56(2)(vii)Section 596(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ABKPG 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ACAPG 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Wa…

Mansukhbhai Bhikhabhai Ghoghari, Surat vs. Income Tax Officer, Ward -3(3)(3), Surat

In the result, the appeal of assessee is allowed

ITA 305/SRT/2018[2014-15]Status: DisposedITAT Surat07 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Abkpg 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Acapg 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(2), Surat. Vs. 22M Maheshwari Society, Opp: Baroda Pristage, Varchha Road, Surat. Pan: Abcpg 0507 F Applicant Respondent

Section 2(14)Section 254(1)Section 56Section 56(2)Section 56(2)(vii)Section 596(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ABKPG 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ACAPG 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Wa…

Parvinbhai Bhikhabhai Ghoghari, Surat vs. Income Tax Officer, Ward -3(3)(5), Surat

In the result, the appeal of assessee is allowed

ITA 304/SRT/2018[2014-15]Status: DisposedITAT Surat07 Sept 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Abkpg 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. Pan: Acapg 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(2), Surat. Vs. 22M Maheshwari Society, Opp: Baroda Pristage, Varchha Road, Surat. Pan: Abcpg 0507 F Applicant Respondent

Section 2(14)Section 254(1)Section 56Section 56(2)Section 56(2)(vii)Section 596(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Shri Parvinbhai Bhikhabhi The Income Tax Officer, Ghoghari, Ward-(3)(3)(5), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ABKPG 0980 A Applicant Respondent Shri Mansukhbhai Bhikhabhai The Income Tax Officer, Ghoghari, Ward-(3)(3)(3), Surat. Vs. 22, Maheshwari Society, Opp: Baroda Pristage, Varachha Road, Surat. PAN: ACAPG 7494 E Applicant Respondent Shri Dipakbhai Bhikhabhai The Income Tax Officer, Ghoghari, Wa…

Pune in Mubarak Gafur Korabu v. ITO (125 Taxmann.com 273) — Cited in 5 Judgments | BharatTax