Pune-Trib) ITO V. Gajraj Constructions (2015) 62 Taxmann.com 18 Malpani Estates v. ACIT

33 Taxmann.com 657Reported decision2013#11504 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 132Section 139Section 143(3)Section 153ASection 154Section 270ASection 271(1)(C)

Judgments citing Pune-Trib) ITO V. Gajraj Constructions (2015) 62 Taxmann.com 18 Malpani Estates v. ACIT

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 1279/JPR/2024[2017-18]Status: DisposedITAT Jaipur11 Apr 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Sisodia, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 132(1)Section 139Section 143(3)Section 153ASection 154Section 270A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1279/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Ajay Bakliwal ACIT, Vs. C 6 Vallabh Bari, Vallabh Bari, Central Circle, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABZPB 7775 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, Adv. jktLo dh vksj ls@ Revenue by : Mrs. Ani…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju A. Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 512/NAG/2016[2009-10]Status: DisposedITAT Nagpur25 Jul 2022AY 2009-10

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRISANDEEPGOSAIN, JUDICIAL MEMBER AND SHRIARUNKHODPIA, ACCOUNTANT MEMBER ITAno.436/Nag./2016 ITAno.437/Nag./2016 (Assessment Year : 2005–06) (Assessment Year : 2006–07) ITAno.511/Nag./2016 ITAno.512/Nag./2016 (Assessment Year : 2008–09) (Assessment Year : 2009–10 ITAno.438/Nag./2016 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax Central Circle–2(2), Aayakar Bhawan ..………. Appellant Civil Lines, Nagpur 440 001 v/s Smt. Anju Saraf Flat no.C–2, Yogeshwar Ganga ..………. Respondent Apartments, Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju A. Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 511/NAG/2016[2008-09]Status: DisposedITAT Nagpur25 Jul 2022AY 2008-09

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRISANDEEPGOSAIN, JUDICIAL MEMBER AND SHRIARUNKHODPIA, ACCOUNTANT MEMBER ITAno.436/Nag./2016 ITAno.437/Nag./2016 (Assessment Year : 2005–06) (Assessment Year : 2006–07) ITAno.511/Nag./2016 ITAno.512/Nag./2016 (Assessment Year : 2008–09) (Assessment Year : 2009–10 ITAno.438/Nag./2016 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax Central Circle–2(2), Aayakar Bhawan ..………. Appellant Civil Lines, Nagpur 440 001 v/s Smt. Anju Saraf Flat no.C–2, Yogeshwar Ganga ..………. Respondent Apartments, Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C…

Smt. Anju Saraf, Nagpur vs. A, C.I.T Cent Cir. 2(2), Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 499/NAG/2016[2009-10]Status: DisposedITAT Nagpur25 Jul 2022AY 2009-10

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRISANDEEPGOSAIN, JUDICIAL MEMBER AND SHRIARUNKHODPIA, ACCOUNTANT MEMBER ITAno.436/Nag./2016 ITAno.437/Nag./2016 (Assessment Year : 2005–06) (Assessment Year : 2006–07) ITAno.511/Nag./2016 ITAno.512/Nag./2016 (Assessment Year : 2008–09) (Assessment Year : 2009–10 ITAno.438/Nag./2016 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax Central Circle–2(2), Aayakar Bhawan ..………. Appellant Civil Lines, Nagpur 440 001 v/s Smt. Anju Saraf Flat no.C–2, Yogeshwar Ganga ..………. Respondent Apartments, Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C…

Smt. Anju Saraf, Nagpur vs. A, C.I.T Cent Cir. 2(2), Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 498/NAG/2016[2007-08]Status: DisposedITAT Nagpur25 Jul 2022AY 2007-08

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRISANDEEPGOSAIN, JUDICIAL MEMBER AND SHRIARUNKHODPIA, ACCOUNTANT MEMBER ITAno.436/Nag./2016 ITAno.437/Nag./2016 (Assessment Year : 2005–06) (Assessment Year : 2006–07) ITAno.511/Nag./2016 ITAno.512/Nag./2016 (Assessment Year : 2008–09) (Assessment Year : 2009–10 ITAno.438/Nag./2016 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax Central Circle–2(2), Aayakar Bhawan ..………. Appellant Civil Lines, Nagpur 440 001 v/s Smt. Anju Saraf Flat no.C–2, Yogeshwar Ganga ..………. Respondent Apartments, Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 438/NAG/2016[2010-11]Status: DisposedITAT Nagpur25 Jul 2022AY 2010-11

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRISANDEEPGOSAIN, JUDICIAL MEMBER AND SHRIARUNKHODPIA, ACCOUNTANT MEMBER ITAno.436/Nag./2016 ITAno.437/Nag./2016 (Assessment Year : 2005–06) (Assessment Year : 2006–07) ITAno.511/Nag./2016 ITAno.512/Nag./2016 (Assessment Year : 2008–09) (Assessment Year : 2009–10 ITAno.438/Nag./2016 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax Central Circle–2(2), Aayakar Bhawan ..………. Appellant Civil Lines, Nagpur 440 001 v/s Smt. Anju Saraf Flat no.C–2, Yogeshwar Ganga ..………. Respondent Apartments, Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 436/NAG/2016[2005-06]Status: DisposedITAT Nagpur25 Jul 2022AY 2005-06

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRISANDEEPGOSAIN, JUDICIAL MEMBER AND SHRIARUNKHODPIA, ACCOUNTANT MEMBER ITAno.436/Nag./2016 ITAno.437/Nag./2016 (Assessment Year : 2005–06) (Assessment Year : 2006–07) ITAno.511/Nag./2016 ITAno.512/Nag./2016 (Assessment Year : 2008–09) (Assessment Year : 2009–10 ITAno.438/Nag./2016 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax Central Circle–2(2), Aayakar Bhawan ..………. Appellant Civil Lines, Nagpur 440 001 v/s Smt. Anju Saraf Flat no.C–2, Yogeshwar Ganga ..………. Respondent Apartments, Ramdaspeth, Nagpur 440 012 PAN – AETPS5421E C…

El El Hotels & Investments Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 918/DEL/2010[2006-07]Status: DisposedITAT Delhi16 Feb 2021AY 2006-07
For Appellant: Shri Ajay Wadhwa, Advocate &For Respondent: Ms Nidhi Srivastava, CIT-DR
Section 115JSection 132Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 ACIT, Vs ELEL Hotels & Investment Ltd., Central Circle 13, C/o Ajay Wadhwa, New Delhi. W-107, Ground Floor, Greater Kailash-1, New Delhi. PAN: AAACE2846D (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Advocate & Ms Ragini Handa, CA Revenue by : Ms Nidhi Srivastava, CIT-DR Date of Hearing : 18.12.2020 Date of Pronouncement : 16.02.2021 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is dir…

DCIT Cen Cir 8(2), Mumbai vs. Dorf Ketal Chemicals (I) P.Ltd, Mumbai

In the result, the appeals are allowed for statistical purposes

ITA 4682/MUM/2017[2005-06]Status: DisposedITAT Mumbai18 Oct 2019AY 2005-06

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2004-05 & Assessment Year: 2005-06

For Appellant: Mr. Nilesh Patel, ARFor Respondent: Mr.Rajesh Ojha, &
Section 132(1)Section 139Section 139(1)Section 143(3)Section 153ASection 251Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI RAVISH SOOD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2004-05 & Assessment Year: 2005-06 Dy. CIT, CC-8(2), 6th floor, Room M/s Dorf-Ketal Chemical (I) No. 658, AayakarBhavan, M.K. Vs. Pvt. Ltd. Drof Ketal Towers, Road, Mumbai-400020. D’Monte Lane, Oriem, Malad (W), Mumbai-400064. PAN No. AAACD3819P Appellant Respondent Revenue by : Mr.Rajesh Ojha, & Assessee by : Mr. Nilesh Patel, AR Date of Hearing : 23/07/2019 Date of pronouncement: 18/10/2019 ORDER PER N.K. PRADHAN, AM The captioned appeals filed…

Pune-Trib) ITO V. Gajraj Constructions (2015) 62 Taxmann.com 18 Malpani Estates v. ACIT (33 Taxmann.com 657) — Cited in 9 Judgments | BharatTax