Puskhar P.C. Jain v. UOI

262 Taxmann 118High Court2019#24083 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(1)Section 15Section 17Section 192Section 199Section 200Section 201Section 203

Issues it is cited on

section 205tax deducted at sourcesection 20section 143section 14nfacdocumentinterest

Judgments citing Puskhar P.C. Jain v. UOI

Dhananjay Sanjiv Rawal, Mumbai vs. ITO, Ward, 17(2)(1), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 39/MUM/2025[2020-21]Status: DisposedITAT Mumbai21 Feb 2025AY 2020-21

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri Dhananjay Rawal, ARFor Respondent: 11.02.2025
Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J (SMC)” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 39/Mum/2025 (Assessment Year: 2020-21) Dhananjay Sanjiv Rawal, Central Processing Centre, D-4, Iconic, 18, Arthur Bunder Income Tax Department, Vs. Road, Colaba, Mumbai-400005 Bangalore-560500 PAN: AGPPR5062A Appellant) : Respondent) Appellant /Assessee by : Shri Dhananjay Rawal, AR : Shri Asif Karmali, Sr. DR Revenue / Respondent by : 11.02.2025 Date of Hearing Date of Pronouncement : 21.02.2025 O R D E R Per Padmavathy S, AM: This appeal by the assessee is against the order of the Commissio…

Altico Capital India Limited, Mumbai vs. National E-Assessment Centre, Mumbai

Appeal is allowed for statistical purposes

ITA 372/MUM/2023[2018-2019]Status: DisposedITAT Mumbai27 Jul 2023AY 2018-2019

Bench: The Cit(A) Which Was Dismissed By The Cit(A) Vide Its Order, Dated 13/12/2022. Now The Appellant Is In Appeal Before The Tribunal Against The Aforesaid Order Of The Cit(A).

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Snayogita Nagpal
Section 143(3)Section 144BSection 205Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Altico Capital India Limited, Unit 11, Executive Centre India Pvt. Ltd., Level 7, ParineeCrescenzo, Plot 38/39, G Block, Bandra (East), Mumbai - 400051 [PAN: AACCC3064F] …………… Appellant Vs National e-Assessment Centre, Respondent ……………. Delhi Appearance For the Appellant/Assessee : Shri Vijay Mehta For the Respondent/Department : Ms. Snayogita Nagpal Date : 18.07.2023 Conclusion of hearing : 27.07.2023 Pronouncement of order O R D E R Per Rahul Chaudhary, Judicial Member: By way of…

Kiran S Patel, Mumbai vs. ADIT, CPC, Bengaluru

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 233/MUM/2022[2019-20]Status: DisposedITAT Mumbai13 Jul 2022AY 2019-20
For Appellant: Shri Chetan K. DhabaliaFor Respondent: Shri Rajesh Ojha, (Sr. AR)
Section 143(1)Section 205

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.233/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2019-20) Kiran S. Patel बिधम/ ADIT-CPC A-2, Tahira Industrial Bangaluru. Vs. Compound Caves Road, Jogeshwari East, Mumbai- 400060. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAEPP0334Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Chetan K. Dhabalia Revenue by: Shri Rajesh Ojha, (Sr. AR) सुनवाई की तारीख / Date of Hearing: 16/06/2022 घोषणा की तारीख /Date of Pronouncement: 13/07/2022 आदेश / O R D E R PER ABY…