R.S. Investment v. ITO

15 Taxmann.com 270High Court2011#22668 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2017 to 2025.

Sections most often in play

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

Judgments citing R.S. Investment v. ITO

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…

Suresh Ramanbhai Naik L/H of Ramanbhai Parbhubhai Desai, Surat vs. Income Tax Officer, Ward 1(3)(4), Surat

In the result, this appeal of the assessee is allowed

ITA 199/SRT/2021[2011-12]Status: DisposedITAT Surat12 Jul 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) Suresh Ramanbhai Naik, I.T.O., L/R Of Ramanbhai Parbhubhai Desai, Ward-3(2)(3), Vs. 41, Meghna Raw House, Near Surat. Maharaja Agrasen Bhavan, City Light Road, Surat-395003. Pan No. Akqpd 5495 J Appellant/ Assessee Respondent/ Revenue

Section 139Section 139(1)Section 144Section 147Section 148Section 254(1)Section 271FSection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Physical Court) Suresh Ramanbhai Naik, I.T.O., L/R of Ramanbhai Parbhubhai Desai, Ward-3(2)(3), Vs. 41, Meghna Raw House, Near Surat. Maharaja Agrasen Bhavan, City Light Road, Surat-395003. PAN No. AKQPD 5495 J Appellant/ assessee Respondent/ revenue Appellant represented by Shri Suresh Kabra, CA Respondent represented by Shri J.K. Chandani, Sr.DR Date of hearing 05/05/2022 Date of pronouncement 12/07/2022 Order under Section 254(1) of Income Tax Act PER: PAWAN…

Deputy Commissioner of Income Tax, Jaipur vs. Smt. Sheena Mathur, Jaipur

In the result, revenue’s ground of appeal is dismissed

ITA 627/JPR/2017[2011-12]Status: DisposedITAT Jaipur10 Nov 2017AY 2011-12

For Appellant: Shri S.L.PoddarFor Respondent: Smt Rolee Agarwal (CIT) fu/kZkfjrh dh vksj ls@

Section 132Section 139(1)Section 153A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No.627/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Dy. Commissioner of Income- Smt Sheena Mathur Vs. tax, A-8, Shyam Nagar Central Circle-4, Jaipur Ajmer Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEZPM2577H vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Smt Rolee Agarwal (CIT) fu/kZkfjrh dh vksj ls@ Assessee by :…