Raja Kishor Raghuramy Reddy v. ACIT

112 Taxmann.com 134Supreme Court of India2019#1702 most cited

What is Raja Kishor Raghuramy Reddy v. ACIT authority for?

The Supreme Court considered the delay in filing an appeal and the appellant's justification for it. The court noted that the appellant's registered address was used for communication and that the postal authorities returned mail. The court referenced its earlier decision in 'Meda Raja Kishor Raghuramy Reddy Vs ACIT' when considering the appellant's case.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2020 to 2026.

Also referred to as

Raja Kishor Raghuramy Reddy v. ACIT · Senior Bhosale Estate (HUF) v. ACIT · 112 Taxmann.com 134 · Supreme Court · delay in filing appeal · condonation of delay · sufficient cause · section 253(1) · section 246A · section 253(3)

Sections most often in play

Section 250Section 253(1)Section 144Section 246ASection 132Section 131Section 139(4)Section 139(1)

Issues it is cited on

section 253(1)section 249(2)section 253(3)section 139(4)section 246asection 249section 156delay in filing appealsection 253section 24first appealcondonation of delay

Judgments citing Raja Kishor Raghuramy Reddy v. ACIT

Kanumuri Siva Rama Raju, Vijayawada vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeals of the assessees are allowed

ITA 709/VIZ/2019[2011-12]Status: DisposedITAT Visakhapatnam27 Apr 2021AY 2011-12

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./I.T.A.No.704/Viz/2019 To 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 To 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner Of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [Pan : Cnbps7658N]

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याययकसदस्य एिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्यकेसमऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./I.T.A.No.704/Viz/2019 to 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 to 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [PAN : CNBPS7658N] आयकरअपीऱसं./I.T.A.No.707/Viz/2019 to 709…

Kanumuri Siva Rama Raju, Vijayawada vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeals of the assessees are allowed

ITA 708/VIZ/2019[2010-11]Status: DisposedITAT Visakhapatnam27 Apr 2021AY 2010-11

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./I.T.A.No.704/Viz/2019 To 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 To 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner Of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [Pan : Cnbps7658N]

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याययकसदस्य एिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्यकेसमऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./I.T.A.No.704/Viz/2019 to 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 to 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [PAN : CNBPS7658N] आयकरअपीऱसं./I.T.A.No.707/Viz/2019 to 709…

Kanumuri Siva Rama Raju, Vijayawada vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeals of the assessees are allowed

ITA 707/VIZ/2019[2009-10]Status: DisposedITAT Visakhapatnam27 Apr 2021AY 2009-10

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./I.T.A.No.704/Viz/2019 To 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 To 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner Of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [Pan : Cnbps7658N]

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याययकसदस्य एिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्यकेसमऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./I.T.A.No.704/Viz/2019 to 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 to 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [PAN : CNBPS7658N] आयकरअपीऱसं./I.T.A.No.707/Viz/2019 to 709…

Samanthapudi Lavanya, Vijayawada vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeals of the assessees are allowed

ITA 705/VIZ/2019[2010-11]Status: DisposedITAT Visakhapatnam27 Apr 2021AY 2010-11

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./I.T.A.No.704/Viz/2019 To 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 To 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner Of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [Pan : Cnbps7658N]

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याययकसदस्य एिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्यकेसमऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./I.T.A.No.704/Viz/2019 to 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 to 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [PAN : CNBPS7658N] आयकरअपीऱसं./I.T.A.No.707/Viz/2019 to 709…

Samanthapudi Lavanya, Vijayawada vs. The Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeals of the assessees are allowed

ITA 704/VIZ/2019[2009-10]Status: DisposedITAT Visakhapatnam27 Apr 2021AY 2009-10

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./I.T.A.No.704/Viz/2019 To 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 To 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner Of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [Pan : Cnbps7658N]

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याययकसदस्य एिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्यकेसमऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./I.T.A.No.704/Viz/2019 to 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 to 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [PAN : CNBPS7658N] आयकरअपीऱसं./I.T.A.No.707/Viz/2019 to 709…

M/S. Danieli India Limited, Kolkata vs. DCIT, Circle-2(1), Kolkata

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

ITA 305/KOL/2020[2011-12]Status: DisposedITAT Kolkata09 Oct 2020AY 2011-12

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey, Jm] Assessment Year: 2011-12 M/S. Danieli India Ltd. Vs. Deputy Commissioner Of Income-Tax, (Pan: Aabcg5359E) Circle-2(1), Kolkata.

…1 M/s. Danieli India Ltd., AY- 2011-12 आयकर अपीलीय अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी पी. एम.जगताप,उपा"य" एवं "ी ए.टी. वक","याियक सद"य) [Before Shri P.M. Jagtap, Vice President (KZ) &Shri A. T. Varkey, JM] Assessment Year: 2011-12 M/s. Danieli India Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AABCG5359E) Circle-2(1), Kolkata. Appellant Respondent Date of Hearing (virtual) 05.10.2020 Date of Pronouncement 09.10.2020 For the Appellant S/Shri Samir Chakraborty&Abhijit Biswas, Advocates For the Respondent Shri JayantaKhanra, JCIT, CIT, DR ORDER Per A.…