Rajendra Prasad Subhash Chand v. UOI

344 ITR 533High Court2012#20571 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2023.

Judgments citing Rajendra Prasad Subhash Chand v. UOI

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 571/BANG/2022[2014-15]Status: DisposedITAT Bangalore20 Jan 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 570/BANG/2022[2013-14]Status: DisposedITAT Bangalore20 Jan 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 569/BANG/2022[2012-13]Status: DisposedITAT Bangalore20 Jan 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Shri Dinesh Goswami, Bhopal vs. The DCIT Central, Bhopal

In the result, the appeal filed by the assessee is

ITA 277/IND/2017[2013-14]Status: DisposedITAT Indore28 Feb 2019AY 2013-14

Bench: Shri V. Durga Rao & Shri Manish Boradassessment Year: 2013-14

Section 132Section 132(4)Section 153ASection 69A

…explained the sources. In view of the above, we find that the order passed by Ld. CIT(A) has to be reversed. 8. In so far as case laws relied by the A.O. are concerned judgement of Rajasthan High Court in the case of Rajendra Prasad Subhash Chand Vs. UOI 344 ITR 533 facts are 11 [ITA 277/Ind/2017] [Shri Dinesh Goswami, Bhopal] entirely different and no application to the facts of the present case. In so far as judgement of Kerala High Court in the case of ACIT Vs. B. Rajashekharan Nair 329 ITR 123, we find that the facts are entirely different. In the present case, explanation was given before the searc…