Rajesh Babubhai Damania v. ITO

122 Taxmann 614High Court2002#13298 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 250 Section 270A Section 48 Section 54

Judgments citing Rajesh Babubhai Damania v. ITO

Shailesh Natvarlal Patel, Ahmedabad vs. The ITO, Ward-4(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 371/AHD/2025[2018-19]Status: HeardITAT Ahmedabad06 May 2025AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Makarand V.Mahadeokarasstt.Year : 2018-19

For Appellant: Shri Ravindra, Sr.DR

Section 142(1)Section 143(2)Section 143(3)Section 250Section 270ASection 54

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2018-19 Shailesh Natvarlal Patel ITO, Ward-4(2)(3) B-4, Seatel Park Vs. Ahmedabad. Nr.CIMS Hospital Science City Road Sola, Ahmedabad 380060. PAN : ACDPP 5550 D (Applicant) (Responent) : Shri Aseem L. Thakkar, AR Assessee by : Shri Ravindra, Sr.DR Reve…

DCIT, Central Circle - 3, Surat vs. Shiri Ashesh Nanalal Doshi, Surat

In the result, the appeal of the revenue for AY 2016-17 is also dismissed

ITA 32/SRT/2021[2016-17]Status: DisposedITAT Surat21 Aug 2023AY 2016-17

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 07/Srt /2021 (Assessment Year: 2015-16)

Section 132Section 143(2)Section 153CSection 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No. 07/Srt /2021 (Assessment Year: 2015-16) ITA No. 32/Srt /2021 (Assessment Year: 2016-17) (Virtual hearing) D.C.I.T., Shri Ashesh Nanalal Doshi, Central Circle-3, 804, Abhushan Apartment, Vs. Surat. Athwalines Road, Parle Point, Surat. PAN No. AAZPD 2576 P Appellant/ assessee Respondent/ revenue Department represented by Shri Ashok B. Koli (CIT-DR) Assessee represented by Shri Sourabh Soparkar, Senior Advocate with Ms. Urvashi Shodhan, Advocate Date of hearing 26/…

Ninaidevi Shikshan Prasarak Mandal, Sangli vs. Income-Tax Officer, (Exemption), Ward, Kolhapur

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

ITA 1787/PUN/2019[2016-17]Status: DisposedITAT Pune24 Jun 2021AY 2016-17

For Appellant: Shri B. C. MalakarFor Respondent: Shri S. P. Walimbe

Section 115BSection 12ASection 2(24)(iia)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.1787/PUN/2019 िनधा"रण वष" / Assessment Year : 2016-17 Ninaidevi Shikshan Prasarak Mandal, At/Post- Kokrud, Taluka- Shirala, Dist.- Sangli – 415405. .......अपीलाथ" / Appellant PAN : AAATN8537D बनाम / V/s. ITO, Exemption Ward, ……""यथ" / Respondent Kolhapur. Assessee by : Shri B. C. Malakar Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hearing : 15.06.2021 घोषणा क" तारीख / Date of Pronouncement : 24…

Nishant Construction Pvt. Ltd., Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-5, Ahmedabad

ITA 2732/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad25 Sept 2019AY 2010-11

Bench: Shri Waseem Ahmed& Ms. Madhumita Roynishant Construction Pvt. Vs. Dcit, Ltd., 801 – 802, Regency Circle – 3(1)(1), Plaza, Anand Nagar Road, Ahmedabad. Satellite, Ahmedabad – 380 015. [Pan No.Aaacn 3752 B] (Appellant) (Respondent) ..

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: 10.07.2019

Section 131Section 143(1)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER Nishant Construction Pvt. Vs. DCIT, Ltd., 801 – 802, Regency Circle – 3(1)(1), Plaza, Anand Nagar Road, Ahmedabad. Satellite, Ahmedabad – 380 015. [PAN No.AAACN 3752 B] (Appellant) (Respondent) .. Appellant by : Shri S.N. Soparkar, Sr. Advocate With Ms. Urvashi Sodhan Shri N. R. Soni, CIT-D.R. Respondentby: 10.07.2019 Date of Hearing Date of Pronouncement 25.09.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal is directed against the order dated 24.08.2016 passed…

Kaplan India Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is allowed with above directions

ITA 1022/DEL/2017[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Shri H. S. Sidhu & Shri Prashant Maharishikaplan India Pvt. Ltd, Vs. Ito, 226, Tribhuvan Complex, Ward-14(2), Ishwar Nagar, Friends Colony New Delhi (West),New Delhi Pan: Aaics9919F (Appellant) (Respondent) Kaplan India Pvt. Ltd, Vs. Addl. Cit, 226, Tribhuvan Complex, Special Range-5, Ishwar Nagar, Friends Colony New Delhi (West),New Delhi Pan: Aaics9919F (Appellant) (Respondent)

For Appellant: Shri Nageswar Rao, AdvFor Respondent: Shri Sandeep Kr. Mishra, Sr. DR

Section 10Section 115JSection 143Section 144CSection 271Section 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Kaplan India Pvt. Ltd, Vs. ITO, 226, Tribhuvan Complex, Ward-14(2), Ishwar Nagar, Friends Colony New Delhi (West),New Delhi PAN: AAICS9919F (Appellant) (Respondent) Kaplan India Pvt. Ltd, Vs. Addl. CIT, 226, Tribhuvan Complex, Special Range-5, Ishwar Nagar, Friends Colony New Delhi (West),New Delhi PAN: AAICS9919F (Appellant) (Respondent) Assessee by : Shri Nageswar Rao, Adv Shri Sandeep S. Karhail, Adv Revenue by: Shri Sandeep Kr. Mishra, Sr. DR Date of Hearing 12/02…

Kamakshi Hospitality Pvt. Ltd., Jaipur vs. DCIT, Jaipur

In the result, the appeal filed by the assessee is partly allowed

ITA 481/JPR/2016[2010-11]Status: DisposedITAT Jaipur15 Dec 2017AY 2010-11

For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri R.A. Verma, Addl. CIT - DR &

Section 132Section 153ASection 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES , JAIPUR Jh HkkxpUn] ys[kk lnL; ,o Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 481/JP/2016 fu/kZkj.k o"kZ@Assessment Year: 2010-11 cuke M/s. Kamakshi Hospitality Pvt. Ltd The DCIT Vs. A-3, Moti Lal Atal Road, Jaipur Central Circle – 1, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGBPS 3591 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Rajeev Sogani, CA jktLo dh vksj ls@ Revenue by:Shri R.A. Verma, Addl. CIT - D…

I.T.O WD - 2(3), Kolkata. vs. M/S Lgw Ltd., North 24 Parganas

In the result the appeal of the revenue is dismissed and cross objection of the assessee is partly allowed

ITA 267/KOL/2013[2009-10]Status: DisposedITAT Kolkata07 Oct 2015AY 2009-10

Bench: Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] Assessment Year : 2009-10

For Appellant: Shri A.K.Tibrewal, FCA & Shri Amit Agarwal,AdvocateFor Respondent: Shri Sachidananda Srivastava, CIT(DR)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, KOLKATA [Before Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] Assessment Year : 2009-10 (APPELLANT ) (RESPONDENT) I.T.O., Ward-2 (3) -versus- M/s. LGW Limited Kolkata Kolkata (PAN:AAACL 4670 N) C.O.No.29/Kol/2013 A/o ITA No.267/Kol/2013 Assessment Year : 2009-10 M/s. LGW Limited -versus- I.T.O., Ward-2(3), Kolkata Kolkata (PAN AAACL 4670 N)) (CROSS OBJECTOR) (RESPONDENT) For the Department : Shri Sachidananda Srivastava, CIT(DR) For the Assessee : Shri A.K.Tibrewal, FCA & Shri Amit Agarwal,Advocate Date of Hearing : 08.09.2015. Date of Pronouncement : 07.10.2…