Rajesh Chawla v. CIT

154 Taxmann 364Reported decision2006#19276 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,375 Indian tax judgments — from 2019 to 2022.

Judgments citing Rajesh Chawla v. CIT

Iris Engineering Industries P Ltd., Chennai vs. ACIT, Coimbatore

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1437/CHNY/2017[2012-13]Status: DisposedITAT Chennai08 Jun 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 1437/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/S. Iris Engineering Industries Pvt. The Assistant Commissioner Of Ltd., (Now Known As M/S. Ravilla Vs. Income Tax, Corporate Circle 2, Aerospace Industries P. Ltd.), No. 178, Coimbatore. Aerodrome Road, Singanallur, Coimbatore 641 005. [Pan:Aaaci8996G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Dr. S. Palani Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 21.03.2022 घोषणा की तारीख /Date Of Pronouncement : 08.06.2022 आदेश /O R D E R Per V. Durga Rao,: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Coimbatore Dated 31.03.2017 Relevant To The Assessment Year 2012-13 In Confirming The Levy Of Penalty Under Section 271(1)(C) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Dr. S. Palani Kumar, CIT

Section 133ASection 139(1)Section 139(4)Section 143(2)Section 143(3)Section 147Section 148Section 271(1)(c)

…आयकर अपीलीय अिधकरण, ’डी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No. 1437/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/s. IRIS Engineering Industries Pvt. The Assistant Commissioner of Ltd., (Now known as M/s. Ravilla Vs. Income Tax, Corporate Circle 2, Aerospace Industries P. Ltd.), No. 178, Coimbatore. Aerodrome Road, Singanallur, Coimbatore 641 005. [PAN:AAACI8996G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओ…

Kamala Shiva Kumar, Secunderabad vs. Income Tax Officer, Ward-10(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 535/HYD/2019[2009-10]Status: DisposedITAT Hyderabad03 May 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2009-10 Kamala Shiva Kumar, Vs. Income-Tax Officer, Secunderabad. Ward – 10(3), Hyderabad. Pan – Apkpk 1463 N (Appellants) (Respondent) Assessee By: None Revenue By: Shri Rohit Mujumdar Date Of Hearing: 16/03/2021 Date Of Pronouncement: 03/05/2021 O R D E R Per L.P. Sahu, Am: This Appeal Filed By The Assessee For Ay 2009-10 Is Directed Against The Cit(A) - 6, Hyderabad’S Order, Dated 12/01/2018 Involving Proceedings U/S 271(1)(C) Of The Income Tax Act, 1961 ; In Short “The Act”.

For Appellant: NoneFor Respondent: Shri Rohit Mujumdar

Section 271(1)(c)Section 274

…qqIN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2009-10 Kamala Shiva Kumar, Vs. Income-tax Officer, Secunderabad. Ward – 10(3), Hyderabad. PAN – APKPK 1463 N (Appellants) (Respondent) Assessee by: None Revenue by: Shri Rohit Mujumdar Date of hearing: 16/03/2021 Date of pronouncement: 03/05/2021 O R D E R PER L.P. Sahu, AM: This appeal filed by the assessee for AY 2009-10 is directed against the CIT(A) - 6, Hyderabad’s order, dated 12/01/2018 involving proceedings u/s 271(1)(c)…

Sh. Subash Chander, Udhampur vs. The Income Tax Officer, Udhampur

In the result, the assessee’s appeals are dismissed

ITA 143/ASR/2017[1993-94]Status: DisposedITAT Amritsar25 Mar 2019AY 1993-94

Bench: Sh. Sanjay Arorai.T.A. No.142 & 143/Asr/2017 Assessment Years: 1992-93 & 1993-94

For Appellant: Sh. Gaurav Arora (C.A.)For Respondent: Sh. Charan Dass (D.R.)

Section 143(3)Section 145(3)Section 148(1)Section 263Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (SMC) BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER I.T.A. No.142 & 143/Asr/2017 Assessment Years: 1992-93 & 1993-94 Subash Chander, vs. Income Tax Officer, Prop. M/s. Subash Trunk Udhampur. Factory Lambi Gali, Udhampur. [PAN: AFUPC 7311M] (Appellant) (Respondent) Appellant by : Sh. Gaurav Arora (C.A.) Respondent by: Sh. Charan Dass (D.R.) Date of Hearing: 18.03.2019 Date of Pronouncement: 29.03.2019 ORDER Per Sanjay Arora, AM: This is a set of two Appeals by the Assessee, i.e., for two consecutive years, being assessment years (AYs.)1992-93 &…

Sh. Subash Chander, Udhampur vs. The Income Tax Officer, Udhampur

In the result, the assessee’s appeals are dismissed

ITA 142/ASR/2017[1992-93]Status: DisposedITAT Amritsar25 Mar 2019AY 1992-93

Bench: Sh. Sanjay Arorai.T.A. No.142 & 143/Asr/2017 Assessment Years: 1992-93 & 1993-94

For Appellant: Sh. Gaurav Arora (C.A.)For Respondent: Sh. Charan Dass (D.R.)

Section 143(3)Section 145(3)Section 148(1)Section 263Section 271(1)(c)Section 274