Rajeshkumar Shantilal Patel v. ITO

127 Taxmann.com 342Reported decision2021#14856 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 143(3)Section 10 Section 115JB Section 132 Section 142(1)Section 143(2)Section 144B Section 147

Issues it is cited on

transfer section 143(3)

Judgments citing Rajeshkumar Shantilal Patel v. ITO

KIRAN HARUBHAI DANGAR,JUNAGADH vs. ASSESSING OFFICER, RAJKOT

ITA 368/RJT/2023[2012-13]Status: DisposedITAT Rajkot10 Apr 2026AY 2012-13

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri D. M. Rindani, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr. DR

Section 132Section 142(1)Section 143(2)Section 143(3)Section 148Section 153BSection 153CSection 250Section 69

…आयकर अपीलीय अिधकरण, राजकोट "ायपीठ, राजकोट। In The Income Tax Appellate Tribunal, Rajkot Bench, Rajkot Before Dr. Arjun Lal Saini, Accountant Member And Dr. Dinesh Mohan Sinha, Judicial Member आयकर अपील सं. / ITA No. 368/Rjt/2023 Assessment Year: (2012-13) (Physical Hearing) Kiran Harubhai Dangar, Assessing Officer, Plot No.49, Devyani Park, Nr. Akash Race Course Road, Race Course, Vs. Ganga Society, Madhuram, Timbavadi, Sadar, Rajkot, Gujarat - 360001 Junagadh, Gujarat - 362015 PAN/GIR No.: AKYPD3571D (Assessee) (Respondent) िनधा"रती की ओर से/Assessee by : Shri D. M. Rindani, AR राज" की ओर से/Respondent by : Shr…

DIWANTHAM TOLLWAY PRIVATE LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -6, MUBMAI

In the result, the grounds of appeal

ITA 3711/MUM/2025[2020-21]Status: DisposedITAT Mumbai13 Oct 2025AY 2020-21

Bench: Shri Pawan Singh& Shri Prabhash Shankar(Physical Hearing) Diwantham Tollway Private Limited Pcit – 6, Mumbai Unit No. 603B, 6Th Floor, Godrej Bkkc, Room No. 501, 5Th Floor, Aayakar Vs Plot No. C-68, G Block, Bhavan, Maharishi Karve Road, Bandra Kurla Complex, Bandra (East), Mumbai – 400020. Mumbai – 400051. [Pan: Aagcd6193G] Appellant / Assessee Respondent / Revenue

Section 143(3)Section 144BSection 254(1)Section 263Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) Diwantham Tollway Private Limited PCIT – 6, Mumbai Unit No. 603B, 6th Floor, Godrej BKKC, Room No. 501, 5th Floor, Aayakar Vs Plot No. C-68, G Block, Bhavan, Maharishi Karve Road, Bandra Kurla Complex, Bandra (East), Mumbai – 400020. Mumbai – 400051. [PAN: AAGCD6193G] Appellant / Assessee Respondent / Revenue Assessee by Shri Vijay Mehta CA / AR Revenue by Shri Umashankar Prasad, CIT-DR Date of Institution 27.05.2025 Date of hearing 21.08.2025 Date of pron…

RAMESHCHANDRA CHHABILDAS JHAVERI,MUMBAI vs. DCIT, CIRCLE - 4(2)(1), MUMBAI

In the result, appeal of the assessee is allowed

ITA 3520/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Sept 2025AY 2018-19

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)

Section 143(3)Section 254(1)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI OMKARESHWAR CHIDARA, ACCOUNTANTMEMBER (Physical hearing) Rameshchandra Vs. DCIT, Circle -4(2)(1) Chhabildas Jhaveri Aayakar Bhawan, 4th Floor, Plot No 16, Mumbai-400020. Smruti Building, JVPD Scheme, Vile Parle West, Mumbai-400004. PAN: AABPJ4698Q (Appellant) .. (Respondent) Assessee by Shri. Vijay Mehta, CA Revenue by Shri. Annavaran Kosuri, Sr. DR Date of Hearing 28/07/2025 Date of Pronouncement 10/09/2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal b…

SHRI SUNNY CHADRAKANT FUDHANAWALA,,SURAT vs. THE DY. COMMISSIONER INCOME TAX OFFICER, CIR3(3), SURAT

In the result, appeal of the assessee is allowed

ITA 271/SRT/2019[2014-15]Status: DisposedITAT Surat22 Feb 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./Ita No.271/Srt/2019 ("नधा"रण वष" / Assessment Year: (2014-15) (Virtual Court Hearing) Shri Sunny Chandrakant Deputy Commissioner Of Fudhnawala, 47, Matawadi, Income Tax, Circle-3(3), Vs. Nr. Bhavani Mata Mandir, Aaykar Bhavan, Majura Gate Lambe Hanuman Road, Nr. New Civil Hospital Road, Surat-395006 Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahpf 6359 G (Appellant) (Respondent) "नधा"रती क" ओर से /Assessee By : Shri Manish J Shah, Advocate राज"व क" ओर से /Respondent By : Shri Ashok B. Koli, Cit-D.R

For Appellant: Shri Manish J Shah, AdvocateFor Respondent: Shri Ashok B. Koli, CIT-D.R

Section 143(3)Section 263Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपीलसं./ITA No.271/SRT/2019 ("नधा"रण वष" / Assessment Year: (2014-15) (Virtual Court Hearing) Shri Sunny Chandrakant Deputy Commissioner of Fudhnawala, 47, Matawadi, Income Tax, Circle-3(3), Vs. Nr. Bhavani Mata Mandir, Aaykar Bhavan, Majura Gate Lambe Hanuman Road, Nr. New Civil Hospital Road, Surat-395006 Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAHPF 6359 G (Appellant) (Respondent) "नधा"रती क" ओर से /Assessee by : Shri Manish J Shah, Advocate राज"व क" ओर से /Respondent by : Shri Ashok B. Koli…

SHRI BABUBHAI SHANTILAL SOLANKI,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-7(1)(1),, AHMEDABAD

In the result, appeal of the Assessee is allowed

ITA 1893/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad03 Aug 2022AY 2012-13

For Appellant: Shri Sulabh Padshah, A.RFor Respondent: Shri Dileep Kumar, Sr.D.R

Section 143(3)Section 234ASection 263Section 50CSection 54FSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2012-13 Shri Babubhai The Income Tax Shantilal Solanki 189, Officer, Prajapavas, Tota Gam, Vs Ward-7(1)(1), Daskroi, Ahmedabad Ahmedabad PAN No:APKPS8932C (Respondent) (Appellant) Appellant by : Shri Sulabh Padshah, A.R. Respondent by : Shri Dileep Kumar, Sr.D.R. Date of hearing : 19-07-2022 Date of pronouncement : 03-08-2022 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- The present appeal has been filed by the Assessee against the o…

KUM. NALINI SURRENDRABHAI PATEL,,BARODA vs. THE INCOME TAX OFFICER, WARD-2(1),, BARODA

In the result, the appeal of the assessee is allowed

ITA 1013/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2009-10

For Appellant: Shri Rushin Patel, AR for Shri M.J. Shah, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR

Section 143(1)Section 143(3)Section 154Section 263Section 54Section 54ESection 54F

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Asst. Year : 2009-2010 Kumari Nalini Surrendrabhai Patel ITO, Ward-2(1) C/o. Shri Ramesh G. Desai Vs Baroda. (Taxation Consultants) 4/A, Meeraj Apartments Race Course Circle (West) Baroda 390 007. अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by…