Rajiv Agarwal v. ACIT

88 Taxmann.com 846High Court2017#21544 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 144(1)(b)section 163fresh tangible materialsanctioning authoritysection 151(1)section 149(1)(b)section 149(1)section 16kelvinatormere change of opinionsection 69blive link

Judgments citing Rajiv Agarwal v. ACIT

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 35/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam23 May 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 34/VIZ/2023[2015-16]Status: DisposedITAT Visakhapatnam23 May 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 33/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam23 May 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Tadisetti Murali Mohan, Guntur vs. Deputy Commissioner of Income Tax, Circle-1(1), Guntur

In the result, appeal of the assessee is allowed

ITA 32/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam23 May 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 133ASection 143(2)Section 143(3)Section 144Section 144(1)(b)Section 148Section 68Section 69

…आयकरअपील"यअ"धकरण, "वशाखापटणमपीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ीदु"वू"आरएलरे"डी, "या"यकसद"यएवं"ीएसबालाकृ"णन, लेखासद"यकेसम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. Nos. 32, 33, 34 & 35/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13, 2014-15, 2015-16 & 2016-17) Tadisetti Murali Mohan, Vs. The Deputy Commissioner of H.No. 6-23-6/C, Jaya Towers, Income Tax, 5/4, Arundelpet, Circle-1(1), Guntur – 522 002. Guntur. PAN: AEOPM 8522 P (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क…

Rajiv Agarwal v. ACIT (88 Taxmann.com 846) — Cited in 4 Judgments | BharatTax