Rajpal v. S.P. Chaliha

38 Taxmann.com 259High Court2013#15754 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 115BBESection 139(1)Section 142(1)Section 144Section 145(3)Section 206C(1)Section 250Section 44AB

Judgments citing Rajpal v. S.P. Chaliha

Raj Kumar & Co, Nawanshahr vs. Income Tax Officer, Nawanshahr

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 641/ASR/2024[2017-18]Status: DisposedITAT Amritsar16 Oct 2025AY 2017-18

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Ashray Sarna, Adv
Section 115Section 115BSection 144Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 641/Asr/2024 Assessment Year: 2017-18 Raj Kumar & Co., Vs. Income Tax Officer, Near Bus Stand, Vill. & P.O., Nawanshahr Mukandpur, Nawanshahr Punjab-144001 [PAN: AAUFR 1863Q] (Respondent) (Appellant) Appellant by : Sh. Ashray Sarna, Adv. : Respondent by Sh. Charan Dass, Sr. D.R. Date of Hearing : 10.09.2025 Date of Pronouncement : 16.10.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the orde…

Avnindra Mishra, Mathura vs. ITO-1(3)(1), Mathura

The appeal is allowed

ITA 441/AGR/2017[2009-10]Status: DisposedITAT Agra05 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 441/Agra/2017 (ASSESSMENT YEAR-2009-10) Shri Avnindra Mishra, Vs..ITO,-1(3)(1), 230/136, Chandralok Colony, Mathura. Krishna Nagar, Mathura.281004 (U.P.) PAN No.CDRPM5738F (Revenue) (Assessee) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 05.07.2018 ORDER This is assessee’s appeal for A.Y. 2009-10, taking the following effective grounds: “1. Because on due consideration of the facts, circumstances of the case, submissio…

Anita Yadav, Mathura vs. ITO -1(3)(1), Mathura

The appeal is allowed

ITA 422/AGR/2017[2009-10]Status: DisposedITAT Agra04 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 422/Agra/2017 (ASSESSMENT YEAR-2009-10) Anita Yadav, W/o Dr. Sarijit Vs..ITO,-1(3)(1), Yadav B-99, Moti Kunj, Mathura, Mathura. (U.P.) PAN No.AERPY4688P (Assessee) (Revenue) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 04.07.2018 ORDER This is assessee’s appeal for A.Y. 2009-10, taking the following effective grounds: “1. Because on due consideration of the facts, circumstances of the case, submissions made before him a…

Bijendra Kumar, Mathura vs. ITO-1(3)(1), Mathura

In the result, both the appeals are allowed

ITA 409/AGR/2017[2009-10]Status: DisposedITAT Agra03 Jul 2018AY 2009-10

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A Nos.409 & 419/Agra/2017 (ASSESSMENT YEAR-2009-10) Bijendra Kumar Vs..ITO,-1 (3)(1), Village Chandra Nagar, P.O. Kota Mathura. Mathura 281004 (U.P.) PAN No.CHJPK7757C (Assessee) (Revenue) Assessee by Shri M. M. Agarwal, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 28.05.2018 Date of Pronouncement 03.07.2018 ORDER This is assessee’s appeal for assessment year 2009-10, taking the following grounds: “1. Because on due consideration of the facts, circumstances of the case, submissions made b…

Ghanshyam, Mathura vs. ITO 3(2), Mathura

In the result, both the appeals are allowed

ITA 238/AGR/2018[2008-09]Status: DisposedITAT Agra19 Jun 2018AY 2008-09

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 238/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) I.T.A No. 129/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 1, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) Assessee by Shri Anurag Sinha, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 07.06.2018 Date of Pronouncement 19.06.2018 ORDER I.T.A…

Ghanshyam, Mathura vs. ITO 3(2), Mathura

In the result, both the appeals are allowed

ITA 129/AGR/2018[2008-09]Status: DisposedITAT Agra19 Jun 2018AY 2008-09

Bench: Shri A. D. Jain

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER I.T.A No. 238/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) I.T.A No. 129/Agra/2018 (ASSESSMENT YEAR-2008-09) Shri Ghanshyam, S/o Shri Mohan Vs..ITO, 1, 3(2), Lal, Saraswat Para, Farrah, Mathura. Mathura. PAN No.HDUPS9702M (Assessee) (Revenue) Assessee by Shri Anurag Sinha, AR. Revenue by Shri Waseem Arshad, Sr.DR. Date of Hearing 07.06.2018 Date of Pronouncement 19.06.2018 ORDER I.T.A…