Rao (2016) 161 ITD 721 (Visakhapatnam Trib.) v. Nand Lal Sharma v. ITO

56 Taxmann.com 205Reported decision2015#25272 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2020.

Judgments citing Rao (2016) 161 ITD 721 (Visakhapatnam Trib.) v. Nand Lal Sharma v. ITO

Sunil Miglani, Ghaziabad vs. DCIT, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 5829/DEL/2016[2009-10]Status: DisposedITAT Delhi02 Mar 2020AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblesunil Miglani Vs Dcit Kj-2, Kavi Nagar Central Circle New Delhi Ghaziabad (Appellant) (Respondent)

Section 50CSection 54Section 54FSection 54F(1)(a)Section 54F(1)(b)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sunil Miglani Vs DCIT KJ-2, Kavi Nagar Central Circle New Delhi Ghaziabad (APPELLANT) (RESPONDENT) Appellant by Sh. Vanshita Taneja, Adv Respondent by Sh. H. K. Choudhary CIT DR Date of Hearing 19.02.2020 Date of Pronouncement 02.03.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 20/01/2016 passed by CIT(A)-IV, Kanpur, for Assessment Year 2009-10. 2. The grounds of appeal are as under:- “1. That on the fac…

Anita Miglani, Ghaziabad vs. DCIT, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 5828/DEL/2016[2009-10]Status: DisposedITAT Delhi17 Feb 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Ms. Vanshika Taneja, AdvFor Respondent: Shri Amit Jain, Sr.D.R

Section 143Section 143(3)Section 153ASection 50CSection 54Section 54FSection 54F(1)(a)Section 54F(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.5828DEL/2016 Assessment Year 2009-10 Anita Miglani, v. DCIT, Central Circle, KJ-2, Kavi Nagar, Ghaziabad. Ghaziabad. TAN/PAN: AAVPM0623N (Appellant) (Respondent) Appellant by: Ms. Vanshika Taneja, Adv. Respondent by: Shri Amit Jain, Sr.D.R. Date of hearing: 10 02 2020 Date of pronouncement: 17 02 2020 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the Assessee against the impugned order dated 20.10.2016, passed by Ld. Commission…

Smt. Anita Miglani, Ghaziabad vs. ITO, Ghaziabad

In the result, appeal of the assessee is allowed

ITA 2235/DEL/2016[2009-10]Status: DisposedITAT Delhi18 Nov 2019AY 2009-10

Bench: Ms Suchitra Kamble & Shri O. P. Meena

Section 142(1)Section 143(2)Section 50CSection 54Section 54FSection 54F(1)(a)

…1 I.T.A No. 2235/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A NO. 2235/Del/2016 (A.Y 2009-10) Anita Miglani, Vs ITO, KJ-2, Kavi Nagar, Ghaziabad. Ward – 1(1), Gaziabad (AAVPM 0623 N) (APPELLANT) (RESPONDENT) Appellant by Shri Ajay Wadhwa, Adv. Ms. Vanshika Taneja, Adv. Respondent by Shri Ragni Handa, C.A. Shri Surendra Pal, Sr. D.R Date of Hearing 14.11.2019 Date of Pronouncement 18.11.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 29.03.2…