Ravi Sud v. ACIT

37 Taxmann.com 440Income Tax Appellate Tribunal2013#5271 most cited

What is Ravi Sud v. ACIT authority for?

The validity of assessment proceedings cannot be challenged during penalty proceedings.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

Ravi Sud v. ACIT · 133A · 143(3) · 271(1)(c) · penalty proceedings · assessment validity

Also reported as

39 ITR (Trib) 356

Sections most often in play

Section 133ASection 143(3)Section 271(1)(c)Section 139(1)Section 143(2)Section 250Section 139(5)Section 142(1)

Issues it is cited on

section 133(a)section 115jcsurrender of incomedeletion of penaltytax collected at sourcesection 260apenalty under section 271(1)(c)furnishing inaccurate particulars of incomepenalty u/s 271(1)(c)concealment of incomeadvance taxprincipal commissioner of income-tax

Judgments citing Ravi Sud v. ACIT

Assistant Commissioner of Income Ta, Jaipur vs. Shri Nath Corporation, Jaipur

In the result, the appeals filed by the Revenue are dismissed

ITA 267/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16
For Appellant: Shri Hemang Gargieya, Adv. &
Section 133ASection 271(1)(c)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 267/JPR/2024 निर्धारण वर्ष / Assessment Years : 2015-16 The ACIT, Circle-1, Jaipur. बनाम Shri Nath Corporation Vs.1756, Telepara, Johari Bazar, Jaipur. स्थायीलेखा सं./जीआईआर सं./PAN/GIR No.: ACDFS3626B अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकरअपील सं. / ITA. No. 196/JPR/2024 निर्धारणवर्ष / AssessmentYears : 2015-16 The AC…

Assistant Commissioner of Income Tax, Jaipur vs. Jitendra Kumar Agarwal, Jaipur

In the result, the appeals filed by the Revenue are dismissed

ITA 197/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Hemang Gargieya, Adv. &For Respondent: Shri Ajey Malik, CIT (through V.C.) a
Section 133ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 267/JPR/2024 fu/kZkj.k o"kZ@AssessmentYears : 2015-16 The ACIT, cuke Shri Nath Corporation Circle-1, Vs. 1756, Telepara, Johari Bazar, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACDFS3626B vihykFkhZ@Appellant izR;FkhZ@Respondent vk;djvihy la-@ITA. No. 196/JPR/2024 fu/kZkj.ko"kZ@AssessmentYears : 2015-16 The ACIT, cuke…

Assistant Commissioner of Income-Tax, Jaipur vs. Royal Jewellers, Jaipur

In the result, the appeals filed by the Revenue are dismissed

ITA 196/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16
For Appellant: Shri Hemang Gargieya, Adv. &
Section 133ASection 271(1)(c)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 267/JPR/2024 निर्धारण वर्ष / AssessmentYears : 2015-16 The ACIT, Circle-1, Jaipur. बनाम Shri Nath Corporation Vs.1756, Telepara, Johari Bazar, Jaipur. स्थायीलेखा सं./जीआईआर सं./PAN/GIR No.: ACDFS3626B अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकरअपील सं. / ITA. No. 196/JPR/2024 निर्धारणवर्ष / AssessmentYears : 2015-16 The ACI…

Khodiyar Organisers, Surat vs. ACIT, Circle-2(3), Surat

In the result, the appeal of the assessee is allowed

ITA 36/SRT/2024[2015-16]Status: DisposedITAT Surat13 Aug 2025AY 2015-16

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.36/Srt/2024 Assessment Year: (2015-16) (Hybrid Hearing) M/S Khodiyar Organisers, Vs. Acit, Central Plaza, Near Om Terrace, Circle – 2(3), New City Light Road, Surat – Surat 395007, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aakfk1498A (Appellant) (Respondent) Appellant By Shri P. M. Jagasheth, Ca Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 21/07/2025 Date Of Pronouncement 13/08/2025

Section 133ASection 139(5)Section 143(2)Section 250Section 271(1)(c)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.36/SRT/2024 Assessment Year: (2015-16) (Hybrid hearing) M/s Khodiyar Organisers, Vs. ACIT, Central Plaza, Near Om Terrace, Circle – 2(3), New City Light Road, Surat – Surat 395007, Gujarat "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAKFK1498A (Appellant) (Respondent) Appellant by Shri P. M. Jagasheth, CA Respondent by Shri Ajay Uke, Sr. DR Date of Hearing 21/07/2025 Date of Pronouncement 13/08/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This ap…

Raghuram Hume Pipes Private Limited, Guntur vs. Assistant Commissioner of Income Tax, Circle-2(1), Guntur

In the result, appeal filed by the assessee is allowed

ITA 233/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam07 Mar 2025AY 2016-17

Bench: Shrik Narasimha Chary, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./ I.T.A.233/Viz/2024 (ननधधारण वर्ा/ Assessment Year:2016-17) Raghuram Hume Pipes Private Limited, Vs. Assistant Commissioner Of Guntur-522002. Income Tax, Pan: Aaccr6125N Circle-2(1), Guntur. (अपीलधथी/ Appellant) (प्रत्यथी/ Respondent) अपीलधथी की ओर से/ Assessee By : Sri C. Subrahmanyam, Ca प्रत्यधथी की ओर से/ Revenue By : Dr. Aparna Villuri, Sr. Ar

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 271(1)(c)Section 274(2)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री के नरधिम्हाचारी, न्याधयक िदस्य एिं श्री एि बालाकृष्णन, लेखा िदस्य के िमक्ष BEFORE SHRIK NARASIMHA CHARY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./ I.T.A.233/Viz/2024 (ननधधारण वर्ा/ Assessment Year:2016-17) Raghuram Hume Pipes Private Limited, Vs. Assistant Commissioner of Guntur-522002. Income Tax, PAN: AACCR6125N Circle-2(1), Guntur. (अपीलधथी/ Appellant) (प्रत्यथी/ Respondent) अपीलधथी की ओर से/ Assessee by : Sri C. Subrahmanyam, CA प्रत्यधथी की…

Smt. Vaishali Tushar Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 736/PUN/2015[2008-09]Status: DisposedITAT Pune09 Feb 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Vaishali Tushar Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 735/PUN/2015[2007-08]Status: DisposedITAT Pune09 Feb 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Vaishali Tushar Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 734/PUN/2015[2006-07]Status: DisposedITAT Pune09 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Vaishali Tushar Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 733/PUN/2015[2005-06]Status: DisposedITAT Pune09 Feb 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Shakuntala R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 732/PUN/2015[2009-10]Status: DisposedITAT Pune09 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Shakuntala R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 731/PUN/2015[2008-09]Status: DisposedITAT Pune09 Feb 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Shakuntala R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 730/PUN/2015[2007-08]Status: DisposedITAT Pune09 Feb 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Smt. Shakuntala R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 729/PUN/2015[2006-07]Status: DisposedITAT Pune09 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Tushar R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 728/PUN/2015[2008-09]Status: DisposedITAT Pune09 Feb 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Tushar R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 727/PUN/2015[2007-08]Status: DisposedITAT Pune09 Feb 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Tushar R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 726/PUN/2015[2006-07]Status: DisposedITAT Pune09 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Tushar R. Jagtap, Pune vs. Assistant Commissioner of Income-Tax

In the result, all the appeals of assessee are allowed

ITA 725/PUN/2015[2005-06]Status: DisposedITAT Pune09 Feb 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Rajiv ThakkarFor Respondent: Dr. Vivek Aggarwal &
Section 147Section 271(1)(c)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.725 to 728/PUN/2015 यििाारण वषा / Assessment Years : 2005-06 to 2008-09 Shri Tushar R. Jagtap, Row House No.2/3, Damodar Housing Society, अऩीऱाथी/Appellant Bibwewadi, Pune – 411 037 …. PAN : AAXPJ4638C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle-4, Pune आयकर अपीऱ सं. / ITA Nos.729 to 732/PUN/2015 यििाारण वषा / Assessment…

Robin Bipin Mehta, Mumbai vs. ACIT CC 20, Mumbai

In the result, appeal of the assessee is allowed

ITA 4270/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Apr 2017AY 2011-12

Bench: Shri R.C.Sharma, Am Mr. Robin Bipin Mehta Vs. Acit- Cc-20, Mumbai – 3, Deepak, 1St Floor, 401, 400 021 S.V.Road, Vile Parle (West) Mumbai – 400 056 Pan/Gir No. Aabpm8343D Appellant) .. Respondent)

Section 132(1)Section 139Section 139(1)Section 143(3)Section 153ASection 153A(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM Mr. Robin Bipin Mehta Vs. ACIT- CC-20, Mumbai – 3, Deepak, 1st Floor, 401, 400 021 S.V.Road, Vile Parle (West) Mumbai – 400 056 PAN/GIR No. AABPM8343D Appellant) .. Respondent) Assessee by Shri B.V.Jhaveri Revenue by Ms. Beena Santosh Date of Hearing 18/04/2017 Date of Pronouncement 21/04/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 21, Mumbai dated 28/03/2016 for the A.Y.2011-12 in the matter of imposition of penalty u/s.271(1)(c) of the IT Act. 2. In this…

Golani Brothers, Mumbai vs. DCIT Cen Cir 7(2), Mumbai

In the result, appeals of assessee are allowed

ITA 4596/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Oct 2016AY 2010-11
For Appellant: Shri. Vimal PunmiyaFor Respondent: Shri Jeevanlal Lavedia
Section 143(3)Section 148Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE: SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM ITA No.4593, 4594, 4595 & 4596/Mum/2016 (Assessment Year : 2007-2008 to 2010-2011) M/s. Golani Brothers Vs. Dy. CIT, CC-7(2), Mumbai 303, Dalamal Chambers, 29, New Marine Lines, Mumbai – 400020 PAN/GIR No. : AACFG5348R (Appellant) .. ( Respondent) Assessee by : Shri. Vimal Punmiya Revenue by : Shri Jeevanlal Lavedia Date of Hearing : 05/10/2016 Date of Pronouncement 21/10/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the appeals filed by the assessee against the order of CIT(A) for the assessment…

Golani Brothers, Mumbai vs. DCIT Cen Cir 7(2), Mumbai

In the result, appeals of assessee are allowed

ITA 4595/MUM/2016[2009-10]Status: DisposedITAT Mumbai21 Oct 2016AY 2009-10
For Appellant: Shri. Vimal PunmiyaFor Respondent: Shri Jeevanlal Lavedia
Section 143(3)Section 148Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE: SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM ITA No.4593, 4594, 4595 & 4596/Mum/2016 (Assessment Year : 2007-2008 to 2010-2011) M/s. Golani Brothers Vs. Dy. CIT, CC-7(2), Mumbai 303, Dalamal Chambers, 29, New Marine Lines, Mumbai – 400020 PAN/GIR No. : AACFG5348R (Appellant) .. ( Respondent) Assessee by : Shri. Vimal Punmiya Revenue by : Shri Jeevanlal Lavedia Date of Hearing : 05/10/2016 Date of Pronouncement 21/10/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the appeals filed by the assessee against the order of CIT(A) for the assessment…

Ravi Sud v. ACIT (37 Taxmann.com 440) — Cited in 22 Judgments | BharatTax