Ravinder Pratap Thareja v. ITO

60 Taxmann.com 304Reported decision2015#18116 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 1961: Section 139 Section 1961: Section 143(3)Section 1961: Section 144C(13)Section 1961: Section 153 Section 1961: Section 209(1)(d)Section 1961: Section 234A Section 1961: Section 234B Section 1961: Section 270A

Issues it is cited on

section 143 person section 14 total income business document

Judgments citing Ravinder Pratap Thareja v. ITO

Clifford Chance Pte Ltd, Singapore vs. Assistant Commissioner of Income Tax, International Taxation, Circle Int. Tax

In the result, the appeals of the assessee for both the AYs 2020-21

ITA 3377/DEL/2023[2021-22]Status: DisposedITAT Delhi14 Mar 2024AY 2021-22

Bench: Dr. Brr Kumar & Ms. Astha Chandrasa No. 437/Del/2023

For Appellant: S/Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT-DR

Section 143(3)Section 144CSection 144C(13)Section 153Section 9

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 437/Del/2023 ITA Nos. 2681 & 3377/Del/2023 Asstt. Years: 2020-21 & 2021-22 Clifford Chance PTE Ltd. Vs. ACIT 25th Floor Tower 3, 12 Civic Centre, Marina Boulevard Marina New Delhi-110 002 Bay Financial Centre Singapore 999999 PAN AAECC1770C (Appellant) (Respondent) Assessee by: S/Shri Ajay Vohra, Sr. Adv., Neeraj Jain, Advocate, Ms. Shaily Gupta, Kunal Pandey and Archit Kabra, CA Department by: Shri Vizay B. Vasanta, CIT-DR Date of Hearing: 18.12.2023 Date of 14.03.2024…

Clifford Chance Pte. Ltd., Singapore vs. Assistant Commissioner of Income Tax, Civic Centre

In the result, the appeals of the assessee for both the AYs 2020-21

ITA 2681/DEL/2023[2020-21]Status: DisposedITAT Delhi14 Mar 2024AY 2020-21

Bench: Dr. Brr Kumar & Ms. Astha Chandrasa No. 437/Del/2023

For Appellant: S/Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT-DR

Section 143(3)Section 144CSection 144C(13)Section 153Section 9

Assistant Commissioner of Income Tax, Vapi Circle, Vapi vs. Jashmin Kantilal Patel, Vapi

In the result, the grounds of appeal raised by the assessee are allowed

ITA 125/SRT/2023[2017-18]Status: DisposedITAT Surat28 Aug 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.125/Srt/2023 Assessment Year: (2017-18) (Physical Hearing) The Acit, Vs. Jashmin Kantilal Patel, Vapi Circle, Plot No.320/9, 40 Shed Area, Gidc, Vapi Vapi – 396191. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Agcp0492M (Appellant) (Respondent) Shri Vinod Kumar, Sr. Dr Appellant By Shri Mehul Shah, Ca Respondent By Date Of Hearing 09/08/2023 Date Of Pronouncement 28/08/2023

Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.125/SRT/2023 Assessment Year: (2017-18) (Physical Hearing) The ACIT, Vs. Jashmin Kantilal Patel, Vapi Circle, Plot No.320/9, 40 Shed Area, GIDC, Vapi Vapi – 396191. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AGCP0492M (Appellant) (Respondent) Shri Vinod Kumar, Sr. DR Appellant by Shri Mehul Shah, CA Respondent by Date of Hearing 09/08/2023 Date of Pronouncement 28/08/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the Revenue, pertaining to Assessment Year (AY) 201…

Dr. Swati Mahesh Vinchurkar, Surat vs. Dy. Commissioner of Income Tax, CPC, Bengaluru

In the result, the grounds of appeal raised by the assessee are allowed

ITA 43/SRT/2021[2017-18]Status: DisposedITAT Surat22 Jun 2021AY 2017-18

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) आ.अ.सं./I.T.A No. 43/Srt/2021 िनधा"रण वष"/Assessment Year: 2017-18 Dr Swati Mahesh Vinchurkar, Vs Dcit, Cpc, Bangalore D-1108, Somnath Enclave, Behind Sargam Shopping Centre, Parle Point, Suart- 395007 [Pan: Acbpv 1310 R] अपीलाथ" / Appellant ""थ"/Respondent

Section 143(1)Section 143(2)

…INCOME TAX APPELLATE TRIBUNALSURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual Hearing) आ.अ.सं./I.T.A No. 43/SRT/2021 िनधा"रण वष"/Assessment Year: 2017-18 Dr Swati Mahesh Vinchurkar, Vs DCIT, CPC, Bangalore D-1108, Somnath Enclave, Behind Sargam Shopping Centre, Parle Point, Suart- 395007 [PAN: ACBPV 1310 R] अपीलाथ" / Appellant ""थ"/Respondent िनधा"रतीकीओर से /Assessee by Shri Pallav Desai CA राज"कीओर से /Revenue by Ms. Anupma Singla – Sr. DR सुनवाई की तारीख/ Date of hearing: 24.06.2021 उद्घोषणा की तारीख/Pronouncement on: 28.06.2021 आदेश /O R D E R PE…

M/S. Yash Corporation, Ahmedabad vs. The Income Tax Officer, Ward-5(2)(4), Ahmedabad

In the result, the appeal filed by the assessee is allowed

ITA 95/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2013-14

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.95/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2013-2014 M/S Yash Corporation, Ito, 410-411, Vrajbhumi Complex, Ward-5(2)(4), Vs. B/H, Shilp Building, Ahmedabad. C.G. Road, Ahmedabad Pan: Aaafy7520M

Section 234ASection 271Section 33(6)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’SMC’’BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.95/AHD/2017 "नधा"रण वष"/Asstt. Year: 2013-2014 M/s Yash Corporation, ITO, 410-411, Vrajbhumi Complex, Ward-5(2)(4), Vs. B/h, Shilp Building, Ahmedabad. C.G. Road, Ahmedabad PAN: AAAFY7520M (Applicant) (Respondent) : Assessee by Shri Parimal Parmar, AR : Revenue by Shri Mudit Nagpal, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 05/12/2018 घोषणा क" तार"ख /Date of Pronouncement: 01/01/2019 आदेश/O R D E R PER WASEEM AHMED,…