Ravindra Kumar Verma v. CIT

214 Taxmann 117Reported decision#23642 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,425 Indian tax judgments — from 2021 to 2023.

Judgments citing Ravindra Kumar Verma v. CIT

Dy. CIT, Central Circle, Varanasi vs. Shri Ashok Agrawal, Varanasi

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 23/VNS/2023[2016-2017]Status: DisposedITAT Varanasi21 Nov 2023AY 2016-2017

Bench: Shri B R Baskaran, Hon’Ble & Shri Amit Shukla, Hon’Bleshri Ashok Agrawal, Dy.Cit Central Circle, J-12/120, Dhoopchandi, Varanasi Jagatganj, Varanasi 221001

For Appellant: Shri V K Jindal & Sh Ashish JindalFor Respondent: Shri Robin Chaudhary, CIT
Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL VARANASI BENCH, VARANASI Before Shri B R Baskaran, Hon’ble Accountant Member, & Shri Amit Shukla, Hon’ble Judicial Member Shri Ashok Agrawal, Dy.CIT Central Circle, J-12/120, Dhoopchandi, Varanasi Jagatganj, Varanasi 221001 PAN AGEPA0153G (Appellant) (Respondent) Dy.CIT Central Circle, Shri Ashok Agrawal, Varanasi J-12/120, Dhoopchandi, Jagatganj, Varanasi 221001 PAN AGEPA0153G (Appellant) (Respondent) For the Assessee : Shri V K Jindal & Sh Ashish Jindal For the Revenue : Shri Robin Chaudhary, CIT Date of Hearing : 27.09.2023 Date of Pronouncement : 21.11.2023 O R D E R…

Ashok Kumar Agrawal, Varanasi vs. Dc/ACIT, CC, Varanasi

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 52/VNS/2022[2016-2017]Status: DisposedITAT Varanasi21 Nov 2023AY 2016-2017

Bench: Shri B R Baskaran, Hon’Ble & Shri Amit Shukla, Hon’Bleshri Ashok Agrawal, Dy.Cit Central Circle, J-12/120, Dhoopchandi, Varanasi Jagatganj, Varanasi 221001

For Appellant: Shri V K Jindal & Sh Ashish JindalFor Respondent: Shri Robin Chaudhary, CIT
Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL VARANASI BENCH, VARANASI Before Shri B R Baskaran, Hon’ble Accountant Member, & Shri Amit Shukla, Hon’ble Judicial Member Shri Ashok Agrawal, Dy.CIT Central Circle, J-12/120, Dhoopchandi, Varanasi Jagatganj, Varanasi 221001 PAN AGEPA0153G (Appellant) (Respondent) Dy.CIT Central Circle, Shri Ashok Agrawal, Varanasi J-12/120, Dhoopchandi, Jagatganj, Varanasi 221001 PAN AGEPA0153G (Appellant) (Respondent) For the Assessee : Shri V K Jindal & Sh Ashish Jindal For the Revenue : Shri Robin Chaudhary, CIT Date of Hearing : 27.09.2023 Date of Pronouncement : 21.11.2023 O R D E R…

Kohinoor Crafts, Moradabad vs. ACIT Central Circle, Moradabad

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

ITA 9556/DEL/2019[2017-18]Status: DisposedITAT Delhi22 Sept 2021AY 2017-18

Bench: Shri R.K. Pandaassessment Year: 2017-18 Kohinoor Crafts, Vs. Acit, Turki Estate, Kohinoor Tiraha, Central Circle, Sambhal Road, Moradabad. Moradabad. Pan: Aadfk7275N (Appellant) (Respondent) Assessee By : Shri Mayank Patawari, Ca Revenue By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 01.09.2021 Date Of Pronouncement : 22.09.2021 Order

For Appellant: Shri Mayank Patawari, CAFor Respondent: Shri R.K. Gupta, Sr. DR
Section 131Section 132Section 132(4)Section 139(1)Section 142(1)Section 69C

…; & (xvi) ACIT vs. Hukumchand Jain (2011) 337 ITR 238 (Chattisgarh). 6. In appeal, the ld.CIT(A) upheld the action of the AO. While doing so, he relied on the decision of the Hon’ble Allahabad High Court in the case of Ravi 4 Kumar Verma vs. CIT reported in 214 Taxmann 117, wherein it has been held that retraction made after four years is an afterthought and the decision of the Hon’ble Allahabad High Court in the case of Dr. S.C. Gupta vs. CIT, reported in 248 ITR 782 wherein it is held that retraction of statement made voluntarily is not sufficient and the burden is on the assessee to establish that earlier ad…

Ravindra Kumar Verma v. CIT (214 Taxmann 117) — Cited in 3 Judgments | BharatTax