Reji Easow v. ITO

88 Taxmann.com 275Income Tax Appellate Tribunal2017#14531 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 54FSection 143(3)Section 271(1)(c)Section 50CSection 144Section 144BSection 148Section 234B

Issues it is cited on

date of transfersection 54fsection 54long term capital gaintransferprescribedsection 143documentsection 14section 143(3)total income

Judgments citing Reji Easow v. ITO

ROMABEN KEYUR THAKORE LEGAL HEIR OF LATE ANANDIBEN JITENDRABHAI SHAH,VADODARA vs. THE DY.CIT, CIRCLE-1(1)(1), VADODARA

In the result the appeal filed by the assessee is allowed

ITA 2605/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad10 Mar 2026AY 2015-16

Bench: The Ld.Cit(A), Who Has Confirmed The Disallowance Made By The Assessing Officer By Observing As Follows:

Section 144Section 148Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA No: 2605/Ahd/2025 Assessment Year: 2015-16 Romaben Keyur Thakore The DCIT, Legal heir of Late Anandiben Circle-1(1)(1), Jitendrabhai Shah, Vs Vadodara. 11/A Saimy Society, Subhanpura, Vadodara-390023. PAN: AFOPS8299C (Appellant) (Respondent) Assessee Represented: Shri Prashant Upadhyay, AR Revenue Represented: Shri Abhijit, Sr.D.R. Date of hearing : 05.03.2026 Date of pronouncement : 10.03.2026 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appea…

KISHORE ANAND SHETTY,GOREGAON EAST MUMBAI vs. CIRCLE 32(2) , MUMBAI

In the result, both the appeals of the assessee are allowed in terms indicated above

ITA 4975/MUM/2025[2014-15]Status: DisposedITAT Mumbai09 Feb 2026AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 271(1)(c)Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.4974/Mum/2025 & 4975/Mum/2025 (Assessment Year :2014-15) Kishore Anand Shetty Vs. ACIT, Circle-32(2), A-4502, 45th Floor Mumbai Tower A, Oberoi Esquire Off Western Express Highway Goregaon East Mumbai- 400 063 PAN/GIR No.AAGPS2681D (Appellant) .. (Respondent) Assessee by Shri Subodh Ratnaparkhi Revenue by Shri Hemanshu Joshi, Sr.DR Date of Hearing 03/02/2026 Date of Pronouncement 09/02/2026 आदेश / O R D E R PER AMIT SHUKLA (J.M): These two appeals have been preferr…

KISHORE ANAND SHETTY,MUMBAI vs. CIRCLE-32(2), MUMBAI

ITA 4974/MUM/2025[2014-15]Status: DisposedITAT Mumbai09 Feb 2026AY 2014-15
Section 143(3)Section 271(1)(c)Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.4974/Mum/2025 & 4975/Mum/2025 (Assessment Year :2014-15) Kishore Anand Shetty Vs. ACIT, A-4502, 45th Floor Circle-32(2), Tower A, Oberoi Mumbai Esquire Off Western Express Highway Goregaon East Mumbai- 400 063 PAN/GIR No.AAGPS2681D (Appellant) .. (Respondent) Assessee by Shri Subodh Ratnaparkhi Revenue by Shri Hemanshu Joshi, Sr.DR Date of Hearing 03/02/2026 Date of Pronouncement 09/02/2026 आदेश / O R DER PER AMIT SHUKLA (J.M): These two appeals have been preferred by th…

PRANAV BHAWNATH JHA,MUMBAI vs. INT TAX WARD 3(1)(1), MUMBAI , MUMBAI

In the result, the appeal of the assessee is allowed

ITA 3464/MUM/2023[2016-17]Status: DisposedITAT Mumbai15 Apr 2024AY 2016-17

Bench: Shri Amit Shukla & Shri Amarjit Singhpranav Bhawnath Jha Vs. Int. Tax Ward 3(1)(1) A-1103, Lokhandwala Air India Building, Residency, L Papan Marg Mumbai Maharashtra – 400018 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Abupj5391G Appellant .. Respondent

For Appellant: Digesh RambhiaFor Respondent: Anil Sant
Section 143(2)Section 54

…P a g e | 1 Pranav Bhawnath Jha Vs. Int. Tax Ward 3(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Pranav Bhawnath Jha Vs. Int. Tax Ward 3(1)(1) A-1103, Lokhandwala Air India Building, Residency, L Papan Marg Mumbai Maharashtra – 400018 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:ABUPJ5391G Appellant .. Respondent Appellant by : Digesh Rambhia Respondent by : Anil Sant Date of Hearing 08.02.2024 Date of Pronouncement 15.04.2024 आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by the assessee is directed agai…

JCIT (OSD),CIRCLE-17(1), MUMBAI vs. NAFISA ASGAR MUN, MUMBAI

ITA 443/MUM/2023[2016-17]Status: DisposedITAT Mumbai28 Jun 2023AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2016-17

For Appellant: Shri Himanshu Gandhi, A.RFor Respondent: Shri Chetan M. Kacha, Sr. A.R
Section 139(1)Section 143(3)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 Dy. Commissioner of Ms. Nafisa Asgar Mun, Income Tax-17(1), 1204, Sagar Classic Clare 1st Floor, Room No.117, Road, Kautilya Bhavan, Vs. Byculla-400 008 G-Block, Bandra Kurla PAN: AAFPM9597D Complex, Bandra (East), Mumbai – 400 051 (Appellant) (Respondent) Present for: Assessee by : Shri Himanshu Gandhi, A.R. Revenue by : Shri Chetan M. Kacha, Sr. A.R. Date of Hearing : 24 . 05 . 2023 Date of Pronouncement : 28 . 06 . 2023 O R D E R Per : Kuld…

KAPIL KUMAR AGARWAL,GURGAON vs. DCIT, GURGAON

Appeal of the assessee is allowed

ITA 2630/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Apr 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishikapil Kumar Agarwal, Vs. Dcit, C/O. Ipsaa House Anm & Circle-1(1), Associates, J021A, Mayfiled Gurgaoon Gardens, Sector-51, Gurgaon Pan: Aacpa2412L (Appellant) (Respondent)

For Appellant: Shri Piyush Kaushik, AdvFor Respondent: Smt Sugandha Sharma, Sr. DR
Section 143Section 54Section 54F

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Kapil Kumar Agarwal, Vs. DCIT, C/o. IPSAA House ANM & Circle-1(1), Associates, J021A, Mayfiled Gurgaoon Gardens, Sector-51, Gurgaon PAN: AACPA2412L (Appellant) (Respondent) Assessee by : Shri Piyush Kaushik, Adv Revenue by: Smt Sugandha Sharma, Sr. DR Date of Hearing 07/03/2019 Date of pronouncement 30/04/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee, individual against the order of the Commissioner of Income Tax (Appeals) – 1, Gu…

SHRI.PARSWANATH PADMARAJAIAH JAIN ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1(1)(1), BANGALORE

In the result, appeal of the assessee is dismissed

ITA 453/BANG/2018[2013-14]Status: DisposedITAT Bangalore21 Dec 2018AY 2013-14

Bench: Shri. A. K. Garodia & Shri. Laliet Kumari.T.A No.453/Bang/2018 (Assessment Year : 2013-14) Shri. Parswanath Padmarajaiah Jain, 9Th Main, Koramangala 3Rd Block, Bengaluru 560 034 .. Appellant Pan : Aehpp3827M V. Assistant Commissioner Of Income-Tax, Circle – 1(1)(1), Bengaluru .. Respondent Assessee By : Shri. S. Ganesh, Advocate Revenue By : Shri. Vikas K. Suryawamshi, Addl. Cit Heard On : 13.12.2018 Pronounced On : 21.12.2018

For Appellant: Shri. S. Ganesh, AdvocateFor Respondent: Shri. Vikas K. Suryawamshi, Addl. CIT
Section 54FSection 54F(1)

…ITA.453/Bang/2018 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'A', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T.A No.453/Bang/2018 (Assessment Year : 2013-14) Shri. Parswanath Padmarajaiah Jain, 9th Main, Koramangala 3rd Block, Bengaluru 560 034 .. Appellant PAN : AEHPP3827M v. Assistant Commissioner of Income-tax, Circle – 1(1)(1), Bengaluru .. Respondent Assessee by : Shri. S. Ganesh, Advocate Revenue by : Shri. Vikas K. Suryawamshi, Addl. CIT Heard on : 13.12.2018 Pronounced on : 21.12.2018 O R D E R PER LALIET KUMAR, JUDICIAL MEMBER :…

Reji Easow v. ITO (88 Taxmann.com 275) — Cited in 7 Judgments | BharatTax