Rupa Shyam Sunder Dhumatkar v. ACIT

257 Taxmann.com 72High Court2018#24174 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 148Section 10(38)Section 143(3)Section 147Section 250Section 68

Judgments citing Rupa Shyam Sunder Dhumatkar v. ACIT

NITESH MANDHYAN LR HIRANAND MANDHYAN,BHUBANESWAR vs. INCOME TAX OFFICER, MANICKTALA

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2056/KOL/2024[2012-13]Status: DisposedITAT Kolkata19 Feb 2025AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 10(38)Section 143(3)Section 147Section 148Section 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 2056/KOL/2024 Assessment Year: 2012-13 Nitesh Mandhyan ITO, Manicktala LR Hiranand Mandhyan Vs. (Appellant) (Respondent) PAN: AFMPK8907R Appearances: Assessee represented by : None. Department represented by : Archana Gupta, Addl. CIT, Sr. DR. Date of concluding the hearing : February 13th, 2025 Date of pronouncing the order : Febru…

NEELAM DHINGRA,NEW DELHI vs. DCIT, CIRCLE1(1)(1), INTL. TAXATION, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 4725/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Jun 2022AY 2007-08

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri R.S. Ahuja, CAFor Respondent: Shri Bhopal Singh, Sr.D.R
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.4725/DEL/2017 Assessment Year 2007-08 Neelam Dhingra, DCIT, (through husband and legal heir- Circle-1(1)(1), Vinod Dhingra) International Taxation, P-36, Tara Apartment, New Delhi. Alaknanda, Kalkaji, New Delhi. TAN/PAN: AAEPD0040R (Appellant) (Respondent) Appellant by: Shri R.S. Ahuja, CA Respondent by: Shri Bhopal Singh, Sr.D.R. Date of hearing: 16 03 2022 Date of pronouncement: 06 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has bee…

LATE SHRI JAYANTILAL KALIDAS SHAH. L/H SHRI JAPAN N SHAH,AHMEDABAD vs. THE ITO, WARD-5(3)(4), AHMEDBAD

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

ITA 990/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad10 Mar 2022AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Parimal Sinh B. Parmar, A.RFor Respondent: Shri R. R. Makwana, Sr. DR
Section 142Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 990/Ahd/2019 (Assessment Year: 2010-11) Late Shri Jayantilal Kalidas Shah Vs. ITO L/h. Shri Japan N. Shah, Ward-5(3)(4), 5, Swaminarayan Colony, Ahmedabad Rambaug Road, Maninagar, Ahmedabad-380008 [PAN No.AFHPS8305Q] (Appellant) .. (Respondent) Assessee by : Shri Parimal Sinh B. Parmar, A.R. Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 07.03.2022 10.03.2022 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY…

Rupa Shyam Sunder Dhumatkar v. ACIT (257 Taxmann.com 72) — Cited in 3 Judgments | BharatTax