S. Venkat Reddy v. Income-tax Officer, Ward-8 (2), Hyderabad

76 Taxmann.com 128Income Tax Appellate Tribunal2016#21479 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Issues it is cited on

section 69section 148transfercompanysection 14nfacdocument

Judgments citing S. Venkat Reddy v. Income-tax Officer, Ward-8 (2), Hyderabad

RAHUL NEMGONDA PATIL,KOLHAPUR vs. INCOME TAX OFFICER, ICHALKARANJI

In the result, the appeal of the assessee is partly allowed for\nstatistical purposes

ITA 2522/PUN/2024[AY 2013-14]Status: DisposedITAT Pune11 Jun 2025
For Appellant: \nDepartment by
Section 142(1)Section 144BSection 147Section 148Section 68

…{ "clean_text": "आयकर अपीलीय अधिकरण \"एक सदस्य मामला” न्यायपीठ पुणे में ।\nIN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE\nBEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER\nAND\nMS. ASTHA CHANDRA, JUDICIAL MEMBER\nआयकर अपील सं. / ITA No.2522/PUN/2024\nनिर्धारण वर्ष / Assessment Year : 2013-14\nRahul Nemgonda Patil,\nND Patil Petroleum, Gat No. 536,\nAT Post-Nandani, Tal-Shirol,\nDist.-Kolhapur – 416102\nPAN: ANMPP3340H\nअपीलार्थी / Appellant\nAssessee by :\nDepartment by :\nDate of hearing :\nDate of\nPronouncement :\nVs.\nIncome Tax Officer,\nWard - 1, Ichalkaranji\nप्रत्यर्थी / Respondent\nShri Pramod S Sh…

FAKRODDIN DAWAL PATEL,LATUR vs. INCOME TAX OFFICER, LATUR

In the result both appeals allowed for statistical purpose

ITA 1476/PUN/2024[2016-17]Status: DisposedITAT Pune18 Oct 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1475/Pun/2024&1476/Pun/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs Pan No. Aqapp3436F Appellant/Assessee Respondent/Revenue

Section 69A

…आयकरअपीलीयअधिकरण "A" न्यायपीठपुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1475/PUN/2024&1476/PUN/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs PAN NO. AQAPP3436F Appellant/Assessee Respondent/Revenue Assessee by None Revenue by Shri Ramnath P Murkunde, IRS, Departmental Representative. Date of hearing 09/10/2024 Dateof Pronouncement 18/10/2024 आदेश / ORDER PER DR. DIPAK P. RIPOTE…

FAKRODDIN DAWAL PATEL,LATUR vs. INCOME TAX OFFICER, LATUR

In the result both appeals allowed for statistical purpose

ITA 1475/PUN/2024[2015-16]Status: DisposedITAT Pune18 Oct 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1475/Pun/2024&1476/Pun/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs Pan No. Aqapp3436F Appellant/Assessee Respondent/Revenue

Section 69A

…आयकरअपीलीयअधिकरण "A" न्यायपीठपुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1475/PUN/2024&1476/PUN/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs PAN NO. AQAPP3436F Appellant/Assessee Respondent/Revenue Assessee by None Revenue by Shri Ramnath P Murkunde, IRS, Departmental Representative. Date of hearing 09/10/2024 Dateof Pronouncement 18/10/2024 आदेश / ORDER PER DR. DIPAK P. RIPOTE…

MOHD. MURTUZA SIDDIQUI,ALLAHABAD vs. INCOME TAX OFFICER, WARD-1(3), ALLAHABAD

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 155/ALLD/2019[2006-07]Status: DisposedITAT Allahabad23 Mar 2021AY 2006-07

Bench: Shri Vijay Pal Rao

Section 139Section 139(4)Section 142(1)Section 144Section 147Section 148Section 44ASection 69Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH ‘SMC’ ALLAHABAD [THROUGH PHYSICAL COURT] BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.A. No. 155/ALLD/2019 Assessment Year: 2006-07 Mohd. Murtuza Siddiqui, vs. The Income Tax Officer, Lilhat, Phulpur, Ward – 1(3), Allahabad - 212402 Allahabad - 211001 PAN: AXPPS2304F (Appellant) (Respondent) Appellant by Shri T.P. Shukla, Adv. Respondent by Shri A.K. Singh, Sr. D.R. Date of hearing 23/03/2021 Date of pronouncement 25/03/2021 O R D E R This appeal by the assessee is directed against the order dated 18.09.2019 of CIT(A) for the assessment year 2006-07. 2.…

S. Venkat Reddy v. Income-tax Officer, Ward-8 (2), Hyderabad (76 Taxmann.com 128) — Cited in 4 Judgments | BharatTax