Sachin Marotrao Rangari v. ACIT

143 Taxmann.com 318Income Tax Appellate Tribunal2022#16800 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

section 271b section 44a section 44ab section 44 prescribed nfac

Judgments citing Sachin Marotrao Rangari v. ACIT

SANJEEV KUMAR GUPTA,DELHI vs. ITO, WARD-56(4), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 48/DEL/2023[2016-17]Status: DisposedITAT Delhi24 Aug 2023AY 2016-17

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri Anuj Garg, Sr.DR

Section 143(3)Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.48/DEL/2023 Assessment Year 2016-17 Sanjeev Kumar Gupta, Vs. The Income Tax Officer 1/6018, Kabool Nagar, Shahdara Ward-56(4) Delhi. New Delhi TAN/PAN: AAJPG4093N (Appellant) (Respondent) Appellant by: None Respondent by: Shri Anuj Garg, Sr.DR Date of hearing: 08 06 2023 Date of pronouncement: 24 08 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against the order of the Commissioner of Income Tax (Ap…

PARAG JAIN,NEW DELHI vs. ITO, WARD-58(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 278/DEL/2022[2011-12]Status: DisposedITAT Delhi23 May 2023AY 2011-12

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Priyansh Jain, CAFor Respondent: Shri Atiq Ahemad, Sr.DR

Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.278/DEL/2022 Assessment Year 2011-12 Parag Jain Vs. The Income Tax Officer Building No.1 Vijay Block Ward-58(2) First Floor Laxmi Nagar New Delhi New Delhi TAN/PAN: AIEPJ0438K (Appellant) (Respondent) Appellant by: Shri Priyansh Jain, CA Respondent by: Shri Atiq Ahemad, Sr.DR Date of hearing: 16 05 2023 Date of pronouncement: 23 05 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against the order of the Commis…

MEENA JAIN, L/R OF LATE ASHOK KUMAR JAIN,BANGALORE vs. INCOME-TAX OFFICER, WARD-5(2)(1), BENGALURU

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

ITA 67/BANG/2023[2018-19]Status: DisposedITAT Bangalore23 Mar 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahums. Meena Jain Vs. The Income Tax Officer-5(2)(1) L/R Of Late Ashok Kumar Jain Bmtc Building, 80 Feet Road No. 30/31, 1St Floor Koramangala M.M. Lane, Chickpet Cross Bengaluru 560095 Bengaluru 560002 Pan – Agppj6030L (Appellant) (Respondent) Assessee By: Smt. Suman Lunkar, Ca Revenue By: Shri Gudimella Vp Pavan Kumar, Jcit Date Of Hearing: 23.03.2023 Date Of Pronouncement: 23.03.2023 O R D E R Per: George George K., J.M. This Appeal At The Instance Of Assessee Is Directed Against The Cit(A)’S Order Dated 13.12.2022 Passed Under Section 250 Of The Income Tax Act, 1961 (The Act). The Relevant Assessment Year Is 2018-19. 2. The Solitary Issue Raised In The Appeal Is Whether The Cit(A) Is Justified In Confirming The Penalty Imposed Under Section 271B Of The Act.

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Gudimella VP Pavan Kumar, JCIT

Section 143(3)Section 250Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member Ms. Meena Jain vs. The Income Tax Officer-5(2)(1) L/R of Late Ashok Kumar Jain BMTC Building, 80 Feet Road No. 30/31, 1st Floor Koramangala M.M. Lane, Chickpet Cross Bengaluru 560095 Bengaluru 560002 PAN – AGPPJ6030L (Appellant) (Respondent) Assessee by: Smt. Suman Lunkar, CA Revenue by: Shri Gudimella VP Pavan Kumar, JCIT Date of hearing: 23.03.2023 Date of pronouncement: 23.03.2023 O R D E R Per: George George K., J.M. This appeal at the instance of asse…

PRIYAVARAT,NEW DELHI vs. ITO WARD-42(1), DELHI

In the result, the appeal of the assessee is allowed ex-parte

ITA 6645/DEL/2019[2010-11]Status: DisposedITAT Delhi25 Nov 2022AY 2010-11

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri S.M. Singh, Sr.DR

Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.6645/DEL/2019 Assessment Year 2010-11 Shri Priyavarat, Vs. ITO, C/o CA Sanjay Kumar Gupta, Ward-42(1), 661-A, Gaushala Road, Delhi. Near Vishwakarma Dwar Najafgarh, New Delhi TAN/PAN: AQWPP8066F (Appellant) (Respondent) Appellant by: None Respondent by: Shri S.M. Singh, Sr.DR Date of hearing: 17 11 2022 Date of pronouncement: 25 11 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against the order…

MR. SANJAY MAROTRAO MODAK,MUMBAI vs. THE DCIT CIR 29(3) NFAC, MUMBAI

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

ITA 2041/MUM/2021[2015-16]Status: DisposedITAT Mumbai21 Nov 2022AY 2015-16

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Shri Sanjay Marotrao Modak Dy. Cit, Circle 29(3), Nfac F-503, Redwoods, Near Swap, Vasant Mumbai Gardens, Mulund (W), Vs. Mumbai-400 080

For Appellant: Shri A. P. Sinha

Section 143(3)Section 250Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM Shri Sanjay Marotrao Modak Dy. CIT, Circle 29(3), NFAC F-503, Redwoods, Near Swap, Vasant Mumbai Gardens, Mulund (W), Vs. Mumbai-400 080 PAN/GIR No. (Appellant) : (Respondent) Appellant by : Shri A. P. Sinha : Shri Hoshang B. Irani Respondent by Date of Hearing : 25.08.2022 Date of Pronouncement : 21.11.2022 O R D E R Per Kavitha Rajagopal, J. M.: This appeal is filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) (‘ld.CIT(A) for short), passed u/s…