Shanti Ramanang Sagar v. CIT

88 Taxmann.com 72High Court2017#21537 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2023.

Judgments citing Shanti Ramanang Sagar v. CIT

Shashikant Sukdeo Ambekar, 10, Sadgurunagar, Nasik 422007, Maharashtra, India vs. Income Tax Officer ITO Ward 2(1), Nashik/, Kendriya Rajaswa Bhavan, Gadkari Chowk, Agra Road

In the result, appeal of the assessee is dismissed

ITA 364/PUN/2023[2016-17]Status: DisposedITAT Pune21 Jul 2023AY 2016-17

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.364/Pun/2023 िनधा"रण वष" / Assessment Years : 2016-17 Shashikant Sukdeo Ambekar, The Income Tax Officer, 10, Sadgurunagar, Vs Ward-2(1), Nashik. Nashik – 422007. Pan: Aavpa 6177 F Appellant / Assessee Respondent / Revenue Assessee By Shri Suresh Gawali – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 03/05/2023 Date Of Pronouncement 21/07/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)National Faceless Appeal Centre, Delhi Dated 31.01.2023 Emanating From The Penalty Order Dated 17.01.2022 Under Section 271(1)(C) Of The Income Tax Act, 1961 For The A.Y.2016-17. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Learned Cit Is Not Justified In Raising Penalty U/S 271(1)(C) Of Rs.1,33,020/- On The Ground That The Assesses Has Furnish Inaccurate Particulars Of Income Without Appreciating That The Said Levy Of Penalty Was Riot Justified In Law. Shashikant Sukdeo Ambekar [A]

Section 147Section 148Section 271(1)(c)Section 80CSection 80DSection 80T

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.364/PUN/2023 िनधा"रण वष" / Assessment Years : 2016-17 Shashikant Sukdeo Ambekar, The Income Tax Officer, 10, Sadgurunagar, Vs Ward-2(1), Nashik. Nashik – 422007. PAN: AAVPA 6177 F Appellant / Assessee Respondent / Revenue Assessee by Shri Suresh Gawali – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 03/05/2023 Date of pronouncement 21/07/2023 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed b…

Satish Pandurang Pawar, Nashik vs. Income Tax Officer ITO Ward 2(1), Nashik/

In the result, appeal of the assessee is dismissed

ITA 363/PUN/2023[2016-17]Status: DisposedITAT Pune07 Jul 2023AY 2016-17

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.363/Pun/2023 िनधा"रण वष" / Assessment Year : 2016-17 Satish Pandurang Pawar, The Income Tax Officer, 602, Royal Orchid, Near Indian Vs Ward-2(1), Nashik. Oil Petrol Pump, Katraj Bypass, Ambegaon, Pune – 411046. Pan: Abfpp 1207 Q Appellant / Assessee Respondent / Revenue Assessee By Shri Yogesh Gawali – Ar Revenue By Shri M.G.Jasnani, Irs – Dr Joint Commissioner Of Income Tax Date Of Hearing 03/05/2023 Date Of Pronouncement 07/07/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)National Faceless Appeal Centre, Delhi Dated 27.02.2023 Emanating From The Penalty Order Dated 24.01.2022 Under Section 271(1)(C) Of The Income Tax Act, 1961 For The A.Y.2016-17. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Learned Cit Is Not Justified In Raising Penalty U/S 271(1)(C) Of Rs.2,36,100/- On The Ground That The Assesses Has Furnish Inaccurate Particulars Of Income Without Appreciating That Satish Pandurang Pawar [A]

Section 143(1)Section 148Section 271(1)(c)Section 274

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.363/PUN/2023 िनधा"रण वष" / Assessment Year : 2016-17 Satish Pandurang Pawar, The Income Tax Officer, 602, Royal Orchid, Near Indian Vs Ward-2(1), Nashik. Oil Petrol Pump, Katraj Bypass, Ambegaon, Pune – 411046. PAN: ABFPP 1207 Q Appellant / Assessee Respondent / Revenue Assessee by Shri Yogesh Gawali – AR Revenue by Shri M.G.Jasnani, IRS – DR Joint Commissioner of Income Tax Date of hearing 03/05/2023 Date of…

Meera Anirudha Mirgunde, Pune vs. The Income Tax Officer, Ward-6(1), Pune

In the result, the appeal of assessee is allowed

ITA 550/PUN/2023[2012-13]Status: DisposedITAT Pune03 Jul 2023AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri C.H. Naniwadekar &For Respondent: Shri Ramnath P. Murkunde

Section 143(3)Section 148Section 271(1)(c)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.550/PUN/2023 धििाारण वर्ा / Assessment Year : 2012-13 Meera Anirudha Mirgunde, Malhar, S. No. 50/10/9, Plot No. 0389, Narhe Road, Narhe Village, Pune – 411041 PAN : AHMPM3475G ......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer, Ward – 6(1), Pune ……प्रत्यर्थी / Respondent Assessee by : Shri C.H. Naniwadekar & Kiran Sanmane Revenue by : Shri Ramnath P. Murkunde सुनवाई की तारीख / Date of Hearin…

Giovanni John Manuel Vaz, Vasco-Da-Gama vs. Assistant Commissioner of Income Tax, Circle - 1, Margao

In the result, the appeal of the assessee is dismissed

ITA 392/PAN/2018[2001-02]Status: DisposedITAT Panaji02 Sept 2022AY 2001-02

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawalassessment Year: 2001-02 Giovanni John Acit, Circle-1, Margao Manuel Vaz Vs. Karma Plaza, Vasco-Da- Gama, Goa - 403701 Pan: Acepv 5611 J (Appellant) (Respondent) Present For: Appellant By : None Respondent By : Shri Mayur Kamble, Sr. Dr Date Of Hearing : 15.06.2022 Date Of Pronouncement : 02.09.2022 O R D E R Per Girish Agrawal: This Appeal By The Assessee Is Arising Out Of The Order Of Ld. Cit(A)-1, Panaji In Ita No.53/Mrg/2007-08 Dated 02.07.2018 Against The Order Passed By Ito, Ward-5, Margao U/S 271(1)(C) Of The Income- Tax Act, 1961 (Hereinafter Referred To As The ‘Act’) For A.Y. 2001-02. 2. The Grounds Taken By The Assessee In The Present Appeal Are Reproduced As Under:

For Appellant: NoneFor Respondent: Shri Mayur Kamble, Sr. DR

Section 142Section 143(3)Section 271(1)(c)Section 5A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘PANAJI’ BENCH, PANAJI-GOA BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2001-02 GIOVANNI JOHN ACIT, Circle-1, Margao MANUEL VAZ Vs. Karma Plaza, Vasco-da- Gama, Goa - 403701 PAN: ACEPV 5611 J (Appellant) (Respondent) Present for: Appellant by : None Respondent by : Shri Mayur Kamble, Sr. DR Date of Hearing : 15.06.2022 Date of Pronouncement : 02.09.2022 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal by the assessee is arising out of the order of Ld. CIT(A)-1, Panaji in ITA No.53/MRG/2007-08 dated 0…