Shri Brahmaparkash & Ors. v. HSIIDCL & Ors. 6. UOI & Ors. V. Hari Singh & Ors.

91 Taxmann.com 2Supreme Court of India2018#18412 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 143(3)Section 234BSection 10(37)Section 136Section 139Section 139(1)Section 139(4)Section 139(5)

Issues it is cited on

section 54(2)section 54fsection 54transferprescribedindiasection 143(3)nfactotal incomeinterest

Judgments citing Shri Brahmaparkash & Ors. v. HSIIDCL & Ors. 6. UOI & Ors. V. Hari Singh & Ors.

Kuldeep Singh Shekhawat, Kota vs. ITO W-2(1), Kota

In the result, the appeal of the assessee is allowed

ITA 701/JPR/2024[2016-17]Status: DisposedITAT Jaipur06 Mar 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Gagan Goyalkuldeep Singh Shekhawat, 11, Samridhi Traders, Police Line, Gopal Vihar, Baran Road-324001 Pan No. Araps0973M ...... Appellant Vs. Income Tax Officer, Ward-2(1), Kota …... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv., Ld. ARFor Respondent: Mr. Manoj Kumar, JCIT, Ld. DR
Section 139(4)Section 143(3)Section 234ASection 250Section 54Section 54BSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Kuldeep Singh Shekhawat, 11, Samridhi Traders, Police Line, Gopal Vihar, Baran Road-324001 PAN No. ARAPS0973M ...... Appellant Vs. Income Tax Officer, Ward-2(1), Kota …... Respondent Appellant by : Mr. Mahendra Gargieya, Adv., Ld. AR (Through V.C.) &Mr. Devang Gargieya, Adv., Ld. AR Respondent by : Mr. Manoj Kumar, JCIT, Ld. DR Date of hearing : 04/02/2025 Date of pronouncement : 06/03/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by the assessee is directed ag…

Vachaspati Sharma, Gurgaon vs. ITO Ward -4(1), Gurgaon

In the result, the appeal of the assessee is dismissed

ITA 1180/DEL/2023[2019-20]Status: DisposedITAT Delhi21 Nov 2024AY 2019-20

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2019-20 Vachaspati Sharma Vs Ito Village – Hayatpur Garhi Ward-4 Harsaru, Hayatpur, Gurgaon Gurgaon Pan No.Fnqps2021R (Appellant) (Respondent) Appellants By Sh. Suraj Bhan Nain, Advocate Sh. K.L. Pahwa, Advocate Respondent By Ms. Sapna Bhatia, Cit Dr Date Of Hearing: 11/09/2024 Date Of Pronouncement: 21/11/2024 Order Sh. Sudhir Kumar, Jm :

Section 10Section 10(37)Section 143Section 143(3)Section 18Section 234BSection 234DSection 28Section 45(5)Section 56

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR, JUDICIAL MEMBER Assessment Year: 2019-20 Vachaspati Sharma Vs ITO Village – Hayatpur Garhi Ward-4 Harsaru, Hayatpur, Gurgaon Gurgaon PAN No.FNQPS2021R (APPELLANT) (RESPONDENT) Appellants by Sh. Suraj Bhan Nain, Advocate Sh. K.L. Pahwa, Advocate Respondent by Ms. Sapna Bhatia, CIT DR Date of hearing: 11/09/2024 Date of Pronouncement: 21/11/2024 ORDER SH. SUDHIR KUMAR, JM : The above captioned appeal by the assessee is directed against the order of the NFAC/Commissioner of Inco…

Dhananjay Madhukar Naik, Mumbai vs. ITO 12(3)(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2988/MUM/2022[2017-2018]Status: DisposedITAT Mumbai09 Aug 2023AY 2017-2018

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bledhananjay Madhukar Naik V. Ito 12(3)(3) 306, Meghdoot Chsl, Sahaji Raje Marg Room No. 1631, 16Th Floor Koldongri, Vile Parle (W) Air India Building, Nariman Point Mumbai- 400057 Mumbai- 400021 Pan: Alrpn7498M (Appellant) (Respondent) Assessee Represented By : Shri Anil Masand Department Represented By : Shri P.D. Chougule

Section 54Section 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Dhananjay Madhukar Naik v. ITO 12(3)(3) 306, Meghdoot CHSL, Sahaji Raje Marg Room No. 1631, 16th Floor Koldongri, Vile Parle (W) Air India Building, Nariman Point Mumbai- 400057 Mumbai- 400021 PAN: ALRPN7498M (Appellant) (Respondent) Assessee Represented by : Shri Anil Masand Department Represented by : Shri P.D. Chougule Date of conclusion of Hearing : 25.05.2023 Date of Pronouncement : 09.08.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is f…

Chaitali Suril Udeshi, Ahmedabad vs. ITO, Ward-3(1)(2), Surat

In the result, ground no. 3 of the appeal is allowed

ITA 182/SRT/2022[2011-12]Status: DisposedITAT Surat28 Apr 2023AY 2011-12

Bench: Shri Pawan Singh(Virtual Hearing) Chaitali Suril Udeshi, I.T.O., A-902, Samanvay Residency, Opp: Safal Ward-3(1)(2), Vs. Parisar-2, South Bopal Daskroi, Surat. Ahmedabad, Gujarat (India). Pan No. Ahgpd 9813 R Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 143(3)Section 148Section 254(1)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Chaitali Suril Udeshi, I.T.O., A-902, Samanvay Residency, Opp: Safal Ward-3(1)(2), Vs. Parisar-2, South Bopal Daskroi, Surat. Ahmedabad, Gujarat (India). PAN No. AHGPD 9813 R Appellant/ assessee Respondent/ revenue Assessee represented by Shri Aseem Thakkar, CA Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 27/02/2023 Date of pronouncement 28/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed a…

Dipal Sureshbhai Patel, Ahmedabad vs. ITO, Ward-3(3)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 387/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad15 Apr 2021AY 2014-15

Bench: Shri Waseem Ahmed& Ms. Madhumita Roy

For Appellant: ShriTej Shah, ARFor Respondent: ShriL. P. Jain, Sr. DR
Section 139Section 143(3)Section 54FSection 54F(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.387/Ahd/2018 (Assessment Year: 2014-15) DipalSureshbhai Patel Vs. ITO 15, Gopinath Society, Ward-3(3)(1), Behind Shreeji Tower, Ahmedabad Vastrapur-380015 PAN No.ACRPP7563N (Appellant) .. (Respondent) Appellant by : ShriTej Shah, AR Respondentby: ShriL. P. Jain, Sr. DR Date of Hearing 22.01.2021 Date of Pronouncement 15.04.2021 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed against…