Shyam Lata Kaushik v. ACIT

2 ITR (Trib) 178Income Tax Appellate Tribunal2010#23389 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2024.

Judgments citing Shyam Lata Kaushik v. ACIT

Kesarwani & C0., Allahabad vs. Jt.CIT., Allahabad

In the result the appeal of the assessee is partly allowed

ITA 392/ALLD/2014[2009-10]Status: DisposedITAT Allahabad29 Nov 2024AY 2009-10
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Neel Jain, CIT DR
Section 132Section 143(1)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.389, 390,391,392,425, 630 & 631/Alld/2014 AYs.2005-06, 2007-08, 2008-09, 2009-10, 2005-06, 2004-05 & 2006-07 Kesarwani & Company, Sahson, Joint Commissioner of Income Allahabad vs. Tax, Central Circle, Allahabad PAN:AADFK6562C (Appellant) (Respondent) C.O. Nos.20/Alld/2014 A.Y. 2005-06 (A/o ITA No. 425/Alld/2014) Joint Commissioner of Income Tax, Kesarwani & Company, Central Circle, Allahabad vs. Sahson, Allahabad PAN:AADFK6562C (Appellant) (R…

Kesarwani & C0, Allahabad vs. Jt CIT, Allahabad

In the result the appeal of the assessee is partly allowed

ITA 390/ALLD/2014[2007-08]Status: DisposedITAT Allahabad29 Nov 2024AY 2007-08
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Neel Jain, CIT DR
Section 132Section 143(1)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.389, 390,391,392,425, 630 & 631/Alld/2014 AYs.2005-06, 2007-08, 2008-09, 2009-10, 2005-06, 2004-05 & 2006-07 Kesarwani & Company, Sahson, Joint Commissioner of Income Allahabad vs. Tax, Central Circle, Allahabad PAN:AADFK6562C (Appellant) (Respondent) C.O. Nos.20/Alld/2014 A.Y. 2005-06 (A/o ITA No. 425/Alld/2014) Joint Commissioner of Income Tax, Kesarwani & Company, Central Circle, Allahabad vs. Sahson, Allahabad PAN:AADFK6562C (Appellant) (R…

Kesarwani & Co., Allahabad vs. Jt.CIT, Allahabad

In the result the appeal of the assessee is partly allowed

ITA 389/ALLD/2014[2005-06]Status: DisposedITAT Allahabad29 Nov 2024AY 2005-06
For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Neel Jain, CIT DR
Section 132Section 143(1)Section 153ASection 153A(1)(b)Section 271(1)(c)Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.389, 390,391,392,425, 630 & 631/Alld/2014 AYs.2005-06, 2007-08, 2008-09, 2009-10, 2005-06, 2004-05 & 2006-07 Kesarwani & Company, Sahson, Joint Commissioner of Income Allahabad vs. Tax, Central Circle, Allahabad PAN:AADFK6562C (Appellant) (Respondent) C.O. Nos.20/Alld/2014 A.Y. 2005-06 (A/o ITA No. 425/Alld/2014) Joint Commissioner of Income Tax, Kesarwani & Company, Central Circle, Allahabad vs. Sahson, Allahabad PAN:AADFK6562C (Appellant) (R…

Shyam Lata Kaushik v. ACIT (2 ITR (Trib) 178) — Cited in 3 Judgments | BharatTax