Simran Bagga v. ACIT

158 Taxmann.com 265High Court2024#22837 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 139(1)Section 147 Section 148 Section 54 Section 54F Section 142(1)Section 143(3)Section 144

Issues it is cited on

indexed cost of acquisition section 54f section 54 long term capital gain transfer person total income document

Judgments citing Simran Bagga v. ACIT

Hanchipura Channaiah Nandakishore, Mahalkshmipuram vs. Income Tax Officer Ward Intl, Taxation 1(2) Bangalore, Bangalore

In the result appeal filed by the assessee is allowed

ITA 258/BANG/2025[2018-19]Status: DisposedITAT Bangalore04 Nov 2025AY 2018-19

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyit(It)A No.258/Bang/2025 Assessment Year : 2018-19 Hanchipura Channaiah Nandakishore 87, 2Nd Stage & Phase Mahalakshmipuram 2Nd Stage, 14Th Main, West Of Chord Ito Road Vs. Ward International Taxation 1(2) Mahalakshmipuram Bangalore Bangalore 560 086 Pan No :Blrpn0428A Appellant Respondent Appellant By : Sri Siddesh N Gaddi, A.R. Respondent By : Dr. Divya K.J., D.R. Date Of Hearing : 07.08.2025 Date Of Pronouncement : 04.11.2025

For Appellant: Sri Siddesh N Gaddi, A.RFor Respondent: Dr. Divya K.J., D.R

Section 139(1)Section 142(1)Section 147Section 148Section 148ASection 54Section 54(2)Section 80T

…IT(IT)ANo.258/Bang/2025 HanchipuraChannaiah Nandakishore, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI PRASHANT MAHARISHI,VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(IT)A No.258/Bang/2025 Assessment Year : 2018-19 Hanchipura Channaiah Nandakishore 87, 2nd Stage and Phase Mahalakshmipuram 2nd Stage, 14th Main, West of Chord ITO Road Vs. Ward International Taxation 1(2) Mahalakshmipuram Bangalore Bangalore 560 086 PAN NO :BLRPN0428A APPELLANT RESPONDENT Appellant by : Sri Siddesh N Gaddi, A.R. Respondent by : Dr. Divya K.J., D.R. Date of Hearing : 07.08.2025 Date of…

Mr. Jobanji Thakor, Ahmedabad vs. The ITO. Ward-3(2)(2), Ahmedabad

Appeal is partly allowed

ITA 264/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad26 Feb 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.264/Ahd/2019 निर्धारण वर्ष / Assessment Year : 2015-16 Mr. Jobanji Thakor The Ito F-40, Abugiri Society बनाम / Ward-3(2)(2) Tal. Daskroi, Jagatpur V/S. Ahmedabad Ahmedabad - 382 470 स्थायी लेखा सं./Pan: Aknpt 2930 M (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee By: Shri Mehul K. Patel, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing 19/02/2025 घोषणा की तारीख / Date Of Pronouncement: 26/02/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals)-3, Ahmedabad [Hereinafter Referred To As “Cit(A)"] Dated 28.12.2018, Confirming The Assessment Order Dated 29.12.2017 Passed By The Assessing Officer [Hereinafter Referred To As “Ao”] Under Section 143(3) Of The Income Tax Act, 1961 [Hereinafter Referred To As "The Act"] For The Assessment Year (Ay) 2015-16.

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri A.P. Singh, CIT-DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 2(14)(iii)Section 54B

…आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ "सी", अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD श्री टी. आर. सेन्थिल कुमार, न्यायिक सदस्य एवं श्री मकरंद वसंत महादेवकर, लेखा सदस्य के समक्ष । BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ITA No.264/Ahd/2019 निर्धारण वर्ष / Assessment Year : 2015-16 Mr. Jobanji Thakor The ITO F-40, Abugiri Society बनाम / Ward-3(2)(2) Tal. Daskroi, Jagatpur v/s. Ahmedabad Ahmedabad - 382 470 स्थायी लेखा सं./PAN: AKNPT 2930 M (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee by: Shri Mehul K. Pa…

Vivek Gangadhar Mehendale, Santacruz, Mumbai vs. Income Tax Officer, Ward 22(3)(1), Piramal Chambers, Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 2644/MUM/2024[2014-15]Status: DisposedITAT Mumbai07 Oct 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Miss Padmavathy S.

For Appellant: ShriAnil SatheFor Respondent: Ms. Rajeshwari Menon, SRDR

Section 139(1)Section 143(3)Section 147Section 148Section 250Section 54Section 54FSection 64(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND MISS PADMAVATHY S., ACCOUNTANT MEMBER I.T.A. 2644/Mum/2024 (Assessment Year: 20141-15) Vivek Gangadhar Mehendale vs Income Tax Officer, Ward 22(3)(1), 502, New Shobhna CHS Piramal Chambers, Mumbai SaratchandraChatterjee Marg, Santacruz, Mumbai-400054 PAN:AAOPM2002L APPELLANT RESPONDENT Assessee by : ShriAnil Sathe Respondent by : Ms. Rajeshwari Menon, SRDR Date of hearing : 30/09/2024 Date of pronouncement : 07/10/2024 O R D E R PER ANIKESH BANERJEE, J.M: Instant appeal of the assessee was filed…