Smt. Krishna v. ITO

216 Taxmann 64High Court2013#23658 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 2(14)Section 271(1)(c)Section 274Section 292BSection 54

Issues it is cited on

furnishing inaccurate particulars of incomefurnishing inaccurate particularssection 274concealment of incomelevy of penaltysection 271(1)section 271section 271(1)(c)section 27nfacdocument

Judgments citing Smt. Krishna v. ITO

Kailash Parashar, Pushkar, Ajmer vs. Income Tax Officer Ward 1(3), Ajmer

In the result, the appeal of the assessee is allowed

ITA 90/JPR/2024[2016-17]Status: DisposedITAT Jaipur02 Aug 2024AY 2016-17

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 2(14)Section 271(1)Section 271(1)(c)Section 54

…1 SHRI KAILASH PARASAR VS ITO, WARD 1(3), AJMER आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 90/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2016-17 Shri Kailash Prashar cuke The ITO Vs. Kapda Bazar, Badi Basti Ward – 1(3) Pushkar, Ajmer Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AKIPP 8496 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri P.C. Parwal, CA jktLo dh vksj ls@Revenue by: Mrs. Monisha Chou…

Smt. Krishna, Alwar vs. ITO, Ward-Bhiwadi, Alwar

In the result, both appeal of the assessee in ITA No

ITA 435/JPR/2023[2010-11]Status: DisposedITAT Jaipur19 Oct 2023AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P. C. Parwal (FCA.)For Respondent: Smt Monisha Choudhary (Addl. CIT) a
Section 151(1)Section 271(1)(c)Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 434 & 435/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke Smt. Krishna ITO, W/o Sh. Krishan Kumar, Vs. Ward-Bhiwadi, Village Banbeerpur, Khazuri Alwar Bass, Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: DAGPK 3541 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (FCA.) jktLo d…

Smt. Krishna, Alwar vs. ITO, Ward-Bhiwadi, Alwar

In the result, both appeal of the assessee in ITA No

ITA 434/JPR/2023[2010-11]Status: DisposedITAT Jaipur19 Oct 2023AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P. C. Parwal (FCA.)For Respondent: Smt Monisha Choudhary (Addl. CIT) a
Section 151(1)Section 271(1)(c)Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 434 & 435/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke Smt. Krishna ITO, W/o Sh. Krishan Kumar, Vs. Ward-Bhiwadi, Village Banbeerpur, Khazuri Alwar Bass, Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: DAGPK 3541 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (FCA.) jktLo d…

Smt. Krishna v. ITO (216 Taxmann 64) — Cited in 3 Judgments | BharatTax