Smt. Renu Agrawal v. Income Tax Officer, 3(3), Mathura

22 Taxmann.com 94Income Tax Appellate Tribunal2012#12460 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

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Section 115BBESection 147Section 148Section 2(12A)Section 250Section 251Section 44AASection 44AF

Judgments citing Smt. Renu Agrawal v. Income Tax Officer, 3(3), Mathura

DEEPAK SRIVASTAVA,HARYANA vs. INCOME TAX OFFICER, WARD 30(5), DELHI

In the result, appeal of the assessee is partly allowed as

ITA 1328/DEL/2024[2017-18]Status: DisposedITAT Delhi18 Dec 2024AY 2017-18

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.1328/Del/2024 िनधा"रणवष"/Assessment Year: 2017-18 बनाम Sh. Deepak Srivastava, Income Tax Officer 1404, Tower-16, Orchid Petals, Vs. Ward-30(5), Sector-49, Gurgaon, Civic Centre, Haryana. Delhi. Pan No. अपीलाथ" Appellant ""यथ"/Respondent

Section 2Section 250Section 251Section 44ASection 68

…of his claim, the ld. DR relied upon the decision of the Tribunal [Special Bench] Delhi in the case of Manoj Aggarwal, Bemco ITA No. 163/ASR/2003. The ld. DR further relied upon the decision of the coordinate Bench of the Tribunal in the case of Renu Aggarwal 22 Taxmann.com 94 which was affirmed by the Hon'ble High Court of Allahabad in 358 ITR 483. The ld. DR also relied upon the decision of the Hon'ble Bombay High Court in the case of Arun Kumar J. Muchhala [2017] 85 Taxmann.com 306. 13. The ld. DR concluded by stating that the additions have been made by the Assessing Officer because the assessee could not exp…

VANDITBHAI RAJENDRAKUMAR PATEL,MEHSANA vs. THE ITO, WARD-3, MEHSANA

In the result, Ground No. 3 of the assessee’s appeal is allowed

ITA 1569/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad22 Apr 2022AY 2010-11
For Appellant: Shri Parimalsingh B. Parmar, A.RFor Respondent: Shri S. H. Solanki, Sr. D.R
Section 147Section 234ASection 271Section 271FSection 56Section 68

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Vanditbhai Rajendrakumar ITO, Patel, Raychan Para, Ward-3, At. Ambaliyasan, Vs Mehsana Tal & Dist. (Respondent) Mehsana-384435 PAN: AZZPP8002H (Appellant) Assessee by: Shri Parimalsingh B. Parmar, A.R. Revenue by: Shri S. H. Solanki, Sr. D.R. Date of hearing : 02-03-2022 Date of pronouncement : 22-04-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the asse…

HRUSHIKESH MOHAPATRA,NAYAGARH vs. ITO, KHURDA WARD, , KHURDA

In the result, appeal of the assessee is allowed for statistical

ITA 108/CTK/2019[2011-12]Status: DisposedITAT Cuttack07 Oct 2020AY 2011-12

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahuassessment Year : 2011-12

For Appellant: Shri S.K.Agarwal, CAFor Respondent: Shri Subhendu Dutta, DR
Section 263Section 44ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2011-12 Hrushikesh Mohapatra, C/O. Vs. ITO, Khurda Ward, Khurda Chidananda Pharma Amarendra Bazar, At/PO/Dist: Nayagarh PAN/GIR No.AKHPM 2830 P (Appellant) .. ( Respondent) Assessee by : Shri S.K.Agarwal, CA Revenue by : Shri Subhendu Dutta, DR Date of Hearing : 23 /09/ 2020 Date of Pronouncement : 12 /10/2020 O R D E R Per C.M.Garg,JM This is an appeal filed by the assessee against the order of the CIT(A),1, Bhubaneswar dated 24.9.2018 fo…

SMT. SANJUKTA PRUSTY,BHUBANESWAR vs. ITO, WARD-3(5), BHUBANESWAR

In the result, appeal of the assessee is allowed

ITA 95/CTK/2017[2013-14]Status: DisposedITAT Cuttack16 Jan 2020AY 2013-14

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahuassessment Year : 2013-14

For Appellant: Shri Niranjan Panda, ARFor Respondent: Shri Subhendu Dutta, DR
Section 131Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2013-14 Smt. Sanjukta Prusty,N-4/F-40, IRC Vs. ITO, Ward 3(5), Bhubaneswar. Village, Nayapali, Bhubaneswar. PAN/GIR NoAAPPP 5390 M (Appellant) .. ( Respondent) Assessee by : Shri Niranjan Panda, AR Revenue by : Shri Subhendu Dutta, DR Date of Hearing : 26/11/2019 Date of Pronouncement : 16/01/2020 O R D E R Per C.M.Garg,JM This is an appeal filed by the assessee against the order of the CIT(A)-2, Bhubaneswar dated 28.12.2016 for the assessme…

BABBAL BHATIA,NEW DELHI vs. ITO, WARD- 45(2), NEW DELHI

In the result, the appeals of the assessee in ITA Nos

ITA 5432/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Jun 2018AY 2012-13

Bench: Shri N.K. Billaiya & Shri N.K. Choudhry

For Appellant: Shri Vijay Wadhwa, CAFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 147Section 148Section 44ASection 68

…of his claim, the ld. DR relied upon the decision of the Tribunal [Special Bench] Delhi in the case of Manoj Aggarwal, Bemco ITA No. 163/ASR/2003. The ld. DR further relied upon the decision of the coordinate Bench of the Tribunal in the case of Renu Aggarwal 22 Taxmann.com 94 which was affirmed by the Hon'ble High Court of Allahabad in 358 ITR 483. The ld. DR also relied upon the decision of the Hon'ble Bombay High Court in the case of Arun Kumar J. Muchhala [2017] 85 Taxmann.com 306. 13. The ld. DR concluded by stating that the additions have been made by the Assessing Officer because the assessee could not ex…

BABBAL BHATIA,NEW DELHI vs. ITO, WARD- 45(2), NEW DELHI

In the result, the appeals of the assessee in ITA Nos

ITA 5431/DEL/2017[2011-12]Status: DisposedITAT Delhi08 Jun 2018AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhry

For Appellant: Shri Vijay Wadhwa, CAFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 147Section 148Section 44ASection 68

…of his claim, the ld. DR relied upon the decision of the Tribunal [Special Bench] Delhi in the case of Manoj Aggarwal, Bemco ITA No. 163/ASR/2003. The ld. DR further relied upon the decision of the coordinate Bench of the Tribunal in the case of Renu Aggarwal 22 Taxmann.com 94 which was affirmed by the Hon'ble High Court of Allahabad in 358 ITR 483. The ld. DR also relied upon the decision of the Hon'ble Bombay High Court in the case of Arun Kumar J. Muchhala [2017] 85 Taxmann.com 306. 13. The ld. DR concluded by stating that the additions have been made by the Assessing Officer because the assessee could not ex…

BABBAL BHATIA,NEW DELHI vs. ITO, WARD- 45(2), NEW DELHI

In the result, the appeals of the assessee in ITA Nos

ITA 5430/DEL/2017[2010-11]Status: DisposedITAT Delhi08 Jun 2018AY 2010-11

Bench: Shri N.K. Billaiya & Shri N.K. Choudhry

For Appellant: Shri Vijay Wadhwa, CAFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 147Section 148Section 44ASection 68

…of his claim, the ld. DR relied upon the decision of the Tribunal [Special Bench] Delhi in the case of Manoj Aggarwal, Bemco ITA No. 163/ASR/2003. The ld. DR further relied upon the decision of the coordinate Bench of the Tribunal in the case of Renu Aggarwal 22 Taxmann.com 94 which was affirmed by the Hon'ble High Court of Allahabad in 358 ITR 483. The ld. DR also relied upon the decision of the Hon'ble Bombay High Court in the case of Arun Kumar J. Muchhala [2017] 85 Taxmann.com 306. 13. The ld. DR concluded by stating that the additions have been made by the Assessing Officer because the assessee could not ex…

SATYA NARAYAN PRADHAN,ANGUL vs. ITO, ANGUL WARD, ANGUL

In the result, appeal filed by the assessee is dismissed

ITA 113/CTK/2017[2013-14]Status: DisposedITAT Cuttack11 Aug 2017AY 2013-14

Bench: Shri N.S Sainiassessment Year :2013-14

For Appellant: Shri S.S.Padhy, ARFor Respondent: Shri D.K.Pradhan, DR
Section 44ASection 68Section 69Section 69BSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK ‘SMC’ BENCH, CUTTACK BEFORE SHRI N.S SAINI, ACCOUNTANT MEMBER Assessment Year :2013-14 Vs. ITO, Angul Ward, Angul Satya Narayan Pradhan, At/PO: Handidhua Chhak, SD-Talcher, Angul. PAN/GIR No. ALGPP 5974 P (Appellant) .. ( Respondent) Assessee by : Shri S.S.Padhy, AR Revenue by : Shri D.K.Pradhan, DR Date of Hearing : 09 /08/ 2017 Date of Pronouncement : 11 /08/ 2017 O R D E R This is an appeal filed by the assessee against the order of CIT(A)- 2, Bhubaneswar, dated 16.12.2016 for the assessment year 2013-14. 2. The sole issue involved in this appeal is that the…

Smt. Renu Agrawal v. Income Tax Officer, 3(3), Mathura (22 Taxmann.com 94) — Cited in 8 Judgments | BharatTax