Smt. Shali Moti Lal v. CIT

35 Taxmann.com 46Reported decision2013#24610 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 143(3)Section 147Section 148Section 2(14)Section 2(47)Section 2(47)(ii)Section 2(47)(v)Section 2(47)(vi)

Judgments citing Smt. Shali Moti Lal v. CIT

R.C. Nirula & Sons HUF, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6093/DEL/2015[2008-09]Status: DisposedITAT Delhi12 Jun 2024AY 2008-09

Bench: Shri Saktijit Dey, Hon’Ble & Shri M. Balaganeshr.C. Nirula & Sons Huf, Vs. Asst. Commissioner A-2, Anand Niketan, Of Income Tax, New Delhi Circle-52(1), New Delhi (Appellant) (Respondent) Pan: Aaahr6050F Assessee By : Shri Gaurav Jain, Adv Shri Praveen Kumar, Ca Revenue By: Shri Manish Kumar Davas, Sr. Dr Date Of Hearing 10/06/2024 Date Of Pronouncement 12/06/2024

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Manish Kumar Davas, Sr. DR
Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER R.C. Nirula & Sons HUF, Vs. Asst. Commissioner A-2, Anand Niketan, of Income Tax, New Delhi Circle-52(1), New Delhi (Appellant) (Respondent) PAN: AAAHR6050F Assessee by : Shri Gaurav Jain, Adv Shri Praveen Kumar, CA Revenue by: Shri Manish Kumar Davas, Sr. DR Date of Hearing 10/06/2024 Date of pronouncement 12/06/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.6093/Del/2015 for AY 2008-09, arises out of the order of the Commissioner of Income Tax (Ap…

Dr.Syed Rahmatullah Azizullah, Gulbarga vs. The Income Tax Officer Ward-3, Kalaburagi

In the result, both the appeals filed by the assessee are allowed

ITA 241/BANG/2019[2011-12]Status: DisposedITAT Bangalore10 May 2019AY 2011-12

Bench: Shri Arun Kumar Garodia

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Palani Kumar, Addl. CIT (DR)
Section 148Section 234ASection 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER ITA Nos. 240 & 241/Bang/2019 Assessment Years :2010-11 & 2011-12 Dr. Syed Rahmatullah Azizullah, H.No. 1-655/C, Timapuri The Income Tax Officer, Compound, Vs. Ward – 3, Railway Station Road, Kalaburagi. Station Bazar, Gulbarga – 585 102. PAN: AGDPS6044H APPELLANT RESPONDENT Assessee by : Shri H.N. Khincha, CA Revenue by : Shri Palani Kumar, Addl. CIT (DR) Date of hearing : 01.05.2019 Date of Pronouncement : 10.05.2019 O R D E R Per Shri A.K. Garodia, Accountant Member Both these appeals are filed by…

Dr.Syed Rahmatullah Azizullah, Gulbarga vs. The Income Tax Officer Ward-3, Kalaburagi

In the result, both the appeals filed by the assessee are allowed

ITA 240/BANG/2019[2010-11]Status: DisposedITAT Bangalore10 May 2019AY 2010-11

Bench: Shri Arun Kumar Garodia

For Appellant: Shri H.N. Khincha, CAFor Respondent: Shri Palani Kumar, Addl. CIT (DR)
Section 148Section 234ASection 50CSection 50C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER ITA Nos. 240 & 241/Bang/2019 Assessment Years :2010-11 & 2011-12 Dr. Syed Rahmatullah Azizullah, H.No. 1-655/C, Timapuri The Income Tax Officer, Compound, Vs. Ward – 3, Railway Station Road, Kalaburagi. Station Bazar, Gulbarga – 585 102. PAN: AGDPS6044H APPELLANT RESPONDENT Assessee by : Shri H.N. Khincha, CA Revenue by : Shri Palani Kumar, Addl. CIT (DR) Date of hearing : 01.05.2019 Date of Pronouncement : 10.05.2019 O R D E R Per Shri A.K. Garodia, Accountant Member Both these appeals are filed by…