Smt. Sujata Kapadia v. 3CIT

55 Taxmann.com 474Income Tax Appellate Tribunal2015#25403 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2021.

Judgments citing Smt. Sujata Kapadia v. 3CIT

SRI. B. RUDRAGOUDA,BELLARY vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1, BELLARY

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.314 & 315/Bang/2020 Assessment years : 2015-16 & 2016-17 Shri B. Rudragouda, Vs. The Assistant Commissioner No.2198, BKG House, of Income Tax, KHB Colony, Circle 1, Sandur, Bellary – 583 101. Bellary. PAN: AFUPG 1386A APPELLANT RESPONDENT Appellant by : Shri Chythanya K.K., Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.03.2021 Date of Pronouncement : 15.04.2021 O R D E R Per Chandra Poojari, Accountant Me…

SRI. B. RUDRAGOUDA,BELLARY vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 1, BELLARY

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 37Section 37(1)

INCOME TAX OFFICER 25(2)(3), MUMBAI vs. DAMYANTI ASHWIN PATEL, MUMBAI

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 5450/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 Jun 2019AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5450/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) The Ito 25(2)(3) बिधम/ Damyanti Ashwin Patel R. No.504, C-10, 5Th Floor, 201, Deo Neo Vikram, „B‟ Vs. Wing, 2Nd Floor, Sahakar Pratyakshakar Bhavan, Bandra Kurla Complex, Nagar Chs, Above Audi Car Bandra (E), Mumbai- Show Room, New Link 400051. Road, Andheri (W), Mumbai-400053. . स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpp2154K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri R. Sindhu (Sr. Ar) Assessee By: Shri V. G. Ginde/Shri Kumar Kale सुनवाई की तारीख / Date Of Hearing: 16/05/2019 घोषणा की तारीख /Date Of Pronouncement: 24/06/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 12.06.2017 Passed By The Commissioner Of Income Tax (Appeals) -37, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2012- 13. 2. The Revenue Has Raised The Following Grounds: - A.Y.2012-13

For Appellant: Shri V. G. Ginde/Shri KumarFor Respondent: Shri R. Sindhu (Sr. AR)

Section 10(38)Section 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.5450/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) The ITO 25(2)(3) बिधम/ Damyanti Ashwin Patel R. No.504, C-10, 5th floor, 201, Deo Neo Vikram, „B‟ Vs. Wing, 2nd Floor, Sahakar Pratyakshakar Bhavan, Bandra Kurla Complex, Nagar CHS, Above Audi Car Bandra (E), Mumbai- Show Room, New Link 400051. Road, Andheri (W), Mumbai-400053. . स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABPP2154K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri R. Sindhu (Sr. AR) Assessee b…