Smt. Suman v. ITO

84 Taxmann.com 267High Court2017#21485 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2025.

Issues it is cited on

section 139(4)regular assessment reason to believe reopening of assessment notice under section 148 reassessment proceedings section 139 section 143(1)section 143(2)section 15 section 13 section 68

Judgments citing Smt. Suman v. ITO

Urmish M. Udani, Mumbai vs. Aci 10(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 6144/MUM/2017[2009-10]Status: DisposedITAT Mumbai09 Oct 2025AY 2009-10

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Anikesh Banerjee, Hon'Ble

For Appellant: Shri Madhur Agrawal/Shri Fenil Bhatt, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 139(4)Section 143Section 143(2)Section 143(3)Section 147Section 148Section 68

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, HON'BLE JUDICIAL MEMBER I.T.A. No. 6144/Mum/2017 Assessment Year: 2009-10 Shri Urmish M. Udani RH-12, J-12, Prabhukrupa Sector-6, Vashi Navi Mumbai - 400705 [PAN: AAGPU5477P] अपीलार्थी/ (Appellant) Asst. Commissioner of Income Vs Tax – 10(3), Mumbai प्रत्यर्थी / (Respondent) Assessee by : Shri Madhur Agrawal/Shri Fenil Bhatt, A/Rs Revenue by: Shri Vivek Perampurna, CIT D/R सुनवाई की तारीख/Date of Hearing : 7/10/2025 घोषणा की तारीख / Dat…

Ronak Gems Private Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 2(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 4604/MUM/2018[2016-17]Status: DisposedITAT Mumbai16 Nov 2022AY 2016-17

Section 139Section 142Section 143Section 143(2)Section 143(3)Section 147Section 148Section 156

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SMT KAVITHA RAJAGOPAL, JUDICIAL MEMBER M/s. Ronak Gems Pvt. Ltd, Vs. Dy. Commissioner of 311, Mehta Bhavan Income Tax Shop No.5, Ground Floor Central Circle-2(4) Hinduja College Lane 802, CGO Annex Building Opera House, Mumbai-400 M.K.Road, Churchgate 004 Mumbai – 400 020 PAN/GIR No.AABCR7550G (Appellant) .. (Respondent) Assessee by Shri Dharmesh Shah Revenue by Smt. Mahita Nair Date of Hearing 07/11/2022 Date of Pronouncement 16/11/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.460…

The ACIT Cent. Cir -5(4), Mumbai vs. Shri Nitan Chhatwal, Mumbai

In the result, the both the appeals of the revenue are dismissed

ITA 2244/MUM/2021[2015-16]Status: DisposedITAT Mumbai02 Sept 2022AY 2015-16

Section 132Section 139(1)Section 143(3)Section 153ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 1571/Mum/2021 (A.Y. 2013-14) C.O. No. 42/Mum/2021 (A.Y. 2015-16) Vs. DCIT, CC-5(4) Nitan Chhatwal Krishani, Plot No. 2 Room No. 1927 New India CHS 19th Floor JVPD Scheme Air India Building Mumbai-400 049. Nairman Point Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 2243/Mum/2021 (A.Y. 2013-14) I.T.A. No. 2244/Mum/2021 (A.Y. 2015-16) Vs. Nitan Chhatwal DCIT, CC-5(4) Room No. 1927 Krishani, Plot No. 2 19th Floor New India CHS Air India Building JVPD Scheme Nairman Point Mumbai-400 049. Mumba…

ACIT Cent. Cir -5(4), Mumbai vs. Shri Nitan Chhatwal, Mumbai

In the result, the both the appeals of the revenue are dismissed

ITA 2243/MUM/2021[2013-14]Status: DisposedITAT Mumbai02 Sept 2022AY 2013-14

Section 132Section 139(1)Section 143(3)Section 153ASection 68