Sonakshi Sinha v. CIT(NFAC)

222 TTJ 376Income Tax Appellate Tribunal2023#23719 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

foreign tax credit section 90 section 143(1)(a)final assessment order section 139 section 143(1)section 13 section 143 prescribed section 250 company section 14

Judgments citing Sonakshi Sinha v. CIT(NFAC)

Basudev Sharma, Kolkata vs. ITO, Ward-2(3), Alipurduar

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

ITA 256/KOL/2024[2021-22]Status: DisposedITAT Kolkata24 Apr 2024AY 2021-22

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra]

Section 143(1)Section 143(1)(a)Section 250Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘SMC’, KOLKATA [Before Shri Sonjoy Sarma, Judicial Member & Shri Rakesh Mishra, Accountant Member] I.T.A. No. 256/Kol/2024 Assessment Year : 2021-22 Basudev Sharma vs ITO, Ward-2(3), Alipurduar PAN: BBAPS 5455 H Appellant Respondent Date of Hearing 23.04.2024 Date of Pronouncement 24.04.2024 For the Assessee Shri Siddharth Agarwal, Advocate For the Revenue Shri Subhro Das, Addl. CIT ORDER Per Sonjoy Sarma, JM: The captioned appeal filed by the assessee pertaining to Assessment Year 2021-22 (in short ‘AY’) is directed against the order passed u/s 250 of the I…

Vineet Bahety, Kolkata vs. ITO, Ward-44(2), Kolkata

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

ITA 1267/KOL/2023[2020-21]Status: DisposedITAT Kolkata06 Feb 2024AY 2020-21

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(1)Section 250Section 90

…vs. PCIT [W.P.No. 5834 of 2022] dated 06-10-2023 ii) Decision of the Hon'ble Bangalore Tribunal in the case of Brinda Rama Krishna vs. ITO [ITA No. 454/Bang/2021] iii) Decision of the Hon'ble Mumbai Tribunal in the case of Sonakshi Sinha vs. CIT(NFAC) (2023) 222 TTJ 376 (Mum) [ITA No. 1704/Mum/2022] Page 3 of 9 I.T.A. Nos.: 1266 & 1267/KOL/2023 Assessment Years: 2019-20 & 2020-21 Vineet Bahety. iv) Decision of the Hon'ble Kolkata Tribunal in the case of Atanu Mukherjee vs. ITO [ITA No. 439/Kol/2022] v) Decision of the Hon'ble Kolkata Tribunal in the case of Sobhan Lal Gangopadhyay vs. ADIT [ITA No. 782/Kol/202…

Vineet Bahety, Kolkata vs. ITO, Ward-44(2), Kolkata.

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

ITA 1266/KOL/2023[2019-20]Status: DisposedITAT Kolkata06 Feb 2024AY 2019-20

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(1)Section 250Section 90