Sree Narayana Guru Memorial Educational and Cultural Trust v. ACIT

160 Taxmann.com 727High Court2024#22898 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 115JB Section 139 Section 142 Section 151 Section 250

Issues it is cited on

change of opinion escapement of income reason to believe reassessment proceedings section 13 section 148 section 147 section 143 section 14 section 143(3)india nfac

Judgments citing Sree Narayana Guru Memorial Educational and Cultural Trust v. ACIT

DCIT, Central Circle-1(4), Kolkata vs. Murlidhar Ratanlal Exports Ltd, Kolkata

Appeal of the Revenue is dismissed

ITA 2541/KOL/2024[2008-09]Status: DisposedITAT Kolkata02 Sept 2025AY 2008-09

Bench: 30th day of September 2007.

Section 143(3)Section 147Section 148Section 250Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 2541/Kol/2024 (Assessment Year 2008-2009) DCIT, Central Circle-1(4), Kolkata, Aayakar Bhawan Poorva, 110, Shantipally, Kolkata- 700107 ……..…...…………….... Appellant vs. Murlidhar Ratanlal Exports Ltd., 15B, Hemanta Basu Sarani, Kolkata - 700001 [PAN: AABCM8371Q] ................................ Respondent Appearances by: Assessee represented by : Robin Maheshwari, ACA Department represented by : Mangtinlen Haokip, Sr. DR Date of concluding the hearing : 28.08.2025 Date o…

Assistant Commissioner of Income Tax Circle-1, Bareilly vs. Wave Distilleries and Breweries Limited, Bareilly

Appeals of the Department stand dismissed

ITA 153/LKW/2023[2013-14]Status: DisposedITAT Lucknow28 Feb 2025AY 2013-14

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudhary

For Appellant: S/Shri Salil Kapoor, Vibhu Jain and Sumit Lalchandani, AdvocatesFor Respondent: Smt. Richa Rastogi, CIT (DR)

Section 115JSection 148

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.153 to 157/LKW/2023 Assessment Years: 2013-14 to 2017-18 The ACIT v. Wave Distilleries and Breweries Circle-1 Limited Bareilly Unit No.29, K-185/1/T/F, Sarai Julaina New Delhi TAN/PAN:AABCU0335J (Appellant) (Respondent) C.O. Nos.23, 24, 21,22 and 25/LKW/2023 [In ITA Nos.153 to 157/LKW/2023] Assessment Years: 2013-14 to 2017-18 Wave Distilleries and v. The ACIT Breweries Limited Circle-1 Unit No.29, K-185/1/T/F, Bareilly Sarai Julaina New Delhi TAN/…

Ram Ratan Jangir, Amer vs. Income Tax Officer, Ward -7(2), Jaipur

In the result ground no. 1 raised by the

ITA 550/JPR/2024[2013-14]Status: DisposedITAT Jaipur22 Jul 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Anoop Bhatiya, CAFor Respondent: Smt. Monisha Choudhary (Addl. CIT)

Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 550/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke Ram Ratan Jangir Income Tax Officer, Vs. Vill and Post Rampura Dabri, Ward-7(2), Ward No. 4, Amer Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AANPJ 9614 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Anoop Bhatiya, CA jktLo dh vksj ls@ R…