Sreedhar Ashok Kumar v. CIT

89 Taxmann.com 145High Court2018#25814 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(3)Section 10(37)Section 144B Section 2(14)Section 2(14)(iii)

Judgments citing Sreedhar Ashok Kumar v. CIT

Mohamed Musthafa Kunnath Chengaana, Calicut vs. ITO, Ward 2(3), Kozhikode

In the result, the appeal filed by the assessee stands dismissed

ITA 671/COCH/2024[2014-15]Status: DisposedITAT Cochin14 May 2025AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: Sri.P.Raghunathan, AdvocateFor Respondent: Smt.Leena Lal, Sr.AR

Section 143(3)Section 18Section 2(14)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Sandeep Singh Karhail, Judicial Member ITA No.671/Coch/2024 :Asst.Year 2014-2015 Sri.Mohamed Musthafa Kunnath The Income Tax Officer Chengaana, v. Ward – 2(3) RKP-XII/682, Parakkot Pottayil Kozhikode. House, Feroke, Calicut – 673 631 PAN : AJNPC9794P. (Appellant) (Respondent) Appellant by : Sri.P.Raghunathan, Advocate Respondent by : Smt.Leena Lal, Sr.AR Date of Date of Hearing : 24.03.2025 Pronouncement : 14.05.2025 O R D E R Per Inturi Rama Rao, AM : This is an appeal filed by the assessee co-operati…

Elavanchalil Abdul Basheer, Kozhikode vs. ITO, Ward-2(2), Kozhikode

In the result, the appeal filed by the assessee stands allowed

ITA 310/COCH/2024[2020-2021]Status: DisposedITAT Cochin14 May 2025AY 2020-2021

Bench: Shri Inturi Rama Rao, Am & Shri Sandeep Singh Karhail, Jm Assessment Year: 2020-21 Elavanchalil Abdul Basheer .......... Appellant Oittannmakm, Koduvally, Kozhikode 673572 [Pan: Bbwpb4939D] Vs. The Income Tax Officer, Ward-2(2), Kozhikode .......... Respondent Appellant By: Shri C.B.M. Warrier, Ca Respondent By: Shri Sanjit Kumar Das, Cit-Dr Date Of Hearing: 27.03.2024 Date Of Pronouncement: 14.05.2024 O R D E R Per: Inturi Rama Rao, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 23.02.2024 For Assessment Year (Ay) 2020-21. 2. Brief Facts Of The Case Are That The Appellant Is An Individual Deriving Income Under The Head ‘Agriculture’. The Return Of Income For Ay 2020-21 Was Filed On 21.12.2020 Declaring Income Of Rs. 4,60,00,000/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-2(2), Kozhokode

For Appellant: Shri C.B.M. Warrier, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 143(3)Section 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment Year: 2020-21 Elavanchalil Abdul Basheer .......... Appellant Oittannmakm, Koduvally, Kozhikode 673572 [PAN: BBWPB4939D] Vs. The Income Tax Officer, Ward-2(2), Kozhikode .......... Respondent Appellant by: Shri C.B.M. Warrier, CA Respondent by: Shri Sanjit Kumar Das, CIT-DR Date of Hearing: 27.03.2024 Date of Pronouncement: 14.05.2024 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)…

J.K. Bros Constrafin Limited, Hyderabad vs. Income Tax Officer, Ward-2(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 1997/HYD/2017[2013-14]Status: DisposedITAT Hyderabad05 Sept 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanassessment Year: 2013-14

For Appellant: Sri A.V. RaghuramFor Respondent: Sri Phani Raju, DR

Section 143(3)Section 54

…ITA No 1997 of 2017 JK Bros Constrafin Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member Assessment Year: 2013-14 J.K. Bros Constrafin Ltd Vs. Income Tax Officer, Hyderabad Ward 2(1) PAN:AABCJ2139H Hyderabad (Appellant) (Respondent) Assessee by: Sri A.V. Raghuram Revenue by: Sri Phani Raju, DR Date of hearing: 21/08/2019 Date of pronouncement: 05/09/2019 ORDER Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2013-14 against the order of the CIT (A)-2, Hyderabad,…