Sri Pattabhiram v. Income-tax Officer, Ward-2, Kakinada

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judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2024.

Judgments citing Sri Pattabhiram v. Income-tax Officer, Ward-2, Kakinada

Om Prakash Singh, Allahabad vs. ACIT, Central Circle, Allahabad

In the result, the appeal is partly allowed

ITA 114/ALLD/2023[2017-18]Status: DisposedITAT Allahabad27 Dec 2024AY 2017-18

Bench: Sh. Udayan Das Gupta & Sh. Nikhil Choudharya.Y. 2017-18 Om Prakash Singh, Vs. Assistant Commissioner Of 147A/2, Tagore Town, J.L.N. Income Tax, Central Circle, Road, Allahabad, U.P. Allahabad, U.P. Pan:Aiepp0574G (Appellant) (Respondent) Assessee By: Sh. Ashish Bansal, Adv Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 01.10.2024 Date Of Pronouncement: 27.12.2024 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Against The Order Of The Ld. Cit(A)-, Lucknow-3, Dated 11.07.2023 Passed Under Section 250 Of The Income Tax Act, 1961. The Grounds Of Appeal Preferred Are As Under:- “1. Because Proceeding Under Section 147 Of The Act By Issuance Of Notice Dated 30.03.2021 Under Section 148 On The Basis Of D.V.O. Report His Only Erroneous & Bad, Assessment Order Dated 23.03.2022 Passed In Consequence Of Said Proceeding Is Wholly Without Jurisdiction, Accordingly, The Entire Proceeding In Consequence Of Notice Dated 30.03.2021 Are Vitiated & Not Maintainable. Without Prejudice To The Aforesaid 2. Because The Addition Of Rs.9,26,796/- Made By The Ld. Assessing Officer On Account Of Alleged Difference In The Valuation Of Office Building Between The Value Appearing In The Audited Books Of Account As Compared To The Valuation Made By The D.V.O., As Also Confirm By The Id. Cit(A), Is Wholly Erroneous As The Report Of The Valuation Officer Is An Estimate & The Same

For Appellant: Sh. Ashish Bansal, AdvFor Respondent: Sh. A.K. Singh, Sr. DR

Section 115BSection 133ASection 142(1)Section 143(3)Section 147Section 148Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2017-18 Om Prakash Singh, vs. Assistant Commissioner of 147A/2, Tagore Town, J.L.N. Income Tax, Central Circle, Road, Allahabad, U.P. Allahabad, U.P. PAN:AIEPP0574G (Appellant) (Respondent) Assessee by: Sh. Ashish Bansal, Adv Revenue by: Sh. A.K. Singh, Sr. DR Date of hearing: 01.10.2024 Date of pronouncement: 27.12.2024 O R D E R PER NIKHIL CHOUDHARY, A.M.: This is an appeal against the order of the ld. CIT(A)-, Lucknow-3, dated 11.07.2023 passed under…

Maunang Farms Pvt.Ltd., Ahmedabad vs. The Income Tax Officer, Ward-2(1)(4), (Now ACIT., Central Circle-1(3), Ahmedabad

In the result, appeal filed by the assessee is partly allowed

ITA 110/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad15 May 2024AY 2012-13

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Ms. Nupur Shah, A.RFor Respondent: Shri Yogesh Mishra, Sr. DR

Section 144Section 147Section 148Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.110/Ahd/2024 (Assessment Year: 2012-13) Maunang Farms Pvt. Ltd., Vs. Income Tax Officer, 1, Cellar, Shanti Chambers, Ward-2(1)(4), Ahmedabad Navrangpura H.O., Ahmedabad City, (Now ACIT, Central Circle- Ahmedabad-380009 1(3), Ahmedabad) [PAN No.AABCM8740M] (Appellant) .. (Respondent) Appellant by : Ms. Nupur Shah, A.R. Respondent by: Shri Yogesh Mishra, Sr. DR Date of Hearing 02.05.2024 Date of Pronouncement 15.05.2024 O R D E R PER SIDDHARTHA NAUTIYAL…

Shri Ashokkumar Govindbhai Patel, Ahmedabad vs. The Income Tax Officer, Ward-4(2)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 863/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad17 Jun 2021AY 2012-13

For Appellant: Shri Pritesh Shah, A.RFor Respondent: Shri Vinod Tanwani, CIT-D.R

Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2012-13 Ashokkumar Govindbhai The ITO, Patel, 7 & 8, Shantagovind Ward-4(2)(1), Bungalows, Behind Kargil Vs Ahmedabad Petrol Pump, Sola, (Respondent) Ahmedabad-380060 PAN: ACRPP8042j (Appellant) Revenue by: Shri Vinod Tanwani, CIT-D.R. Assessee by: Shri Pritesh Shah, A.R. Date of hearing : 03-06-2021 Date of pronouncement : 18-06-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal fo…

ITO-34(1)(3), Mumbai vs. Dipika Dinesh Kocharekar, Mumbai

In the result , the appeal is Partly Allowed

ITA 2374/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Apr 2021AY 2014-15

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadaleito – 34(1)(3) Vs. Dipika Dinesh Rmno. 805, 8Th Floor, Kocharekar Kautilya Bhavan Bkc, 22/1611 Dattadham, Mumbai – 400051. Chs Veer Shrikant Keshaw Hadkar Marg, Kalachowki, Mumbai – 400033. Pan/Gir No. : Aifpk4309P Appellant .. Respondent Appellant By : Ms. Ridhi Mishra, Dr Respondent By : Ms. Dinkle Hariya, Ar Date Of Hearing 01.04.2021 Date Of Pronouncement 20.04.2021 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals) - 46, Mumbai, Passed U/S. 143(3) & 250 Of The Income Tax Act, 1961. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms. Ridhi Mishra, DRFor Respondent: Ms. Dinkle Hariya, AR

Section 143(2)Section 143(3)Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITO – 34(1)(3) Vs. Dipika Dinesh RmNo. 805, 8th Floor, Kocharekar Kautilya Bhavan BKC, 22/1611 Dattadham, Mumbai – 400051. CHS Veer Shrikant Keshaw Hadkar Marg, Kalachowki, Mumbai – 400033. PAN/GIR No. : AIFPK4309P Appellant .. Respondent Appellant by : Ms. Ridhi Mishra, DR Respondent by : Ms. Dinkle Hariya, AR Date of Hearing 01.04.2021 Date of Pronouncement 20.04.2021 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order of the…