Sumit D Rajani v. ACIT

49 Taxmann.com 31High Court2014#15903 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(1)Section 199Section 201Section 205Section 15Section 17Section 192Section 194-I

Issues it is cited on

section 205section 221section 276section 199section 192section 22tax deducted at sourcesection 201section 20section 19salarysection 27

Judgments citing Sumit D Rajani v. ACIT

Dhananjay Sanjiv Rawal, Mumbai vs. ITO, Ward, 17(2)(1), Mumbai

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

ITA 39/MUM/2025[2020-21]Status: DisposedITAT Mumbai21 Feb 2025AY 2020-21

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri Dhananjay Rawal, ARFor Respondent: 11.02.2025
Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J (SMC)” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 39/Mum/2025 (Assessment Year: 2020-21) Dhananjay Sanjiv Rawal, Central Processing Centre, D-4, Iconic, 18, Arthur Bunder Income Tax Department, Vs. Road, Colaba, Mumbai-400005 Bangalore-560500 PAN: AGPPR5062A Appellant) : Respondent) Appellant /Assessee by : Shri Dhananjay Rawal, AR : Shri Asif Karmali, Sr. DR Revenue / Respondent by : 11.02.2025 Date of Hearing Date of Pronouncement : 21.02.2025 O R D E R Per Padmavathy S, AM: This appeal by the assessee is against the order of the Commissio…

Rekha Maheshwari, Delhi vs. Income Tax Officer, Delhi

In the result, appeal of the assessee is allowed

ITA 152/MUM/2024[2013-14]Status: DisposedITAT Mumbai25 Jul 2024AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

Section 1Section 143(1)Section 194ISection 199

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Mrs. Rekha Maheshwari Vs. ITO D-10, Rajouri Garden Ward 20(3) Delhi – 110 027 Delhi – 110 002 PAN/GIR No.AGDPM9208P (Appellant) .. (Respondent) Assessee by Shri S. Krishnan Revenue by Ms. Kakoli Ghosh Date of Hearing 26/06/2024 Date of Pronouncement 25/07/2024 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against order dated 24/11/2023 passed by Addl./JCIT(A)-5, Mumbai in relation to adjustment made u/s.143(1) for the…

Kiran S Patel, Mumbai vs. ADIT, CPC, Bengaluru

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

ITA 233/MUM/2022[2019-20]Status: DisposedITAT Mumbai13 Jul 2022AY 2019-20
For Appellant: Shri Chetan K. DhabaliaFor Respondent: Shri Rajesh Ojha, (Sr. AR)
Section 143(1)Section 205

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.233/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2019-20) Kiran S. Patel बिधम/ ADIT-CPC A-2, Tahira Industrial Bangaluru. Vs. Compound Caves Road, Jogeshwari East, Mumbai- 400060. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAEPP0334Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Chetan K. Dhabalia Revenue by: Shri Rajesh Ojha, (Sr. AR) सुनवाई की तारीख / Date of Hearing: 16/06/2022 घोषणा की तारीख /Date of Pronouncement: 13/07/2022 आदेश / O R D E R PER ABY…

Mrinal Roy, Noida vs. DCIT, Circle-2, Noida

In the result, the appeal of the assessee is partly allowed

ITA 1682/DEL/2019[2009-10]Status: DisposedITAT Delhi21 Feb 2020AY 2009-10

Bench: Ms. Sushma Chowlaआयकर अपील सं. / Ita No.1682/Del/2019 "नधा"रण वष" / Assessment Year 2009-10

For Appellant: Ms. Ananya Kapoor, AdvocateFor Respondent: Sh. Pradeep Singh Gautam, Sr. DR
Section 143(3)Section 147Section 199(1)Section 205Section 249(1)(a)

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “एसएमसी”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI सु"ी सुषमा चावला, उपा"य" BEFORE MS. SUSHMA CHOWLA, VICE PRESIDENT आयकर अपील सं. / ITA No.1682/Del/2019 "नधा"रण वष" / Assessment Year 2009-10 Mrinal Roy, C/o Ananya Kapoor, Advocate 12-Central Lane, Ground Floor Bengali Market-New Delhi ..........अपीलाथ"/Appellant PAN-ABPPR0608F vs DCIT, Circle-2, ………….""यथ"/ Respondent Noida अपीलाथ" क" ओर से / Appellant by : Ms. Ananya Kapoor, Advocate ""यथ" क" ओर से / Respondent by : Sh. Pradeep Singh Gautam, Sr. DR सुनवाई क" तार"ख / घोषणा क" तार"ख / Da…

Aricent Technologies (Holdings) Ltd., New Delhi vs. Addl. CIT, Special Range- 1, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 5708/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Dec 2019AY 2015-16

Bench: Ms. Sushma Chowla, Jm & Dr.B.R.R.Kumar, Am

For Appellant: Sh. Ajay Vohra, Sr.AdvFor Respondent: Sh. Sanjay I.Bara, CIT DR
Section 144Section 153Section 32Section 37Section 40

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “आई-1”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI सु"ी सुषमा चावला, "या"यक सद"य एवं डॉ. बी. आर. आर. कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, JM & DR.B.R.R.KUMAR, AM आयकर अपील सं./ITA No.5708/Del/2019 "नधा"रण वष" / Assessment Year: 2015-16 Aricent Technologies Holdings Ltd., 5, Jain Mandir Marg (Annex), Connaught Place, New Delhi-110001. ...........अपीलाथ"/Appellant PAN-AACCK8280B vs The Addl. CIT, …………. ""यथ" / Respondent Special Range-1, New Delhi. अपीलाथ" क" ओर से / Appellant by : Sh. Ajay Vohra, Sr.Adv., Sh. Neeraj Jain, Adv…

Indecomm Global Services India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Bangalore

In the result, appeal by the Assessee is partly allowed

ITA 1589/BANG/2016[2009-2010]Status: DisposedITAT Bangalore31 Dec 2018AY 2009-2010

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Raoassessment Year : 2009-10

For Appellant: Smt. Rashmi R., AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru
Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Assessment year : 2009-10 Indecomm Global Services India Vs. The Deputy Commissioner of Private Limited Income Tax, (formerly known as IGS Imaging Circle 3(1)(1) Services India Pvt. Ltd.,), [formerly Circle 11(4)], 11-12/1, 4th Floor, Maruthi Infotech Bangalore. Center, Block A, Amarjyoti Layout, Off. Intermediate Ring Road, Bangalore – 560 067. PAN: AABCI 2902H APPELLANT RESPONDENT Appellant by : Smt. Rashmi R., Advocate Respondent by : Dr. P.V. Pradeep Kumar, Addl.…

Sumit D Rajani v. ACIT (49 Taxmann.com 31) — Cited in 6 Judgments | BharatTax