Sunayana Devi v. ITO

86 Taxmann.com 72Income Tax Appellate Tribunal2017#18442 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 139(1)Section 139(4)Section 143(2)Section 143(3)Section 250 Section 50C Section 54F

Judgments citing Sunayana Devi v. ITO

AVANASIYAPPAN ESWARAN,TIRUPPUR vs. ITO,WARD 1(2), TIRUPPUR

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1666/CHNY/2025[2016-17]Status: DisposedITAT Chennai08 Sept 2025AY 2016-17

Bench: Shri George George K & Shri S.R. Raghunatha

For Appellant: Shri S. Ramachandran, CAFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 139(1)Section 143(2)Section 143(3)Section 250Section 50CSection 54FSection 54F(4)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1666/CHNY/2025 िनधा"रण वष"/Assessment Year: 2016-17 Shri Avanasiyappan Eswaran, The Income Tax Officer, No.2/88, Chettipalayam, Vs. Ward 1(2), Angeripalayam (PO), Coimbatore. Tiruppur – 641 603. PAN: ACAPE 4493R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri S. Ramachandran, CA ""यथ" क" ओर से/Respondent by : Ms. Go…

RAJIB CHAKRABORTY,KOLKATA vs. ITO- WARD-30(3), KOLKATA. , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1279/KOL/2023[2013-14]Status: DisposedITAT Kolkata20 May 2024AY 2013-14

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 250Section 250(6)Section 253(3)Section 253(5)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1279/Kol/2023 Assessment Year: 2013-14 Rajib Chakraborty Vs. ITO, Ward-30(3), Kolkata (PAN:ABYPC 9739 R) ( अपीलाथ" ) Respondent /(!"यथ") Appellant / Date of Hearing / सुनवाई 01.04.2024 क% "त'थ Date of Pronouncement/ .05.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Akkal Dudhwewala, A.R "नधा"0रती क% ओर से For the Respondent/ Shri B. K. Singh, JCIT (Sr…

SAFIQUE SADRUDDIN BALSARRA,,PUNE vs. INCOME-TAX OFFICER, WARD - 6 (3),, PUNE

In the result, the appeal of assessee is allowed

ITA 1783/PUN/2019[2014-15]Status: DisposedITAT Pune24 Aug 2022AY 2014-15

Bench: Shri S.S. Viswanethra Ravi

For Appellant: Shri M.K. KulkarniFor Respondent: Shri M.G. Jasnani

Section 139Section 143(1)Section 143(2)Section 143(3)Section 54FSection 54F(1)

…आयकर अपीलीय अधिकरण “एक सदस्य मामला” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, PUNE श्री एस.एस. विश्वनेत्र रवि, न्याविक सदस्य के समक्ष । BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आिकर अपील सं. / ITA No.1783/PUN/2019 वनर्ाारण िर्ा / Assessment Year : 2014-15 Shri Safique Sadruddin Balsarra, Prop. M/s. New Balsara Foot Wear, 1082, Budhwar Peth, Pune – 411002 PAN : ACIPB6988J .......अपीलार्थी / Appellant बनाम / V/s. The Income Tax Officer, Ward – 6(3), Pune ……प्रत्यर्थी / Respondent Assessee by : Shri M.K. Kulkarni Revenue by : Shri M.G. Jasnani सुनवाई की तारीख / Date of He…

SHRI VIJAY MAHIPAL,KOLKATA vs. ITO, WARD 4(4), KOLKATA, KOLKATA

In the result the appeal of the assessee is partly allowed

ITA 502/KOL/2017[2013-14]Status: DisposedITAT Kolkata20 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 502/Kol/2017 Assessment Year : 2013-14 Shri Vijay Mahipal -Vs- Ito, Ward-4(4), Kolkata [Pan: Aekpm 9834 J] (Appellant) (Respondent)

For Appellant: Shri A.K. Tibrewal, FCAFor Respondent: Shri Saurabh Kumar, Addl. CIT Sr. DR

Section 133(6)Section 139(1)Section 139(4)Section 143(3)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Hon’ble Shri M.Balaganesh, AM] I.T.A No. 502/Kol/2017 Assessment Year : 2013-14 Shri Vijay Mahipal -vs- ITO, Ward-4(4), Kolkata [PAN: AEKPM 9834 J] (Appellant) (Respondent) For the Appellant : Shri A.K. Tibrewal, FCA For the Respondent : Shri Saurabh Kumar, Addl. CIT Sr. DR Date of Hearing : 13.11.2018 Date of Pronouncement : 20.11.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Principal Commissioner of Income Tax-2, Kolkata [in short the ld CIT] in Appe…

SHRI SURESH CHANDRA,GHAZIABAD vs. ITO, GHAZIABAD

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

ITA 357/DEL/2015[2012-13]Status: DisposedITAT Delhi09 Jul 2018AY 2012-13

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 357/Del/2015 : Asstt. Year : 2012-13 Suresh Chandra, Vs Income Tax Officer, Iii-C/8, Nehru Nagar, Ward-2(3), Ghaziabad Ghaziabad (Appellant) (Respondent) Pan No. Abwpc4464B Assessee By : Sh. A. K. Srivastava, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 26.04.2018 Date Of Pronouncement : 09.07.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 26.11.2014 Of The Ld. Cit(A), Ghaziabad.

For Appellant: Sh. A. K. Srivastava, AdvFor Respondent: Sh. S. S. Rana, CIT DR

Section 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 357/Del/2015 : Asstt. Year : 2012-13 Suresh Chandra, Vs Income Tax Officer, III-C/8, Nehru Nagar, Ward-2(3), Ghaziabad Ghaziabad (APPELLANT) (RESPONDENT) PAN No. ABWPC4464B Assessee by : Sh. A. K. Srivastava, Adv. Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing : 26.04.2018 Date of Pronouncement : 09.07.2018 ORDER Per N. K. Saini, AM: This is an appeal by the assessee against the order dated 26.11.2014 of the ld. CIT(A), Ghaziabad. 2. Following grounds have been raised in this appeal…