Suresh C. Mehta v. ITO

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judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2020 to 2025.

Judgments citing Suresh C. Mehta v. ITO

Indusind Information Technology Ltd ( Now Succeeded on Amalgamation by Hinduja Group Ltd ), Mumbai vs. DCIT Central Circle 2(3), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 2592/MUM/2025[2012-13]Status: DisposedITAT Mumbai22 Jul 2025AY 2012-13

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Mihir Naniwadekar (virtually appeared)&For Respondent: Mr. Virabhadra S. Mahajan (Sr. DR)

Section 143(3)Section 50C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.2592/MUM/2025 (A.Y. 2012-13) Indusind Technology Ltd. (Now, succeeded on amalgamation by Hinduja Group Ltd.) Hinduja House, 3-B, G Block, Bandra Kurla Complex, Bandra (East), Mumbai- 400051, Maharashtra Information v/s. बनाम Deputy Commissioner of Income Tax, Central Circle 2(3), Pratishtha Bhavan, M.K. Road, Mumbai 400020, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACI7340E Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Mihir Naniwadek…

Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office

In the result, the appeal of the assessee is allowed

ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D

Section 139Section 147Section 148Section 151Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND DR MITHA LAL MEENA, ACCOUNTANT MEMBER Smt. Shanaj Vs The ITO W/o Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) PAN NO. FPMPS 3570 D Assessee By Shri Aman Saxena Advocate Shri Karni Dan, Addl. CIT-DR Revenue By Date of hearing 05/10/2024 Date of 01/01/2025 Pronouncement O R D E R PER: DR S. SEETHALAKSHMI , JM This appeal filed by the assessee is directed against order of the ld. CIT(A) dated 23-08-2024, National Faceless App…

Jitendra K Sewani, Ahmedabad vs. ITO, Ward-7(2)(2), Ahmedabad

In the result ground number 3

ITA 2252/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad19 Oct 2022AY 2012-13

For Appellant: Shri S.N. Divatia, A.RFor Respondent: Ms. Pooja Parekh, Sr. D.R

Section 143(3)Section 154Section 250Section 50Section 50C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2012-13 Jitendra K. Sewani, ITO, 27, Urvashi Bungalow, Ward-7(2)(2), Naroda Patia, Saijpur Vs Natureview Building Bogha, Ahmedabad Off Ashram Road, PAN: AJAPS4239G Ahmedabad (Appellant) (Respondent) Assessee by: Shri S.N. Divatia, A.R. Revenue by: Ms. Pooja Parekh, Sr. D.R. Date of hearing : 26-07-2022 Date of pronouncement : 19-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the o…

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…

Yerram Venkata Subba Reddy, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-14(1), Hyderabad

In the result assessee’s appeal is partly allowed

ITA 1119/HYD/2018[2013-14]Status: DisposedITAT Hyderabad04 Nov 2020AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Sri S. Rama Rao, AdvFor Respondent: Sh. Rajendra Kumar, D.R

Section 143(1)Section 143(3)Section 263Section 32(1)Section 43(6)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH : Hyderabad (Through Video Conference) Before Smt. P. Madhavi Devi, Judicial Member And Shri A. Mohan Alankamony, Accountant Member ITA No. 1119/Hyd./2018 A.Y. 2013-14 Sh. Yerram Venkata Subba Vs. ACIT, Circle 14(1) Reddy, Hyderabad Hyderabad PAN: AADPY 5848 D (Appellant) (Respondent) For Assessee: Sri S. Rama Rao, Adv. For Revenue: Sh. Rajendra Kumar, D.R. Date of Hearing : 15/09/2020 Date of Pronouncement 04/11/2020 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for A.Y. 2013-14 against the order of Pr.CIT-6, Hyderabad date…