Suresh Sreeram v. ITO

127 Taxmann.com 249Reported decision2021#22296 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 36(1)(iii)Section 37(1)Section 139Section 143(3)Section 14ASection 28(v)Section 28Section 67(3)

Issues it is cited on

section 36(1)(iii)commercial expediencyrevenue expendituresection 28section 36(1)section 37(1)section 36section 37section 14asalarytotal incomebusiness

Judgments citing Suresh Sreeram v. ITO

Manasukh Velji Shah, Mumbai vs. ACIT, Central Circle -1, Thane

In the result, ground no.1 is allowed

ITA 4960/MUM/2024[2019-20]Status: DisposedITAT Mumbai05 Jun 2025AY 2019-20

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2019-20

For Appellant: Shri. Subodh Ratnaparkhi, CAFor Respondent: Shri R.R. Makwana, Addl. CIT
Section 139Section 143(3)Section 36(1)(iii)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2019-20 Ramesh Velji Shah Assistant Commissioner of 2304, Giriraj Heights, Income Tax, Lbs Marg, Hari Niwas Circle, Central Circle -1, Naupada, Thane(W), Vs. Thane Mumbai – 400602 Maharashtra (PAN: AEQPS2639H) (Appellant) (Respondent) Assessment Year: 2019-20 Mansukh Velji Shah Assistant Commissioner of 401, Radheshyam Chs. Ltd. Income Tax, Vishnu Nagar Naupada Central Circle -1, Vs. Thane West – 400602 Thane Maharashtra (PAN: AEQPS2066E) (Appellant) (Respon…

Ramesh Velji Shah, Mumbai vs. ACIT, Central Circle -1, Thane

In the result, ground no.1 is allowed

ITA 4959/MUM/2024[2019-20]Status: DisposedITAT Mumbai05 Jun 2025AY 2019-20

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2019-20

For Appellant: Shri. Subodh Ratnaparkhi, CAFor Respondent: Shri R.R. Makwana, Addl. CIT
Section 139Section 143(3)Section 36(1)(iii)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2019-20 Ramesh Velji Shah Assistant Commissioner of 2304, Giriraj Heights, Income Tax, Lbs Marg, Hari Niwas Circle, Central Circle -1, Naupada, Thane(W), Vs. Thane Mumbai – 400602 Maharashtra (PAN: AEQPS2639H) (Appellant) (Respondent) Assessment Year: 2019-20 Mansukh Velji Shah Assistant Commissioner of 401, Radheshyam Chs. Ltd. Income Tax, Vishnu Nagar Naupada Central Circle -1, Vs. Thane West – 400602 Thane Maharashtra (PAN: AEQPS2066E) (Appellant) (Respon…

Sachin Chandru Mirani, Mumbai vs. ACIT, Central Circle 1, Thane

In the result, the appeal of the assessee is allowed

ITA 5014/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2024AY 2019-20

Bench: Shri Sandeep Gosain, Jm & Ms Padmavathy S, Am

For Appellant: Shri Subodh Ratnaparkhi, CAFor Respondent: Shri Nagesh Bhimrao Pasale
Section 36(1)(iii)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JM & MS PADMAVATHY S, AM I.T.A. No.5014/Mum/2024 (Assessment Year: 2019-20) Sachin Chandru Mirani ACIT, Central Circle-1, 2nd Floor, Satyam Apartment, A Wing, 6th Floor, Ashar IT Park, M.G. Road, Opp. Telecom Exchange, Vs. Road No. 16Z, Wagle Ind. Estate, Thane, Mumbai-400602. Thane-400604. PAN : ADWPM3912E Appellant) : Respondent) Appellant /Assessee by : Shri Subodh Ratnaparkhi, CA Revenue / Respondent by : Shri Nagesh Bhimrao Pasale, Sr.DR : 13.11.2024 Date of Hearing : 21.11.2024 Date of Pronouncement O R D E R Per Padmavathy…

Suresh Sreeram v. ITO (127 Taxmann.com 249) — Cited in 3 Judgments | BharatTax