Susham Singla v. ACIT

58 Taxmann.com 252Reported decision2015#25297 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2024.

Judgments citing Susham Singla v. ACIT

Sunil Ramnarayan Mantir, Jalgaon vs. Deputy Commissioner of Income Tax, Circle-1, Jalgaon

In the result, the appeals of the assessee for both the AYs 206-17

ITA 92/PUN/2024[2017-18]Status: DisposedITAT Pune28 Jun 2024AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sourabh Nayak
Section 23(1)Section 23(1)(a)Section 23(1)(c)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.91 & 92/PUN/2024 धििाारण वर्ा / Assessment Years : 2016-17 & 2017-18 Sunil Ramnarayan Mantri, DCIT, Circle – 1, 173, Navi Peth, Second Floor, Jalgaon Saraswati Bhavan, M.G. Road, Vs. Jalgaon-425001 PAN : AAQPM9214J अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sanket Joshi Department by : Shri Sourabh Nayak Date of hearing : 08-05-2024 Date of 28-06-2024 Pronouncement : आदेश / ORDER PER ASTHA…

Sunil Ramnarayan Mantri, Jalgaon vs. Deputy Commissioner of Income Tax, Circle-1, Jalgaon

In the result, the appeals of the assessee for both the AYs 206-17

ITA 91/PUN/2024[2016-17]Status: DisposedITAT Pune28 Jun 2024AY 2016-17

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sourabh Nayak
Section 23(1)Section 23(1)(a)Section 23(1)(c)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.91 & 92/PUN/2024 धििाारण वर्ा / Assessment Years : 2016-17 & 2017-18 Sunil Ramnarayan Mantri, DCIT, Circle – 1, 173, Navi Peth, Second Floor, Jalgaon Saraswati Bhavan, M.G. Road, Vs. Jalgaon-425001 PAN : AAQPM9214J अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Sanket Joshi Department by : Shri Sourabh Nayak Date of hearing : 08-05-2024 Date of 28-06-2024 Pronouncement : आदेश / ORDER PER ASTHA…

Radhey Construction Pvt. Ltd., Jaipur vs. ITO, Jaipur

Appeal is dismissed

ITA 822/JPR/2016[2012-13]Status: DisposedITAT Jaipur21 Apr 2017AY 2012-13

Bench: Or At The Time Of Hearing.”

For Appellant: Shri S.L.Poddar (Advocate)For Respondent: Shri R.A. Verma(Addl.CIT)
Section 143(3)Section 22Section 23Section 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 822/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13. cuke Shri Radhey Construction Pvt. Ltd., The Income Tax Officer, Vs. B-7-A, Shiv Marg, Bani Park, Ward-3(2), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AACCS 1220 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L.Poddar (Advocate) jktLo dh vksj ls@ Revenue by :…

Susham Singla v. ACIT (58 Taxmann.com 252) — Cited in 3 Judgments | BharatTax