Susham Singla v. CIT

244 Taxmann 302Reported decision#17351 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 361,821 Indian tax judgments — from 2018 to 2022.

Judgments citing Susham Singla v. CIT

Krishna Build Home Private Limited, Jaipur vs. Income Tax Officer, Ward 4(2), Jaipur

ITA 143/JPR/2021[2011-2012]Status: DisposedITAT Jaipur29 Mar 2022AY 2011-2012

Bench: The Learned Ao, The Reassessment Proceeding Is Illegal, Bad In Law, Without Jurisdiction & Is Based On Wrong Facts & On Change Of Opinion & In Gross Violation Of Proviso To S. 147 Of The It Act, Which Says No Action Can Be Taken M/S. Krishna Build Home Pvt. Ltd., Jaipur.

For Appellant: Shri Vijay Goyal (CA)For Respondent: Ms Runi Pal (Addl. CIT)
Section 143(3)Section 147Section 23Section 23(5)Section 24

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,VC, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 142 143/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2010-11 & 2011-12 cuke Krishna Build Home Pvt. Ltd., Income Tax Officer, Vs. F-62, First Floor, Alankar Plaza, Ward 4(2), A-10 Central Spine, Vidhyadhar Jaipur. Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCK 4621 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vk…

Krishna Build Home Private Limited, Jaipur vs. Asst. Commissioner of Income Tax (Holding Charge of ITO Ward 4(2)), Jaipur

ITA 142/JPR/2021[2010-2011]Status: DisposedITAT Jaipur29 Mar 2022AY 2010-2011

Bench: The Learned Ao, The Reassessment Proceeding Is Illegal, Bad In Law, Without Jurisdiction & Is Based On Wrong Facts & On Change Of Opinion & In Gross Violation Of Proviso To S. 147 Of The It Act, Which Says No Action Can Be Taken M/S. Krishna Build Home Pvt. Ltd., Jaipur.

For Appellant: Shri Vijay Goyal (CA)For Respondent: Ms Runi Pal (Addl. CIT)
Section 143(3)Section 147Section 23Section 23(5)Section 24

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,VC, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 142 143/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2010-11 & 2011-12 cuke Krishna Build Home Pvt. Ltd., Income Tax Officer, Vs. F-62, First Floor, Alankar Plaza, Ward 4(2), A-10 Central Spine, Vidhyadhar Jaipur. Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCK 4621 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vk…

Sri. Ramchand Gope, Bangalore vs. Income Tax Officer, International Taxation, Ward- 1(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 1660/BANG/2019[2014-15]Status: DisposedITAT Bangalore27 Sept 2019AY 2014-15

Bench: Shri A.K. Garodia, Accounant Member

For Appellant: Shri Pranav Krishna, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘SMC-C’, BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNANT MEMBER ITA No. 1660 (Bang) 2019 (Assessment year : 2014 – 15) Shri Ramchand Gope, Appellant C/o S. Shivprakash & Co., #101, RV 15, ‘E’ Block, No. 52, 6th Main, Malleswaram, Bengaluru – 560003. PAN. AFBPG6180M Vs ITO Ward 1 (1), Respondent Bengaluru. Assessee by: Shri Pranav Krishna, Advocate Revenue by : Shri Ganesh R. Ghale, Standing Counsel Date of hearing : 25-09-2019 Date of pronouncement : 27-09-2019 O R D E R PER A. K. GARODIA, A.M.: This appeal is filed by the assessee and it is directed against the…

Kolte Patil I-Ven Townships Pune Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 14, Pune

In the result, the appeal of the assessee is allowed

ITA 1238/PUN/2018[2014-15]Status: DisposedITAT Pune19 Jun 2019AY 2014-15

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajesh Gawali
Section 143(3)Section 22Section 23Section 23(1)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.1238/PUN/2018 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Kolte Patil I-Ven Townships, ………. अपीलाथ" / Pune Limited, Appellant S.No.74, Marunji, Hinjewadi, Marunji Kasarsai Road, Hinjewadi, Pune – 411 057. PAN : AABC15807K. बनाम v/s The Asst. Commissioner of Income-Tax, ………. ""यथ" / Circle – 14, Pune. Respondent Assessee by : Shri Nikhil Pathak. Revenue by : Shri Rajesh Gawali. सुनवाई क" तार"ख / घोषणा क" तार"ख / Da…

Sri Paul Christadas Salins, Bangalore vs. The Assistant Commissioner of Income Tax Circle-2(3)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 853/BANG/2018[2013-14]Status: DisposedITAT Bangalore11 May 2018AY 2013-14
For Appellant: Shri Lokesh Jain, CAFor Respondent: Shri Abdul Hakeem .M, JCIT (DR)
Section 14ASection 23(1)Section 23(1)(c)Section 24aSection 24b

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-B” BENCH : BANGALORE BEFORESHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Year :2013-14 Dr. Paul Christadas Salins, The Assistant No. 186, Amarjyothi Layout, Commissioner of Income Off Ring Road, Vs. Tax, Domlur, Circle – 2 (3) (1), Bangalore – 560 071. Bangalore. PAN: BAWPS0815E APPELLANT RESPONDENT Appellant by : Shri Lokesh Jain, CA Respondent by : Shri Abdul Hakeem .M, JCIT (DR) Date of hearing : 26.04.2018 Date of Pronouncement : 11.05.2018 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee and it is directed against t…

Susham Singla v. CIT (244 Taxmann 302) — Cited in 5 Judgments | BharatTax