T, 87 STC 266 (Guj);M. Krishna Rao D. Phalke vs. Trimbak, AIR 1938 Nag. 156; Baldeo Lal Roy v. State of Bihar

189 Taxmann 300High Court2010#12324 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2023.

Issues it is cited on

principal officersection 200asection 234esection 234section 23condonation of delayprescribedindianfacsection 14section 143(3)business

Judgments citing T, 87 STC 266 (Guj);M. Krishna Rao D. Phalke vs. Trimbak, AIR 1938 Nag. 156; Baldeo Lal Roy v. State of Bihar

Kolangath Muhammed Aslam, Tanur vs. ITO Ward 1 & Tps, Tirur

In the result, the assessee’s appeal is dismissed as not maintainable

ITA 1005/COCH/2022[2016-17]Status: DisposedITAT Cochin11 Dec 2023AY 2016-17

Bench: Shri Sanjay Arora & Shri Manomohan Daskolangath Muhammed Aslam The Income Tax Officer Kolangath House Ward - 1 & Tps, Tirur Pariyapuram P.O. Vs. Tanur 676302 [Pan:Ccypk9063K] (Appellant) (Respondent)

For Appellant: Shri Hamid Hussain, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 143(3)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member Kolangath Muhammed Aslam The Income Tax Officer Kolangath House Ward - 1 & TPS, Tirur Pariyapuram P.O. vs. Tanur 676302 [PAN:CCYPK9063K] (Appellant) (Respondent) Appellant by: Shri Hamid Hussain, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 13.09.2023 Date of Pronouncement: 11.12.2023 O R D E R Per: Sanjay Arora, AM This is an Appeal by Assessee agitating the dismissal of his appeal contesting his assessment under section 143(3) of the Income Tax…

New Higher Secondary School, Trivandrum vs. DCIT, Trivandrum

In the result, the appeals by the assessee are dismissed

ITA 55/COCH/2023[2015-16 QUARTER 4]Status: HeardITAT Cochin28 Aug 2023

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Sreeram Sekar, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member ITA Nos. 52-55/ Coch/2023 (Assessment Year: 2015-16) New Higher Secondary School The Deputy Comissioner Kanjiramkulam S.O. of Income Tax Athiyannur (Part) Thiruvananthapuram vs. Thiruvananthapuram 695524 [PAN:TVDNO 0608G] (Appellant) (Respondent) Appellant by: Shri Sreeram Sekar, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 13.07.2023 Date of Pronouncement: 28.08.2023 O R D E R Per Bench This is a set of four Appeals by the Assessee, an educational i…

New Higher Secondary School, Trivandrum vs. DCIT, Trivandrum

In the result, the appeals by the assessee are dismissed

ITA 54/COCH/2023[2015-16 (Qurt-3)]Status: DisposedITAT Cochin28 Aug 2023

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Sreeram Sekar, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member ITA Nos. 52-55/ Coch/2023 (Assessment Year: 2015-16) New Higher Secondary School The Deputy Comissioner Kanjiramkulam S.O. of Income Tax Athiyannur (Part) Thiruvananthapuram vs. Thiruvananthapuram 695524 [PAN:TVDNO 0608G] (Appellant) (Respondent) Appellant by: Shri Sreeram Sekar, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 13.07.2023 Date of Pronouncement: 28.08.2023 O R D E R Per Bench This is a set of four Appeals by the Assessee, an educational i…

New Higher Secondary School, Trivandrum vs. DCIT, Trivandrum

In the result, the appeals by the assessee are dismissed

ITA 53/COCH/2023[2015-16 QTR 2]Status: DisposedITAT Cochin28 Aug 2023

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Sreeram Sekar, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member ITA Nos. 52-55/ Coch/2023 (Assessment Year: 2015-16) New Higher Secondary School The Deputy Comissioner Kanjiramkulam S.O. of Income Tax Athiyannur (Part) Thiruvananthapuram vs. Thiruvananthapuram 695524 [PAN:TVDNO 0608G] (Appellant) (Respondent) Appellant by: Shri Sreeram Sekar, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 13.07.2023 Date of Pronouncement: 28.08.2023 O R D E R Per Bench This is a set of four Appeals by the Assessee, an educational i…

New Higher Secondary School, Trivandrum vs. DCIT, Trivandrum

In the result, the appeals by the assessee are dismissed

ITA 52/COCH/2023[2015-16 (QT1)]Status: DisposedITAT Cochin28 Aug 2023

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Sreeram Sekar, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member ITA Nos. 52-55/ Coch/2023 (Assessment Year: 2015-16) New Higher Secondary School The Deputy Comissioner Kanjiramkulam S.O. of Income Tax Athiyannur (Part) Thiruvananthapuram vs. Thiruvananthapuram 695524 [PAN:TVDNO 0608G] (Appellant) (Respondent) Appellant by: Shri Sreeram Sekar, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 13.07.2023 Date of Pronouncement: 28.08.2023 O R D E R Per Bench This is a set of four Appeals by the Assessee, an educational i…

M/S the Kasaragod Toddy Tappers and Shop Workers Co-Op Society Ltd, Kasargod vs. ITO Ward 1, Kasargod

In the result, the appeals by the assessee are dismissed as not maintainable

ITA 909/COCH/2022[2011-12]Status: DisposedITAT Cochin30 Jun 2023AY 2011-12

Bench: Shri Sanjay Arora & Shri Aby T.Varkey

For Appellant: Shri Arun Raj S., AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 143(3)Section 147Section 260A(2)(a)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Aby T.Varkey, Judicial Member ITA Nos. 908& 909/Coch/2022 (Assessment Years: 2010-11& 2011-12) Kasaragod Tody Tappers and The Income Tax Officer Shop Workers Co-opeative Ward -1, Kasargod Society Ltd. vs. Munnad P.O., Kasargod 671541 [PAN:AABAK4028Q] (Appellant) (Respondent) Appellant by: Shri Arun Raj S., Advocate Respondent by: Smt. J.M. Jamuna Devi, Sr. DR Date of Hearing: 15.05.2023 Date of Pronouncement: 30.06.2023 O R D E R Per Sanjay Arora, AM This is a set of two Appeals by the assessee c…

M/S the Kasaragod Toddy Tappers and Shop Workers Co-Op Society Ltd, Kasargod vs. ITO Ward -1, Kasargod

In the result, the appeals by the assessee are dismissed as not maintainable

ITA 908/COCH/2022[2010-11]Status: DisposedITAT Cochin30 Jun 2023AY 2010-11

Bench: Shri Sanjay Arora & Shri Aby T.Varkey

For Appellant: Shri Arun Raj S., AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 143(3)Section 147Section 260A(2)(a)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Aby T.Varkey, Judicial Member ITA Nos. 908& 909/Coch/2022 (Assessment Years: 2010-11& 2011-12) Kasaragod Tody Tappers and The Income Tax Officer Shop Workers Co-opeative Ward -1, Kasargod Society Ltd. vs. Munnad P.O., Kasargod 671541 [PAN:AABAK4028Q] (Appellant) (Respondent) Appellant by: Shri Arun Raj S., Advocate Respondent by: Smt. J.M. Jamuna Devi, Sr. DR Date of Hearing: 15.05.2023 Date of Pronouncement: 30.06.2023 O R D E R Per Sanjay Arora, AM This is a set of two Appeals by the assessee c…

Soven Trading and Investment Co.P.Ltd, Mumbai vs. DCIT 8(3), Mumbai

The appeal of the assessee is allowed for statistical purposes

ITA 7286/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Mar 2017AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 M/S Soven Trading & Dcit-8(3), बनाम/ Investment Co. Pvt. Ltd. Mumbai 142, Ghaswal Estate, S.V. Vs. Road, Jogeshwari (West), Mumbai-400102 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aafcs0143Q यनधाारयती की ओर से / Assessee By Shri Ajay Singh याजस्व की ओर से / Revenue By Shri B.S. Bist-Dr ुनवाई की तायीख / Date Of Hearing : 14/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

Section 260A(2)(a)Section 271(1)(c)Section 5

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, ई, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री एन. के. प्रधान, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 M/s Soven Trading and DCIT-8(3), बनाम/ Investment Co. Pvt. Ltd. Mumbai 142, Ghaswal Estate, S.V. Vs. Road, Jogeshwari (West), Mumbai-400102 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. AAFCS0143Q यनधाारयती की ओर से / Assessee by Shri Ajay Singh याजस्व की ओर से / Revenue by Shri B.S. Bist-DR ुनवाई की तायीख / Dat…

T, 87 STC 266 (Guj);M. Krishna Rao D. Phalke vs. Trimbak, AIR 1938 Nag. 156; Baldeo Lal Roy v. State of Bihar (189 Taxmann 300) — Cited in 8 Judgments | BharatTax