T.K. Ginarajan v. CIT

36 Taxmann.com 583Supreme Court of India2013#24662 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

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Judgments citing T.K. Ginarajan v. CIT

Hareshkumar L. Udeshi, Rajkot-Gujarat vs. The Income Tax Officer, Ward-4(4), Rajkot-Gujarat

In the result, the appeal of the assessee is partly allowed

ITA 95/RJT/2014[2008-09]Status: DisposedITAT Rajkot10 Dec 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.95/Rjt/2014 "नधा"रण वष"/Asstt. Year: 2008-2009

For Appellant: None (Witten Submission)For Respondent: Shri S.N. Kabra, Sr.DR

Section 10(14)Section 80G

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.95/RJT/2014 "नधा"रण वष"/Asstt. Year: 2008-2009 Hareshkumar L. Udeshi, I.T.O, Life Insurance Corporation, Vs. Ward-4(4), Patni Building, Rajkot. Rajkot. PAN: AAEPU7869F (Applicant) (Respondent) Assessee by : None (Witten Submission) Revenue by : Shri S.N. Kabra, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 16/10/2019 घोषणा क" तार"ख /Date of Pronouncement: 10/12/2019 आदेश/O R D…

Bhavesh K. Kothari, Rajkot-Gujarat vs. The Income Tax Officer, Ward-4(2), Rajkot-Gujarat

In the result, the appeal of the assessee is partly allowed

ITA 50/RJT/2014[2005-06]Status: DisposedITAT Rajkot10 Dec 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.50/Rjt/2014 "नधा"रण वष"/Asstt. Year: 2005-2006

For Appellant: None (Witten Submission)For Respondent: Shri Sanjeev Jain, Sr.DR

Section 10(14)Section 88

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.50/RJT/2014 "नधा"रण वष"/Asstt. Year: 2005-2006 Bhavesh K. Kothari, I.T.O, B/2, Shri Sadguru Appt., Vs. Ward-4(2), Jagnath Plot, Rajkot. Rajkot. PAN: ACTPK7449Q (Applicant) (Respondent) Assessee by : None (Witten Submission) Revenue by : Shri Sanjeev Jain, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 15/10/2019 घोषणा क" तार"ख /Date of Pronouncement: 10/12/2019 आदेश/O R D E R PE…

Shri Anilkumar Ishwarbhai Bhoi, Baroda vs. The Income Tax Officer, Ward-1, Godhra

Appeal is dismissed

ITA 1833/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad10 Oct 2017AY 2010-11

For Appellant: Shri Parin Shah, A.RFor Respondent: Shri V. K. Singh, Sr. D.R

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH AHMEDABAD BEFORE, SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Shri Anilkumar Ishwarbhai Bhoi Shantivan Apartment, Near Adarsh School, Varghadi Road, Lunawada 389230 Appellant Vs. Income Tax Officer, Ward-1,Godhra Respondent PAN: ACHPB6290Q आवेदक क" ओर से/By Assessee : Shri Parin Shah, A.R. राज"व क" ओर से/By Revenue : Shri V. K. Singh, Sr. D.R. सुनवाई क" तार"ख/Date of Hearing : 05.10.2017 घोषणा क" तार"ख/Date of Pronouncement : 10.10.2017 ORDER PER S. S. GODARA, JUDICIAL MEMBER This assessee’s appeal for assessmen…