T.Kishan, Secunderabad v. ACIT, Central Circle-1, Hyd

23 Taxmann.com 383Reported decision2012#5473 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(1)Section 80P(2)(d)Section 154 Section 80P Section 80P(2)(a)(i)Section 80P(2)(c)Section 80P(4)Section 10AA

Issues it is cited on

section 80p(2)(c)delay in filing appeal section 80p(4)section 249(3)principal commissioner of income-tax commissioner (appeals)section 80p(2)(d)section 80p(2)(a)(i)section 249 section 40(a)condonation of delay section 154

Judgments citing T.Kishan, Secunderabad v. ACIT, Central Circle-1, Hyd

Texmat Agencies Pvt. Ltd, Ahmedabad vs. ITO, Ward-4(1)(1), Ahmedabad

In the result, assessee’s application for condonation of delay is hereby dismissed

ITA 1798/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad17 Jun 2022AY 2011-12

For Appellant: NoneFor Respondent: Smt. Leena Lal, Sr. D.R

Section 271Section 271(1)Section 274

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Texmat Agencies Pvt. Ltd. ITO, 47/48 Odhav Industrial Ward-4(1)(1), Estate, Odhav Road, Vs Pratyakashkar Ahmedabad-382415 Bhawan, Ambawadi, PAN: AABCT3251G Ahmedabad (Appellant) (Respondent) Assessee by: None Revenue by: Smt. Leena Lal, Sr. D.R. Date of hearing : 07-04-2022 Date of pronouncement : 17-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commi…