T.N.Subash Thangam v. Income Tax Officer, Non- Corporate Ward 17(7)

156 Taxmann.com 732High Court#19388 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 147Section 143(3)Section 250Section 133(6)Section 139Section 142(1)Section 144Section 148

Issues it is cited on

section 147interesttotal incomedocument

Judgments citing T.N.Subash Thangam v. Income Tax Officer, Non- Corporate Ward 17(7)

URBAN ADMINISTRATION AMD DEVELOPMENT,BHOPAL vs. DEPUTY COMMISSIONER OF INCOME TAX (TDS), BHOPAL

In the result, the impugned order is set aside as & by way of

ITA 477/IND/2025[2015-16]Status: DisposedITAT Indore30 Jan 2026AY 2015-16

Bench: Shri B.M. Biyani & Shri Paresh M Joshidirectorate Of Urban Deputy बनाम/ Administrations & Development, Commissioner Of Vs. Nagar Palika Bhawan, 6 No.Bus Income Tax-Tds, Stop, R.S.Market, Bhopal S.O. Huzur, Bhopal(M.P.) (Tan: Bpldo1618B) (Appellant) (Respondent) Assessee By Shri Sapan Usrethe, Adv. & Ms. Apoorva Garg, Ca Revenue By Shri Anup Singh, Cit Dr Date Of Hearing 21.01.2026 Date Of Pronouncement 30.01.2026 आदेश / O R D E R

Section 201Section 201(1)Section 246ASection 250Section 253

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER Directorate of Urban Deputy बनाम/ Administrations & Development, Commissioner of Vs. Nagar Palika Bhawan, 6 No.Bus Income Tax-TDS, Stop, R.S.Market, Bhopal S.O. Huzur, Bhopal(M.P.) (TAN: BPLDO1618B) (Appellant) (Respondent) Assessee by Shri Sapan Usrethe, Adv. & Ms. Apoorva Garg, CA Revenue by Shri Anup Singh, CIT DR Date of Hearing 21.01.2026 Date of Pronouncement 30.01.2026 आदेश / O R D E R Per Paresh M Joshi, J.M.: This is an Appeal f…

PINKESHMUMAR MELAPCHAND SHAH,AHMEDABAD vs. THE ITO, WARD-2(2)(4), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 599/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad12 Aug 2025AY 2012-13

Bench: Ms.Suchitra R. Kamble & Shri Makarand V.Mahadeokarasstt.Year : 2012-13 Pinkeshkumar Melapchand Shah The Ito, Ward-2(2)(4) B-1, 1St Floor, Abhinandan Flat Vs. Ahmedabad. Opp: Kothari Tower Ramnagar, Sabarmati, Ahmedabad 380005.Gujarat. Pan : Aeaps 0609 D. (Applicant) (Responent) : Shri Sunil Maloo, Ca Assessee By Revenue By : Shri Amit Pratap Singh, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 31/07/2025 घोषणा क" तारीख /Date Of Pronouncement: 12/08/2025

For Respondent: Shri Amit Pratap Singh, Sr.DR
Section 133(6)Section 139Section 144Section 147Section 148Section 250Section 69A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD ]BEFORE MS.SUCHITRA R. KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2012-13 Pinkeshkumar Melapchand Shah The ITO, Ward-2(2)(4) B-1, 1st Floor, Abhinandan Flat Vs. Ahmedabad. Opp: Kothari Tower Ramnagar, Sabarmati, Ahmedabad 380005.Gujarat. PAN : AEAPS 0609 D. (Applicant) (Responent) : Shri Sunil Maloo, CA Assessee by Revenue…

W G STEEL INDUSTRIES ,MUMBAI vs. INCOME TAX OFFICER WARD 28(3)(5), NAVI MUMBAI

In the result, both the appeals are allowed for set aside

ITA 1698/MUM/2025[2011-12]Status: DisposedITAT Mumbai28 Apr 2025AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2010-11 & Assessment Year: 2011-12

For Appellant: Mr. Chandra N PachauriFor Respondent: Mr. Akhtar Hussain Ansari, Sr. DR
Section 143(3)

…ciples of natural justice as held in the case of P.N. Balasubramaniam (AP) 112 ITR 512. 5.8 It must be mentioned here that recently the Hon'ble High Court of Madras in the case of T.N.Subash Thangam vs Income Tax Officer, Non- Corporate Ward 17(7) reported in 156 Taxmann.com 732 (2023) held that the assessee is duty bound to respond to notices, appear and offer explanation before the AO. In the instant case, inspite of giving sufficient opportunities, the appellant has failed to respond to the notices given and shown non co-operation. 5.9 Therefore, it is held that, in the light of these observations, on merits o…

W G STEEL INDUSTRIES ,MUMBAI vs. INCOME TAX OFFICER WARD 28(3)(5), MUMBAI

In the result, both the appeals are allowed for set aside

ITA 1696/MUM/2025[2010-11]Status: DisposedITAT Mumbai28 Apr 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2010-11 & Assessment Year: 2011-12

For Appellant: Mr. Chandra N PachauriFor Respondent: Mr. Akhtar Hussain Ansari, Sr. DR
Section 143(3)

…ciples of natural justice as held in the case of P.N. Balasubramaniam (AP) 112 ITR 512. 5.8 It must be mentioned here that recently the Hon'ble High Court of Madras in the case of T.N.Subash Thangam vs Income Tax Officer, Non- Corporate Ward 17(7) reported in 156 Taxmann.com 732 (2023) held that the assessee is duty bound to respond to notices, appear and offer explanation before the AO. In the instant case, inspite of giving sufficient opportunities, the appellant has failed to respond to the notices given and shown non co-operation. 5.9 Therefore, it is held that, in the light of these observations, on merits o…

T.N.Subash Thangam v. Income Tax Officer, Non- Corporate Ward 17(7) (156 Taxmann.com 732) — Cited in 4 Judgments | BharatTax