Tarsem Singla v. DCIT, Ludhiana

81 Taxmann.com 347High Court2017#21435 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 132 Section 132(4A)Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153A Section 153C

Issues it is cited on

section 142(2)section 292 section 29 section 145 service of notice section 142 undisclosed income section 139 section 153 section 153a section 132 section 142(1)

Judgments citing Tarsem Singla v. DCIT, Ludhiana

Ashiana Buildprop Private Limited, Udaipur vs. DCIT, Central Circle-1, Udiapur, Udaipur

ITA 709/JODH/2024[2016-17]Status: DisposedITAT Jodhpur26 May 2025AY 2016-17

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

Section 132Section 145(3)Section 153ASection 234ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE: DR. MITHA LAL MEENA, ACCOUNTANT MEMBER & DR. S. SEETHALAKSHMI, JUDICIAL MEMBER I.T.A. No. 706 to 709/Jodh/2024 Assessment Year: 2013-14 to 2016-17 Ashiana Buildprop Pvt. Ltd., Vs. The DCIT, 17, Naya Marg Court Circle, Central Circle-1, Udaipur. Udaipur. PAN No. AAHCA7939G Appellant Respondent Appellant by Shri Shrawan Kumar Gupta, Adv. Shri Lovish Kumar, CIT-DR Respondent by Date of Hearing 26/03/2025 Date of Pronouncement 26 /05/2025 ORDER PER DR. S. SEETHALAKSHMI, J.M. These are four appeals filed by the assessee against four separate ord…

Ashiana Buildprop Private Limited, Udaipur vs. DCIT- Central Circle-1 Udiapur, Udaipue

ITA 707/JODH/2024[2014-15]Status: DisposedITAT Jodhpur26 May 2025AY 2014-15

Section 132Section 145(3)Section 153ASection 234ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE: DR. MITHA LAL MEENA, ACCOUNTANT MEMBER & DR. S. SEETHALAKSHMI, JUDICIAL MEMBER I.T.A. No. 706 to 709/Jodh/2024 Assessment Year: 2013-14 to 2016-17 Ashiana Buildprop Pvt. Ltd., 17, Naya Marg Court Circle, Udaipur. PAN No. AAHCA7939G Appellant Vs. The DCIT, Central Circle-1, Udaipur. Respondent Appellant by Shri Shrawan Kumar Gupta, Adv. Respondent by Shri Lovish Kumar, CIT-DR Date of Hearing 26/03/2025 Date of Pronouncement 26 /05/2025 ORDER PER DR. S. SEETHALAKSHMI, J.M. These are four appeals filed by the assessee against four separate orders…

Manorma V. Rathi, Mumbai vs. ACIT 21(1), Mumbai

In the result, the appeal of the assessee stand dismissed

ITA 778/MUM/2011[2006-07]Status: DisposedITAT Mumbai15 Jul 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Amarjit Singhsmt. Manorma V. Rathi Vs. The Acit, Circle 21(1) C/O G.P. Mehta & Co. C-10, Vi Floor, Cas., 807, Tulsiani Pratyakshakar Bhavan, Chambers, 212, Nariman Bandra Kurla Complex, Point, Mumbai Bandra (E), 400 021 Mumbai – 400 051 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aabpr3678Q Appellant .. Respondent

For Appellant: G.P. MehtaFor Respondent: Hoshang B. Irani

Section 132Section 142(1)Section 143Section 143(2)Section 143(3)Section 153Section 153ASection 153CSection 271(1)(C)

…ITA No.778/Mum/2011 A.Y. 2006-07 1 Smt. Manorma V. Rathi Vs. The ACIT, Circle 21(1) IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Smt. Manorma V. Rathi Vs. The ACIT, Circle 21(1) C/o G.P. Mehta & Co. C-10, VI Floor, CAS., 807, Tulsiani Pratyakshakar Bhavan, Chambers, 212, Nariman Bandra Kurla Complex, Point, Mumbai Bandra (E), 400 021 Mumbai – 400 051 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABPR3678Q Appellant .. Respondent Appellant by : G.P. Mehta Respondent by : Hoshang B. Irani Date of Hearing 21.04.2022 Date o…

ACIT, Allahabad vs. M/S Sunsine Infrastate Pvt Ttd, Allahabad

In the result, the appeal filed by Revenue in ITA no

ITA 103/ALLD/2017[2011-2012]Status: DisposedITAT Allahabad04 May 2022AY 2011-2012

Bench: Shri.Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2011-12 The Assistant Commissioner Of Sunshine Infraestate Income-Tax, Central Circle, V. Private Limited Allahabad, U.P. 17, Industrial Area, Naini, Allahabad, U.P. Pan: Aancs9247H (Appellant) (Respondent) C.O.No. 22/Alld/2017 (Arising Out Of Ita No.103/Alld/2017) Assessment Year: 2011-12 Sunshine Infraestate Private Limited The Assistant 17, Industrial Area, Naini, V. Commissioner Of Allahabad, U.P. Income-Tax, Central Circle, Allahabad, U.P. Pan: Aancs9247H (Appellant) (Respondent)

For Appellant: Shri Shantanu Dhamija, CIT-DRFor Respondent: Shri Parveen Godbole,CA

Section 132(1)Section 142(1)Section 144Section 153ASection 250

…P a g e | 1 ITA No. 103/Alld/2017 and C.O.No. 22/Alld/2017 (arising out of ITA No. 103/Alld/2017) Assessment Year 2011-12 Sunshine Infraestate Private Limited,Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH “DB”, ALLAHABAD (THROUGH VIRTUAL COURT), BEFORE SHRI.VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 The Assistant Commissioner of Sunshine Infraestate Income-tax, Central Circle, v. Private Limited Allahabad, U.P. 17, Industrial Area, Naini, Allahabad, U.P. PAN: AANCS9247H (Appellant) (Respondent) C.O.No. 22/Alld/2017 (arising out of ITA No.10…