Tata Capital Financial Services Ltd. v. Asstt. CIT

287 Taxmann 1High Court2022#24239 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Issues it is cited on

section 250 nfac

Judgments citing Tata Capital Financial Services Ltd. v. Asstt. CIT

Assistant Commissioner of Income Tax, Circle-1(1)(1), Meerut, Meerut (U.P.) vs. Nita Rastogi, Meerut (U.P.)

In the result, appeal of the Revenue is dismissed

ITA 3382/DEL/2025[2013-14]Status: DisposedITAT Delhi26 Nov 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2013-14] Acit Vs Nita Rastogi Circle-1(1)(1) 32-C, Janta Nagar, Garh Road, Meerut-250001. Meerut-250002. Pan-Aanpr7715E Appellant Respondent Revenue By Shri Shyam Manohar Singh, Sr.Dr Assessee By Dr. Kapil Goel, Adv. Date Of Hearing 23.09.2025 Date Of Pronouncement 26.11.2025

Section 139(1)Section 147Section 148Section 250Section 68Section 690

…ITA No.3382/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2013-14] ACIT vs Nita Rastogi Circle-1(1)(1) 32-C, Janta Nagar, Garh Road, Meerut-250001. Meerut-250002. PAN-AANPR7715E APPELLANT RESPONDENT Revenue by Shri Shyam Manohar Singh, Sr.DR Assessee by Dr. Kapil Goel, Adv. Date of Hearing 23.09.2025 Date of Pronouncement 26.11.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by Revenue against the order dated 26.03.2025 of Ld. Commissioner of Income Tax (A), National…

Mr Altaf Patel, Panvel vs. ITO Ward 1, Panvel

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1449/PUN/2024[2013-14]Status: DisposedITAT Pune11 Dec 2024AY 2013-14

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 250

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1449/PUN/2024 िनधा"रण वष" / Assessment Year: 2013-14 Mr.Altaf Patel, V The Income Tax Officer, House No.128, s Ward-1, Panvel. Bhusar Mohalla Panvel Raigad, Panvel – 410206. PAN: BCAPP4701L Appellant/ Assessee Respondent / Revenue Assessee by None. Revenue by Shir Manish Mehta – Addl.CIT(DR) Date of hearing 05/12/2024 Date of pronouncement 11/12/2024 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is…

Bhagwan Raosaheb Damale, Ladsangvi vs. Income Tax Officer, Ward 1(9), Aurangabad

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1441/PUN/2024[2012-13]Status: DisposedITAT Pune29 Nov 2024AY 2012-13

Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

Section 148Section 250Section 69A

…।आयकरअपीलीयअिधकरण ”एस एम सी” "ायपीठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1441/PUN/2024 िनधा"रण वष" / Assessment Year: 2012-13 Bhagwan Raosaheb Damale, V The Income Tax Officer, At Post Ladsangvi, s Ward-1(9), Aurangabad. Aurangabad, Maharashtra – 431007. PAN: AZWPD4618F Appellant/ Assessee Respondent / Revenue Assessee by Shri Dhiraj Dandgaval – CA/AR Revenue by Shri Manoj Tripathi – DR Date of hearing 28/11/2024 Date of pronouncement 29/11/2024 आदेश/ ORDER PER DR. DIPAK P.…