Tejinder Singh v. Dy. CIT

19 Taxmann.com 4Reported decision2012#14004 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 194-IA Section 2(14)Section 201 Section 201(1A)Section 206AA Section 250 Section 45(1)

Issues it is cited on

transfer prescribed india total income document interest

Judgments citing Tejinder Singh v. Dy. CIT

INCOME TAX OFFICER (TDS-3), AHMEDABAD, AHMEDABAD vs. TARUN SANTRAMDAS VARMA, AHMEDABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 2549/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad26 Mar 2026AY 2015-16

Bench: Dr. B.R.R. Kumar, Vice-Ms Suchitra Kmble

For Appellant: Shri Abhijit, Sr.DRFor Respondent: Shri Tushar Hemani, Sr. Advocate

Section 143(3)Section 194Section 201Section 250Section 46A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT Ms SUCHITRA KMBLE, JUDICIAL MEMBER I.T.A. No.2549/Ahd/2025 (Assessment Year: 2015-16) The Income Tax Officer, Tarun Santramdas Varma Vs. (TDS-3), 307-308, Sarthik Square, Ahmedabad. Near New US Pizza, S.G Highway, Bodakdev, Ahmedabad-380054. [PAN :AAIPV6427 C] (Appellant) .. (Respondent) Appellant by : Shri Abhijit, Sr.DR Respondent by: Shri Tushar Hemani, Sr. Advocate Date of Hearing 17.02.2026 Date of Pronouncement 26.03.2026 O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:- This appeal has been filed by the Reve…

BRITANNIA INDUSTRIES LTD,KOLKATA vs. DCIT, CIR-7(1), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 462/KOL/2023[2018-19]Status: DisposedITAT Kolkata06 Mar 2024AY 2018-19

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma

Section 139(1)Section 143(3)Section 263Section 35(1)(i)Section 43BSection 56(2)(x)Section 80J

…ITA No. 462/KOL/2023 (A.Y. 2018-2019) Britannia Industries Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member I.T.A. No. 462/KOL/2023 Assessment Year: 2018-2019 Britannia Industries Limited,....................Appellant 5/1A, Hungerford Street, Shakespeare Sarani, Kolkata-700017 [PAN:AABCB2066P] -Vs.- Principal Commissioner of Income Tax-1,..Respondent Kolkata, AayakarBhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Akkal Dudhwewala & Vidhi Ladia, A.Rs.,appeared on behalf of the assessee Shri S. Dat…

DIYA FABRICS,SURAT vs. INCOME TAX OFFICER, WARD 1(2)(1), SURAT

In the result, while appeal of the assessee is allowed, appeal of the Revenue is dismissed

ITA 355/SRT/2022[2014-15]Status: DisposedITAT Surat30 Mar 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.355/Srt/2022 "नधा"रण वष"/Assessment Year: (2014-15) (Physical Hearing) Diya Fabrics, Vs. The Ito, 1418, Kohinoor Market, Ring Road, Ward-1(2)(1), Surat. Surat – 395002. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aajfd3658A

Section 40A(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.355/SRT/2022 "नधा"रण वष"/Assessment Year: (2014-15) (Physical Hearing) Diya Fabrics, Vs. The ITO, 1418, Kohinoor Market, Ring Road, Ward-1(2)(1), Surat. Surat – 395002. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAJFD3658A Appellant by Shri Mehul Shah, CA Respondent by Shri Vinod Kumar, Sr. DR 22/03/2023 Date of Hearing Date of Pronouncement 30/03/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertaining to Assessment Year (AY)…

RITZ SUPPLIERS PVT. LTD.,KOLKATA vs. ITO, WARD- 12(3), KOLKATA

In the result, appeal of the assessee is allowed

ITA 1945/KOL/2019[2016-17]Status: DisposedITAT Kolkata17 Jan 2020AY 2016-17

Bench: Shri A. T. Varkey, Jm]

Section 143(3)Section 250Section 48Section 50C

…आयकर अपील"य अधीकरण, "यायपीठ – “SMC” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य) [Before Shri A. T. Varkey, JM] I.T.A. No. 1945/Kol/2019 Assessment Year: 2016-17 Ritz Suppliers Pvt. Ltd. ITO, Ward-12(3), Kolkata. Vs. (PAN: AADCR 2869 Q) Appellant Respondent For the Appellant Sh. Rahul Tangri, Adv. For the Respondent Sh. Jayanta Khanra, JCIT, Sr. DR Date of Hearing 18.12.2019 Date of Pronouncement 17.01.2020 ORDER Per Shri A.T.Varkey, JM: This is an appeal preferred by the assessee against the action of the CIT(A)-4, Kolkata dated 10.06.2019 u/s 250 of the…

ITO 1(2)(3), MUMBAI vs. MAHESH CONBUILD P.LTD, MUMBAI

The appeal stands dismissed

ITA 5808/MUM/2016[2012-13]Status: DisposedITAT Mumbai05 Oct 2018AY 2012-13

Bench: Shri Manoj Kumar Aggarwal, Am & Shri Ravish Sood, Jm

For Appellant: Hiro Rai, Ld. ARFor Respondent: Manoj Kumar Singh, Ld. Sr. DR

Section 131Section 143(3)Section 69B

…ITA.Nos.4382 & 5808/Mum/2016 Assessment Year-2012-13 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी मनोज कुमार अ"वाल, लेखा सद" एवं "ी रिवश सूद, "ाियक सद" के सम"। BEFORE SHRI MANOJ KUMAR AGGARWAL, AM AND SHRI RAVISH SOOD, JM आयकर अपीलसं./I.T.A. No.4382/Mum/2016 (िनधा"रणवष" / Assessment Year: 2012-13) Income Tax Officer-1(2)(1) Jas Propbuild Private Limited Marathon Innova, 1s t Floor Room No.536, Aaykar Bhavan बनाम/ M.K.Road B-1/101 Mumbai-400 020 Opp. Peninsula Corporate Park Vs. Off. Ganpatrao Kadam Marg Lower Parel(W)Mumbai-400 013 "थायीलेखासं./जीआइआरसं./PAN/…

ITO 1(2)(1), MUMBAI vs. JAS PROPBUILD P.LTD, MUMBAI

The appeal stands dismissed

ITA 4382/MUM/2016[2012-13]Status: DisposedITAT Mumbai05 Oct 2018AY 2012-13

Bench: Shri Manoj Kumar Aggarwal, Am & Shri Ravish Sood, Jm

For Appellant: Hiro Rai, Ld. ARFor Respondent: Manoj Kumar Singh, Ld. Sr. DR

Section 131Section 143(3)Section 69B

ASST CIT 19(1), MUMBAI vs. ADITYA D MAHADEVIA, MUMBAI

In the result appeal of the Revenue and CO filed by the assessee are dismissed

ITA 1351/MUM/2015[2011-12]Status: DisposedITAT Mumbai04 Nov 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./Ita No.1351/Mum/2015 (नििाारण वषा / Assessment Year : 2011-2012) Acit 19(1), Mumbai Vs. Shri Aditya D Mahadevia E-12, Sea Face Park Bhula Bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpm3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.166/Mum/2016 (Arising Out Of Ita No.1351/Mum/2015) (नििाारण वषा / Assessment Year : 2011-2012) Shri Aditya D Mahadevia Vs. Acit 19(1), Mumbai E-12, Sea Face Park Bhula Bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpm3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri A.K.Dhondial याजस्व की ओर से /Revenue By : Shri Jitendera Jain सुनवाई की तायीख / Date Of Hearing : 24/10/2016 घोषणा की तायीख/Date Of Pronouncement 04/11/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), For The Assessment Year 2011-2012 & Cross Objection By The Assessee. 2. The Grievance Of Revenue Relates To Deleting The Addition Of Rs.41,47,204/- Made By Ao On Account Of Transfer Of Lease Hold Rights In The Property Under Section 50C Of The It Act.

For Appellant: Shri A.K.DhondialFor Respondent: Shri Jitendera Jain

Section 50C

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘एच’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM आमकय अऩीर सं./ITA No.1351/Mum/2015 (नििाारण वषा / Assessment Year : 2011-2012) ACIT 19(1), Mumbai Vs. Shri Aditya D Mahadevia E-12, Sea Face Park Bhula bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABPM3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection No.166/Mum/2016 (Arising out of ITA No.1351/Mum/2015) (नििाारण वषा / Assessment Year : 2011-2012) Shri Aditya D Mahadevia Vs. ACIT 19(1), Mumbai E-12, Sea…