Trib.) (4) K. Pratibha v. ITO

45 Taxmann.com 30Reported decision2014#25028 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2018.

Judgments citing Trib.) (4) K. Pratibha v. ITO

A.M.Subramanian, Madurai vs. DCIT, Madurai

In the result the assessee’s appeal is allowed and the Revenue’s appeal is dismissed

ITA 860/CHNY/2017[2013-14]Status: DisposedITAT Chennai05 Mar 2018AY 2013-14

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Shri S. Mohd. Mustafa, JCIT
Section 143(1)Section 143(3)Section 250(6)Section 54F

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.860/CHNY/2017 ("नधा"रण वष" / Assessment Year: 2013-14) Shri A.M. Subramanian, Vs The Deputy Commissioner of Old No.2/12 (New No.2/9/12), Income Tax, Pillayar Street, Non Corporate Circle – 3, Pullkattai Post, Periyar Taluk, Madurai. Madurai – 625 703. PAN: AHKPS3012K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.…

ACIT, Madurai vs. A.M.Subramanian, Madurai

In the result the assessee’s appeal is allowed and the Revenue’s appeal is dismissed

ITA 1196/CHNY/2017[2013-14]Status: DisposedITAT Chennai05 Mar 2018AY 2013-14

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Respondent: Shri S. Mohd. Mustafa, JCIT
Section 143(1)Section 143(3)Section 250(6)Section 54F

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.860/CHNY/2017 ("नधा"रण वष" / Assessment Year: 2013-14) Shri A.M. Subramanian, Vs The Deputy Commissioner of Old No.2/12 (New No.2/9/12), Income Tax, Pillayar Street, Non Corporate Circle – 3, Pullkattai Post, Periyar Taluk, Madurai. Madurai – 625 703. PAN: AHKPS3012K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.…

ITO 16(3)(3), Mumbai vs. Jayant Kumar J Choksi, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 7280/MUM/2013[2009-10]Status: DisposedITAT Mumbai11 Nov 2016AY 2009-10

Bench: Shri C.N. Prasad & Shri N.K. Pradhanassessment Year: 2009-10 Income Tax Officer 19(2)(1), Shri Jayantkumar Javerilal 2Nd Floor, Matru Mandir, Choksi, Tardeo Road, 524, Sandhurst Building, Vs. Mumbai – 400 007 Svp Road, Opera House, Mumbai – 400 004 Pan: Aaepc3646E (Appellant) (Respondent) Present For: Assessee By : Shri Vimal Punmiya, A.R. Revenue By : Shri, Rajesh Ojha, D.R. Date Of Hearing : 19.10.2016 Date Of Pronouncement : 11.11.2016 O R D E R

For Appellant: Shri Vimal Punmiya, A.RFor Respondent: Shri, Rajesh Ojha, D.R
Section 143(3)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER Assessment Year: 2009-10 Income Tax Officer 19(2)(1), Shri Jayantkumar Javerilal 2nd Floor, Matru Mandir, Choksi, Tardeo Road, 524, Sandhurst Building, Vs. Mumbai – 400 007 SVP Road, Opera House, Mumbai – 400 004 PAN: AAEPC3646E (Appellant) (Respondent) Present for: Assessee by : Shri Vimal Punmiya, A.R. Revenue by : Shri, Rajesh Ojha, D.R. Date of Hearing : 19.10.2016 Date of Pronouncement : 11.11.2016 O R D E R Per C.N. Prasad, Judicial Member: This appeal is filed…

Trib.) (4) K. Pratibha v. ITO (45 Taxmann.com 30) — Cited in 3 Judgments | BharatTax