Trib.) v. Dr. Dharmista Mehta v. Income-tax Officer

144 Taxmann.com 136Reported decision2022#22573 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 139(1)Section 234A Section 234B Section 54B Section 136 Section 139 Section 139(4)Section 139(5)

Issues it is cited on

section 54 section 139(1)transfer interest

Judgments citing Trib.) v. Dr. Dharmista Mehta v. Income-tax Officer

Ramsinhji Meraji Vanzara, Gandhinagar vs. The ITO, Ward-1, Gandhinagar

The appeal of the assessee is hereby allowed

ITA 1449/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad10 Dec 2025AY 2018-19

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

For Appellant: Shri Jagrat Shah, ARFor Respondent: Shri Uady Kishanrao Kakne, Sr. DR

Section 139(1)Section 2(14)(iii)Section 234ASection 250Section 270Section 54BSection 54B(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.1449/Ahd/2025 (Assessment Year: 2018-19) Ramsinhji Meraji Vanzara, Income Tax Officer, Vs. Plot No. 575/1, Shivam, Sector-30, Ward-1, Shivam, Gandhinagar-382030 Gandhinagar [PAN : ACEPV0595M] (Appellant) .. (Respondent) Appellant by : Shri Jagrat Shah, AR Respondent by: Shri Uady Kishanrao Kakne, Sr. DR Date of Hearing 09.10.2025 Date of Pronouncement 10.12.2025 O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:- This appeal has been filed by the assessee against the or…

Kuldeep Singh Shekhawat, Kota vs. ITO W-2(1), Kota

In the result, the appeal of the assessee is allowed

ITA 701/JPR/2024[2016-17]Status: DisposedITAT Jaipur06 Mar 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Gagan Goyalkuldeep Singh Shekhawat, 11, Samridhi Traders, Police Line, Gopal Vihar, Baran Road-324001 Pan No. Araps0973M ...... Appellant Vs. Income Tax Officer, Ward-2(1), Kota …... Respondent

For Appellant: Mr. Mahendra Gargieya, Adv., Ld. ARFor Respondent: Mr. Manoj Kumar, JCIT, Ld. DR

Section 139(4)Section 143(3)Section 234ASection 250Section 54Section 54BSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Kuldeep Singh Shekhawat, 11, Samridhi Traders, Police Line, Gopal Vihar, Baran Road-324001 PAN No. ARAPS0973M ...... Appellant Vs. Income Tax Officer, Ward-2(1), Kota …... Respondent Appellant by : Mr. Mahendra Gargieya, Adv., Ld. AR (Through V.C.) &Mr. Devang Gargieya, Adv., Ld. AR Respondent by : Mr. Manoj Kumar, JCIT, Ld. DR Date of hearing : 04/02/2025 Date of pronouncement : 06/03/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by the assessee is directed ag…

Smt. Ritu Singh, Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 6504/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2023AY 2012-13

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2012-13

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms. Princy Singla, Sr. DR

Section 143(1)Section 143(3)Section 54Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2012-13 Smt. Ritu Singh, Vs. Income Tax Officer, 21-B, Pocket-D, SFS Flats Ward 60(4), Mayur Vihar, Phase-III, New Delhi. Delhi – 110 096 PAN BIEPS0468M (Appellant) (Respondent) Assessee by: Shri Hiren Mehta, CA Department by : Ms. Princy Singla, Sr. DR Date of Hearing 09.02.2023 Date of pronouncement 24. 02.2023 O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order dated 05.10.2016 of the Ld. Commissioner of Income…