Uddhav Krishna Bankar v. Income Tax Officer, Ward-8(4), Pune

121 Taxmann.com 53Reported decision2020#22210 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 139(1)Section 2(14)(iii)Section 234A Section 234B Section 234C Section 250 Section 270A Section 54B

Judgments citing Uddhav Krishna Bankar v. Income Tax Officer, Ward-8(4), Pune

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…

M/S Chandrakant H. Kakkad, Rajkot-Gujarat vs. The Income Tax Officer, Ward-4(2), Rajkot-Gujarat

In the result, this ground of the assessee’s appeal is allowed

ITA 126/RJT/2017[2006-07]Status: DisposedITAT Rajkot21 Sept 2022AY 2006-07

For Appellant: Shri Deepak Rindani, A.RFor Respondent: Shri B.D. Gupta, Sr. D.R

Section 139(1)Section 143(3)Section 144ASection 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2006-07 Chandrakant H. Kakkad, The ITO, 7-Vishalinagar, Ward-4(2), Nr. Jivanhar Society, Vs Rajkot B/H Mahila College, (Respondent) Rajkot PAN: ACYPK4009K (Appellant) Assessee by: Shri Deepak Rindani, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 08-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This is an appeal filed by the assessee for A.Y. 200-07 against the order of the CIT(A)-2, Rajkot dated 27-02-…

Kiran Rajesh Bhansali, Ahmednagar vs. Income-Tax Officer, Ahmednagar

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

ITA 914/PUN/2017[2012-13]Status: DisposedITAT Pune09 May 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri M. Jasnani

Section 139Section 139(1)Section 54Section 54(2)Section 54B

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.914/PUN/2017 धििाारण वर्ा / Assessment Year : 2012-13 Kiran Rajesh Bhansali, C/o M/s. Shantilal Gandhi, Tax Consultant, 146, Amber Plaza, Station Road, Ahmednagar – 414001 PAN : AHHPB9613N .......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer, Ward – 5, Ahmednagar ……प्रत्यर्थी / Respondent Assessee by : Shri C.H. Naniwadekar Revenue by : Shri M. Jasnani सुिवाई की तारीख / Date of Heari…