Vareli Textile Industry v. CIT

154 Taxmann 33Reported decision#3991 most cited
29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 143(1)Section 144Section 115BBESection 115JBSection 133(6)Section 142(1)Section 143(3)Section 147

Issues it is cited on

section 10(10c)section 17section 264delay in filing appealpenalty under section 271(1)(c)reasonable causecondonation of delaysection 154section 26section 271(1)unexplained moneysection 271(1)(c)

Judgments citing Vareli Textile Industry v. CIT

Biren Dhirajlal Shah, Gandhinagar vs. The ITO Ward-1, Gandhinagar

In the result, the appeal filed by the assessee is allowed

ITA 192/AHD/2021[2011-2012]Status: DisposedITAT Ahmedabad28 Mar 2024AY 2011-2012

Bench: Shri Waseem Ahmed & Shri Tr Senthil Kumarआयकरअपीलसं./Ita Nos.192-193/Ahd/2021 धििाधरणवरध/Asstt. Year: 2011-12 Shri Biren Dhirajlal Shah, Income Tax Officer, Plot No.441-1, Sector-22, Vs. Ward-1, Nr. Police Chowkey, Gandhinagar. Gandhinagar.

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Ms Neeju Gupta, Sr.DR
Section 17Section 69

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos.192-193/AHD/2021 धििाधरणवरध/Asstt. Year: 2011-12 Shri Biren Dhirajlal Shah, Income Tax Officer, Plot No.441-1, Sector-22, Vs. Ward-1, Nr. Police Chowkey, Gandhinagar. Gandhinagar. PAN: ACSPS5653F (Applicant) (Respondent) Assessee by : Shri Chetan Agarwal, AR Revenue by : Ms Neeju Gupta, Sr.DR सुिवाईकीतारीख/Date of Hearing : 13/02/2024 घोरणाकीतारीख/Date of Pronouncement: 28/03/2024 आदेश/O R D E R PER WASEEM AHME…

Bhailalbhai Mafatlal Pujara, Mehsana vs. The Income Tax Officer, Ward-5, Mehsana

In the result, the appeal filed by the assessee is allowed for the statistical purposes

ITA 885/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad21 Feb 2024AY 2017-18

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita No.885/Ahd/2023 धििाधरणवरध/Asstt. Year: 2017-2018 Bhailalbhai Mafatlal Pujara, Income Tax Officer, 100 Sivam Gate, Vs. Ward-5, Dayanand Complex, Mehsana. Becharaji, Mehsana-384210. Pan: Aetpp7146K

For Appellant: Shri Suchit Patel, ARFor Respondent: Shri V.K Mangla, Sr. DR
Section 44ASection 69A

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA No.885/AHD/2023 धििाधरणवरध/Asstt. Year: 2017-2018 Bhailalbhai Mafatlal Pujara, Income Tax Officer, 100 Sivam Gate, Vs. Ward-5, Dayanand Complex, Mehsana. Becharaji, Mehsana-384210. PAN: AETPP7146K (Applicant) (Respondent) Assessee by : Shri Suchit Patel, AR Revenue by : Shri V.K Mangla, Sr. DR सुिवाईकीतारीख/Date of Hearing : 13/02/2024 घोरणाकीतारीख/Date of Pronouncement: 21/02/2024 आदेश/O R D E R PER WASEEM AHMED, ACCO…

Nitaben Rasikbhai Patel, Anand vs. The ITO, Ward- 1(3)(2) Now Ward-1(3)(1), Petlad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 687/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad09 Feb 2024AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita No.687/Ahd/2023 धििाधरणवरध/Asstt. Year: 2011-2012 Nitaben Rasikbhai Patel, Income Tax Officer, Moti Khadki At Sisva, Vs. Ward-1(3)(2), Ta Borsad, Now Ward 1(3)(1), Anand-388540. Petlad.

For Appellant: Shri B.T Thakkar, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr.D.R
Section 144Section 147Section 50C

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA No.687/AHD/2023 धििाधरणवरध/Asstt. Year: 2011-2012 Nitaben Rasikbhai Patel, Income Tax Officer, Moti Khadki At Sisva, Vs. Ward-1(3)(2), Ta Borsad, Now Ward 1(3)(1), Anand-388540. Petlad. PAN: AWSPP5864D (Applicant) (Respondent) Assessee by : Shri B.T Thakkar, A.R Revenue by : Shri Ashok Kumar Suthar, Sr.D.R सुिवाईकीतारीख/Date of Hearing : 05/02/2024 घोरणाकीतारीख/Date of Pronouncement: 09/02/2024 आदेश/O R D E R PER WASEEM…

Minor Haresh Karsanbhai Patel Oral Specific Deferred Family Trust, Ahmedabad vs. The Income Tax Officer, Ward-5(2)(2) Now Ward- 5(3)(1), Ahmedabad

In the result, the appeal filed by the assesee is partly allowed

ITA 863/AHD/2023[1982-83]Status: DisposedITAT Ahmedabad03 Jan 2024AY 1982-83

Bench: Shri Waseem Ahmedआयकरअपीलसं./Ita No. 863/Ahd/2023 धििाधरणवरध/Asstt. Year: 1982-1983 Minor Haresh Karsanbhai Patel Oral Income Tax Officer, Specific Deferred Family Trust, Vs. Ward-5(2)(2), Nirma House, Ahmedabad. Near Income Tax Circle, Now Ashram Road, Income Tax Officer, Ahmedabad-380009. Ward 5(3)(1), Ahmedabad Pan: Aaath4880P

For Appellant: Shri Hemanshu Shah, A.RFor Respondent: Ms. Saumya Pandey Jain, Sr.D.R
Section 244A

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No. 863/AHD/2023 धििाधरणवरध/Asstt. Year: 1982-1983 Minor Haresh Karsanbhai Patel Oral Income Tax Officer, Specific Deferred Family Trust, Vs. Ward-5(2)(2), Nirma House, Ahmedabad. Near Income Tax Circle, Now Ashram Road, Income Tax Officer, Ahmedabad-380009. Ward 5(3)(1), Ahmedabad PAN: AAATH4880P (Applicant) (Respondent) Assessee by : Shri Hemanshu Shah, A.R Revenue by : Ms. Saumya Pandey Jain, Sr.D.R सुिवाईकीतारीख/Date of Hearing : 27/12/2023 घोरणाकीतारीख…

Shri Prakashbhai Madhavjibhai Thummar, Rajkot vs. The Income Tax Officer, Ward-3(1)(2), Rajkot

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 445/RJT/2018[2010-11]Status: DisposedITAT Rajkot12 May 2023AY 2010-11

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalassessment Year : 2010-11 Prakashbhai Madhvjibhai Income-Tax Officer, Thummar, Vs Ward 3(1)(2), “Dharti”, 10-Krishna Nagar, Near Rajkot Swaminarayan Chowk, Rajkot Pan : Aeipt 6588 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri B.D. Gupta, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 08/05/2023 घोषणा की तारीख /Date Of Pronouncement: 12/05/2023 आदेश/O R D E R Per Waseem Ahmed, Am :

For Appellant: NoneFor Respondent: Shri B.D. Gupta, Sr. DR
Section 139Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (Through web-based video conferencing platform) ] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Assessment Year : 2010-11 Prakashbhai Madhvjibhai Income-Tax Officer, Thummar, Vs Ward 3(1)(2), “Dharti”, 10-Krishna Nagar, Near Rajkot Swaminarayan Chowk, Rajkot PAN : AEIPT 6588 G अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri B.D. Gupta, Sr. DR सुनवाई की तारीख/Date of Hearing : 08/05/2023 घोषणा की तारीख /Date of Pronouncement: 12/05/2023 आदेश/O R D E R PER WASEEM AHMED, AM : This…

Keshav Tirth Foundation, Rajkot vs. The CIT (E), Ahmedabad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 137/RJT/2021[2018-19]Status: DisposedITAT Rajkot21 Apr 2023AY 2018-19

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri D. M. Rindani, A.RFor Respondent: Shri Shramdeep Sinha, CIT D.R
Section 11Section 11(1)Section 11(1)(a)Section 12Section 12A

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (THROUGH E-COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.137/Rjt/2021 ("नधा"रण वष" / Assessment Year- NIL) Keshav Tirth Foundation बनाम/ The CIT(Exemption) Block No. M/8, Mahavir Ahmedabad Vs. Park, Near Nirmala Convent School, Sojitranagar, Rajkot "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCK9858F (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri D. M. Rindani, A.R. ""यथ" क" ओर से/Respondent by : Shri Sh…

Shri Dipten Ahindra Bhowmick, Gandhidham-Kutch vs. The ITO, Ward-1, Gandhidham-Kutch

In the result, the appeal filed by the assessee is allowed

ITA 134/RJT/2022[2016-17]Status: DisposedITAT Rajkot04 Jan 2023AY 2016-17

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Gaurang Khakhar, A.RFor Respondent: Shri Shramdeep Sinha, CIT DR
Section 10Section 143(3)Section 154Section 250Section 264Section 264(1)Section 40A(3)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 134/Rjt/2022 "नधा"रणवष"/Asstt. Year:2016-17 Dipten Ahindra Bhowmick Vs. ITO Plot No-298, 2nd Floor, Ward-1, Neelam Complex, Gandhidham Office No. 14, Ward-12/B, Gandhidham-370201 PAN: ACUPB1435C (Applicant) (Respondent) Assessee by : Shri Gaurang Khakhar, A.R. Revenue by : Shri Shramdeep Sinha, CIT DR सुनवाईक"तार"ख/Date of Hearing : 24/11/2022 घोषणाक"तार"ख/Date of Pronouncement: 04/01/2023 आदेश/O R D E R…

Shri Hemendra Lilachand Shah, Ahmedabad vs. The ITO Ward-5(2)(3), Ahmedabad

In the result appeal of the assessee is hereby allowed for statistical purposes

ITA 500/AHD/2020[2013-14]Status: DisposedITAT Ahmedabad23 Nov 2022AY 2013-14

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.500/Ahd/2020 िनधा"रण वष"/Asstt. Year: 2013-2014 Shri Hemendra Lilachand Shah, Income Tax Officer, 2, Krishna Apartment, Vs. Ward-5(2)(3), Bhuderpura Road, Ahmedabad. Ambawadi, Ahmedabad-380015. Pan: Aelps5265E

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R
Section 5

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.500/AHD/2020 िनधा"रण वष"/Asstt. Year: 2013-2014 Shri Hemendra Lilachand Shah, Income Tax Officer, 2, Krishna Apartment, Vs. Ward-5(2)(3), Bhuderpura Road, Ahmedabad. Ambawadi, Ahmedabad-380015. PAN: AELPS5265E (Applicant) (Respondent) Assessee by : Shri Aseem Thakkar, A.R Revenue by : Shri Atul Pandey, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 10/10/2022 घोषणा क" तारीख /Date of Pronouncement: 23/11/2022 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT…

M/S. Shardaben Education Trust, Gandhinagar vs. The Income Tax Officer, (Exemptions) Ward-1, Ahmedabad

In the result, the appeal filed by the assessee is allowed

ITA 2312/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2014-15

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.2312/Ahd/2018 िनधा"रण वष"/Asstt. Year:2014-2015 M/S. Shardaben Education Trust, Income Tax Officer, Set, Opp. Kailash Dham, Vs. (Exemption) Pethapur, Ward-1, Gandhinagar-382610. Ahmedabad.

For Appellant: Shri Parimalsingh B. Parmar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R
Section 10Section 11Section 12ASection 154Section 264Section 264(1)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2312/AHD/2018 िनधा"रण वष"/Asstt. Year:2014-2015 M/s. Shardaben Education Trust, Income Tax Officer, Set, Opp. Kailash Dham, Vs. (Exemption) Pethapur, Ward-1, Gandhinagar-382610. Ahmedabad. PAN: AAGTS5243R (Applicant) (Respondent) Assessee by : Shri Parimalsingh B. Parmar, A.R Revenue by : Shri Atul Pandey, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 12/10/2022 घोषणा क" तारीख /Date of Pronouncement: 16/11/2022 आदेश/O R D E R PER WASEEM AHMED, ACCOUN…