How many judgments cite Venkatadri Traders Ltd. v. CIT?

88 judgments on BharatTax cite Venkatadri Traders Ltd. v. CIT (118 Taxmann 622), spanning 2016 to 2026.

Which sections of the Income Tax Act does Venkatadri Traders Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 253(5), Section 153A, Section 153D, Section 271(1)(c), Section 154.

Venkatadri Traders Ltd. v. CIT

118 Taxmann 622High Court2001#1304 most cited

What is Venkatadri Traders Ltd. v. CIT authority for?

The principle of 'sufficient cause' for condoning a delay in filing an appeal should be construed liberally, particularly when the assessee would not have gained from the delay or when the delay arose from reasonable grounds like wrong professional advice.

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

Also referred to as

Venkatadri Traders Ltd. v. CIT · condonation of delay · sufficient cause · reasonable cause · delay in filing appeal · liberal construction · section 253(5) · Madras High Court · 248 ITR 681 · 118 Taxmann 622

Also reported as

248 ITR 681

Sections most often in play

Section 143(3)Section 253(5)Section 153A Section 153D Section 271(1)(c)Section 154 Section 1963 Section 80IB

Issues it is cited on

section 51 section 253(5)section 80ib section 271aab section 139(4)delay in filing appeal reasonable cause condonation of delay appeal before cit(a)section 274 section 153d section 154

Judgments citing Venkatadri Traders Ltd. v. CIT

SHRI BHARAT NAVINCHANDRA GALA ,MUMBAI vs. ITO WARD 41(3)(1), MUMBAI

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

ITA 506/MUM/2025[2012-13]Status: DisposedITAT Mumbai20 Feb 2026AY 2012-13

Bench: Smt. Beena Pillai ()

Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) I.T.A. No. 506/Mum/2025 Assessment Year: 2012-13 Shri Bharat Navinchandra Vs. Income Tax officer, Wd – Gala 41(3)(1), Mumbai 402, God Gift B Wing, Adarsh Layout off Malad West Mumbai - 400064 [PAN: AABPG7900J] (Appellant) (Respondent) Assessee by Shri Nimesh Thar, A/R Revenue by Shri Limbasiya Kavan Nareshkumar, Sr. DR. Date of Hearing 05.02.2026 Date of Pronouncement 20.02.2026 ORDER Per Smt. Beena Pillai, JM: The present appeal arises out of the order dated 26/12/2023 passed by the Ld. Commissioner of Income Ta…

MUSIC BROADCAST LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX 14(1)(1), MUMBAI

In the result the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 2212/MUM/2025[2017-18]Status: DisposedITAT Mumbai21 May 2025AY 2017-18

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No. 2212/Mum/2025 Assessment Year: 2017-18 Music Broadcast Limited Vs. Assistant 5th Floor, RNA Corporate Commissioner of Park, Kalanagar, Income Tax 14(1)(1) Bandra(East), Bandra ACIT 14(1)(1), Room Maharashtra-400051 No.432, 4th Floor, PAN:AACCM4036H Aayakar Maharashtra-400020 (Appellant) (Respondent) Appellant by Shri Ajit Jain & Hardik Shah Respondent by Shri Leyaqat Ali Aafaqui, SR. A.R. Date of Hearing 08.05.2025 Date of Pronouncement 21.05.2025 OR…

FATIMABAI HAJIMIYA KOKANI PVT TRUST.,NASHIK vs. ITO (EXEP) WARD 1, NASHIK

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

ITA 2373/PUN/2024[2015-16]Status: DisposedITAT Pune15 May 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2373/Pun/2024 Assessment Year : 2015-16

For Appellant: Shri Sanket JoshiFor Respondent: Mrs. Indira Adakil

Section 143(1)Section 250Section 5

…d anything from delay in filing the appeal. To buttress this contention, he placed reliance on the following decisions : “1. Inder Singh vs. State of Madhya Pradesh (2025 Live Law (Supreme Court) 339 dated 21.03.2025 2. Venkatadri Traders Ltd. Vs. CIT (2001) 248 ITR 681 (Mad HC). 3. Vijay Vishin Meghani vs. DCIT (2017) 398 ITR 250 (Bom HC) 4. M.K. Hotels and Resorts Ltd. Vs. ACIT - ITA No.57/Asr/2021 order dated 01.03.2023.” 6 Fatimabai Hajimiya Kokani Pvt. Trust 7. Further, Ld. Counsel for the assessee also submitted that even though the ld.CIT(A) has not passed a speaking order dealing with merits of the cas…

JITENDRA VIRENDRA BAGRECHA,NAVI MUMBAI vs. INCOME TAX OFFICER, NAVI MUMBAI

In the result the appeal filed by the assessee stands partly allowed for statistical purpose

ITA 1140/MUM/2025[2017-18]Status: DisposedITAT Mumbai24 Apr 2025AY 2017-18

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 143(3)Section 250Section 250(2)Section 44ASection 45Section 54Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT. RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 1140/Mum/2025 Assessment Year: 2017-18 Jitendra Virendra Vs. Income Tax Officer Bagrecha Ward 28(1)(4) Shop No. 12, Shabri Tower No. 6, Vashi Hotel, Sector 9, Vashi Railway Station Maharashtra - 400703 Commercial PAN: AEWPJ6392L Complex, Vashi Maharashtra-400703 (Appellant) (Respondent) Appellant by Shri Suresh Gundher, Shri Abhishek Bothra Respondent by Ms. Kavitha Kaushik, SR. D.R. Date of Hearing 09.04.2025 Date of Pronouncement 24.04.2025 ORDER Per: Smt…

HITESH SURESH JADHAV,KALHER, THANE vs. ITO, WARD 1(5), KALYAN, KALYAN

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

ITA 771/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Mar 2025AY 2017-18

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 143(2)Section 144Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “H(SMC)” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No. 771/Mum/2025 Assessment Year: 2017-18 Hitesh Suresh Jadhav Vs. Income Tax Officer, House No. 100, Near TDC Ward 1(5), Kalyan Bank, Post-Kalher, B.J. Market, Mohan Taluka-Bhiwandi, Plaza Wayale Nagar, District-Thane Khadak Pada, Maharashtra - 421302 Kalyan(W) PAN: ANHPJ8829N Maharastra-421301 (Appellant) (Respondent) Appellant by Shri Rajesh S. Athavale Respondent by Shri Pravin Salukhe, SR. D.R. Date of Hearing 19.03.2025 Date of Pronouncement 28…

INDIA LAND AND PROPERTIES LIMITED (SINCE MERGED WITH EQUINOX INDIA DEVELOPMENTS LTD FORMERLY KNOWN AS INDIA BULLS REAL ESTATE LIMITED),MUMBAI vs. DCIT CENTRAL CIRCLE 6(4), MUMBAI

In the result, all the appeals filed by the assessee stands partly allowed for statistical purposes

ITA 426/MUM/2025[2016-17]Status: DisposedITAT Mumbai05 Mar 2025AY 2016-17

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 226

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) I.T.A. No. 426/Mum/2025 Assessment Year: 2016-17 India Land and Vs. Deputy Properties Limited Commissioner of (Since merged with Income Tax, Central Equinox India Circle 6(4), Mumbai Developments Ltd.- Room No. 453, 4th formerly known as Floor, Kautilya Indiabulls Real Estate Bhawan, C-41 to C- Limited) 43, G-Block, Bandra Office No.01-1001, Kurla Complex, WeWork, Blue One Bandra(East), Square, 1st Floor, Udyog Mumbai-400051 Vihar, Phase 4 Rd, Gurugram. Haryana-122016 P…

INFRASRUCTURE SERVICES ,MUMBAI vs. ASSESSING OFFICER 33(1)(5), MUMBAI

In the result, appeal filed by the assessee stands allowed for\nstatistical purposes

ITA 6625/MUM/2024[2016-17]Status: DisposedITAT Mumbai28 Feb 2025AY 2016-17

Section 271(1)(b)Section 271(1)(c)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“SMC” BENCH, MUMBAI\nBEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)\nI.T.A. No.6625/Mum/2024\n Assessment Year: 2016-17\nM/s.\nInfrastructure\nServices\nShop No 5,6,7&8 Bhoomi\nArcade, Atmaram Sawant\nMarg Kandivli (East)\nMumbai-400101\nPAN: AABFI4519B\n(Appellant)\nVs.\nAssessing Officer\n33(1)(5) Mumbai\nIncome Tax\nAssessment Unit\nFaceless Mumbai\n(Respondent)\nAppellant by\nShri. Jagdish Shetty\nRespondent by\nShri. Sajit Nair, SR. D.R.\nDate of Hearing\n13.02.2025\nDate of Pronouncement\n28.02.2025\nORDER\nPer: Smt. Beena Pillai, J.M.:\nThe Present appea…

PREVISION PROJECT MANAGEMENT SYSTEMS PVT LTD,MUMBAI vs. INCOME TAX OFFICER -14(2)(4), MUMUBAI

In the result, appeal filed by the assessee stands allowed for\nstatistical purposes

ITA 5799/MUM/2024[2012-13]Status: DisposedITAT Mumbai28 Feb 2025AY 2012-13

Section 147Section 69ASection 69C

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“SMC” BENCH, MUMBAI\nBEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)\nI.T.A. No. 5799/Mum/2024\n Assessment Year: 2012-13\nM/s. Prevision Project Vs. Income Tax Officer-\nManagement Systems\nPvt. Ltd.\n75/3 Pratiraksha Nagar\nCHH Shivaji Maharaj\nMarg Vakola\nBridge\nSantacruz(East),\nMumbai-400055\nPAN:AAFCP8220K\n(Appellant)\n14(2)(4)\nAayakar Bhavan,\nM.K. Road,\nChurchgate\nMumbai-400020\n(Respondent)\nAppellant by\nMs. Sneha More a/w Ms. Saiyami\nShah i/b Rutuja N. Pawar\nRespondent by Shri. Sajit Nair, SR. D.R.\nDate of Hearing\n13.02.2025\nDate of Pronoun…

MINAKSHI SINGH,MEERUT vs. INCOME TAX OFFICER, WARD 35(2)(3), MUMBAI, MUMBAI

In the result, all the appeals filed by the assessee stands partly allowed for statistical purposes

ITA 6648/MUM/2024[2011-12]Status: DisposedITAT Mumbai21 Feb 2025AY 2011-12

Bench: Smt. Beena Pillai () I.T.A. No. 6648/Mum/2024 Assessment Year: 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) I.T.A. No. 6648/Mum/2024 Assessment Year: 2011-12 Minakshi Singh Vs. Income Tax Officer, 31 Green Paradise, A to Z Ward 35(2)(3), Colony, Modipuram, Mumbai Roorkee Road, Pratyakshakar Meerut-250110 Bhavan, C-12, PAN: BKMPS3632K Bandra Kurla Complex, Bandra (East) Mumbai-400051 (Appellant) (Respondent) Appellant by Shri. Dipanshu Agrawal (Virtually) i/b Shri. Sandeep Jain Respondent by Shri. Sajit Nair, SR. D.R. Date of Hearing 13.02.2025 Date of Pronouncement 21.02.2025 ORDER Per: Smt. Beena Pillai, J.M.: T…

COREGEO TECH (INDIA) PRIVATE LIMITED,BANGALORE vs. INCOME TAX OFFICER, WARD-2(2)(1), BANGALORE

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

ITA 1626/BANG/2024[2020-21]Status: DisposedITAT Bangalore28 Oct 2024AY 2020-21

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2020-21

For Appellant: Shri Ravishankar S.V., AdvocateFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru

Section 154Section 36(1)(va)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2020-21 Coregeo Tech (India) Pvt. Ltd., Vs. The Income Tax Officer, # 58, Ground Floor, Ward 2(2)(1), G Block, Behind HDFC Bank, Bangalore. Sahakaranagar, Bengaluru – 560 092. PAN : AAHCC 0923E APPELLANT RESPONDENT Appellant by : Shri Ravishankar S.V., Advocate Respondent by : Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.10.2024 Date of Pronouncement : 28.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This…

UDAYA SOUHARDA CREDIT CO-OPERATIVE ,BANGALORE vs. INCOME TAX OFFICER, WARD-5(1)(1), BANGALORE

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

ITA 1535/BANG/2024[2019-20]Status: DisposedITAT Bangalore28 Oct 2024AY 2019-20

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2019-20

For Appellant: Shri S.V. Ravishankar, AdvocateFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru

Section 143(1)Section 801

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2019-20 Udaya Souharda Credit Vs. The Income Tax Officer, Co-operative, Ward 5(1)(1), No.29/11, 1st Main Road, Bangalore. Mount Joy Road, Hanumanthanagar, Bangalore – 560 019. PAN : AAAAU 0472H APPELLANT RESPONDENT Appellant by : Shri S.V. Ravishankar, Advocate Respondent by : Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 22.10.2024 Date of Pronouncement : 28.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member Thi…

CHANDAN HASSANAND LOKWANI,NASHIK vs. ACIT CIRCLE 1 , NASHIK

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

ITA 1358/PUN/2024[2012-13]Status: DisposedITAT Pune23 Oct 2024AY 2012-13

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1358/Pun/2024 िनधा"रण वष" / Assessment Year : 2012-13 Chandan Hassanand Lokwani, V The Assistant 2 Jawahar Market, Nashik Road, S Commissioner Of Maharashtra – 422101. Income Tax, Circle-1, Pan : Abcpl7072N Nashik. Appellant / Assessee Respondent / Revenue Assessee By Shri Sanket M Joshi – Ar Revenue By Shri Ramnath P Murkunde - Dr Date Of Hearing 23/10/2024 Date Of Pronouncement 23/10/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Under Section 250 Of The Income Tax Act 1961, Dated 18.05.2024. The Assessee Has Raised The Following Grounds Of Appeal : “1) The Learned Cit(A) Erred In Dismissing The Appeal In Limine By Refusing To Condone The Delay Of 108 Days In Filing The Appeal Without Appreciating That The Said Delay Was Due To Reasonable Cause & The Said Delay Ought To Have Been Condoned In The Interest Of Justice. 2) The Learned Cit(A) Failed To Appreciate That In This Case, The Disallowance U/S 40(A)(Ia) Was Made By The A.O. Towards Non Deduction Of Tds On Interest Paid To Three Nbfc In Spite Of The Fact That The Appellant Had Furnished Ca Certificate In Form 26A To Prove That The Payees Had Offered The Interest To Tax & Paid Taxes Thereon & Hence, The Said Addition Resulted Into Double Taxation Of The Same Income & Therefore, The Impugned Delay Of 108 Days In Filing Appeal Ought To Have Been Condoned In View Of The Ratio Laid Down By Hon'Ble Madras High Court In Case Of Venkatadri Traders Ltd. V. Cit [248 Itr 681].

Section 148Section 194ASection 250Section 40

…he said addition resulted into double taxation of the same income and therefore, the impugned delay of 108 days in filing appeal ought to have been condoned in view of the ratio laid down by Hon'ble Madras High Court in case of Venkatadri Traders Ltd. v. CIT [248 ITR 681]. 3) The appellant craves leave to add/ alter/ amend any of the grounds of appeal.” 2. In this case, Assessee is an individual engaged in wholesale trade. Assessee filed Return of Income for A.Y.2012-13 on 01.06.2012 declaring total income of Rs.7,34,049/-. Assessee’s case was selected for scrutiny. The Assessee’s case was reopened by issuing n…

NARAYANAPPA GOVINDARAJU,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE (1)(3) BANGALORE, BANGALORE

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

ITA 1279/BANG/2024[2013-14]Status: DisposedITAT Bangalore22 Oct 2024AY 2013-14

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2013-14

For Appellant: Shri Ravindra Hegde, CAFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru

Section 132Section 139(1)Section 153C

…` IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2013-14 Narayanappa Govindaraju, Vs. The Deputy Commissioner No.101, Divyasree Residency, of Income Tax, H.D. Devegowda Road, Circle (1)(3), R.T. Nagara, Bangalore. Bangalore – 560 032. PAN: AALPG 1717H APPELLANT RESPONDENT Appellant by : Shri Ravindra Hegde, CA Respondent by : Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 26.09.2024 Date of Pronouncement : 22.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This a…

PRATHAP SEETHARAMA REDDY ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-6(3)(1), BANGALAORE

In the result, appeal of the assessee is partly allowed for

ITA 1691/BANG/2024[2017-18]Status: DisposedITAT Bangalore17 Oct 2024AY 2017-18

For Appellant: Sri H. Guruswamy, A.RFor Respondent: Sri V. Parithivel, D.R

Section 250

…ITA No.1691/Bang/2024 Prathap Seetharama Reddy, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Prathap Seetharama Reddy No.34/2, Akshaya Building Ground Floor, G Block Behind Big Market Sahakaranagara Bangalore 562 110 PAN NO : ALHPP8624K APPELLANT Appellant by : Sri H. Guruswamy, A.R. Respondent by : Sri V. Parithivel, D.R. Date of Hearing 16.10.2024 Date of Pronouncement 17.10.2024 ORDER PER KESHAV DUBEY, JUDICIAL MEMBER: This appeal by assessee is directed against order of CIT(A)/NFAC dated 27.07.2023 vide D…

ARYA VYSYA SANGHA,CHITRADURGA vs. INCOME TAX OFFICER, WARD-1, HUBLI

In the result, both the appeals are allowed for statistical purposes

ITA 1270/BANG/2024[2019-20]Status: DisposedITAT Bangalore23 Sept 2024AY 2019-20

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Shri Sandeep, CAFor Respondent: Shri V. Parithivel, Jt. CIT(DR)(ITAT), Bengaluru

Section 11(1)Section 11(1)(a)Section 12ASection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.1269 & 1270/Bang/2024 Assessment years : 2017-18 & 2019-20 Arya Vysya Sangha, Vs. The Income Tax Officer, 1, Vasavi Mahal, Ward 1, Vasavi Mahal Road, Hubli. Chitradurga H.O., Chitradurga – 577 501. PAN : AAATA 4349Q APPELLANT RESPONDENT Appellant by : Shri Sandeep, CA Respondent by : Shri V. Parithivel, Jt. CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.09.2024 Date of Pronouncement : 23.09.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member These appea…

ARYA VYSYA SANGHA,CHITRADURGA vs. INCOME TAX OFFICER, WARD-1, HUBLI

In the result, both the appeals are allowed for statistical purposes

ITA 1269/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 Sept 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Shri Sandeep, CAFor Respondent: Shri V. Parithivel, Jt. CIT(DR)(ITAT), Bengaluru

Section 11(1)Section 11(1)(a)Section 12ASection 143(1)

WELCOME TRADERS,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), BENGALURU

In the result, the appeal is allowed for statistical purpose

ITA 1264/BANG/2024[2020-21]Status: DisposedITAT Bangalore23 Sept 2024AY 2020-21

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year : 2020-21

For Appellant: Shri Akshaya, CAFor Respondent: Shri V. Parithivel, Jt. CIT(DR)(ITAT), Bengaluru

Section 132Section 133(6)Section 143(3)Section 147Section 249(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment year : 2020-21 Welcome Traders, Vs. The Deputy Commissioner 67, Jolly Masjid Road, of Income Tax, Jolly Mohalla, Chickpet S.O., Central Circle 3(1), Bangalore – 560 076. Bengaluru. PAN : AAAFW 6578K APPELLANT RESPONDENT Appellant by : Shri Akshaya, CA Respondent by : Shri V. Parithivel, Jt. CIT(DR)(ITAT), Bengaluru. Date of hearing : 09.09.2024 Date of Pronouncement : 23.09.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is filed by t…

SRI. SURESHA CHIKKAJALA RAMAKRISHNAPPA,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(4), BANGALORE

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

ITA 866/BANG/2024[2013-15]Status: DisposedITAT Bangalore31 Jul 2024AY 2013-15

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2013-14

For Appellant: Shri V. Narendra Sharma, AdvocateFor Respondent: Shri Sunil Kumar Agarwal, CIT(DR)(ITAT), Bengaluru

Section 139Section 143(3)Section 153CSection 249

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2013-14 Sri Suresha Chikkajala Vs. The Deputy Commissioner Ramakrishnappa, of Income Tax, 81, Stone Building, Central Circle 2(4), Chikkajala Post, Chikkajala, Bangalore. Bangalore – 562 157. PAN : BADPS 0728K APPELLANT RESPONDENT Appellant by : Shri V. Narendra Sharma, Advocate Respondent by : Shri Sunil Kumar Agarwal, CIT(DR)(ITAT), Bengaluru. Date of hearing : 13.06.2024 Date of Pronouncement : 31.07.2024 O R D E R Per Laxmi Prasad Sahu, Accou…

SRINIVASAN NARAYANAN,HOSUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), BENGALURU

In the result, all the appeals filed by the assessee stands partly allowed for statistical purposes

ITA 1012/BANG/2024[2020-21]Status: DisposedITAT Bangalore29 Jul 2024AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Smt. S. Praveena, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1008 to 1012/Bang/2024 Assessment Year : 2015-16, 2018-19 & 2020-21 Shri Srinivasan Narayanan, No. 12, Eden Garden, The Deputy Thally Road, Commissioner of Hosur Taluk, Income Tax, Krishnagiri Dt., Central Circle – 1(1), Hosur Town, Bangalore. Vs. Tamil Nadu – 635 109. PAN: ACYPN1313R APPELLANT RESPONDENT Assessee by : Shri T. Vasudevan, Advocate Revenue by : Smt. S. Praveena, CIT-DR Date of Hearing : 01-07-2024 Date of Pronouncement : 29-07-2024 ORDER PER…

SRINIVASAN NARAYANAN,HOSUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), BENGALURU

In the result, all the appeals filed by the assessee stands partly allowed for statistical purposes

ITA 1011/BANG/2024[2018-19]Status: DisposedITAT Bangalore29 Jul 2024AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Smt. S. Praveena, CIT-DR

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