Vidhi Malhotra v. ITO

101 Taxmann.com 361Reported decision2019#16406 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2022.

Judgments citing Vidhi Malhotra v. ITO

Shri Purav Dahyabhai Patel, Ahmedabad vs. The Pr. CIT-1, Ahmedabad

In the result both the appeals of the assessees are allowed

ITA 364/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad31 May 2022AY 2015-16

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकर अपील सं./Ita No. 364/Ahd/2020 िनधा"रण वष"/Asstt. Year:2015-2016 Purav Dahyabhai Patel, Pr. C.I.T-1, 10, Vrundavan Bungalows Part-3, Vs. Ahmedabad. Thaltej-Shilaj Road, Thaltej, Ahmedabad-380059. Pan: Bejpp7846B

For Appellant: Shri S.N. Divatia, A.RFor Respondent: Shri Alok Kumar, CIT. D.R
Section 10(38)Section 143Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 364/AHD/2020 िनधा"रण वष"/Asstt. Year:2015-2016 Purav Dahyabhai Patel, Pr. C.I.T-1, 10, Vrundavan Bungalows Part-3, Vs. Ahmedabad. Thaltej-Shilaj Road, Thaltej, Ahmedabad-380059. PAN: BEJPP7846B (Applicant) (Respondent) Assessee by : Shri S.N. Divatia, A.R Revenue by : Shri Alok Kumar, CIT. D.R सुनवाई क" तारीख/Date of Hearing : 25/05/2022 घोषणा क" तारीख /Date of Pronouncement: 31/05/2022 आदेश/O R D E R PER WA…

Arun Kumar Goyal, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

Appeals are allowed in above terms

ITA 458/HYD/2020[2016-17]Status: DisposedITAT Hyderabad20 Apr 2021AY 2016-17

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Sibendu Moharana, DR
Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent 456/Hyd/20 2014-15 Sri Tarun Kumar Asst. Commissioner Goyal of Income Tax, 457/Hyd/20 2016-17 Central Circle-3(2), Sri Arun Kumar 458/Hyd/20 2016-17 Hyderabad Goyal For Assessee : Shri P.Murali Mohana Rao, AR For Revenue : Shri Sibendu Moharana, DR Date of Hearing : 01-02-2021 Date of Pronouncement : 20-04-2021 O R D E R PER S.S.GODARA, J.M. : The instant three appeals pertain to two assessees,…

Tarun Kumar Goyal, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(1)2, Hyderabad

Appeals are allowed in above terms

ITA 457/HYD/2020[2016-17]Status: DisposedITAT Hyderabad20 Apr 2021AY 2016-17

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Sibendu Moharana, DR
Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent 456/Hyd/20 2014-15 Sri Tarun Kumar Asst. Commissioner Goyal of Income Tax, 457/Hyd/20 2016-17 Central Circle-3(2), Sri Arun Kumar 458/Hyd/20 2016-17 Hyderabad Goyal For Assessee : Shri P.Murali Mohana Rao, AR For Revenue : Shri Sibendu Moharana, DR Date of Hearing : 01-02-2021 Date of Pronouncement : 20-04-2021 O R D E R PER S.S.GODARA, J.M. : The instant three appeals pertain to two assessees,…

Tarun Kumar Goyal, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

Appeals are allowed in above terms

ITA 456/HYD/2020[2014-15]Status: DisposedITAT Hyderabad20 Apr 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Sibendu Moharana, DR
Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent 456/Hyd/20 2014-15 Sri Tarun Kumar Asst. Commissioner Goyal of Income Tax, 457/Hyd/20 2016-17 Central Circle-3(2), Sri Arun Kumar 458/Hyd/20 2016-17 Hyderabad Goyal For Assessee : Shri P.Murali Mohana Rao, AR For Revenue : Shri Sibendu Moharana, DR Date of Hearing : 01-02-2021 Date of Pronouncement : 20-04-2021 O R D E R PER S.S.GODARA, J.M. : The instant three appeals pertain to two assessees,…

M.Kiran Kumar, Chennai vs. ACIT Central Circle-1(4), Chennai

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

ITA 3374/CHNY/2019[2015-16]Status: DisposedITAT Chennai01 Mar 2021AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri G.Baskar, Advocate
Section 10(38)Section 133ASection 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA N.: 3374/CHNY/2019 िनधा"रण वष" / Assessment Year: 2015-16 Shri M. Kiran Kumar, The ACIT, 123, Usman Road, T. Nagar, v. Corporate Circle 1(4), Chennai – 600 017. Chennai. PAN: ACHPM2247E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri G.Baskar, Advocate : Shri T.R. Senthil Kumar, ""यथ" क" ओर से/Respondent by Sr Standing Cou…

Vidhi Malhotra v. ITO (101 Taxmann.com 361) — Cited in 5 Judgments | BharatTax