Vikram Krishna v. PCIT

114 Taxmann.com 197Supreme Court of India2020#14709 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 147Section 2(22)(e)Section 250Section 56(2)

Judgments citing Vikram Krishna v. PCIT

Sumitkumar Devchandbhai Savaliya, Bodakdev vs. DCIT, Circle-4(1)(1), Ahmedabad

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

ITA 964/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Vivek Chavda, A.RFor Respondent: Smt. Mamta Singh, Sr. DR
Section 147Section 2(22)(e)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.964/Ahd/2024 (Assessment Year: 2017-18) Sumitkumar Devchandbhai Savaliya, Vs. Deputy Commissioner of 401, Avdhesh House, Income Tax, Opp. Gurudwara, S.G. Highway, Ward-4(1)(1), Bodakdev, Ahmedabad-380054 Ahmedabad [PAN No.AMBPS6193H] (Appellant) .. (Respondent) Appellant by : Shri Vivek Chavda, A.R. Respondent by: Smt. Mamta Singh, Sr. DR 24.02.2025 Date of Hearing Date of Pronouncement 25.02.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal h…

Assistant Commissioner of Income-Tax, Central Circle -2, Nashik vs. Naresh J. Karda, Nashik

ITA 800/PUN/2019[2015-16]Status: DisposedITAT Pune28 Dec 2022AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmashali

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Pankaj Kumar &
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMASHALI, ACCOUNTANT MEMBER ITA Nos.814, 815, 816 & 817/PUN/2019 Assessment Years 2012-13, 2013-14, 2014-15 & 2015-16 Shri Naresh Jagumal The ACIT, Central Circle-2, Karda, 4, Saikrupa Aaykar Bhavan, Complex, Tilak Path, Gadkari Chowk, Behind Jairam Hospital, vs Nashik. Nashik Road, Nashik – 422 101. Maharashtra. Maharashtra. PIN – 422 002. PAN ABBPK8084A Appellant Respondent Assessee by : Shri Sanket Milind Joshi Revenue by : Shri Pankaj Kumar & Shri Ramnath P. Murkunde Date of hearing…

Assistant Commissioner of Income-Tax, Central Circle -2, Nashik vs. Naresh J. Karda, Nashik

ITA 799/PUN/2019[2014-15]Status: DisposedITAT Pune28 Dec 2022AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmashali

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Pankaj Kumar &
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMASHALI, ACCOUNTANT MEMBER ITA Nos.814, 815, 816 & 817/PUN/2019 Assessment Years 2012-13, 2013-14, 2014-15 & 2015-16 Shri Naresh Jagumal The ACIT, Central Circle-2, Karda, 4, Saikrupa Aaykar Bhavan, Complex, Tilak Path, Gadkari Chowk, Behind Jairam Hospital, vs Nashik. Nashik Road, Nashik – 422 101. Maharashtra. Maharashtra. PIN – 422 002. PAN ABBPK8084A Appellant Respondent Assessee by : Shri Sanket Milind Joshi Revenue by : Shri Pankaj Kumar & Shri Ramnath P. Murkunde Date of hearing…

Assistant Commissioner of Income-Tax, Central Circle -2, Nashik vs. Naresh J. Karda, Nashik

ITA 798/PUN/2019[2013-14]Status: DisposedITAT Pune28 Dec 2022AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri G.D. Padmashali

For Appellant: Shri Sanket Milind JoshiFor Respondent: Shri Pankaj Kumar &
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G.D. PADMASHALI, ACCOUNTANT MEMBER ITA Nos.814, 815, 816 & 817/PUN/2019 Assessment Years 2012-13, 2013-14, 2014-15 & 2015-16 Shri Naresh Jagumal The ACIT, Central Circle-2, Karda, 4, Saikrupa Aaykar Bhavan, Complex, Tilak Path, Gadkari Chowk, Behind Jairam Hospital, vs Nashik. Nashik Road, Nashik – 422 101. Maharashtra. Maharashtra. PIN – 422 002. PAN ABBPK8084A Appellant Respondent Assessee by : Shri Sanket Milind Joshi Revenue by : Shri Pankaj Kumar & Shri Ramnath P. Murkunde Date of hearing…

Vijay Kumar Vijayvergiya, Jaipur vs. DCIT, Circle-7, Jaipiur

In the result ground no. 4 raised by the assessee is allowed

ITA 238/JPR/2022[2012-13]Status: DisposedITAT Jaipur30 Nov 2022AY 2012-13
For Appellant: Shri Vedant Agarwal, AdvFor Respondent: Ms. Runi Pal, Addl. CIT
Section 143(2)Section 143(3)Section 2(22)(e)Section 253Section 56(2)(vii)Section 68Section 69

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,o aJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 238/JP/2022 fu/kZkj.ko"kZ@Assessment Year :2012-13 cuke Vijay Kumar Vijayvergiya DCIT, B-228, Baldevpuri, Heeda Ki Mori, Vs. Circle-7, Jaipur. Jaipur, Ramganj Bazar, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAQPV7905 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Vedant Agarwal, Adv. jktLo dh vksj…

Pr. Commissioner of Tax vs. Sh Anumod Sharma

Appeal is dismissed

ITA/1/2021HC Delhi20 Sept 2021
Section 2(22)(e)

…ITA 1/2021 Page 1 of 6 $~A-1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1/2021 PR. COMMISSIONER OF TAX, ..... Appellant Through: Mr. Zoheb Hossain, Advocate with Mr. Vipul Agarwal, Advocate. versus SH ANUMOD SHARMA ..... Respondent Through: Mr. R. Madhav Bera, Advocate with Mr. Paritosh Jain, Mr. Divyansh Jain, Mr. Dennis Panmei, Mr. Aakash Bhardwaj, Mr. Keshav Maheshwari, Mr. Rishi Jaiswal and Ms. Tanya Minocha, Advocates. % Date of decision: 20th September, 2021…

Vikram Krishna v. PCIT (114 Taxmann.com 197) — Cited in 6 Judgments | BharatTax