Vipin Walia v. ITO

238 Taxmann 1High Court2016#21725 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2017 to 2025.

Also reported as

67 Taxmann.com 56

Sections most often in play

Section 142(1)Section 144Section 147Section 148Section 159(2)Section 159(3)

Judgments citing Vipin Walia v. ITO

Ishwar Chand Aggarwal, Faridabad vs. Income Tax Officer- Ward 1(3), New Cgo Complex

ITA 2844/DEL/2024[2014-15]Status: DisposedITAT Delhi31 Jul 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Avdhesh Kumar Mishraishwar Chand Aggarwal Vs. Ito, Ward 1(3) 3D-29, Nit Faridabad Nh-4, Nit, Haryana – 121001 Faridabad, Haryana "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aalpa5364Q Appellant .. Respondent

For Appellant: Sh. Jitender Wadhwa, CAFor Respondent: Sh. Om Prakash, Sr. DR
Section 142(1)Section 144Section 147Section 148

…P a g e | 1 Ishwar Chand Aggarwal (AY: 2014-15) THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER & SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER Ishwar Chand Aggarwal Vs. ITO, Ward 1(3) 3D-29, NIT Faridabad NH-4, NIT, Haryana – 121001 Faridabad, Haryana "थायीलेखासं./जीआइआरसं./PAN/GIR No: AALPA5364Q Appellant .. Respondent Appellant by : Sh. Jitender Wadhwa, CA Respondent by : Sh. Om Prakash, Sr. DR Date of Hearing 10.07.2025 Date of Pronouncement 10.07.2025 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the assessee is directed against the order…

Farah Naaz & Others (L/H of Ghulam Nezami), New Delhi vs. ITO Ward - 1(2), Ghaziabad

In the result, appeal of the assessee is partly allowed

ITA 1889/DEL/2020[2009-10]Status: DisposedITAT Delhi29 May 2023AY 2009-10

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kediaassessment Year: 2009-10

For Appellant: Shri M.K. Bhatt, CA
Section 144Section 147Section 148Section 151Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: B: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2009-10 Farah Naaz & Others (Legal heirs of ITO, Ward 1(2), Ghaziabad Late Sh. Ghulam Nezami, C/o M K Bhatt & Co., Chartered vs. Accountants, 302, Triveni Complez, E- 10/12 Jawahar Park, Laxmi Nagar, Delhi 110092 PAN ACUPN 2280 K (Appellant) (Respondent) For Assessee : Shri M.K. Bhatt, CA Shri Malav Goswami, Adv. Revenue For : Shri Pankaj Khanna, CIT(DR) Date of Hearing : 01.03.2023 Date of Pronouncement : 29.05.2023 ORDER PER CHANDRA MOHA…

Smt. M.H. Mamatha, L/R of Late Sri. M.N. Harinath, Bangalore vs. Income Tax Officer, Ward- 3(2)(2), Bangalore

In the result, assessee’s appeal is allowed

ITA 16/BANG/2020[2008-09]Status: DisposedITAT Bangalore28 Aug 2020AY 2008-09

Bench: Shri A. K. Garodia & Smt. Beena Pillaiassessment Year : 2008-09 Smt. M. H. Mamatha Legal Heir Of Income Tax Officer, Late Shri. M. N. Harinath, Ward – 3[2][2], No.947, 37Th Cross, Poornaprajna Vs. Bengaluru. Layout, Uttarhalli, Bsk 5Th Stage, Bengaluru – 560 061. Pan : Aeipm 2644 G Appellant Respondent Assessee By : Shri. Narendra Sharma, Advocate Revenue By : Shri. Priyadarshi Mishra, Jcit (Dr) Date Of Hearing : 26.08.2020 Date Of Pronouncement : .08.2020

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Priyadarshi Mishra, JCIT (DR)
Section 143Section 143(2)Section 147Section 148Section 2Section 234Section 250Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2008-09 Smt. M. H. Mamatha Legal Heir of Income Tax Officer, Late Shri. M. N. Harinath, Ward – 3[2][2], No.947, 37th Cross, Poornaprajna vs. Bengaluru. Layout, Uttarhalli, BSK 5th Stage, Bengaluru – 560 061. PAN : AEIPM 2644 G APPELLANT RESPONDENT Assessee by : Shri. Narendra Sharma, Advocate Revenue by : Shri. Priyadarshi Mishra, JCIT (DR) Date of hearing : 26.08.2020 Date of Pronouncement : .08.2020 O R D E R Per A. K. Garodia, Accountant Member: This…

Smt. Sowmya B. Suvarna, Bangalore vs. ITO, Bangalore

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 357/BANG/2016[2007-08]Status: DisposedITAT Bangalore07 Apr 2017AY 2007-08

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman, Accountent Member Assessment Year : 2007-08

For Respondent: Shri H.A.K. Rao, CA &
Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTENT MEMBER Assessment Year : 2007-08 Late Smt. Sumana Bhojraj, Through L/H Sri U.A. Bhojraj, No. 13, Saptagiri, Brindavan Farm, The Income Tax Officer, Uttarahalli, Vs Ward – 10(2), Bangalore – 560 061. Bangalore. PAN: AAMPB 6952C APPELLANT RESPONDENT Assessment Year : 2007-08 Smt. Sowmya B. Suvarna, Daughter of Late Smt Sumana Bhojraj, The Income Tax Officer, No. 13, Sapthagiri, Brindavan Farm, Vs Ward – 10(2), Uttarahalli, Bangalore – 560 061. Bangalore. PAN: AAMPB 6952C APPELLA…