Vivekananda 4 v. Assistant Commissioner of Income Tax Circle-1(1), Mysuru

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2023.

Judgments citing Vivekananda 4 v. Assistant Commissioner of Income Tax Circle-1(1), Mysuru

RENU KHURANA,NEW DELHI vs. ACIT, INT.TAX 2(1)(2), NEW DELHI

In the result, the appeal is allowed

ITA 1368/DEL/2022[2019-20]Status: DisposedITAT Delhi17 Feb 2023AY 2019-20

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2019-20 Ms. Renu Khurana, Vs. Acit, H. No. 6480, Sector C-6, Intl. Taxation -2(1)(2), Vasant Kunj, New Delhi New Delhi Pan :Bbppk6150E (Appellant) (Respondent)

Section 143(3)Section 144Section 144C(13)Section 48

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2019-20 Ms. Renu Khurana, Vs. ACIT, H. No. 6480, Sector C-6, Intl. Taxation -2(1)(2), Vasant Kunj, New Delhi New Delhi PAN :BBPPK6150E (Appellant) (Respondent) Appellant by Sh. M.P. Rastogi, Advocate Respondent by Sh. Munish Kumar Gupta, CIT(DR) Date of hearing 31.01.2023 Date of pronouncement 17.02.2023 ORDER PER SAKTIJIT DEY, JM: Captioned appeal by the assessee is against the assessment order dated 11.05.2022 passed under section 143(3) read with…

GURBAKSHISH SINGH BATRA,NEW DELHI vs. PR. CIT - 12, NEW DELHI

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

ITA 396/DEL/2021[2016-17]Status: DisposedITAT Delhi31 Mar 2022AY 2016-17

Bench: Shri R.K. Panda & Shri N.K. Choudhryassessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.Cit-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. Pan: Adspb2480J (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Ca Revenue By : Shri Shashi Bhushan Sukla, Cit, Dr Date Of Hearing : 15.02.2022 Date Of Pronouncement : 31.03.2022 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22Nd March, 2021 Of The Pcit, Delhi-12, Passed U/S 263 Of The It Act For The Assessment Year 2016-17. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 6Th October, 2016 Declaring The Total Income At Rs.44,86,160/-. The Return Was Processed U/S 143(1) Of The It Act. Subsequently, The Case Of The Assessee Was Selected For ‘Limited Scrutiny’ Based On The Following Reasons:-

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri Shashi Bhushan Sukla, CIT, DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 244ASection 263Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.CIT-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. PAN: ADSPB2480J (Appellant) (Respondent) Assessee by : Shri R.S. Singhvi, CA Revenue by : Shri Shashi Bhushan Sukla, CIT, DR Date of Hearing : 15.02.2022 Date of Pronouncement : 31.03.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 22nd March, 2021 of the PCIT, Delhi-12, passed u/s 263 of the…

KARNA SINGH MEHTA,NEW DELHI vs. ACIT CIRCLE-61(1), NEW DELHI

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

ITA 9729/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Jun 2021AY 2016-17

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Rajat Jain, C.A. &For Respondent: Ms. Anima, Sr. D.R

Section 143(3)Section 2(47)(v)Section 234BSection 234DSection 48Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA.No.9729/Del./2019 Assessment Year 2016-2017 Shri Karna Singh The ACIT, Circle61(1), Mehta, S-68, Panchsheel Park, Civic Centre, Minto Malviya Nagar, South vs., Road, New Delhi. Delhi, Delhi PIN 1210 017 PIN – 110 002 PAN AAYPM5611P (Appellant) (Respondent) Shri H.P. Agarwal, C.A. For Assessee : Shri Rajat Jain, C.A. & Shri Ashish Mendiratta, C.A. For Revenue : Ms. Anima, Sr. D.R. Date of Hearing : 14.06.2021 Date of Pronouncement :…