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“miscellaneous application”

AppealsSection 254(2)Section 254(2)1,501 judgments

The decision most relied on for miscellaneous application is 254(2) of the Act. In Honda Siel Power Products Ltd. v. CIT (295 ITR 466), cited in 35 judgments on BharatTax.

Leading authorities on miscellaneous application

Judgments citing miscellaneous application

Janapareddy Venkatarao, Visakhapatnam vs. Income Tax Officer, Ward-1(1), Visakhapatnam

In the result, the appeal of the assessee is dismissed as 'withdrawn'

ITA 312/VIZ/2023[2010-11]Status: DisposedITAT Visakhapatnam07 Jan 2025AY 2010-11

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Balakrishnan, S.आ.अपी.सं /Ita No.312/Viz/2023 (िनधा"रण वष"/Assessment Year: 2010-11) Shri Janapareddy Venkata Vs. Income Tax Officer Rao, D.No.22-79-8 Ward 1(1) Bendapudi Vari Veedhi, Visakhapatnam Chengalraopet, Visakhpatnam Pan: Agqpj4668P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Gvn Hari, Ar राज" व "ारा/Revenue By:: Dr.Aparna Villuri, Sr Ar सुनवाई की तारीख/Date Of Hearing: 07/01/2025 घोषणा की तारीख/Pronouncement: 07/01/2025 आदेश/Order Per Vijay Pal Raothis Appeal By The Assessee Is Directed Against The Order Dated, 31/10/2023 Of The Learned Cit (A)-Nfac Delhi, Relating To A.Y.2010-11. यह "नधा"रती क" अपील "व"वान सीआइट" (ए)-एनएफएसी "द" ल" के "दनांक, 31/10/2023 को पा"रत आदेश के "व""ध "नदे"शत है, जो "नधा"रण वष" 2010-11 से संबं"धत है ।

For Appellant: Shri GVN Hari, ARFor Respondent: : Dr.Aparna Villuri, Sr AR

settlement is not accepted by the Department under Vivad se Vishwas Scheme 2024, for whatsoever may be the reason by way of filing a Miscellaneous Application before the Tribunal to restore the appeal. We order accordingly. 4. दोन" प"" के ""तुतीकरण पर "वचार करने और अ"भलेख को देखने के

ITO, Ward-2(2), Kalyan vs. Hareshkumar Jethanand Tikmani, Ulhasnagar

In the result, the MA filed by the Revenue is allowed and the appeal of the assessee is dismissed as infructuous

ITA 4846/MUM/2024[2013-14]Status: DisposedITAT Mumbai01 Jan 2025AY 2013-14

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhailm.A.No. 1/Mum/2025 (Arising Out Of Ita No. 4846/Mum/2023) Assessment Year : 2019-20 Deputy Commissioner Of Sarafathali Mohammed Hasana Income Tax, Lebbai, Circle-20(1), Vs. 36/3, Haji Juma Compound, Piramal Chambers, Sewri Cross Road, Mumbai Sewri West, Mumbai Pan : Acepl8172E (Applicant) (Respondent) Assessment Year : 2019-20 Sarafathali Mohammed Hasana Deputy Commissioner Of Lebbai, Income Tax, 36/3, Haji Juma Compound, Vs. Circle-20(1), Sewri Cross Road, Piramal Chambers, Sewri West, Mumbai Mumbai Pan : Acepl8172E (Appellant) (Respondent) For Assessee : None For Revenue : Shri R.R. Makwana, Sr.Dr Date Of Hearing : 14-02-2025 Date Of Pronouncement : 04-03-2025 Order Per B.R. Baskaran, A.M : M.A. No. 1/Mum/2025: The Revenue Has Filed This Miscellaneous Application Against The Order Dated 27-05-2024 Passed By The Tribunal In 2 M.A. No. 1/Mum/2025 &

For Appellant: NONEFor Respondent: Shri R.R. Makwana, Sr.DR

Hearing : 14-02-2025 Date of Pronouncement : 04-03-2025 ORDER PER B.R. BASKARAN, A.M : M.A. No. 1/MUM/2025: The Revenue has filed this Miscellaneous Application against the order dated 27-05-2024 passed by the Tribunal in 2 M.A. No. 1/Mum/2025 & ITA No.4846/Mum/2023 relating Assessment Year