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“Section 251(1)(i)”

Section References (mined)Section 251Section 251(1)(i)5 judgments

BALUBHAI KIKABHAI PATEL,VALSAD vs. PRINCIPAL COMMISIONER OF INCOME TAX, VALSAD

In the result, appeal of the assessee is allowed

ITA 461/SRT/2024[2018-19]Status: DisposedITAT Surat28 May 2025AY 2018-19

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.461/Srt/2024 Assessment Year: (2018-19) (Physical Court Hearing) Balubhhai Kikabhai Patel Principal Commissioner Of बनाम/ Nahuli, Karmbele, Umbergon, Income-Tax, Valsad, Room No. Vs. Surat-396 105 301, 3Rd Floor, Palak Arcade, Shanti Nagar, Tithal Road, Valsad-396 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Akqpp 2563 H (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rasesh Shah, Ca राज" की ओर से /Respondent By Shri Ritesh Misra, Cit-Dr सुनवाई की तारीख/Date Of Hearing 13/03/2025 उद्घोषणा की तारीख/Date Of Pronouncement 28/05/2025

Section 143(2)Section 143(3)Section 263Section 263(1)Section 68

0IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

MANOJ KUMAR JAIN,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4163/DEL/2018[2008-09]Status: DisposedITAT Delhi27 Jul 2021AY 2008-09

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

reason to keep the appeals pending for an indefinite time. 06. The ld.[CIT] – DR vehemently submitted that the provisions of Section 251(1)(i) clearly gives power to the ld. CIT (Appeals) against an order of assessment of confirmation, reduction, enhancement or annulment of the assessment. She further referred

MANOJ KUMAR JAIN,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4162/DEL/2018[2007-08]Status: DisposedITAT Delhi27 Jul 2021AY 2007-08

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

reason to keep the appeals pending for an indefinite time. 06. The ld.[CIT] – DR vehemently submitted that the provisions of Section 251(1)(i) clearly gives power to the ld. CIT (Appeals) against an order of assessment of confirmation, reduction, enhancement or annulment of the assessment. She further referred

MANOJ KUMAR JAIN,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4161/DEL/2018[2006-07]Status: DisposedITAT Delhi27 Jul 2021AY 2006-07

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

reason to keep the appeals pending for an indefinite time. 06. The ld.[CIT] – DR vehemently submitted that the provisions of Section 251(1)(i) clearly gives power to the ld. CIT (Appeals) against an order of assessment of confirmation, reduction, enhancement or annulment of the assessment. She further referred

MANOJ KUMAR JAIN,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4160/DEL/2018[2005-06]Status: DisposedITAT Delhi27 Jul 2021AY 2005-06

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

reason to keep the appeals pending for an indefinite time. 06. The ld.[CIT] – DR vehemently submitted that the provisions of Section 251(1)(i) clearly gives power to the ld. CIT (Appeals) against an order of assessment of confirmation, reduction, enhancement or annulment of the assessment. She further referred