“Section 294(4)(b)”

Section References (mined)Section 294Section 294(4)(b)6 judgments

Judgments citing Section 294(4)(b)

Lakhmi Chand Khushiramani, Gwalior vs. Income Tax Officer, Ward 1(1), Gwalior

ITA 284/AGR/2025[2017-18]Status: DisposedITAT Agra15 Sept 2025AY 2017-18

Section 139Section 142(1)Section 144Section 249(4)Section 249(4)(b)Section 294(4)(b)Section 69A

ITA No.-284/Agr/2025 Lakhmi Chand Khushiramani Assessment Order u/s 144 of the Income-tax Act, 1961(hereinafter referred to

Sadhna Agarwal, Ghaziabad vs. Income Tax Officer, Ward-2(2)(4), Ghaziabad

Appeal is allowed for statistical purposes

ITA 960/DEL/2024[2012-13]Status: DisposedITAT Delhi13 Aug 2024AY 2012-13

Bench: Shri Kul Bharatassessment Year: 2012-13

Section 133(6)Section 142(1)Section 147Section 148Section 249(4)Section 249(4)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year

Deepak Khandelwal, Sehore vs. ITO, Sehore

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

ITA 120/IND/2024[2013-14]Status: DisposedITAT Indore05 Jul 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanideepak Khandelwal Ito J.P. Market, Narsullaganj Sehore Vs. Sehore (Appellant / Assessee) (Respondent/ Revenue) Pan: Agxpk7517R Assessee By Shri N.D. Patwa, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 04.07.2024 Date Of Pronouncement 05.07.2024

Section 139Section 144Section 148Section 249(4)(b)Section 294(4)(b)

आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY

Aishani Consultants Pvt Ltd., New Delhi vs. ITO Ward 2(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 3911/DEL/2023[2012-13]Status: DisposedITAT Delhi05 Jul 2024AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Smt Rano Jain, AdvFor Respondent: Shri Amit Katoch, Sr. DR

Section 139(1)Section 148Section 249(4)Section 249(4)(b)Section 271(1)(c)Section 271F

deduction of TDS. Accordingly, we hold that the CIT(A) fell in error in not admitting the appeal by invoking the provision of section 294(4)(b). We further hold that the impugned order dismissing the appeal on the ground of non- compliance of Section 249(4

Rakesh Jagannath Guta, Mumbai vs. Income Tax Officer 12(5), Pune

ITA 797/PUN/2024[2012-13]Status: DisposedITAT Pune12 Jun 2024AY 2012-13

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.797/Pun/2024 "नधा"रण वष" / Assessment Year : 2012-13

Section 249(4)(b)Section 294(4)(b)

correct the typographical error crept in the Tribunal order dated 10.06.2024 in mentioning the section. In Para Nos.3 and 7 of the order, section 294(4)(b) was mentioned inadvertently instead of section 249(4)(b). Therefore, the same may be read as section 249(4)(b). (S. S. VISWANETHRA

Navpreet Singh, Ferozepur vs. Assistant Commissioner of Income Tax Circle 45(1), New Delhi

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

ITA 587/DEL/2024[2011-12]Status: DisposedITAT Delhi03 May 2024AY 2011-12

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. MADHUMITA ROY (Judicial Member)

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Om Prakash, Sr. DR

Section 1Section 142(1)Section 144Section 148Section 208Section 249(4)(b)Section 250Section 294(4)(b)

Income Tax (Appeals) as per section 249(4)(b) of the I.T Act, 1961. For the reference of the Hon'ble Bench section 294(4)(b) is reproduced as under:- 249(4): No appeal under this Chapter shall be admitted unless at the time of filing of the appeal