Section 26AS of the Income Tax Act

50 judgments on BharatTax turn on Section 26AS.

Judgments on Section 26AS

Shri Manu Lokramdas Menda, Visakhapatnam vs. Income Tax Officer, Ward-6(2), Visakhapatnam

In the result, appeals filed by the assessee are dismissed

ITA 331/VIZ/2018[2016-147]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2016-147

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri R.L.N. Somayajulu–CAFor Respondent: Smt. Suman Malik – Sr.DR
Section 200ASection 234ESection 26A

Enstage Software Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle -2(1)(2), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 770/BANG/2019[2014-15]Status: DisposedITAT Bangalore20 Sept 2019AY 2014-15

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2014-15 M/S. Enstage Software Pvt. Ltd., The Assistant 16/1, ‘Wings’, Second Floor, Commissioner Of Cambridge Road, Halasuru, Vs. Income Tax, Bangalore – 560 008. Circle – 2 (1) (2), Pan: Aaace9963B Bangalore. Appellant Respondent

For Appellant: Shri Sudheendra B.R., AdvocateFor Respondent: Smt. R. Premi, JCIT (DR)

Cgu Logistics Ltd, Mumbai vs. DCIT 5(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 1059/MUM/2017[2013-14]Status: DisposedITAT Mumbai15 Apr 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Awungshi Gimson

Shri Ramesh Chandra Senapati, Kolkata vs. ITO, Ward - 21(2), Kolkata

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

ITA 1996/KOL/2018[2010-11]Status: DisposedITAT Kolkata15 Jan 2019AY 2010-11

Bench: Shri A. T. Varkey, Jm]

Gouranga Sundar Mondal, Burdwan vs. ITO, WD-2(1), Burdwan

In the result, the appeal of assessee is allowed

ITA 1464/KOL/2014[2008-2009]Status: DisposedITAT Kolkata07 Sept 2018AY 2008-2009

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Venu Gopal Karavadi, Hyderabad vs. ITO, Ward-4(2), Hyderabad

In the result appeal filed by Assessee is allowed

ITA 202/HYD/2017[2009-10]Status: DisposedITAT Hyderabad27 Apr 2018AY 2009-10

Bench: Shri B. Ramakotaiahassessment Year: 2009-10 Shri Venu Gopal Karavadi, Vs. Ito, Hyderabad. Ward – 4(2), Hyderabad. Pan- Bdbpk1736J (Appellant) (Respondent) Assessee By : Shri K.A Sai Prasad Shri B. Suresh Babu Revenue By : Date Of Hearing : 25-04-2018 Date Of Pronouncement : 27-04-2018 Order Per Shri B. Ramakotaiah, Am: This Is An Appeal By Assessee Against The Order Of Ld. Cit(A)-1, Hyderabad Dated 06.10.2016. Apart From The Issues Originally Contested In Appeal I.E Addition U/S Sec. 68 Of The It Act Of Two Deposits Of Rs. 4.45 Lakhs & Rs. 7.5 Laksh In Two Banks, Assessee Also Raised The Additional Grounds That Initiation Of Proceedings U/S 147 Of The It Act Ceased To Survive As The Officer Has Not Made Any Additions On The Issue On Which The Reasons For Reopening Are Based, Hence, A.O Is Not Justified In Making The Addition On Other Issues. We Have Heard Ld. Counsel & Ld. Dr

For Appellant: Shri K.A Sai PrasadFor Respondent: Date of hearing
Section 139Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 154Section 50CSection 54Section 68

Dipendra Nath Basu, Kolkata vs. ITO, Ward - 56(3), Kolkata

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

ITA 2084/KOL/2017[2009-10]Status: DisposedITAT Kolkata02 Feb 2018AY 2009-10

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No.2084/Kol/2017 Assessment Year : 2009-10

For Appellant: Shri T.P.Kar, FCAFor Respondent: Md. Ghayas Uddin, Addl. CIT
Section 194Section 194CSection 194ISection 40

Shroff Textile Exports, Coimbatore vs. ACIT Non Corporate Circle 2, Coimbatore

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

ITA 2161/CHNY/2017[2013-14]Status: DisposedITAT Chennai05 Dec 2017AY 2013-14

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JCIT, D.R

Amalesh Das, Purba Medinipur vs. ITO, WD-4, Haldia, Purba Medinipur

In the result, the appeal of the assessee is dismissed

ITA 604/KOL/2016[2011-2012]Status: DisposedITAT Kolkata19 Apr 2017AY 2011-2012
For Appellant: Shri Avijit Kumar Sen, FCA, ld.ARFor Respondent: Shri Rajat Kr. Kureel, JCIT, ld.DR
Section 133(6)Section 245Section 40A(3)

Arun Kumar Choudhury, Bhubaneswar vs. ITO, Berhampur

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

ITA 342/CTK/2015[2010-11]Status: DisposedITAT Cuttack29 Mar 2017AY 2010-11

Bench: Shri N.S Sainiassessment Year :2010-2011

For Appellant: Shri Mihir Kumar Sahu, ARFor Respondent: Shri D.K.Pradhan, DR