1. Jitendra Kumar Tahilramani v. ITO

171 Taxmann.com 229Reported decision2025#23080 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 68Section 115JBSection 142(1)Section 143(2)Section 250Section 69CSection 115BBESection 133(6)

Issues it is cited on

unexplained moneysection 68section 250personbusinessdocument

Judgments citing 1. Jitendra Kumar Tahilramani v. ITO

JCIT(OSD), Circle 111, Dehradun, Subhash Road vs. M/S Suryanchal Furnitech, Bahadrabad Industrial Area, Haridwar

Appeal is partly allowed

ITA 82/DDN/2025[2017-18]Status: DisposedITAT Dehradun21 Jan 2026AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 82/Ddn/2025 : Asstt. Year: 2017-18 Jcit(Osd), Vs M/S Suryanchal Furnitech, Circle-111, F-104, Bahadrabad Industrial Dehradun-248001 Area, Haridwar-249402 (Appellant) (Respondent) Pan No. Abofs3475L Assessee By : Sh. Himanshu Sharma, Adv. Revenue By : Sh. A. S. Rana, Sr. Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Satbeer Singh Godara: This Revenue’S Appeal For Assessment Year 2017-18, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024-25/1074074259(1) Dated 05.03.2025, In Proceedings U/S 143(3) Of The Income Tax Act, 1961. 2. Heard Both The Parties At Length. Case File Perused.

For Appellant: Sh. Himanshu Sharma, AdvFor Respondent: Sh. A. S. Rana, Sr. DR
Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Manish Agarwal, Accountant Member ITA No. 82/DDN/2025 : Asstt. Year: 2017-18 JCIT(OSD), Vs M/s Suryanchal Furnitech, Circle-111, F-104, Bahadrabad Industrial Dehradun-248001 Area, Haridwar-249402 (APPELLANT) (RESPONDENT) PAN No. ABOFS3475L Assessee by : Sh. Himanshu Sharma, Adv. Revenue by : Sh. A. S. Rana, Sr. DR Date of Hearing: 15.01.2026 Date of Pronouncement: 21.01.2026 ORDER Per Satbeer Singh Godara, Judicial Member: This Revenue’s appeal for Assessment Year 2017-18, arises against the CIT(A…

DCIT, Circle1(1), Kolkata vs. Arthur Turnkey Projects Ltd, Kolkata

In the result, ITA No.1724/Kol/2025 filed by the revenue is dismissed and the appeal of the assessee being ITA No

ITA 1724/KOL/2025[2017-18]Status: DisposedITAT Kolkata12 Nov 2025AY 2017-18

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Dcit, Circle-1(1), Kolkata.……………………………………….……….……Appellant Vs. Arthur Turnkey Projects Ltd.……………………………….....……...…..…..Respondent 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Assessment Year: 2017-18 Arthur Turnkey Projects Ltd.……………………………………….……….……Assessee 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Vs. Dcit, Circle-1(1), Kolkata.…………………………………….....……...…………..Revenue Appearances By: Shri Robin Maheshwari, Aca, Appeared On Behalf Of The Assessee. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : October 16, 2025 Date Of Pronouncing The Order : November 12, 2025 Order Per Pradip Kumar Choubey: The Captioned Appeals & The Cross-Appeal, One Filed By The Revenue & The Other By The Assessee Are Directed Against The Order Both Dated 24.04.2025 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2017–18 Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To

Section 115JSection 143(2)Section 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2017-18 DCIT, Circle-1(1), Kolkata.……………………………………….……….……Appellant vs. Arthur Turnkey Projects Ltd.……………………………….....……...…..…..Respondent 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [PAN: AAFCM4891H] Assessment Year: 2017-18 Arthur Turnkey Projects Ltd.……………………………………….……….……Assessee 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [P…

M/S. Arthur Turnkey Projects Ltd., Kolkata vs. DCIT/ACIT, Circle - 1(1), Kolkata

In the result, ITA No.1724/Kol/2025 filed by the revenue is dismissed and the appeal of the assessee being ITA No

ITA 1193/KOL/2025[2017-2018]Status: DisposedITAT Kolkata12 Nov 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2017-18 Dcit, Circle-1(1), Kolkata.……………………………………….……….……Appellant Vs. Arthur Turnkey Projects Ltd.……………………………….....……...…..…..Respondent 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Assessment Year: 2017-18 Arthur Turnkey Projects Ltd.……………………………………….……….……Assessee 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [Pan: Aafcm4891H] Vs. Dcit, Circle-1(1), Kolkata.…………………………………….....……...…………..Revenue Appearances By: Shri Robin Maheshwari, Aca, Appeared On Behalf Of The Assessee. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : October 16, 2025 Date Of Pronouncing The Order : November 12, 2025 Order Per Pradip Kumar Choubey: The Captioned Appeals & The Cross-Appeal, One Filed By The Revenue & The Other By The Assessee Are Directed Against The Order Both Dated 24.04.2025 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2017–18 Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To

Section 115JSection 143(2)Section 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2017-18 DCIT, Circle-1(1), Kolkata.……………………………………….……….……Appellant vs. Arthur Turnkey Projects Ltd.……………………………….....……...…..…..Respondent 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [PAN: AAFCM4891H] Assessment Year: 2017-18 Arthur Turnkey Projects Ltd.……………………………………….……….……Assessee 1/1A, 4H Electronic Centre, Biplabi Anukul Chandra Street, Chandni Chawk, Kol-700072. [P…

1. Jitendra Kumar Tahilramani v. ITO (171 Taxmann.com 229) — Cited in 3 Judgments | BharatTax