1. Svitzer Hazira (P.) Ltd. v. Asst. CIT

135 Taxmann.com 136High Court2022#22435 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 151 Section 132(1)Section 142(1)Section 151(1)Section 68

Read the full judgment

Issues it is cited on

reopening of assessment section 151 section 15 section 148 section 147 section 143(3)total income

Judgments citing 1. Svitzer Hazira (P.) Ltd. v. Asst. CIT

Satish Vishnu Thombare, Income Tax Officer, Ward-1, Ahmednagar vs. Varsha Prafulla Zende, Ahmednagar

In the result, the appeal of the Revenue is dismissed

ITA 1656/PUN/2024[2010-11]Status: DisposedITAT Pune29 Oct 2025AY 2010-11

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.1656/Pun/2024 धििाारण वर्ा / Assessment Year : 2010-11 Satish Vishnu Thombare, Varsha Prafulla Zende, Income Tax Officer, Prop Of Bleach Chem Enterprises, Ward-1, Ahmednagar Vs. Industrial Estate, Shrirampur, Maharashtra-413709 Pan : Aabpz2541C अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Miss Shivani Shah (Virtual) Department By : Shri Akhilesh Srivastva Date Of Hearing : 06-08-2025 Date Of 29-10-2025 Pronouncement : आदेश / Order

For Appellant: Miss Shivani Shah (Virtual)For Respondent: Shri Akhilesh Srivastva

Section 132(1)Section 147Section 148Section 151Section 68

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1656/PUN/2024 धििाारण वर्ा / Assessment Year : 2010-11 Satish Vishnu Thombare, Varsha Prafulla Zende, Income Tax Officer, Prop of Bleach Chem Enterprises, Ward-1, Ahmednagar Vs. Industrial Estate, Shrirampur, Maharashtra-413709 PAN : AABPZ2541C अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Miss Shivani Shah (Virtual) Department by : Shri Akhilesh Srivastva Date of hearing : 06-08-2025 Date of 29-10-2025…

Vijaysingh Madhavrao Patwardhan, Mumbai vs. The Assistant Commissioner of Income Tax-26(1), Mumbai (Now DCIT-41(1)(1), Mumbai)

In the result, the appeal is allowed as indicated above

ITA 2688/MUM/2025[2006-07]Status: DisposedITAT Mumbai09 Jun 2025AY 2006-07

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am Vijaysingh Madhavrao Patwardhan Asst. Cit-26(1) 4 Sangli Villa, 10Th Road, Now Dcit-41(1)(1) North Extension Jvps, Kautilya Bhawan, Bandra Kurla Vs. Mumbai-400 051 Complex, Bandra East, Mumbai-400 051

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Kavitha Kaushik

Section 143(3)Section 147Section 148Section 151Section 151(1)Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM Vijaysingh Madhavrao Patwardhan Asst. CIT-26(1) 4 Sangli Villa, 10th Road, Now DCIT-41(1)(1) North Extension JVPS, Kautilya Bhawan, Bandra Kurla Vs. Mumbai-400 051 Complex, Bandra East, Mumbai-400 051 PAN/GIR No. AGLPP 8828 J (Appellant) : (Respondent) Appellant by : Shri Rakesh Joshi Respondent by : Ms. Kavitha Kaushik Date of Hearing : 04.06.2025 Date of Pronouncement : 09.06.2025 O R D E R Per Saktijit Dey, VP: This is an appeal by the assessee against order dated 17.03.2025, passed by…

DCIT CC-5(1), Mumbai vs. Archive Realty Developers Limited, Mumbai

In the result, appeal filed by the Revenue is dismissed and cross objection filed by the assessee is allowed

ITA 456/MUM/2018[2008-09]Status: DisposedITAT Mumbai06 Jul 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit, Central Circle – 5(1) V. M/S. Archive Realty Developers Ltd., Room No. 1928, 19Th Floor 324, Master Mind-Iv, Royal Palms Air India Building Aarey Milk Colony, Goregaon (E) Nariman Point Mumbai - 400065 Mumbai – 400 021 Pan: Aagca5488D (Appellant) (Respondent)

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Shailja Rai

Section 132(1)Section 143(3)Section 148Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT, Central Circle – 5(1) v. M/s. Archive Realty Developers Ltd., Room No. 1928, 19th Floor 324, Master Mind-IV, Royal Palms Air India Building Aarey Milk Colony, Goregaon (E) Nariman Point Mumbai - 400065 Mumbai – 400 021 PAN: AAGCA5488D (Appellant) (Respondent) C.O. No. 180/Mum/2018 [ARISING OUT OF ITA NO. 456/MUM/2018 (A.Y: 2008-09)] M/s. Archive Realty Developers Ltd., v. DCIT, Central Circle – 5(1) 324, Master Mind-IV, Royal Palms Room No. 1…