10 Nivesh Group 2. CIT v. Ashok Logani (

202 Taxmann 201Reported decision#19865 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 144B Section 194A Section 263 Section 272A(1)(d)Section 57(iii)

Issues it is cited on

section 263(1)section 119 section 263 section 26 section 11 person section 14 section 143(3)document interest

Judgments citing 10 Nivesh Group 2. CIT v. Ashok Logani (

MANJU RAKESH JAIN,MUMBAI vs. PCIT, MUMBAI-20, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 2280/MUM/2025[2020-2021]Status: DisposedITAT Mumbai31 Jul 2025AY 2020-2021

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2020-21 Manju Rakesh Jain, Pcit, Mumbai-20 704-A, Highland Park, Lokhanwala 418, 4Th Floor, Piramal Chambers, Vs. Complex, Andheri West, Lalbaug, Parel, Mumbai-400058. Mumbai-400012. Pan No. Aaepj 9613 N Appellant Respondent

For Appellant: Mr. Rajesh Kumar Yadav, CIT-DRFor Respondent: Mr. Rakesh Joshi, CA

Section 143(3)Section 144BSection 263Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2020-21 Manju Rakesh Jain, PCIT, Mumbai-20 704-A, Highland Park, Lokhanwala 418, 4th floor, Piramal Chambers, Vs. Complex, Andheri West, Lalbaug, Parel, Mumbai-400058. Mumbai-400012. PAN NO. AAEPJ 9613 N Appellant Respondent : Mr. Rakesh Joshi, CA Assessee by : Mr. Rajesh Kumar Yadav, CIT-DR Revenue by Date of Hearing : 30/07/2025 : 31/07/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed aga…

NIVESH GROUP ,DELHI vs. PR. CIT DELHI-15, DELHI

In the result, the appeal of the assessee is allowed

ITA 1176/DEL/2022[2017-18]Status: DisposedITAT Delhi08 Dec 2023AY 2017-18

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Ms Rano Jain, Advocate &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1176/Del/2022 : Asstt. Year: 2017-18 Nivesh Group, Vs Pr. CIT Delhi-15, Block-F, Sector 12, Delhi. Delhi – 110 075. (APPELLANT) (RESPONDENT) PAN No. AAMFN1544J Assessee by : Ms Rano Jain, Advocate & Ms. Mansi Jain, Adv. Revenue by : Sh. Subhra J. Chakraborty, CIT-DR Date of Hearing: 20.09.2023 Date of Pronouncement: 08.12.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by assessee against the order of ld. Pr.CIT, Delhi-15, da…

MADAAN ASSOCIATES,NEW DELHI vs. PR,CIT DELHI-15, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 974/DEL/2022[2017-18]Status: DisposedITAT Delhi02 Mar 2023AY 2017-18

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Ms. Rano Jain, AdvFor Respondent: Ms. Sarita Kumar, CIT DR

Section 143(3)Section 263Section 263(1)Section 36(1)(iii)

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘E’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No.974/Del/2022 : Asstt. Year: 2017-18 Madaan Associates, Vs. Pr. CIT, B-09/901, ITL Twin Towers, Delhi-15, Pitampura, Netaji Subhash Place, New Delhi New Delhi-110034 (APPELLANT) (RESPONDENT) PAN No. ABAFM4820D Assessee by : Ms. Rano Jain, Adv Ms. Mansi Jain, CA Revenue by : Ms. Sarita Kumar, CIT DR Date of Hearing: 06.12.2022 Date of Pronouncement: 02.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against…

ASHOK KUMAR SINHA,GHAZIABAD vs. PRCIT, GHAZIABAD

The appeal of the assessee is allowed

ITA 3615/DEL/2019[2009-10]Status: DisposedITAT Delhi20 Aug 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 133(6)Section 147Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3615/DEL/2019 (A.Y. 2009-10) Ashok Kumar Sinha, Vs. Pr. CIT C-258, Govindpuram, 1st Floor, CGO Complex –I, Ghaziabad Hapur Road, PAN : AWKPS6166R Kamla Nehru Nagar Ghaziabad (APPELLANT) (RESPONDENT) Appellant by Sh. Vinod Kumar Bindal, CA & Ms. Rinki Sharma, ITP Respondent by Sh. Sanjay Goyal, CIT-DR Date of Hearing 30.07.2019 Date of Pronouncement 20.08.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 30.03.20…