107 (Ahmedabad-Trib.), (v) Shravan Singh Parmar v. ITO

175 Taxmann.com 1084High Court2025#19634 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 68Section 115BBESection 133 (6)Section 139 (1)Section 142 (1)Section 143 (3)Section 250Section 44AB

Issues it is cited on

unexplained cash creditsection 68previous yeartotal incomebusinesscompanysection 14nfacdocument

Judgments citing 107 (Ahmedabad-Trib.), (v) Shravan Singh Parmar v. ITO

M/S HOUSTON TOURS AND TRAVELS,MUMBAI vs. CENTRAL CIRCLE 2(2), MUMBAI , AAYKAR BHAVAN

In the result, the appeal of the assessee is allowed

ITA 5906/MUM/2025[2017-18]Status: DisposedITAT Mumbai25 Feb 2026AY 2017-18

Bench: Shri Sandeep Gosain & Shri Bijayananda Prusethm/S Houston Tours & Vs. Dy. Commissioner Of Income Tax Central Travels Circle 2(2) 3Rd Floor Manohardas Maharshi Karve Road, New Marine Lines, Road, Boribuilder, C.S.T., Mumbai-400020 Mumbai – 400001 Pan/Gir No: Aajfh8097D (Appellant) (Respondent) Appellant By Shri Jayant Bhatt Respondent By Shri V. Vinodkumar, (Sr. Dr) Date Of Hearing 25.02.2026 Date Of Pronouncement 06.03.2026 O R D E R Per Bijyananda Pruseth, Am:

Section 115BSection 250Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER M/s Houston Tours and vs. Dy. Commissioner of Income Tax Central Travels Circle 2(2) 3rd Floor Manohardas Maharshi Karve Road, New Marine Lines, Road, Boribuilder, C.S.T., Mumbai-400020 Mumbai – 400001 PAN/GIR No: AAJFH8097D (Appellant) (Respondent) Appellant by Shri Jayant Bhatt Respondent by Shri V. Vinodkumar, (Sr. DR) Date of Hearing 25.02.2026 Date of Pronouncement 06.03.2026 O R D E R PER BIJYANANDA PRUSETH, AM: This appeal filed by the assessee eman…

TONASAGERI GOUDA MALLIKARJUNA ,KUDLIGI vs. DCIT, CIRCLE-1, BALLARI

In the result appeal filed by the assessee is partly allowed

ITA 1556/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Feb 2026AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubeyassessment Year : 2017-18 Tonasageri Gouda Mallikarjuna, The Deputy Commissioner Of D. No. 104, Ward No. 1, Income Tax, Ashwamedha Wines, Circle-1, Vs. Kudligi – 583 135 Ballari Pan: Aqdpm7773M Appellant Respondent

For Appellant: Shri Siva Prasad Reddy, ITP
Section 133Section 139Section 142Section 143Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2017-18 Tonasageri Gouda Mallikarjuna, The Deputy Commissioner of D. No. 104, Ward No. 1, Income Tax, Ashwamedha Wines, Circle-1, Vs. Kudligi – 583 135 Ballari PAN: AQDPM7773M APPELLANT RESPONDENT Assessee by : Shri Siva Prasad Reddy, ITP : Shri Subramanian – JCIT DR Revenue by Date of Hearing : 10-12-2025 Date of Pronouncement : 11-02-2026 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. ITA No. 1556/Bangalore/2025 is filed by Shri Tonasageri Gou…

ACIT, MUMBAI vs. PV MEDIA VISION PRIVATE LIMITED, MUMBAI

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 5337/MUM/2025[2017-18]Status: DisposedITAT Mumbai09 Feb 2026AY 2017-18

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Tanmay PhadkeFor Respondent: Shri Virabhadra Mahajan, Sr.DR
Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent P.V. Media Vision Pvt. Ltd., ACIT, Circle-7(3)(2), Building No. A-1, Room No. 128A, Unit No. 19, 1st Floor, 5036/Mum/2025 2017-18 Shah N Nahar, Aayakar Bhavan, Industrial Estate, Maharshi Karve Road, Sitaram Jadhav Marg, Mumbai-400020. Lower Parel West, Mumbai-400013 [PAN: AAECP6508R] P.V. Media Vision Pvt. Ltd., ACIT-8(2)(1), Building No. A-1, Room No. 621A, Unit No. 19, 5337/Mum/2025 2017-18 Aayakar Bhavan, Shah N Nahar, M…

P V MEDIA VISION PVT. LTD ,LOWER PAREL MUMBAI vs. ACIT CIRCLE 7(3)(2), MUMBAI , MUMBAI

In the result, appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 5036/MUM/2025[2017-18]Status: DisposedITAT Mumbai09 Feb 2026AY 2017-18

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Tanmay PhadkeFor Respondent: Shri Virabhadra Mahajan, Sr.DR
Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent P.V. Media Vision Pvt. Ltd., ACIT, Circle-7(3)(2), Building No. A-1, Room No. 128A, Unit No. 19, 1st Floor, 5036/Mum/2025 2017-18 Shah N Nahar, Aayakar Bhavan, Industrial Estate, Maharshi Karve Road, Sitaram Jadhav Marg, Mumbai-400020. Lower Parel West, Mumbai-400013 [PAN: AAECP6508R] P.V. Media Vision Pvt. Ltd., ACIT-8(2)(1), Building No. A-1, Room No. 621A, Unit No. 19, 5337/Mum/2025 2017-18 Aayakar Bhavan, Shah N Nahar, M…

107 (Ahmedabad-Trib.), (v) Shravan Singh Parmar v. ITO (175 Taxmann.com 1084) — Cited in 4 Judgments | BharatTax