108 ITR (T) 166 (Mum- Trib.) 6. Dasari Sai Annapurna v. ACIT

172 Taxmann.com 687High Court2025#19505 most cited

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 144 Section 147 Section 148 Section 142(1)Section 144B Section 159 Section 115BBE Section 143(2)

Issues it is cited on

legal representative notice under section 148 section 148 section 144 section 147 person section 14 nfac

Judgments citing 108 ITR (T) 166 (Mum- Trib.) 6. Dasari Sai Annapurna v. ACIT

Mohammad Umar Abdul Hasan Khan (Through Legal Heir Wife Haseena Bano), Boiser vs. Ward 1, Palghar

ITA 8815/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Feb 2026AY 2020-21

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI BIJAYANANDA PRUSETH (Accountant Member)

For Appellant: Shri Kirit ShethFor Respondent: Shri Bhagirath Ramawat

Section 144Section 144BSection 147Section 148Section 148ASection 159

…IN THE INCOME TAX APPELLATE TRIBUNAL “K (SMC)” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER Mohammad Umar Abdul Hasan Khan (through legal heir wife Haseena Bano) Sanjay Nagar, Opp. Ram Mandir, Nawapur, Palghar, Mumbai – 401501. Maharashtra. [PAN: AWWPK1416A] …………. Appellant Vs Income Tax Officer Ward 1, Palghar Chintupada Road, Udhyog Nagar, Palghar – 401404. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Kirit Sheth For the Respondent/Department : Shri Bhagirath Ramawat Date Conclusion of hearing : 19.02.2026 Pronouncement of order :…

Sujatha Sunkara by L/R Ganga Rao Sunkara, Nizamabad vs. ITO, Ward- 3, Nizamabad

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

ITA 1844/HYD/2025[2017-18]Status: DisposedITAT Hyderabad30 Jan 2026AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita.No.1844/Hyd/2025 Assessment Year 2017-2018 Ganga Rao Sunkara L/R Of Sujatha The Income Tax Officer, Sunkara, Nizamabad. Vs. Ward-3, Pin – 503 202 Nizamabad. Pan Acxpv6532H Telangana. (Appellant) (Respondent) िनधा"रती "ारा/Assessee By : Sri H Srinivasulu, Advocate राज" व "ारा/Revenue By : Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 27.01.2026 घोषणा की तारीख/Pronouncement: 30.01.2026 आदेश/Order Per Vijay Pal Rao:

For Appellant: Sri H Srinivasulu, AdvocateFor Respondent: Dr. Sachin Kumar, Sr. AR

Section 115B

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA.No.1844/Hyd/2025 Assessment Year 2017-2018 Ganga Rao Sunkara L/R of Sujatha The Income Tax Officer, Sunkara, Nizamabad. vs. Ward-3, PIN – 503 202 Nizamabad. PAN ACXPV6532H Telangana. (Appellant) (Respondent) िनधा"रती "ारा/Assessee by : Sri H Srinivasulu, Advocate राज" व "ारा/Revenue by : Dr. Sachin Kumar, Sr. AR सुनवाई की तारीख/Date of hearing: 27.01.2026 घोषणा की तारीख/Pronouncement: 30.01.2026 आदेश/ORDER PER…

Late Ramesh Mohanlal Jain (Through Legal Heir Mrs. Bhavna Ramesh Jain), Mumbai vs. Income Tax Officer, Piramal Chambers, Mumbai

Appeal of the assessee are allowed

ITA 518/MUM/2025[2017-18]Status: DisposedITAT Mumbai17 Dec 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

Section 144Section 234ASection 234BSection 271Section 271ASection 271FSection 69A

…आयकर अपीलीय अिधकरण "याय पीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI ARUN KHODPIA, AM I.T.A. No.518/Mum/2025 (Assessment Year: 2017-18) Late Ramesh Mohanlal Jain ITO, Ward-22(3)(2), (Through Legal Heir Mrs. Bhavan Piramal Chambers, Ramesh Jain), Mumbai-400012. 303, 3rd Floor, Globe Apartments, Vs. P.B. Road, Lower Parel, Mumbai-400013 PAN: AABPJ1964F Assessee-अपीलाथ" / Appellant Revenue- ""यथ" / Respondent : : Shri Rakesh Joshi, AR. Assessee by Revenue by : Shri Annavaram Kosuri, Sr. DR Date of Hearing 11.12.2025 : Date of Pronouncement : 17.12.2025 O R…

Dasari Sai Annapurna L/R of Late Dasari Gopi Krishna Reddy, Vijayawada vs. The Assistant Commissioner of Income Tax, Central Circle-2(1), Vijayawada

In the result, the appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 583/VIZ/2025[2015-16]Status: DisposedITAT Visakhapatnam05 Dec 2025AY 2015-16

Bench: Shri Ravish Sood & Shri Balakrishnan S.आ.अपी.सं /Ita No.583/Viz/2025 (िनधा"रण वष"/Assessment Year:2015-16) Dasari Sai Annapurna Vs. Assistant Commissioner L/R Of Late Dasari Gopi Of Income Tax, Krishna Reddy, Central Circle-2(1), Vijayawada. Vijayawada. Pan: Aeipd0990C (Appellant) (Respondent) िनधा"रती "ारा/Assessee By: Shri Mv Prasad, Ca राज" व "ारा/Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of 27/11/2025 Hearing: घोषणा की तारीख/Date Of 05/12/2025 Pronouncement: आदेश / Order Per. Ravish Sood, Jm: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 08/07/2025, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 147 R.W.S 144 R.W.S 144B Of The Income-Tax Act, 1961 (For Short, “Act”), Dated 28/03/2022, For The Assessment Year 2015-16. The 2 Dasai Sai Annapurna L/R Of Late Dasari Gopi Krishna Reddy Vs. Acit

For Appellant: Shri MV Prasad, CAFor Respondent: Dr. Aparna Villuri, Sr. AR

Section 143(2)Section 147Section 148Section 45Section 54F

…आयकर अपीलीय अिधकरण, िवशाखापटणम पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench, Visakhapatnam Before Shri Ravish Sood, Judicial Member and Shri Balakrishnan S., Accountant Member आ.अपी.सं /ITA No.583/Viz/2025 (िनधा"रण वष"/Assessment Year:2015-16) Dasari Sai Annapurna Vs. Assistant Commissioner L/R of Late Dasari Gopi of Income Tax, Krishna Reddy, Central Circle-2(1), Vijayawada. Vijayawada. PAN: AEIPD0990C (Appellant) (Respondent) िनधा"रती "ारा/Assessee by: Shri MV Prasad, CA राज" व "ारा/Revenue by: Dr. Aparna Villuri, Sr. AR सुनवाई की तारीख/Date of 27/11/2025 Hearing: घोषणा की तारीख/Date of 05/1…