194 ITD 702 (Bangalore Trib.) and Pr.CIT v. Tripati Proteins (P.) Ltd.

165 Taxmann.com 175High Court2024#22972 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 142(1)Section 143(2)Section 68 Section 115BBE Section 133(6)Section 143(1)Section 144 Section 147

Issues it is cited on

unexplained cash credit section 68 section 142(1)section 143(2)nfac total income business

Judgments citing 194 ITD 702 (Bangalore Trib.) and Pr.CIT v. Tripati Proteins (P.) Ltd.

Kishor Vitthal Kolhe, Jalgaon vs. DCIT-Circle-1, Jalgaon

In the result, the appeal filed by the assessee is partly allowed

ITA 1876/PUN/2025[2017-18]Status: DisposedITAT Pune14 Jan 2026AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2017-18

For Appellant: Shri Vinay Kawadia (through virtual)For Respondent: Shri Vidya Ratna Kishore

Section 142(1)Section 143(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2017-18 Kishor Vitthal Kolhe DCIT, Circle – 1, Jalgaon 31, Durgeshwari, Pratap Nagar, Vs. Ring Road, Jalgaon – 425001 PAN: ABFPK9778H (Appellant) (Respondent) Assessee by : Shri Vinay Kawadia (through virtual) Department by : Shri Vidya Ratna Kishore Date of hearing : 18-12-2025 Date of pronouncement : 14-01-2026 O R D E R PER R.K. PANDA, V.P: This appeal filed by the assessee is directed against the order dated 26.06.2025 of the Ld. CIT(A) / NFAC, Delhi…

Kashi Nath Seth Sarraf Private Limited, Hardoi vs. ACIT, Sitapur

In the result, the appeal of the assessee is partly allowed for

ITA 88/LKW/2024[2017-18]Status: DisposedITAT Lucknow22 Sept 2025AY 2017-18

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshra

Section 115BSection 143(2)Section 145(3)Section 234BSection 44Section 68

…I.T.A. No.88/Lkw/2024 Assessment Year: 2017-18 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH 'B', LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.88/Lkw/2024 Assessment Year:2017-18 Kashi Nath Seth Sarraf Private Vs. ACIT, Limited, Sitapur. C/o Sanjay Saxena, 12, Pratap Enclave, Bisrat G. T. Road, Shahjahanpur. PAN:AACCK3717F (Appellant) (Respondent) Appellant by Shri Akshay Agarwal, Advocate Respondent by Shri Neeraj Kumar, CIT (D.R.) ORDER PER ANADEE NATH MISSHRA:Α.Μ. (A) This appeal vide I.T.A. No.88/Lkw/2024 has been filed by t…

Let'S Talk Institute Pvt Ltd, Mumbai vs. Income Tax Officer-War-12(3)(3), Mumbai

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

ITA 2138/MUM/2024[2012-13]Status: DisposedITAT Mumbai30 May 2025AY 2012-13

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(2)Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K (SMC)’ BENCH MUMBAI BEFORE: SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Let’s Talk Institute Pvt. Vs. Income-tax Officer-Ward- Ltd. Office No. 1, 12(3)(3),Mumbai Cinemax Theatre Aayakar Bhavan, M.K.Road, Compound, Trikamdas New Marine Lines, Road, Kandivali(West), Mumbai-400 020 Mumbai-400 067 PAN: AABCL 7237 Q (Appellant) .. (Respondent) Assessee by Shri. Ketan Vajani CA Revenue by Shri. Abhishek Tharwal, Sr. DR Date of Hearing 07/05/2025 Date of Pronouncement 30/05/2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUD…