214 ITR 801 (SC) 3. C. Vasantlal & Co. vs CIT, 45 ITR 206 (SC) 4. Smt. Kusum Lata Thakral v. CIT

273 CTR 468High Court2015#6945 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2017 to 2025.

Issues it is cited on

Judgments citing 214 ITR 801 (SC) 3. C. Vasantlal & Co. vs CIT, 45 ITR 206 (SC) 4. Smt. Kusum Lata Thakral v. CIT

Amit Kumar Chhabriya, Raipur vs. ACIT, Central Circle-1, Raipur

Appeal of the assessee is allowed for statistical purposes, in terms of over aforesaid observations

ITA 150/RPR/2025[2019-20]Status: DisposedITAT Raipur06 May 2025AY 2019-20

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 150/Rpr/2025 (िनधा"रण वष" Assessment Year: 2019-20)

For Appellant: None (Adjournment Application)For Respondent: Dr. Priyanka Patel, Sr. DR
Section 115BSection 131Section 132ASection 139(1)Section 143(3)Section 153CSection 250Section 69A

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी पाथ" सारथी चौधर", "ाियक सद" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं. / ITA No: 150/RPR/2025 (िनधा"रण वष" Assessment Year: 2019-20) Amit Kumar Chhabriya, V Assistant Commissioner of Income Tax, M/s Bhagwandas Bhojraj Main Road, s Central Circle-1, Raipur Gudiyari Kirana Market, Raipur-492 001, Chhattisgarh PAN : AEJPC9572N (अपीलाथ"/Appellant) . (""थ" / Respondent) . िनधा"रती की ओर से /Assessee by : None (Adjournment Application) राज" की…

214 ITR 801 (SC) 3. C. Vasantlal & Co. vs CIT, 45 ITR 206 (SC) 4. Smt. Kusum Lata Thakral v. CIT (273 CTR 468) — Cited in 16 Judgments | BharatTax