227 Taxman 373 (SC) N. Tarika Property Invest (P.) Ltd. v. CIT

277 Taxmann 594Supreme Court of India2021#24168 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 1961 Section 133A of the Income Tax Act Section 142(1)Section 143(2)Section 143(3)Section 143(3) of the Income Tax Act Section 234B Section 251(2)

Judgments citing 227 Taxman 373 (SC) N. Tarika Property Invest (P.) Ltd. v. CIT

M/S Mool Raj Vijay Kumar, Kaushambi vs. Dy./ACIT(CC), Allahabad

In the result, the appeal of the assessee stands dismissed

ITA 39/ALLD/2023[2018-19]Status: DisposedITAT Allahabad25 Aug 2025AY 2018-19

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 133ASection 143(3)

…LT.A. No.39/Alld/2023 Assessment Year:2018-19 IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER LT.A. No.39/Alld/2023 Assessment year:2018-19 M/s Mool Raj Vijay Kumar Vs. | Dy.C.1.T., Naya Bazar, Central Circle, Kaushambi Allahabad PAN:AAIFM9789Q (Appellant) (Respondent) Appellant by None (Application) Respondent by Shri A. K. Singh, Sr. D.R. ORDER PER SUBHASH MALGURIA:J.M. This appeal vide I.T.A. No.39/Alld/2023 has been filed by the assessee for assessment year 2018-19 against impugned appella…

Pooja Grover, Allahabad vs. DCIT, Cir-2, Allahabad

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

ITA 140/ALLD/2024[2017-18]Status: DisposedITAT Allahabad20 Mar 2025AY 2017-18

Bench: Shri Subhash Malguria & Shri Nikhil Choudhary

Section 142(1)Section 143(2)Section 143(3)Section 234BSection 251Section 69A

…I.T.A. No.140/Alld/2024 1 IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI SUBHASH MALGURIA, JUDICIAL MEMBER AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER I.T.A. No.140/Alld/2024 Assessment Year:2017-18 Pooja Grover Vs. Dy.C.I.T., 5B/2, Dharam Veer Marg, Circle-2, Sulem Sarai, Allahabad Allahabad PAN:AYLPG7257J (Appellant) (Respondent) Appellant by Shri S. K. Jaiswal, C.A. Respondent by Shri A. K. Singh, Sr. D.R. Date of hearing 25/02/2025 Date of pronouncement 20/03/2025 O R D E R PER SUBHASH MALGURIA, J.M. This appeal has been filed by the assessee against the impugned appella…

M/S. Charu Crimpweavers Pvt. Ltd, Mumbai vs. Income Tax Officer, WD (6) (2) (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1577/MUM/2022[2009-10]Status: DisposedITAT Mumbai06 Mar 2023AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 133(6)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘C’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 1577/Mum/2022 (A.Y. 2009-10) Vs. ITO, Ward-6(2)(1) Charu Crimpweavers Pvt. Ltd. 7/8, 102-A, Madhavwadi Aayakar Bhavan Naigaon Assessee Road, Dadar-E M.K. Road Mumbai-400 014. Mumbai-400 020. PAN : AABCC7957J (Appellant) (Respondent) Assessee by Shri H.S. Raheja Department by Shri Dilip K. Shah Date of Hearing 05.01.2023 Date of Pronouncement 06.03.2023 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the order dated 20.04.2022 passed by Ld C…