258 (Bombay) 2. Kartik Sureshchandra Gandhi v. ACIT

155 Taxmann.com 335High Court2023#16823 most cited
5

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 147Section 148Section 250Section 69ASection 148ASection 151Section 115BBESection 139(1)

Issues it is cited on

section 148(d)protective assessmentapproval under section 151section 149(1)(b)order under section 148a(d)section 149(1)section 148a(b)section 148a(d)principal commissioner of income-taxsection 148aincome escaping assessmentsection 44ad

Judgments citing 258 (Bombay) 2. Kartik Sureshchandra Gandhi v. ACIT

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

In the result, the appeals of the assessee are partly

ITA 5069/DEL/2024[2017-18]Status: DisposedITAT Delhi28 Jan 2026AY 2017-18

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 1Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of Inco…

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

ITA 5068/DEL/2024[2016-17]Status: DisposedITAT Delhi28 Jan 2026AY 2016-17

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of I…

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

ITA 5067/DEL/2024[2015-16]Status: DisposedITAT Delhi28 Jan 2026AY 2015-16

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of I…

Mrs. Snehal Sameer Bhujbal, Pune vs. ITO, Ward 13(2), Pune

Accordingly, Ground No.1 of the Assessee is allowed

ITA 1549/PUN/2025[2018-19]Status: DisposedITAT Pune21 Jul 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1549/Pun/2025 िनधा"रण वष" / Assessment Year: 2018-19 Mrs. Snehal Sameer Bhujbal, V The Income Tax Officer, Sanswadi, Nagar Road, S Ward-13(2), Pune. Pune – 412208. Maharashtra. Pan: Blcpb5495C Appellant/ Assessee Respondent / Revenue Assessee By Shri Bhuvanesh Kankani – Ar Revenue By Shri Sandeep P Sathe – Jcit(Dr) Date Of Hearing 17/07/2025 Date Of Pronouncement 21/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac],Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2018-19 Dated 16.05.2025, Emanating From Order U/S.147 R.W.S 144 Of The Income Tax Act, 1961, Dated 19.01.2024. The Assessee Has Raised Following Grounds Of Appeal : “1. On The Facts & Circumstances Prevailing In The Case & As Per Provisions & Scheme Of The Income-Tax Act, 1961 ('The Act') It Be Held

Section 147Section 148ASection 149(1)(b)Section 151Section 250

…आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1549/PUN/2025 िनधा"रण वष" / Assessment Year: 2018-19 Mrs. Snehal Sameer Bhujbal, V The Income Tax Officer, Sanswadi, Nagar Road, s Ward-13(2), Pune. Pune – 412208. Maharashtra. PAN: BLCPB5495C Appellant/ Assessee Respondent / Revenue Assessee by Shri Bhuvanesh Kankani – AR Revenue by Shri Sandeep P Sathe – JCIT(DR) Date of hearing 17/07/2025 Date of pronouncement 21/07/2025 आदेश/ ORDER PER DR. DIPAK…

Devalbai Karsan Parmar, Mumbai vs. Income Tax Officer Ward 20(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1786/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Apr 2025AY 2017-18

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjeeassessment Year : 2017-18 Devalbai Karsan Parmar, Income Tax Officer, Ward-20(1)(1), H9, B-401, Herumb Chs, 3Rd Floor, New Mhada Colony, Vs. Piramal Chambers, Kamgar Nagar, Lalbaugh, Near Tilak Nagar Mumbai-400012. Railway Station, Chembur, Mumbai-400024. Pan: Aispp0021A (Appellant) (Respondent) For Assessee : Shri Shashank Mehta For Revenue : Shri Asif Karmali, Sr.Dr

For Appellant: Shri Shashank MehtaFor Respondent: Shri Asif Karmali, Sr.DR
Section 147Section 148Section 148ASection 151Section 151ASection 56Section 56(2)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “J(SMC)” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Assessment Year : 2017-18 Devalbai Karsan Parmar, Income Tax Officer, Ward-20(1)(1), H9, B-401, Herumb Chs, 3rd Floor, New MHADA Colony, vs. Piramal Chambers, Kamgar Nagar, Lalbaugh, Near Tilak Nagar Mumbai-400012. Railway Station, Chembur, Mumbai-400024. PAN: AISPP0021A (Appellant) (Respondent) For Assessee : Shri Shashank Mehta For Revenue : Shri Asif Karmali, Sr.DR Date of Hearing : 24-04-2025 Date of Pronouncement : 30-04-2025 O R D E R PER VIKRAM S…

258 (Bombay) 2. Kartik Sureshchandra Gandhi v. ACIT (155 Taxmann.com 335) — Cited in 5 Judgments | BharatTax