368 ITR 722 (Bombay). (vii) CIT v. Gurdaspur Cooperative Sugar Mills (P.) Ltd.

159 Taxmann.com 7Supreme Court of India2024#11421 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 271(1)(c)Section 143(3)Section 144Section 274Section 40A(2)(a)Section 254Section 271Section 12

Issues it is cited on

section 276csection 40a(2)(a)section 276penalty under section 271(1)(c)furnishing inaccurate particularspenalty u/s 271(1)(c)section 274concealment of incomesection 254commissioner (appeals)section 271(1)section 271(1)(c)

Judgments citing 368 ITR 722 (Bombay). (vii) CIT v. Gurdaspur Cooperative Sugar Mills (P.) Ltd.

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,KOLHAPUR vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA

ITA 2175/PUN/2025[2013-14]Status: DisposedITAT Pune22 Dec 2025AY 2013-14

Bench: Shri Manish Borad & Shri Vinay Bhamoresl.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. No. Respondent Year Shri Datta Shetkari 1-7 2169/PUN/2025 DCIT, Circle-1, 2007-08 2170/PUN/2025 Sahakari Sakhar Kolhapur. 2008-09 2171/PUN/2025 2009-10 Karkhana Ltd., 2172/PUN/2025 2010-11 Gat No.230-231, At Post 2173/PUN/2025 2012-13 Dattanagar, Dattanagar, 2174/PUN/2025 2014-15 Shirol- 416120. 2175/PUN/2025 2013-14 PAN : AAAAS0597B Assessee by : Shri Pramod S. Shingte Revenue by : Shri Amit Bobde Date of hearing : 11.12.2025 Dat…

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,KOLHAPUR vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA\nNo

ITA 2174/PUN/2025[2014-15]Status: DisposedITAT Pune22 Dec 2025AY 2014-15
For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCH “B”, PUNE\nBEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER\nAND\nSHRI VINAY BHAMORE, JUDICIAL MEMBER\n\n| Sl. | ITA No. | Name of Appellant | Name of | Asst. |\n| No. | | | Respondent | Year |\n| 1-7 | 2169/PUN/2025 | Shri Datta Shetkari | DCIT, Circle-1, | 2007-08 |\n| | 2170/PUN/2025 | Sahakari Sakhar | Kolhapur. | 2008-09 |\n| | 2171/PUN/2025 | Karkhana Ltd., | | 2009-10 |\n| | 2172/PUN/2025 | Gat No.230-231, At Post | | 2010-11 |\n| | 2173/PUN/2025 | Dattanagar, Dattanagar, | | 2012-13 |\n| | 2174/PUN/2025 | Shirol- 416120. | | 2014-15 |\n| | 217…

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,KOLHAPUR vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA

ITA 2173/PUN/2025[2012-13]Status: DisposedITAT Pune22 Dec 2025AY 2012-13

Bench: Shri Manish Borad & Shri Vinay Bhamoresl.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. No. Respondent Year Shri Datta Shetkari 1-7 2169/PUN/2025 DCIT, Circle-1, 2007-08 2170/PUN/2025 Sahakari Sakhar Kolhapur. 2008-09 2171/PUN/2025 2009-10 Karkhana Ltd., 2172/PUN/2025 2010-11 Gat No.230-231, At Post 2173/PUN/2025 2012-13 Dattanagar, Dattanagar, 2174/PUN/2025 2014-15 Shirol- 416120. 2175/PUN/2025 2013-14 PAN : AAAAS0597B Assessee by : Shri Pramod S. Shingte Revenue by : Shri Amit Bobde Date of hearing : 11.12.2025 Dat…

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,KOLHAPUR vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA

ITA 2172/PUN/2025[2010-11]Status: DisposedITAT Pune22 Dec 2025AY 2010-11

Bench: Shri Manish Borad & Shri Vinay Bhamoresl.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. No. Respondent Year Shri Datta Shetkari 1-7 2169/PUN/2025 DCIT, Circle-1, 2007-08 2170/PUN/2025 Sahakari Sakhar Kolhapur. 2008-09 2171/PUN/2025 2009-10 Karkhana Ltd., 2172/PUN/2025 2010-11 Gat No.230-231, At Post 2173/PUN/2025 2012-13 Dattanagar, Dattanagar, 2174/PUN/2025 2014-15 Shirol- 416120. 2175/PUN/2025 2013-14 PAN : AAAAS0597B Assessee by : Shri Pramod S. Shingte Revenue by : Shri Amit Bobde Date of hearing : 11.12.2025 Dat…

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,KOLHAPUR vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA\nNo

ITA 2171/PUN/2025[2009-10]Status: DisposedITAT Pune22 Dec 2025AY 2009-10
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCH “B”, PUNE\nBEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER\nAND\nSHRI VINAY BHAMORE, JUDICIAL MEMBER\n\n| S1.\nNo.\n| ITA No.\n| Name of Appellant\n| Name of\nRespondent\n| Asst.\nYear\n| 1-7\n| 2169/PUN/2025\n| Shri\nDatta Shetkari\n| DCIT, Circle-1,\nKolhapur.\n| 2007-08\n| 2170/PUN/2025\n| Sahakari\n| 2008-09\n| 2171/PUN/2025\n| Karkhana Ltd.,\n| 2009-10\n| 2172/PUN/2025\n| Gat No.230-231, At Post\n| 2010-11\n| 2173/PUN/2025\n| Dattanagar, Dattanagar,\n| 2012-13\n| 2174/PUN/2025\n| Shirol-416120.\n| 2014-15\n| 2175/PUN/2025\n| PAN : AAAAS0597B\n|…

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,KOLHAPUR vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA

ITA 2170/PUN/2025[2008-09]Status: DisposedITAT Pune22 Dec 2025AY 2008-09

Bench: Shri Manish Borad & Shri Vinay Bhamoresl.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. No. Respondent Year Shri Datta Shetkari 1-7 2169/PUN/2025 DCIT, Circle-1, 2007-08 2170/PUN/2025 Sahakari Sakhar Kolhapur. 2008-09 2171/PUN/2025 2009-10 Karkhana Ltd., 2172/PUN/2025 2010-11 Gat No.230-231, At Post 2173/PUN/2025 2012-13 Dattanagar, Dattanagar, 2174/PUN/2025 2014-15 Shirol- 416120. 2175/PUN/2025 2013-14 PAN : AAAAS0597B Assessee by : Shri Pramod S. Shingte Revenue by : Shri Amit Bobde Date of hearing : 11.12.2025 Dat…

SHRI DATTA SHETKARI SAHAKARI SAKHAR KARKHANA LTD,SHIROL vs. DCIT, CIR-1, KOLHAPUR, KOLHAPUR

In the result the appeal filed by the assessee in ITA

ITA 2169/PUN/2025[2007-08]Status: DisposedITAT Pune22 Dec 2025AY 2007-08

Bench: Shri Manish Borad & Shri Vinay Bhamoresl.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde
Section 143(3)Section 271(1)(c)Section 274Section 40A(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. No. Respondent Year Shri Datta Shetkari 1-7 2169/PUN/2025 DCIT, Circle-1, 2007-08 2170/PUN/2025 Sahakari Sakhar Kolhapur. 2008-09 2171/PUN/2025 2009-10 Karkhana Ltd., 2172/PUN/2025 2010-11 Gat No.230-231, At Post 2173/PUN/2025 2012-13 Dattanagar, Dattanagar, 2174/PUN/2025 2014-15 Shirol- 416120. 2175/PUN/2025 2013-14 PAN : AAAAS0597B Assessee by : Shri Pramod S. Shingte Revenue by : Shri Amit Bobde Date of hearing : 11.12.2025 Dat…

DUDHSAGAR RESEARCH AND DEVELOPMENT ASSOCIATION,MEHSANA vs. THE DCIT(E) CIRCLE-1,, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1048/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad26 May 2025AY 2014-15

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri V Nandakumar, CIT DR
Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1048/Ahd/2023 (Assessment Year: 2014-15) Dudhsagar Research And Vs. Deputy Commissioner of Development Association, Income Tax (Exemption), C/o. Dudhsagar Dairy, Highway Circle-1, Mehsana, Gujarat-384002 Ahmedabad [PAN No.AAATD1312J] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri V Nandakumar, CIT DR 07.04.2025 Date of Hearing Date of Pronouncement 26.05.2025 O R D E R PER SIDDHARTHA NAUTIYAL…

ANNAPURNA BODDU,WEST GODAVARI vs. ACIT, CENTRAL CIRCLE-1(2), HYDERABAD

In the result, appeal filed by the assessee is dismissed

ITA 1/HYD/2023[2014-15]Status: DisposedITAT Hyderabad27 Mar 2024AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita No. 1/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2014-15) Annapurna Boddu Vs. Assistant. C. I. T. West Godavari Central Circle 1(2) Pan:Ayxpb7323A Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri S.Rama Rao, Advocate राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: : Smt. Sheetal Sarin, DR
Section 10(38)Section 132(4)Section 271(1)(c)

…ITA No 1 of 2023 Annapurna Boddu आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member आ.अपी.सं /ITA No. 1/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2014-15) Annapurna Boddu Vs. Assistant. C. I. T. West Godavari Central Circle 1(2) PAN:AYXPB7323A Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri S.Rama Rao, Advocate राज" व "ारा/Revenue by:: Smt. Sheetal Sarin, DR सुनवाई की तारीख/Date of hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/ORDER Per R.K. Pan…