39/467 ITR 624 (Delhi), Akshita Jindal v. ITO

166 Taxmann.com 447High Court2024#22993 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 148ASection 133ASection 149Section 250Section 115BBE

Issues it is cited on

mlispecified authoritysection 148a(b)section 148a(d)section 149section 148asection 133anotice under section 148reassessment proceedingssection 143(2)section 148opportunity of being heard

Judgments citing 39/467 ITR 624 (Delhi), Akshita Jindal v. ITO

United Infra Minerals Private Limited, Hyderabad vs. DCIT., Central Circle 1(1), Hyderabad

ITA 753/HYD/2025[2015-2016]Status: DisposedITAT Hyderabad10 Sept 2025AY 2015-2016

Bench: Us:

Section 115BSection 133ASection 143(3)Section 147Section 148Section 69C

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘ए’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad श्री मंजूनाथ जी, माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.753/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2015-16) United Infra Minerals Vs. Dy.Commissioner of Private Limited Income Tax Hyderabad. Central Circle-1(1) PAN : AABCU3147N Hyderabad (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : Shri Deepak Chopra, C.A. Assessee Represente…

Mohit Chandak, Chennai vs. DCIT Central Circle 3(3), Chennai

The appeals of the assessee are allowed

ITA 194/CHNY/2025[2016-17]Status: DisposedITAT Chennai09 Jul 2025AY 2016-17

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 133ASection 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय अिमताभ शु'ा, लेखा सद के सम) BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17 Mohit Chandak, The Dy. Commissioner of Income 14, Chinna Thambi Street, Vs. Tax, Parrys, Chennai-600 001. Central Circle-3(3), Chennai. [PAN: AOZPM 8624D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथK की ओर से/ Appellant by : Shri D.Anand, Advocate MNथK…

Mohit Chandak, Chennai vs. DCIT Central Circle 3(3), Chennai

The appeals of the assessee are allowed

ITA 191/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Jul 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 133ASection 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय अिमताभ शु'ा, लेखा सद के सम) BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17 Mohit Chandak, The Dy. Commissioner of Income 14, Chinna Thambi Street, Vs. Tax, Parrys, Chennai-600 001. Central Circle-3(3), Chennai. [PAN: AOZPM 8624D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथK की ओर से/ Appellant by : Shri D.Anand, Advocate MNथK…

39/467 ITR 624 (Delhi), Akshita Jindal v. ITO (166 Taxmann.com 447) — Cited in 3 Judgments | BharatTax