44AE In CIT v. Nitin Soni

207 Taxmann 332High Court2012#23570 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 133(6)Section 143(3)Section 234ASection 234BSection 234CSection 271(1)(c)Section 271ASection 271B

Judgments citing 44AE In CIT v. Nitin Soni

DCIT Circle 61(1), Delhi vs. Sukhbir Singh Chabra HUF, Delhi

In the result, appeal of the Revenue is dismissed

ITA 315/DEL/2022[2016-17]Status: DisposedITAT Delhi04 Nov 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A No.315/Del/2022 िनधा"रणवष"/Assessment Year:2016-17 बनाम Dcit, Sukhbir Singh Chabra Huf Circle 61(1), Vs. 6, Rani Jhansi Road, Delhi. Motia Khan, Delhi. Pan No.Aaahs5683P अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 44ASection 92C

…ITA No.315/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.315/Del/2022 िनधा"रणवष"/Assessment Year:2016-17 बनाम DCIT, SUKHBIR SINGH CHABRA HUF Circle 61(1), Vs. 6, Rani Jhansi Road, Delhi. Motia Khan, Delhi. PAN No.AAAHS5683P अपीलाथ" Appellant ""यथ"/Respondent Shri Satyen Sethi, Adv. & Assessee by Shri A.T. Panda, Adv. Shri Manish Gupta, Sr. DR Revenue by सुनवाईक"तारीख/ Date of hearing: 21.08.2025 04.11.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD,…

Brij Raj Singh Rathaur, New Delhi vs. JCIT, Range-41, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 315/DEL/2019[2007-08]Status: DisposedITAT Delhi15 Jan 2025AY 2007-08

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A No.315/Del/2022 िनधा"रणवष"/Assessment Year:2016-17 बनाम Dcit, Sukhbir Singh Chabra Huf Circle 61(1), Vs. 6, Rani Jhansi Road, Delhi. Motia Khan, Delhi. Pan No.Aaahs5683P अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 44ASection 92C

…ITA No.315/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.315/Del/2022 िनधा"रणवष"/Assessment Year:2016-17 बनाम DCIT, SUKHBIR SINGH CHABRA HUF Circle 61(1), Vs. 6, Rani Jhansi Road, Delhi. Motia Khan, Delhi. PAN No.AAAHS5683P अपीलाथ" Appellant ""यथ"/Respondent Shri Satyen Sethi, Adv. & Assessee by Shri A.T. Panda, Adv. Shri Manish Gupta, Sr. DR Revenue by सुनवाईक"तारीख/ Date of hearing: 21.08.2025 04.11.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD,…

Sh. Vineet Kumar, New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is dismissed

ITA 6693/DEL/2013[2009-10]Status: DisposedITAT Delhi27 Jun 2016AY 2009-10

Bench: Shri H S Sidhu & Shri O.P. Kant

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri Amit Jain, Sr. DR
Section 250Section 44ASection 68

…ITA No. 6693/Del/2013 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI H S SIDHU JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.:- 6693/Del /2013 Assessment Year: 2009-10 Vineet Kumar ITO C/o Kapil Goel, Adv., Ward-33(2) Vs. A-1/25, Sector-15, Rohini, New Delhi. New Delhi – 110 085 PAN AAAPK9160B (Appellant) (Respondent) Assessee by : Shri Kapil Goel, Adv. Department by: Shri Amit Jain, Sr. DR Date of Hearing 18/05/2016 Date of 27/06/2016 pronouncement O R D E R PER O.P. KANT, A. M. This appeal by the assessee is directed against order dated 18/11/2013 of Ld. Commissione…

44AE In CIT v. Nitin Soni (207 Taxmann 332) — Cited in 3 Judgments | BharatTax