60 (Mumbai-Trib.) (29) Ishtiaq Ahmad Dar v. ACIT

163 Taxmann.com 662Income Tax Appellate Tribunal2024#22950 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 139(1)Section 147Section 148Section 250Section 69A

Issues it is cited on

principal commissioner of income-taxunexplained investmentsection 153cincriminating materialsection 153section 153asection 69section 132section 68section 15section 13section 144

Judgments citing 60 (Mumbai-Trib.) (29) Ishtiaq Ahmad Dar 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…

Shashi Agarwal, Lucknow vs. DCIT-1, Lucknow

In the result, these two appeals are treated as allowed for statistical purposes

ITA 199/LKW/2023[2016-17]Status: DisposedITAT Lucknow07 Oct 2024AY 2016-17

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 144Section 153ASection 68Section 69Section 69C

…I.T.A. No.198 & 199/Lkw/2023 Assessment Year:2015-16 & 16-17 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.198 & 199/Lkw/2023 Assessment Year:2015-16 & 16-17 Smt. Shashi Agarwal, Vs. Dy.C.I.T., 5th Floor, Tuba Palace, Central Circle-1, 15, Madan Mohan Malviya Marg, Lucknow. Lucknow. PAN:ACUPA3714B (Appellant) (Respondent) Appellant by Shri Akshay Agrawal, Advocate Respondent by Shri Manu Chaurasia, CIT (D.R.) O R D E R PER ANADEE NATH MISSHRA:A.M. (A) These two appeals have been fil…

Shashi Agarwal, Lucknow vs. DCIT, Central Circle-1, Lucknow

In the result, these two appeals are treated as allowed for statistical purposes

ITA 198/LKW/2023[2015-16]Status: DisposedITAT Lucknow07 Oct 2024AY 2015-16

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 144Section 153ASection 68Section 69Section 69C

…I.T.A. No.198 & 199/Lkw/2023 Assessment Year:2015-16 & 16-17 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.198 & 199/Lkw/2023 Assessment Year:2015-16 & 16-17 Smt. Shashi Agarwal, Vs. Dy.C.I.T., 5th Floor, Tuba Palace, Central Circle-1, 15, Madan Mohan Malviya Marg, Lucknow. Lucknow. PAN:ACUPA3714B (Appellant) (Respondent) Appellant by Shri Akshay Agrawal, Advocate Respondent by Shri Manu Chaurasia, CIT (D.R.) O R D E R PER ANADEE NATH MISSHRA:A.M. (A) These two appeals have been fil…

60 (Mumbai-Trib.) (29) Ishtiaq Ahmad Dar v. ACIT (163 Taxmann.com 662) — Cited in 3 Judgments | BharatTax