606 (Delhi). 3. K. Krishnamurthy v. DCIT

171 Taxmann.com 413Supreme Court of India2025#4984 most cited
23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 132Section 115BBESection 153ASection 69ASection 153BSection 292CCSection 1961Section 68

Issues it is cited on

section 281bsection 271aaasection 144basanctioning authoritysection 271aanon application of mindsection 271anon-application of mindsection 153dsection 153blevy of penaltyservice of notice

Judgments citing 606 (Delhi). 3. K. Krishnamurthy v. DCIT

Naveen Narang, Delhi vs. DCIT, Central Circle - 29, Delhi

In the result, assessee’s appeals in ITA Nos

ITA 3995/DEL/2024[2019-20]Status: DisposedITAT Delhi16 May 2025AY 2019-20

Bench: Ms. Madhumita Roy & Shri Manish Agarwal, Accountant Memebr

Section 115BSection 132Section 143(1)Section 153ASection 153DSection 69A

…1 ITA Nos. 3993, 3994 & 3995/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMEBR ITA No. 3993, 3994 & 3995/DEL/2024 Asstt. Yrs. 2017-18, 2018-19 & 2019-20 Naveen Narang, Vs DCIT, Central Circle-29, 291, Gujarawala Town, Part-III, Delhi. Delhi-110009. PAN- AADPN 0344D APPELLANT RESPONDENT Assessee represented by Shri Amit Goel, CA & Shri Pranav Yadav, Adv. Department represented by Ms. Amisha S. Gup, CIT(DR) Date of hearing 05.05.2025 Date of pronouncement 16.05.2025 O R D E R PER MS. MADHUMITA ROY, JM: Th…

Naveen Narang, Delhi vs. DCIT, Central Circle - 29, Delhi

In the result, assessee’s appeals in ITA Nos

ITA 3994/DEL/2024[2018-19]Status: DisposedITAT Delhi16 May 2025AY 2018-19

Bench: Ms. Madhumita Roy & Shri Manish Agarwal, Accountant Memebr

Section 115BSection 132Section 143(1)Section 153ASection 153DSection 69A

…1 ITA Nos. 3993, 3994 & 3995/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMEBR ITA No. 3993, 3994 & 3995/DEL/2024 Asstt. Yrs. 2017-18, 2018-19 & 2019-20 Naveen Narang, Vs DCIT, Central Circle-29, 291, Gujarawala Town, Part-III, Delhi. Delhi-110009. PAN- AADPN 0344D APPELLANT RESPONDENT Assessee represented by Shri Amit Goel, CA & Shri Pranav Yadav, Adv. Department represented by Ms. Amisha S. Gup, CIT(DR) Date of hearing 05.05.2025 Date of pronouncement 16.05.2025 O R D E R PER MS. MADHUMITA ROY, JM: Th…

Naveen Narang, Delhi vs. DCIT, Central Circle - 29, Delhi

In the result, assessee’s appeals in ITA Nos

ITA 3993/DEL/2024[2017-18]Status: DisposedITAT Delhi16 May 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Manish Agarwal, Accountant Memebr

Section 115BSection 132Section 143(1)Section 153ASection 153DSection 69A

…1 ITA Nos. 3993, 3994 & 3995/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMEBR ITA No. 3993, 3994 & 3995/DEL/2024 Asstt. Yrs. 2017-18, 2018-19 & 2019-20 Naveen Narang, Vs DCIT, Central Circle-29, 291, Gujarawala Town, Part-III, Delhi. Delhi-110009. PAN- AADPN 0344D APPELLANT RESPONDENT Assessee represented by Shri Amit Goel, CA & Shri Pranav Yadav, Adv. Department represented by Ms. Amisha S. Gup, CIT(DR) Date of hearing 05.05.2025 Date of pronouncement 16.05.2025 O R D E R PER MS. MADHUMITA ROY, JM: Th…