735 (Agra-Trib.) (d) Abdul Razaak v. Income-tax Officer, (International Taxation)

153 Taxmann.com 180Income Tax Appellate Tribunal2023#19348 most cited

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 1961 Section 115BBE Section 143(3)Section 143(3) of the Income Tax Act Section 68 of the Income Tax Act Section 69A of the Income Tax Act Section 115BBE of the Income Tax Act Section 120 of the Income Tax Act

Issues it is cited on

limited scrutiny income-tax officer unexplained money unexplained cash credit section 69a section 69 section 68 section 143(3)person document nfac total income

Judgments citing 735 (Agra-Trib.) (d) Abdul Razaak v. Income-tax Officer, (International Taxation)

SACHIDANANDAIAH GANESH,TAMIL NADU vs. INCOME-TAX OFFICER WARD 1, HOSUR, HOSUR

In the result, the appeal filed by the assessee is allowed

ITA 190/CHNY/2025[2017-18]Status: DisposedITAT Chennai06 Jun 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:190/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Sachidanandaiah Ganesh, Income Tax Officer, 37, Vaniyar Street, Vs. Ward 1, Kelamangalam, Hosur. Krishnagiri, Tamil Nadu- 635 113. [Pan: Ajipg-9330-N] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. Sandeep Chalapathy, C.AFor Respondent: Ms. Anitha Addl.C.I.T

Section 143(3)Section 69A

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:190/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Sachidanandaiah Ganesh, Income Tax Officer, 37, Vaniyar Street, vs. Ward 1, Kelamangalam, Hosur. Krishnagiri, Tamil Nadu- 635 113. [PAN: AJIPG-9330-N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Shri. Sandeep Chalapathy, C.A. ""थ" की ओर से/Respondent by : Ms. A…

MANISH KUMAR DUBEY,NEW DELHI vs. ITO, WARD-72(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2484/DEL/2023[2017-18]Status: DisposedITAT Delhi05 Sept 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year : 2017-18] Manish Kumar Dubey, Vs Ito, E-4, 2Nd Floor, Gali No.3, Ward -72(1), East Chander Nagar, New Delhi. New Delhi-110051. Pan-Aotpd0936K Appellant Respondent Appellant By Shri Ravi Pratap Mall, Adv. Respondent By Shri Sanjay Kumar, Sr.Dr Date Of Hearing 21.08.2024 Date Of Pronouncement 05.09.2024

Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2017-18] Manish Kumar Dubey, vs ITO, E-4, 2nd Floor, Gali No.3, Ward -72(1), East Chander Nagar, New Delhi. New Delhi-110051. PAN-AOTPD0936K APPELLANT RESPONDENT Appellant by Shri Ravi Pratap Mall, Adv. Respondent by Shri Sanjay Kumar, Sr.DR Date of Hearing 21.08.2024 Date of Pronouncement 05.09.2024 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed against the order passed by Ld.CIT(A), National Faceless Appeal Centre (“NFAC”), Delhi dated 10.07.2023 for the…

SHOBNA AGARWAL,AJMER ROAD JAIPUR vs. ACIT CIRCLE-2 , JAIPUR

ITA 226/JPR/2024[2017-2018]Status: DisposedITAT Jaipur02 Sept 2024AY 2017-2018

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Vedant Agarwal, AdvFor Respondent: Sh. A. S. Nehra, Addl. CIT

Section 115BSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 226/JP/2024 fu/kZkj.k o"kZ@AssessmentYear :2017-18 Shobna Agarwal, ACIT, Vs. Opp. Hathroi School, Ajmer Circle-02, Road, Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:ABRPA 9506 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assesseeby : Sh. Vedant Agarwal, Adv. jktLo dh vksj ls@Revenue by: Sh. A. S. Nehra, A…

PREETI BHARDWAJ,K - vs. ITO WARD 29(3), CIVIC CENTRE

Appeal are allowed

ITA 78/DEL/2024[2017-18]Status: DisposedITAT Delhi22 Mar 2024AY 2017-18

Bench: Shri Kul Bharatassessment Year: 2017-18

Section 120Section 127Section 143(2)Section 143(3)Section 69A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2017-18 Preeti Bhardwaj, K- Vs Income-tax Officer, 74A, Hauz Khas, Ward-29(3), Noida. Delhi-110016. PAN- AAGPB1362C APPELLANT RESPONDENT Assessee represented by Shri R.S. Singhvi, CA; & Shri Satyajeet Goel, CA Department represented by Shri Om Parkash, Sr. DR Date of hearing 20.03.2024 Date of pronouncement 22.03.2024 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Ce…