780, Prakash Textile Agency Vs. CIT (Cal) 121 ITR 890, Northern Bengal Jute Trading Co Ltd. v. CIT (Cal)

177 Taxmann 481High Court2009#19567 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 115BBE Section 143(3)Section 68 Section 131 Section 133A Section 142(1)Section 154 Section 40A(3)

Issues it is cited on

section 68 transfer person total income business document interest

Judgments citing 780, Prakash Textile Agency Vs. CIT (Cal) 121 ITR 890, Northern Bengal Jute Trading Co Ltd. v. CIT (Cal)

Mohan Dagadu Chougale, Kolhapur vs. ACIT, Central Circle, Kolhapur

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1312/PUN/2024[2020-2021]Status: DisposedITAT Pune12 Jun 2025AY 2020-2021

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2020-21 Mohan Dagadu Chougale Acit, Central Circle, C/O Kapil Dugdhalaya & Sweet Kolhapur Vs. Mart, 3068, A Ward, Kapiltirth Market, Kolhapur – 416002 Pan: Acwpc0051B (Appellant) (Respondent) Assessee By : S/Shri Nikhil S Pathak & Mayuresh Doshi Department By : Smt. Shraddha Nichal Date Of Hearing : 30-04-2025 Date Of Pronouncement : 12-06-2025 O R D E R

For Appellant: S/Shri Nikhil S Pathak &For Respondent: Smt. Shraddha Nichal

Section 115BSection 131Section 133ASection 143(3)Section 40A(3)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2020-21 Mohan Dagadu Chougale ACIT, Central Circle, C/o Kapil Dugdhalaya and Sweet Kolhapur Vs. Mart, 3068, A Ward, Kapiltirth Market, Kolhapur – 416002 PAN: ACWPC0051B (Appellant) (Respondent) Assessee by : S/Shri Nikhil S Pathak & Mayuresh Doshi Department by : Smt. Shraddha Nichal Date of hearing : 30-04-2025 Date of pronouncement : 12-06-2025 O R D E R PER R.K. PANDA, VP: This appeal filed by the assessee is directed against the order dated 12.04.2024 o…

DCIT, Circle-6, Jaipur, Ncrb vs. Paradise Properties, Sarojni Marg, Jaipur

In the result appeal filed by the revenue is partly allowed

ITA 324/JPR/2024[2017-18]Status: DisposedITAT Jaipur11 Sept 2024AY 2017-18

Bench: The Ld. Cit(A).

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Shri Arvind Kumar, CIT

Section 115BSection 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 324/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke DCIT, Paradise Properties, Circle-06, Vs. Sarojni Marg, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAIFP 8247 J vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 12/JP/2024 (Arising out of ITA No. 324/JP/2024) fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Paradise Prope…

Lokenath Investment Consultants P.Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1097/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Jul 2023AY 2009-10

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: NoneFor Respondent: Ms. Sarita Kumari, CIT DR

Section 139Section 148Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 1097/Del/2019 : Asstt. Year: 2009-10 Lokenath Investment Consultants Vs. ACIT, Pvt. Ltd., 2nd Floor, 19-Loca Central Circle-8, Complex, Near pushpa Bhawan, New Delhi-110055 Madangir, New Delhi-110062 (APPELLANT) (RESPONDENT) PAN No. AABCL5792L Assessee by : None Revenue by : Ms. Sarita Kumari, CIT DR Date of Hearing: 06.06.2023 Date of Pronouncement: 31.07.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee aga…

M/S. Rajsadan Overseas Sales(P)Ltd, Siliguri vs. DCIT, Circle-2, Siliguri

In the result, appeal of assessee is dismissed

ITA 1076/KOL/2012[2008-2009]Status: DisposedITAT Kolkata17 Sept 2015AY 2008-2009

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Subhas Agarwal, AdvocateFor Respondent: Shri Amitabha Choudhury, Addl. CIT

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri M. Balaganesh, AM] I.T.A No.1076/Kol/2012 Assessment Year: 2008-09 M/s. Rajsadan Overseas Sales (P) Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AADCR0755P) Circle-2, Siliguri (Appellant) (Respondent) Date of hearing: 25.08.2015 Date of pronouncement: 17.09.2015 For the Appellant: Shri Subhas Agarwal, Advocate For the Respondent: Shri Amitabha Choudhury, Addl. CIT ORDER Per Shri Mahavir Singh, JM: This appeal by assessee is arising out of order of CIT(A), Siliguri in appeal No. 79/CIT(A)/Slg/10-11 dated 17.05.201…